Karnataka High Court
The Union Of India vs Hasansab Alisab Pendari on 1 June, 2018
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 1ST DAY OF JUNE, 2018
BEFORE
THE HON'BLE MR.JUSTICE P.S.DINESH KUMAR
C.P. NO.100085/2016 (LAC)
BETWEEN
THE UNION OF INDIA,
REPRESENTED BY ITS GENERAL MANAGER,
THROUGH THE DEPUTY CHIEF ENGINEER,
(CONSTRUCTIONS DEPARTMENT)
SOUTH WESTERN RAILWAY,
HUBLI. ... PETITIONER
(BY SMT. ANURADHA DESHPANDE, ADVOCATE)
AND
1. HASANSAB ALISAB PENDARI
(SINCE DECEASED BY LR'S)
1A) AMEENA D/O HASANSAB PENDARI,
AGE: 50 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1B) FAIROLISA D/O HASANSAB PENDARI,
AGE: 46 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1C) RAJAMA D/O HASANSAB PENDARI,
AGE: 48 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1D) CHANDBEE D/O HASANSAB PENDARI,
AGE: 24 YRS, R/O: MANDIHAL,
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TQ/DIST: DHARWAD.
1E) MEHABOOBEE D/O HASANSAB PENDARI,
AGE: 24 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1F) FATIMA D/O HASANSAB PENDARI,
AGE: 22 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1G) AMEENASAB S/O HASANSAB PENDARI,
AGE: 44 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1H) MEHABOBSAB S/O HASANSAB PENDARI,
AGE: 41 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1I) MOHAMMADALI S/O HASANSAB PENDARI,
AGE: 36 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1J) ISMAILSAB S/O HASANSAB PENDAR,
AGE: 34 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1K) AKBARSAB S/O HASANSAB PENDARI,
AGE: 22 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1L) SHOUKATALI S/O HASANSAB PENDARI,
AGE: 30 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
1M) NASEERAMMED S/O HASANSAB PENDARI,
AGE: 28 YRS, R/O: MANDIHAL,
TQ/DIST: DHARWAD.
2. ASSISTANT COMMISSIONER AND
LAND ACQUISITION OFFICER,
DHARWAD. ... RESPONDENTS
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THIS CP IS FILED UNDER SECTION 24 OF CPC
PRAYING TO TRANSFER THE MISC. APPEAL NO.66/2014
ALONG WITH THE COURT FEE ON THE FILE OF PRINCIPAL
DISTRICT JUDGE, DHARWAD AND HEAR THE SAME
ALONG WITH MFA NO.102674/2014 TO 102683/2014 ON
THE FILE OF THIS HON'BLE COURT, ALTERNATIVELY
PASS ANY OTHER ORDER IN THE INTEREST OF JUSTICE
AND EQUITY.
THIS CP COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Smt.Anuradha Deshpande, learned counsel for the petitioner has filed a memo of even date praying to dismiss the civil petition as not pressed.
The memo be kept on record. Accordingly, this civil petition stands dismissed as not pressed. No costs.
Sd/-
JUDGE Vb