The Managing Director vs Doddonu @ Lingaiah
2024 Latest Caselaw 22567 Kant

Karnataka High Court

The Managing Director vs Doddonu @ Lingaiah on 4 September, 2024

                                        -1-
                                                    NC: 2024:KHC:36177
                                                 MFA No. 8208 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. 8208 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))

            AND:

Digitally   1.    DODDONU @ LINGAIAH
signed by
NARASIMHA         S/O CHANNEGOWDA
MURTHY            AGED 56 YEARS
VANAMALA
Location:         THUVINAKERE VILLAGE MALUR HOBLI
HIGH              CHANNAPATNA TALUK
COURT OF
KARNATAKA         RAMANAGARA DISTRICT.

            2.    THE SPECIAL LAND ACQUITION OFFICER
                  DC OFFICE COMPLEX,
                  BANGALORE - MYSORE ROAD
                  RAMANAGARA.
                                   -2-
                                                    NC: 2024:KHC:36177
                                                MFA No. 8208 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   THE        LAND
ACQUISITION, REHABILIATION AND RESETTLEMENT ACT 2013
PRAYING     TO     RIGHT     TO     FAIR     COMPENSATION             AND
TRANSPARENCY IN LAND ACQUISITION REHABILITATION AND
RESETTLEMENT       ACT    DATED     16.04.2022       PASSED      IN    LAC
NO.125/2018 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:36177
                                       MFA No. 8208 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