Sri.K.C.Shivappa vs The Special Land Acquisition Officer
2024 Latest Caselaw 4070 Kant

Karnataka High Court

Sri.K.C.Shivappa vs The Special Land Acquisition Officer on 9 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                  -1-
                                                           NC: 2024:KHC:5564
                                                         MFA No. 288 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 288 OF 2022 (LAC)

                   BETWEEN:

                   1.    SRI. K.C.SHIVAPPA
                         S/O CHANNEGOWDA
                         AGED ABOUT 45 YEARS,
                         KADAVINAKOTE VILLAGE
                         HALEKOTE HOBLI
                         HOLENARASIPURA TALUK
                         PRESENTLY
                         R/O S.L.N. TEMPLE ROAD
                         KOTE HOLENARASIPURA
                                                                ...APPELLANT

                              (BY SRI. T. SESHAGIRI RAO, ADVOCATE)
                   AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER
Digitally signed         HAVING ITS OFFICE
by SHARANYA T
Location: HIGH           AT THE BUILDING OF D.C.OFFICE
COURT OF                 HASSAN-573222
KARNATAKA
                   2.    EXECUTIVE ENGINEER
                         KAVERI NEERAVARI NIGAMA
                         HOLENARASIPURA-573211

                   3.    DEPUTY COMMISSIONER
                         HASSAN DISTRICT, HASSAN

                   4.    CHIEF SECRETARY
                         VIDHANA SOUDHA
                         BENGALURU-560001
                                                             ...RESPONDENTS
                               -2-
                                             NC: 2024:KHC:5564
                                          MFA No. 288 of 2022




     THIS MFA IS FILED U/S.54(1) OF LAND ACQUISITION
ACT, AGAINST THE JUDGMENT AND AWARD DT.29.01.2020
PASSED IN LAC NO.03/2019 ON THE FILE OF THE SENIOR
CIVIL JUDGE, JMFC, HOLENARASIPURA, PARTLY ALLOWING
THE REFERENCE MADE BY THE 1ST RESPONDENT U/S.18(1) OF
LAND ACQUISITION ACT.

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

                          JUDGMENT

Learned counsel for the appellant again seeks time and

there are no grounds to adjourn the matter once again, since

the cost is not and the office objections are also not complied

with. The order dated 02.02.2024 is clear that, if the cost is

not paid and the office objections are not complied with, the

appeal will be dismissed on the next date of hearing.

Accordingly, in view of the order dated 02.02.2024, the

appeal is dismissed for non-compliance of office objections and

non-payment of cost.

Sd/-

JUDGE

ST