Smt. Mangala vs State Of Karnataka
2023 Latest Caselaw 1211 Kant

                                               -1-
                                                         WA No. 935 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 7TH DAY OF FEBRUARY, 2023
                                            PRESENT
                              THE HON'BLE MR JUSTICE ALOK ARADHE
                                               AND
                          THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                              WRIT APPEAL NO. 935 OF 2016 (LA-BDA)
                   BETWEEN:
                   SMT. MANGALA
                   W/O C. BYATAPPA
                   AGED ABOUT 60 YEARS
                   RESIDING AT NO.1264
                   8TH MAIN ROAD
                   PRAKASH NAGAR
                   BANGALORE - 560 021.
                                                                 ...APPELLANT

Digitally signed   (BY SMT. NALEENA LOGAN., ADV.)
by B A
KRISHNA            AND:
KUMAR
Location: High
Court of           1.   STATE OF KARNATAKA
Karnataka
                        MINISTRY OF URBAN DEVELOPMENT
                        VIKASA SOUDHA, VIKASA VEEDHI
                        ROAD, BANGALORE - 560 001.

                   2.   BANGALORE DEVELOPMENT
                        AUTHORITY, T. CHOWDAIAH ROAD
                        KUMARAPARK WEST
                        BANGALORE - 560 020.
                        REPRESENTED BY ITS
                        COMMISSIONER.

                   3.   THE LAND ACQUISITION OFFICER
                        BANGALORE DEVELOPMENT
                        AUTHORITY, T. CHOWDAIAH ROAD
                        KUMARA PARK WEST
                        BANGALORE - 560 020.

                   4.   M/S KARNATAKA VIDYAVARDHAKA
                        TRUST (R), VIJAYANAGAR
                               -2-
                                          WA No. 935 of 2016




     BANGALORE - 560 040
     REPRESENTED BY ITS
     SECRETARY/TRUSTEE.

5.   SRI MALLESHAPPA
     S/O SRI BASAVARAJ
     AGED ABOUT 76 YEARS
     TRUSTEE-M/S. KARNATAKA
     VIDYAVARDHAKA TRUST (R)
     NO.1378, 10TH CROSS
     VIJAYANAGAR
     BANGALORE - 560 040.

6.   SRI A.B. CHITAPUR
     S/O.SRI BASAPPA CHITAPUR
     AGED ABOUT 70 YEARS
     TRUSTEE, M/S KARNATAKA
     VIDYAVARDHAKA TRUST(R)
     NO.1846/48, 19TH CROSS
     20TH MAIN, VIJAYANAGAR
     BANGALORE - 560 040.

7.   SMT. CHANNAMMA
     W/O SRI AIYANNA
     AGED ABOUT 60 YEARS
     NO.1846, 19TH CROSS
     20TH MAIN, VIJAYANAGAR
     BANGALORE - 560 040.
                                              ...RESPONDENTS
(BY SRI B. RAJENDRA PRASAD, HCGP FOR R-1;
    SRI N.B. DAS, ADV., FOR R-2 & R-3;
    SRI H.S. SANTHOSH, ADV., FOR R-4 & R-5;
    R-6 & R-7 ARE SERVED)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT, PRAYING TO SET ASIDE THE ORDER PASSED IN THE
WRIT PETITION 2560/2013 DATED 14/03/2016.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ALOK
ARADHE J., DELIVERED THE FOLLOWING:
                                 -3-
                                             WA No. 935 of 2016




                            JUDGMENT

Learned counsel for the appellant after arguing the

matter to some extent submitted that the appellant be granted

liberty to file a suit for damages.

2. The aforesaid liberty has already been granted by

the learned Single Judge as it is evidenced from paragraph

No.2 of the order passed by the learned Single Judge.

The appeal is therefore disposed of. The pending

interlocutory applications, if any, are disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

NMS