Sri G H Narasimhaiah vs The Special Land Acquisition Officer
2024 Latest Caselaw 22348 Kant

Karnataka High Court

Sri G H Narasimhaiah vs The Special Land Acquisition Officer on 3 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:35944
                                               MSA No.111 of 2019




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 3RD DAY OF SEPTEMBER, 2024
                                     BEFORE
                   THE HON'BLE MR. JUSTICE V. SRISHANANDA
              MISCELLANEOUS SECOND APPEAL NO.111/2019 (LA)


            BETWEEN:

            SRI. G.H. NARASIMHAIAH
            S/O HIRIYANNAIAH
            AGED ABOUT 84 YEARS
            RESIDING AT JODIGUBBI VILLAGE
            HALLIMYSORE HOBLI
            HASSAN DISTRICT-573102.

                                                         ...APPELLANT
Digitally   (BY SRI. ABSAR AHMED, ADV., FOR
signed by       SRI. K.B.S. MANIAN, ADV.,)
MALATESH
KC
            AND:
Location:
HIGH
COURT OF    THE SPECIAL LAND ACQUISITION OFFICER
KARNATAKA   HASSAN D.C. OFFICE BUILDING
            HASSAN-571187.

                                                       ...RESPONDENT
            (BY SRI. T.P. MALIPATIL, AGA)


                 THIS M.S.A. IS FILED UNDER SECTION 100 OF CPC,
            AGAINST THE JUDGMENT DATED 29.06.2017 PASSED IN RA
            NO.277/2013 ON THE FILE OF THE II ADDITIONAL DISTRICT
            AND SESSIONS JUDGE, HASSAN, ALLOWING THE APPEAL AND
            MODIFYING THE JUDGMENT DATED 01.03.2010 PASSED IN
            LAC NO.82/2003 ON THE FILE OF THE CIVIL JUDGE (SR.DN)
            HOLENARASIPURA, PARTIALLY ALLOWING THE PETITION FOR
            ENHANCEMENT OF COMPENSATION.
                                 -2-
                                             NC: 2024:KHC:35944
                                            MSA No.111 of 2019




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

CORAM:     HON'BLE MR. JUSTICE V SRISHANANDA

                         ORAL JUDGMENT

Memo filed.

Memo reads as under:

The undersigned respectfully submits that this Hon'ble Court may kindly permit the withdrawal of the above appeal, as the claims have been settled by mutual consent and consequently the appeal has become infructuous in the interest of justice and equity.

2. In view of the memo, appeal is dismissed as

withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

RV