MALLIKARJUN Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) None appear in this matter either physically or through video conference.

(2.) A perusal of the order sheet would go to show that in spite of granting several and sufficient opportunities of not less than four times, the appellant has not complied with the office objections. On 2/9/2022 this Court made the following observation ;-

(3.) In-spite of the above, the appellant neither complied the office objections nor shown any reason for non-compliance and nor even appeared today when the mater is taken. Hence, the appeal stands dismissed for non-compliance of office objections and also for non-prosecution.