The Chief Engineer And Anr vs The Special Land Acquisition Officer ...
2024 Latest Caselaw 19162 Kant

Karnataka High Court

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

                                               -1-
                                                            NC: 2024:KHC-K:5613
                                                     MSA No. 200344 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. 200344 OF 2022 (LA)


                   BETWEEN:

                   1     THE CHIEF ENGINEER
                         KNNL, IPC ZONE,
                         KALABURAGI,
                         TQ. AND DIST. KALABURAGI-585102.

                   2.    THE EXECUTIVE ENGINEER
                         KNNL, BLI DIV,
                         BLI PROJECT AFZALPUR,
                         TQ. AFZALPUR,
                         DIST. KALABURAGI-585102.
                                                                  ...APPELLANTS
Digitally signed
by RENUKA
Location: HIGH     (BY SRI INDUDHAR PANDURANG JADAV, ADVOCATE)
COURT OF
KARNATAKA          AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER
                         KNNL, BENNETHORA PROJECT,
                         KALABURAGI-585102.

                   2.    THE DEPUTY COMMISSIONER
                         VIKAS SOUDHA,
                         KALABURAGI-585102.

                   3.    SALEEMA BEE W/O AHMED SHAIK
                         AGE: 52 YEARS, OCC: AGRICULTURE,
                              -2-
                                       NC: 2024:KHC-K:5613
                                   MSA No. 200344 of 2022




    R/O. ALLAGI (B) VILLAGE,
    TQ. AFZALPUR, DIST. KALABURAGI-585102.


                                           ...RESPONDENTS

     THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
ACQUISITION ACT, PRAYING TO ALLOW THE APPEAL AND SET
ASIDE THE JUDGMENT AND AWARD PASSED BY THE LEARNED
III ADDITIONAL DISTRICT AND SESSIONS JUDGE AT
KALABURAGI IN LACA.NO.102/2018 DATED 23-01-2019.


    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:5613

Accordingly, appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

BRN