Karnataka High Court
G Satyanarayana Setty vs The Airforce Station on 5 July, 2017
Author: B.S.Patil
Bench: B.S.Patil
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JULY, 2017
BEFORE
THE HON'BLE MR.JUSTICE B.S.PATIL
W.P.No. 54748/2016 (LA-RES)
BETWEEN
G SATYANARAYANA SETTY
SON OF LATE N GIRIYAPPA SETTY
AGED ABOUT 78 YEARS
AND RESIDING AT NO 60/61
BBMP OFFICE CIRCLE
C/O HANUMAN TRADERS
YELAHANKA OLD TOWN
BENGALURU - 560064
... PETITIONER
(BY SRI SUNDARA RAMAN M V
& SMT SANJANA RAO, ADVS.)
AND
1. THE AIRFORCE STATION
YELAHANKA BANGALORE - 560063
REPRESENTED BY MR S K CHAUHAN
GROUP CAPTION
STATION WORKS OFFICE
2. MILITARY ESTATES OFFICE
KARNATAKA CIRCLE
K KAMARAJ ROAD
BANGALORE - 560042
REPRESENTED BY
THE DEFENCE ESTATES OFFICER
3. TAHSILDAR
BANGALORE NORTH TALUK
YELAHANKA SUB DIVISION
BANGALORE - 560064
4. THE MINISTRY OF DEFENCE
SOUTH BLOCK
2
CABINET SECRETARIAT
RAISINA HILL, NEW DELHI - 110011
REPRESENTED BY
THE SECRETARY OF DEFENCE
MR G MOHAN KUMAR
... RESPONDENTS
(BY SRI VENKATESH DODDERI, ADV. FOR R3
SRI C. SHASHIKANTHA, CGC FOR R1 & R4)
********
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THAT
THE ACQUISTIION OF THE SCHEDULE PROPERTY VIDE
PRELIMINARY NOTIFICATION DTD:12.2.1943 ISSUED UNDER
SECTION 4(1) AND THE FINAL NOTIFICATION ISSUED UNDER
SECTION 6(1) NO.3441-W BOTH DTD:12.2.1943 (ANENXURE-A)
ISSUED UNDER THE PROVISIONS OF THE LAND ACQUISITION
ACT, 1894 HAS LAPSED BY VIRTUE OF SECTION 24(2) OF THE
RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND
ACQUISITION REHABILITIATION AND RESETTLEMENT ACT, 2013
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. Learned counsel for petitioner has filed a memo dated 29.06.2017 stating that this petition may be dismissed as withdrawn.
2. Memo is placed on record. Writ petition is dismissed as withdrawn.
Sd/-
JUDGE VP