RAGHAVENDRA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Counsel for the Petitioners on instructions states that a request was made to the High Court to permit the Petitioners to claim enhanced compensation at the rate of Rs. 20,000. 00 and odd per acre and to permit the Petitioners to pay deficit court-fees. Unfortunately, that request is not dealt with in the impugned judgment. If that is so, the proper course for the Petitioners is to move a review petition. Learned Counsel for the Petitioners seeks leave to withdraw this Special Leave Petition with a view to approaching the High Court in review proceedings. The Special Leave Petition is dismissed as withdrawn. It is obvious that the Petitioners were bona fide agitating about this grievance in the pending SL. P and it is only today that the Special Leave Petition is being withdrawn to enable the Petitioners to go in review proceedings. Accordingly it would be open to the Petitioners to file appropriate application for condonation of delay before the High Court.