The Special Land Acquisition Officer vs Bagavva
2024 Latest Caselaw 5782 Kant

Karnataka High Court

The Special Land Acquisition Officer vs Bagavva on 26 February, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                   -1-
                                                      NC: 2024:KHC-K:1747-DB
                                                           MFA No.201254 of 2022




                                    IN THE HIGH COURT OF KARNATAKA,

                                           KALABURAGI BENCH

                            DATED THIS THE 26TH DAY OF FEBRUARY, 2024

                                                PRESENT

                           THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                   AND
                                   THE HON'BLE MR. JUSTICE K V ARAVIND

                           MISCL. FIRST APPEAL NO.201254 OF 2022 (LAC)

                      BETWEEN:

                      1.   THE SPECIAL LAND ACQUISITION OFFICER
                           UKP, ALAMATTI,
                           TQ: BASAVANA BAGEWADI
                           DIST: VIJAYAPUR - 586 201.

                      2.   THE GENERAL MANAGER (LAQ)
                           UKP, NAVANAGAR
                           BAGALKOT - 587 103.
                                                                    ...APPELLANTS

                      (BY SMT. MAYA T.R., H.C.G.P.)
Digitally signed by
VARSHA N
RASALKAR
Location: HIGH        AND:
COURT OF
KARNATAKA
                      BAGAVVA
                      W/O SUBANNA KENGALAGUTTI
                      AGE: 50 YEARS, OCC: AGRICULTURE
                      R/O KAVALAGI
                      TQ: & DIST: VIJAYAPURA - 586 108.
                                                                   ...RESPONDENT

                      (BY SMT. RATNA N. SHIVAYOGIMATH, ADVOCATE)

                             THIS MFA IS FILED UNDER SECTION 74(1) OF THE RIGHT
                      TO    FAIR    COMPENSATION   AND   TRANSPARENCY   IN   LAND
                                -2-
                                 NC: 2024:KHC-K:1747-DB
                                       MFA No.201254 of 2022




ACQUISITION, REHABILITATION AND RESETTLEMENT ACT,
PRAYING    TO    A)     CALL     FOR       THE    RECORDS      IN
L.A.C.NO.151/2019     PASSED   BY    THE    LEARNED   III   ADDL.
DISTRICT    JUDGE      AND     ADDL.       LAND   ACQUISITION,
REHABILITATION AND RESETTLEMENT AUTHORITY, VIJAYAPUR
DATED 08.10.2021. B) ALLOW THE ABOVE APPEAL AND TO SET
ASIDE THE JUDGMENT AND AWARD DATED 08.10.2021 IN
L.A.C.NO.151/2019 PASSED BY LEARNED III ADDL. DISTRICT
JUDGE AND ADDL. LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT AUTHORITY, VIJAYAPUR, IN THE INTEREST OF
JUSTICE AND EQUITY.


     THIS APPEAL COMING ON FOR ORDERS THIS DAY
H.T.NARENDRA PRASAD J., DELIVERED THE FOLLOWING:


                        JUDGMENT

1. Learned counsel for the respondent has filed a memo

dated 28.11.2022 stating that the sole respondent died on

16.04.2022.

2. Memo dated 28.11.2022 is taken on record.

3. In spite of granting sufficient time, no application has

been filed to bring the legal representatives of deceased

NC: 2024:KHC-K:1747-DB

sole respondent on record. Hence, the above appeal is

dismissed as abated.

Sd/-

JUDGE

Sd/-

JUDGE

HA

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