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Karnataka High Court

Sri Krishnappa @ Kittappa Since Decd By ... vs Smt Nirmala Bai Ithape on 29 May, 2009

Author: L.Narayana Swamy

Bench: L.Narayana Swamy

[ ;'v

IN THE HIGH CSURT 9F KARNAT%KA AT BANGALQRE

fiATED flfiis 29th DAY EF M%Y 2009
BEFORE

THE HaN*BLa MR. JU$TICE L. NA§AYA§A swag? * "I

wax? ?ETITI%N No.37/2009 (xLR)_m_ v_'C"

BETWEEN:

Sri Krishnappa @'K£ttappa,
Since éec$asea by his LR3.

1.

3:1 K. Narayana.

3/b Late Krishnappa.

Ageé about years.

2. 3:1 K. Ravikumaf.

S/b bate Krishnappa,a W~-"'V Age abaut yea:s;K*a

3. 3:: K. Maruth1,,~';_5,, S/6 Late Krishnappag, Ageé abeut Hmyeagsgt,

4. Sri K. ?remakum§;.,- V S/6 Late Krishnappa, Ageé abaut year$.~ All are residing at Allalasandra Vixtageg =H« Ye1ahanka"Hob1i¢w' , a '"'" """

Bangfifigrelflarth Ta1uk._"v Banga16re.7,' "».*.'=' (By 3x;/Bmti"G4fi4fE3H§%HRfigRAYAN3, Aavocate) Smtg-fii§@aIa*B§iVithape, 'Him aau1atha_Rae Ithape.
E*i Ag&; Haj@r;
u"2f7Té éafisilaax, ';Ye1ahaaKa Heblia Bangalare fiorth raluk.
PE?ITI%NEE3 C002
-'E '*5' 22:
3. The Assistant Cemissioner, Eangalare North Sub-Divisien.

Vflwwwm, Bangalore.

4. The Special Deguty Cammissioner, ¢ V _ _ Bangalare District. _5I A ",*%"a 3 Bangalere. "gRE$?9HDEflTS~. This Writ Petition is fiiéé unaer Articles 226.&J227 ef the Constitutien of Inaia graying ta qeash the crder passea by the Tahsildar in Case Ne.305/91~92 dated 24-1§n95 and V 'V 26-1-1996 Vida Annexure ~ and that the Assi5ta$tVC¢mm1Ssioner confimiug the same in case [email protected]{95-96; &ated"3-9~1998 viée Annexure -- and also quash the erdar pasaea by the Deputy Commissioner, in Revifiien Petit1@fi 176/2GQ2eO3 passeé an éateé', 12-2006 and éiractingjtheL:e$p@n&ent Ha.2 ané 3 net ta transfer enhries in the»revenae re¢arés ta any enes name based on the illegal aréers being ma&a>naw in respect 6f the saié prcperties., mu 'uvu = '.8 "»"

This writ Petitién is céming on £6r'e:ders an this day the ceurt made the_£nL1é$ing §:é§r.: jv Fear weeks £;fie_iSxgrénfiédyt5 comply with affine objections, failing which the gétitiéh étéfids dismisseé witheut reference ta the'im.--. _ sa/..
JUDGE