The Managing Director vs Marigowda Since Deceased By Lrs M Ravi
2024 Latest Caselaw 22563 Kant

Karnataka High Court

The Managing Director vs Marigowda Since Deceased By Lrs M Ravi on 4 September, 2024

                                       -1-
                                                  NC: 2024:KHC:36169
                                               MFA No. 7157 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. 7157 OF 2023 (LAC)
            BETWEEN:

                  THE MANAGING DIRECTOR
                  CAUVERY NIRAVARI NIGAMA LTD., ANANDA RAO
                  CIRCLE, SHESHADRI ROAD, LAXMANAPURI
                  GANDHINAGAR BENGALURU 560001
                  (MANCHANABALLE PROJECT DIVISION) REP BY
                  EXECUTIVE ENGINEER.


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

            AND:

                   MARIGOWDA SINCE DECEASED
Digitally          BY LRS
signed by
NARASIMHA
MURTHY      1a.    M RAVI
VANAMALA
                   S/O MARIGOWDA,
Location:
HIGH               AGED ABOUT 50 YEARS,
COURT OF           MUDIGERE VILLAGE,
KARNATAKA
                   MALLURU HOBLI,
                   CHANNAPATNA TALUK.

            1b.. JAYAKUMAR M
                 S/O MARIGOWDA,
                 AGED ABOUT 48 YEARS,
                 NO. 172, KEMPEGOWDANAGARA,
                              -2-
                                            NC: 2024:KHC:36169
                                       MFA No. 7157 of 2023




      BYADARAHALLI
      BANGALORE 91.

1c.   VASUNDARA
      W/O CHETHANKUMAR N
      AGED ABOUT 41 YEARS,
      10th CROSS, PAPAREDDYPALYA,
      NAGARABHAVI 2nd STAGE,
      BENGALURU -72.

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

3.    DEPUTY COMMISSIONER
      RAMANGARA DISTRICT, RAMANGARA.

4.    PRINCIPAL SECRETARY
      GOVERNMENT OF KARNATAKA REVENUE
      DEPARTMENT, MS BUILDING, BENGALURU.

5.    CHIEF SECRETARY
      GOVERNMENT OF KARNATAKA VIDHANA SOUDHA,
      BENGALURU


                                               ...RESPONDENTS
      THIS MFA IS FILED U/S.74(1) OF OF RIGHT TO FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION
REHABILITATION AND RESETTLEMENT ACT AGAINST THE
JUDGMENT AND DECREE DATED 16.04.2022 PASSED IN LAC
NO.106/2018 ON THE FILE OF THE I ADDITIONAL DISTRICT
AND SESSIONS JUDGE, RAMANAGARA,             PARTLY ALLOWING
THE   REFERENCE   PETITION    U/S.64   OF    RIGHT   TO   FAIR
                               -3-
                                          NC: 2024:KHC:36169
                                       MFA No. 7157 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