Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition Officer
2024 Latest Caselaw 3545 Kant

Karnataka High Court

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

                                                             -1-
                                                                             NC: 2024:KHC-D:2573
                                                                      RP No. 100146 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. 100146 OF 2022
                                               In MFA NO.100284/2016 (LAC)


                                 BETWEEN:

                                 KARNATAKA NEERAVARI NIGAM LTD.,
                                 REPRESENTED BY ITS EXECUTIVE ENGINEER,
                                 MLBC DIV.NO.2, NAVILUTEERTH,
                                 TAL: SAUNDATTI, DIST: BELAGAUM-591126.
                                                                                   ...PETITIONER
                                 (BY SRI. S.M.TONNE, ADVOCATE)


                                 AND:

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

                                 2.   SMT.KASTUREVVA W/O. ISHWAPPA GORABAL
                                      AGE: MAJOR, OCC: AGRICULTURE,
                                      R/O: HOOLI, TAL: SAUNDATTI,
                                      DIST: BELAGAVI-591126.
              Digitally signed
              by
VIJAYALAKSHMI VIJAYALAKSHMI
M KANKUPPI    M KANKUPPI
                                                                                 ...RESPONDENTS
              Date: 2024.02.13
              10:48:46 +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.
                                 65/2011 ON THE FILE OF LEARNED SENIOR CIVIL JUDGE
                                 SAUNDATTI; CALL FOR THE RECORDS OF MFA NO.100284/2016
                                 DISPOSED ON 26.02.2016 BY THIS HON'BLE COURT FROM THE
                                 REGISTRY; ALLOW THE REVIEW AND SET ASIDE THE JUDGMENT
                                 PASSED IN MFA NO.100284/2016 DISPOSED ON 26.02.2016
                                 CORRECT THE SAME BY RE DETERMINING 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:2573
                                        RP No. 100146 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