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The Commissioner Bangalore ... vs Smt Jayakumari
2022 Latest Caselaw 12184 Kant

Citation : 2022 Latest Caselaw 12184 Kant
Judgement Date : 26 September, 2022

Karnataka High Court
The Commissioner Bangalore ... vs Smt Jayakumari on 26 September, 2022
Bench: Acting Chief Justice, S Vishwajith Shetty
                       -1-


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 26TH DAY OF SEPTEMBER, 2022

                    PRESENT

THE HON'BLE MR. ALOK ARADHE, ACTING CHIEF JUSTICE

                      AND

  THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

        WRIT APPEAL NO. 692 OF 2022 (BDA)
BETWEEN:

THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
T. CHOWDAIAH ROAD
BANGALORE-560 020
REP BY ITS COMMISSIONER               ...APPELLANT

(BY SRI D N NANJUNDA REDDY, SENIOR ADVOCATE FOR
 SRI B VACHAN, ADVOCATE)

AND

SMT. JAYAKUMARI
W/O LATE DASAPPA
AGED ABOUT 70 YEARS
R/AT NO.EWS-126
2ND MAIN, I STAGE
KARNATAKA HOUSING BOARD COLONY
AGRAHARA DASARAHALLI
BENGALURU-560 079                   ...RESPONDENT

     THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE    ORDER    DATED     23.12.2020 PASSED   IN
W.P.NO.15471/2020 BY THE LEARNED SINGLE JUDGE BY
ALLOWING THE WRIT APPEAL AND DISMISS THE WRIT
PETITION.

     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, ACTING CHIEF JUSTICE DELIVERED
THE FOLLOWING:
                             -2-



                        JUDGMENT

Sri D.N.Nanjunda Reddy, learned Senior Counsel for Sri B. Vachan, learned counsel for the appellant.

This intra Court appeal has been filed against

an order dated 23.12.2020 passed in

W.P.No.15471/2020.

2. Learned Senior Counsel for the appellant

fairly submits that a writ appeal was filed against

the similar order passed by the learned Single Judge

and the appeal preferred by the Bengaluru

Development Authority has been dismissed by a

Division Bench of this Court vide order dated

23.09.2022 passed in W.A.No.49/2022 and other

connected matters.

3. In view of the aforesaid submission and

for the reasons assigned in the aforesaid writ

appeals, this appeal is also dismissed.

In view of dismissal of the appeal, the pending

interlocutory application does not survive for

consideration and is accordingly disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

bkv

 
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