SPECIAL LAND ACQUISITION OFFICER & COMPETENT AUTHORITY NATIONAL HIGHWAY AUTHORITY OF INDIA Vs. DUNDAPPA BASAPPA HEBBALLI

JUDGEMENT

(1.) The present petition has been filed by the judgment debtor/petitioner challenging the order dated 6.10.2018 passed by I Addl. District and Sessions Judge and Member, AMACT, Belagavi in EP No.633/2012.

(2.) I have heard the learned counsel appearing for the parties.

(3.) It is submitted by the learned counsel for the petitioner that the central office is situated at Dharwad and the learned District Judge had no jurisdiction to entertain the application for attachment of movables and as such the said order is not sustainable in law.