National Highway Authority Of India ... vs Gudappa Basappa Madar
2025 Latest Caselaw 10087 Kant

Karnataka High Court

National Highway Authority Of India ... vs Gudappa Basappa Madar on 11 November, 2025

                                                   -1-
                                                               NC: 2025:KHC-D:15391
                                                          MFA No. 100371 of 2025


                       HC-KAR


                              IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                                DATED THIS THE 11TH DAY OF NOVEMBER, 2025
                                                 BEFORE
                             THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                           MISCELLANEOUS FIRST APPEAL NO. 100371 OF 2025 (AA)
                      BETWEEN:

                      1.    NATIONAL HIGHWAY AUTHORITY OF INDIA
                            THROUGH ITS PROJECT DIRECTOR,
                            SHIRISH GANGADGAR PIU CHITRADURGA.

                      2.    SPECIAL LAND ACQUISITION OFFICER
                            AND COMPETENT AUTHORITY,
                            NHAI, NH-4, DC OFFICE BUILDING,
                            CHITRADURGA.
                                                                       ...PETITIONERS
                      (BY SRI. SAGAR LADDA, ADVOCATE)

                      AND:

                      1.    GUDAPPA S/O. BASAPPA MADAR,
                            AGE: MAJOR, R/O: NELOGAL,
                            TQ & DIST: HAVERI.

                      2.    THE HON'BLE DEPUTY COMMISSIONER
                            AND ARBITRATOR,
                            NATIONAL HIGHWAY NO.48, HAVERI.
GIRIJA A.
BYAHATTI                                                              ...RESPONDENTS

Digitally signed by
GIRIJA A. BYAHATTI
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
                            THIS MFA IS FILED UNDER SECTION 37(1) OF THE
DHARWAD
                      ARBITRATION AND CONCILIATION ACT 1996 PRAYING TO ALLOW
                      THIS MISCELLANEOUS FIRST APPEAL AND SET ASIDE THE COMMON
                      JUDGMENT DATED 25.05.2023 PASSED BY THE LEARNED PRINCIPAL
                      DISTRICT AND SESSIONS JUDGE AT HAVERI IN ARBITRATION
                      PETITON NO.105/2022 AND AS IT IS BARRED BY LIMITATION AND TO
                      ALLOW THIS MISCELLANEOUS FIRST APPEAL AND SET ASIDE THE
                      COMMON JUDGMENT DATED 30.01.2024 PASSED BY THE LEARNED
                      PRINCIPAL DIISTRICT AND SESSIONS JUDGE AT HAVERI IN REVIEW
                      PETITION NO.3/2024 AND ETC.,

                           THIS APPEAL, COMING ON FOR ORDERS THIS DAY, ORDER WAS
                      MADE THEREIN AS UNDER:
                                      -2-
                                                NC: 2025:KHC-D:15391
                                              MFA No. 100371 of 2025


 HC-KAR


                               ORAL ORDER

(PER: THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA)

1. The appeal was filed in the year 2024 and till

now, office objections are not complied.

2. This Court does not find any grounds to grant

further time.

3. Therefore, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE

RHR/CT-ASC