H R Gangadharappa vs State Of Karnataka
2024 Latest Caselaw 15998 Kant

Karnataka High Court

H R Gangadharappa vs State Of Karnataka on 5 July, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                                     NC: 2024:KHC:25651
                                                                 MSA No. 142 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                                DATED THIS THE 5TH DAY OF JULY, 2024
                                                  BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                      MISCELLANEOUS SECOND APPEAL NO. 142 OF 2021 (LA)

                      BETWEEN:

                          H.R. GANGADHARAPPA,
                          S/O RACHEGOWDA @ RAJEGOWDA,
                          AGED ABOUT 61 YEARS,
                          HAROHALLI VILLAGE,
                          MADIHALLI HOBLI, BELUR TALUK,
                          HASSAN - 573 115.

                                                                           ...APPELLANT
                      (BY SRI OMKAR BASAVA PRABHU, ADVOCATE)
                      AND:

                          STATE OF KARNATAKA,
                          BY SPECIAL LAND ACQUISITION OFFICER,
                          HRP-2, HASSAN 573 201.

                                                                         ...RESPONDENT



Digitally signed by
                             THIS MSA IS FILED UNDER SECTION 54(2) OF THE LAND
GEETHAKUMARI          ACQUISITION ACT AGAINST THE JUDGMENT AND DECREE DATED
PARLATTAYA S
Location: High        26.02.2020 PASSED IN LAC (APPEAL) NOs. 341/2016 ON THE FILE
Court of Karnataka
                      OF THE PRINCIPAL DISTRICT AND SESSIONS JUDGE, HASSAN,
                      DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT AND
                      22.10.2005 PASSED IN O.S.NO.248/2001 ON THE FILE OF THE
                      PRINCIPAL   CIVIL   JUDGE   (SR.DN)   PARTLY    ALLOWING     THE
                      REFERENCE PETITION FILED UNDER SECTION 18(1) OF LAND
                      ACQUISITION ACT.


                             THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                 -2-
                                               NC: 2024:KHC:25651
                                             MSA No. 142 of 2021




                             ORDER

Since matter was listed for non-compliance of office

objections for 7th time, as a final opportunity, appellant was

permitted to comply with office objections during course of day.

2. It is reported that appellant has not complied office

objections. Hence, there is no other option than to conclude

that appellant is not interested in pursuing this appeal.

3. Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

PSG