Karnataka High Court
The State Of Karnataka, vs Guru Bheema Reddy S/O. Ramachandra ... on 17 April, 2018
Author: K.N.Phaneendra
Bench: K.N. Phaneendra
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
ON THE 17TH DAY OF APRIL 2018
BEFORE
THE HON'BLE MR. JUSTICE K.N. PHANEENDRA
M.F.A. NO. 101989 OF 2017 (LAC)
BETWEEN :
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE,
M.S. BUILDING, BENGALURU,
PIN CODE-560 001.
2. THE ASSISTANT COMMISSIONER CUM
LAND ACQUISITION OFFICER, BALLARI,
PIN CODE - 583 101.
3. THE EXECUTIVE ENGINEER,
P.W.D., BALLARI, PIN CODE-583 101.
- APPELLANTS
(BY SRI R.R. NAIK, HCGP)
AND :
GURU BHEEMA REDDY S/O RAMACHANDRA REDDY,
AGE: 36 YEARS, OCC.: AGRICULTURIST,
R/O YERRAGUDI VILLAGE, BALLARI TALUK
AND DISTRICT, PIN CODE-5893 117.
- RESPONDENT
THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SEC. 54(1) OF THE LAND ACQUISITION ACT, 1984
AGAINST THE JUDGMENT AND AWARD DATED 28.04.2015
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PASSED IN LAC NO. 138/2013 BY THE FIRST ADDL. SR.
CIVIL JUDGE, BALLRI & ETC.
THIS MISCELLANEOUS FIRST APPEAL IS COMING ON
FOR ORDERS REGARDING MAINTAINABILITY OF THE
APPEAL THIS DAY, THE COURT MADE THE FOLLOWING:
JUDGMENT
As could be seen from the valuation slip appended to the appeal memorandum, the appeal is valued for less than Rs.10 lakhs. Therefore, no appeal lies before this Court but on the other hand, the appeal shall be filed before the District Court. Therefore, the appeal is ordered to be returned to the learned Government Pleader for presentation of the same before the competent Court having jurisdiction. Court fee refund allowed as per law.
For all practical and statistical purposes, the appeal is disposed off.
SD/-
JUDGE bvv