Karnataka High Court
D Prakash vs Bangalore Development Authority on 2 March, 2012
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
.. By ite -Commmissioner COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT TO8 PRL ET! LITE OLE F* SE TEs Kae te y OR EF g IN THE HIGH COURT CF KARNATA DATED THIS THE 2°° DAY THE HON BLE MR.JUSTIC CE MOHAN SH: S/o Sri Devaraj: us Croge Road . Block Basaveshwvai ara. Nagar . Bangalore - - 560.0 TS. .. Petitioner (By Sri PLV., Chandrish ehar, Adv.,} 'Bangalore Development tt Author ity apse Le a be Chow dai iH Ro add Kurhar Park Weat Bangalore - 560 020 . Respondent ors This W.P. is Aled under articles 226 & 227 of the 2 _@ z ye 2 . ee & : oss a Constitution of India praying to cirect tne respondent bie) 4 execute and register site No.800 *
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