The Chief Engineer Knnl Ipc Zone And Anr vs Veerendra @ Veeresh S/O Chandrakanth ...
2024 Latest Caselaw 5616 Kant

Karnataka High Court

The Chief Engineer Knnl Ipc Zone And Anr vs Veerendra @ Veeresh S/O Chandrakanth ... on 22 February, 2024

                                        -1-
                                                NC: 2024:KHC-K:1720
                                                MSA No. 200443 of 2023




                      IN THE HIGH COURT OF KARNATAKA,

                              KALABURAGI BENCH

                  DATED THIS THE 22ND DAY OF FEBRUARY, 2024

                                       BEFORE
                    THE HON'BLE MR. JUSTICE E.S.INDIRESH


                 MISCL SECOND APPEAL NO. 200443 OF 2023 (LA)
            BETWEEN:

            1.   THE CHIEF ENGINEER,
                 KNNL, IPC ZONE,
                 KALABURAGI-585102.

            2.   THE EXECUTIVE ENGINEER,
                 KNNL, GANDORI DIVISION,
                 MAHAGAON-585316.
                                                         ...APPELLANTS
            (BY SRI. SUDARSHAN M., ADVOCATE)
            AND:

            1.   VEERENDRA @ VEERESH,
                 S/O CHANDRAKANTH,
Digitally        AGE: 38 YEARS,
signed by
SACHIN           OCC: AGRICULTURE,
Location:
HIGH             R/O: AMBALAGA VILLAGE,
COURT OF
KARNATAKA
                 TQ: ALAND-585302,
                 DIST: KALABURAGI.

            2.   THE SPECIAL LAND ACQUISITON OFFICER,
                 M AND MIP, KALABURAGI-585102.

            3.   THE DEPUTY COMMISSIONER,
                 KALABURAGI-585102.
                                                       ...RESPONDENTS
                THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
            ACQUISITION ACT, PRAYING TO SET ASIDE THE IMPUGNED
            JUDGMENT AND AWARD DATED 29.05.2018 PASSED IN
                              -2-
                                   NC: 2024:KHC-K:1720
                                    MSA No. 200443 of 2023




LACA NO.536/2017 BY THE HON'BLE I ADDL. DIST JUDGE AT
KALABURAGI.

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

                          ORDER

It is submitted by the learned counsel appearing for

the appellants that the appellants herein have filed MSA

No.200022/2021 before this Court and challenging the

very same judgment and award passed by the Court

below. Hence, the appellants seek withdrawal of the

appeal with liberty to pursue M.S.A.No.200022/2021.

Accepting the memo dated 09.01.2024 and the

submission made by the learned counsel appearing for the

appellants appeal is disposed of as withdrawn with liberty

as prayed for.

Sd/-

JUDGE

SN