A Krishna Murthy S/O Poojari Agadurappa vs The Commissioner Bangalore ... on 17 October, 2008

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Karnataka High Court

A Krishna Murthy S/O Poojari Agadurappa vs The Commissioner Bangalore ... on 17 October, 2008

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?§3,11.,'I£3§3f?r'} is in poaxaeaaian cf tha .V was natiﬁed far accxummc" " ' n Autharity has nut taltcm : schedulse pruperty. The plakitiﬁ ' " be in gcasaasamn -of mix ssheduisn propcmn. x has amamsed the guit schadule €533? mg and it ms gz-anzw wnctiomd zan to:

W, , /L/F/'~*"-' Q r u mr'1tA\| wr-1» I 1-mu-urw I II'-H' Va E\.f"\l\I'1P'\l.f1l\I'l. .!"ll\.7l"'| MWUKI 'J!' RHNEVHHMRM Y"IlK7l"'l BUUKI L)!" HHKNREHYQH !"HE:1f'1 Luum EJF' ﬂﬁﬁﬁmﬂlﬂﬁﬂ ¥'1i%..7§"'§ l p:m=:::3zc aw gm': up mmtxncuicsn in suit FWWW» The m have S3;-*.§§@.6?',§ 1 was ﬁmakpmezzit Auﬁmity viaisa M 93% %g99-2wao aam 'I'h£'pIai'j::1.t:i§s aendm: : 1y Sm male an aypﬁaatian far ﬁt' .. aid not 1 ambsémwﬁeatﬁ was Mr? aw'araﬁ&&.j '£'}:.e $1' the appeﬂant relying on .3. mf Eu the saga ::fJC}I-IN B Jﬁﬁﬁ * é _.¥'S. Banamaaa DEVELOFIUIEHT mum in me 2009 Kare _5:r;3«§ that pzainm anﬁ hm" prvdcwsaom ' " 'awn in caminumss pasaeaaiaan af the Eﬁgmfsm it needs 1:» be prctecmd by an cnrdar ftemgmrgrjgr mjwtinn. Tim 1331:1136. munsael for m13.ri.1'§ on tha jzzdgement at this mutt in Writ JM d'\} Yb /p/6/'~"'" »

-J .....w.. wuwvinrlnn wan »u--unuu-uruu-u mantra: ywwna vi ﬁVl"|l\.lVl"'lF6l'll\J'E rutarl uwwmu vr i'\Ful-.lNMHM.I\l1 HIUH Eahlﬂﬁi W!' RRKNRIAAH Nib" kwwﬁf Q)!" KAKNAIAKA ﬂiﬁiﬂi Fmixgem Hwwzgzgsx ciamd 2.3.1934 has c::r1m:jL<ie:.§§:1..V that ﬁxzai mﬁmxsan dami 19.12.19_'_3§;'~'5*~"«' _ qaaszm %, this wart am. the m&gg;jm:.'?§;%%%1k T 1 aaﬁh?3:ﬁ.mas tr: n m pmsessian am net ywauadaﬁ ts: aewpt §r::z*f2§:: faiksﬁéizxg 3 titcg. oLd"'ﬂE"""

#58 3,5. mrdm; ma¢i'v'r2..t?5r' thié no zaa.4a?2;1aa: it is one :3 v#r:t+Pe§ation Hm1 ' an tha yatzﬁ 'k:ha'é: pazrsazml mtiwe may this Court hm ::;_gs:a3}*1V§%. 1:i-;,»aV the order made in %r*i'i:_ docss mt ezsasxra that #122 sf Sy¢Ho.6'i"[1. me

2 had appmaemé that Bang 2 gant mi' w . 3% ' mmtw tkmt ha:-3: masks: was in {sf Em %t3rm'zd possaesaian of pmperty _S§s?.*.:.«'a¢-- :=:at Mimi mam' bytlsw 39% 0pmm_ «gait-t/kl ,-

I «mun x MwmI\a wa I'-f'I!\lUl""I-!r"ll\.I'°'l r "pg "'''3''1 N-FF RIVIQEPKKUM l"HK?I'"? 'H-\.ﬁIJﬁ* \J£" l'\:l%Rl'&§!§il\I*-Q TIHJTI \..\JKJ§\I \.lI'" E'\.LF\R!Vl"li.i"\I'%I*'& MERIT! V.-\JLH'£l Vii" l\l~'ll\lVlm-'\IF'|I\l-I E'1lV.?ll \. 3%" 'T.'1:£ §1a¥mtiE'im mt. plaadeci aéverse paas=eesi§Vn "»J. Smut: mmidmmn ei' pleading and 3 J ma am; § has mm m case; ﬁn fzjﬁgmidmaﬁnnl ﬁx: -219$ 3 'En ?§§&*fe£*eT T 1 with $1343 imgtzgmd. Emmi; is éiﬁmissamﬁ. V 'V Z mm-» xaeiopment ﬁuﬁwxéty.

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Karnataka High Court