Smt. Chikkakamakka Since Dead vs The State Of Karnataka
2023 Latest Caselaw 1971 Kant

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                                                    WA No. 329 of 2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 23RD DAY OF MARCH, 2023

                                         PRESENT

                  THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                             AND

                          THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                        WRIT APPEAL NO. 329 OF 2022 (LA-BDA)

                 BETWEEN:

                       SMT. CHIKKAKAMAKKA
                       SINCE DEAD
                       REPRESENTED BY HER LR'S
                       APPELLANT NO. 5 AND 6

                       SMT. KAMAKSHAMMA
                       W/O LATE HOODI MUNISWAMY
                       SINCE DEAD REPRESENTED BY
                       APPELLANT NO. 1 TO 4
Digitally
signed by R      1.    MANJULAMMA
DEEPA
                       W/O HOODI MUNISWAMY
Location: High
Court of               AGED ABOUT 65 YEARS
Karnataka
                 2.    ASHOK
                       S/O MANJULAMMA
                       AGED ABOUT 38 YEARS

                 3.    ARUN
                       S/O MANJULAMMA
                       AGED ABOUT 37 YEARS

                 4.    VIJAY
                       S/O MANJULAMMA
                       AGED ABOUT 30 YEARS
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                                      WA No. 329 of 2022




5.   SMT. A.P PADMA
     AGED ABOUT 46 YEARS
     W/O LATE HOODI PILLAPPA

6.   MR. A.P NATARAJ
     AGED ABOUT 43 YEARS
     W/O LATE HOODI PILLAPPA

     ALL ARE R/AT AMRUTHAHALLI VILLAGE
     YELAHANKA HOBLI,
     BENGALURU NORTH TALUK - 560092.
                                           ...APPELLANTS

(BY SRI. MALLIKARJUN N.K., ADVOCATE FOR
    SRI. SAMPATH A., ADVOCATE)

AND:

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

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

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

(BY SRI. S.S. MAHENDRA, AGA FOR R1)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SET ASIDE
THE ORDER DATED 27/09/2021 PASSED BY THE HON'BLE
SINGLE JUDGE IN WP NO.47105/2014 DISPOSED OF WITH
MAIN WP NO.51929/20142D AND CONSEQUENTLY, ALLOW THE
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                                         WA No. 329 of 2022




WRIT PETITION AS PRAYED FOR BY QUASHING THE IMPUGNED
NOTIFICATION   DATED    18/06/2014  ISSUED   BY  THE
RESPONDENT NO.1 VIDE ANNEXURE-C TO THE WP
NO.47105/2014 ALONG WITH OTHER CONSEQUENTIAL
RELIEFS.

    THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
CHIEF JUSTICE, DELIVERED THE FOLLOWING:

                        JUDGMENT

The present appeal challenges an order passed by

the learned Single Judge of this Court in a bunch of writ

petitions. It is not in dispute that an appeal in

W.A.No.1344/2021 was presented before this Court

challenging the order in the bunch of writ petitions. The

Division Bench, vide its order dated 29.06.2022, found

that the appeal is devoid of any merit and upheld the

order of the learned Single Judge. Resultantly, the appeal

was dismissed.

2. In view of the above facts, we see no reason to

entertain the present appeal. The appeal being devoid of

any merit, deserves to be dismissed. Accordingly, the

appeal is dismissed.

WA No. 329 of 2022

3. In view of dismissal of the appeal, no order is

required to be passed on the pending applications and are

accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RD