Sannaiah Deceased vs Special Land Acquisition Officer
2024 Latest Caselaw 24783 Kant

Karnataka High Court

Sannaiah Deceased vs Special Land Acquisition Officer on 1 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                  NC: 2024:KHC:41144
                                                  MSA No. 30 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 1ST DAY OF OCTOBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
             MISCELLANEOUS SECOND APPEAL NO.30 OF 2023 (LA)

            BETWEEN:


                   SANNAIAH
                   DECEASED SINCE DEAD BY LEGAL
                   REPRESENTATIVES

            1(a) SMT MAHADEVAMMA
                 W/O LATE SANNAIAH
                 AGED ABOUT 63 YEARS

            1(b) CHINNASWAMY
                 S/O LATE SANNAIAH
                 AGED ABOUT 43 YEARS

            1(c)   RAVI
                   S/O LATE SANNAIAH
                   AGED ABOUT 39 YEARS
Digitally
signed by
MALATESH           APPELLANTS 1(a) TO 1(c) ARE
KC                 R/AT RANGANATHAPURA VILLAGE
Location:          VARUNA HOBLI
HIGH               MYSURU TALUK AND DISTRICT
COURT OF
KARNATAKA
            1(d) SMT HEMA @ HEMAVATHI
                 W/O GOVINDA
                 D/O LATE SANNAIAH
                 AGED ABOUT 39 YEARS
                 R/AT MAHADEVAPURA VILLAGE
                 SRIRANGAPATNA TALUK
                 MANDYA DISTRICT 57140
                                   -2-
                                                 NC: 2024:KHC:41144
                                                 MSA No. 30 of 2023




                                                        ...APPELLANTS
(BY SRI MANJUNATH N D, ADVOCATE -ABSENT)
AND:

1.   SPECIAL LAND ACQUISITION OFFICER
     KABINI RESERVIOR PROJECT
     MYSORE -570001
                                                     ...RESPONDENT

       THIS   MSA   IS    FILED     UNDER   54(2)   OF    THE   LAND

ACQUISITION ACT, PRAYING TO MODIFY THE JUDGMENT AND

AWARD     DATED     10.07.2015      IN   L.A.C.APPEAL    No.54/2014

PASSED BY THE LEARNED V ADDITIONAL DISTRICT AND

SESSIONS JUDGE, MYSORE DISTRICT AND CONSEQUENTLY TO

SETASIDE THE JUDGMENT AND AWARD DATED 01.10.2007 IN

L.A.C.No.386/2007        ON   THE    FILE   OF    THE    LEARNED   I

ADDITIONAL CIVIL JUDGE (SR.DN) MYSORE IN THE INTEREST

OF JUSTICE AND EQUITY.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA
                                -3-
                                            NC: 2024:KHC:41144
                                           MSA No. 30 of 2023




                         ORAL ORDER

None appears for the appellants in the morning session.

Counsel for the appellants had sought for pass over in the

morning session. Matter is listed for dismissal of the appeal on

account of the fact that cost imposed by the coordinate Bench

by order dated 05.07.2024 is not complied till today.

Accordingly, appeal stands dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR