Karnataka High Court
Karnataka Industrial Area Development ... vs M Venkataramaiah on 6 April, 2022
Bench: Alok Aradhe, S Vishwajith Shetty
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL 2022
PRESENT
THE HON'BLE MR. JUSTICE ALOK ARADHE
AND
THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY
W.A. NO.558 OF 2021 (LA-KIADB)
IN
W.P.No.12580 OF 2020 (LA-KIADB)
BETWEEN:
1. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD
5TH FLOOR, KHANIJA BHAVAN
BENGALURU-560001
REP. BY ITS CHIEF EXECUTIVE OFFICER.
2. SPECIAL LAND ACQUISITION OFFICER-2
KARNATAKA INDUSTRIAL AREA
DEVELOPEMENT BOARD, 5TH FLOOR
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU-560001.
... APPELLANTS
(BY MS/MRS. BILVASHREE, ADV., FOR
MR. BASAVARAJ V. SABARAD, ADV.,)
AND:
1. M. VENKATARAMAIAH
S/O LATE AMAPPA
AGED ABOUT 81 YEARS
SINCE DEAD BY LRS.
2
1(a) SMT. JAYAMMA
AGED ABOUT 72 YEARS
W/O M. VENKATARAMAIAH.
1(b) M.V. SRIDHAR
AGED ABOUT 54 YEARS
S/O M. VENKATARAMAIAH.
1(c) M.V. RADHAKRISHNA
AGED ABOUT 52 YEARS
S/O M. VENKATARAMAIAH.
LR'S OF RESPONDENTS 1(a) TO 1(c)
ARE R/AT. NO.7, 1ST 'A' MAIN ROAD
1ST 'A' CROSS HIG, 'A' SECTOR
YELHANKA NEW TOWN
BENGALURU-560064.
1(d) M.V. RAJASHEKAR
AGED ABOUT 50 YEARS
S/O LATE M. VENKATARAMAIAH
R/AT. NO.1/22, 'B' SECTOR
SFS 4TH 'B' CROSS
YELAHANKA NEW TOWN
BENGALURU-560064.
2. D. CHIKKAHANUMAIAH
S/O LATE. ANJANAPPA
AGED ABOUT 75 YEARS
JAKKUR VILLAGE, JAKKUR POST
BENGALURU NORTH TALUK
BENGALURU-560064.
3. STATE OF KARNATAKA
VIDHANA SOUDHA , AMBEDKAR VEEDHI
BANGALORE-560001
REP. BY ITS CHIEF SECRETARY.
4. DEPARTMENT OF INDUSTRIES AND COMMERCE
VIKASA SOUDHA, VIDHANA VEEDHI
BANGALORE-560001
REP. BY ITS PRINCIPAL SECRETARY.
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5. THE DEPUTY COMMISSIONER
BANGALORE URBAN DISTRICT
K.G. ROAD, BANGALORE-560009.
6. THE TAHASILDAR
BANGALORE NORTH (ADDL.) TALUK
YELAHANKA TALUK, BENGALURU-560064.
... RESPONDENTS
(BY MR. CHANDAN S. RAO, ADV., FOR C/R1 & R2
MR. S. RAJASHEKAR, AGA FOR R3 TO R6)
---
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
18/03/2021 IN WP NO.12580/2020 (LA-KIADB) PASSED BY THE
LEARNED SINGLE JUDGE AND DISMISS THE WRIT PETITION WITH
COSTS THROUGHOUT.
THIS W.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
This intra Court appeal arises against the order dated 18.03.2021 passed in W.P.No.12580/2020.
2. Learned counsel for the parties fairly submitted that the controversy involved in the instant appeal is squarely covered by judgment dated 23.03.2022 passed in W.A.No.557/2021.
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3. In view of the aforesaid submission and for the reasons assigned by us in the aforesaid judgment, the appeal fails and is hereby dismissed.
Sd/-
JUDGE Sd/-
JUDGE RV