Karnataka Neeravai Nigam Ltd vs The Special Land Acquisition Officer
2024 Latest Caselaw 3544 Kant

Karnataka High Court

Karnataka Neeravai Nigam Ltd vs The Special Land Acquisition Officer on 6 February, 2024

                                                     -1-
                                                               NC: 2024:KHC-D:2574
                                                            RP No. 100132 of 2022




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                               DATED THIS THE 6TH DAY OF FEBRUARY 2024
                                                BEFORE
                               THE HON'BLE MR JUSTICE ASHOK S. KINAGI
                                 REVIEW PETITION NO. 100132 OF 2022
                                    IN MFA NO.100286/2016 (LAC)


                      BETWEEN:

                      KARNATAKA NEERAVARI NIGAM LTD.,
                      REPRESENTED BY ITS EXECUTIVE ENGINEER,
                      MLBCC DIV.NO.2, NAVILUTEERTH,
                      TAL: SAUNDATTI, DIST: BELAGAUM-551126.
                                                                      ...PETITIONER
                      (BY SRI.S.M.TONNE, ADVOCATE)



                      AND:

                      1.   THE SPECIAL LAND ACQUISITION OFFICER
                           MALAPRABHA PROJECT-III, SECTOR NO.60,
                           NAVANAGAR, BAGALKOT-587103.

                      2.   SRI.ISHWARAPPA BASAPPA TOTAGER
                           AGE: MAJOR, OCC: AGRICULTURE,
                           R/O: HOOLI, TAL: SAUNDATTI,
                           DIST: BELAGAVI-591126.
VIJAYALAKSHMI
M KANKUPPI                                                         ...RESPONDENTS
Digitally signed by
VIJAYALAKSHMI M
KANKUPPI
Date: 2024.02.13
10:48:31 +0530

                            THIS REVIEW PETITION IS FILED U/O 47 RULE 1 R/W SEC.
                      114 OF CPC, PRAYING TO, CALL FOR THE RECORDS IN LAC NO.
                      64/2011 ON THE FILE OF LEARNED SENIOR CIVIL JUDGE
                      SAUNDATTI; CALL FOR THE RECORDS OF MFA NO.100286/2016
                      DISPOSED ON 26.02.2016 BY THIS HON'BLE COURT FROM THE
                      REGISTRY; ALLOW THE REVIEW AND SET ASIDE THE JUDGMENT
                      PASSED IN MAF NO.100286/2016 DISPOSED ON 26.02.2016
                      CORRECT THE SAME BY REFIXING THE MARKET VALUE AT RS.
                      3,00,000/- PER ACRE INSTEAD OF RS.5,08,000/- PER ACRE.

                           THIS REVIEW PETITION COMING ON FOR ORDERS, THIS DAY,
                      THE COURT MADE THE FOLLOWING:
                                     -2-
                                                   NC: 2024:KHC-D:2574
                                            RP No. 100132 of 2022




                               ORDER

Though this review petition was filed on 18.11.2022,

the matter was listed before the Court on 23.06.2023. At

the request of the learned counsel for the petitioner, a

week's time was granted to comply with the office

objections. Again, the matter was listed on 13.07.2023. At

the request of the learned counsel for the petitioner, a

week's time was granted. Yet again the matter was listed on

19.01.2024. At the request of the learned counsel for the

petitioner, two weeks time was granted. In spite of granting

sufficient opportunity, the petitioner has not complied with

the office objections. It seems that the petitioner is not

interested in prosecuting the review petition.

Accordingly, the review petition is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

kmv ct: vh