The Managing Director vs P. Ramu
2024 Latest Caselaw 22551 Kant

Karnataka High Court

The Managing Director vs P. Ramu on 4 September, 2024

                                      -1-
                                                 NC: 2024:KHC:36175
                                              MFA No. 7893 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                    BEFORE
               THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
              MISCELLANEOUS FIRST APPEAL NO. 7893 OF 2023 (LAC)


            BETWEEN:

            THE MANAGING DIRECTOR
            CAUVERY NIRAVARI NIGAMA LTD
            ANANDA RAO CIRCLE
            SHESHADRI ROAD
            LAXMANPURI GANDHINAGAR
            BENGLAURU - 560001
            (MANCHANBALLE PROJECT DIVISION)
            REP BY EXECUTIVE ENGINEER


                                                         ...APPELLANT
            (BY SRI. PRASHANTH B R.,ADVOCATE (ABSENT))

Digitally   AND:
signed by
NARASIMHA
MURTHY             P. RAMU
VANAMALA           SINCE DECEASED BY LRS
Location:
HIGH
COURT OF    1 a). SMT SARITHA K R
KARNATAKA
                  W/O G T RAMESH
                  AGED 41 YEARS
                  GORAVANAHALLI VILLAGE
                  MADDURU TLAUK
                  MANDYA DISTRICT.
                                  -2-
                                                  NC: 2024:KHC:36175
                                             MFA No. 7893 of 2023




1b).   SMT SAVITHA K R
       W/O RAMESH K M
       AGED 31 YEARS
       KOORANAGERE VILLAGE
       CHANNAPATNA TALUK
       RAMANAGARA DISTRICT.

2.     THE SPL LAND ACQUISITION OFFICER
       DC OFFICE COMPLEX
       BANGALORE MYSORE ROAD
       RAMANAGARA.

3.     DEPUTY COMMISSIONER
       RAMANAGARA DISTRICT
       RAMANAGARA.

4.     PRINCIPAL SECRETARY
       GOVERNMENT OF KARNATAKA
       REVENUE DEPARTMENT
       MS BUILDING
       BENGLAURU.

5.     CHIEF SECRETARY
       GOVERNMENT OF KARNATAKA
       VIDHANASOUDHA
       BENGALURU
                                                     ...RESPONDENTS
       THIS   MFA   IS   FILED     U/S.74(1)       RIGHT   TO   FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT ACT, 2013, AGAINST
THE JUDGMENT AND DECREE DT.16.04.2022 PASSED IN LAC
NO.132/2018 ON THE FILE OF THE I ADDITIONAL DISTRICT
AND SESSIONS JUDGE, RAMANGARA, PARTLY ALLOWING THE
REFERENCE     PETITION    U/S.64       OF   THE    RIGHT   TO   FAIR
                               -3-
                                          NC: 2024:KHC:36175
                                       MFA No. 7893 of 2023




COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT ACT, 2013.

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

CORAM:   HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                     ORAL JUDGMENT

On 03.09.2024 there was no representation on behalf

of the appellant and this Court had directed the matter to

be listed under the caption for 'dismissal' on 04.09.2024.

Today when the matter came up there is no

representation on behalf of the appellant. It appears that

the appellant is not interested to pursue the matter.

Hence, the appeal is dismissed for non-

prosecution.

SD/-

(LALITHA KANNEGANTI) JUDGE

SA