Karnataka High Court
J V R Jogiraju vs The Vyalikaval House Building ... on 22 June, 2012
Bench: Anand Byrareddy, C.R.Kumaraswamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22ND DAY OF JUNE 2012
PRESENT
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
AND
THE HON'BLE MR. JUSTICE C.R.KUMARASWAMY
REVIEW PETITION No.683 OF 2005
CONNECTED WITH
REVIEW PETITION No.695 OF 2005
IN REVIEW PETITION No.683 OF 2005
BETWEEN :
1 J .V.R. Jogiraju,
Son of Ramakrishna Raju,
Aged about 39 years,
No.323, First Floor, 3rd Main Road,
R.T.Nagar,
Bangalore-560 032.
2 B. Ramakrishnam Raju,
Son of Ramamurthy Raju,
Aged about 51 years,
No.88, First Floor,
3rd Main Road, R.T.Nagar,
2
Bangalore-560032
3 Sagi Satyanarayana Raju,
Son of Seetharama Raju,
Aged about 49 years,
No.289, 16th Cross, 2nd Block,
R.T.Nagar, Bangalore-560032,
Represented by his G.P.A. Holder
B.Ramakrishnam Raju,
Son of Ramamurthy Raju.
4 Subba Reddy Shymala,
Son of Veera Reddy,
Aged about 39 years,
No.57, First Floor,
16th Cross, 33rd Main Road,
6th Phase, J.P.Nagar,
Bangalore-560078. ...PETITIONERS
( By Shri. K S Narayanaswamy, Advocate )
AND:
1 The Vyalikaval House Building Co-Operative
Society Limited,
No.100, Sahakarakunja,
6th Main, 11th Cross, Malleshwaram,
Bangalore, Represented by its Secretary
K V Ananthapadmanabha.
2 State of Karnataka
By its Principal Secretary,
Revenue Department,
M.S.Building,
3
Dr.Ambedkar Veedhi,
Bangalore-560001.
3 The Special Deputy Commissioner,
Bangalore Urban District,
Bangalore.
4 The Special Land Acqusition Officer,
Podium Block, V.V.Tower,
Dr. Ambedkar Veedhi,
Bangalore - 560 001. ...RESPONDENTS
( By Shri. K Suman , Advocate for Respondent No.1
Smt. Sharadamma, High Court Government Pleader for Respondents
No. 2 and 4
Respondent No.3 - served)
******
This Review Petition filed under Order XLVII Rul3 1 of Code
of Civil Procedure, 1908, praying for review of the order/judgment
and decree dated 6.10.2005 passed in W.A.No.2531/2004, on the file
of the Hon'ble High Court of Karnataka, Bangalore.
IN REVIEW PETITION No.695 OF 2005
BETWEEN :
Karnataka State Muslim Federation,
No.6/1, Cantonment Railway Station
Road, Bangalore 560 051,
Represented by its President,
Sri. C.M.Ibrahim. ..PETITIONER
4
( By Shri. K.S.Narayanaswamy, Advocate )
AND
1 The Vyalikaval House Building Co-Operative Society
Limited, No.100, Sahakarakunja, 6th Main,
11th Cross, Malleshwaram, Bangalore.
Represented by its Secretary
K.V. Ananthapadmanabha.
2 State of Karnataka
By its Principal Secretary,
Revenue Department,
M.S.Building,
Dr.Ambedkar Veedhi,
Bnaglaore 560 001.
3 The Special Deputy Commissioner,
Bangalore Urban District,
Bangalore 560 001.
4 The Special Land Acquisition Officer,
Podim Block, V.V.Tower,
Dr.Ambedkar Veedhi,
Bangalore 560 001.
5 Smt.Parvathamma,
Wife of Late K.Krishnappa,
Resident of Chanakya Layout,
Near Manjunatha Bar,
Yelahanka Main Road,
Nagavara.
Bangalore 560045
5
6 M Nagaraj,
Son of Late Munishamappa,
Aged About 56 years,
Resident of Kaikamba Nivas,
TCH Road, Nagavara,
Bangalore 560045
.
7 Chikkakkayamma,
Aged About 71 years,
Wife of Chikkappaiah,
Chennaiah Layout,
Nagavara,
Bangalore 560 040.
