The Executive Engineer vs K R Madhu
2024 Latest Caselaw 22552 Kant

Karnataka High Court

The Executive Engineer vs K R Madhu on 4 September, 2024

                                        -1-
                                                   NC: 2024:KHC:36176
                                                 MFA No. 8054 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. 8054 OF 2023 (LAC)


            BETWEEN:

            THE EXECUTIVE ENGINEER
            MANCHANBELE PROJECT DIVISION
            CAUVERY NIRAVARI NIGAMA LTD
            RAMANAGARA DIVISION
            RAMANAGARA DISTRICT.


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

            AND:

            1.    K R MADHU
Digitally         S/O LATE K T RAMEGOWDA
signed by
NARASIMHA         AGED ABOUT 38 YEARS
MURTHY
VANAMALA
Location:   2.
HIGH              S M GEETHA
COURT OF          W/O LATE K T RAMEGOWDA
KARNATAKA
                  AGED ABOUT 53 YEARS

            3.    K R MANJUNATH
                  S/O LATE K T RAMEGOWDA
                  AGED ABOUT 36 YEARS

                  R/O KONDAPURA VILLAGE
                  KODAMBALLI POST
                              -2-
                                                NC: 2024:KHC:36176
                                           MFA No. 8054 of 2023




     VIRUPAKSHIPURA HOBLI
     CHANNAPATNA TALUK
     RAMANAGARA DISTRICT.

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

5.   DEPUTY COMMISSIONER
     RAMANAGARA DISTRICT
     RAMANAGARA.

6.   PRINCIPAL SECRETARY
     GOVERNMENT OF KARNATAKA
     REVENUE DEPARTMENT
     M S BUILDING
     BENGALURU.


                                                   ...RESPONDENTS
      THIS    MFA   IS   FILED     U/S.74(1)      OF   THE    LAND
ACQUISITION, REHABILIATION AND RESETTLEMENT ACT 2013
PRAYING      TO     RIGHT   TO     FAIR   COMPENSATION        AND
TRANSPARENCY IN LAND ACQUISITION REHABILITATION AND
RESETTLEMENT ACT, DATED 27.01.2022 PASSED IN LAC
NO.225/2018 ON THE FILE OF THE I ADDITIONAL DISTRICT
AND SESSIONS JUDGE, RAMANAGARA, PARTLY ALLOWING THE
REFERENCE     PETITION   U/S.64     OF    THE    RIGHT   TO   FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
REHABILITATION AND RESETTLEMENT ACT, 2013.
                               -3-
                                          NC: 2024:KHC:36176
                                       MFA No. 8054 of 2023




     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