Ashok S/O. Shankrappa Balutagi vs The Assistant Commissioner And
2024 Latest Caselaw 11599 Kant

Karnataka High Court

Ashok S/O. Shankrappa Balutagi vs The Assistant Commissioner And on 27 May, 2024

Author: S G Pandit

Bench: S G Pandit

                                                   -1-
                                                     NC: 2024:KHC-D:6998-DB
                                                            MFA No. 102563 of 2020




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                               DATED THIS THE 27TH DAY OF MAY, 2024
                                               PRESENT
                                THE HON'BLE MR JUSTICE S G PANDIT
                                                  AND
                               THE HON'BLE MR JUSTICE G BASAVARAJA
                        MISCELLANEOUS FIRST APPEAL NO.102563 OF 2020 (LAC)
                      BETWEEN:

                      ASHOK S/O. SHANKRAPPA BALUTAGI,
                      AGE : 56 YEARS, OCC : AGRICULTURE,
                      R/O : GONAL VILLAGE, TQ : KUSHTAGI,
                      DIST : KOPPAL-583277.
                                                                        ...APPELLANT

                      (BY SRI. LAXMAN T.MANTAGANI, ADVOCATE)

                      AND:

                      1 . THE ASSISTANT COMMISSIONER AND
                          LAND ACQUISITION OFFICER,
                          KOPPAL, DIST : KOPPAL-583231.

                      2 . THE EXECUTIVE ENGINEER,
Digitally signed by       MINOR IRRIGATOR DEPARTMENT,
ROHAN
HADIMANI T                KUSTAGI, DIST : KOPPAL-583277.
Location: HIGH
COURT OF                                                            ...RESPONDENTS
KARNATAKA
                      (BY SRI. G.K. HIREGOUDAR, GOVT. ADVOCATE FOR R1 AND R2)

                           THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 54 (1) OF LAND ACQUISITION ACT, 1894, AGAINST THE
                      JUDGMENT    AND  AWARD     DATED 07.03.2005   PASSED   IN
                      LAC.NO.58/2002 ON THE FILE OF THE SENIOR CIVIL JUDGE,
                      KOPPAL, PARTLY ALLOWING THE REFERENCE PETITION FILED
                      UNDER SECTION 18 OF L.A.ACT.

                           THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
                      FURTHER ORDERS, THIS DAY, S G PANDIT J., MADE THE
                      FOLLOWING:
                                -2-
                                 NC: 2024:KHC-D:6998-DB
                                         MFA No. 102563 of 2020




                            ORDER

Learned counsel for the appellant files a memo dated

27.05.2024 praying to dismiss the appeal as withdrawn.

Further it is stated in the memo that since the appeal is not

admitted, the Registry may be directed to refund the Court fees

paid on the memorandum of appeal.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

4. Registry is directed to refund the admissible Court

fees.

Sd/-

JUDGE

Sd/-

JUDGE

RH