Smt V Amrutha vs The State Of Karnataka
2022 Latest Caselaw 8134 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 3RD DAY OF JUNE 2022

                        PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

            W.A. NO.1376 OF 2021 (LA-BDA)
                         IN
            W.P.No.1072 OF 2021 (LA-BDA)

BETWEEN:

SMT. V. AMRUTHA
W/O B.R. NANJUNDAPPA
AGED 65 YEARS
R/AT NO 652/8, BANDAPPA STREET
YESHWANTHPUR,
BENGALURU 560022.
                                         ... APPELLANT
(BY MR. SUSHANTH SHARMA B.J. ADV., FOR
    MR. KIRAN V. RON, ADV.,)

AND:

1.    THE STATE OF KARNATAKA
      DEPT OF URBAN DEVELOPMENT
      VIDHANA SOUDHA
      DR. B.R. AMBEDAKR VEEDHI
      BENGALURU 560001
      REP BY ITS SECRETARY.

2.    BENGALURU DEVELOPMENT AUTHORITY
      KUMARA PARK WEST
      SANKEY ROAD, BENGALURU 560001
      REP BY ITS COMMISSIONER.
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3.   THE SPECIAL LAND ACQUISITION OFFICER
     BENGALURU DEVELOMPENT AUTHORITY
     KUMARA PARK WEST
     SANKEY ROAD, BENGALURU 560001.

                                               ... RESPONDENTS
(BY MRS. VANI H, AGA)
                            ---

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO CALL FOR THE RECORDS OF WRIT
PETITION NO.1072/2021.     SET ASIDE THE ORDER DATED
29.11.2021 PASSED BY THE LEARNED SINGLE JUDGE OF THIS
HONBLE COURT IN WP.1072/2021. ALLOW THE WRIT PETITION
FILED BY THE APPELLANT IN WP.1072/2021. THE ALTERNATIVE
REMAND THE LEARNED SINGLE JUDGE FOR CONSIDERATION FO
THE WRIT PETITION IN WP 1072/2021.

     THIS W.A. COMING ON FOR ORDERS,                THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.Sushanth Sharma B.J., learned counsel for Mr.Kiran

V.Ron, learned counsel for the appellant submits that the

appellant has challenged the order dated 29.11.2021 passed

by the learned Single Judge in W.P.No.1072/2021. It is fairly

stated by the learned counsel for the appellant that the

aforesaid order passed in connected writ petitions has

already been upheld and the writ appeal namely

W.A.No.1363/2021 has been dismissed by a Division Bench

of this Court vide judgment dated 22.12.2021.

In view of the aforesaid submission, this appeal is also

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV