Rajasab vs The Special Land Acquisition Officer
2024 Latest Caselaw 19723 Kant

Karnataka High Court

Rajasab vs The Special Land Acquisition Officer on 6 August, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:31245
                                                  MSA No. 28 of 2013




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 06TH DAY OF AUGUST, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
             MISCELLANEOUS SECOND APPEAL No.28 OF 2013(LA)
            BETWEEN:

            RAJASAB
            S/O DODDA NABISAB
            63 YEARS
            R/O DODDAGHATTA VILLAGE,
            BASAVAPATNA HOBLI
            CHANNAGIRI TALUK
            DAVANAGERE DISTRICT-577 213
                                                          ...APPELLANT
            (BY SMT K. VANI, ADVOCATE -ABSENT)
            AND:

            1.    THE SPECIAL LAND ACQUISITION OFFICER
                  TUNGA AND BHADRA PROJECTS,
                  SHIMOGA
                  SHIMOGA DISTRICT-577 006

Digitally   2.    THE EXECUTIVE ENGINEER
signed by         NO.5, CHANNEL DIVISION,
MALATESH          DAVANAGERE-577 006
KC                                                      ...RESPONDENTS
Location:   (BY SRI T.P.MALIPATIL, AGA FOR R1 AND R2)
HIGH
COURT OF
KARNATAKA
                 THIS MSA IS FILED UNDER SECTION 54(2) OF
            KARNATAKA LAND ACQUISITION ACT, AGAINST THE
            JUDGMENT AND AWARD DATED 14.10.2011 PASSED IN
            M.A.90/2010 ON THE FILE OF THE II-ADDL. DISTRICT JUDGE,
            DAVANAGERE, THE APPEAL FILED AGAINST THE JUDGMENT
            AND AWARD DATED 22.12.2009 PASSED IN LAC.206/2000 ON
            THE FILE OF THE PRL. CIVIL JUDGE(SR. DN.), DAVANAGERE,
            PARTLY ALLOWING THE REFERENCE PETITION.
                                  -2-
                                               NC: 2024:KHC:31245
                                               MSA No. 28 of 2013




     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                           ORAL ORDER

Case is listed for receipt of report from the Prl. Civil Judge

(Sr.Dn.), Davanagere.

On perusal of the date in National Judicial Data Grid,

depicts that LAC Nos.205-212/2000 are disposed of on 07th

June 2024.

As such, no further Orders are necessary. Accordingly,

appeal stands disposed of.

Sd/-

(V SRISHANANDA) JUDGE

kcm