8 Sriramachandra,
Son of Late K.Anjanappa,
Aged About 42 years,
Nagavara,
Opposite Philomina Hospital,
Nagavara Post,
Bangalore 560045.
9 Sri.H. Chandrahasa,
Son of Late Pattadi Hanumanthappa,
Aged About 62 years,
Nagavara,
Opposite Philomina Hospital,
Nagavara Post,
Bangalore 560045.
10 Smt.Akkayamma,
Daughter of Late Muniswamy,
Wife of Late Byrappa,
6
Aged about 43 years,
Channaiah Layout,
Nagavara,
Bangalore.
11 G. Narayanaswamy,
Son of Late Chikkagundappa,
Aged about 57 years,
12 G. Ramaswamy,
Son of Late Chikkagundappa,
Aged about 57 years,
13 G. Govindaraju,
Son of Late Chikkagundappa,
Aged about 56 years,
Respondent Nos. 11 to 13 are
Residing at No.301, TCH College Road,
Nagavara Post,
Bangalore 560 045.
14 Krishnappa,
Son of Late Appoji,
Aged about 60 years,
15 Narayanappa,
S/on of Late Appoji,
Aged about 53 years,
16 Muniyappa,
Son of Late Appoji,
Aged about 45 years,
7
Respondent Nos. 14 to 16 are
Residents of Govinda Pura,
Arabic College Post,
Bangalore 560045.
17 M Venkatesh,
Son of Late Muniyappa,
Aged about 54 years,
18 M Narayana,
Son of Late Muniyappa,
Aged about 44 years,
19 M Srinivas,
Son of Late Muniyappa,
Aged about 34 years,
Respondent Nos. 17 to 19 are
Residents of Govindapura Village,
Kasaba Hobli,
Arabic College Post,
Bangalore 560045.
20 G. Muniswamy,
Son of Late Gurumurthappa,
Aged about 71 years,
21 Smt.Padmavathi,
Daughter of G.Muniswamy,
Aged about 39 years,
Respondent Nos. 20 and 21 are
Residents of No.114, Munishamappa Garden,
Sauparnika Nilaya, Govindapura,
8
Arabic College Post,
Bangalore 560049.
22 J.V.R.Jogiraj,
Aged about 39 years,
Son of Ramakrishna Raju,
No.323, 1st Floor,
3rd Main Road, R.T.Nagar,
Bangalore - 560 032.
23. B.Ramakrishnam Raju,
Aged about 51 years,
Son of Ramamurthy Raju,
No.88, 1st Floor,
3rd Main Road, R.T.Nagar,
Bangalore - 560 032.
24. Sagi Satyanarayana Raju,
Aged about 48 years,
Son of Seetharama Raju,
No.289, l6th Cross,
2nd Block, R.T.Nagar,
Bangalore - 560 032.
Represented by his G.P.A. Holder,
B. Ramakrishnam Raju,
Son of Ramamurthy Raju.
25. Subba Reddy Shyamala,
Aged about 39 years,
Son of Veera Reddy,
No.57, 1st Floor,
16th Cross, 33rd Main Road,
6th Phase, J.P.Nagar,
Bangalore - 560 078. ...RESPONDENTS
9
( By Shri. K. Suman , Advocate for Respondent No.1
Shri. G.D.Ashwathanarayana, Advocate for Respondent No.8,
Smt. Sharadamma, High Court Government Pleader for Respondent
Nos. 2 and 3
Respondent Nos. 4, 6, 7, 9, 10, 11, 13, 15, 17, 18, 19, 20 to 25 are
served)
******
This Review Petition is filed under Order XLVII Rule 1 of
Code of Civil Procedure, 1908, praying for review of the
order/judgment and decree dated 6.10.2005 passed in W.A.No.
2531/2004, on the file of the Hon'ble High Court of Karnataka,
Bangalore.
These Review Petitions coming on for Admission, this day,
ANAND BYRAREDDY .J, delivered the following:
ORDER
Pursuant to an order of the Supreme Court in Civil Appeal No.1930/2012 dated 7.2.2012, the learned counsel for the review petitioners would submit that the benefit of the said judgment would flow in favour of these petitioners.
10Recording the statement, the review petitions are permitted to be withdrawn as having become infructuous.
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JUDGE Sd/-
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