C.V. Thimappa vs The Karnataka State Housing Board
2022 Latest Caselaw 11706 Kant

                            1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH DAY OF SEPTEMBER 2022

                        PRESENT

             THE HON'BLE MR. ALOK ARADHE
                 ACTING CHIEF JUSTICE

                           AND

 THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

                  R.P. NO.10 OF 2022
                          IN
             W.A. NO.241 OF 2010 (LA-KHB)
                          IN
            W.P. NO.12398 OF 2006 (LA-KHB)
BETWEEN:

      C.V. THIMAPPA
      @ PAPPANNA
      SINCE DEAD BY HIS LR'S.

1.    K.T. THAMMANNA GOWDA
      S/O LATE C V THIMMAPPA
      AGED ABOUT 65 YEARS.

1(a). SMT. LALITHA
      W/O K.T. THAMMANNA GOWDA
      AGED ABOUT 57 YEARS.

1(b). NAVYA K.T.
      D/O K.T. THAMMANNA GOWDA
      AGED ABOUT 37 YEARS.

1(c). K.T. MOHAN GOWDA
      S/O K.T. THAMMANNA GOWDA
      AGED ABOUT 26 YEARS.
                           2



2.   K.T. VENKATA KRISHNE GOWDA
     S/O LATE C.V. THIMMAPPA
     AGED ABOUT 60 YEARS.

2(a). SMT. SUNDARAMMA
      W/O K.T. VENKATA KRISHNE GOWDA
      AGED ABOUT 60 YEARS
      R/AT MIRZA MOHALLA
      1ST CROSS, HASSAN
      CMC + OG, HASSAN 573214.

3.   K.T. GIRISH
     S/O LATE C.V. THIMMAPPA
     AGED ABOUT 50 YEARS.

     ALL ARE R/AT DOOR NO.4165
     SANTHEPET, HASSAN
     BY GPA HOLDER K.T. GIRISH.

                                        ... PETITIONERS
(BY SRI. KESAVAREDDY M, ADV.,)

AND:

1.     THE KARNATAKA STATE HOUSING BOARD
       AND OTHERS CAUVERY BHAVAN
       BANGALORE 560009.

2.     THE PRINCIPAL SECRETARY
       REVENUE DEPARTMENT (HOUSING)
       M.S. BUILDING, BANGALORE.

3.     THE SPL. LAW AND
       ACQUISITION OFFICER
       HOUSING BOARD, HASSAN.

4.     THE COMMISSIONER
       HASSAN URBAN DEVELOPMENT AUTHORITY
       B.M.ROAD, HASSAN.

                                       ... RESPONDENTS
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     THIS REVIEW PETITION IS FILED UNDER ORDER 47

RULE 1 R/W SECTION 114 OF CPC, PRAYING TO REVIEW

THE ORDER DATED 29/07/2021 IN W.A.NO.241/2020 AT

ANNEXURE-A AND RECALL THE SAME IN THE INTEREST OF

JUSTICE AND EQUITY.


     THIS R.P. COMING ON FOR ORDERS, THIS DAY,

ACTING CHIEF JUSTICE MADE THE FOLLOWING:


                       ORDER

This petition has been filed seeking review of the

judgment dated 29.07.2021 passed by this court in

W.A.No.241/2020.

We have heard learned counsel for the appellant

at length. The order of which review is sought neither

suffers from any jurisdictional infirmity nor any error

apparent on the face of the record.

In the result, we do not find any merit in this

petition, the same fails and is hereby dismissed.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE