The Special Acquisition Officer vs Sri Sanna Gurulingappa S/O Sri Late ...
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Karnataka High Court

The Special Acquisition Officer vs Sri Sanna Gurulingappa S/O Sri Late ... on 22 April, 2024

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                                                            NC: 2024:KHC-D:6603
                                                       MFA No. 100992 of 2022




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 22ND DAY OF APRIL, 2024

                                             BEFORE
                          THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                    MISCELLANEOUS FIRST APPEAL NO. 100992 OF 2022 (LAC)
                   BETWEEN:

                   1.   THE SPECIAL ACQUISITION OFFICER,
                        KARNATAKA INDUSTRIAL AREAS DEVELOPMENT
                        BOARD, OFFICE OF THE KIADB, DAVANGERE.

                   2.   KARNATAKA INDUSTRIAL AREAS DEVELOPMENT
                        BOARD, HEAD OFFICE, NO.49, 4TH
                        AND 5TH FLOORS, EAST WING, KHANIJA BHAVAN,
                        RACE COURSE ROAD, BENGALURU-560001,
                        REPRESENTED HEREIN BY ITS SECRETARY.
                                                                  ...APPELLANTS
                   (BY SRI. G. I. GACHCHINAMATH, ADVOCATE)
                   AND:

                   1.   SRI. SANNA GURULINGAPPA
                        S/O. SRI. LATE LINGAPPA K,
                        AGED ABOUT 53 YEARS, OCC: AGRIL,
                        R/O. VENIVEERAPURA VILLAGE,
                        DIST & TQ: BALLARI.
Digitally signed
by JAGADISH T      2.   M/S. UTTAM GALVA FERROUS LIMITED,
R                       UTTAM HOUSE, NO. 69, DT MELLO
Location: HIGH          ROAD, MUMBAI-400009.
COURT OF                                                        ...RESPONDENTS

KARNATAKA

THIS MFA IS FILED U/SEC.54(1) OF LAND ACQUISITION ACT, PRAYING TO CALL FOR RECORDS PERTAINING TO LAC NO. 15/2014 ON THE FILE OF THE FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARY AT BELLARY AND ALLOW THE ABOVE MISC. FIRST APPEAL AND CONSEQUENTLY BE PLEASED TO SET ASIDE THE JUDGMENT AND AWARD DTD 05.11.2020 PASSED BY THE COURT OF THE FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARY AT BELLARY IN LAC NO. 15/2014, AND CONSEQUENTLY REJECT THE REFERENCE IN THE INTEREST OF JUSTICE AND ETC.

THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:

NC: 2024:KHC-D:6603

ORDERS

This Court vide order dated 15.02.2024 passed the

following order:

"Finally, two weeks' time is granted to comply with the office objections, failing which, the matter be listed for dismissal."

Even till date, the learned counsel for the appellant has not

complied with the office objections.

In view of the order dated 15.02.2024, the appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

PMP Ct-an