The Managing Director vs Sri C. Ramachandrappa
2024 Latest Caselaw 15206 Kant

Karnataka High Court

The Managing Director vs Sri C. Ramachandrappa on 1 July, 2024

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                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                                DATED THIS THE 1ST DAY OF JULY, 2024

                                              BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                                REVIEW PETITION NO.200034 OF 2021


                      BETWEEN:

                      THE MANAGING DIRECTOR
                      RAICHUR AGRICULTURE
                      PRODUCE MARKETING AND
                      PROCESSING CO-OPERATIVE
                      SOCIETY LTD.
                      RAICHUR.
                                                                ...PETITIONER

                      (BY SRI. DESHPANDE G.V., ADVOCATE)

                      AND:

                      1.   SRI C. RAMACHANDRAPPA
                           S/O TIPPANNA
                           AGED ABOUT 56 YEARS,
                           OCC.AGRICULTURE,
                           R/O RAICHUR-584 101.
Digitally signed by
ARUNKUMAR M S
Location: High        2.   THE SPECIAL LAND ACQUISITION OFFICER
Court of Karnataka
                           ASSISTANT COMMISSIONER,
                           RAICHUR-584 101.
                                                               ...RESPONDENTS

                             THIS RP IS FILED UNDER ORDER XLVII RULE 1 READ
                      WITH SECTION 114 OF      CPC, PRAYING TO ALLOW THIS
                      REVIEW PETITION AND SET ASIDE THE JUDGMENT AND
                      AWARD DATED 06-11-2020 PASSED IN MSA NO. 1175/2013
                      (LAC), AND TO PASS ANY OTHER APPROPRIATE ORDERS AS
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DEEMED NECESSARY IN FACTS AND CIRCUMSTANCES OF THE
CASE.

      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

THE COURT MADE THE FOLLOWING:

                             ORDER

1. Heard learned counsel appearing for the petitioner.

2. In this Petition, petitioner is seeking review of the order

dated 06.11.2020 in MSA No.1175/2013.

3. Having heard the learned counsel appearing for the

petitioner wherein petitioner has stated that the appeal was

preferred by the claimant during 2017 and thereafter appeal

was dismissed and restored during 2017 and interest for the

said period has to be considered in this Revision Petition.

4. Having taken note of the factual aspects on record, it is

expedient to state that such submission should have been

made at the time of restoring of the appeal during 2017 and

further, since there is no such order passed by this Court while

restoring the order during 2017, I do not find any merit in the

submission made by the learned counsel appearing for the

petitioner.

5. Accordingly, the Review Petition is dismissed as there is

no error apparent on the face of the record under S.114 of the

CPC and in view of declaration of law made by Hon'ble

Supreme Court in the case of SRI RAM SAHU DEAD BY

LEGAL REPRESENTATIVES AND OTHERS Vs. VINOD

KUMAR RAWAT AND OTHERS reported in (2021) 13 SCC 1.

SD/-

JUDGE

sac