Sri B Appanna Reddy Since Decd By Lrs vs Sri S B Narayana Reddy S/O Late Boda Reddy on 21 January, 2010

[Cites 0, Cited by 8]

Karnataka High Court

Sri B Appanna Reddy Since Decd By Lrs vs Sri S B Narayana Reddy S/O Late Boda Reddy on 21 January, 2010

Bench: Anand Byrareddy

IN THE HIGH C()UR'1'(.)F KARNATAKA AT BANG__AL()RE
DATED THIS THE 21" DAY OF" JANUARY'2{'j'}~Q*--, 
BEF()R.E:

THE HON'BL.E MR. JUSTICE-JANANDL  V

WRIT PETITION NI>.I?.5»lé1$ f)F'fI2_{.I()*) ( C3M>Cf'C

BETWEEN:

1. SI'i.B.Appzmnal{é(E21_y.  _ . , 
Since dCL.'t'3'cl."$Ld 'E1"i>§~ !Aigiﬁgi'.VIfvS])'I;C5{C.1>1tZtT.iV\"CS
:1) SInt.PLIttaIzIIm_;I.   _  - 
Wife    
Agecfs  _   
Sr-:11I<)I;ciI.i;»t§;I'IsiI? p '«i,S I'IFL}E«. Eé1IIn¢§rd.

b) Sri.Rav.indI';I--.R€:dc{y--._ "--   I
Son of Lair; A.ppztI1':1;}I*e:i'd)-I.
Age'L3..'4aIb:,IIIt 4.8 yCill'.S_.."

.~ I. A {J ) _" ' SI5i'. Ra I1I;1l{I""é 6-; !1_I1.;1 Imiul 

V S31; of Latte A ppzm I1i1I'CL'1dy.
"  _Age£1, :;!)I'IIIt 3:0 )-'L'Lll'S.

CI)' _  SI'I..J\I:£{':lv'LE;y.'LiI1L1 Raddy.
 Son (Jf Lat: AppzIIIIIaII'eLidy..
"Ag'_JE:d abmzl 35 ye'.I1"s.

  No. I(_:=1) I0 ((1) are I"esidII1gaI'

Se£Iih:1l1I Viilatgc.
Kaszlba Hobli.

8



Anekaf Ta-1lL1E<.

Bmgﬂomlﬁmnm. MPETHYONERSIQ

(By Shri.V.A11;='md, Advocate)

AND:

E. Sri.S.B_N21:'a1yz-1:121 Reeldy,
Son of Late Bode; Reddy,
Aged zlboui 68 years. "
Residing at Settihalki,
Kasaba Hobli.
Allekalf Tuizék.

P

(Air Pc>1't)4_Karnat2;:Ra",V"-_ _ _ V. 
Indtzstriai A' ca De.vei()§)me_m._B'ozi1':f--;"
Ba11§2I'l'(;f¢~.\'*=..-v-- . --_    »

Special Land AL;quisitEe)_n  ._ 

 

3. S!'I1E.VJ'i[}'2f@!TlIT'lé3, A _  .

D.aLrghte:'V'(';%f':'3\A1ii;:.;f:ﬁngi T3. edd ya
Maj 0}', re sidin  at A ?*§:'_L'I..£"L! E5a1'a: Hair i,
Mz11;'su:'§ . A .  " 

, ' Bess:IaalhzalmliéklEi Po:si._

 K?A'5'*'b3 Ht')Ef>}«iv ..... 
V Aﬁ'eké1£,Ta:lL1k.
'<eemgﬁ@eDmumL

4.' _  Snf1{LPi1_péi111z113,
 B:1ug;;hfe1" of Late Appzmmreddy,
"Niki of Y.Nar2ay2111a Reddy.
 Aged about 55 years,
 Residing at YL11"£tF1d£1hE'1Hi._

Her111a:g:':1';1,

Anekaf Tuluk,

Z



inzttivertenee which is sought to be corrected by the petitioner and

which has been denied ttiiiustiy by the Trial Court".  it

3. While the C(.)LIi}St3i for the i'espondentv-wot;Etiﬂieheiiteittiy 

contend that in :1 suit or format pi=foeeedi.ii'gs;e,whe'i'ei'p;ttft'ies;_':tre

expected to proceed with dtie*tit'E<--i.geiieei,'the oiitattt:i'{:«ijtev:?2t:.r2=3 Stitlgitfi
to be pleaded by the p;etiti()neV1'._.:ii.§A'~:n0t.._tt  under
which 21 respondent who  '-1.63 and 3CI"0m Wh0m

mimissioiis ha--tyfe_:be.ett i}i)I'()¢.iLlt,'€d further_. in order to waiter ma-ty hztV"€:' been thrown up.

The of time woutd result in at diﬁtttivillitit to which is not the object of the law witieh'ptfesei"ibevshforifnztiV'proeedui'es. Therefore, he would submit iithgtliiiihe:"'Ta'i;il"«C(_)tt1't has i'igl1tiy rejeeteci the £1p[JiiC£.'t[i()n htwing 'i:eg'£{r_ti.t()"th_e__sr2tge at which the same has been filed. There is no _ V'\«'E1frLtt1E foi' i"t'ttei"i'et'enee by this Court in its writjui*isdietioti. A' " On El c(>ti5:ideratit>n of the above facts and eircuinstzinces, = it"--there was an im-tdvet'tetice on the part of the petiI:ioner in not @ the Ie3Iz1to1's Lmde-:2' the :'e.spe.ctiw:. wili. which shall be permitted on i321)/111611!" of costs of Rs_2.{_)0()/-- $0 the dcfcm;!ani.;s'~.;{t~,1h»s§ nexi date of hearing. The respondent shall :1is<),'"h;1\»',c::u'vi§i"be§*E'§; 'Ln chaifcnge the vvitm-uses insoil-1:' as-the»Ede111--i'f'ic;:Ii'i'm4;11id-.ﬁ1a1Vi"'§;i:1g' ofthe said signat1.1:'cs are comserneci.

nv ;'

Unlock Advanced Research with PRISMAI

Karnataka High Court