Yoganna Dead By Lrs Shivamma vs Special Land Acquisition Officer
2024 Latest Caselaw 16004 Kant

Karnataka High Court

Yoganna Dead By Lrs Shivamma vs Special Land Acquisition Officer on 5 July, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                         -1-
                                                                          NC: 2024:KHC:25641
                                                                      MSA No. 70 of 2023




                        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. 70 OF 2023 (LA)
                      BETWEEN:


                          YOGANNA DEAD BY LRS SHIVAMMA,
                          W/O LATE YOGANNA,
                          AGED ABOUT 55 YEARS,
                          R/O CHANNAPURA VILLAGE,
                          HALEKOTE HOBLI,
                          HOLENARASIPURA TALUK,
                          HASSAN DISTRICT-573 201.


                                                                                ...APPELLANT
                      (BY SRI GIRISH B. BALADARE, ADVOCATE)
                      AND:
                          SPECIAL LAND ACQUISITION OFFICER
                          HEMAVATHI RESERVOIR PROJECT (HNP)
                          HASSAN-573 201.

                                                                              ...RESPONDENT
Digitally signed by
GEETHAKUMARI
PARLATTAYA S                 THIS   MSA   IS   FILED    UNDER   SECTION    54(1)   OF   LAND
Location: High        ACQUISITION ACT., AGAINST THE JUDGMENT AND DECREE DATED
Court of Karnataka
                      17.11.2018 PASSED IN LAC APPEAL NO.197/2016 ON THE FILE OF
                      THE PRINCIPAL DISTRICT, JUDGE, HASSAN, ALLOWING THE APPEAL
                      AND MODIFYING THE JUDGMENT AND AWARD DATED 10.10.2011
                      PASSED IN LAC NO.83/2010 ON THE FILE OF THE SENIOR CIVIL
                      JUDGE, HOLENARASIPURA, PARTLY ALLOWING THE REFERENCE
                      PETITION FILED UNDER SEC.18(1) OF LAND ACQUISITION ACT.
                                -2-
                                               NC: 2024:KHC:25641
                                               MSA No. 70 of 2023




      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