Sri. Manjegowda vs The Special Land Acquisition Officer
2024 Latest Caselaw 15999 Kant

Karnataka High Court

Sri. Manjegowda vs The Special Land Acquisition Officer on 5 July, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                    -1-
                                                                    NC: 2024:KHC:25647
                                                                   MSA No. 133 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. 133 OF 2021 (LA)
                      BETWEEN:
                            SRI MANJEGOWDA,
                            S/O SAGANEGOWDA,
                            AGED ABOUT 49 YEARS,
                            PRESIDENT UBHAYA BHARATHI
                            VIDYA MANDIRA, HULUGUNDI,
                            BELUR TALUK,
                            HASSAN DISTRICT-572304.

                                                                          ...APPELLANT
                      (BY SRI NARASIMHA MURTHY G V., ADVOCATE)
                      AND:
                      1.    THE SPECIAL LAND ACQUISITION OFFICER
                            H R P NO.2,
                            HASSAN - 573 201.

                      2.    THE DEPUTY COMMISSIONER,
                            HASSAN,
                            HASSAN DISTRICT - 573 201.

Digitally signed by                                                    ...RESPONDENTS
GEETHAKUMARI
PARLATTAYA S
Location: High              THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
Court of Karnataka
                      ACQUISITION ACT AGAINST THE JUDGMENT AND AWARD DATED
                      01.02.2017 PASSED IN LAC (APPEAL) No.75/2016 ON THE FILE OF
                      THE PRINCIPAL DISTRICT JUDGE, HASSAN, DISMISSING THE
                      APPEAL AND FILED AGAINST THE JUDGMENT AND AWARD DATED
                      18.10.2005 PASSED IN LAC No.6/04 ON THE FILE OF THE PRINCIPAL
                      CIVIL JUDGE (SR.DN) HASSAN, PARTLY ALLOWING THE PETITION
                      FILED UNDER SECTION 18 OF LAND ACQUISITION ACT.

                           THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                  -2-
                                                NC: 2024:KHC:25647
                                              MSA No. 133 of 2021




                              ORDER

Since matter was listed for non-compliance of office

objections for 6th 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