The Deputy Chief Engineer vs Sri M P Suresh
2024 Latest Caselaw 12551 Kant

Karnataka High Court

The Deputy Chief Engineer vs Sri M P Suresh on 5 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                             NC: 2024:KHC:19470
                                                          MFA No. 5104 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 5TH DAY OF JUNE, 2024

                                               BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                      MISCELLANEOUS FIRST APPEAL NO. 5104 OF 2021 (LAC)
                      BETWEEN:

                      1.    THE DEPUTY CHIEF ENGINEER,
                            SOUTH WESTERN RAILWAY,
                            BENGALURU.

                      2.    THE SPECIAL LAND ACQUISITION OFFICER,
                            MANDYA DISTRICT, MANDYA.

                      3.    THE CHIEF SECRETARY,
                            REVENUE DEPARTMENT,
                            M.S.BUILDING,
                            BENGALURU.

                      4.    THE DEPUTY COMMISSIONER,
                            MANDYA DISTRICT, MANDYA.
Digitally signed by
GEETHAKUMARI                                                        ...APPELLANTS
PARLATTAYA S
                      (BY SRI B.S.GURUSWAMY, AGA (ABSENT))
Location: High
Court of Karnataka
                      AND:

                      SRI M.P.SURESH,
                      S/O SRI. V.K.PUTTASWAMAIAH,
                      AGED ABOUT 58 YEARS,
                      CHANNEGOWDANADODDI,
                      MADDUR TALUK,
                      MANDYA - 571 433.
                                                                    ...RESPONDENT
                                         -2-
                                                      NC: 2024:KHC:19470
                                                   MFA No. 5104 of 2021




        THIS MFA IS FILED U/S 54(1) OF LAND ACQUISITION
ACT, AGAINST THE JUDGMENT AND AWARD DATED 07.02.2019
PASSED IN LAC.NO.04/2012 ON THE FILE OF THE SENIOR
CIVIL JUDGE, MADDUR, PARTLY ALLOWING THE REFERENCE
PETITION FILED UNDER SECTION 18 OF LAND ACQUISITION
ACT.

        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                                  JUDGMENT

None appears.

Appeal is listed for further orders regarding non-

compliance of office objections for 7th time. Though several

opportunities were granted for compliance of office objections

but they are not yet complied. Even till date, office objections

are not complied, which would indicate that appellants are not

interested in prosecuting appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

MKM