Karnataka High Court
Dr P K Aiyasamy S/O Krishnasamy Goundar vs The Chairman Bangalore Development ... on 16 October, 2008
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
-i1- IN THE HIGH COURT OF KARNATAKA AT BANGALORE 4 En ae oy DATED THIS Tim 16" pay of ocTODER, 209 eu RE PORE 1 DRIP. KR. ATYASAMY S/O KRISHNASAMY GOUNDAR AGED ABOUT Te YEARS BD a "GOUN NDOEP BO fad YEARS THETR "PADMA... BHAT, "YEARS, etry cr natty SRE SATIYA 2) LAR CHARITABL _ TRUST, MAGADEVANAHALLI, "JNANAPHARATHT POST, RBANGALORE-560 056, .oa PETI =
TOMBE RS (By Sci RAMA MOHAN, ADV.) AND:
"THE CHAIRMAN, BANGALORE DEVELOPMENT ALITHORITY BANGALORE ... RESPONDENT PETITION IS FILED F THE CoNsTITurr .. TO DECLARE THAT THE acoutst IE . 13 OF CHELLAGHATRA ACRES WHEREIN tur. BR, SMT, PADMA. BHA'D-
THE NOTIFICATION pp, 21.5.2008 AS NULL A VOID AND 'THA? SHOULD .BE DROPPED AT THE FT & INSTANCE ITSELF OR". BEFORE "PASSING = FT NOTIFICATION. ne rr Poa Be it a3 SO Bt by be itgy ES ta Spr THIS WRIT PETITION © COMTNG on FOR PRELIMINARY HEARING. THIS DAY, THE COURT PASSED THE FOLLOWING: =: :
bermisaet > wi a I petibiar with: likerty to pursue the my he ton ae DARED UY Le ae SLES L before. thes conpetent authorities and to
2. Submission of the learned counses placed on record, Writ petition is with Liberty as KLY/