National Highway Authority Of India vs Sri K Mohammad
2026 Latest Caselaw 116 Kant

Karnataka High Court

National Highway Authority Of India vs Sri K Mohammad on 8 January, 2026

                                              -1-
                                                            NC: 2026:KHC:1158
                                                       MFA No. 5025 of 2025


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 8TH DAY OF JANUARY, 2026

                                            BEFORE
                                THE HON'BLE MS. JUSTICE JYOTI M
                   MISCELLANEOUS FIRST APPEAL NO. 5025 OF 2025 (AA)

                   BETWEEN:

                   NATIONAL HIGHWAY AUTHORITY OF INDIA,
                   PIU-MANGALORE,
                   DOOR NO.3-29, BETHEL,
                   THARETHOTA, NEAR PUMPWELL (NH-66),
                   MANGALORE-575005.
                   REPRESENTED BY ITS
                   PROJECT DIRECTOR.
                                                                 ...APPELLANT
                   (BY SRI. SHOBHITH N.SHETTY, ADVOCATE)

                   AND:

                         SRI. K.MOHAMMAD (SINCE DECEASED)

Digitally signed
                   1.    MRS. ZOHARA
by THEJAS                AGED ABOUT 60 YEARS,
KUMAR N                  W/O. LATE K.MOHAMMAD,
Location: HIGH           R/AT G-2-154/4, GOLDEN MANSION,
COURT OF
KARNATAKA                NEAR GEM PUBLIC SCHOOL,
                         KALLADKA, BANTWAL TALUK,
                         D.K.DISTRICT.

                   2.    MRS. MARIYAM UMAINA,
                         AGED ABOUT 43 YEARS,
                         D/O. LATE K.MOHAMMAD,
                         W/O. SHEIK ALI,
                         R/AT 20-250, YUSUF COMPOUND,
                         BOLANGADI HOUSE, PANEMANGALORE,
                         KALLADKA, BANTWAL TALUK,
                         D.K.DISTRICT.
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                                        NC: 2026:KHC:1158
                                     MFA No. 5025 of 2025


HC-KAR



3.   MRS. FORHANA MOHAMMAD,
     AGED ABOUT 38 YEARS,
     D/O. LATE K MOHAMMAD,
     W/O. MOHAMMAD ASHRAF KOTEKAR,
     R/AT NO.G-1-114(3), K.C.ROAD,
     KALLADKA, GOILTHAMAJALU,
     BANTWAL TALUK, D.K.DISTRICT.

4.   MRS. NOUREENA MOHAMMAD,
     AGED ABOUT 34 YEARS,
     D/O. LATE K.MOHAMMAD,
     W/O. NAUSHAD D.H.,
     R/AT 1-72(5), MANGALANAGARA HOUSE,
     NEAR JAMIA MASJIDUNOOR, MANJANADY,
     ASSAIGOLI, D.K.DISTRICT.

5.   MR. NIHAN MOHAMMAD,
     AGED ABOUT 33 YEARS,
     S/O. LATE K.MOHAMMAD,
     R/AT G-2-154/3, GOLDEN MANSION,
     NEAR GEM PUBLIC SCHOOL,
     PATTEKODI-KALLADKA, GOLTHAMAJALU VILLAGE,
     BANTWAL TALUK, D.K.DISTRICT.

6.   THE COMPETENT AUTHORITY AND
     SPECIAL LAND ACQUISITION OFFICER,
     (N.H.A.I), N.H-75, HASSAN-B.C ROAD SECTION,
     NO.HIG-64, DTDC COURIER OFFICE BUILDING,
     1ST FLOOR, KHB COLONY, CHANNAPATTANA,
     OPP. KSRTC NEW BUS STAND, HASSAN-573201.

7.   THE DEPUTY COMMISSIONER AND ARBITRATOR,
     DAKSHINA KANNADA DISTRICT,
     MANGALURU-575008.
                                       ...RESPONDENTS

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 37(1)(C) OF THE ARBITRATION AND CONCILIATION
ACT, 1996.
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                                             NC: 2026:KHC:1158
                                         MFA No. 5025 of 2025


 HC-KAR



      THIS MISCELLANEOUS FIRST APPEAL IS LISTED FOR
ADMISSION, THIS DAY, THE JUDGMENT WAS DELIVERED AS
UNDER:


                        ORAL JUDGMENT

Sri.Shobhith N.Shetty, counsel for the appellant appeared

in person and submits that a memo has been filed stating that

the appeal may be dismissed as withdrawn.

2. When queried, counsel submits that a conscious

decision is taken about the dismissal of the petition as

withdrawn.

3. Submission is noted. Memo is placed on record.

4. Resultantly, the appeal is dismissed as withdrawn.

SD/-

(JYOTI M) JUDGE

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