The Special Land Acquisition Officer vs Kumjala Poornachandra Rami Reddy
2024 Latest Caselaw 12363 Kant

Karnataka High Court

The Special Land Acquisition Officer vs Kumjala Poornachandra Rami Reddy on 4 June, 2024

                                                 -1-
                                                               NC: 2024:KHC:19171-DB
                                                                 MFA No. 1721/2016



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 4TH DAY OF JUNE, 2024
                                            PRESENT
                          THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                 AND
                    THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                 MISCELLANEOUS FIRST APPEAL NO.1721/2016 (LAC)
                BETWEEN:

                THE SPECIAL LAND ACQUISITION OFFICER
                MYSORE URBAN DEVELOPMENT AUTHORITY
                MYSURU - 570 005                                            ...APPELLANT

                (BY SMT.VIDYA R GOWDA, ADVOCATE FOR
                   SRI.SHARATH GOWDA G B, ADVOCATE)

                AND:

                KUMJALA POORNACHANDRA RAMI REDDY
                S/O. VENKATARAMI REDDY
                AGED ABOUT 55 YEARS
                R/AT NO.16, 11TH "A" BLOCK
                BEML LAYOUT
                SRIRAMPURA II STAGE
                MYSURU - 570 023                                        ...RESPONDENT
Digitally
signed by K S
RENUKAMBA              THIS   MISCELLANEOUS      FIRST       APPEAL    IS    FILED     UNDER
Location:       SECTION 54 OF THE LAND ACQUISITION ACT, 1894 READ WITH
High Court of
Karnataka       SECTION 24(1)(B) OF THE RIGHT TO FAIR COMPENSATION AND
                TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
                RESETTLEMENT ACT, 2013 PRAYING TO SET ASIDE THE JUDGMENT
                AND AWARD DATED.09.10.2015 PASSED ON LAC NO.159/2011 ON
                THE FILE OF THE III ADDITIONAL SENIOR CIVIL JUDGE AND CJM,
                MYSURU,       PARTLY    ALLOWING       THE     CLAIM        PETITION     FOR
                COMPENSATION.
                       THIS    APPEAL   COMING     ON    FOR     ORDERS        THIS     DAY,
                K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                               -2-
                                         NC: 2024:KHC:19171-DB
                                           MFA No. 1721/2016



                         JUDGMENT

Learned Counsel for the appellant has filed memo

reporting that the matter is settled in Lok-Adalat and

seeks withdrawal of the appeal. Recording the memo, the

appeal is dismissed as withdrawn.

Registry shall refund the admissible Court fee to the

appellant.

Pending IAs stood disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

PKN