Sri. Muniraju vs The State Of Karnataka
2023 Latest Caselaw 480 Kant

                                              -1-
                                                              RP No.5 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 6TH DAY OF JANUARY 2023
                                          PRESENT
                            THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                        THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
                                REVIEW PETITION NO.5 OF 2023
                   BETWEEN:

                   1.   SRI. MUNIRAJU
                        AGED ABOUT 61 YEARS
                        S/O LATE MUNICHIKKANNA.

                   2.   ROOPA C
                        AGED ABOUT 37 YEARS
                        W/O LATE KALAPPA.

                   3.   MANUPRIYA K
                        AGED ABOUT 17 YEARS
                        D/O LATE KALLAPPA.
Digitally signed
by RUPA V
                   4.   NIKIL K
Location: High
Court of                AGED ABOUT 12 YEARS
Karnataka               S/O LATE KALLAPPA.

                        ALL ARE R/AT
                        AMRUTHAHALLI VILLAGE
                        YELAHANKA HOBLI
                        BENGALURU NORTH TALUK - 560 064.

                        PETITIONERS NO.3 AND 4 ARE MINORS
                        REP. BY NATURAL GUARDIAN
                        PETITIONER NO.2

                                                              ...PETITIONERS
                   (BY SRI. K.N. PHANINDRA, SR. COUNSEL FOR
                       SRI. SAMPATH A, ADV.,)
                           -2-
                                           RP No.5 of 2023




AND:

1.   THE STATE OF KARNATAKA
     BY ITS PRINCIPAL SECRETARY
     DEPARTMENT OF HOUSING AND URBAN
     DEVELOPMENT, M.S. BUILDING
     BENGALURU - 560 001.

2.   BENGALURU DEVELOPMENT AUTHORITY
     BY ITS COMMISSIONER
     KUMAR PARK WEST
     BENGALURU - 560 020.

3.   THE LAND ACQUISITION OFFICER
     BANGALORE DEVELOPMENT AUTHORITY
     BENGALURU - 560 020.
                                        ...RESPONDENTS
(BY SMT. NAMITHA MAHESH B.G. AGA FOR R1)

     THIS REVIEW PETITION IS FILED UNDER ORDER XLVII
RULES 1 READ WITH SECTION 114 OF THE CPC, PRAYING TO
CALL FOR ENTIRE RECORDS FROM THE FILE OF WA
NO.298/2022    CONNECTED    WITH   MAIN   APPEAL WA
NO.285/2022 OF THIS HON'BLE COURT. REVIEW THE ORDER
DATED 14.10.2022 IN WA NO.298/2022 (CONNECTED WITH
MAIN APPEAL WA NO.285/2022) DISPOSED OF BY THIS
HON'BLE COURT VIDE ANNEXURE-A.          CONSEQUENTLY
RESTORE THE APPEAL TO ITS FILE FOR CONSIDERATION
AFRESH & ETC.,

    THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:

                        ORDER

Mr.K.N.Phanindra, learned Senior counsel for the

appellant.

RP No.5 of 2023

This review petition has been filed seeking review

of the judgment dated 14.10.2022 passed in

W.A.No.298/2022.

2. After hearing the learned Senior counsel for the

petitioner at length, we find that the judgment dated

14.10.2022 neither suffers from any jurisdictional

infirmity nor any error apparent on the face of the

record warranting interference of this Court in exercise

of review jurisdiction.

In the result, the petition fails and is hereby

dismissed.

Consequently, pending interlocutory application is

also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV