Maimunnisa Dead By His Lrs Musthari ... vs The Special Land Acquisition Officer
2024 Latest Caselaw 15078 Kant

Karnataka High Court

Maimunnisa Dead By His Lrs Musthari ... vs The Special Land Acquisition Officer on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                                    NC: 2024:KHC:24272
                                                                  MFA No. 6203 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. 6203 OF 2023 (LAC)
                      BETWEEN:
                            MAIMUNNISA DEAD BY HIS LRS
                      1.    MUSTHARI BHANU, W/O NAYAZ UDDIN,
                            D/O ABDHUL KHUDUS,
                            AGED ABOUT 56 YEARS,

                      2.    SANIYA THABHASUM,
                            D/O MUSTHARI BHANU,
                            AGED 32 YEARS,

                      3.    MR. JILAN AHMED,
                            S/O MUSTHARI BHANU,
                            AGED ABOUT 28 YEARS,
                            ALL ARE R/AT 2ND CROSS, NAZARABHAD,
                            TUMAKURU TOWN,
                            TUMAKURU DISTRICT - 572 101

                                                                         ...APPELLANTS
                      [BY SRI RAVI SHANKAR K., ADVOCATE (AB)]
                      AND:
Digitally signed by         THE SPECIAL LAND ACQUISITION OFFICER
GEETHAKUMARI                HEMAVATHI CANAL ZONE,
PARLATTAYA S
Location: High              TUMKUR - 572 101.
Court of Karnataka
                                                                        ...RESPONDENT
                             THIS MFA IS FILED U/S.54(1) OF LAND ACQUISITION ACT,
                      AGAINST THE JUDGMENT AND AWARD DATED 26.09.2016 PASSED
                      IN LAC NO.9/1998 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE
                      AND CJM, TUMAKURU, PARTLY ALLOWING THE CLAIM PETITION
                      U/S.18 OF LAND ACQUISITION ACT.


                           THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                -2-
                                               NC: 2024:KHC:24272
                                            MFA No. 6203 of 2023




                          JUDGMENT

Since matter was listed for non-compliance of office

objections for 4th time, as a final opportunity, appellants were

permitted to comply with office objections during course of day.

2. It is reported that appellants have not complied office

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

that appellants are not interested in pursuing this appeal.

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

Sd/-

JUDGE

PSG