Vimalabai Shivaji @ Jivaji Chavan vs The Additional Special Land ... on 12 October, 2009

[Cites 1, Cited by 5]

Karnataka High Court

Vimalabai Shivaji @ Jivaji Chavan vs The Additional Special Land ... on 12 October, 2009

Bench: N.K.Patil

IN T1'-E HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 12?" DAY OF OCTOBER, 2009

PRESENT

THE HON'BLE MR.JUS'i'ICE N.K.1>A_ffn, ii...'   

AND  

THE I-ION'ZBLE MRJUSTICE K.:N, 

MISQCEVIL'17223/2009'o  ' V
IN M.F.A. CROSS~oOBJ.§_C'Fi.Q,1i§T'"No.2-48/2006
ZNVM.f<'.Ai1_\VIo. ..5(§ 6_5fV}2.r=';}fVv)';":5A'A-'.i{i;v.;.£3«'.»7\'3)

1. Vimalabai 'S'1'1iVaj_iV@;.EiVaji Chavan
Age:4_6?,yéar's@ »- 
V. _vOcc: "i~¥ous.e1£--1oId Work
..  R'/o Shivaji Path
V' 1T)ho"oa1e Galii; Bijapur

    '  W/O Krishna

 AgéI:L*38 years
 __ C}~cc:' Household work
x R/ 0VSh1'.Vaji Peth
Bhobale Gaili, Bijapur

   Sharanamma d/0 Mailappa Likki

Age: 34 years

Ooc: Household work
R/0 Shivaji Peth
Dhobale Galli, Bijapur

Z II



VV\27ll

4. Suresh S/0 Iranna Jevur
Age: 38 years
Occ: Household work
R/0 Shivaji Peth
Dhobale Gaili, Bijapur

. . . Claimants / Cross .C)l3jectofs'

(By Sri. A.C. Balaraj, Advocate]

AND:

The Additional Speciai Land" ._ 
Acquisition Officer C'  "
Upper Krishna Project A'  _
Alainatti Talukz Bagewadi  ' -- it " -~ _ _
Dist. Bijapur. ' " --  A .'  * "

    pp     ﬂespondem

(By siai. Sanget'me_sl'i >o~.f€>at:1 AGA}

 _Thisa"' Misc}  is filed by respondents-

cla.*£ifi'1a11ts--CrosséCbjectors under Section 151 of the 'C it - CFC; pi'ay'ing to Hperznit them to deposit deficit court fee ' of -- as per the direction of the i~Ion'b1e Supreme "C.o-uait dated 8.7.2009 in Civil Appeal Nos. 4163-4155/2009 and etc..

" MISC. Civil coming on for orders this day, it * l§.K.,Petﬂ, J, made the following:

AW / :Order:

The instant Misc. Civil is ﬂied respondents-claimants--Cross Objectors under' A w 151 of the CPC, praying to 'lcielpostitd deﬁcit court fee of Rs.94,9l2/--;'°as the i-lori'ble Supreme CO1iIVl"ﬂ"'~.V_('iatA€itZii__8;7ii2;QO:QV"V'iI"i "jCivil"'l Appeal Nos. 41634155/zoos¢iatéd~s_.7.'20to9 ahd etc..

2. We have Additional Government}. appellant and learned ..forV:-;i'espondents«~clajmants-- cross:vobjVect5;é$!\:,:iI § "\ _ ~ . . 1 i?'or ..--stated in the affidavit ﬁled along thea-pijlication, the instant Misc.Civil is ..31Ioi9ired; perrnittihg the respondents-claimants~cr0ss iddeposit the deﬁcit court fee of Rs.94,912/- as-per _the: directions of the Hon"ie Supreme Court dated §3._7.2"0o59 in Civil Appeal No.4163--/4165/2009 Within two it from today. After accepting the deﬁcit court fee,

-office is directed to issue the modified award copy. With these observations, the instant Misc.___ Civi} stands disposed of.

sd/. A tsn*

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