Karnataka High Court
Sri M Nanjappa vs The State Of Karnataka on 1 October, 2012
Author: Anand Byrareddy
Bench: Anand Byrareddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED: THIS THE 1ST DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
WRIT PETITION NOS. 27856-27858/2012 (LA-RES)
BETWEEN:
1. SRI M. NANJAPPA,
Son of Late Muddaiah,
Aged about 62 years,
2. SRI N. NARAYANASWAMY,
Son of Nanjappa,
Aged about 34 years,
3. SRI N. HANUMANTHARAJU,
Son of Nanjappa,
Aged about 29 years,
All are residing at No.9, 4th Cross,
Near Maramma Temple,
Nelgadharana Halli Village,
Nagasandra Post,
Bangalore-560 073.
.... PETITIONERS
(By Shri N.R. Naik, Advocate)
AND:
1. The State of Karnataka,
By its Secretary to Revenue Department,
M.S. Building, Dr. Ambedkar Road,
Bangalore-560 001.
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2. The Special Deputy Commissioner,
Bangalore District,
Bangalore-560 001.
3. The Special Land Acquisition Officer,
Podium Block,
Vishweshwaraiah Towers,
Bangalore-560 001.
4. Karnataka Gruha Nirmana Sahakara
Sangha Ltd.,
By its Secretary,
Rajanna Buildings,
Peenya, Bangalore-560 058.
... RESPONDENTS
(By Shri K.S. Mallikarjunaiah, HCGP for Respondent
Nos.1 to 3;
Shri T.S. Amar Kumar, Advocate for
M/S. Lawyers Inc for Respondent No.4)
...
These Writ Petitions are filed under Articles 226
and 227 of the Constitution of India praying to quash
and set aside the final notification, dated 4.12.1989
issued by the first respondent, vide Annexure-C and
preliminary notification, dated 22.11.1988 issued by the
second respondent, vide Annexure-D in respect of the
landed property in Survey No.99 measuring 18 guntas
and 17 guntas in respect of 2nd and 3rd petitioner and in
Survey No.103 measuring into extent of 0.06 guntas
belonging to the 1st petitioner of Nelagadarana Halli
Village, Yeshwanthapura Hobli, Bangalore North Taluk.
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These Writ Petitions coming on for Preliminary
Hearing 'B' Group this day, the Court made the following:
ORDER
The learned Counsel for the respondents produces a copy of the judgment of the Division Bench of this Court in Writ Appeal Nos. 1944 to1946/2011 which were appeals arising out of an order quashing the notification acquiring the lands for the purposes of respondent No.4.
2. In that view of the matter, the present petitions do not survive for consideration and stand dismissed.
Sd/-
Judge Nsu/-