Indrabai vs The Special Land Acquisition Officer ...
2025 Latest Caselaw 1922 Kant

Karnataka High Court

Indrabai vs The Special Land Acquisition Officer ... on 1 August, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                             -1-
                                                      NC: 2025:KHC-K:4347-DB
                                                     MFA No. 202184 of 2023


                   HC-KAR




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                            DATED THIS THE 1ST DAY OF AUGUST, 2025

                                           PRESENT
                             THE HON'BLE MR. JUSTICE H.P.SANDESH
                                             AND
                              THE HON'BLE MR. JUSTICE T.M.NADAF
                        MISCL. FIRST APPEAL NO. 202184 OF 2023 (LAC)
                   BETWEEN:

                   INDRABAI
                   W/O NANASAHEB PATIL,
                   AGE: 67 YEARS,
                   OCC: HOUSEHOLD WORK/AGRICULTURE,
                   R/O: MADHABAVI
                   TALUK AND DISTRICT: VIJAYAPURA.

                                                                ...APPELLANT

                   (BY SRI HARSHAVARDHAN R. MALIPATIL, ADVOCATE)
Digitally signed
by SACHIN          AND:
Location:
HIGH COURT
OF                 1.   THE SPECIAL LAND ACQUISITION OFFICER,
KARNATAKA
                        UKP, ALMATTI,
                        TALUK: B.BAGEWADI,
                        DISTRICT: VIJAYAPURA.

                   2.   THE COMMISSIONER,
                        REHABILITATION & RESETTLEMENT
                        LAND ACQUISITION,
                        EX-OFFICIO SECRETARY TO THE GOVERNMENT,
                        REVENUE DEPARTMENT UKP,
                        NAVANAGAR, BAGALKOT.
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                                  NC: 2025:KHC-K:4347-DB
                                 MFA No. 202184 of 2023


HC-KAR




3.   THE CHIEF SECRETARY,
     STATE OF KARNATAKA,
     REPRESENTED BY
     THE DEPUTY COMMISSIONER,
     VIJAYAPURA.

                                           ...RESPONDENTS

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 74(1) OF THE RIGHT TO FAIR COMPENSATION AND
TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
RESETTLEMENT ACT, 2013, PRAYING TO ALLOW THIS APPEAL
WITH COSTS AND MODIFY THE JUDGMENT AND AWARD
PASSED BY THE I ADDL. DISTRICT SESSIONS JUDGE AND THE
LAND ACQUISITION, REHABILITATION AND RESETTLEMENT
AUTHORITY, VIJAYAPURA DATED:15.03.2023 PASSED IN LAC
NO.1906 OF 2019 AND FIX THE MARKET VALUE FOR ENTIRE
LAND ACQUIRED AT THE RATE OF RS.2,000/- PER SQUARE
METER AND AWARD ALL STATUTORY BENEFITS, INCLUDING
INTEREST AT THE RATE OF 15% FROM THE DATE OF EXPIRY
OF ONE YEAR FROM THE DATE OF SPL. LAND ACQUISITION
OFFICER, AND GRANT ANY OTHER RELIEF, WHICH THIS
HON'BLE COURT DEEMS FIT IN THE CIRCUMSTANCES OF THE
CASE, IN THE INTEREST OF JUSTICE AND EQUITY.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:   HON'BLE MR. JUSTICE H.P.SANDESH
         AND
         HON'BLE MR. JUSTICE T.M.NADAF
                                     -3-
                                               NC: 2025:KHC-K:4347-DB
                                              MFA No. 202184 of 2023


 HC-KAR




                              ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE H.P.SANDESH)

This appeal was filed in the year 2023 and the office

objection is regarding non-payment of Court fee. The

matter is listed for fourth time for non-compliance of office

objection and till date, the Court fee is not paid.

2. Hence, no purpose would be served in keeping

this appeal pending for payment of Court fee, since for a

period of two years Court fee is not paid.

3. Accordingly, the appeal is dismissed for

non-compliance of office objections. Consequently,

I.A.No.1/2023 filed for enlargement of time, is dismissed.

Sd/-

(H.P.SANDESH) JUDGE

Sd/-

(T.M.NADAF) JUDGE MCR

CT:NI