Shankar S/O Mahadev Gharage vs The Special Land Acquisition Officer
2025 Latest Caselaw 9337 Kant

Karnataka High Court

Shankar S/O Mahadev Gharage vs The Special Land Acquisition Officer on 23 October, 2025

Author: S G Pandit

Bench: S G Pandit

                                                    -1-
                                                               NC: 2025:KHC-D:14162-DB
                                                               MFA No. 101496 of 2023



                      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.
                     MISCELLANEOUS FIRST APPEAL NO.101496 OF 2023 (LAC)
                     BETWEEN:
                     SHANKAR S/O MAHADEV GHARAGE
                     AGE. 70 YEARS, OCC. AGRICULTURE,
                     R/O. GHARAGE PLOTS, VIJAYAPUR ROAD,
                     JAMAKHANDI-587301.
                                                                           ...APPELLANT
                     (BY SRI. BASAVARAJ S. BYAKOD, ADVOCATE)

                     AND:
                     1.   THE SPECIAL LAND ACQUISITION OFFICER,
                          UPPER KRISHNA PROJECT, JAMAKHANDI,
                          DIST. BAGALKOT.
                     2.   THE STATE OF KARNATAKA,
                          R/BY DEPUTY COMMISSIONER, BAGALKOT.

                     3.   KARNATAKA VIKAS GRAMEEN BANK,
                          JAMKHANDI-587301.
         Digitally
         signed by
         RAKESH S
RAKESH HARIHAR
S       Location:
        HIGH
HARIHAR COURT OF
                     4.   V S S JAMAKHANDI-587301.
         KARNATAKA
         DHARWAD
         BENCH

                     5.   P K P S, JAMKHANDI-587301.
                     6.   CO-OPERATIVE CREDIT SOCIETY,
                          JAMAKHANDI-587301.
                     7.   SBI, ADB JAMKHANDI-587301.
                                                                       ...RESPONDENTS

                          THIS MFA IS FILED UNDER SEC.74 (1) OF RIGHT TO FAIR
                     COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION,
                     REHABILITATION AND RESETTLEMENT ACT, 2013, AGAINST THE
                     JUDGMENT    AND   AWARD    DATED    13.07.2022 PASSED   IN
                     LAC.NO.758/2018 ON THE FILE OF THE I ADDITIONAL DISTRICT &
                     SESSIONS JUDGE, BAGALKOT, TO SIT AT JMAKHANDI AND THE LAND
                               -2-
                                          NC: 2025:KHC-D:14162-DB
                                          MFA No. 101496 of 2023



 HC-KAR



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.

     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 ORDER

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

Learned counsel for the appellant Sri. 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 JTR CT:VP