Nagaraja vs The Special Land Acquisiton Officer
2024 Latest Caselaw 16002 Kant

Karnataka High Court

Nagaraja vs The Special Land Acquisiton Officer on 5 July, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                                  NC: 2024:KHC:25636
                                                                  MSA No. 19 of 2022




                           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. 19 OF 2022 (LA)
                      BETWEEN:

                            NAGARAJA,
                            S/O VEERAPPAJI,
                            AGE 62 YEARS,
                            R/O KALLAHALLY VILLAGE,
                            R/O HALLYMYSORE HOBLI,
                            HOLENARASIPURA TALUK-573120,
                            HASSAN DISTRICT.

                                                                        ...APPELLANT
                      (BY SRI S.V. PRAKASH, ADVOCATE)
                      AND:

                      1.    THE SPECIAL LAND ACQUISITON OFFICER
                            H R P (HNP) D.C. OFFICE BUILDING,
                            HASSAN-573 201.

                      2.    THE EXECUTIVE ENGINEER
                            KARNATAKA NEERAVARI NIGAM LIMITED,
                            4TH PHASE GOKULAM, KRS ROAD,
Digitally signed by         MYSORE-571606.
GEETHAKUMARI
PARLATTAYA S                                                         ...RESPONDENTS
Location: High
Court of Karnataka           THIS MFA IS FILED UNDER SEC. 54(2) OF LAND ACQUISITION
                      ACT, 1894 AGAINST THE JUDGMENT DATED 06.12.2018 PASSED IN
                      LACA.NO. 205/2016 ON THE FILE OF THE PRINCIPAL DISTRICT
                      JUDGE, HASSAN, DISMISSING THE APPEAL AND CONFIRMING THE
                      JUDGMENT AND AWARD DATED 28.06.2013 PASSED IN LAC.NO.
                      144/2012 ON THE FILE OF THE SENIOR          CIVIL JUDGE AND
                      HOLENARASIPURA,    PARTLY ALLOWING THE REFERENCE PETITION
                      FILED UNDER SEC. 18(1) OF THE LAND ACQUISITION ACT.
                                -2-
                                               NC: 2024:KHC:25636
                                               MSA No. 19 of 2022




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

Since matter was listed for non-compliance of office

objections for 4th 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*