Sri Byrappa vs The State Of Karnataka
2023 Latest Caselaw 272 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY 2023

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

           W.A. NO.3753 OF 2010 (LA-KIADB)

BETWEEN:

1.    SRI. BYRAPPA
      S/O PATEL BYRAPPA
      AGED ABOUT 82 YEARS
      R/AT. NAYANDAHALLI VILLAGE
      PANTARAPALYA, BANGALORE-39.

2.    SRI. THAMMANNA
      S/O PATEL BYRAPPA
      AGED ABOUT 72 YEARS
      R/AT. NAYANDAHALLI VILLAGE
      PANTARAPALYA, BANGALORE-39.

3.    SRI. K.A. SATHYAN
      S/O K. APPUA
      GED ABOUT 50 YEARS
      R/AT. 453, 21ST CROSS
      4TH T BLOCK, JAYANAGAR
      BANGALORE 560 011.

                                      ... APPELLANTS

(BY MR. M. SHIVAPRAKASH, ADV.,)
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AND:

1.     THE STATE OF KARNATAKA
       REP. BY ITS CHIEF SECRETARY
       VIDHANA SOUDHA, BANGALORE.

2.     DEPARTMENT OF INDUSTRIES & COMMERCE
       STATE OF KARNATAKA
       REP. BY SECRETARY
       VIKAS SOUDHA, BANGALORE.

3.     KARNATAKA INDUSTRIAL AREA
       DEVELOPMENT BOARD
       REP. BY ITS CHIEF EXECUTIVE MEMBER
       NO.143,1ST FLOOR, NRUPATHUNGA ROAD
       BANGALORE.

4.     KARNATAKA UDYOGA MITRA
       KHANIJA BHAVAN, RACE COURSE ROAD
       BANGALORE.

5.     SPECIAL LAND ACQUISITION OFFICER
       KARNATAKA INDUSTRIAL AREA
       DEVELOPMENT BOARD
       KINI BUILDING, GANDHINAGAR
       BANGALORE-09.

                                       ... RESPONDENTS
(BY MR. M.R. NAIK, SR. COUNSEL FOR
    MR. ASHOK N. NAYAK, ADV., FOR R3 & R5
    MR. B. RAJENDRA PRASAD, HCGP FOR R1, R2 & R4)
                          ---
     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 7044/2008 DATED
5/8/10.

     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                         JUDGMENT

None for the appellants.

Mr.Madhusudhan R.Naik, learned Senior

counsel for the respondent No.5.

This intra Court appeal arises from an order

dated 05.08.2010 passed in W.P.Nos.11822-830/2009

and connected matters.

2. This Court, by judgment dated 25.11.2022

passed in W.A.No.3256/2010 and connected matters

has already dismissed similar appeals.

For the reasons assigned in the aforesaid

judgment, this writ appeal is also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV