The Deputy Chief Engineer (Civil Works) vs K.M. Divakar
2024 Latest Caselaw 11734 Kant

Karnataka High Court

The Deputy Chief Engineer (Civil Works) vs K.M. Divakar on 28 May, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                            -1-
                                                         NC: 2024:KHC:17898
                                                     MFA No. 1195 of 2019




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF MAY, 2024

                                          BEFORE
                         THE HON'BLE MR JUSTICE RAVI V HOSMANI
                 MISCELLANEOUS FIRST APPEAL NO.1195 OF 2019(LAC)

                BETWEEN:

                       THE DEPUTY CHIEF ENGINEER (CIVIL WORKS)
                       SOUTH WESTERN RAILWAY,
                       BENGALURU-560 023.
                                                              ...APPELLANT
                (BY SRI. SHANTHI BHUSHAN H., ADVOCATE)

                AND:

                1.     K.M. DIVAKAR,
                       SON OF K.M.DODDAMADAPPA,
                       43 YEARS,
                       NO.1079, K.R. HOSPITAL,
                       MYSORE-570 001.

                2.     THE SPECIAL LAND ACQUISITION OFFICER,
                       MANDYA DISTRICT,
Digitally signed by    MANDYA-571 402.
MOHANKUMAR M
Location: High 3.      THE DEPUTY COMMISSIONER,
Court of Karnataka     MANDYA DISTRICT,
                       MANDYA-571 402.

                4.     THE SECRETARY (REVENUE),
                       DEPARTMENT OF LAND ACQUISITION,
                       M.S.BUILDING,
                       BENGALURU-560 001.
                                                            ...RESPONDENTS


                        THIS MFA IS FILED UNDER SECTION 54 OF LAC ACT,
                AGAINST THE JUDGMENT AND AWARD DATED 31.05.2017
                             -2-
                                         NC: 2024:KHC:17898
                                      MFA No. 1195 of 2019




PASSED IN LAC.NO.16/2014 ON THE FILE OF THE PRL. SENIOR
CIVIL JUDGE AND CJM, MANDYA, PARTLY ALLOWING THE
REFERENCE PETITION FILED UNDER SECTION 18(1) OF THE
LAC ACT, 1894.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Though matter was listed for non-compliance of

office objections for 8th time, but they are not yet

complied, which would indicate that appellant is not

interested in pursuing appeal.

Accordingly, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

BN