Karnataka High Court
Shri Talavane Krishna vs State Of Karnataka on 11 July, 2022
Author: N.S.Sanjay Gowda
Bench: N.S.Sanjay Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF JULY, 2022
BEFORE
THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA
WRIT PETITION NO.12979 OF 2012 (KLR - RR/SUR)
BETWEEN:
1. SHRI TALAVANE KRISHNA
S/O LATE T.THIMMAPPAIAH,
AGED ABOUT 62 YEARS,
TALAVANE FARM, LALITHADRIPURA,
MYSORE - 570028.
2. SMT. ANITA KRISHNA
W/O SRI TALAVANE KRISHNA,
AGED ABOUT 51 YEARS,
TALAVANE FARM, LALITHADRIPURA,
MYSORE - 570028.
3. SMT.ALAKA R. PAI
D/O SRI B.R.PAI,
AGED ABOUT 43 YEARS,
NO.427, COUNTOUR ROAD,
GOKULAM,
MYSORE - 570028.
...PETITIONERS
(BY SRI.G.KRISHNA MURTHY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF REVENUE,
M.S.BUILDING,
BANGALORE-560001.
2
REPRESENTED BY ITS SECRETARY.
2. THE DEPUTY COMMISSIONER
MYSORE DISTRICT,
MYSORE.
3. THE DEPUTY DIRECTOR AND TECHNICAL
ASSISTANT LAND RECORDS,
OFFICE OF THE DEPUTY DIRECTOR,
LAND RECORDS,
MYSORE.
4. THE PROJECT OFFICER
UPOR, CITY SURVEY,
NAZARBAD, MYSORE-570010.
5. THE TAHSILDAR
MYSORE TALUK,
MYSORE.
...RESPONDENTS
(BY SRI. R.SRINIVASA GOWDA, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH ANNX-R DATED 24.5.2011 AND ANNX-S DATED
25.5.11 IN RESPECT OF SY NO.4 OF KURUBARAHALLI
VILLAGE AND SY NO.41 OF ALANAHALLI VILLAGE
RESPECTIVELY PASSED BY THE R2 SO FAR AS THE
SCHEDULE PROPERTIES ARE CONCERNED AND ETC.,
THIS WRIT PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
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ORDER
A memo is filed stating that the writ petition has become infructuous.
In view of the memo, the writ petition is dismissed as having become infructuous.
Sd/-
JUDGE MKM