Karnataka High Court
Sri.V.Narayanswamy vs The Special Land Acquisition Officer on 13 August, 2015
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 13th DAY OF AUGUST, 2015
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NOS. 24442/2015 &
28541/2015 (LA-RES)
BETWEEN:
SRI V.NARAYANSWAMY,
SON OF LATE VENKATASWAMAPPA,
AGED ABOUT 86 YEARS,
RESIDING AT NO.35/14,
38TH "A" CROSS, 3RD MAIN ROAD,
VIIITH BLOCK, JAYANAGAR,
BANGALORE -560 082.
...PETITIONER
(BY SRI. A BALAKRISHNAN, ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION
OFFICER/ASSISTANT COMMISSIONER
(LAND ACQUISITION), BRUHAT
BANGALORE MAHANAGARA PALIKE,
CENTRAL OFFICE, 1ST FLOOR,
NEW BUILDING (MAJOR ROADS)
BEHIND ANNEXE BUILDING,
N.R. SQUARE, J.C. ROAD,
BANGALORE -560 002.
2. THE COMMISSIONER,
BRUHATH BANGALORE MAHANAGARA
2
PALIKE, HUDSON CIRCLE,
BANGALORE-560 002.
...RESPONDENTS
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF CONSTITUTION OF INDIA
PRAYING TO DIRECT THE RESPONDENTS TO PAY TO
THE PETITIONER THE AWARD AMOUNT IN A SUM OF
RS.8,06,41,434/- [RUPEES EIGHT CRORES SIX LAKHS
FORTY ONE THOUSAND FOUR HUNDRED THIRTY
FOUR ONLY] TOGETHER WITH ALL THE STATUTORY
BENEFITS WITH INTEREST AS AFORESAID VIDE
ANNEX-A AWARD NOTICE DATED 14.08.2013 FOR
HAVING ACQUIRED LAND S.NO.71/3A MEASURING 1
ACRE 10 GUNTAS AND LAND BEARING S.NO 71/6A1
MEASURING 1 ACRE 14 GUNTAS SITUATED SARAKKI
VILLAGE, UTTARAHALLI HOBLI, BANGALORE SOUTH
TALUK TO THE PETITIONER FORTHWITH ISSUED BY
THE BBMP.
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:
ORDER
Taking on record the memo filed by the learned counsel for the petitioner, these petitions are dismissed as withdrawn.
Sd/-
JUDGE ln.