Karnataka High Court
Sri.D.Venkataiah vs The Chief Officer on 16 August, 2011
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
; grit, aad, ¢ BH Ae ae ee: roe ri hotles pom baal Ae i agiged y aporlt 8 he Soka ni 2 ce gen Brea? ° = ford % i al oe aed re iy, Baden ns yo U2 ey st Soh al ie ne io " wt HET WOODY N EO AO LEOS HOI VOWIYNE ye 40 LEAOS HOI YYVEYNYYH 4 LHNOO MoI SwYWIVNN WY Ao LAG HOE Ww Pehoe ar i Mrmics Meas hGH CAMURT GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C AGED ABOUT 79 YEARS R/AT NO.1678/1, UPPARASHETTARA BERD. NGALWARPET ~ . RESE PONDE NTS * (By M/s AVG é ST. FOR et) oS, TON FILED: JUNDER, ARTIC ES 226 & 227 OF THE COM TION OF INDIA PRAYING TO QUASH THE ORDER OT.15 402 2009. PASSED ON TRE APPLICATION-IA NO. 32 IN OS NO.2O0/1990 BY THE LEARNED ADDITIONAL CIIL IUDGE (2R..DN) CA ATNA 2S SER BNX=M 'AND THEREBY TO THE APPLIC CATION. FILED BY THE NDENT NO.2 UNDER ORDER-26 ALILE=LOCS) -15r0 oF cope OF CIVIL PRE OCEDURE. THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING ~ & GROUP THIS DAY, THE COURT MADE THE FOLLOWING:- THIS WRIT PE ow surve aye Sf was appointed as a Commissioner for a maasurement and fixing the boundaries of the land in ". Questen. The Commissioner has executing the irs fepore. The Orlal Court has reelected a: Ewe « ae wens, nee on es, Exe ; Lie Been 2 Bite wk Be ity, sii ig, eke. g eo fOr WeRE © aotiece fo fre *
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