A Mohan vs The State Of Karnataka
2024 Latest Caselaw 9842 Kant

Karnataka High Court

A Mohan vs The State Of Karnataka on 4 April, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                                   -1-
                                                           NC: 2024:KHC:13921-DB
                                                             RP No. 231 of 2022



                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 4TH DAY OF APRIL, 2024

                                               PRESENT

                               THE HON'BLE MR JUSTICE K.SOMASHEKAR

                                                  AND

                                THE HON'BLE MR JUSTICE RAJESH RAI K

                                  REVIEW PETITION NO. 231 OF 2022

                      BETWEEN:

                            A MOHAN
                            S/O LATE A BASAPPA,
                            AGED ABOUT 67 YEARS,
                            AGRICULTURIST,
                            R/A NO.20, AKM ROAD,
                            II MAIN ROAD, P J EXTENSION,
                            DAVANAGERE 577502.
                                                                   ...PETITIONER

                      (BY SRI. SUNIL SHRISHAIL CHOUDHARI., ADVOCATE)

                      AND:
Digitally signed by
HARIKRISHNA V
Location: HIGH        1.    THE STATE OF KARNATAKA
COURT OF                    BY ITS SECRETARY,
KARNATAKA
                            DEPARTMENT OF COMMERCE AND INDUSTRIES
                            VIKASA SOUDHA, BANGALORE-560001.

                      2.    THE SPECIAL LAND ACQUISITION OFFICER
                            KARNATAKA INDUSTRIAL AREA
                            DEVELOPMENT BOARD,
                            NRUPATHUNGA ROAD,
                            BANGALORE-560001.
                                                                ...RESPONDENTS

                      (BY SRI YOGESH D.NAIK, HCGP FOR R1
                          SRI K.B.MONESH KUMAR, ADVOCATE FOR R2)
                                 -2-
                                          NC: 2024:KHC:13921-DB
                                             RP No. 231 of 2022



     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE
1 OF CPC, PRAYING TO(A) REVIEW OR RECALL THE JUDGMENT
AND FINAL ORDER DATED 15/09/2021 IN WRIT APPEAL
NO.440/2014 (LA-KIADB) PASSED BY THIS HON'BLE COURT
VIDE    ANNEXURE-A   AS   NULLITY,   WHOLLY    WITHOUT
JURISTITION, NON-EST, VOLATIVE OF NATURAL PRINCIPLES,
IN THE INTEREST OF JUSTICE AND EQUITY AND ETC.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
K.SOMASHEKAR, J., AND RAJESH RAI.K, J., MADE THE
FOLLOWING:

                              ORDER

Heard the learned counsel for the review petitioner so

also the learned counsel for the contesting respondent No.2

and learned AGA for respondent No.1.

2. Having given our anxious consideration to the

authorities placed by the learned counsel for the review

petitioner so also the arguments advanced by both sides, we

find no error apparent on the face of the record or in the order

passed by the Co-ordinate Bench of this Court.

Accordingly, the review petition is hereby dismissed.

Sd/-

JUDGE

Sd/-

JUDGE VM