Smt Kusuma vs The Special Land Acquisition Officer ...
2024 Latest Caselaw 26067 Kant

Karnataka High Court

Smt Kusuma vs The Special Land Acquisition Officer ... on 4 November, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                          NC: 2024:KHC:44235
                                                        MFA No. 4187 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                            BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                   MISCELLANEOUS FIRST APPEAL NO. 4187 OF 2023 (AA)
                   BETWEEN:

                         SMT. KUSUMA,
                         W/O M. RAMACHANDRA,
                         AGED ABOUT 65 YEARS,
                         R/AT NO.2, 1ST CROSS,
                         7TH MAIN, 7TH CROSS,
                         THANAPPA GARDEN, S.R. NAGAR,
                         BENGALURU - 560 027.
                                                                ...APPELLANT
                   (BY SRI. P.N. NANJA REDDY, ADVOCATE (ABSENT))

                   AND:

                   1.    THE SPECIAL LAND ACQUISITION
                         OFFICER AND COMPETENT AUTHORITY,
                         NATIONAL HIGHWAY-4(75), 678/3,
Digitally signed         NEERUBAVI KEMPANNA LAYOUT,
by DEVIKA M              HEBBAL, BENGALURU - 560 024.
Location: HIGH
COURT OF
KARNATAKA          2.    THE PROJECT DIRECTOR AND DIRECTOR,
                         (TECHNICAL) NATIONAL HIGHWAY AUTHORITY,
                         AUTHORITY OF INDIA NHAI (PUI),
                         SURVEY NO. 13, 14TH K.M.
                         NAGASANDRA, TUMKUR ROAD,
                         BENGALURU - 560 073.

                   3.    THE ARBITRATOR AND DEPUTY COMMISSIONER,
                         BENGALURU RURAL DISTRICT,
                         ZILLADALITHA BHAVANA,
                         BEERASANDRA VILLAGE,
                         KUNDANA HOBLI, DEVANAHALLI TALUK,
                               -2-
                                            NC: 2024:KHC:44235
                                         MFA No. 4187 of 2023




    BENGALURU RURAL DISTRICT - 562 110.
                                               ...RESPONDENTS
     THIS MFA IS FILED U/S.37(1)(c) OF THE ARBITRATION
AND CONCILIATION ACT, 1996, PRAYING TO SET ASIDE THE
JUDGMENT DATED 28.07.2022 PASSED IN A.P.NO.29/2021 ON
THE FILE OF THE PRINCIPAL DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MR JUSTICE H.P.SANDESH


                         ORAL JUDGMENT

Learned counsel for the appellant is absent.

2. As per the order dated 21.06.2024, learned counsel

for the appellant has not paid the cost and also not complied

with the office objections.

3. Hence, the appeal is dismissed for non-compliance

and non-payment of cost.

Sd/-

(H.P.SANDESH) JUDGE

KA

CT: BHK