Eshwarappa vs The Executive Engineer
2024 Latest Caselaw 15069 Kant

Karnataka High Court

Eshwarappa vs The Executive Engineer on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                      -1-
                                                                    NC: 2024:KHC:24262
                                                               MFA No. 2585 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                               DATED THIS THE 28TH DAY OF JUNE, 2024
                                                 BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                      MISCELLANEOUS FIRST APPEAL NO. 2585 OF 2022 (LAC)

                      BETWEEN:
                            ESHWARAPPA,
                            S/O SIDDARAMAPPA,
                            AGED ABOUT 55 YEARS,
                            R/AT BALLIKERE VILLAGE,
                            HOSADURGA TALUK,
                            CHITRADURGA DISTRICT.

                                                                          ...APPELLANT
                      [BY SRI SANGAMESH G PATIL, ADVOCATE (AB)]
                      AND:
                      1.    THE EXECUTIVE ENGINEER,
                            UPPER BHADRA PROJECT,
                             HOSADURGA.

                      2.    THE SPECIAL LAND ACQUISITION OFFICER,
                            UPPER BHADRA PROJECT,
                            CHITRADURGA.
Digitally signed by
GEETHAKUMARI                                                          ...RESPONDENTS
PARLATTAYA S
                            THIS MFA IS FILED U/S.74 OF RIGHT TO FAIR COMPENSATION
Location: High
Court of Karnataka    AND TRANSPARENCY IN LAND ACQUISITION REHABILITATION AND
                      RESETTLEMENT ACT, 2013, AGAINST THE JUDGMENT AND AWARD
                      DATED 27.10.2021 PASSED IN LAC NO.111/2017 ON THE FILE OF
                      THE    1ST  ADDITIONAL    DISTRICT   AND    SESSIONS  JUDGE,
                      CHITRADURGA, DISMISSING THE REFERENCE PETITION FILED
                      U/S.64 OF RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN
                      LAND ACQUISITION REHABILITATION AND RESETTLEMENT ACT,
                      2013,


                           THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                 -2-
                                               NC: 2024:KHC:24262
                                            MFA No. 2585 of 2022




                             ORDER

Since matter was listed for non-compliance of office

objections for 4th time, as a final opportunity, appellant was

permitted to comply with office objections during course of day.

2. It is reported that appellant has not complied office

objections. Hence, there is no other option, than to conclude

that appellant is not interested in pursuing this appeal.

3. Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Psg*