Karnataka High Court
Sri.Neelappa S/O Mailarappa Halawagal vs The Deputy Commissioner on 27 March, 2018
Author: Krishna S Dixit
Bench: Krishna S Dixit
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 27TH DAY OF MARCH, 2018
BEFORE
THE HON' BLE MR. JUSTICE KRISHNA S DIXIT
MISCELLANEOUS FIRST APPEAL. NO. 103938 OF 2015 (LAC)
BETWEEN
SRI. NEELAPPA S/O. MAILARAPPA HALAWAGAL
SINCE DECEASED BY HIS LRS
1. GUDDAPPA S/O. NEELAPPA HALAWAGAL
AGED ABOUT: 49 YEARS,
OCC: AGRICULTURE
2. MAHADEVAPPA S/O. NEELAPPA HALAWAGAL
AGED ABOUT; 42 YEARS,
OCC: AGRICULTURE,
3. SMT. RENUKAVVA W/O. MARTANDAPPA JOGER
AGED ABOUT : 62 YEARS,
OCC: HOUSEHOLD WORK,
ALL ARE R/O. KUNABEBVU,
TQ: RANEBENNUR, DIST: HAVERI
...APPELLANTS
(BY SRI SADIQ N. GOODWALA, & A.B. PATIL
& S.C. MALEPPANAVAR, ADVOCATES)
AND :
1. THE DEPUTY COMMISSIONER,
HAVERI DISTRICT, HAVERI
2. THE LAND ACQUISTION OFFICER
AND THE ASSISTANT COMMISSIONER
SUB-DIVISION, HAVERI
TQ & DIST: HAVERI.
2
3. THE SECRETARY APMC
APMC YARD, VAGESHNAGAR,
RANEBENNUR,
TQ : RANEBENNUR, DIST: HAVERI
... RESPONDENTS
*****
This Miscellaneous First Appeal filed Under Section 54(1) of Land
Acquisition Act , 1961 against the Judgment and Award dated 16.11.2012
passed in LAC No. 1/2008 on the file of the Principal Senior Civil Judge and
JMFC., Ranebennur.
This appeal coming on for orders this day, the Court passed the
following;
ORDER
Finally, two weeks' time is granted to do the needful, failing which the appeal stands dismissed without reference to the Bench.
Sd/-
JUDGE //COPY// As per the endorsement made in the order Sheet dated 26.07.2018, the Advocates for appellant have not complied with the office objections. Hence, this MFA No.103938/2015 stands dismissed as per the Court Order dated 27.03.2018.
BY ORDER OF THE COURT Sd/-
ASSISTANT REGISTRAR R- By:svb C- By: svb T- By: gss