REGENT COMPUTRONICS PVT. LTD.

SAVITHRAMMA Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
OFFSHORE HOLDINGS PVT LTD VS. BANGALORE DEVELOPMENT AUTHORITY [REFERRED TO]
PRAHLAD SINGH VS. UNION OF INDIA [REFERRED TO]
D Narayanappa VS. State of Karnataka [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SUKHBIR SINGH & OTHERS [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition is filed challenging the acquisition of lands belonging to the petitioners by respondent No.2.

(3.) It is contended by the petitioners that they are the owners of 5 acres 16 guntas of land in Sy.No.136 and 1 acre 22 guntas of land in Sy.No.138/4 of Kadugondanahalli Village, Kasaba Hobli, Bengaluru North Taluk.

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SAVITHRAMMA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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