Karnataka High Court
Sri Basavaraj S/O Kallappa Kallur, vs The Special Land Acquisition Officer, on 5 March, 2012
Author: N.K.Patil
Bench: N.K.Patil
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receipt of a copy of this judgment, if they are so advised or need arise.
In case the learned counsel for appellants files a memo for return of the certified copy of the impugned judgment and award, Office is directed to return the same, forthwith.
The court fee, if any, paid on the memorandum of appeal by the appellants is also directed to be refunded to them, forthwith.
Sd!..
JUDGE BMV*