Karnataka High Court
Union Of India vs Allabaksh S/O Mirasab Bepari on 27 November, 2018
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 27TH DAY OF NOVEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE B.A. PATIL
MISCELLANEOUS FIRST APPEAL NO. 100914 OF 2018 (LAC)
BETWEEN:
UNION OF INDIA
R/BY DEPUTY CHIEF ENGINEER,
SOUTH WESTERN RAILWAY,
KESHWAPUR, HUBBALLI.
...APPELLANT
(By Sri./Smt : AJAY U PATIL)
AND:
1. ALLABAKSH S/O MIRASAB BEPARI
2. MEHABOOBSAB S/O KATALSAB BELGAVA
3. SIKANDAR S/O HUSSAIN SAB NANDGAD
ALL RESIDENT OF ALNAVAR,
R/BY THEIR GPA HOLDER JAYAVANT
S/O THAKKAPPA KARLEKAR OF ALNAVAR.
4. JAYAVANT S/O THAKKAPPA KARLEKAR
OF ALNAVAR REPRESENTING
HIMSELF AND ALSO REPRESENTING SERIAL NO.1-3.
5. THE SPECIAL LAND ACQUISITION OFFICER
SOUTH WESTERN RAILWAY-RAILWAY GAUGE,
CONVERSION WORK AT ALNAVAR,
R/BY ASSISTANT COMMISSIONER,
DHARWAD SUB DIVISION, DHARWAD.
... RESPONDENTS
*****
2
This Miscellaneous First Appeal filed Under Section 54(1) of the Land
Acquisition Act 1894, against the Judgment and Award dated 24.08.2016
passed in LAC No.173/2011 on the file of the II Additional Senior Civil Judge,
Dharwad.
This appeal coming on for orders this day, the Hon'ble Court passed the
following;
ORDER
Two weeks' time is granted finally. If the office objection is not complied within 21.12.2018, then the appeal shall stands dismissed without further reference to the bench.
SD/-
JUDGE //COPY// As per the endorsement made in the order sheet dated 05.02.2019, the Advocate for appellant has not complied with the office objections. Hence, this MFA No. 100914 of 2018 stands dismissed as per the Court order dated 27.11.2018.
BY ORDER OF THE COURT Sd/-
ASSISTANT REGISTRAR.
R By: mh C By: mh T By: nd