Sri P Gopal vs National Highways Authority Of India
2024 Latest Caselaw 27828 Kant

Karnataka High Court

Sri P Gopal vs National Highways Authority Of India on 20 November, 2024

                                              -1-
                                                       NC: 2024:KHC:47014-DB
                                                       MFA No. 5406 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 20TH 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. 5406 OF 2021 (AA)
                   BETWEEN:

                         SRI P GOPAL
                         S/O LATE L PURUSHOTHAMA NAIDU
                         AGED ABOUT 62 YEARS,
                         R/AT NO.16/1, OBALAPPA CROSS
                         CHICKMAVALLI, VENKATAPPA STREET
                         BENGALURU - 560 004.

                                                                ...APPELLANT
                   (BY SMT. VARALAKSHMI P, ADVOCATE) (AB)


                   AND:
Digitally signed
by
SREEDHARAN         1.    NATIONAL HIGHWAYS AUTHORITY OF INDIA
BANGALORE
SUSHMA                   PROJECT IMPLEMENTATION UNIT
LAKSHMI
Location: HIGH           RAMANAGARA, BASAVANAPURA
COURT OF
KARNATAKA                RAMADEVARA PADA, RAMANAGARA
                         KARNATAKA - 562 128.
                         REP BY ITS PROJECT DIRECTOR

                   2.    THE ARBITRATOR AND SPECIAL DEPUTY
                         COMMISSIONER-1
                         BENGALURU URBAN DISTRICT - 560 009.
                         HOSUR SECTION (NH-7)
                         OFFICE OF THE DEPUTY COMMISSIONER
                             -2-
                                    NC: 2024:KHC:47014-DB
                                     MFA No. 5406 of 2021




     K.G. ROAD
     BENGALURU - 560 009.

3.   THE SPECIAL LAND ACQUISITON
     AND COMPETENT AUTHORITY
     NATIONAL HIGHWAYS AUTHORITY OF INDIA
     BENGALURU - 560 068.
     HOSUR SECTION (NH-7)
     NO.678/3, NEERUBHAVI KEMPANNA LAYOUT,
     HEBBAL
     BENGALURU - 560 024.

                                          ...RESPONDENTS
(BY SMT. SHILPA GHANSHYAMBHAI SHAH, ADVOCATE
     FOR R1 & R3; SRI. ADITYA VIKRAM BHAT, AGA FOR R2)


      THIS MFA IS FILED UNDER SECTION 37(1)(C) OF THE

ARBITRATION AND CONCILIATION ACT, AGAINST THE ORDER

DATED 18.09.2021 PASSED IN A.P.NO. 111/2020 ON THE FILE

OF THE II ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,

BENGALURU (CCH NO. 17).


      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
                                   -3-
                                            NC: 2024:KHC:47014-DB
                                            MFA No. 5406 of 2021




                        ORAL JUDGMENT

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

There is no appearance for the appellant even on the

second call.

2. Noting the fact that despite time being granted on

22.11.2023, steps have not been taken to serve the copies on

the respondent No.2. We dismiss the appeal for non-

prosecution and in default.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(S RACHAIAH) JUDGE

JS