Bhimashankar vs Special Land Acquisiton Officer And Anr
2025 Latest Caselaw 816 Kant

Karnataka High Court

Bhimashankar vs Special Land Acquisiton Officer And Anr on 8 July, 2025

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                             -1-
                                                        NC: 2025:KHC-K:3717
                                                    MSA No. 200016 of 2024


                   HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 8TH DAY OF JULY, 2025

                                           BEFORE

                            THE HON'BLE MR. JUSTICE RAVI V HOSMANI

                        MISCL SECOND APPEAL NO. 200016 OF 2024 (LA)

                   BETWEEN:

                        BHIMASHANKAR S/O HANUMANTHAPPA,
                        AGED ABOUT 68 YEARS, OCC: AGRICULTURE,
                        R/O: DHUTTARGI VILLAGE, TQ; CHINCHOLI AND
                        DISTRICT: KALABURAGI.
                                                               ...APPELLANT
                   (BY SRI BASAVARAJESHWARI VEERANNA, ADV., (ABSENT)

                   AND:

                   1.   SPECIAL LAND ACQUISITION OFFICER,
                        M AND MIP ROOM NO.7,MINI VIDHANA SOUDHA,
                        KALABURAGI - 585 102.
Digitally signed
by NIJAMUDDIN
JAMKHANDI          2.   THE DEPUTY COMMISSIONER, KALABURAGI.
Location: HIGH
COURT OF
KARNATAKA                                                  ...RESPONDENTS
                        THIS MSA IS FILED UNDER SECTION 54 (2) OF THE LAND
                   ACQUISITION ACT, 1894, PRAYING TO ALLOW THE APPEAL
                   WITH COSTS, AND THE IMPUGNED JUDGMENT AND AWARD
                   DATED 06.06.2019 PASSED BY THE III ADDITIONAL DISTRICT
                   AND SESSIONS JUDGE, KALABURAGI IN LACA NO.1217/2018
                   TO BE MODIFIED BY ENHANCING THE AMOUNT OF
                   COMPENSATION AT RS.2,20,000/- PER ACRE FOR DRY LAND,
                   WITH ALL STATUTORY BENEFITS AND WITH PROPORTIONATE
                   COST, 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.
                               -2-
                                           NC: 2025:KHC-K:3717
                                      MSA No. 200016 of 2024


HC-KAR




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

CORAM:     HON'BLE MR. JUSTICE RAVI V HOSMANI


                        ORAL JUDGMENT

Though matter was listed for non-compliance of office

objections for sixth time, none appears. It was passed over and

called again.

2. There is no representation. This would indicate that

appellant is not diligent in pursuing appeal. Hence, appeal is

dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

MSR