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Anitha Kishori D Silva vs Land Acquisition Officer Cum Assistant ... on 1 April, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.29                               COURT NO.7                       SECTION IVA

                                 S U P R E M E C O U R T O F             I N D I A
                                         RECORD OF PROCEEDINGS

     PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C)......CC         NO(S).
     5461-5464/2016
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22/07/2015
     IN WA NOS. 640-641/2014 AND DATED 03/12/2015 IN RP NOS.554 AND
     809/2015 IN    WA NOS. 640-641/2014 PASSED BY THE HIGH COURT OF
     KARNATAKA AT BANGALORE)

     ANITHA KISHORI D' SILVA THR
     G.P.A. HOLDER ROBERT JEROME D'SILVA                                    PETITIONER(S)
                                     VERSUS

     LAND ACQUISITION OFFICER CUM
     ASSISTANT COMMISSIONER AND ORS.                                        RESPONDENT(S)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SLP)

     Date : 01/04/2016 These petitions were called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                        Mr. Sampat Anand Shetty, Adv.
                                              Ms. Madhusmita Bora, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                    O R D E R

Heard the learned counsel for the petitioner and perused the relevant material.

Delay condoned.

Issue notice.

In the meantime, there shall be stay of further proceedings on the file of the 1st respondent in so far as it relates to the landed properties of the petitioner mentioned in the declaration dated 18th July, 2012 (Annexure P-3).

                                 COURT MASTER                             COURT MASTER
Date: 2016.04.01
16:18:20 IST
Reason: