Smt. Susheelamma vs The State Of Karnataka
2023 Latest Caselaw 481 Kant

                                             -1-
                                                              RP No. 3 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.3 OF 2023
                   BETWEEN:

                   1.   SMT. SUSHEELAMMA
                        AGED ABOUT 61 YEARS
                        W/O LATE MUNIHANUMAIAH
                        R/AT SRI VINAYAKA NILAYA
                        LAKSHMINARAYANASWAMY TEMPLE STREET
                        AMRUTHAHALLI, SHAHAKARANAGAR POST
                        BENGALURU 560 092.
                                                          ...PETITIONER

Digitally signed   (BY SRI. K.N. PHANINDRA, SR. COUNSEL FOR
by RUPA V              SRI. SAMPATH A. ADV.,)
Location: High
Court of           AND:
Karnataka

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

                   2.   THE BANGALROE DEVELOPMENT AUTHORITY
                        BY ITS COMMISSIONER, KUMAR PARK WEST
                        BANGALORE 560 020.

                   3.   THE LAND ACQUISITION OFFICER
                        BANGALORE DEVELOPMENT AUTHORITY
                        BANGALORE 560 020.
                                                              ...RESPONDENTS
                   (BY SMT. NAMITHA MAHESH B.G. AGA FOR R1)
                            -2-
                                          RP No. 3 of 2023




     THIS REVIEW PETITION IS FILED UNDER ORDER XLVII
RULE 1 READ WITH SECTION 114 OF THE CPC, PRAYING TO
CALL FOR ENTIRE RECORDS FROM THE FILE OF WA
NO.1319/2021 CONNECTED WITH MAIN APPEAL WA
NO.285/2022 OF THIS HONBLE COURT. REVIEW THE ORDER
DATED 14.10.2022 IN WA NO.1319/2021 (CONNECTED WITH
MAIN APPEAL WA NO.285/2022) DISPOSED OF BY THIS
HONBLE COURT VIDE ANNEXURE-A.         CONSEQUENTLY,
RESTORE THE APPEAL TO ITS FILE FOR CONSIDERATION
AFRESH & ETC.,

     THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

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

appellant.

This review petition has been filed seeking review

of the judgment dated 14.10.2022 passed in

W.A.No.1319/2021.

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

RP No. 3 of 2023

record warranting interference of this Court in exercise

of review jurisdiction.

In the result, the petition fails and is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV