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Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition Officer
2024 Latest Caselaw 3728 Kant

Citation : 2024 Latest Caselaw 3728 Kant
Judgement Date : 7 February, 2024

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:2723
                                                         MSA No. 100051 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. 100051 OF 2017 (LA)


                       BETWEEN:

                       KARNATAKA NEERAVARI NIGAM LTD.,
                       REPRESENTED BY 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.

          Digitally    2.   HANAMANTH S/O. SIDDAPPA GORAVANAKOLL
          signed by
          SAROJA            AGE:MAJOR, OCC:AGRICULTURE
SAROJA    HANGARAKI
HANGARAKI Date:             R/O: HOOLI VILLAGE OF SAVADATTI TALUK
          2024.02.13
          16:01:48          DIST:BELAGAVI.
          +0530

                       3.   SIDDAWWA W/O. SIDDAPPA GORAVANAKOLL
                            AGE:MAJOR, OCC:AGRICULTURE
                            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.
                           -2-
                                NC: 2024:KHC-D:2723
                                 MSA No. 100051 of 2017




5.   AJJAPPA SIDDAPPA GORAVANAKOLL
     AGE:MAJOR, OCC:AGRICULTURE
     R/O: HOOLI VILLAGE OF SAVADATTI TALUK
     DIST:BELAGAVI.

6.   SMT.RATNAWWA W/O. FAKIRAPPA KANAVI
     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.
                                         ...RESPONDENTS

     THIS MISCELLANEOUS SECOND APPEAL FILED UNDER
SECTION 54(2) OF THE LAND ACQUISITION ACT, PRAYING TO
ALLOW THE AFOREMENTIONED APPEAL AND SET ASIDE THE
JUDGMENT AND AWARD DATED 18-12-2014 IN LAC NO.
52/2011, PASSED BY THE SENIOR CIVIL JUDGE SAUNDATTI
AND LACA NO 134/2015 DATED 9-6-2016 ON THE FILE OF
LEARNED IX ADDITIONAL DISTRICT AND SESSIONS JUDGE
BELAGAVI, AND REJECT THE REFERENCE; AND MAY BE
PLEASED TO PASS SUCH ORDER OR JUDGMENT AS MAY BE
DEEMED FIT IN THE CIRCUMSTANCES OF THE CASE IN THE
INTEREST OF JUSTICE AND EQUITY.


    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                -3-
                                     NC: 2024:KHC-D:2723
                                        MSA No. 100051 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

 
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