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Karnataka High Court

Govisiddappa S/O Sangappa Byalti, vs The Assistant Commissioner & Land on 15 February, 2012

Author: N.K.Patil

Bench: N.K.Patil

'W  .

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Biztwééen: . V
Czavésiédappeg So. San§:é§p;;a   
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Occ: Agricu1tL:§<:, . V
Rfo Veerapur,   

Ta; Yelabufga,  
Dist: Kappa}.  

Hfippefiant

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made Eh': f:>%';<3w:r:g;;

:JUDGMENT:

"u t Case sailed. twice. Neither '4i'£1<:*"'a1ppe11:aj:.fi' fiifar V Coungei for the appeflami is p:3£3»$:é11t, tfiaé: they are not dihgent hi prfi$6cL&fifig th{s éase.E%éfi§e§%flfis appealis cfisnfissed fQfVn§fi§:pfageégfi0n. Qrdemxi accordingly' 't3:':f*