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Karnataka High Court

Rayanagouda Veeranagouda Patil vs The Special Land Acquisition Officer on 30 August, 2011

Author: B.Sreenivase Gowda

Bench: B.Sreenivase Gowda

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.. ...\e\\\\\\,\K\\\\\\\\\\\\\\\\« .:.\ am gggg ?»»'iFA.?€<3.2E{}E'>4f2:3EE 3{).G8.2{}EE QRDER Learmsd <:<>1,mse1 far the apps-zliami» Mi3c,Cv},E{}€§9<%1L/2011 for recalling the G5.O'}7,2O1 1 contcsnding that, {ha appeal is rm>re than RS.1Q.00 Vi"3,.khS"€;I"lVd._§f disposed of by this Court. ''''''' H Laarned HCGP 'récanéd and it may bi? disp0$f:"d_.of Cansiderivgg. Wéieccepting the cause support of the Misc:.CvI.1VO;éL9<?-VI',,f' ii is aliowad. Order dateci &p§eal is mgiored :0 £133,