Sri Rajanna vs National Highways
2026 Latest Caselaw 196 Kant

Karnataka High Court

Sri Rajanna vs National Highways on 13 January, 2026

                                               -1-
                                                             NC: 2026:KHC:2033
                                                       MFA No. 3680 of 2015


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF JANUARY, 2026

                                              BEFORE
                               THE HON'BLE MS. JUSTICE JYOTI M
                   MISCELLANEOUS FIRST APPEAL NO. 3680 OF 2015 (AA)

                   BETWEEN:

                   SRI. RAJANNA,
                   S/O. MALLIAH,
                   AGED ABOUT 50 YEARS,
                   RESIDING AT KUDLUR VILLAGE,
                   SOLUR HOBLI, MAGADI TALUK,
                   RAMANAGAR DISTRICT-562127.
                                                                  ...APPELLANT
                   (BY SRI. S.J.KUMAR, ADVOCATE [ABSENT])

                   AND:

                   1.    NATIONAL HIGHWAYS
                         AUTHORITY OF INDIA,
                         SURVEY NO.13, NAGASANDRA VILLAGE,
                         14TH K.M. FROM BENGALURU,
Digitally signed
by THEJAS                TUMKUR ROAD, BENGALURU-560 073.
KUMAR N
Location: HIGH           REPRESENTED BY ITS
COURT OF                 PROJECT DIRCTOR,
KARNATAKA                NHAI, PIU,
                         BENGALURU.

                   2.    THE DEPUTY COMMISSIONER
                         AND ARBITRATOR,
                         RAMANAGAR DISTRICT,
                         RAMANAGAR-562117.

                   3.    SPECIAL LAND ACQUISITION
                         OFFICER AND COMPETENT AUTHORITY,
                                -2-
                                             NC: 2026:KHC:2033
                                        MFA No. 3680 of 2015


HC-KAR



    NH-48, NELAMANGALA HASSAN SECTION
    KUNIGAL, TUMKUR DISTRICT-572130.
                                               ...RESPONDENTS
(BY SMT. SHILPA SHAH, ADVOCATE FOR R1;
    SRI. MANJUNATHA RAYAPPA, AGA FOR R2;
    R3 SERVED)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 37(1)(b) OF ARBITRATION AND CONCILIATION ACT
1996.

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

                         ORAL JUDGMENT

Though matter is called twice, there is no representation

on behalf of the petitioner.

Smt.Shilpa Shah, counsel for respondent No.1 and

Additional Government Advocate for respondent No.2 appeared

in person.

The appeal is dismissed for non prosecution.

SD/-

(JYOTI M) JUDGE SS List No.: 1 Sl No.: 64