H S Shankaralingappa vs The Addl. Special Land Acquisition ... on 28 October, 2009

[Cites 1, Cited by 8]

Karnataka High Court

H S Shankaralingappa vs The Addl. Special Land Acquisition ... on 28 October, 2009

Bench: N.K.Patil

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O R D E R

'I'_'r1cé i1'1_s:st21z1t'. app1i(i.ati():'1 is ﬂied by the. ('?I'()SS- <)b3'e<:t:()r seeking" permission £0 pay d:=ét'i{tii (:<')ur1ﬂ ikre in W the I.igg"m of the _jt..1cig111('1':I; of the Hn11":3§(== S1..zp1"(i.=.111e C()LiI"'f' ** inserted vicie court order dt.aa.o:&2ezo. "

_,,,_,,,_,._...»~e»---~>-as' dated 8.7.2009 in Civil Appeal Nos. and commctied n1a1.t.<~31's.

2. Accepting the reasons d:'3'[,3J£d'€d'..i1'l. f:'E1.é' :éeffi'Ci;{vi1. 2 accompanyzing the ap}31i'e.a1'.i0r1;-V. his d"v_a;3p1-i.(:.fa*;i(')r1 allowed. The ()ffiCe has a1}s_:d:A£3:Qi;e»d Vdfefi(_rit' court; fee paid by thé 0:53' the enhanccid c0r11pensatiQf§1*gra11:i.é'd"'dj{ "Sdduprelne Ccmrt. is SUffiCi€1'ﬁ?;' c:ourt' fee paid by the Mis<':.Cv1. E7302/2009 stands G, S "d .....

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Karnataka High Court