B.R. PATHI, S/O LATE SMT. R. RAMARATHNAMMA AND SRI. B.S. RAJAGOPALA SHETTY Vs. THE SPECIAL LAND ACQUISITION OFFICER AND OTHERS

JUDGEMENT

(1.) ISSUE rule.

(2.) THIS matter has come up for further orders.

(3.) WRIT petition is essentially, one for quashing Annexure - B (copy of the award dated 4.1.2007) and Annexure -D (Copy of the order dated 27.5.2008) and for further amendment to direct the 1st Respondent - the Special Land Acquisition Officer, National High Ways for High Way No. 7, Bangalore, to refer the dispute between the Petitioner - the owner and Respondents 2 to 7.