Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition Officer
2024 Latest Caselaw 4223 Kant

Karnataka High Court

Karnataka Neeravari Nigam Ltd vs The Special Land Acquisition Officer on 12 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                    -1-
                                                          NC: 2024:KHC-D:3377
                                                            MFA No. 22244 of 2012




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                             DATED THIS THE 12TH DAY OF FEBRUARY, 2024
                                              BEFORE
                               THE HON'BLE MR JUSTICE V.SRISHANANDA
                           MISCELLANEOUS FIRST APPEAL NO.22244 OF 2012 (LAC)


                      BETWEEN:

                      KARNATAKA NEERAVARI NIGAM LTD.,
                      REPRESENTED BY ITS EXECUTIVE ENGINEER,
                      GRBC-5, KOUJALAGI, TQ: GOKAK, DIST: BELAGAVI.
                                                                         ...APPELLANT
                      (BY SRI. CHETAN MUNNOLI, ADVOCATE)
                      AND:

                      1.    THE SPECIAL LAND ACQUISITION OFFICER,
                            HIDKAL DAM, TAL: HUKKERI.
                      2.    SRI. MEERASAB S/O. IMAMSAB JIDDIMANI,
                            AGE: MAJOR, OCC: AGRICULTURIST,
                            R/O: YADAWAD, TQ: GOKAK, DIST: BELAGAVI.
                      3.    SRI. DASTAGIRSAB S/O. IMAMSAB JIDDIMANI,
                            AGE: MAJOR, OCC: AGRICULTURIST,
                            R/O: YADAWAD, TQ: GOKAK, DIST: BELAGAVI.
SAMREEN
AYUB                  4.    SRI. SAIDUSAB S/O. IMAMSAB JIDDIMANI,
DESHNUR                     AGE: MAJOR, OCC: AGRICULTURIST,
Digitally signed by
SAMREEN AYUB                R/O: YADAWAD, TQ: GOKAK, DIST: BELAGAVI.
DESHNUR
Date: 2024.02.15            ALL ARE REPRESENTED BY P.A. HOLDER
13:27:15 +0530

                            SRI. DASTAGIRSAB MEERASAB HASANSAB,
                            AGE: MAJOR, OCC: AGRICULTURE,
                            R/O: YADWAD, TQ: GOKAK, DIST: BELAGAVI.
                      5.    SRI. MEERASAB S/O. HASANSAB JIDDIMANI,
                            AGE: MAJOR, OCC: AGRICULTURIST,
                            R/O. YADAWAD, TQ: GOKAK, DIST: BELAGAVI.
                                                                       ...RESPONDENTS
                      (BY SRI. PRAVEEN Y. DEVAREDDIYAVAR, HCGP FOR R1;
                          NOTICE TO R2-R3 SERVED;
                          APPEAL AGAINST R4 AND R5 ABATED)
                               -2-
                                     NC: 2024:KHC-D:3377
                                       MFA No. 22244 of 2012




     THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LA ACT,
AGAINST THE JUDGMENT AND AWARD DATED 27.06.2011
PASSED IN LAC.NO.215/2008 ON THE FILE OF THE II ADDL.
SENIOR    CIVIL     JUDGE    AT     GOKAK,   AWARDING     THE
COMPENSATION OF RS.1,95,000/- PER ACRE.

     THIS M.F.A., COMING ON FOR ADMISSION, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

The appellant is unable to take necessary steps in

respect of deceased respondents No.4 and 5 who are also

claimants.

2. Learned counsel for the appellant submits that

despite best efforts, they are unable to find out the details

of legal representatives of claimants.

3. Taking note of the fact that the appeal itself is

pending from 2012 and the claimants are entitled to get

interest at 15% per annum, no further diligence can be

shown.

NC: 2024:KHC-D:3377

4. Placing the submission of counsel on record,

appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

SH