Sri Rangaswamaiah vs National Highway Authority Of India
2024 Latest Caselaw 27099 Kant

Karnataka High Court

Sri Rangaswamaiah vs National Highway Authority Of India on 12 November, 2024

                                              -1-
                                                      NC: 2024:KHC:45721-DB
                                                       MFA No. 4626 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 12TH DAY OF NOVEMBER, 2024

                                           PRESENT
                           THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                             AND
                             THE HON'BLE MR JUSTICE S RACHAIAH
                   MISCELLANEOUS FIRST APPEAL NO. 4626 OF 2017 (AA)


                   BETWEEN:

                         SRI. RANGASWAMAIAH,
                         S/O. LATE RANGAIAH,
                         AGED ABOUT 55 YEARS,
                         RESIDING AT TOOBARAPALYA VILLAGE,
                         SOLUR HOBLI,
                         MAGADI TALUK,
                         RAMANAGAR DISTRICT - 562 127.
                                                             ...APPELLANT
                   (BY SMT. DHANALAKSHMI K., ADVOCATE (ABSENT))


                   AND:
Digitally signed
by K G             1.    NATIONAL HIGHWAY AUTHORITY OF INDIA,
RENUKAMBA
Location: High           SURVEY NO.13, NAGASANDRA VILLAGE,
Court of
Karnataka                14TH K.M. FROM BANGALORE,
                         TUMKUR ROAD,
                         BANGALORE - 560 073,
                         REPRESENTED BY ITS
                         PROJECT DIRECTOR,
                         NHAI, PIU,
                         BANGALORE.

                   2.    THE DEPUTY COMMISSIONER
                         AND ARBITRATOR,
                         RAMANAGAR DISTRICT,
                         RAMANAGAR - 562 117.
                                 -2-
                                          NC: 2024:KHC:45721-DB
                                           MFA No. 4626 of 2017




3.   SPECIAL LAND ACQUISITION OFFICER
     AND COMPETENT AUTHORITY, NH-48,
     NELAMANGALA HASSAN SECTION,
     KUNIGAL,
     TUMKUR DISTRICT - 572 130.
                                                ...RESPONDENTS

      THIS MFA IS FILED U/S 37(1)(b) OF THE ARBITRATION
AND CONCILIATION ACT, 1996 PRAYING TO SET ASIDE
JUDGMENT       AND   DECREE     DATED     20.02.2016   MADE    IN
A.S.NO.52 OF 2011 PASSED BY THE COURT OF THE PRINCIPAL
DISTRICT       AND   SESSIONS    JUDGE,     RAMANAGARA,       AND
DISMISS THE SUIT.

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


CORAM:     HON'BLE MR JUSTICE V KAMESWAR RAO
           AND
           HON'BLE MR JUSTICE S RACHAIAH



                        ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

There is no appearance for the appellant even on the

second call.

There was no appearance for the appellant even on the

last date of hearing.

NC: 2024:KHC:45721-DB

Hence, the appeal is dismissed for non-prosecution and

in default.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(S RACHAIAH) JUDGE

SMC