Thibbegowda vs The Special Land Acquisition Officer
2024 Latest Caselaw 19561 Kant

Karnataka High Court

Thibbegowda vs The Special Land Acquisition Officer on 5 August, 2024

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                          NC: 2024:KHC:31062
                                                          MSA No. 20 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 5TH DAY OF AUGUST, 2024
                                            BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                    MISCELLANEOUS SECOND APPEAL NO. 20 OF 2016 (LA)


                   BETWEEN:

                   1.    THIBBEGOWDA
                         S/O SANNAPAPEGOWDA @ NINGEGOWDA,
                         R/O KAMA NAYAKANA HOBLI,
                         CHINAKURULI HOBLI,
                         PANDAVAPURA TALUK
                         MANDYA DISTRICT
                                                                ... APPELLANT
                   (BY SRI. PREREET JAIN, ADVOCATE FOR
                       SRI P MAHESHA., ADVOCATE)

                   AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER
Digitally signed
                         NAGAMANGALA, NAGAMANGALA TALUK
by VIDYA G R
                         MANDYA DISTRICT - 571 401.
Location:
HIGH COURT
OF
KARNATAKA          2.    THE EXECUTIVE ENGINEER
                         HEMAVATHI LEFT BANK CANAL
                         DIVISION NO.6, PADAVAPURA,
                         MANDYA DISTRICT

                   3.    THE MANAGING DIRECTOR
                         CAUVERY NEERAVARI NIGAMA LTD.,
                         REPRESENTED BY GENERAL MANAGER
                         ANANDA RAO CIRCLE,
                         BANGALORE-560 001
                                                            ... RESPONDENTS
                                -2-
                                             NC: 2024:KHC:31062
                                             MSA No. 20 of 2016




     THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
ACQUISITION ACT, 1894, PRAYING TO CALL FOR RECORDS
AND ALLOW THE APPEAL BY: (A) TO MODIFY THE JUDGMENT
AND AWARD PASSED BY THE LEARNED ADDL. DISTRICT JUDGE
AT MANDYA IN MA (LAC) NO.165/2008, DATED 20.04.2012
AND JUDGMENT AND AWARD PASSED BY THE LEARNED PRL.
CIVIL JUDGE (SR. DN.) & JMFC AT SRIRANGAPATNA IN LAC
NO.259/2006   DATED    02.06.2007 BY   ENHANCE   THE
COMPENSATION TO RS.3,60,000/- FOR WET LANDS PER ACRE
WITH ALL STATUTORY BENEFITS.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA



                       ORAL JUDGMENT

Learned counsel for the appellant submits that

despite best efforts, he has no instructions to prosecute

the appeal further by curing the office objections. In this

regard, he files a memo. Memo is taken on record. It

reads as hereunder:-

"The undersigned counsel for the appellant

submits that there are no instructions from the client

and hence the office objections could not be complied

with."

NC: 2024:KHC:31062

2. In view of the same, the appeal stands

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

VGR