Smt Selvi vs State Of Karnataka on 2 June, 2011

[Cites 2, Cited by 3]

Karnataka High Court

Smt Selvi vs State Of Karnataka on 2 June, 2011

Bench: Ram Mohan Reddy

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BABGALORE 560 094

SR1 JAYAKAR S SHETIY  
S/O.LA'I'E SHIVARAM SHETIY
AGED aacxrr 45 YEARS &- : 

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AGED ABOUT :35 yams, 

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   BAHGALC7RE 560 094

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KODIGEHALLI VILLAGE
YEIAIIANKA HOBLI
BANGALORE 560 094

8 SRIKJANARDI-IAN  
S/OJCRISHHASWAMY  
AGEDABCXJTSGYEARS,    '
No.55/1-2.RO.10,SHAK'I'I  A    J

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KODIGE}'m!;LI::vm£AGE.> 
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 W/0-V"~ﬂSWANA   
 4039  YEARS.
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  , KODIGEHALLI VILLAGE
V 'Ym..A1~mNxA HOBLI
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'  _   PRAKASH KUMAR,

''S"iQP.C."KUMAR,

'   "ﬁ.'GED"ABCXJT 45 YEARS,

§ T~ND.1='r; OM MAHESI-IWARI KRUPA,

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BANGALORE --- 560094.
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510 mm mnammx,  %  
AGED ABOUT 37 YEARS,   % ;     '  
HO.l60, NEW mum PUBLIC SCHOOL;   =     

BANGALORE -- 560094.

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AGED ABOUT 1'25   '  _4

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W/O GANGADHARAN, , T
AGEDABOUT41 YEARS,   A k  
160.213, gm (moss, BALAJI  L     
BARGAIDRE-560094.    

SR1. V. MOI-IAR,       
S10 mm NARAYANAAC A  f    
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No.44/4, 4319., 13'? 
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 PETI'I'IONERS

 (By    KUMAR SUNGAY, A.dv.,}
91  %lsr%AmAoF KARNATAKA
   fnmnnnnmnr or REVEHUE,

w  ¢'~JHa';ASA 2-manna,
 VV'  --- 550 cm.

"=REPRESEH'1'ED BY rrs

  ~ =1=R1mcn=AL SECRETARY.

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3 THE THASILDAR
BANGALORE NORTH [ADDITIONAL]
YELAHANKA HEW TCJWN
BANGALORE

(By 311' CI-IITTAPPA, Sp1.GA)

THESE WRIT PETITIONS AREu..FIL_ED UNDER 
a 227 or ran czcmsmunon can mom 1=12.m~.-v:c3'ro
CALL FOR RELEVANT'  "RECORD..%_ FROM ma
RESPONDENTS, Em. L '  '      '.

1 3121 A % 3/0 ABBIREDEFY. AGED YEARS;

No.4,; 130.55; 2, V. ..... .. e % KQDIGEHALLI VILLAGE. T % SRI.°A. mmmqm KRISHNA, «$10 VEHUGOPAIA ACHAR, AGED ABOUT 56 YEARS, ' NO.

._'Té~_.130f"$2I U5, BALAJI LAYOUT, KOEDIGEHALLI VT g VILIAGE, YEIAHAKICA HOBLI, kk % ('BANGALORE - 550 094, 3 am'. VEGAHDHIMADHY, W! O S. VINAYGAM, V 'k _ . ..-.,.\. \.ll' mmmmm r-um-i comm or KARNATAKA HIGH coum 13 AGED ABOUT 43 YEARS, no.3, KI-IA.'IT-IA 30.4414, mm mvcnrr, xonranmm EfH.,,I4?\G13} " i % % YEIAHANKA HOBLI. BANGALORE - 560 094. sm. FARIDA BEGUM, W} O , AGED ABOUT 'H YEARS, 30.17, KHATI-IA No.22 BALAJI LAYOIJT, KODIGE_P.AI,I;1:i'\ﬁ;i;&§f}E-,__ YELAHANKA HOBLI, A em:

w/o smvmmccmﬁ. '. % mama NO.A%4!{J/V'£?.19J_B,!__6.,. % VILLAGE, YELAHANKA HOBLi,f %

--- 094; LA

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V" SIC' REDDY.

gags mums, Haas, H0.

531; 6.

KODEQEHAMJ VIIJAGE. % 'YVEIAIMVNKA HOBLI,

-550094.

_ ~_.8'£.4!'I';;IY(I1'I'I-II, Vfw/50 CHAHERA SHEKAR, % A knaznmanw 'mans, % 130.35, cue KI-IATHA 110.531/35. BAIAJI I...A.YOU'1', KOIJIGEHALLI vnman, YEIAI-{AREA HOBLI, BANGALORE - 560 094.!/yd:

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- *DEP.&;R'FIs&ENTOF REVERUE, 15 KODIGEHALLI VILLAGE, YELAHANKA I-IOBLI, SR1. smmvas, 3/0 LATE SUBRAMANI, new ABOUT 45 YEARS, % No.3, KI-IA'I'I-IA No.53/02/03, xonrezmm VI£1.AC§E'; L YELAI-IANKAHOBLI, BANGLAORE _ L smv.

s/0 LATE AGED « No.5, xcz.53j2; KODIGEHRLLI. - .m¢:;g YEI.AI~iANxKA-HOB1J,% V ~--:s.c3:::c.*94;LA ; ...PET1TIORERS % - see 001.

REPRESENTED BYITS * ~ PRINCIPAL SECRETARY.

Lri ..w...., ..Wn. W swmmnm mean coum" or KARHATAKA HHGH COURT 0; KARNATAKA HIGH 4;; %r;:,n.»:-x~:w> IO 2 STATE OF KARNATAKA, Dspnmmm OF I-IOUSING AND II {ff DEVELOPMENT, vnmsa S(3lIDFA~,».._ BANGALORE - 560 001 j; * REPRESENTED BY ITS PRINCIPAL ' SECRETARY. ' .

3 TI-IE'IHASILDAR, BANGALORE NOR'ITi(ADDIII€3I!£xL);-» YELAHANKA NEWWWH, _ BANGALORE. ' _ (By FILED UNDER ARTICLES 2.26 32?'? V'I'HE"£3_{3I€STITlTTIOH OF EHDIA PRAYIHG TOXCALL .FOR.VRELE4'¢-'ANT RECORDS FROM 'IHE RESF'OND'ENTS,'ETCA} »-

coming on for preliminary Court made: the foﬂowingz 9.3.13.3 . questions of law and that of fact ma.1-zing, with the consent of the coumel pctitiomta am clubbed, ﬁnally heard and ofby am. under, wk vi O! D O U I 52 I

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/ exemmng juriadjaotion under Scactionfs Karnatnkn Lani mmnue Act. 1954 ' upon the petitioner: to vacate.' poaaausiarn of immovable also to show-cause as to not be ngajrmt under by the learnod V stating that occupants.

harmed special Gou-srnment submit that thare has been a ._ " battle for pooaeaaion of the immovable ﬁner a publi: purpose and in which 36.10134; 1994 is pending before: um Court ﬁled by xhenaﬁc1a.ry' of the ncqu'nition of the ixmnovnble properties, seeldxg delivery of possession of the said

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