Karnataka High Court
The State Of Karnataka Through vs Chandrasha S/Osiddanna & Ors on 5 October, 2015
Author: B Sreenivase Gowda
Bench: B. Sreenivase Gowda
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 5TH DAY OF OCTOBER 2015
BEFORE
THE HON'BLE MR. JUSTICE B. SREENIVASE GOWDA
Miscellaneous First Appeal No.33014/2013(LAC)
Between:
The State of Karnataka through
the Special Land Acquisition Officer
M & MIP, Gulbarga 585 102.
...Appellant
(By Smt.Archana Tiwari, AGA)
And:
1. Chandrasha
S/o.Siddanna
2. Srishail
S/o.Bheemasha
3. Sharanappa
S/o.Bheemasha
All age: Major, Occ: Agriculture
R/o.Duddanagi-B Village
Tq: Afzalpur
District: Gulbarga 585 301.
2
4. The Chief Engineer
K.N.N.L.
IPC Zone, Gulbarga 585 102.
5. The Executive Engineer
BLI Project, KNNL Division
Afzalpur 585 301.
...Respondents
This MFA is filed under Section 54(1) of LAC Act against
the Judgment and Award dated 18.4.2012 passed in LAC
No.199/2012 on the file of Senior Civil Judge at Afzalpur,
wherein partly allowing the Reference Petition and entitled for
a sum of Rs.5,99,625/- per acre to the acquired wet lands
with all statutory benefits.
This appeal coming on for orders this day, the Court
delivered the following:-
JUDGMENT
Learned Additional Government Advocate has filed a memo praying to withdraw the appeal as not pressed for the reason stated in the memo.
Memo is taken on record.
Appeal is dismissed as not pressed. 3 In view of dismissal of appeal as not pressed, I.A.No.2/2014 for condoning delay of 517 days in filing the appeal and I.A.No.3/2014 for stay do not survive and they are rejected.
Sd/-
JUDGE Mgn/-