Smt Savithramma vs The Special Land Acqusition Officer
2024 Latest Caselaw 4664 Kant

Karnataka High Court

Smt Savithramma vs The Special Land Acqusition Officer on 15 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                            NC: 2024:KHC:6557
                                                         MFA No. 2169 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF FEBRUARY, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 2169 OF 2022 (LAC)

                   BETWEEN:

                   1.    SMT. SAVITHRAMMA
                         CURRENTLY AGED ABOUT 71 YEARS
                         W/O SRI RAJEGOWDA
                         KADAVINAKOTE VILALGE
                         HALEKOTE HOBLI
                         HOLENARASIPURA TALUK
                         HASSAN DISTRICT-573211
                                                                   ...APPELLANT
                                (BY SRI. SUNIL S. RAO, ADVOCATE)
                   AND:

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

                   3.    THE DEPUTY COMMISSIONER
                         HASSAN DISTRICT
                         HASSAN.

                   4.    THE CHIEF SECRETARY
                         VIDHANA SOUDHA
                         BENGALURU 560 001
                                                          ...RESPONDENTS
                        THIS MFA IS FILED U/S.54(1) OF LAND ACQUISITION
                   ACT, AGAINST THE JUDGMENT AND AWARD DT.21.11.2019
                              -2-
                                           NC: 2024:KHC:6557
                                       MFA No. 2169 of 2022




PASSED IN LAC NO.9/2018 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, HOLENARASIPURA, PARTLY ALLOWING THE
REFERENCE PETITION U/S.18(1) OF LAND ACQUISITION ACT.

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

Even though the matter is called twice in the

morning, there was no representation on behalf of the

appellant. When the matter is again called out post lunch,

none represented for the appellant.

In the earlier order dated 01.02.2024 it was made

clear that if the counsel does not deposit the cost, pay the

process fee and comply with the office objections, the

matter will be dismissed.

In view of the said order and having regard to the

fact the non filing of the receipt for having paid the cost of

Rs.1,000 and non compliance of office objections, the

appeal stands dismissed.

Sd/-

JUDGE SS