The Managing Director vs Sannamma
2024 Latest Caselaw 15076 Kant

Karnataka High Court

The Managing Director vs Sannamma on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                    -1-
                                                                   NC: 2024:KHC:24270
                                                                 MFA No. 5919 of 2023




                           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. 5919 OF 2023 (LAC)
                      BETWEEN:
                            THE MANAGING DIRECTOR,
                            CAUVERY NIRAVARI NIGAMA LTD,
                            ANANDA RAO CIRCLE, SHESHADRI ROAD,
                            LAXMANAPURI, GANDHINAGAR,
                            BENGALURU - 560001 (MANCHANBALLE PROJECT
                            DIVISION) REP BY EXECUTIVE ENGINEER.

                                                                         ...APPELLANT
                      [BY SRI. PRASHANTH B R., ADVOCATE (AB)]
                      AND:
                      1.    SANNAMMA,
                            W/O MARIGOWDA,
                            AGED 66 YEARS,
                            MUDUGERE VILLAGE,, MALUR HOBLI,
                            CHANNAPATNA TALUK,
                            RAMANAGARA DISTRICT.

                      2.    THE SPL. LAND ACQUISITION OFFICER,
                            D.C. OFFICE COMPLEX,
Digitally signed by         BANGALORE - MYSORE ROAD,
GEETHAKUMARI                RAMANAGARA.
PARLATTAYA S
Location: High        3.    DEPUTY COMMISSIONER,
Court of Karnataka          RAMANAGARA DISTRICT,
                            RAMANAGARA.

                      4.    PRINCIPAL SECRETARY,
                            GOVERNMENT OF KARNATAKA,
                            REVENUE DEPARTMENT,
                            M.S. BUILDING BANGALORE.

                      5.    CHIEF SECRETARY
                            GOVERNMENT OF KARNATAKA,
                            VIDHANA SOUDHA, BANGALORE.

                                                                      ...RESPONDENTS
                                -2-
                                               NC: 2024:KHC:24270
                                            MFA No. 5919 of 2023




      THIS MFA IS FILED U/S.74 OF RIGHT TO FAIR COMPENSATION
AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013, AGAINST THE JUDGMENT AND AWARD
DATED 11.04.2022 PASSED IN LAC.NO. 75/2018 ON THE FILE OF
THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE, RAMANAGARA,
PARTLY ALLOWING THE REFERENCE PETITION FILED UNDER
SECTION 64 OF THE 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:

                          JUDGMENT

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