The Chief Engineer And Anr vs The Special Land Acquisition Officer ...
2024 Latest Caselaw 19146 Kant

Karnataka High Court

The Chief Engineer And Anr vs The Special Land Acquisition Officer ... on 31 July, 2024

                                               -1-
                                                           NC: 2024:KHC-K:5614
                                                       MSA No. 200204 of 2022




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 31ST DAY OF JULY, 2024

                                            BEFORE
                        THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                         MISCL SECOND APPEAL NO. 200204 OF 2022 (LA)
                   BETWEEN:

                   1.    THE CHIEF ENGINEER
                         KNNL, IPC ZONE,
                         KALABURAGI-585103,
                         TQ. AND DIST. KALABURAGI.

                   2.    THE EXECUTIVE ENGINEER
                         KNNL, BLI DIV.,
                         BLI PROJECT AFZALPUR,
                         TQ. AFZALPUR,
                         DISTRICT KALABURAGI-585103.

                                                                 ...APPELLANTS
Digitally signed
by RENUKA          (BY SRI INDUDHAR PANDURANG JADAV, ADVOCATE)
Location: HIGH
COURT OF           AND:
KARNATAKA
                   1.    THE SPECIAL LAND ACQUISITION OFFICER
                         KNNL, DIV. M AND MIP VIKAS BAHAVAN,
                         KALABURAGI-585102.

                   2.    THE DEPUTY COMMISSIONER
                         VIKAS SOUDHA,
                         KALABURAGI-585101.

                   3.    SHRISHAIL S/O BASAVANNAPPA HANCHANAL
                         AGE: 54 YEARS, OCC. AGRICULTURE,
                         R/O. UDCHAN VILLAGE,
                              -2-
                                       NC: 2024:KHC-K:5614
                                   MSA No. 200204 of 2022




    TQ. AFZALPUR,
    DIST. KALABURAGI.

                                           ...RESPONDENTS

     THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
ACQUISITION ACT, PRAYING TO ALLOW THE APPEAL AND
MODIFY THE JUDGMENT AND AWARD PASSED BY THE
LEARNED III ADDITIONAL DISTRICT AND SESSION JUDGE AT
KALABURAGI IN LACA NO.412/2018 DATED 05.01.2019.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                      ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)

Registry to remove the name of Sri Sanjeevkumar C

Patil from the cause list.

This appeal is listed for removal of office objections

for the 5th time.

There is no representation.

NC: 2024:KHC-K:5614

Accordingly, appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

BRN