Karnataka High Court
Maharunnisa W/O Moulasab Akkalkot vs The Asst Commr And The Lao Bijapur on 27 October, 2009
Author: N.K.Patil
Bench: N.K.Patil
Advocate)
IN THE HIGH covncr or KARNATAKA AT BANGALORE
DATED THIS THE 27% DAY OF oc'roBER,2o~o_9.._
PRESENT
TI-IE HONBLE MR.JUs1*;oE N.K;PA':f:I:f u
AND
THE HON'BLE MR.JUs'r::CE__K.1\f;' L.
M1se.o1v1Lis1eof2__9 is/-»20o9'i ' --
IN M.F.A. CROSS oBJ1?§*fT1§1;ii_¥{i/2003
of 1y1.F.;ég.z\1}§;::*.2sO~/ zoos} (LAC)
:';Mai':.ar1in":i€.s:i¢,Vo " «V -- .
W/ o,_ Niou1asa.b'iAk}-:3.I1:ot,
Age: 59 ye'ars"fi _ ._ i' V
R/o;"--«Pate1V C3ra.El'i., Muilagasi,
' "Bi_japur';» _ V' V '
:. . Cross Objector
"V:(VI;:3y":Sri. Sangamesh G.Pati1AGA)
'3{'heAssistant Commissioner,
" Vafad the Land Acquisition Officer.
Bijapur.
. . Respondent
¢<éW.iii .1' 45' This Misc.Civil. is filed by claimant/ cross objector under Section 151 of the CPC, praying to permit her to deposit deficit court fee of Rs.9,435/«-- as per".sthe direction of the Hon'ble Supreme Court dated .4;8'.~20Q9 in Civil Appeal No.5069 of 2009 in the interest----of and equity. C. This Misc. Civil comingon "fort ord-ers "r 't::is~1daky; N.K.Pati1. J, made the following': S" V' The instant Misc. .byfl_t1%ie¥claimantc Cross Objector unde'rsSecStioif"ilthe CFC, praying to permit her_:to,__ deposit of Rs.9/£35/-- as per the Supreme Court datea4;"s.2e:a9 _ir:.4Ciril«.;2§ppealVVNo. 5069/2009 and etc.. haV_e'th'e learned counsel appearing for thepAclaim.antv,tCrossT'objector and learned Additional Go$'eriirn.e'1it Advocate for respondent. reasons stated in the affidavit filed along the application, the instant Misc.Civil is aJiowe'd; permitting the claimant--cross objector to tdeposit the deficit court fee of Rs.9,435/«» as per the it it "directions of the i~ion"1e Supreme Court dated 4.8.2009 /yams in Civil Appeal No. 5069/2009 within two months from today.
With these observations, the instant stands disposed of.