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Karnataka High Court

Chandrashekaraiah vs Land Acquisition Officer on 1 December, 2015

Author: B.S.Patil

Bench: B.S.Patil

                                 1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 1ST DAY OF DECEMBER, 2015

                               BEFORE

               THE HON'BLE MR.JUSTICE B.S.PATIL

                      M.F.A.No. 8452/2013
BETWEEN

CHANDRASHEKARAIAH
S/O RAMAIAH
AGED ABOUT 62 YEARS
R/O BELAGARAHALLI VILLAGE
NONAVINAKERE HOBLI
TIPTUR TALUK 572 201
                                                 ... APPELLANT
(BY SRI SHANTHARAJ K, ADV.)

AND

LAND ACQUISITION OFFICER
TIPTUR 572 201
                                               ... RESPONDENT

     THIS MFA IS FILED U/S. 54(1) OF LAND ACUISITION ACT
AGAINST THE JUDGEMENT AND AWARD DT. 14.3.2012 PASSED IN
LAC.NO. 67/93 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC, TIPTUR, PARTLY ALLOWING THE REFERENCE PETITION
FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                              JUDGMENT

1. On 19.02.2014, this Court has passed the following order:

"Needful in four weeks failing which the appeal stands dismissed."

2. Learned counsel for the appellant is not present. Needful has not been done within four weeks as ordered by the Court. Hence, the appeal has stood dismissed. Dismissal is, therefore, recorded.

Sd/-

JUDGE VP