The Managing Director vs Smt Girija
2024 Latest Caselaw 22555 Kant

Karnataka High Court

The Managing Director vs Smt Girija on 4 September, 2024

                                        -1-
                                                    NC: 2024:KHC:36171
                                                 MFA No. 7187 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. 7187 OF 2023 (LAC)


            BETWEEN:

                  THE MANAGING DIRECTOR
                  CAUVERI NIRAVARI NIGAMA LTD
                  ANADA RAO CIRCLE
                  SHESHADRI ROAD
                  LAXMANAPURI
                  GANDHINAGAR
                  BENGALURU 560001
                  (MANCHANBALLE PROJECT DIVISION)
                  REP BY EXECUTIVE ENGINEER)


                                                          ...APPELLANT
            (BY SRI. PRASHANTH B R.,ADVOCATE (ABSENT))
Digitally
signed by   AND:
NARASIMHA
MURTHY
VANAMALA    1.    SMT GIRIJA
Location:
HIGH              W/O BUJANGEGOWDA
COURT OF          AGED 50 YEARS
KARNATAKA
                  NO 25, VANTHACHAR ROAD
                  CHAMARAJAPETE
                  BANGALORE.

            2.    THE SPL LAND ACQUISTION OFFICER
                  DC OFFICE COMPLEX
                  BANGALORE- MYSORE ROAD
                            -2-
                                         NC: 2024:KHC:36171
                                       MFA No. 7187 of 2023




     RAMANAGARA.

3.   DEPUTY COMMISISONER
     RAMNAGARA DISTRICT
     RAMNAGARA.

4.   PRINCPAL SECRETARAY
     GOVERNMENT OF KARNATAKA
     REVENUE DEPARTMENT
     M S BUILDNG
     BENGALURU.

5.   CHIEF SECRETARY
     GOVERNMENT OF KARNATKA
     VIDHANA SOUDHA
     BENGALURU.


                                            ...RESPONDENTS
        THIS MFA IS FILED U/S.74(1) OF      RIGHT TO FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION
REHABILITATION AND RESETTLEMENT ACT DATED 16.04.2022
PASSED IN LAC NO.123/2018 ON THE FILE OF THE I
ADDITIONAL DISTRICT AND SESSIONS JUDGE, RAMANAGARA,
PARTLY ALLOWING THE REFERENCE PETITION U/S.64 OF
RIGHT TO FAIR 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:
                               -3-
                                          NC: 2024:KHC:36171
                                       MFA No. 7187 of 2023




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