Sri. Muniyappa vs The State Of Karnataka
2023 Latest Caselaw 482 Kant

                                               -1-
                                                              RP No.4 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.4 OF 2023
                   BETWEEN:

                   1.   SRI. MUNIYAPPA
                        AGED 73 YEARS
                        S/O LATE SONNAPPA.

                   2.   SRI. VENKATARAMANAPPA
                        AGED 71 YEARS
                        S/O LATE SONNAPPA.
Digitally signed
by RUPA V
                   3.   SMT. MUNILAKSHMAMMA
Location: High          AGED 61 YEARS
Court of
Karnataka               W/O LATE NARAYANSWAMY.

                        ALL ARE R/AT KEMPAPURA
                        HA FARM POST
                        BENGALURU 560024.

                                                              ...PETITIONERS
                   (BY SRI. K.N. PHANINDRA, SR. COUNSEL FOR
                       SRI. SAMPATH A. ADV.,)

                   AND:

                   1.   THE STATE OF KARNATAKA
                        BY ITS PRINCIPAL SECRETARY
                        DEPARTMENT OF HOUSING AND URBAN
                        DEVELOPMENT, M S BUILDING
                        BENGALURU 560001.
                            -2-
                                          RP No.4 of 2023




2.   BENGALURU DEVELOPMENT AUTHORITY
     BY ITS COMMISSIONER
     KUMAR PARK WEST
     BENGALURU 560020.

3.   THE LAND ACQUISITION OFFICER
     BANGALORE DEVELOPMENT AUTHORITY
     BENGALURU 560020.

                                          ...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.316/2022   CONNECTED     WITH   MAIN  APPEAL  WA
NO.285/2022 OF THIS HONBLE COURT. REVIEW THE ORDER
DATED 14.10.2022 IN WA NO.316/2022 (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 ORDERS, THIS DAY,
ALOK ARADHE J., 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.316/2022.

RP No.4 of 2023

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.

Sd/-

JUDGE

Sd/-

JUDGE

RV