The Special Land Acquisition Officer vs Gurappa S/O Rudrappa Mannikeri on 16 December, 2009

[Cites 2, Cited by 0]

Karnataka High Court

The Special Land Acquisition Officer vs Gurappa S/O Rudrappa Mannikeri on 16 December, 2009

Bench: D.V.Shylendra Kumar

I g<M/

IN '1'HEI HIGH COURT OF' KARNATAKA, éy
CIRCUIT BENCH AT GULBARGA

DATED THIS THE 16"? DAY OF DECEMBER 2009

PRESENT

THE HONBLE MRJUSTICE rm.sHYLENDR;§;"}<'£§';y19;i:-, 

THE HONBLE MR.JUs'r1c:J:: 
MFA 350.4009/2003 c/wag-1&3 Cfégc.-Z'3'B.E'JO;f§';'3AV3;.'+§.ﬁO0:5,'V L
MFA NQ4010/2003 8: '";*«;f{}j¥.\ N0.40%1'V1J,z*20o 3
IN MFA 4009/2003: V  V' V' & A'

BEIWEEN:

The Speciai   

Upper Eirishni; Prbj;fs£:<t15';' -- . ' 

Aknatﬁ, .., Appellant

"  ('By   I{ ﬁ'1<§ﬁ'1%1n, Govt. Advocate}

V AND? 'V

, :{3:Luf:1;:%;f§'a. :'5 gf' €}~.Rudrappa Marulikeri,
 L_E\2i:3g'G:::. Cégtctz. ZAgr"1; R/0 Cram}

BaSa;iaai:?:éﬂ'E3.a_ggi.xi'adi "E'a1u1«:g
Bijgigpur §)}ES;'§:'§iC:7E. .,. Res§Q:":d.e:"1i.

" V;{B-5; S371. Sikésvziéeeia Sajjazxsheiigz Aéxfacaie fer'
 Sr: :8 8 $8.} ja:1sh§:é:£§,r, :3;sh:<>{:aie;:

   " "'%"his MFA ﬁieé E3'/S. 54(1) {sf if; Ac? agairmt {ha
 éfzégmem and Azvayé; dated é£.2,2G03 pasged in LAC
 .'VNG.57§/Z997 011 the file Of 11 Add}. Civil Judge [SI"..D1'1.},

' Bijapur, partly allowing the reference petition fer

enhanceé compensation.



IN MFA CROB. 831/2005:
BETWEEN:

Gurappa S/0 Rudrappa
Mannlkeri, Age: Major,

OCC: Agiiculture, R/0 Gani Village
Tq: Basavanabagewadi,

Dist: Bijapur.    «.  

(By Sr: 8 S Safjansiiatfy'.  A V ~ 
SIRE. Shivaieela Sajjarx-s_}:1eE.iy,' ;'§dvQca€<_3S}..;    

AND:

The Spl. Land ACqL1iSiEi{;ﬁ  u  

UKP, P'm_jec1:,Almatti,     

Dim: Bijapur.   _ if =   AV  Respondeni

,VSr§}lS .5 Kn ni:r1_1an.,..  Adxrocate)

'£'hi3. _MFA.(3:1ROB.. filed  IVIFA 4009/2003 ﬁled
U/O 41 Rule" p1*v.c;><:'~ﬁ1ec1 against the Judgment and
Award  :iat€d'0<<i.()'272O4O3_ 'passed in LAC No.671/1997
on the fi1'<:.__<jf II Excid1«;A'Cjiz'i1»{3{}.dge {Sr.Dn.,), Bijapur, partiy
allowing Lt.he:- xvefcrengte petition for enhanceci

compensation'-. ané seeking fL1rs;'.her enhameement of

 ', "  "  ..... 

A  zx2iF;M;:*:.i%e:='?V%2€3@3:

  .L.'§'}3€3L'_S§é{%§.aE Lzind A§q::i;$i%;§<:}:'} Qff§;{f€3§}

"«EJ§§p€~:? Eérishrza P¢:{::j§:>;{:E.__.

