Karnataka High Court
Murlidhar Rao S/O Manik Rao vs The State Of Karnataka on 2 March, 2012
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
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ORDER
Pc.titioner he.rein i.s •see.kiny chrection to 6t'.i respondent t.o order dated 2807. 1997. passed at t.o give effect purs.uant U) t.h.e said order and also in Annpxnrek pu rsua ncri of chreetion issued to him. b Exee ntive Offieer of
18. 132008.
Tainka Panehavat, Bidar on 1 8072007 and as
2. Brief facts leading to this writ petition are under:
v bearin.c Petit.ioner herei i contend that hou.se proper 5 0 r9 situated. lSap'cia.i 01(1 No, 13 1. Block No.5 arid in w . property and village., faluka and district flidar is an.eesfral e of "Kulkarni th.e said property tva.s registerect in t.he. nam According te Yank fdr fhe period from 1965ls6 to 196ls69.
the family him "Knikurmn Ya.ui" rriean.s Knlkarni ihrndv Se., of pet.ifiouer.
3. It isi t.he 'ic(:ed ,9(i ones t'*Dt sti.bseec tently without t.,here erit.rv in the ProPerfl. reecrd was eorreet.ed I chIt fleet be:iriuz any order passea by tZ.onipeteat I ulla iiYii t aili { 'Ki k r . A zdn t ( 1 t / SOc I \Ulc Ri i. j) S 1 4(J tnt .1 t e alt fl pc v' cli ii' d u h 1d11t t.i tnUctizidy t%jil•. ,Jfj t1t t '., )t1 4 it.; 'jy;'. rt'.fmS in Ina' )t'llrtlI I I hit ii"o pIct'1r va' 1, isunatr 11)) ' etst'srLe bc-f' it. -is',ktar tr',lfl''n't'- ' tIJr rqit' t)'. 't,I'n'I •zi e.L%e Na' KVP: \PPT'c 9 24;" 1 h;w Ii tanK- 'c IX iispo'rd of on 2M.07 1997 for inhoratv,n '-if rue ttt ;inc F- or.1% fi' i,v vanac of KuIk€nn. Yau In jç.yrjf j iç hi va i t F.i ci i. ii at. ' ci ati ) £ - r 11cc .1, ( , i_ b I 1 r r . .1 it V s ).lrI ii• 1' t %' 1 it- Ii .1 1 t 4 L''Vt J t 'It )r'i( 1 1it T 1 41 Li - --
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