Sharanappa S/O Gurulingappa Angadi vs The District Commissioner Raichur on 3 November, 2010

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Karnataka High Court

Sharanappa S/O Gurulingappa Angadi vs The District Commissioner Raichur on 3 November, 2010

Bench: Ajit J Gunjal

IN THE HIGH COURT OF KA.RNA'FAKA
CIRCUIT BENCH AT GULBARGA

DATES THIS THE 3*" DAY OF NOVEMBA'

BEFORE

THE;HMVBLEAMaJUSncEAJn§L¢ﬁMg§g;'"V

WRIT PLYHTION NOS.83909f'«.V9:§ 1A./20'

Between:

1. Sharnappa     _ V 
S/O Guru1ingappa"Anga'd_i 1-, }  
Age: 33 years, 000.: Busi:i1eSS  ' "
R/0 Lingasugzur V ' .  . 
Tq: 1,inga_su'g§p1:*. Dist: 1- ;3ict'%1ur;'-...____i

2.Kuppaﬁné" " 

S/O' %K.up_1i:4an.rié1"' V «V

 Ab0"L1 .33 "yr_"s_ " '  __

0C{:; Agr'i(:'t_11tL1"r£~:   ' V

R/0 asba LiﬁgS'ugﬁ: '

Tq: Liﬁgaisagur.  [_)iS*i": Raichur.

co'

 'S}1g,~1nt.z1mn1a '  """ " 'V

' 2 , W/<;. E':,u"p.parma
" _ ;-"§g€«:_«VAhG.L1;{'..65 yeayé-3

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°"7E'q:---E,i::§;>;as;ug§:s'§, Bigt: §{Ei;§i',hil£"l

 4E{1,:.§>p23.:1§<}:::<ia §3a€i§

r _ §'i3;'«::a '§'{;%:a::g:i::.:{§2s; Paé:*;§

'S§:";{:é3 €§€{ffi3;S€£§ by' his-5 LRS

i} Siddangozlda
S/0 Kuppangouda Rzktii
ﬁge: 53 yearsﬁ 0853: .A{§v0{:at«5:
Rio K3,:-aha Lia1gga1s3ugm~
Tq: Li:1ga.ss:.1gm: Eﬁist: Ra§s::hur.



LAL- 3 ~+
ORDER

in 31% these writ petitions. the petitioners are apprehensive that 'they are likely '(:3 loose pa:.ri;Vi:{£'i.}1eir property in a read Widening exercise. A11 th_6;"'petiti_§;é§efe wcauld contend that they have moi "

portion of the read. Since t3r:.aere:-A.21;ie e0hje--- £r';9;r}<:ir+,g$ aiready done on the bu:1;1:ng"e.fcn- the petitioners have sought for tfie-efogesaid «.fei§efef.i

2. Apparently, t}:1V:e.re']ie.ifs; sought for by the petitioners'-E1} ﬁfe in the nature Of ah, iI_lj11%1;(f'iL3Q1T§;'. b:_xf~....:_;everthe1ess identical matters albeit under ti:/e"C'0rp'e.rati0n Act feli for consideration bef}:1f:}feeA.this Cgﬁxri :31} a batch sf Writ Petitiens in §}5):*32X2CQ8 and eenneeted matters decided on Ceuré: whiie eeneiderimg ihe eeeee 5;?

{%:e feieﬁfeet p:'e*~Jieien.e with reference $3 the road " kz;?§§en§ng9 was ef the mew the? the entire eX;e:"§:§ee Se jrequireﬁ ie be ﬂene in aeceréanee with iaw azzﬁ due ' pmeess of lama

3. indeed, in the cage can hand, before the authorities embark upon the Widening 0f the r<::a:i_';«.. '_Ci131s regulting in ﬁemeiishing a part Sf the 2:»?

petitianers are required to be p1;t..@1f; n0t:€:'é" Vfhkéjg am" "

to be hearci. Duﬁ pracess of 13533 v:,§Ora'1d'{C€:'ta;i111§/i:*;é?az1f1 that the aggrieved party iS"féq;11red' '-ii} be h:§:é«:*_eic:i"*v:»z:r3c'i alsa . %' 1% is open for than to jﬁave not encreached any it ES open far the authoritieg' to decide the issue whE;.t3:1;%r__ :%1:'V1 '¢£II'OaC}'1€Ci a portion of untﬁ that exercise is C1OI'l€, '1:1'}.:<:3.'_ éuuthorities proceeding and demQ1§shif:~gV'pa_1fi--. of_tif:'éV building in the circumstances v.zCs1)iid:,,§ii0E:. :3;riS€. V"T1'}f3,{3'£, an iﬂenticai view is aiso taken in W.?.No.§3886Q/'1§§8 ﬂacided an :';:&,§3.

" 3 Having saiﬁ S8; {:15 faﬂgwéng Gfﬁfif Ea pasygaéz E, Al} the peiitieners Shel} taiiﬁ fééizasa pmceedings as naiice 'LG them arrsé. shaii {ﬁe their documents befare the campaent autharities ta 'auttress their coniemien ihat they have {me to 1:116 prsgerty 3.113 that

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Karnataka High Court