S A Imthiyaz vs The Special Land Acquisition Officer
2024 Latest Caselaw 18801 Kant

Karnataka High Court

S A Imthiyaz vs The Special Land Acquisition Officer on 26 July, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                  -1-
                                                                NC: 2024:KHC:29521
                                                           MFA No. 2923 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 26TH DAY OF JULY, 2024

                                                BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                      MISCELLANEOUS FIRST APPEAL NO. 2923 OF 2024 (LAC)
                      BETWEEN:

                            S.A. IMTHIYAZ
                            S/O. IBRAHIM,
                            AGED ABOUT 68 YEARS,
                            R/AT NO. 2, OLD POST OFFICE ROAD,
                            YADAVAGIRI,
                            MYSURU-570 020.
                                                                      ...APPELLANT
                      (BY SRI. SUDHARSHAN L., ADVOCATE)

                      AND:

                      1.    THE SPECIAL LAND ACQUISITION OFFICER
                            KARNATAKA INDUSTRIAL AREAS DEVELOPMENT
                            BOARD, ZONAL OFFICE,
                            K.R.S. ROAD, MYSORE-570 001.
Digitally signed by
GEETHAKUMARI          2.    SRI. SRIDHAR
PARLATTAYA S
                            S/O. KRISHNAIAH HEGDE,
Location: High
Court of Karnataka          NO. 96/11, BEESANAGEDDE
                            MUGAMARU POST,
                            KONDLY SIDDAPURA TALUK-581 329,
                            UTTARKANNADA DISTRICT.
                                                                   ...RESPONDENTS
                           THIS MFA IS FILED U/S.54(1) OF LAND ACQUISITION
                      ACT, AGAINST THE JUDGMENT AND AWARD DATED.
                      28.03.2024 PASSED IN LAC NO.13/2022 ON THE FILE OF THE
                      PRINCIPAL SENIOR CIVIL JUDGE AND CJM, MYSURU,
                      ALLOWING THE REFERENCE PETITION U/S.30 AND 31 OF LAND
                      ACQUISITION ACT.
                                -2-
                                              NC: 2024:KHC:29521
                                          MFA No. 2923 of 2024




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE RAVI V HOSMANI

                         ORAL JUDGMENT

Learned counsel for appellant has filed memo seeking

withdrawal of appeal on ground that same would not be

maintainable before this Court and it would have to be filed

before appropriate Court.

Memo is taken on record.

Appeal is dismissed as withdrawn with liberty to file it

before appropriate Court.

Registry to return certified copies after replacing same

with photostat copies.

If appeal is filed before appropriate Court within four

weeks from today, appellant would be entitled to seek for

benefit of Section 14(1) of Limitation Act.

Sd/-

(RAVI V HOSMANI) JUDGE

KA Ct: SNN