Karnataka High Court
Sri S Narayanappa vs State Of Karnataka on 21 June, 2010
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
IN THE HIGH COURT OF KARNATAKA AT BANGALQREI._V
DATED THIS THE 21" DAY OF JUNE, 20 5 .»_. A'
BEFORE
THE HON'BLE MR. JUSTICE MOHAN: SHAI9{1'AI\§EIGOU'D;9.R
WRIT PETITION No.35.7'5I2oI0 (L.A:I<_IAU'I3I I
BETWEEN I
SIISNARAYANAPPA ._ «
S/O LATE SONNAPPA '
AGED ABOUT 80.Y}§ARS I ~
RESIDING AT I§ANNAI§«IANGA LA _ 4' 3 ,
VILLAGE, I<ASAB'AIVH'GSLI-.i;g-. " _
DEVANAHAL1;i_"['I4.L_1JK. I ~ ...PETI'TI0NER
(By Sri G 'M CH2§1§!;;I\I,¢II§ASAvI:AIJ._AND
Sri G NANDEESH«';AIjVS:--,I
" r_11V.',A STz;X'TE.»"(j.F KARNATAKA
_ }3E_PARTMENT "Q1? INDUSTRIES
"
VIKASA SO{___IDHA, VIDHANA
. VEEDE1, BANGALORE-560 001.
REPRESENTED BY ITS
" " ' I PF;£NCIE5AL SECRETARY,
2. KARNATAKA INDUSTRIAL AREA
DEVELOPMENT BOARD,
OFFICE AT No. 14/3, 2"" FLOOR
NRUPATHUNGA ROAD,
BANGALORE560 00,1.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER
3. SPECIAL LAND ACQUISITION*~.QFFICER . '
KARNATAKA INDUSTRIAL AREA "
DEVELOPMENT BOARD, , -- I
KHENY BUILDING, IC1?..Q'S_S,G _::'N'DHI_"vvA A _
NAGAR, BANGALORE -- 560 009." "
4. M/S OZONE L_1.R.8,ANAI'NFRA:DEVEI;QPERS
PVT.LTD., .
REPRESEN'TED--1BY'S_.VAS'UDEVAN_
AND C.P.BOfPHR:A, 1» ~
OFFICE" A*I"-N¢e,3S, ULSOQR ROAD,
BANGALORE'=é%.56Q'04iZ;._°-----__ ~ A ...RESPONDENTS
(By Sri SB _$I~IAHPUR, AOIIFOR RI
Sr; P V CHANDRA'SHEKAR, ADV., FOR R2 & 3
" _§R;4uS}i) ) " A-
._ V'\zfRIT*AV.IéE'TITION IS FILED UNDER ARTICLES 226 AND
227 OFTHE. CONSTITUTION OF INDIA WITH A PRAYER TO
I I' _QUASB«. THE NOTIFICATION DT.22.10.09 PUBLISHED BY STATE
KARNATAKA UNDER SECTION 3(1) OF THE KIAD ACT, 1966
'O',"--PRODUCED----AT ANNEXUREBI SO FAR AS THE PETITIONER IS
_ CCNCBRN AND ETC.
If THIS WRIT PETITION COMING ON FOR
'PRELILMINARY HEARING A 'B' GROUP THIS DAY, THE
"S _ "COURT PASSED THE FOLLOWING;
ORDER
Memo is flied by the ieamed advocate for theiiéétititjpieji' _ praying for dismissai of the writ petition.
2. Memo is taken on record. writ petition is".dis::1i«ss¢d--*as withdrawn.
LRS.