   ﬁimatiiz,  Appeiiant

{By Sr]: 8 S §{urr1mar1, Gevi; ﬁxdx--'0ca1.€}



AND:

Sazveerappa S /0 $VIa1iiKar_jL1n
Kodabagi, Majer

Occ: Agriculture, R/0 Gani,
Basavanabagewadj. Taluk,

Bgjapur District. T'  K V' 

(By Sr: 8 A KaEaggi, Advoa§é.t,eb'{Abs'::nt}3   .  V'

This MFA ﬁled U/s. 54(1) ﬁg LA Act.".&;gAé:iris»ﬁ'g{?(;.;§'VF,
Juclgment and Award ciat'.€'r1"4;.2,2003 pa$.sec1_"ér1.. LAC v '

No.672/1997 an the me of II'Agi1'tii. CiVi1__J'udge {Sr.Dn..),
Bijapur, partiy aI10\xfin.g the  ~r.eIe_renCe"' --p¢t'.§t:ion for
€T11'l.8_I1C€Ci compensa1:iQ_1';~." " A  _ 

IN MFA 4011/2008:

BETWEEN:  

T h 6 Special «.LE1' Il f."}.;   

Uppaer  Pr"c§'r;ect_';* - _ 
Almatti. _ _    . j ...Appe1lant

"  {By Sri   Govt. Advocaiej

9ﬁmD:%   

   S}"<3_.'Satve@rappa Kodabagi,
 3/Iajarj, 'C}CC;"Agricu1ture. R/0 Gan?"
"B,a1:'%aVa'r1ézbagéﬁaéxdi Taéuks

Bigagtzr {}§:;€j:,:*Eaf:ii,  Respcznéenf.
{By Sri P' S §'aé::§.E, A:£v<::<:ai.e}

AA  EEEFA fiiﬁd  $4?-{E} £3? LA Ag: 21gaiz:S: 'ﬁe

 - ;§_{1'<3gi*::e:1£. and gxwzzrd daied 4.2.2383 pagsed in EA€f

 " %5?3;:997 an the fake of 2: Ma: cm; Judge-2 {grim}
 -Bijapur, partiy aﬂowxhg the reference petition for

*3

 enhanced «compensation.

THESE MESCELLANEQUS E'?'§RS"E' APPEALS
ALONG 'WITH EVIFA CRQBSSE/2035 COMING SN FOR



4

ORDERS THIS DAY, D.V.SHYLE,NI}RA KURIAR J..

DELIVERED THE F0  é%NT

These three MisCe11_a:1e0ue First Appeale

under Section 54(1) of the Land ACquisitioI:':_:Ac_t:;.: 

are directed against the c:0rr:3m<V)1*1"«'j'1,i<;ig1:r2e1*i:__d'a{:ed"1

04.02.2003 rendered in iAC_Nos« .,2f'.1  A€4:='?§:';/ 

8: 673/ 1997' on the fiie of  udge V

{Sr.Dn.), Bijapur at   is in
relation to LAC No.671'/H1'9.9:='e;'_'§z1m.i$I§.1'e_z:;»Q'--1_0/2003 is in

relatioﬂtb'  N':c§?.:672'[ MFA N0.4O1} /2003 is
in re1a,t_,i01:1*E'QV'L-ACV"6T7'3_/'1---997. Being aggrieved by the
enhancement . Ve{11}<'3.we{i__'e'~- the Reference Ceurte

eI1haI1eiz1:g.._4i};1e i:1é§'ke€..--_3;'a1'ue in respect ef the iande

aeqﬁegireé. fer "'L§_V_p}§'er Eiriehxaa ?mjee{" pm*euamE. te £541}

.""'::Q§i§e2%.§§s§é ..«&pub§1?ehed in ihe Karnafiakrs. C%a:z:eE:t,e an

.V:e;r;haneie.g me market vejue {mm

§{$.§~@,@€}{:§V}f';wV:}'§;§¥i5'E' ae:*e as; éieiemﬁigried E3}; Else Lané

V . ;%ee{e2_i_ei-515:1"Gffieez" is Re.52,5%Sf ~ pea' a{3i'€*..

 



5

2. Appeais have been listed for further orders

regarding non filing Of paperefieok and if we look. at-the

history of these appeals. they are only being  K

for one reason or the ether without making   V' 

ready for hearing.

