The Special Acquisition Officer vs Smt.Sanna Lalithamma W/O Sri ...
2024 Latest Caselaw 10927 Kant

Karnataka High Court

The Special Acquisition Officer vs Smt.Sanna Lalithamma W/O Sri ... on 22 April, 2024

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                                                             NC: 2024:KHC-D:6610
                                                      MFA No. 101002 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. 101002 OF 2022 (LAC)

                   BETWEEN:

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

                   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 SECRTARY.
                                                                   ...APPELLANTS
                   (BY SRI. G. I. GACHCHINAMATH, ADVOCATE)

                   AND:

                   1.   SMT. SANNA LALITHAMMA
                        W/O. SRI. RANGANAYAKALU,
                        AGED ABOUT 53 YEARS, OCC: AGRICULTURIST,
Digitally signed        R/O. VENIVEERAPURA VILLAGE,
by JAGADISH T           BALLARI TALUK AND DISTRICT.
R
Location: HIGH     2.   M/S. UTTAM GALVA FERROUS LIMITED,
COURT OF                UTTAM HOUSE, NO.69, DT MELLO ROAD,
KARNATAKA
                        MUMBAI-400009.
                                                                 ...RESPONDENTS

                        THIS MFA IS FILED U/SEC.54(1) OF LAND ACQUISITION ACT,
                   PRAYING TO CALL FOR THE RECORDS PERTAINING TO LAC NO.
                   20/2014 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
                   JUDGEMENT AND AWARD DATED 05.11.2020 PASSED BY THE COURT
                   OF THE FIRST ADDITIONAL SENIOR CIVIL JUDGE, BELLARY AT
                   BELLARY, IN L.A.C. NO. 20/2014 AND CONSEQUENTLY REJECT THE
                   REFERENCE, IN THE INTEREST OF JUSTICE.
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                                                NC: 2024:KHC-D:6610
                                          MFA No. 101002 of 2022




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

                             JUDGMENT

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