Sri Chowdappa @ Chowdaiah vs The Special Land Acquisition Officer
2024 Latest Caselaw 12156 Kant

Karnataka High Court

Sri Chowdappa @ Chowdaiah vs The Special Land Acquisition Officer on 31 May, 2024

                                                -1-
                                                              NC: 2024:KHC:18606-DB
                                                                MFA No. 6516/2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 31ST DAY OF MAY, 2024
                                           PRESENT
                          THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                AND
                       THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                     MISCELLANEOUS FIRST APPEAL NO.6516/2018 (LAC)
                BETWEEN:

                SRI CHOWDAPPA @ CHOWDAIAH
                S/O. CHIKKANNA
                AGED ABOUT 72 YEARS
                R/AT KALANAKOPPALU VILLAGE
                ARSIKERE TALUK
                HASSAN DISTRICT - 573 101                                ...APPELLANT

                (BY SRI. NARASIMHA MURTHY G V, ADVOCATE)
                AND:

                1.     THE SPECIAL LAND ACQUISITION OFFICER
                       H.R.P. NO.2, HASSAN - 573 201

                2.     THE EXECUTIVE ENGINEER
Digitally              SOUTHERN RAILWAY
signed by K S          ARASIKERE
RENUKAMBA
                       HASSAN DISTRICT - 573 101                   ... RESPONDENTS
Location:
High Court of
Karnataka
                       THIS   MISCELLANEOUS     FIRST   APPEAL     IS   FILED    UNDER
                SECTION 54(1) OF LAND ACQUISITION ACT PRYING TO MODIFY THE
                JUDGMENT AND DECREE DATED             28.11.2014 PASSED IN LAC.
                NO.13/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC,
                ARSIKERE, PARTLY ALLOWING REFERENCE PETITION FILED UNDER
                SECTION 18(1) OF LAND ACQUISITION ACT.


                       THIS   APPEAL   COMING    ON     FOR    ORDERS     THIS    DAY,
                K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                              -2-
                                      NC: 2024:KHC:18606-DB
                                        MFA No. 6516/2018




                          JUDGMENT

Learned Counsel for the appellant submits memo for

withdrawal of the appeal. Recording the same, the appeal is

dismissed as withdrawn.

Registry shall refund the admissible Court fee to the

appellant.

Sd/-

JUDGE

Sd/-

JUDGE

PKN