Karnataka High Court
Chief Engineer (Constructions) vs Sri Puttaswamy Gowda on 21 February, 2018
Bench: Raghvendra S.Chauhan, S G Pandit
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 21ST DAY OF FEBRUARY, 2018
PRESENT
THE HON' BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN
AND
THE HON' BLE MR. JUSTICE S.G. PANDIT
MISCELLANEOUS FIRST APPEAL NO.1132 OF 2017
BETWEEN:
1. CHIEF ENGINEER (CONSTRUCTIONS),
SOUTH WESTERN RAILWAY
HASSAN BANGALORE (NEW BG LINE),
#18, MILLERS ROAD,
BENGALURU-560001.
2. THE DEPUTY CHIEF ENGINEER (CONSTRUCTIONS)
SOUTH WESTERN RAILWAY
HASSAN BANGALORE (NEW BG LINE),
# 18, MILLERS ROAD,
BENGALURU - 560001.
... APPELLANTS
(By Sri. SANJAY GOWDA N. S., ADVOCATE)
AND:
1. SRI PUTTASWAMY GOWDA,
SON OF LATE K SANNEGOWDA ,
AGED 34 YEARS ,
RESIDING AT KORAVANGALA VILLAGE,
DUDDA HOBLI,
HASSAN DISTRICT 573103.
MFA.No.1132/2017 2
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2. THE CHIEF SECRETARY,
GOVERNMENT OF KARNATAKA,
SPECIAL LAND ACQUISITION OFFICER,
VIDHANA SOUDHA, BENGALURU 560001.
3. ASSISTANT COMMISSIONER,
HASSAN 573103.
... RESPONDENTS
This Miscellaneous First Appeal filed U/S 54(1) of LAND
ACQUISITION ACT, against the judgment and award
dated:06.01.2016 passed in LAC NO.253/2014 on the file of
the PRINCIPAL SENIOR CIVIL JUDGE, HASSAN, allowing the
claim petition for enhanced compensation and seeking
enhancement of compensation.
This Miscellaneous First Appeal is coming on for orders
this day, the Court made the following:
ORDER
The learned counsel for the appellant is granted four weeks time to comply with the office objections, failing which, the appeal shall stand dismissed automatically without reference to the Court.
Sd/-
JUDGE Sd/-
JUDGE MFA.No.1132/2017 3
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NOTE: Vide Court Order dt. 21.02.2018, Office objections are not complied with. Hence Appeal stands dismissed.
T By: SB COPY
R By: AV
C By: SL
Sd/-
ASSISTANT REGISTRAR