3. When these matters were--._being."_eA  V'

noticed that the Judgment  ieari1ed."*Ji1d§e ef the
Reference Court in erhilh-ane_iA.ng_'VAt1é.e.,ee:npenee.t£0n from
Rs.20,000/~ per acre  ..'-by the Land

Aequisitlen  td  acre was not

support'a'b'1ee.A:é;t "-21fLd'"'-'<2vae""'be'feft ef any acceptable
reasons; We' found.V€i1.g1ie*--.s§.§i.:i1e the learned Judge of the

Referenee'Ceu§1"t.  rejected the argument of the

 «..,Ce;i§:ie5?§e.:fefe.thexieI*:'f};'exvne-re to the effect the': the value

 f;ndit:a.7ted in EX P6 1&0 PQ~SaEe Deed:-3 in

re%:sg3e2étV.{>€ e'e:1?1:e1i bite ef ﬁend in neigh'ee:.:::"i_ng vﬁéagee

V'~».eannee£.__§'§~e taken. as a beeis fer determining {he preper
";:';21_r§?:;e§, value. ef %".'E:e ﬁend :.1.:1éie:"' zzetenzéeiiéen fer the

VA   pieaeee thee, the eaie deeée were in reepeei ef %§fi'£€ emaéi

bits of Land, whereas the acquisition in the present

e§€.ua1::en was in respect ef large é-éxtem. ef E1§;fi{f'{ﬂ§é1f&}.



6

lands and that the lands covered under the Sale Deeds

pI'{)dL1(',(:'d before the Court xvszre located in differfzmt

villages and {he value shown {herein was m0re..bas:§d.  3

the nor3--agricL11tL1ra1 potential than the '

land.

4. Though thiz learned xcﬁf 

Court rightiy was not inciinesziria,  sthe V

land on such EXS P6 P9;V"f1e*#r:¢4r{h€:_lessA:éiﬁd'"i)erhaps
rightly noted that in te3'1"Vni;s:  Czgansent award

passed in respect ofljxelf  under the very

r1<)tific;1':i"C§::---T.2 §$,  the land owners and
thﬁ Stét.<:,"5:'21h.lue of the lands had been

fixed at R$L§'35;'0QQ./.A'~pSe1*~Here and on such premise, the

' '«.Aieaf:§€d:_A---Lgiuﬁge  indicatsd the 'a;a§'u<: sheuid be

%__.t2?J;:,é:';. :§:«:§';' E7%.'ié,A.-3§.,O(}O,/'w v.:aS ::aeve;"{.he1<2SS vet}; gemérous

aziafg wiﬁzaiii. 2:32.33; }Z"€8.S{}I"§.=S 'i'E§C§"€38;Sf:';di it 'Q3; anaiher 53% 31:3.

V'-».respe<3€V__ésf which :29 warihwhiis §'€5EL.':'>{)§1 is §{>T'§hC€§§"§3i§1§§

" _g:g':;:i_A.A.--'{'::';. S§3.{.'.§"'i E3€§':e::<:£é::1:§ re--{§&i:e1"mi::a%;.§<}z1 fixséé {he

   __r_z:%:a.rkei vaésje at RSKEQEQQ/~ per acfs.

€/



5. Aggrieved by this Judgmant and Award and
in respﬁct of the three land acquisition caseef'---t he
present appeals are by the State  K
the Special Land Acquisition offir:,e3:*. A V' " H

6. We have noticed   "ﬁle, 
JL1dgm<3nt under appaal,    05'
Reference Court had disposéti'::§'f   It
was also brought to not_i<$":":_VVhear1ng
of thase appeals ﬁtéﬁérnmeni had

preferred txvcj '::_u%;:fe i ;;:;p1%;e~g{1s"'v 'rvzmi No.40 13 /2003

correspon'd:ﬁg  M téi; 'LA'vCi '~-N'f;§6'7u';' 3: MFA 4014/2003
corresﬁﬁnéing  {.375/1997 anti those two

appeals héiduComsi-ujtI--._i)é~f{$re the learned Single Judge of

 «--,_$;I'3xi&é; §§r.3?;;:1:"f; Vaﬁd 't:'ei-sms 9f the cemman judgment ﬁatsd

  appeais haﬁ been aﬂaweég but the

matéjter s.:a:a$j,-- :*:e2:e§""£.he§ess remanded '£0 the Raferﬁnce

 -»C0u:"§' 132:9? fre$h rciispﬁsszzi 0f the §€3f€E'€fiC€f C38-63 after

" §::§'£E:::ré;iz2g§ @pp@rE:u::%§.§; :5: {he ;:=az°"€i€:s E6; ism? f'm°€her

 V .. _V,e;_2§-ﬁléence.

