Karnataka High Court
The Commissioner Karnataka Housing ... vs The State Of Karnataka on 8 April, 2013
Bench: K.L.Manjunath, Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8TH DAY OF APRIL, 2013
PRESENT
THE HON'BLE MR. JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT APPEAL NO.3464 OF 2012 (LA-KHB)
BETWEEN:
1. THE COMMISSIONER
KARNATAKA HOUSING BOARD
KAVERI BHAVAN
BANGALORE
2. THE SPECIAL LAND ACQUISITION OFFICER
KARNATAKA HOUSING BOARD
KAVERI BHAVAN
BANGALORE ... APPELLANTS
(BY SRI.H.G.VASANTH KUMAR, ADVOCATE FOR
SRI.BASAVARAJ V SABARAD, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
BY ITS SECRETARY
REVENUE DEPARTMENT
M S BUILDING
BANGALORE-560001
2. T NARAYANA REDDY
S/O THIMMAIAH
AGED ABOUT 65 YEARS
AGRICULTURIST
R/A ALLALASANDRA VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK ... RESPONDENTS
2
WRIT APPEAL FILED U/S 4 OF THE KARNATAKA HIGH COURT
ACT PRAYING TO SET ASIDE THE ORDER PASSED IN THE WRIT
PETITION NO.38086/2002 DATED 29/05/2012.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
MANJUNATH J, DELIVERED THE FOLLOWING:
JUDGMENT
The appeal was presented on 02.07.2012 with 24 objections.
Inspite of granting sufficient time, defects were not cured. Therefore, the matter was listed before the Court on 31.01.2013 on which date, as a last chance, two weeks time was granted to cure the defects. Till today, these defects are not cured. Therefore, we do not see any reasons to grant adjournment in this matter. Accordingly, the appeal is dismissed.
Sd/-
JUDGE Sd/-
JUDGE VG