Sri Sadashiva Rao M S vs The State Of Karnataka on 22 June, 2010

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Karnataka High Court

Sri Sadashiva Rao M S vs The State Of Karnataka on 22 June, 2010

Bench: Ram Mohan Reddy

In in
IN THE HIGH COURT OF KARNATAKA. BANGALORE

DATED THIS THE 22ND DAY OF JUNE. 2('.~',§().
BEFORE M  4' V

THE HON'BLE MR.JUSTICE RAM  ::R'I<3iDD'i"E ,  

MIsc.w.454e':oE:'2'o;§ e'  = V  '
WRIT PETITION No; 9242»oiE.2oo

BETWEEN

Sri. Sadashiva Rae M__.S~._ _

S/0 Late S1'ika1'1tayya," '  '-

Age 7'() years. " _ .   __ 
R/0 Retired K_a'1'r1ataké1"VBz'1n"«1< Offi.cer. I E 

R/o":p.Na.18<:n3-;V.._"'   -- .
Dr'. S; ¢Radhakri,~:~hn;i vRda_d,...

S.S. Purarrt. "  .  '

Tumkurfu. " V'    ..PETITIONER

 Stfi. MR. Rajvarf-9'pa1 and

   Basavaraju, Adm.)

'4 '.

 ,._v"I"11ef*"€Aatate of Karnataka

. "By its Secretary
'w.--Departmen't of Revenue
Vidhana Soudha.
Bangalore --- 560 001.

E 2. The Assistant Commissioner

And Special Land Acquisition
Officer.

Tumkur Sub--Divisi0r1.
TLm1kur.

lei

  §1;A--REs)E A A  %



'W

3. The City Municipal Council
By its Commissioner.
Tumkur City.
Tumkur.
4. The Assistant. Executive Engineer, 
P.W.D_ Sub--DiVision. 

Tumkur.   if it 

(By M /s Indus Law. Adv. {oi-sf.3.__"  ' ..
Smt. 1v1.c. Nagashree. AGA fo 'R.1._;2 & -4-)

This isfiled.Vu'n_der*A1'ticles 226 and 227
of the Constitution oi _inc1ia.7" praying to quash the finai
notification dated 25_.V3.2()O__8 .. d"ateti~~[ jv 1?;-5"' March 2008
published in Official Gazzettef'dated,£35.05.2008 insofar it
relates to it?en1}No.1 1°:of Upparahalliv-in=Annexure--H and also
the notice'"1s"s.ue--:l- --l;nde_i?.._Se.ction'--«9 and 10 of Land Acquisition
Officer and --;As.sista:1t._ C.orrin'ivissio;r1er, Sub--Division, Turnkur

dated. pi VidSv.'A'X'1f1~3XuF€~K.

_ 'eomuxts ON FOR ORDERS THIS DAY,
This sous?  THE FOLLOWING:

ORDER

-Cfihvis.T'applicat.ion is filed by the Writ petitioner to p'1ac€;" ' on record the preliminary notification and C it endorsernent.s issued by the respondents as necessary 'rm? the purpose of decisionanaking.

2. There is no opposition to the application. Learned counsel for the respondents submit that they -3- have no objection to allow the app1iCat_i_Q"f1;«'.[j}~§:OVf;_.Li:h_e reasons stated in the application. the_--~saII"1E£ is.::a110*.xféd.,"V--_ The additional documents are :_-t21I:en. 0i'i"- '1*'éCQ_rd;;vsAas ' Annexures and V gf, Iuége KS

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