The Special Land Acquisiton Officer And ... vs Basappa S/O Ningappa Indi
2024 Latest Caselaw 27811 Kant

Karnataka High Court

The Special Land Acquisiton Officer And ... vs Basappa S/O Ningappa Indi on 20 November, 2024

Author: R.Devdas

Bench: R.Devdas

                                               -1-
                                                        NC: 2024:KHC-K:8623-DB
                                                       MFA No. 203944 of 2023




                             IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                         DATED THIS THE 20TH DAY OF NOVEMBER, 2024

                                             PRESENT
                              THE HON'BLE MR JUSTICE R.DEVDAS
                                               AND
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                        MISCL. FIRST APPEAL NO. 203944 OF 2023 (LAC-)
                   BETWEEN:
                   1.   THE SPECIAL LAND ACQUISITON OFFICER,
                        INDI RAILWAY STATION, INDI,
                        DIST. VIJAYAPURA - 586203.

                   2.   THE SPECIAL DEPUTY COMMISSIONER,
                        KBJNL, NAVANAGAR,
                        BAGALKOT - 587103.

                   3.   THE COMMISSIONER,
                        KBJNL, NAVANAGAR,
                        BAGALKOT - 587103.
                                                                 ...APPELLANTS
Digitally signed
by RAMESH
MATHAPATI          (BY SRI. MALLIKARJUN C. BASAREDDY, GA)
Location: HIGH
COURT OF           AND:
KARNATAKA
                   BASAPPA S/O NINGAPPA INDI
                   AGE: MAJOR, OCC: AGRICULTURE
                   R/O ANKALAGAI, TQ. INDI, DIST. VIJAYAPURA.
                                                                ...RESPONDENT


                        THIS MFA IS FILED U/S. 74(1) OF RIGHT TO FAIR
                   COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
                   REHABILITATION AND RESETTLEMENT ACT, 2013, PRAYING TO
                   ALLOW THE ABOVE APPEAL AND TO SET ASIDE THE JUDGMENT
                   AND AWARD DATED 17.10.2022 IN LAC NO. 154/2020 PASSED
                   BY THE LEARNED I ADDITIONAL DISTRICT AND SESSIONS
                                -2-
                                         NC: 2024:KHC-K:8623-DB
                                        MFA No. 203944 of 2023




JUDGE AND ADDITIONAL LAND ACQUISITION REHABILITATION
AND RESETTLEMENT AUTHORITY VIJAYAPURA.

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

CORAM:      HON'BLE MR JUSTICE R.DEVDAS
            AND
            HON'BLE MR JUSTICE G BASAVARAJA


                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE R.DEVDAS)

1. Learned Government Advocate has filed a memo

dated 06.11.2024 seeking leave of this Court to withdraw

the appeal on the ground that an appeal has already been

filed in LAC.No.154/2020 and by oversight this appeal was

filed.

2. Consequently, the appeal stands dismissed as

withdrawn.

Sd/-

(R.DEVDAS) JUDGE

Sd/-

(G BASAVARAJA) JUDGE

DHA