Karnataka High Court
Smt Lalitha @ Lalithamma vs State Of Karnataka on 17 February, 2010
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
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4. Sri K.Yadav, the lwrnaed counsel h for re:/s.A.Hawai,appa and A mpommt Roms no 6 has miwd A aubmim that the w1smi' 244:a;A!f9'99% chafiasngad after 28 km suhmim that the pmimm hna%k"§£ the pmsng of the mpugm mt Form .'fl'a.1€} tn Kadri Tribmml gm and on finding that the ..K xfidr'} '; 1'-';}ea.I°j§' A " " posufissizszs. of the lands in ..... I to ba gr to I 2 'V > 'V "
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applimtinn fin the gram af land mmguring guntas at survey N<:.13[2A. V is some canfusizm N394". 3 aurvay numbers, the entire'
5. It 'a question measuring 1 35.13/2A waalis being mt put an notice at all. Afisootx ezsf the 339.33% of the mine: fin mimkiaa am: pmemn in 2003. this pdittiea caxmot be afdew axxilanw grounds cf than béw xx: mtim In and than: ham no apfimmn for tbs:
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