Veerabhadrappa Mallappa Julapi vs The Special Land Acquisition Officer
2024 Latest Caselaw 28124 Kant

Karnataka High Court

Veerabhadrappa Mallappa Julapi vs The Special Land Acquisition Officer on 25 November, 2024

                                             -1-
                                                        NC: 2024:KHC-D:17279
                                                     RFA No. 100439 of 2024




                             IN THE HIGH COURT OF KARNATAKA,
                                     DHARWAD BENCH
                       DATED THIS THE 25TH DAY OF NOVEMBER, 2024
                                          BEFORE
                     THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                       REGULAR FIRST APPEAL NO. 100439 OF 2024 (-)
                BETWEEN:

                VEERABHADRAPPA MALLAPPA JULAPI,
                AGE. 50 YEARS, OCC. NIL,
                R/O. MUCHAKHANDI TQ.,
                DIST. BAGALKOT, PIN-587103.
                                                                 ...APPELLANT
                (BY SRI. JAGADISH PATIL, ADVOCATE)

                AND:

                1.   THE SPECIAL LAND ACQUISITION OFFICER,
                     B.T.D.A, BAGALKOT, PIN-587103.

                2.   CHANDIBAI PAMPANNA LAMANI,
                     AGE. 64 YEARS, OCC. HOUSEHOLD WORK,
                     R/O. MUCHAKHANDI TANDA,
                     TQ. DIST. BAGALKOT-587103.

                3.   MALLIKARJUN MALLAPPA JULAPI,
ASHPAK
KASHIMSA
MALAGALADINNI
                     AGE. 54 YEARS, OCC. AGRICULTURE,
                     R/O. MUCHAKHANDI TANDA,
                     TQ. DIST. BAGALKOT-587103.

                4.   CHANDRASHEKAR MALLAPPA JULAPI,
Location:            AGE. 45 YEARS, OCC. AGRICULTURE,
HIGH
COURT OF             R/O. MUCHAKHANDI TQ.,
KARNATAKA
                     DIST. BAGALKOT-587103.
                                                              ...RESPONDENTS
                (R1 TO R3 ARE SERVED BUT UNREPRESENTED)

                      THIS RFA IS FILED UNDER SECTION 96 OF CPC., PRAYING TO
                ALLOW THIS APPEAL BY SETTING ASIDE THE JUDGMENT AND
                AWARD OF L.A.C NO.11/2018 PASSED BY II ADDL. DISTRICT JUDGE
                AND    ADDL.    LAND    ACQUISITION,  REHABILITATION     AND
                RESETTLEMENT AUTHORITY, BAGALKOTE, ON 27TH DAY OF JUNE,
                2024.
                                    -2-
                                                   NC: 2024:KHC-D:17279
                                             RFA No. 100439 of 2024




     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
DELIVERED THE FOLLOWING:

CORAM:          THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                           ORAL JUDGMENT

This appeal is under Section 74 of the Land

Acquisition Act, 2013. Since the appeal is to be classified

as Miscellaneous First Appeal, Registry to re-number the

same.

This appeal is disposed of for statistical purpose.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

RKM CT:ANB