Tirumalaiah vs Special Land Acquisition Officer
2025 Latest Caselaw 662 Kant

Karnataka High Court

Tirumalaiah vs Special Land Acquisition Officer on 3 July, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                          NC: 2025:KHC:23909
                                                          MSA No. 48 of 2021


                   HC-KAR




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 3RD DAY OF JULY, 2025

                                            BEFORE

                              THE HON'BLE MR. JUSTICE H.P.SANDESH

                        MISCELLANEOUS SECOND APPEAL NO.48 OF 2021 (LA)

                   BETWEEN:

                        TIRUMALAIAH
                        S/O GIRIYAPPA
                        SINCE DEAD BY HIS LRS

                   1.   SIDDAMMA
                        AGED ABOUT 64 YEARS
                        W/O LATE TIRUMALAIAH

                   2.   C T GIRISH
                        AGED ABOUT 44 YEARS
                        S/O LATE TIRUMALAIAH

                        BOTH RESIDENTS OF
Digitally signed
by DEVIKA M             CHELUR VILLAGE, GUBBI TALUK
Location: HIGH          TUMAKURU DISTRICT - 572 101
COURT OF                                                       ...APPELLANTS
KARNATAKA

                   (BY SRI VINAYA KEERTHY M, ADVOCATE [ ABSENT])
                   AND:

                   SPECIAL LAND ACQUISITION OFFICER
                   HEMAVATHI CANAL ZONE
                   TUMAKURU- 572101
                                                              ...RESPONDENT
                   (BY SRI K S BHEEMAIAH, ADVOCATE)
                                 -2-
                                              NC: 2025:KHC:23909
                                              MSA No. 48 of 2021


HC-KAR




     THIS MSA IS FILED UNDER SEC.54(2) OF THE LAND
ACQUISITION ACT, AGAINST THE JUDGMENT AND DECREE
DATED 28.07.2012 PASSED IN R.A.NO.5/2012 ON THE FILE OF
THE PRESIDING OFFICER, FAST TRACK COURT II AT TUMKUR
AND ETC.

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

CORAM:     HON'BLE MR. JUSTICE H.P.SANDESH

                       ORAL JUDGMENT

This Court vide order dated 25.06.2025 imposing cost,

one week's time was given to amend the cause title and to file

the amended cause title since on two occasions, time was

granted by this Court for the same purpose and also made it

clear that if amendment is not carried out and amended cause

title is not filed till the next date of hearing, the appeal will be

dismissed. Inspite of the said order, today, the counsel for the

appellants is absent and also not complied with the order dated

25.06.2025. Accordingly, the appeal is dismissed in view of the

order dated 25.06.2025 for non-amendment of cause title and

non-filing of amended cause title.

Sd/-

(H.P.SANDESH) JUDGE

SN