Bhabha Atomic Research Centre vs Sri Yalakkaiah
2024 Latest Caselaw 27659 Kant

Karnataka High Court

Bhabha Atomic Research Centre vs Sri Yalakkaiah on 19 November, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                 -1-
                                                          NC: 2024:KHC:46666
                                                       MFA No. 7778 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 19TH DAY OF NOVEMBER, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 7778 OF 2019 (LAC)

                   BETWEEN:

                   1.    BHABHA ATOMIC RESEARCH CENTRE,
                         RARE MATERILAS PROJECT,
                         RATNAHALLI, YELAWALA HOBLI,
                         MYSURU TALUK.
                                                                ...APPELLANT

                              (BY SRI. UNNIKRISHNAN M., ADVOCATE)
                   AND:

                   1.    SRI YALAKKAIAH
                         S/O LATE CHELUVAIAH,
                         R/O.YELAWALA VILALGE,
                         YELAWALA HOBLI,
                         MYSURU TALUK,
Digitally signed         MYSURU DISTRICT.
by DEVIKA M
Location: HIGH     2.    THE ASSISTANT COMMISSIONER,
COURT OF                 MYSURU SUB-DIVISION,
KARNATAKA                MYSURU.
                                                             ...RESPONDENTS

                        THIS MFA IS FILED UNDER SECTION 54(1) OF LAND
                   ACQUISITION ACT, AGAINST THE JUDGMENT AND AWARD
                   DATED 24.04.2010   PASSED IN LAC.NO.268/2009 ON THE
                   FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM,
                   MYSORE,    PARTLY ALLOWING THE REFERENCE PETITION
                   FILED UNDER SECTION 18(1) OF THE LAND ACQUISITION ACT.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                             NC: 2024:KHC:46666
                                          MFA No. 7778 of 2019




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

                         ORAL JUDGMENT

Inspite of matter is listed seventh time on 13.06.2024

and this Court granted a week's time to comply with the office

objections on cost of Rs.1,000/-, till date, the office objections

are not complied with.

This is the appeal of the year 2019 and hence, no further

time is granted for compliance of office objections.

Accordingly, the appeal is dismissed for non-compliance

of office objections and non-prosecution in view of the order

dated 13.06.2024.

Sd/-

(H.P.SANDESH) JUDGE

ST