The Chief Engineer And Anr vs The Special Land Acquisition Officer ...
2024 Latest Caselaw 19167 Kant

Karnataka High Court

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

                                               -1-
                                                           NC: 2024:KHC-K:5627
                                                       MSA No. 200023 of 2021




                               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. 200023 OF 2021 (LA)
                   BETWEEN:

                   1.    THE CHIEF ENGINEER
                         KNNL, IPC ZONE, KALABURAGI.

                   2.    THE EXECUTIVE ENGINEER
                         KNNL BHIMA LIFT IRRIGATION PROJECT DIVISION,
                         AFZALPUR, TQ. AFZALPUR, DIST. KALABURAGI.
                                                                ...APPELLANTS

                   (BY SRI INDUDHAR PANDURANG JADAV, ADVOCATE)

                   AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER
                         M AND MIP, MINI VIDHANA SOUDHA,
Digitally signed         KALABURAGI-585102
by RENUKA
Location: HIGH
COURT OF           2.    THE DEPUTY COMMISSIONER
KARNATAKA                KALABURAGI DISTRICT,
                         KALABURAGI-585102.

                   3.    SHAILAWANTHI W/O AMOGHI
                         AGE : 41 YEARS, OCC: AGRICULTURE,
                         R/O. MATOOLI VILLAGE, TQ. AFZALPUR,
                         DIST. KALABURAGI.

                                                               ...RESPONDENTS
                                -2-
                                          NC: 2024:KHC-K:5627
                                      MSA No. 200023 of 2021




       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.878/2017 DATED.17-11-2018.


       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:5627

Accordingly, appeal is dismissed for non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

BRN