The Chief Project Manager vs Shri Parusharam S/O Ganapatsa Miskin
2024 Latest Caselaw 26672 Kant

Karnataka High Court

The Chief Project Manager vs Shri Parusharam S/O Ganapatsa Miskin on 7 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                 -1-
                                                          NC: 2024:KHC-D:16299-DB
                                                          MFA No. 101410 of 2023




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                             DATED THIS THE 7TH DAY OF NOVEMBER 2024
                                              PRESENT
                           THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                 AND
                             THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                        MISCELLANEOUS FIRST APPEAL NO.101410 OF 2023 (LAC)


                   BETWEEN:

                   1.     THE CHIEF PROJECT MANAGER
                          RAIL VIKAS NIGAM LTD.,
                          SOUTH WESTERN RAILWAY, HUBLI.

                   2.     THE DEPUTY CHIEF ENGINEER
                          CONSTRUCTION, PROJECT PLANNING UBL,
                          SOUTH WESTERN RAILWAY,
                          CLUB ROAD, HUBLI-580023.
                                                                     ...APPELLANTS
                   (BY SRI. M.B.KANAVI, ADVOCATE)

                   AND:

                          SHRI. PARUSHARAM S/O. GANAPATSA MISKIN
                   1.     AGE: 54 YEARS, OCC: BUSINESS,
Digitally signed
by MANJANNA E             R/O. NAVEEN PARK, KESHWAPUR,
Location: HIGH            HUBBALLI.
COURT OF
KARNATAKA
DHARWAD            2.     THE ASSISTANT COMMISSIONER
BENCH
Date: 2024.11.11          AND LAND ACQUISITION OFFICER,
12:44:02 +0530            DHARWAD.

                   3.     THE DEPUTY COMMISSIONER
                          DHARWAD DISTRICT, DHARWAD.
                                                                   ...RESPONDENTS

                        THIS MFA IS FILED U/SEC.54(1) OF LAND ACQUISITION ACT,
                   AGAINST THE JUDGMENT AND AWARD DATED 01.08.2022 PASSED
                   IN LAC.NO.9/2014 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
                   JUDGE, AT HUBBALLI, AWARDING THE COMPENSATION OF RS.2
                   LAKHS PER GUNTA.
                              -2-
                                     NC: 2024:KHC-D:16299-DB
                                     MFA No. 101410 of 2023




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:        THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                   AND
                THE HON'BLE MR. JUSTICE VENKATESH NAIK T


                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

Registry is directed to refund the admissible court-fee

after due verification.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

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