Karnataka High Court
Smt Revathi vs The City Municipal Council on 28 May, 2008
Author: S.R.Bannurmath
Bench: S.R.Bannurmath
IN 'n-as men comm' or xamcnrmm, % msrzn TI-{IS nm 23 TH mac' or BEFORE THE Hc>N'aLz mz..J1:1s*rIcE 2 '1*1~13.;~xox*m.E rm. Jumn & 1 SMEREVATHI % L W10 mm 5121 9*: REDDY mar No.50 L H B-c:c>Ls:;r1~n:f % 1711-: H Mfi.IN'f2ND_CRQ88,_ % k;a43E§I:%'YRs 1:132') LA.'!'E--.SRl G-SRIHNASA REDDY mam moo 1.313 comm L %x3m~1 moss
95. .. (;umpLa==sINANT8 (33; 31-1 1! G smammx, AD\fl:Z)CA'I'E 1
-....... .. ..n.,............ \.uunzA vyf nnnwnlnnfl naun wax: or mrmnmxn HIGH poum or KARNATAKA HIGH Court!' or a<ARNAm<A I-HG!-I COUR 1 Tm cmr MUNICIPAL COUNCIL BOIUTMANAHAL-LI, BANGALORE 53 REP. BY ITS CORMISSIONER SR1 VENKATARAMAHAN HAYAK, MAJOR.
HCC ms cc: FILED mam: & 12, comm? 0F COURT ACT PRAYmG%m%%jkmI'1mTEF% * comm' PREDCEEDINGS Aaamsir THE, 4AC$USE«B ma msaanvme um cmnB.1=21 T 1:xrn.2s3.ci?.o¢:~T% PASSED 2»: wane. 3953/2m3>.a%.mf: W.P. 1_*_I0.4-'Y7; 'a;
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HEARHIG "PI-EB mY,5mm11mmfm, .1, mm ma % ~'m=._ :25 mum non-
pmea by this Cazizft in arf ZCII3 and Writ Petition M. $1' 2003 (LA).
ksuutncze of writ of mandamus Riaapondmt - City Municipal Council, Z k":L3 B-nnalm. in pay cmpemativn in acquisition of their pmperty to an mutant of %j%%%Ls25m Sq.Ft in Sy.1€o.5QI4 and in Sy.Ho.62I8 of Bn mm, Begur Hobli, Bangame South
- ......... i_..._ .........mw. ruun wum or mmnmm HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA men cdufii Think; and Sy.No.6,J' 1 of a Village, Bqur Hobli, Bani South Taluk.
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