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Karnataka High Court

Jagdeesh Ramanna Sonnad vs The Special Land Acquisition Officer 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. 101815 OF 2016 (LAC)

BETWEEN:
1.     JAGDEESH RAMANNA SONNAD,
       AGE: 69 YEARS, OCC: MEDICAL PHYSICIST,
       R/O: BAGALKOT, NOW RESIDING AT
       OKLAHOMA CITY (UK), USA.
2.     VIJAY RAMANNA SONNAD
       AGE: 65 YEARS, OCC: COMPUTER SCIENTIST,
       R/O: BAGALKOT, NOW RESIDING AT
       MANTECA, CALIFORNIA, USA.
       BOTH ARE REPRESENTED BY THEIR POWER
       OF ATTORNEY HOLDER
       ASHOK RAMANNA @ RAMAPPA SONNAD,
       AGE: 73 YEARS, OCC: DOCTOR,
       R/O: WARD NO.10, BAGALKOT.
                                                 ...APPELLANTS
(By Sri./Smt : JAGADISH PATIL and
Sri. LINGARAJ MARADI, Advs.)
AND:
1.     THE SPECIAL LAND ACQUISITION OFFICER,
       BAGALKOT TOWN DEVELOPMENT AUTHORITY
       BAGALKOT.
2.     THE STATE OF KARNATAKA
       REPRESENTED BY DEPUTY COMMISSIONER,
       BAGALKOT.
                                        ...RESPONDENTS

                              *****
                                       2




       This Miscellaneous First Appeal filed Under Section 54(1) of the Land
Acquisition Act, against the Judgment and Award dated 28.07.2015 passed in
LAC No.36/2012 on the file of the II Additional Senior Civil Judge & JMFC,
Bagalkot.

       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.2,000/- to the Advocates' Association Library Fund, High Court of Karnataka, Dharwad Bench, Dharwad, 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's for appellants have not complied with the office objections. Hence, this MFA No. 101815 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