Smt.A.Jayalakshmamma vs State Of Karnataka
2024 Latest Caselaw 25532 Kant

Karnataka High Court

Smt.A.Jayalakshmamma vs State Of Karnataka on 25 October, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                                 -1-
                                                         NC: 2024:KHC:43066-DB
                                                           WA No. 188 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                              PRESENT
                                 THE HON'BLE MR JUSTICE S.G.PANDIT
                                                 AND
                           THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                                WRIT APPEAL NO. 188 OF 2023 (LA-RES)
                      BETWEEN:

                      1.    SMT. A. JAYALAKSHMAMMA
                            D/O LATE LAKKURABBIAH
                            W/O SRINIVAS REDDY
                            AGED ABOUT 66 YEARS
                            RESIDING AT NO.243
                            KYASAMBALLI VILLAGE AND
                            POST, VIA URAGAMPET SO
                            KGF-563 122

                      2.    SMT. SHYAMALAMMA
                            D/O LATE LAKKURABBIAH
                            W/O KRISHNA REDDY
                            AGED ABOUT 62 YEARS
Digitally signed by
                            RESIDING AT N.CHAMAKANAHALLI VILLAGE
SHAKAMBARI                  NANGALI POST
Location: HIGH
COURT OF                    MULBAGILU TALUK
KARNATAKA                   KOLAR DISTRICT-563 132
                                                                   ...APPELLANTS
                      (BY SMT. K. AKSHATHA SHETTY, ADVOCATE)

                      AND:

                      1.    STATE OF KARNATAKA
                            VIDHANA SOUDHA
                            AMBEDKAR VEEDHI
                            BENGALURU-560 001
                            -2-
                                    NC: 2024:KHC:43066-DB
                                        WA No. 188 of 2023




     REPRESENTED BY ITS
     PRINCIPAL SECRETARY

2.   SPECIAL LAND ACQUISITION OFFICER
     VISHWESHWARAIAH GOPURA
     3RD FLOOR, PHODIUM BLOCK
     AMBEDKAR VEEDHI
     BANGALORE-560 001
                                           ...RESPONDENTS
(BY SMT. B.G. NAMITA MAHESH, AGA)

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE IMPUGNED
ORDER DATED 27/06/2022, PASSED IN WP NO.3145/2022
PASSED BY THE LEARNED SINGLE JUDGE IN 2ND RESPONDENT
TO TREAT THE REPRESENTATION OF THE APPELLANTS DATED
23/09/2021 AS AN APPLICATION UNDER SECTION 28(A) OF
THE KARNATAKA LAND ACQUISITION ACT, 1894 AND REFER
THE MATTER TO THE JURISDICTIONAL CIVIL COURT FOR
CONSIDERATION OF THE MATTER IN ACCORDANCE WITH LAW
AND ETC.

      THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,

THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE S.G.PANDIT
           and
           HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                               -3-
                                        NC: 2024:KHC:43066-DB
                                          WA No. 188 of 2023




                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE S.G.PANDIT)

Learned counsel Smt.Akshatha Shetty.K. appearing

for the appellant submits that in view of the subsequent

development, the claim of the appellant in the present

appeal would no more survive for consideration.

2. Submission of the learned counsel for the

appellant is placed on record.

3. The writ appeal is disposed of accordingly.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE

PSJ