Karnataka High Court
Sri Kalaiah vs The Spl Land Acquistion Officer on 11 September, 2013
Author: S.Abdul Nazeer
Bench: S Abdul Nazeer
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 11TH DAY OF SEPTEMBER 2013
BEFORE
THE HON'BLE MR. JUSTICE S ABDUL NAZEER
WRIT PETITION NO.33843/2013 (LA-KIADB)
BETWEEN:
SRI KALAIAH
S/O BARAGANABORA
AGED ABOUT 67 YEARS
R/O BASTIPURA VILLAGE
BELAGOLA HOBLI
SRIRANGAPATNA TALUK
MANDYA DISTRICT - 571 606.
.... PETITIONER
(BY SRI ABHIJEET, ADV. FOR SRI V.SRINIVAS, ADV.)
AND:
1. THE SPECIAL LAND ACQUISITION OFFICER
KIADB, METGALLI
MYSORE - 570 001.
2. EXECUTIVE OFFICER
KIADB, RASTROTHANA BUILDING
NRUPATHUNGA ROAD
BANGALORE - 560 001.
3. THE STATE OF KARNATAKA
DEPARTMENT OF COMMERCE
AND INDUSTRIES
VIKASA SOUDHA
REP. BY ITS PRINCIPAL SECRETARY
BANGALORE - 01.
.... RESPONDENTS
2
(BY SRI P.V.CHANDRASHEKAR, ADV. FOR R1 & 2
SRI H.T.NARENDRA PRASAD, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
CALL FOR THE RECORDS IN LA MIS.NO.35/2006 ON THE
FILE OF THE PRL. CIVIL JUDGE (SR.DN.) AND JMFC AT
SRIRANGAPATNA AND QUASH THE IMPUGNED ORDER
DATED 21.3.2013 PASSED IN LA MISC.NO.35/2006 ON
THE FILE OF THE PRL. CIVIL JUDGE (SR.DN.) AND JMFC
AT SRIRANGAPATNA I.E., ANNX-E.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
I have heard the learned counsel for the parties.
2. In an identical case in W.P.No.33841/2013 disposed of on 11.09.2013 (between Smt. Mariyamma vs. The Special Land Acquisition Officer and Others), I have passed a detailed order dismissing the writ petition.
3. For the reasons set out in the said order, this writ petition is also dismissed. No costs.
Sd/-
JUDGE ca