Sri Shrinivas S/O Late B . Govindappa vs The Union Of India
2024 Latest Caselaw 27925 Kant

Karnataka High Court

Sri Shrinivas S/O Late B . Govindappa vs The Union Of India on 21 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                              -1-
                                                      NC: 2024:KHC-D:16966-DB
                                                      WA No. 100267 of 2022




                              IN THE HIGH COURT OF KARNATAKA,
                                       DHARWAD BENCH
                          DATED THIS THE 21ST DAY OF NOVEMBER, 2024
                                           PRESENT
                        THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                              AND
                          THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                           WRIT APPEAL NO. 100267 OF 2022 (LA-RES)


                   BETWEEN:

                   1.   SRI. SHRINIVAS S/O. LATE B. GOVINDAPPA,
                        AGED ABOUT 51 YEARS, OCC: AGRICULTURE,
Digitally signed
by MANJANNA E           R/O. LIG-212, KHB COLONY,
Location: HIGH
COURT OF                GANDHINAGAR-MUKA ROAD,
KARNATAKA
DHARWAD                 BALLARI-583101.
BENCH
Date: 2024.11.22
10:36:26 +0530
                   2.   SRI. U. RAMANNA S/O. U. GOVINDAPPA,
                        AGED ABOUT 72 YEARS, OCC: AGRICULTURE,
                        R/O. D.NO.95/A KAPPAGAL ROAD,
                        WARD NO.18, GANDHINAGAR,
                        BALLARI-583101.

                                                                  ...APPELLANTS
                   (BY SRI. S.M.KALWAD, ADVOCATE)


                   AND:

                   1.   THE UNION OF INDIA
                        MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,
                        TRANSPORT BHAVAN -NO.1,
                        SUNSANDH MARGH,
                        NEW DELHI-110001,
                        REPRESENTED BY ITS SECRETARY.
                             -2-
                                      NC: 2024:KHC-D:16966-DB
                                      WA No. 100267 of 2022




2.   THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
     G-5 AND 6 SECTOR -10, DWARAKA,
     NEW DELHI-110075.

3.   THE SPECIAL LAND ACQUISITION OFFICER
     COMPETENT AUTHORITY (LAND ACQUISITION),
     NATIONAL HIGHWAYS AUTHORITY OF INDIA,
     HOSAPETE OFFICE AT NO-158/8, WARD NO.25,
     SUDHA CROSS OPP. NCC CANTEEN LLC,
     COLONY ROAD SOUTH CANTONMENT,
     BALLARI-583101.

                                               ...RESPONDENTS

(BY SRI. VENKATESH M. KHARVI, ASG FOR R1;
SRI. SHIVASAI M. PATIL, ADVOCATE FOR R2 AND R3)


      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH

COURT ACT, 1961, PRAYING THIS HON'BLE COURT TO, SET

ASIDE    THE    ORDER   DATED     08/02/2022   MADE   IN   WP

NO.112101/2019 AND WP NO.112514/2019 PASSED BY THE

LEARNED SINGLE JUDGE BY ALLOWING THIS WRIT APPEAL, IN

THE INTEREST OF JUSTICE AND EQUITY.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMNET WAS DELIVERED THEREIN AS UNDER:


CORAM:    THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
          AND
          THE HON'BLE MR. JUSTICE VENKATESH NAIK T
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                                        NC: 2024:KHC-D:16966-DB
                                         WA No. 100267 of 2022




                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned counsel for the appellants has filed a memo

seeking leave of this Court to withdraw the appeal.

Memo is taken on record.

Appeal is dismissed as withdrawn.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

RSH / Ct:vh