Raghunath S/O. Bhimappa Pujari vs The Special Land Acquisition Officer
2024 Latest Caselaw 4271 Kant

Karnataka High Court

Raghunath S/O. Bhimappa Pujari vs The Special Land Acquisition Officer on 12 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                      -1-
                                                             NC: 2024:KHC-D:3373
                                                                MFA No. 103649 of 2018




                       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.103649 OF 2018 (LAC)
                      BETWEEN:

                      RAGHUNATH S/O. BHIMAPPA PUJARI,
                      AGED ABOUT OCC: AGRICULTURE,
                      R/O. SANGOLLI, TQ:BAILHONGAL,
                      DIST: BELAGAVI-590001.
                                                                            ...APPELLANT

                      (BY SRI. K.ANANDKUMAR, ADVOCATE)

                      AND:

                      1.     THE SPECIAL LAND ACQUISITION OFFICER,
                             MALAPRABHA NO.III DHARWAD,
                             DIST:DHARWAD-580001.

                      2.     THE EXECUTIVE ENGINEER,
                             M.L.B.C.C DIVISION NO.2,
                             KARNATAKA NIRAVARI NIGAM LTD.,
SAMREEN                      NAVILUTEERTH, TQ:SAVADATTI,
AYUB                         DIST:BELAGAVI-590001.
DESHNUR
Digitally signed by                                                      ...RESPONDENTS
SAMREEN AYUB
DESHNUR
Date: 2024.02.15
13:30:28 +0530                THIS M.F.A. IS FILED UNDER SECTION 54(1) OF LAND
                      ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD DATED
                      05.04.2012 PASSED IN LAC.NO.259/2011 ON THE FILE OF THE
                      SENIOR     CIVIL   JUDGE,   BAILHONGAL,   PARTLY   ALLOWING   THE
                      REFERENCE PETITION FILED UNDER SECTION 18(1) OF L.A. ACT.


                              THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                     -2-
                                           NC: 2024:KHC-D:3373
                                            MFA No. 103649 of 2018




                               ORDER

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo placed on record. Memo reads as under:

"Counsel for the Appellant submitted that the Appeal filed by the Appellant enhanced compensation.

It is submitted that now, since the valuation of the subject matter of the appeal is less than Rs.10,00,000/-, the above appeal is not maintainable, hence the same may be permitted to be withdrawal with liberty to approach District Court, in the interest of justice and equity."

3. In view of memo, appeal is dismissed as withdrawn

with liberty as prayed for.

Sd/-

JUDGE

SMM