The Executive Engineer vs The State Of Karnataka
2025 Latest Caselaw 9970 Kant

Karnataka High Court

The Executive Engineer vs The State Of Karnataka on 7 November, 2025

                                                      -1-
                                                                 NC: 2025:KHC-D:15288
                                                              MFA No. 104533 of 2024


                             HC-KAR




                          IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 7TH DAY OF NOVEMBER 2025
                                                BEFORE
                          THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                       MISCELLANEOUS FIRST APPEAL NO. 104533 OF 2024 (LAC)

                            BETWEEN:
                            THE EXECUTIVE ENGINEER,
                            KARNATAKA NEERAVARI NIGAM LTD.,
                            DIVISION MUNDARAGI, DIST: GADAG-582118.
                                                                          ...APPELLANT
                            (BY SRI. CHETAN MUNNOLI, ADVOCATE)

                            AND:
                            1.   THE STATE OF KARNATAKA,
                                 R/BY DEPUTY COMMISSIONER,
                                 GADAG, DIST: GADAG-582101.

                            2.   THE SPECIAL LAND ACQUISITION OFFICER,
                                 SINGATALUTU LIFT IRRIGATION PROJECT,
GIRIJA A.                        HUVINAHADAGALI, DIST: BALLARI-583219.
BYAHATTI
Digitally signed by
GIRIJA A. BYAHATTI
Location: HIGH COURT
                            3.   NARIYAPPA S/O. MALAPPA MALAPPANAMATH,
OF KARNATAKA
DHARWAD BENCH
DHARWAD                          AGE: 67 YEARS, OCC: AGRICULTURE,
                                 ALL ARE R/O. DAMBAL, TQ: MUNDARGI,
                                 DIST: GADAG-582 113.
                                                                     ...RESPONDENTS
                                 THIS MFA IS FILED UNDER SECTION 64 (1) OF RIGHT TO
                            FAIR   COMPENSATION     AND   TRANSPARENCY    IN   LAND
                            ACQUISITION, REHABILITATION AND RESETTLEMENT ACT,
                            2013, PRAYING TO CALL FOR THE RECORDS IN LAC NO.
                            385/2019 DATED 03.01.2024 ON THE FILE OF LEARNED
                            ADDITIONAL DISTRICT AND SESSIONS JUDGE, GADAG; ALLOW
                            THE APPEAL AND SET ASIDE THE JUDGMENT AND AWARD
                              -2-
                                       NC: 2025:KHC-D:15288
                                    MFA No. 104533 of 2024


 HC-KAR




PASSED BY THE ADDITIONAL DISTRICT AND SESSIONS JUDGE,
GADAG PASSED IN LAC NO.385/2019 DATED 03.01.2024 AND
ETC.

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


CORAM:       THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                        ORAL ORDER

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

The appeal was filed in the year 2024 and till now,

office objections are not complied. Sufficient time already

granted. This Court does not find any grounds to grant

further time. Therefore, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE

RH CT-MCK