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Karnataka High Court

The Mysore Urban Development Authority vs Chikkaboraiah on 12 January, 2011

Bench: V.G.Sabhahit, B.Manohar

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9. The material (:r4_1z";'€:C(-5_1'ci.,1?vf€)':,;:1&:i_blgzéariy Show that final z:0tifi(:e1ti0r1. was p::1sV$¢vEi Q11 .. --;Section 27 of t.11eAct .r'e2.=.ds as f<é}1cy"xvs;:"--. i ,£'m't.E1()z'iI;y"'" to €>:€s::u'£€= the ._ ratéhve-5'1':-3._vw§i.I;1iv.n"i?iVr:-- y"e212*':s: » Where within ' 21 Vpe1'i(:d"~.o:i'v«fifiez 3..-'ears from the datii of pubEi€:a2.iiE;.n ,i13""---the Off'1C1'2=1.1 Gzuzeiiie of the LcE{:c:ia1ja:':_on~, 'u.--:'1der sub»s<2ct:ion (I) of ScL.:ii;;xi"'i€=,'i.'11t~; AL1E.i1oriiy faiiss E0 execuige ihe subsLamia11y§ the :<;c:he111e $}~"1§i11 §apse am? the: p1"0viSi0n£5 of Seciion "shaii become :'n»op€:r:::'{,iv<3,"
It if:T-- C §'f§£:U" €}fE'é}Ff.'i"1lSEi.i of i'.i";<::': :,1b()X«"8 Said! ;:>1'<:»vis,iGz1S sf S<:<:ti.i0;2 2'7 of §~.116}A<?:i '£4113? é'I1"§,.i1'€ E_&(Z'.h€I}"1£? will k1ps€ if i.}:e;'e is no v~.35?.;':§$i':23;:€jai <?m'11p§;'.;m(:c in t%§<e=c'r:1t,z':3g_;§ 's.}'1a% :+;£:h<;%;fr1:% auei éheé ' (>f§i::r:" ;}a::;:%;:;%d 's.?'j; 'the ¥%:?a:::1e.-:i ;'§.iIE':§_§§€' ':9 '€'.hL"f éffffifiii ii};-1%. -'Z-E5€'?h€'i§Y1€?. ?z:.;;'z..:=; §2';§3:-::€;5{'i :.3z":.§j«,=' i.:'1:--.e<3§'2.;:.'r 2'1:~:e ii' :°<:'tE2:z%s:=.s-as is me? Ezwzd of §"§'E{' §::§3:§'§i.§{::'3s:2' ES ii'§€'2ZiE'§:_.--=" <'t<;;'1i.z'2;::ja: as ?;.E'1<: §'3Y€,>i='i:*'-?,='i{f§E'2.-;i§ 23.? Seériézm 2?' 0 RD ER The w,z'.ii, appeal £E3.n€)WC'.Ci. Tbs m'd<:*.r gaaasssaféi 1'33;:.,.tVF1s%A -- "

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