Chandrashekar And Others vs The Addl Special Land Acquisition ... on 28 October, 2009

[Cites 1, Cited by 13]

Karnataka High Court

Chandrashekar And Others vs The Addl Special Land Acquisition ... on 28 October, 2009

Bench: N.K.Patil

{N 'rm: HIGH comm' or-' KAR.NA"I'AK./-\ A"I' Em C: 

I')A'{'EI.) THIS '17}-IE3 28"' I_')AY 01+' oc'1UL3_::ia 2'(:)(3.§C"§"* -f  

PRE§SEN'I': _ ._ _ _ _ A 
THE HO1\E'}j:3LIC MR.   .":/:.1>;,A'3J".i_'1T}   " 
TI--IE HONBLE MRJUSTICf3._K.N:KE$}{A\i'ZXENV,é§'I%AYA§NA

MISCCVL.  /'200§~.11\_i"T --  
M.F.A.CROB.N.Q 77/2003 {LAC} 
IN M'FA";~NO.'14Q9/2._0Q3~. {LAC}

BETWEESN: __ V . > _
Cr1;w:)RAs1~»1.:%;:&AR es; . 0*:':«:-IERS   I E ,' ;(i:i<":jss~01=aJ ECTORS
[BY      

T}-I 1%: A1)~1.)L..  ' ' 7
ACQUI«S~I'1-"ION Q1*"I§''1c£§.I3L'- ». ,  .. . RESPONI')E*£NT

(By. s1*;.sm;_:AM£:sti-:_ Gt' "i;>A'r1L, AGA.)

 mas Mi'sc----.~c'vL. IS FILED U/S 15.: OF CPC PRAYING

., ,,§:«;;{;\A1f1'.fI'i<£_:z: RESPO1\EI)ENT TO PAY ADm'I'10NA1. COURT

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' "I;"1-£313.§v11sC.Cv1. COMING ON 1*-'OR OR¥')Ii~1RS'I'I--{IS DAY.
N;K..{£§/k'1"II;j J.. ;\/[ADE '.F}--{I3 1«'0L1,0\2viNG:

O R D E R

The inst:-mi'. applioatican is filed by 't:1f1e crosssv T ()bjec1"c)rs seeking permission to pay deﬁcit. C(}L1}"£'. fee in the light of the jL1cIgme1'1i, of 1:116 Horrble Supreme Court .«""'/W' dated 8.7.2009 in Civil Appea} Nos. and comwcted matters.

2. Accepting the reeisorﬂs i accompmlying the app1ic3.ti011';'._1:his 1s{p1p1ic:é1tii;)1i'~ ism» allowed. The office has ciggficit court fee paid by the V enhanced compexlsation_gran'ged-- Isupreme Court is sufficien_t,., court fee paid by the H

3.' Misc.Cvi-17336/2009 stands"di_spQs ed bf. * Sd/-

JUDGE Sd/-

" JUDGE

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Karnataka High Court