Hanumegowda @ Puttegowda vs The Special Land Acquisition Officer/ ...
2024 Latest Caselaw 26920 Kant

Karnataka High Court

Hanumegowda @ Puttegowda vs The Special Land Acquisition Officer/ ... on 11 November, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                          NC: 2024:KHC:45552
                                                        MFA No. 4615 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF NOVEMBER, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO.4615 OF 2016 (LAC)

                   BETWEEN:

                         HANUMEGOWDA @ PUTTEGOWDA,
                         SINCE DEAD BY HIS LRS.

                   1.    LAKSHMAMMA,
                         W/O THIMMEGOWDA,
                         AGED ABOUT 66 YEARS,
                         R/O HINDALAHALLI VILLAGE,
                         HALLI-MYSORE HOBLI,
                         HOLENARSIPURA TALUK-573 210,
                         HASSAN DISTRICT.

                   2.    NANJUNDEGOWDA,
                         S/O LATE HANUMEGOWDA @ PUTTEGOWDA,
                         AGED ABOUT 63 YEARS,
                         R/O SOORANAHALLI VILLAGE,
Digitally signed
by DEVIKA M              KASABA HOBLI,
Location: HIGH           HOLENARSIPURA TALUK-573210,
COURT OF                 HASSAN DISTRICT.
KARNATAKA
                   3.    S.H.MOHAN KUMAR,
                         S/O LATE HANUMEGOWDA @ PUTTEGOWDA,
                         AGED ABOUT 63 YEARS,
                         R/O SOORANAHALLI VILLAGE,
                         KASABA HOBLI,
                         HOLENARSIPURA TALUK-573 210,
                         HASSAN DISTRICT.

                   4.    VENKATALAKSHMI,
                         W/O SUBBEGOWDA,
                         AGED ABOUT 57 YEARS,
                         R/O BYCHANAHALLI VILLAGE,
                         KASABA HOBLI,
                           -2-
                                        NC: 2024:KHC:45552
                                    MFA No. 4615 of 2016




     ARAKALGUD TALUK-573 130,
     HASSAN DISTRICT.

5.   LAKSHMANEGOWDA,
     S/O LATE HANUMEGOWDA @ PUTTEGOWDA,
     AGED ABOUT 53 YEARS,
     R/O SURENAHALLI VILLAGE,
     KASABA HOBLI,
     HOLENARSIPURA TALUK-573 210,
     HASSAN DISTRICT.

6.   JANAKI,
     W/O SURESH,
     AGED ABOUT 48 YEARS,
     CHODENAHALLI VILLAGE,
     HASSAN TALUK & DISTRICT-573 210.

     APPELLANT NO.1, 2, 4 TO 6 ARE REPRESENTED
     BY G.P.A HOLDER APPELLANT NO.3,
     SRI S.H. MOHAN KUMAR,
     S/O LATE HANUMEGOWDA @ PUTTEGOWDA.
                                             ...APPELLANTS

        (BY SRI. S.V. PRAKASH, ADVOCATE [ABSENT])

AND:

1.   THE SPECIAL LAND ACQUISITION OFFICER/
     ASSISTANT COMMISSIONER,
     HASSAN.

2.   THE EXECUTIVE ENGINEER,
     HASSAN DISTRICT,
     HASSAN-573 210.

3.   THE DEPUTY COMMISSIONER,
     HASSAN DISTRICT,
     HASSAN-573 210.
                                           ...RESPONDENTS

     (BY SRI. GOPALKRISHNA SOODI, AGA FOR R1 AND R3)

    THIS MFA IS FILED UNDER SECTION 54(1) OF THE LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
                               -3-
                                           NC: 2024:KHC:45552
                                        MFA No. 4615 of 2016




DATED 10.03.2016 PASSED IN LAC.NO.8/2010 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND JMFC, HOLENARASIPURA,
PARTLY ALLOWING THE REFERENCE PETITION FOR ENHANCED
COMPENSATION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE H.P.SANDESH

                        ORAL JUDGMENT

The matter is called twice both in the morning session

and in the afternoon session and there is no representation on

behalf of the appellants. The learned counsel for the appellants

has not furnished one set of appeal copy and copy of

I.A.No.1/2017 to issue notice to respondent No.2 for the third

time. The learned counsel for the appellants is not pursuing the

matter diligently and hence, the appeal is dismissed for non-

prosecution.

Sd/-

(H.P.SANDESH) JUDGE

MD