Tukaram S/O Krishna Savase vs The Special Land Acquisition Officer
2025 Latest Caselaw 9333 Kant

Karnataka High Court

Tukaram S/O Krishna Savase vs The Special Land Acquisition Officer on 23 October, 2025

Author: S G Pandit

Bench: S G Pandit

                                                    -1-
                                                            NC: 2025:KHC-D:14174-DB
                                                            MFA No. 104637 of 2022


                        HC-KAR




                        IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                                 DATED THIS THE 23RD DAY OF OCTOBER, 2025
                                                 PRESENT
                                  THE HON'BLE MR. JUSTICE S G PANDIT
                                                    AND
                                  THE HON'BLE MRS JUSTICE GEETHA K.B.
                                       MFA NO. 104637 OF 2022 (LAC)

                       BETWEEN:
                            TUKARAM S/O KRISHNA SAVASE
                            AGE. 56 YEARS, R/O GHARAGE PLOTS,
                            VIJAYAPUR ROAD, JAMAKHANDI.
                                                                         ...APPELLANT
                       (BY SRI. BASAVARAJ S. BYAKOD, ADVOCATE)

                       AND:
                       1.   THE SPECIAL LAND ACQUISITION OFFICER,
                            UPPER KRISHNA PROJECT, JAMAKHANDI,
                            DIST. BAGALKOT-587101.

                       2.   THE STATE OF KARNATAKA,
                            R/P BY DEPUTY COMMISSIONER,
                            BAGALKOT-587301.
RAKESH S
HARIHAR
                                                                      ...RESPONDENTS
Digitally signed by


                       (BY SMT. GIRIJA S. HIREMATH, HCGP)
RAKESH S HARIHAR
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH




                            THIS MFA IS FILED UNDER SECTION 74 (1) OF RIGHT TO FAIR
                       COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
                       REHABILITATION AND RESETTLEMENT ACT, 2013, AGAINST THE
                       JUDGMENT    AND    AWARD    DATED     14.10.2022  PASSED   IN
                       LAC.NO.5366/2021 ON THE FILE OF THE I ADDITIONAL DISTRICT AND
                       SESSIONS JUDGE, BAGALKOT TO SIT AT JAMKHANDI AND THE LAND
                       ACQUISITION, REHABILITATION AND RESETTLEMENT AUTHORITY,
                       JAMKHANDI, PARTLY ALLOWING THE REFERENCE PETITION FILED
                       UNDER SECTION 64 OF RIGHT TO FAIR COMPENSATION AND
                       TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND
                       RESETTLEMENT ACT, 2013 & ETC.
                                     -2-
                                            NC: 2025:KHC-D:14174-DB
                                            MFA No. 104637 of 2022


 HC-KAR



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

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

                   ORAL JUDGMENT

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

Learned counsel appearing for the appellant

Shri Basavaraj S.Byakod submits that the appellant has not

come forward to pay deficit Court fee. Hence, he submits that

appropriate order may be passed.

Since the appellant has failed to deposit the deficit Court

fee, the appeal stands dismissed.

Sd/-

(S G PANDIT) JUDGE

Sd/-

(GEETHA K.B.) JUDGE

VNP / CT: VP