SPECIAL LAND ACQUISITION OFFICER Vs. GURLINGAPPA MALLAPPA KUSTIGAR

JUDGEMENT

(1.) HEARD the arguments of the learned Government Advocate for the appellant-Land Acquisition Officer and carefully perused the entire case records with his assistance.

(2.) THOUGH the appellant has not taken steps to bring the legal representatives of the deceased respondent l (c), if any, on record the appeal filed by the appellant-Land Acquisition Officer does not abate in view of the fact that the other legal representatives of the deceased respondent 1 are already on record and the estate of the deceased respondent 1 is effectively represented by the other legal representatives of the deceased claimant-Gurlingappa.

(3.) LEARNED Counsel for the respondents 1 (a), (b) and (g) being absent, they could not be heard in the matter. Even in the absence of the learned Counsel for the respondents 1 (a), (b) and (g), the learned Government Advocate appearing for the appellant-Land Acquisition Officer took me through the case papers in detail. Insofar as the respondents 1 (e) and (f), though they are served, they are unrepresented.