Karnataka High Court
Dyamanna S/O Bharamappa Gadagi, vs The Special Land Acquisition Officer, on 23 February, 2012
Author: N.K.Patil
Bench: N.K.Patil
Wm.
EN THE %'*E§GH CG':.}R? SF ?<§zR§'aiA"?Af<A CERCEEET BEN£%'§ .551' BBARWAD BATES THE THE 23% am SF FEBRUARY' 2&2 BEFGRE THE HSWBLE MRJUSTECE:'i'5A;'i<;--PATiE:L M.F.A.NO.2G478 2a:1 '(«;A5:iTV%'MJ BETWEEN: % V L Dyamarmag Sis Bharamagzpa Gac§VaL'1g'§ _:"
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;':3:,,E;§m§L%<e:*§§ "%'q-:__§aga§£<9%:, §iZ3._ ?<5 ¥%%pi3?'3} 'S§»*j §3,'fa¥8§§a Qadagi, 'Saga: €§+?€3VV_§ué_a»v.*'S5.A.T.;{',f':av\;f:£: .%g:i§,, Rig E -E§m§%~:é§:%; fig': fiagaikaif ES? §%$s:é§2é:a§*é:i:§.':; 'Sig §%;§xz'a§§a Saésgég '-Age: Eggsgarsg Ga: Agricuéimteg LR;'Q:-.4$Er:'"é'§i<9;:"§,, "SQ: gagaikatg w.§.§@e§%a:":?;s fig? §;--j§, 5aiga§§S%1 3i:3%%%%§ édvmate} flgig '€516 Speiiai Lam Acqaisétim Gffiacer, Upper Ksisma F:"o3'e£i:g Bagaikcst, Tq: Bagafikst, Dig Bagalkcst. ' ' This appeai is filed wider jVSecti;'5:'} *t.he A<:qLs%sitien Act against the judgment'-..ar:d {awayak dateci 2:33.200: passed in LAC NeE16:,>°2VQaQ 0n"~!:he;:v-fi.ie"1:f'the :1 Additicnai Civii Judge (Sr. Qznfi B_z=1.g'}:':~!.i_<_c:§;._»ai: 'Bagai§<<;ii:; paruy allowing the ciaim {3€tit§Q;~3 ~..fgr.'¢»CQ§'§'1"§)$f§'Sa:§Dfi afidv seeking enhancement 9%' crsmpesasatienj " 7 This appeai _c:::»--mm_g gin %:=o;: o_:d.§e-rs day, the Cguri:
deiévered the fsiioyv:._i_ng:;~' _ _ ' Sri' 3:a7e;:;a§:':si*'x '<:a:,mseE appearmg fer the appe§%a§'::s_at vvs;§§3_e:*..Vé:%.:§§%mi:s ihat ihés aggeaé may be :§§'s*rr2_:s$£!§*a§_._;%;§%:v§:§raA'xé*~:§zmseyving %§ba:'i=§ ':9 me aspfiéafits ta fiie arz ~.af::>';%éa%_ guriséiciimai §i§€:r%£: Cgagri 331$ $3 ihe ' V'2....v§rs:;n§:*: L;§%§e§ §:€'%__tfE%e aggea may %a Eeft 33%;: gm? §%.%FE§'E€i" mags ~ _:':,.?Z?j4'i'T駧'__i§"I€ :{5;:'7r: fee gas $3 awsai mama may fig Grfigréé :3 ha 4' :4'$§'§§§::§V@§7;~«_.
2» "Ewe subméssésgé 3? the Eeamefi Cemgei aggsearéng far the asgeéiants, as stated Emma; E3 giaced an s'e:@:'"§; The instant appea: £3 dismissed as wzithdfg-wnvf;*&Se:?':;*;~s'igV' Eiberty to the appefiants is fiée an ap;3e§fa'§A'Vbie'?:>;'€%:.me District Court; if they are SQ ad_vEsed4'€2r :7_eed §rjis és;' 1?:-'g.,g:h'e.L event, ieamed EJQLHTSEE files a méi:rf:§"~f0r re'i:mf:*;'AT<9%.f the éertified $99; of the impugned judgaj_en:."V7a r':€z' §:$§Vé';=*§, :hé'%rei§Esf:ry shail return the same forthwith. vAiAf:~85_f'1'.Tg', @r: the appeai memc shat! be refg;:'::i§g:i-to E318; ;=:.:;.;3:;3e'Z.§ a?'ré'.t*s..f§}_;§:h'wEth3 §&f;
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