SPECIAL LAND ACQUISITION OFFICER Vs. BYAMMA

JUDGEMENT

(1.) The Writ Petition was disposed off on 24.01.2019 with the following directions:

(2.) This judgment was rendered on the basis of the Orders dated 27.01.2016, made by the Deputy Commissioner u/s 136(3) of the Karnataka Land Revenue Act, 1964, copies whereof are at Annexures - J & K to the Writ Petition; the relevant portion of one such order reads:

(3.) Hence I proceed to pass the following orders. ORDER