Shivanna vs The Special Land Acquisition Officer
2024 Latest Caselaw 16020 Kant

Karnataka High Court

Shivanna vs The Special Land Acquisition Officer on 5 July, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                                    NC: 2024:KHC:25638
                                                                    MSA No. 23 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. 23 OF 2022 (LA)


                      BETWEEN:
                            SHIVANNA,
                            AGED ABOUT 66 YEARS,
                            S/O LATE NINGEGOWDA,
                            R/O KALLAHALLI VILLAGE,
                            HALLIMYSORE HOBLI,
                            HOLENARSIPURA TALUK-573 120,
                            HASSAN DISTRICT.

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


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

                      2.    THE EXECUTIVE ENGINEER,
Digitally signed by         KARNATAKA NEERAVARI NIGAM LIMITED,
GEETHAKUMARI                4TH PHASE, GOKULAM, KRS ROAD,
PARLATTAYA S
                            MYSORE-571 606.
Location: High
Court of Karnataka

                                                                       ...RESPONDENTS


                           THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
                      ACQUISITION ACT 1894 AGAINST THE JUDGMENT AND AWARD
                      DATED 04.03.2017 PASSED IN LAC (APPEAL) No. 207/16 ON THE
                      FILE OF THE PRINCIPAL DISTRICT JUDGE, HASSAN, DISMISSING
                      THE APPEAL AND FILED AGAINST THE JUDGMENT AND AWARD
                      DATED 28.06.2013 PASSED IN LAC No.147/12 ON THE FILE OF THE
                      SENIOR CIVIL JUDGE, HOLENARASIPURA PARTLY ALLOWING THE
                      REFERENCE THE PETITION FILED UNDER SECTION 18(1) OF LAND
                      ACQUISITION ACT.
                                -2-
                                               NC: 2024:KHC:25638
                                               MSA No. 23 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 5th 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