Gurubasayya S/O Mallayya ... vs The Special Land Acquisition Officer
2024 Latest Caselaw 4514 Kant

Karnataka High Court

Gurubasayya S/O Mallayya ... vs The Special Land Acquisition Officer on 14 February, 2024

Bench: S G Pandit, N.S.Sanjay Gowda

                                                      -1-
                                                        NC: 2024:KHC-D:3508-DB
                                                              RP No. 100017 of 2020




                                  IN THE HIGH COURT OF KARNATAKA,
                                           DHARWAD BENCH

                             DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                                 PRESENT

                                THE HON'BLE MR JUSTICE S G PANDIT
                                               AND
                             THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA

                                 REVIEW PETITION NO.100017 OF 2020

                      BETWEEN:

                      GURUBASAYYA S/O MALLAYYA BADARIKOTMATH,
                      AGE: 82 YEARS, OCC: AGRICULTURE,
                      R/O: HALLUR, DIST: BAGALKOTI.
                                                                        ... PETITIONER
                      (BY    SHRI. AHAMED ALI J RAHIMANSHA, ADVOCATE)

                      AND:

                      1.    THE SPECIAL LAND ACQUISITION OFFICER
                            AND ASSISTANT COMMISSIONER, BAGALKOTI.

                      2.    THE EXECUTIVE ENGINEER,
                            KPTCL, BAGALKOTI.
         Digitally
         signed by
                                                                     ... RESPONDENTS
                      (BY    SMT. KIRTILATA R. PATIL, HCGP FOR R1;
         MANJANNA
MANJANNA E
E        Date:
         2024.02.15
         11:15:33
         +0530               SHRI B.S. KAMATE, ADVOCATE FOR R2)

                           THIS REVIEW PETITION FILED UNDER SECTION 114 READ
                      WITH ORDER 47 OF CPC, PRAYING TO CALL FOR THE RECORDS OF
                      MFA NO.23208/2012 (LAC). AND TO REVIEW AND SET ASIDE THE
                      JUDGMENT AND ORDER PASSED IN MFA NO.23208/2012 LAC
                      PASSED BY THE HON'BLE COURT ON 05.12.2019. CONSEQUENTLY,
                      IT IS HUMBLY PRAYED TO ENHANCE THE COMPENSATION OF
                      ACQUIRED LAND BEARING RS NO. 75/1A, MEASURING 3A-15Gs,
                      SITUATED AT HALLUR VILLAGE IN BAGALKOT TO RS.30 LAKHS PER
                      ACRE WITH INTEREST AND SOLATIUM UNDER VARIOUS HEADS AS
                      PRESCRIBED UNDER THE ACT IN THE INTEREST OF JUSTICE, EQUITY
                      AND CONSCIENCE.
                            -2-
                             NC: 2024:KHC-D:3508-DB
                                    RP No. 100017 of 2020




     THIS PETITION, COMING ON FOR     ORDERS, THIS   DAY,
S G PANDIT, J., MADE THE FOLLOWING:

                         ORDER

Learned counsel for respondent No.2 Sri B.S.Kamate

is present.

Learned counsel for the petitioner is absent. On the

earlier occasion also i.e., 31.01.2024 there was no

representation for the petitioner. Till date, the office

objections are not complied with. Hence, the petition is

dismissed for non-compliance of office objections/non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

EM/CT:BCK