The Managing Director vs Odhesh
2024 Latest Caselaw 22564 Kant

Karnataka High Court

The Managing Director vs Odhesh on 4 September, 2024

                                         -1-
                                                     NC: 2024:KHC:36170
                                                 MFA No. 7159 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. 7159 OF 2023 (LAC)


            BETWEEN:

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


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

Digitally   AND:
signed by
NARASIMHA
MURTHY      1.    ODHESH
VANAMALA          S/O ALUREGOWDA,
Location:
HIGH              AGED ABOUT 39 YEARS,
COURT OF          BELAKERE VILLAGE,
KARNATAKA
                  CHANNAPATNA TALUK,
                  RAMANAGAR DISTRICT.

            2.    THE SPL. LAND ACQUISTION OFFICER
                  DC OFFICE COMPLEX,
                  BANGALORE-MYSORE ROAD,
                  RAMANAGARA.
                                 -2-
                                               NC: 2024:KHC:36170
                                          MFA No. 7159 of 2023




3.    DEPUTY COMMISSIONER
      RAMANAGARA DISTRICT,
      RAMANAGARA.

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

5.    CHIEF SECRETARY
      GOVERNMENT OF KARNATAKA,
      VIDHANASOUDHA,
      BENGALURU.


                                                  ...RESPONDENTS
       THIS MFA IS     FILED U/S.74(1) OF        RIGHT TO FAIR
COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION
REHABILITATION AND RESETTLEMENT ACT AGAINST THE
JUDGMENT AND DECREE DATED 11.04.2022 PASSED IN LAC
NO.115/2018 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:36170
                                       MFA No. 7159 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