Karnataka High Court
Smt. Deepa Malini Devi vs He Special Land Acquisition Officer on 27 April, 2017
Author: A.S.Bopanna
Bench: A S Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF APRIL, 2017
BEFORE
THE HON'BLE MR. JUSTICE A S BOPANNA
WRIT PETITION No.55987/2016 (GM-RES)
BETWEEN:
SMT. DEEPA MALINI DEVI
AGED ABOUT 48 YEARS,
D/O LATE K B RAMACHANDRA RAJE URS
NO.304, BRIGADE PARKWAY
2ND MAIN ROAD, V V MOHALLA
MYSORE 570002
... PETITIONER
(BY SRI SAMPAT ANAND SHETTY, ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
MYSORE URBAN DEVELOPMENT AUTHORITY
JHANSI LAKSHMI BAI ROAD
MYSORE 570005
2. THE ZONAL OFFICER
MYSORE URBAN DEVELOPMENT AUTHRORITY
JLB ROAD
MYSORE 570005
3. MYSORE URBAN DEVELOPMENT AUTHORITY
REP. BY ITS COMMISSIONER
JLB ROAD, MYSORE 570005
4. SMT. TRIPURASUNDARI DEVI
AGED ABOUT 50 YEARS,
D/O LATE K B RAMACHANDRA RAJE URS
NO.17, PRESTIGE DORCHESTER,
JAKKUR
BANGALORE 560064
2
5. SMT. KIRTI MALINI DEVI
AGED ABOUT 46 YEARS,
D/O LATE K B RAMACHANDRA RAJE URS
NO.5, PRESTIGE DORCHESTER,
JAKKUR
BANGALORE 560064
6. SRI CHADURANGA KANTHARAJA URS
AGED ABOUT 46 YEARS,
S/O LATE K B RAMACHANDRA RAJE URS
LEELA VIHAR
22/1, GOKULAM ROAD
JAYALAKSHMIPURAM
MYSORE 570012
... RESPONDENTS
(BY SRI P S MANJUNATH, ADV. FOR R1-3
SMT. GEETHA DEVI M.P, ADV. FOR R4 TO 6)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA, WITH A PRAYER TO DECLARE
THAT IN FURTHERANCE OF THE FINAL ORDER OF THE
HON'BLE SUPREME COURT OF INDIA DTD:16.12.2015 IN CIVIL
APPEAL NO.7372-7428 OF 2004 VIDE ANNEXURE-A WHEREBY
THE R-3 HEREIN WAS VERY MUCH A PARTY THE R-1 & 2 HAVE
NO AUTHORITY MUCH LESS JURISDICTION TO HAND OVER
JOINT POSSESSION OF THE LANDED PROPERTY COMPRISED IN
SYNO.I OF VIJAYASHREEPURA VILAGE MEASURING 15 ACRES 6
GUNTAS APARENTLY IN FAVOUR OF 5 PERSONS AS MORE
FULLY INDICATED IN THE MAHAZAR DTD:14.9.2016 AND THE
SKETCH APPENDED TO IT VIDE ANNEXURE-C.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
3
ORDER
Learned counsel for the petitioner has filed a memo dated 27.04.2017 which is also signed by the petitioner.
In terms of the memo, the petition is disposed of as withdrawn.
Sd/-
JUDGE akc/bms