Union Of India Deputy Chief Engineer vs Holeyappa S/O Basappa Kerakannavar By ... on 26 March, 2018

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Karnataka High Court

Union Of India Deputy Chief Engineer vs Holeyappa S/O Basappa Kerakannavar By ... on 26 March, 2018

Bench: Krishna S. Dixit

              IN THE HIGH COURT OF KARNATAKA,
                       DHARWAD BENCH
            DATED THIS THE 26TH DAY OF MARCH, 2018
                            BEFORE
           THE HON'BLE MR. JUSTICE KRISHNA S. DIXIT

       MISCELLANEOUS FIRST APPEAL NO. 100513 OF 2016 (LAC)


BETWEEN:

        UNION OF INDIA
        DEPUTY CHIEF ENGINEER,
        CONSTRUCTIONS,
        SOUTH WESTERN RAILWAY ZONE,
        KESHWAPUR, HUBBALLI.
                                                ...APPELLANT
(By Sri./Smt : MALLIKARJUN S. HIREMATH, Adv.)

AND:

1.      SRI HOLEYAPPA S/O BASAPPA KERAKANNAVAR
        R/O: MUGAD, TQ AND DIST: DHARWAD
        DECEASED BY HIS LR's
1(a). BASAPPA S/O HOLEYAPPA KERAKANAVAR,
      AGE: 57 YEARS, OCC: AGRICULTURE,

1(b) SHEKAPPA S/O HOLEYAPPA KERAKANNAVAR
     AGE: 55 YEARS, OCC: AGRICULTURE,

1(c)    KALLAPPA S/O HOLEYAPPA KERAKANNAVAR
        AGE: 53 YEARS, OCC: AGRICULTURE,

1(d)    AKKAMMA PUNDALIK KERKANAVAR
        AGE: 50 YEARS, OCC: HOUSEHOLD WORK,

1(e)    MADEVI W/O PARASAPPA PATIL,
        AGE: 48 YEARS, OCC: HOUSEHOLD WORK,
                                        2


1(f)   SHANKRAPPA S/O HOLEYAPPA KERAKANAVAR,
       AGE: 45 YEARS, OCC: AGRICULTURE

1(g)   SHIVANAND S/O HOLEYAPPA KERAKANAVAR
       AGE: 43 YEARS, OCC: AGRICULTURE.

       ALL ARE RESIDENTS OF MANDIHAL,
       TQ AND DIST: DHARWAD.

2.     THE ASSISTANT COMMISSIONER
       AND LAND ACQUISITION OFFICER,
       DHARWAD.

                                                          ...RESPONDENTS

                                   *****

       This Miscellaneous First Appeal filed Under Section 54(1) of the Land
Acquisition Act, against the Judgment and Award dated 11.12.2012 passed in
LAC No.160/2011 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 for compliance of the office objections subject to payment of cost of Rs.3,000/- to the Advocates' Association Library Fund, High Court of Karnataka, Dharwad Bench, Dharwad, within two weeks, failing which the appeal stands dismissed without reference to bench.

SD/-

JUDGE //COPY// As per the endorsement made in the order sheet dated 07.09.2018, the Advocate for appellant has not complied with the office objections. Hence, this 3 MFA No. 100513 of 2016 stands dismissed as per the Court order dated 26.03.2018.

BY ORDER OF THE COURT Sd/-

ASSISTANT REGISTRAR.

R By: svb C By: svb T By: nd

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