Karnataka High Court
Shivabasappa Jangannavar vs The Special Land Acquisition Officer, on 1 February, 2013
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
Dated this the 1st day of February 2013
Before
THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA
Miscellaneous First Appeal No.20486/2011 (LAC)
Between:
1. Shivabasappa Jangannavar,
since deceased by his L.Rs.,
1A. Smt. Neelavva,
W/o Shivabasappa Jangannavar,
Age: 65 years,
Occ: Household work,
1B. Irappa,
S/o Shivabasappa Jangannavar,
Age: 45 years,
Occ: Agriculture,
1C. Virupakshappa,
S/o Shivabasappa Jangannavar,
Age: 42 years,
Occ: Agriculture,
1D. Pralhad,
S/o Shivabasappa Jangannavar,
Age: 40 years,
Occ: Agriculture,
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1E. Gouravva,
D/o Shivabasappa Jangannavar,
Age: 30 years,
Occ: Household work,
1F. Gangavva,
D/o Shivabasappa Jangannavar,
Age: 28 years,
Occ: Household work,
All R/o: Simikeri, Tq: Bagalkot.
Dist: Bagalkot. ...Appellants
(By Sri. Jagadish Patil, Advocate)
And:
The Special Land Acquisition
Officer, Upper Krishna Project,
Bagalkot, Tq: Bagalkot,
Dt: Bagalkot. ...Respondent
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This appeal is filed under Section 54(1) of the
Land Acquisition Act, against the judgment and award
dated 23.11.2002 passed in LAC No.132/2000, on the
file of the II Additional Civil Judge (Sr. Dn.), Bagalkot,
partly allowing the reference petition for compensation
and seeking enhancement of compensation.
This appeal coming on for orders this day, the
Court delivered the following:
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JUDGMENT
Appeal was filed on 18.01.2011. According to the valuation slip annexed to the appeal memorandum, court fee payable is Rs.1,41,875/- as against which Rs.15/- only is paid. Despite time granted on 13.09.2011, office objections have not been removed which includes the payment of huge court fee. Learned counsel again seeks time. I do not find any justification.
Since the requisite court fee has not been paid on the appeal memorandum, appeal is rejected.
Sd/-
JUDGE Kms