27. it Wa's 21130 bmughf; £0 our zzeiice by the

learned C02.mSe§ a_p§€:>:--::ring,»§ fer the §e$p0n&eaf'::3--Ean§

5/1



8

owners that, on such remanct the Eeazrned Judge of the

Reference Court has now passed ﬁzdgmem afre$Eﬁ._ in

me 13305.11 /2009 and 12/2009 [re~n11mbe;;¢eV:'V'e;§§£t,é:,V

remarid at t.h_e consequent upen the tra1n$3._f erj'ef ' €'he,:

cases to the Court of Civil dL1dge:' (Sf;L*r})g, at 

Bagewadi] and have now  dkgpowsed 0'iV'_'yai's'vper':.f£1*:e'"

common Judgment dated  1.2"C)C9 _  ' the
market. value of the   'R'$v."1,7v5,000/~
per acre based can  18.11.2007'
rendered by  Sihis Court in
1VI.F.A.No.   was an appeal
preferred   N0672/199?, We fail
'£0 undefsiemd'1:1<;é1e'Aﬁ,5§gg*«fjeeernment appeaisé remained

ianggisizing V'»".:':'i'iT.1f'V1:ViVCV)'éV.,'1*{. being attended or being breught '£0

'1e:t1ee~;e?'M':;of{:é¢e§5f..e:he Cour: Whereas the Ciaimants agpeai

 ';%1'§:§.epen{§e:§t.}§? though the Specie} Lane?

_ A<éqiz§Si'§:'fe1*;'fﬁffieer aiene 'wees the 1"es'p0I3;de3"s3€, in {hat

 =,a;p§=§;f:a.E if the {:E3.ime.;::£i Elﬁn' §:.:r':.1'a;er e:1ha1':2ee§:}e::§ 2"zz":s:§ a

--  §-efiiiéaai 9? a eepj; ef {hie Judgzzzeni. 3:230 ehewe ihaé the

" fearrzed .r?*s.dd§.ti0:'.1.8.1 Gm-"ernment Advocate Eﬁiad ebvieusbg

remained absent fer the reason that. the bench E13;-$

ebeerved in para 5 0:" ihe Jtsdgmeni". as; uzzderp

 



5. Respondent~Land Acquisition Q}f'ficer;t"-.T

though served has remained un~represert'te;?t§V"-:4"*...V' With reference to the above tegat submt<§e=--iot:}$T'. 'I. made on behalf Qf the opener, ..

examined the correctness ojﬂthe 'V reasons recorded by the rejere'r'2ee Cevttrt' ml Vt the contentious point reg-.a:"ti, tV:) enhancement of V_C_<3r72pe:1s:e,:tetr:;_r:VVxtuittt f'€2'f:i€'.t'€ft?:C€ to the original available to as particularly deeds.

8. ~--i1_;__1.V j_r1sta.nce Sr}: S S Sajjané5h.etty,vVVV'"1.:'a;;t1t-ed'-.Tileuﬁsel appearing for the resp0ndent.s41an.€1 also Sri P S Patil, learned C0u:§::eeit'~ for the respondent in MFA presseé for allowing the appeal of the ﬁieiterzzﬁéizétzt: 'E::ttth€:r Strange: anti te re'me.ed the matter

-V in tE':.r;':"':v:f:s«V {if the Jkzdgnzetat rendereéi by the Eeerneé ':j..S5'::':;;§ie Qigedgge ef Szhée Cezi;:"':, in ?*¢.'EE1*% _'£%E{:,§~{§ E.é;«,f'2§S3 ejw tvi-'E"2%AANew4GE3/2G§3 {me} éateﬁ iexmeeeet t§::e::.g;h we invited iearned Counsel for the respondent ta defend the Juégment arid Award 0f the Reference Cami which weuté lead 13$ ts disnaiss the Geverement. Appeat. 10

9. That was not the submission or the request, of Sri S S Sajjanshetty, learnad Counsel appearir:§'--.f0r the resp0nder1ts~landI<3rd and on the other Patii, learned Counsei appearing fog"

landlord has new woken up to seeks time to file Cross O}::j<:4Cti0:f1¢35 ' w.y1ich_,grequésfg \:{zr::

re_j6:Ct Gutright.

