Karnataka High Court
Sri. V Kempaiah S/O Late Veerabhadraiah vs State Of Karnataka on 4 November, 2010
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 4% my OF NOVEMBER 2:310
PRESENT " '
THE HONBLE MR.J.S.£{HEHAR, CHiEF..;'jtIS'§?£CE'--.
AND ,
THE HONBLE MEi.J'UST1'CE"A.S.'}3(T)PANNAV'
Writ Petition No. 34178/;?}1O1(§ _(('}M§
Between :
1. Sri. V'Kempaiah__ _
S/0 late Veerahh':~;1dra_i'ah A , V
Agsci about 78 3962313.
R/0 C1"1i.kkal1urVi.'d'agc,'.''' : " "
Kollegal
C3ha111a_rajf;agar:3Dist1*ict" _ V =
2. Sri h}111df1d;asa"E':é'h§5tiiy é_
Sfov Lzite R"a12gai.ajn._ '
:&ged_éii}i.;1;t 80 3,-«*.:j":'z'_«1«1"_s _ _'
R] :5 Madh Village,
Kolzegal min}; A " "
Chamar'aja.n__ag:-tar' District
v _ 3 Sfi Mahzidextsagpa
_ _ S',»' u Sii Shankarappa
' _ Age€3 3b011t 65 years
% . R'/'C~..T£1¢r;imba1iiViilage
' KQ§1tg3&'Ta1uk
Ghaixiarajnagar District
«m 31% M Siddappanaika
S/0 Sri Malayanaika
V' Aged about 65 years
R/0 Palya Viilagt:
Kollegal Taluk
Chanmrajnagar District
Sri C Mahesh
S / 0 Sri Cihannaiah
Aged about 50 ycars
R] 0 Yelandur Town
Chamarajanagar District
Sri Ramaswaxny
S / 0 lat:-:: Lingaiah
Aged about 55 years
R/0 Yeiandur Town
Chaznarajanagar I)is'£ri<:t
Sri Shashikanth
S / 0 late Siddaiah
Aged about 50 years
}?/0 Yeragamballi 3; .A "
Yelandur Taiuk _ ~. .
Chamarajanagar 33%-s£rict' - v~
Sr}. 1:.
Ag::d"'ab;:§i:ji '
R/1Q (I'_r"§11I1":;3:+:,,V11.i_"\4,'".1%11ag"€=;-,.v.__ _ '
Yc¥andurTa1uk. '
Chan:;.ara_i11agai*
" Sri K. B Shadaksliari Swamy
._ -/,S1*_i. K; S Basavalizlgappa
. R _, zixg_ed..ab'm1t 43 years
V _ 'R,Ifo_1?v..f%DT_ cpiony, 26/273,
" --.Q}ia:fi'ara§§i1agar District
Nénjegowda
$)'Q_Eate M Nanjegowda
" '"-Aged abcut 56 years
* 3/0 T. Hosur, Shivakaili Post,
Yeiandur Taluk,
Chamarajanagar District
... Petitioners
(By Sri Chandrakanth R Goulay, Adv.,)
And 2
1. State of Ksrnataka
8}; its Secretary,
Vidhana Soudha
Bangalore -- 560 001
2. State of Karnataka
By its Secreteny
Department of I1'I'igZ:1€iQf_14
and Water Resources' ._
(S€IViC€---A), M S Bui1d'1ng,~~.._" _
}E3anga10re -- 560 901
3. Special Land Aeqt1isitic}:3s."Q=ffieer,'s, -.
Chamaraéefiasar "
4. Kave3.'i'V1*5¢.#tfs:'v:;fl 'Nji-gam_é;_Niya1'aitha (Mysore)
By DiJ'f:tCtO1'«.
Gafiv'eryj;VBh'3j:q'afl' '€}Omp1éx;' ' V
C:'r01{i1]e11ix-"f1t11V'Stage,..Mysore-»2G
' . V _ Respondents
This"--W1itVV'PetiEfjez3"~'»%'is filed under Articles 226 am:
122?; Of the Ccmstitution of India praying to set aside the
order dsat-ed 2'? 322.010 passed by R23 as per Annexure--A
35»~As_._it relates to transfer of Special Lana
L é3.._equ_iSi.1;i0n~» .Qfi"ieer to My-sore, as illegal anti void and
Thisv 'fgwrit Petition comiflg on for Preijrninaiy
heari:::1g':ti1is day, Cihief Justice made the foflowing:
ORDER
V} g.s.Khehar, e::..5. {Oral} Learned eeunsei for the petitioners, after arguing for some time states, that he may be permitted to withdraw the instant writ petiiioxg with liberty to file .9. frmh writ petition 021 the same Cause of action with betier partizuiars.
2. Dismissed as withdravm, ivit.ki"1iVbei'ty"' as afcaresaid.
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