Karnataka High Court
Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition Officer on 7 February, 2024
Author: V.Srishananda
Bench: V.Srishananda
-1-
NC: 2024:KHC-D:2739
MSA No. 100049 of 2017
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 7TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE V.SRISHANANDA
MISCELLANEOUS SECOND APPEAL NO. 100049 OF 2017 (LA)
BETWEEN:
KARNATAKA NEERAVARI NIGAM LTD,
REP. BY ITS EXECUTIVE ENGINEER,
KNNL, MLBC, DIVISION NO-2,
NAVILTIRTH, TALUK SAUNDATTI,
DIST: BELAGAVI.
...APPELLANT
(BY SRI. K. S. PATIL, ADVOCATE)
AND:
1. THE SPECIAL LAND ACQUISITION
OFFICER, M.P.3, DHARWAD.
2. BASAPPA S/O. FAKIRAPPA SANIKATTI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
Digitally
signed by
SAROJA
SAROJA HANGARAKI 3. HANAMANTH S/O. SIDDAPPA GORAVANAKOLL,
HANGARAKI Date:
2024.02.13 AGE: MAJOR, OCC: AGRICULTURE,
16:02:12
+0530 R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
4. SMT. KASHAWWA W/O. NINGAPPA KANAVI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
5. AJJAPPA SIDDAPPA GORAVANAKOLL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
6. SMT. RATNAWWA W/O. FAKIRAPPA KANAVI,
-2-
NC: 2024:KHC-D:2739
MSA No. 100049 of 2017
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
7. GADIGEWWA W/O. MUDAKAPPA KOKANUR,
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
8. SMT. ANNAKKA W/O. SIDDAPPA KALARI,
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
9. SHRI GADIGEPPA S/O. SIDDAPPA GORAVANAKOLL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
10. SMT. SIDDAWWA W/O. SIDDAPPA GORAVANAKOLL,
AGE: MAJOR, OCC: AGRICULTURE,
R/O. HOOLI VILLAGE OF SAVADATTI TALUK,
DIST: BELAGAVI.
...RESPONDENTS
THIS MISCELLANEOUS SECOND APPEAL IS FILED U/SEC.54(2)
OF LAND ACQUISITION ACT, PRAYING TO CALL FOR RECORDS IN
LAC NO.51/2011, DATED 18-12-2014 ON THE FILE OF LEARNED PRL.
SENIOR CIVIL JUDGE SAUNDATTI, AND LACA NO.135/2015 DATED
9-6-2016 ON THE FILE OF LEARNED IX ADDL. DIST AND SESSIONS
JUDGE BELAGAVI AND ALLOW THE AFOREMENTIONED APPEAL AND
SET ASIDE THE JUDGMENT AND AWARD DATED 18-12-2014 IN L.A.C
NO.51/2011 PASSED BY THE PRL. SENIOR CIVIL JUDGE SAUNDATTI
AND LACA NO.135/2015 DATED 9-6-2016 ON THE FILE OF LEARNED
IX ADDL. DIST AND SESSIONS JUDGE BELAGAVI, AND REJECT THE
REFERENCE.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
-3-
NC: 2024:KHC-D:2739
MSA No. 100049 of 2017
ORDER
None present.
Earlier, the appeal came to be dismissed for non-
prosecution. Even after appeal came to be restored, office
objections are not complied.
Appeal is of the year 2017. Despite granting sufficient
time, office objections are not complied. Hence, the appeal
stands dismissed for non-prosecution.
Sd/-
JUDGE
SH
