M.Ramakrishnappa vs The Special Land Acquisition Officer on 9 March, 2018

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Karnataka High Court

M.Ramakrishnappa vs The Special Land Acquisition Officer on 9 March, 2018

Bench: Aravind Kumar

                               1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 9TH DAY OF MARCH 2018

                            BEFORE

           THE HON'BLE MR. JUSTICE ARAVIND KUMAR

           WRIT PETITION No.61999/2016 (LA-KIADB)

BETWEEN:

M. RAMAKRISHNAPPA,
S/O LATE K. MUNIYAPPA,
AGED ABOUT 68 YEARS,
R/AT 4TH CROSS, SR ROAD,
BALASINGH BASAVANE,
HOSKOTE TOWN,
BANGALORE RURAL DISTRICT.                        ... PETITIONER

         (BY SRI SYED KHALEEL PASHA, ADVOCATE - ABSENT)

AND:

1.     THE SPECIAL LAND ACQUISITION OFFICER,
       KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD,
       KHENY BUILDING, GANDHINAGAR,
       BANGALORE-560 009.

2.     KARNATAKA INDUSTRIAL AREA
       DEVELOPMENT BOARD,
       RASHTROTHANA BUILDING,
       NRUPTHUNGA ROAD,
       BANGALORE-560 001.

3.     THE DEPUTY COMMISSIONER,
       BANGALORE RURAL DISTRICT PODIUM BLOCK,
       VISHWESHWARAYA TOWER,
       BANGALORE.

4.     THE ASSISTANT COMMISSIONER,
       DODABALLAPUR, SUB-DIVISION,
       2ND FLOOR, PODIUM BLOCK,
       VISHWARAYA TOWER, BANGALORE.
                                 2


5.   THE SECRETARY,
     GOVERNMENT OF KARNATAKA,
     M. S. BUILDING,
     BANGALORE-560 001.

6.   RAJIV GANDHI PETROLEUM
     INSTITUTE OF TECHNOLOGY,
     BANGALORE.                                  ... RESPONDENTS

                (BY SRI DILDAR SHIROLLI, HCGP)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO 6
TO PAY ENHANCED COMPENSATION OF RS.5.00 CRORES PER ACRE
FOR HAVING ACQUIRED THE LAND BEARING SY.NO.127 MEASURING
TO AN EXTENT OF 3 ACRES, SITUATED AT KAMBALIPURA VILLAGE,
SULLEBELI HOBLI, HOSKOTE TALUK, BANGALORE RURAL DISTRICT AS
PER THE PRESENT PREVAILING MARKET VALUE AND ETC.

     THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:

                          ORDER

This writ petition is of the year 2016. Office objections have not been complied with. Matter was listed before the Court and on payment of cost of `500/- payable to Prime Minister's National Relief Fund, two weeks time was granted by the order dated 31.8.2017.

2. Note made by the Registry would disclose that neither cost has been paid nor office objections have been complied with. Even today, there is no representation on behalf 3 of petitioner. Hence, petition stands dismissed for default and non-prosecution.

Sd/-

JUDGE MD

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