The Commissioner vs Sri. Hussain Sab
2024 Latest Caselaw 644 Kant

Karnataka High Court

The Commissioner vs Sri. Hussain Sab on 8 January, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                              -1-
                                                              NC: 2024:KHC:908
                                                            MSA No. 52 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 8TH DAY OF JANUARY, 2024

                                            BEFORE

                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                    MISCELLANEOUS SECOND APPEAL NO.52 OF 2021 (LAC)

                   BETWEEN:

                   1.    THE COMMISSIONER
                         DAVANAGERE URBAN DEVELOPMENT AUTHORITY
                         DAVANAGERE.

                   2.    THE SPECIAL LAND ACQUISITION OFFICER
                         DAVANAGERE URBAN DEVELOPMENT AUTHORITY
                         DAVANAGERE.
                                                              ...APPELLANTS

                   (BY SRI. MAHESH S., ADVOCATE)

                   AND:

                         SRI. HUSSAIN SAB
                         AGED ABOUT 55 YEARS,
Digitally signed
by RAMYA D               R/AT VINAYAKA NAGARA, RING ROAD,
Location: HIGH           DAVANAGERE.
COURT OF                                                        ...RESPONDENT
KARNATAKA

                        THIS MSA FILED UNDER ORDER 43 RULE 1 OF CPC,
                   AGAINST THE JUDGMENT AND AWARD DATED 19.03.2020,
                   PASSED IN MA.NO.80/2013, ON THE FILE OF THE
                   I-ADDITIONAL    DISTRICT    AND   SESSIONS      JUDGE,
                   DAVANAGERE, DISMISSING THE APPEAL AND CONFIRMING
                   THE JUDGMENT DATED 26.02.2013 PASSED IN LAC.NO.4/2010
                   ON THE FILE OF THE II-ADDITIONAL SENIOR CIVIL JUDGE,
                   DAVANAGERE, PARTLY ALLOWING THE REFERENCE PETITION
                   FILED UNDER SECTION 18 OF LAND ACQUISITION ACT.
                              -2-
                                           NC: 2024:KHC:908
                                        MSA No. 52 of 2021




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

                         JUDGMENT

The learned counsel for the appellants has filed a

memo for withdrawal of the appeal.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

PB