Karnataka High Court
The Deputy Chief Engineer vs Mallappa S/O Shidappa Akki, on 26 March, 2018
Author: Krishna S Dixit
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. 101035 OF 2016 (LAC)
BETWEEN:
THE DEPUTY CHIEF ENGINEER,
CONSTRUCTIONS,
RAILWAYS,
KESHWAPUR, HUBBALLI-580020.
...APPELLANT
(By Sri./Smt : MALLIKARJUN S. HIREMATH, Adv.)
AND:
1. MALLAPPA S/O SHIDAPPA AKKI,
AGE ABOUT 45 YEARS, OCC: NOT KNOWN
R/O: MUGAD,
TQ AND DIST: DHARWAD-580001.
2. THE ASSISTANT COMMISSIONER
AND LAND ACQUISITION OFFICER,
DHARWAD-580001.
...RESPONDENTS
*****
This Miscellaneous First Appeal filed Under Section 54(1) of the Land
Acquisition Act, against the Judgment and Award dated 20.08.2013 passed in
LAC No.148/2011 on the file of the II Additional Senior Civil Judge,
Dharwad.
2
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 MFA No. 101035 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