B.A.Nagendra vs The Regional Manager on 9 October, 2009

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Karnataka High Court

B.A.Nagendra vs The Regional Manager on 9 October, 2009

Bench: Ajit J Gunjal

W P NO28129/2009
E
IN THE HIGH COURT OF KPEQNATAKA AT BANGALORE
DATED THIS THE 09?" DAY OF OCTOBER 2009

BEFORE

THE HON'BLE MR.JUS'I'ICE AJIT J OUNEAL.'  A' 

WRIT PETITION NO28129/2009  53.1: . 3,'
B EN _  _ _ 

B.A.NAGENDRA
S/O LATE B.M. ANNAPPA.

AOED 68 YEARS,

R/A OPP. KOTE POLICE STATION, _ _  A ' 
SHHVEOGA CITY.   _  "  PETITIOMER

[Sri K CI-IANDRASHEKAR, Ami]

AND     E

1 THE REG1€5NATs»TéJANP{_.OER"'E: 

HLNDUSTAN .PE'I'ROLEUM OOEPORATION LTD.
MANGALOREVI<E4OIxO1\z;z~..L'O.1:'E1cE,
[REE-'A£L4_SALES]-;V IST 'E1.R.- , . DEO GRANITES
BUILDING. CLULLIMBIKE IRWA STORES.

 _ 2 .» '7§1ffI{EOACOMMIESSIQNEFi,

_ - SHLMOOA UREANDEVELOPMENT AUTHORITY,
' n , SODA 'COMPLEX.
 T "VENOBP.NAGAR EXTN.,
 '_ SHI1\'E0.CxA»(§I*I'Y.

3 A--.._THE~cO§4MIss1ONER,
S-HIMOGA crry MUNCIPALITY,
SHIMOGA.

T4. V THE DEPUTY COMMISSIONER,

' SHIMOGA DIST., SHIMOGA.

E    H.S. LAKSHMISHA, AGE MAJOR,

S/O H.S. SHIVANNA GOWDA.
R/O ARKERE ONI BEEDI,
OPP. TO KAYALAPPARA PARAMESHWARAPPA,



W P NO28129/2009
2

KRISHNAPPAS GARDEN , ARKERE VILLAGE.
KASABA HOBLI, SHIMOGA TALUK.  RESPONDENTS

(Sri H.T.NARENDRA PRASAD, HCGP) THIS WRIT PETITION IS FILED UNDER ARTIcLES-- f 227 OF THE CONSTITUITON OF INDIA PRAYING To::"QUAS'Hl IMPUGNED LETTER OF INTENT ISSUED p BY THE ---- RI. °'I.e.*_'I"H_E" = HINDUSTAN PETROLIUM CORPORATION ,oN -I1;6..1':1'.oV5.,V:"VIDE ANNEX--E AND THE N_o.c. ISSUED BY DEPUTYllCoMMISSI§jI\IiE;R._ SHIMOGA DISTRiCT, SHIMOGA, T.:--IE..__R4 ON. ,_3'1.3.o9.'VIDE4_ANN;Ex;I--*..V"r THIS WRIT PE'I'ITI:)._:'\Ip~- "_oN"«._FOR PRELIMINARY HEARING, THIS DAY. THE COURT, Ix/IADISJ ?£«'oLI;QW1NG:

guntas land ASli°.r_-Iiateon.the___weS_tern side of the bye--pass road of the National "Said land is Situated in Survey No.65,{2A.A The petitioner olaims title to the suit property. It dlappearle letter of intent is granted by Respondent No.1 in ofiﬁespondent No.5 for setting up petrol pump out let. Acco::ding~ petitioner, Respondent No.5 is trying to

- e.ne1joaolI_tlV1e portion of the property belonging to the petitioner.

" --. I am of the View that the dispute would relate to the id title of the petitioner in respect of the property. Apparently in ,:4 W P NO.28129/2009 3 the present proceedings, the question of deciding the title of the petitioner to the suit property cannot be done. Reservingiiberty to the petitioner to have his remedy redressed"e1.sei§§f1iere; petition stands rejected.

3. Mr.H.T.Narendra Prasacij Government Pleader appearingtforattie respondebnt"is"p»er;i1itted»i' to file memo of appearance within--four weeks. -- Sd/_ JUDGE JL

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