Karnataka High Court
The Chief Engineer vs Kamala Poojarthi on 3 April, 2009
ee ) 7OL6/O6 (LAC oF O23 AT BANGALORE. 1103, 7016 ASéa 4925 (04 s/ OB A t MR.JUST PRESENT- "AND MPA Nos.2008 /04, 8 a HON SLE MR.JUSTICE V.GOPALA GOWDA. DATED THIS THE S*' DAY OF APRIL THE HONEL THE IN THE HIGH COURT OF HARNATA. BETWEER qe le partly Aces qk. k a nd c J JGUpI Shy EM na Jone srg ine mo inst oy ICEL VOM Pe nsation.. laeorte peewee "9 ddia und idertaking) The ad Office at Belapur ector fh CED Gelapur ; . "5 14 "a | Govt.of | nid ; eped -- awal Ne Ss LO aS on 2 € MFA 7016/G3(LAC} 2 BETWEEN: Post Kugyibettu Udupi Tq. & Dist 2. Special Land . Sri Sangamesh G-ratil, HCGP for R2} "LA Act eee nst see, ED) iSr.DnJ 2 ee Konkan, Railway < £ Sorporation tA \ Govt.of I mee un dertaking n iis | ; at B felapy po ee o eg ene 8 g ES Jpn Wegory D 'SOUZA S/o Paul D'S BOUza 2. Special Land Acy Lusiion Officer, Rall Kundapur. Joo? AbSent) , {CGP for 2) & Bop st RE af Act & ae ist # Ve ponies ofS and CJM, Udupi partly. : exet xced cOMpENSA Hee Le MEA 7OL5/ OSs LAC: y! rikan Raikw ay Govtof India u mdertaki cr : } ad Office al Delapur | "HD Belapur 514 ailw vay / Man: ig 126} iway Corporation Ltd., K arwar, . Appellant pont oupe Od i ne hae brook = toga aes nkan ES eS AND =
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8. For the reasor s afore said: all these appeals filed by appellant "bene 'ficigs ries deserve belng devoid of sierit . "Aetot ding gy, all these appeals are dismissed. No order as, to-costs. '