10. If the ma'Uf._e} -- xv:-§rr;2.n'i:t3.r_i,,éi'.remand for the required purpose per11a.p% _w.€ Call a{€cevd'éd't0 the request of the learngfi 3€Lp'f§e.;1:rVi 1.ig 'fofihe respondents- Iand Cm.-i%ﬁ<'_=:1'T._. i;'>utA7fﬁ'o ' 'ff§«9.~SO1'1'§VV*§?i?€F€ assigned nor the JL1dgmé2'nt «of th€:v :_ieé;1*33__{éd'single Judge assigned any xvarthwhilé 1*e;_:¥t$oﬁis jAt§Sf,i'fyin.g a remand of the rnatier to 'v_ih€-V:.£i'i€=,.§;CG§,E1"'E. A;"":'émand Qrder is net peﬁsed fa? {ha ._séi§§.;é {3f but 0211}? if it is 80 warrantad 21116. if 3<:£m<: $2}.-f§;}<"31j:'-5:6 has is be semreﬁ as .indicated even aﬁ per' prégigfﬁésiﬁn sf Grder xii Ruiéz 234% {Eff CFC. Be ﬁat ate it may, mew that Sari ...S3fS.KummaIL, Iearneé Add}. Government Acivscate appearing ft}: £1716 appeliarzts and 3330 Sm: Shivaleeia Sajjamshetty, Eearned Cmjzassel agsgearirzg for {has <%/'4 11 respondents-land owners have brotlght. {(3 our natice the Judgment 0f this Court in MFA 190:?/2003 (iAC),~jt}'1€re is absohntely no scope for retaining these doing any other thing except to dismiss Accorciingly, all the three appealsjare»Zﬁligvrfziséégdgi "

12. Howevea', Smt.._~ _Shix%a1_e <:1a $a;;'anshé;ti5r~§ learned Counsei appeamig owners in MFA "1:V1Aiat the respondentsmlarigl ow§;§:1f$'_Ahe;%§f_q€;?» Objections and therefor? gzhaéfé V %f'§h'3i€fe'red. ._ when the main appézai is d1smiss(--::ci';L:_"C1"Q'SS filed in a preper manner rais'j1jg'V <t€:na'bi@_ gmunds has to be considered grid dispesed sf on its merits For szmh imio the regard cf Cress Sbjeciien Whiizh i3 315:} Eismd {edgy aiaxag wiih. {fzhar V' "..ff%:§§}::.;;15$ é>s*§§.Z:': 2: m>i4%3 sf 'éihs Réiggégtrgf §§'§{§§C'.'z:?:'E,§I"'2§gf; €.'§{f:?;1bi'. E13 maéﬁtainabﬂiigr {:5 'Sim: {3I"{3«SS s3bje:::€,i{:n., We are '4"'V..»V$'ﬁ1rprised mat the fiiing er pendency cf their crass objectiarz had never' b€€}f3; bmughi: to em" ':3;c::*€i{:e3 ii}: to eiiay éhmigh learned Cmarzgei far iihe r{%:§p0ndem's--Eamd :1?

/' OX-VI1{"3i'S had appeared €ElI'1i€}f' in th(;' appeais filed by the State and we have been examining those matl:eTfs,T011 merits.

14. We also noticed that being on record is also indicated:'£Lt5i*"t;h.ej fiérsiz. 1::od2.§.'*; On a perusal of the record in notice that there is a delay déys .11"; the V Cross Objection and~.__the" mREg§sfi3:_ haSH"'réised an objection as t0 the this Cross Objection s;3.~i'1C$ _"i'L is; :1'1ot«. by any exp1anV3;'ti{)nT. f'c§f' v4Cor1<:i01'1ati0n of delay. Recorcf. .MFA indicates that '£116 appeal hadVb;:er1--é;'x:¥r1V1it.t;e'gi 53.2004 and {:0 the knawledge of v.Athé_ji5es,p§31:vd@:2t'i1':"'iE"é appaa}. as Learned Ccaunsei for the __I'€S_§{}T§éC1£f:.§1"i §1#3§d appeared before ihe Court on that day reznsi h8;{§.§§§fE{€3§. aver: maids: 21 requesﬁ far {}u'i. Qf myrz argﬁ imm€§d;%g':e digpesai af 'Eh:-*2 app§;=.a§ iiiiseiiﬁ as m::§iCa€1€d in " ,_'{EZ.{ii' _§i<rée:* ﬁhcéz {§£3;§;.€i{§ :§*3.2®®4§ §'é%.3:6;3Z_§3g ass urzcéésrzm "Si-':NJ:§ RMRJ:

O5. O3' 2004 Adniii.

