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The Chief Engineer And Anr vs The Special Land Acquisition Officer ...
2024 Latest Caselaw 19598 Kant

Citation : 2024 Latest Caselaw 19598 Kant
Judgement Date : 5 August, 2024

Karnataka High Court

The Chief Engineer And Anr vs The Special Land Acquisition Officer ... on 5 August, 2024

                                                -1-
                                                            NC: 2024:KHC-K:5698
                                                        MSA No. 200130 of 2022




                              IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                            DATED THIS THE 5TH DAY OF AUGUST, 2024

                                               BEFORE
                        THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                         MISCL SECOND APPEAL NO.200130 OF 2022 (LA)

                   BETWEEN:


                   1.    THE CHIEF ENGINEER,
                         KNNL I.P.C ZONE,
                         KALABURAGI.

                   2.    THE EXECUTIVE ENGINEER,
                         KNNL/AMARJA DIVISION,
                         KALABURAGI.

                                                                  ...APPELLANTS
                   (BY SRI S. C. PASTAPUR, ADVOCATE)

Digitally signed   AND:
by RENUKA
Location: HIGH     1.    THE SPECIAL LAND ACQUISITION OFFICER,
COURT OF                 M AND MIP, KALABURAGI-585102.
KARNATAKA
                   2.    THE DEPUTY COMMISSIONER,
                         KALABURAGI-585102.

                   3.    SHANTABAI W/O LAXMAN,
                         AGE: 58 YEARS, OCC: AGRICULTURE,
                         R/O BHUSNOOR TANDA,
                         TQ. ALAND, DIST. KALABURAGI.
                                                               ...RESPONDENTS
                               -2-
                                         NC: 2024:KHC-K:5698
                                    MSA No. 200130 of 2022




      THIS RSA IS FILED UNDER SECTION 54(2) OF LAND
ACQUISITION ACT, PRAYING TO ALLOW THE APPEAL AND SET
ASIDE THE JUDGMENT AND AWARD PASSED BY THE LEARNED
III ADDITIONAL DISTRICT JUDGE, KALABURAGI IN LACA
NO.597/2018 DATED 13.02.2019.


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


CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)

This appeal is listed for fifth time for non-compliance

of office objections. The Court fee is also not paid. There

is no ground for adjournment. Hence, the appeal is

dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

RSP

CT:PK

 
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