Sri Huchappa B vs The State Of Karnataka
2023 Latest Caselaw 483 Kant

                                          -1-
                                                         RP No.2 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.2 OF 2023
              BETWEEN:
              1.   SRI. HUCHAPPA B
                   AGED ABOUT 75 YEARS
                   S/O LATE BILLIYAPPA
                   R/AT NO.40/2/14, OPP CHBS LAYOUT
                   VIJAYANAGAR, BENGALURU-560040.

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


              1.   THE STATE OF KARNATAKA
                   BY ITS PRINCIPAL SECRETARY
                   DEPARTMENT OF HOUSING AND URBAN
                   DEVELOPMENT, M S BUILDING
                   BANGALORE-560001.

              2.   THE BANGALORE DEVELOPMENT AUTHORITY
                   BY ITS COMMISSIONER, KUMAR PARK WEST
                   BANGALORE-560020.

              3.   THE LAND ACQUISITION OFFICER
                   BANGALORE DEVELOPMENT AUTHORITY
                   K P WEST, BANGALORE-560020.
                                                         ...RESPONDENTS
              (BY SMT. NAMITHA MAHESH B.G. AGA FOR R1)
                            -2-
                                          RP No.2 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 MAIN APPEAL
WA NO.285/2022 AND C/W MATTERS OF THIS HONBLE
COURT.    REVIEW THE ORDER DATED 14.10.2022 MAIN
APPEAL WA NO.285/2022 AND CONNECTED MATTERS
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.285/2022.

2. Learned Senior counsel for the appellant

submits that a typographical error has crept in, in the

judgment dated 14.10.2022.

RP No.2 of 2023

3. It is therefore directed that the words

"W.P.No1344/2021 dated 19.06.2022" shall be

substituted by the words "W.A.No.1344/2021 dated

29.06.2022".

4. 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