Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition Officer
2024 Latest Caselaw 3729 Kant

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:2727
                                                           MSA No. 100054 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. 100054 OF 2017 (LA)


                        BETWEEN:

                        KARNATAKA NEERAVARI NIGAM LTD.,
                        REPRESENTED BY EXECUTIVE ENGINEER KNNL
                        MLBC DIVISION NO-2, NAVILTIRTH,
                        TALUK:SAUNDATTI, DIST:BELAGAVI.
                                                                      ...APPELLANT

                        (BY K.S. PATIL, ADVOCATE)

                        AND:

                        1.   THE SPECIAL LAND ACQUISITION OFFICER,
                             M.P.3, DHARWAD.

                        2.   ALLABI KOM GAIBUSAB MULLA
                             AGE:MAJOR, OCC:AGRICULTURE
          Digitally          R/O: HOOLI VILLAGE OF SAVADATTI TALUK
          signed by
          SAROJA             DIST:BELAGAVI.
SAROJA    HANGARAKI
HANGARAKI Date:                                                  ...RESPONDENTS
          2024.02.13
          16:01:25
          +0530
                              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     19-12-2014 IN
                        L.A.C.NO.61/2011 PASSED BY THE PRINCIPAL SENIOR CIVIL
                        JUDGE SAUNDATTI AND LACA NO.137/2015 DATED 9-06-2016
                        ON THE FILE OF LEARNED IX ADDITIONAL DISTRICT AND
                        SESSIONS JUDGE BELAGAVI, AND REJECT THE REFERENCE
                        AND MAY BE PLEASED TO PASS SUCH OTHER ORDER OR
                        JUDGMENT AS MAY BE DEEMED FIT IN THE CIRCUMSTANCES
                        OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.
                                -2-
                                     NC: 2024:KHC-D:2727
                                        MSA No. 100054 of 2017




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           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