13 Post along u.}it'h M.F¢A.Ncr.348O Qf 2002, Ad~inter'im stay as prayed'/er subject to the_..__ appellant' depositing 50% of €'}'lh€Z{ﬁC'€d_:"-.._ '~, compensation with statutory benefits L'L;<tti'ea«i.i7;~...__i 5 six weeks. On such deposit' being rite. L"

claiznants are at liberty to tLv'it"?'1V(;§i'7f1t1}"_4i'ht_?.é(;£T?_1-EV without furnishing any sec:t=:.rtt'j_';t '~'tVSt$c~.tt:eeI~:\\\\>\ time is granted tofiie paper b<V)2(;§:_c.'"

The counsel. 'on bqtth _u;vot:l'a-- s.:..Llf2.:'§r1itt that there is eXt}=exme '«;,tr§;{er'.:é:'g.v,r etz;:i"hear these appeals out qf t'uIi{1r,:V. <7t71e:::'e:»is ﬁfezﬁtsiorz for this Coggrt' fteari the year 200.3; directed to place these " c.P:teVVV_I:§"or1'ble the Chief Jggsttce .. t vbefotre appropriate bench, ajtezf tabtatnifzg' 'z'?eC-eéstiry orders. "

.._%g1'v5:~ We netirsred that vahiie the 'i;'ah3;8;€iiO}.'§ slip memorandum at Cress Objection in BGG5 §'f:3{?ii€S the mem0ra:1dum ef emtés .Q?'v't);.te{€'ti:3:2 hae been valued :55: ¥€.s.1§,2§,§9€§/3 and V' €Zft<:=.%,;rt.NE'ee at E{s,§3§32§;'- ﬁe peg.-ebée 2135; it has E:;eet';:

' and the "a-Vatufcxttien etip is signeé by 8:: S S u 'Sajja:/Ishettyt advocate in reaiity oﬁiy 3. Sum of Rs. 103% atone tied been paid an 13,E2,2005 as per .22. Court Fee reeeipt appendeet Us the Crease Qbjﬁtfiiﬂil arse the / /"

1.4 prese:{1tat.i0n form to the Cross Objectien aieo indieatee Rs.100/- is paid on the me'morar1dum offs'-Cress Objection and Rs.1.0/- gaid on the Fund. Other than this no other C0L1:jtj,_ :}i~"e.e':1f:2:ve V' paid. The Cross Objection is barifeci. i and no explanation is forthcoming'V-'regarding' the d'e1ajaﬂ in preferring Cross these, requisite Court the Cross Objection in terms of on the other hand, faijthe Crass Objector has stating that a sum of paid cm the memorandum of Cross his also nething Sheri Of 3.

sgigqéreseie §z"a.;jy, a faise and ineerreet stat.ement made .A 'befcaje VAt£1ée"CQ11rt by the Counsel, '--.,r-.'v m_;f.. thee: ee :21 znajg, we de me: find any j1;:fe%,zifiTe5aé;ie:: to em,e§'€.e§:"; Crees {}'e_§ee'{ée:": ef ihie namreg AA ix;";1:AieE: is me: .22; ereess ebjeehfen in iihe eye 0? ézws 8;fE§ 2:13 Ahhrghhily yeinieé 0:1'; by the Regietrjgz it is he? maintainabie.

'nu 13

17. Theugh Smt.Shivz1I<3eia Sajjeinahetty, iearned Counsel appearing for the Cross Objecter ma§{e--s a request for a <:£ay's time to make good the We are not inclined to accede to this I"¢_q i3'€:St re-a-son that though {the Cross C§.E;3je'§Lio:1"'«wa.'s' before this Court on }3.12j;2'OO5A'tLi'é.i; t0QV,'v€%;-vgfﬁ "3; repres.eniai:1'on. that the F paid, whereas it has beH§AnV i:aken by the learned Cognsel Objector during the: y:éaf$i.i1'é Cross Objectien tenable.

" .13? affairs, we are left with no cheicyg bu? f_L"@._£f~3j£é'£:t "'9.the Cross C}bjeCt:ion as net. ....A1v_mg;if1it3;i§1ai:-IA;e. §§éé'©%&ing1y, Cmgs Qbj€:'CEiO§'} aise "

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Karnataka High Court