Karnataka High Court
B.Venkatachala Chatra vs State And Ors. on 20 September, 2012
Author: B.S.Patil
Bench: B.S.Patil
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 17TH DAY OF AUGUST 1999
B E F O R E
THE HON'BLE MR.JUSTICE K.H.N.KURANGA
WRIT PETITION NO;12976 op 1gg1.m9Ua
Between:
B.Venkatachala Chatra. aged 83 ', '_
years, S/o late Moodalagiriqchatra,'
r/at Beejadi Village, Coondapur at --u'g *; ""
Taluk-576 201. D.K.District{zA' '+.UPETITIONER.
(By sri.Kesthur N.Ghandra"Shekhar,
Adv. for the petitioner)_*_
And: A 9 9: xx
1. State of Karnataka, rep, by_ '
secretary to Government of"'"""
Karnataka,Revenue,Department;
Vidhana{SQudha;4Banga1oreé1;
2. ;.ana "Ap'§el'late%"""
Authority; Coondapuru576 201.
3. Land Tribuna1;.Caondapur.
4. _Smt.GangaVMG99erthi, aged 43
4;years, W/o (not known to the
"%petitioner);~xfat Beejadi
. ' Villagso Coondapur Taluk,
.Mu Dakshina Kannada District. .. RESPONDENTS.
« Tfi§xSri;L.Krishna.Murthy.
*9 "fi.P.Dismissed against R-3 & R-4)
This petition is filed u/8.151 of CPC r/w Sec.17
"of"the KLR Act, r/w Articles 226 & 227 of the Constitu-
tion of India, praying to consider the application and
U"V-_Appeal No.LRAT 589/1988 filed before the Land Reforms
Appellate Authority, Kundapura (D.K) and to treat this
petition as a writ petition, in View of amendment of
Section 17 of the Land Reforms Act.
This petition coming on for final hearing
this day. the Court made the following:
0000 20
__V AGv'
ORDER
This Court passed anw» order i"¢n 9 23-07-1999 as follows.
"Two weeks time granted to take steps in respect"of'R+3 and RE4.V_If it is not taken by then; petition stands dismissed egeinst_them;V"V' ' _ -------- "Since fi¢,ste§sp has, been taken in respecte of-- fespondenti>Nos.3 and 4, petition stood dismissed against them. Respondent No.4 is the contesting respondent. If the petition x"~is dismissed against respondent No.4, it does 7 not survive _egainst other respondents. Hence the petition is liable to be dismissed and accordingly it is dismissed.
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