The Deputy General Manager (Tech) vs Akkamma D/O Rudrappa Annigeri
2025 Latest Caselaw 11273 Kant

Karnataka High Court

The Deputy General Manager (Tech) vs Akkamma D/O Rudrappa Annigeri on 12 December, 2025

Author: S G Pandit

Bench: S G Pandit

                                                -1-
                                                       NC: 2025:KHC-D:18103-DB
                                                       MFA No. 105376 of 2023


                       HC-KAR




                   IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                    DATED THIS THE 12TH DAY OF DECEMBER, 2025
                                         PRESENT
                       THE HON'BLE MR. JUSTICE S G PANDIT
                                      AND
                       THE HON'BLE MRS JUSTICE GEETHA K.B.
              MISCELLANEOUS FIRST APPEAL NO.105376 OF 2023 (AA)
                      BETWEEN:

                      1.   THE DEPUTY GENERAL MANAGER,
                           (TECH) AND THE PROJECT DIRECTOR,
                           NATIONAL HIGHWAYS AUTHORITY OF INDIA,
                           PROJECT IMPLEMENTATION UNIT, 2ND CROSS,
                           SATTUR COLONY, VIDYAGIRI, DHARWAD 580004.

                      2.   SPECIAL LAND ACQUISITION OFFICER AND
                           COMPETENT AUTHORITY,
                           NATIONAL HIGHWAY NO-63,
                           DHARA MAHAL 1ST FLOOR,
                           5TH CROSS, U.B.HILL, DHARWAD 580007.
                                                               ...APPELLANTS
                      (BY SRI MRUTYUNJAY TATA BANGI FOR SRI SHARANABASAVA
                      ANGADI, ADVOCATE.)
Digitally signed
by BHARATHI H
M
Location: HIGH
COURT OF
KARNATAKA
                      AND:
DHARWAD
BENCH
Date: 2025.12.16
12:49:07 +0530
                      1.   AKKAMMA D/O. RUDRAPPA ANNIGERI
                           AGE: 48 YEARS, OCC. AGRICUTLURE
                           R/O: NALWAD GALLI, GADAG 582101.

                      2.   THE DEPUTY COMMISSIONER
                           AND ARBITRATOR, GADAG 582101.
                                                                  ...RESPONDENTS
                      (BY SRI S.M. KALWAD, ADVOCATE FOR R1;
                      SMT. KIRTHI LATHA PATIL, HCGP FOR R2.)
                             -2-
                                    NC: 2025:KHC-D:18103-DB
                                    MFA No. 105376 of 2023


HC-KAR




     THIS MISCELLANEOUS FIRST APPEAL FILED UNDER
SECTION 37(1) OF ARBITRATION AND CONCILIATION ACT,
1996, PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE
JUDGMENT DATED 12.10.2022, PASSED BY THE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, GADAG, IN ARBITRATION
PETITION NO.133/2022, IN THE INTEREST OF JUSTICE AND
EQUITY.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:    THE HON'BLE MR. JUSTICE S G PANDIT
          AND
          THE HON'BLE MRS JUSTICE GEETHA K.B.

                        ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE S G PANDIT)

Learned counsel Sri Mrutyunjay Tata Bangi, appearing

on behalf of learned counsel Sri Sharanabasava Angadi for

appellant, submits that Court fee has been paid.

2. Learned counsel for the appellant files a memo

dated 12.12.2025, which is signed by appellant No.1 Project

Director of NHAI, which reads as follows:

"MEMO FOR WITHDRAWAL

The counsel for the appellants most humbly submits that, the appellants does not intend to prosecute the top noted appeal. Hence this Hon'ble Court may be pleased to permit the

NC: 2025:KHC-D:18103-DB

HC-KAR

appellants to withdraw the top noted appeal to meet the ends of justice and equity."

3. In terms of the memo, the appeal stands

disposed of.

4. In view of disposal of the appeal, pending

interlocutory applications, if any, stand disposed of as they

do not survive for consideration.

Sd/-

(S G PANDIT) JUDGE

Sd/-

(GEETHA K.B.) JUDGE MRK, CT: CMU LIST NO.: 1 SL NO.: 9