H Lingaiah vs Special Land Acquisition Officer
2024 Latest Caselaw 22560 Kant

Karnataka High Court

H Lingaiah vs Special Land Acquisition Officer on 4 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                                     -1-
                                                             NC: 2024:KHC:36126
                                                             MSA No. 3 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                               BEFORE
                              THE HON'BLE MR JUSTICE V SRISHANANDA
                       MISCELLANEOUS SECOND APPEAL NO. 3 OF 2022 (LA)
                      BETWEEN:

                          H. LINGAIAH
                          S/O. LATE HOMBEGOWDA,
                          AGED ABOUT 70 YEARS,
                          RESIDING AT SIDDARAMANAHUNDI VILLAGE,
                          VARUNA HOBLI, MYSURU TALUK.
                                                                   ...APPELLANT
                      (BY SRI. TIMMANNA BHAT, ADVOCATE)

                      AND:

                          SPECIAL LAND ACQUISITION OFFICER
                          KABINI RESERVOIR PROJECT,
                          NEAR ANDOLANA CIRCLE,
                          RAMAKRISHNA NAGAR,
                          MYSURU - 570 022.
                                                                 ...RESPONDENT
Digitally signed by   (BY SRI. T.P.MALIPATIL, AGA)
VEDAVATHI A K
Location: High             THIS MSA IS FILED UNDER SECTION 54(2) OF LAND
Court of Karnataka    ACQUISITION ACT, AGAINST THE JUDGMENT DATED
                      28.10.2014 PASSED IN LACA 45/2014 ON THE FILE OF THE V
                      ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSORE,
                      ALLOWING THE APPEAL AND MODIFYING THE JUDGMENT
                      DATED 10.07.2007 PASSED IN LAC NO.386/2005 ON THE FILE
                      OF THE I ADDITIONAL CIVIL JUDGE (SR.DN) AND CJM,
                      MYSORE, PARTLY ALLOWING THE REFERENCE PETITION FILED
                      UNDER SECTION 18 OF THE LAND ACQUISITION ACT.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                      JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                      CORAM:    HON'BLE MR JUSTICE V SRISHANANDA
                                     -2-
                                                   NC: 2024:KHC:36126
                                                    MSA No. 3 of 2022




                         ORAL JUDGMENT

Learned counsel for the appellant is present.

The beneficiary is not made party.

Despite granting sufficient time, appellant has not taken

necessary steps to implead the beneficiary as a

party/respondent.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

AKV

CT:SK