Union Of India Deputy Chief Engineer vs Bheemappa S/O Fakirappa Ramapur @ ... on 26 March, 2018

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Karnataka High Court

Union Of India Deputy Chief Engineer vs Bheemappa S/O Fakirappa Ramapur @ ... on 26 March, 2018

Bench: Krishna S Dixit

           IN THE HIGH COURT OF KARNATAKA,
                     DHARWAD BENCH
          DATED THIS THE 26TH DAY OF MARCH, 2018
                          BEFORE
         THE HON' BLE MR. JUSTICE KRISHNA S DIXIT

     MISCELLENAOUS FIRST APPEAL NO. 100512 OF 2016 (LAC)
BETWEEN

UNION OF INDIA,
DEPUTY CHIEF ENGINEER,
CONSTRUCTIONS,
SOUTH WESTERN RAILWAY ZONE,
KESHWAPUR, HUBBALLI.
                                              ... APPELLANT
(BY SRI. MALLIKARJUN S. HIREMATH)

AND :

1.    SRI. BHEEMAPPA S/O. FAKIRAPPA
      RAMAPUR @ ADAKAVU BY
      OF HIS LR'S

1.    YALLAVVA COM. SHIDDAPPA IRANI
      AGE: MAJOR, OCC: NOT KNOWN,

2.    BHEEMAVVA COM. BASAVANTAPPA BEERANNAVAR
      AGE: MAJOR, OCC: NOT KNOWN

3.    FAKIRAPPA S/O. BHEEMAPPA
      RAMAPUR @ ADAKAVU
      AGE: MAJOR, OCC: NOT KNOWN,

4.    KENCHAPPA S/O. BHEEMAPPA
      RAMAPUR @ ADAKAVU
      AGE: MAJOR, OCC: NOT KNOWN,
                                     2




5.   GANGAVVA COM. AJJAPPA KORI
     AGE: MAJOR, OCC: NOT KNOWN,

6.   BASAVVA COM. MALLAPPA GUDADOOR
     AGE: MAJOR, OCC: NOT KNOWN

7.   PARVAEVVA COM. PHAKEERAPPA IDLI
     AGE: MAJOR, OCC: NOT KNOWN,

8.   YALLAPPA S/O. BHEEMAPPA ADAKAVU
     OF HIS LR'S

8A CHENNAVVA COM YALLAPPA ADAKAVU
   AGE : MAJOR, OCC: NOT KNOWN,

8B. NEELAVVA COM MARUTI BURLI,
    AGE: MAJOR, OCC: NOT KNOWN,

8C. MAILARAPPA COM IRAPPA IRINI
    AGE : MAJOR, OCC: NOT KNOWN,

8D. GIRIJAVVA COM IRAPPA IRINI,
    AGE: MAJOR, OCC: NOT KNOWN,

8E. BASAVARAJ,
    AGE: MAJOR, OCC: NOT KNOWN,

ALL ARE RESIDENTS OF KELAGERI (KENCHANHATTI,
TQ & DIST: DHARWAD)

2.   THE ASSISTANT COMMISIONER
     AND LAND ACQUISITION OFFICER,
     DHARWAD.
                                                      ...RESPONDENTS
                                 *****
      This Miscellaneous First Appeal filed Under Section 54(1) of Land
Acquisition Act, against the Judgment and Award dated 12.12.2012 passed in
                                        3


LAC No. 176/2011 on the file of the II Additional Senior Civil Judge,
Dharwad.

      This appeal coming on for orders this day, the Court passed the
following;

                                 ORDER

Two weeks' time is granted for compliance of the office objections subject to payment of cost of Rs. 3,000/- to the Advocates' Association Library Fund, High Court of Karnataka, Dharwad Bench, Dharwad within two weeks, failing which the appeal stands dismissed without reference to Bench.

Sd/-

JUDGE //COPY// As per the endorsement made in the order Sheet dated 07.09.2018, the Advocate for appellant has not complied with the office objection. Hence, this MFA No.100512/2016 stands dismissed as per the Court Order dated 26.03.2018.

BY ORDER OF THE COURT Sd/-

ASSISTANT REGISTRAR R- By: svb C- By:svb T- By: gss

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