REGENT COMPUTRONICS PVT. LTD.

B S YEDDYURAPPA Appellant

V/S

SIRAJIN BASHA Respondents

Referred Judgements :-

AGARWAL TRADING CORPORATION V. ASSISTANT COLLECTOR,CUSTOMS [REFERRED]
M. MAHESHAN V. STATE OF KARNATAKA AND OTHERS [REFERRED]
P.R. VENUGOPAL V. G.P. RAJASHEKAR & ANOTHER [REFERRED]
PANDURANG @ SATHYABODH V/S. STATE BY POLICE INSPECTOR,POLICE WING,KARNATAKA LOKAYUKTA POLICE STATION,DHARWAD [REFERRED]
R R CHARI VS. STATE OF UTTAR PRADESH [REFERRED]
ZAVERBHAI AMAIDAS VS. STATE OF BOMBAY [REFERRED]
TRUST MAI LACHHMI SIALKOTI BRADARI VS. CHAIRMAN AMRITSAR IMPROVEMENT TRUST [REFERRED]
MUNICIPAL COUNCIL PALAI VS. T J JOSEPH [REFERRED]
STATE OF ORISSA IN BOTH THE APPEALS STATE OF ORISSA IN BOTH THE APPEALS H R S MURTHY VS. M A TULLOCH AND CO :MISRILAL JAIN:M A TULLOCH AND CO [REFERRED]
MAGANLAL CHHAGANLAL PRIVATE LIMITED PARWATIBAI PUNDALIK LEGAD UMAR HABIB BIBI BATOOL PARWATIBAI PUNDALIK LEGAD VS. MUNICIPAL CORPORATION OF GREATER BOMBAY:THE PRINCIPAL JUDGE CITY CIVIL COURTS:J R VIMADALAL:ENQUIRY OFFICER:THE PRINCIPAL JUDGE CITY CIVIL COURTS [REFERRED]
U P STATE ELECTRICITY BOARD VS. HARI SHANKAR JAIN [REFERRED]
M KARUNANIDHI VS. UNION OF INDIA [REFERRED]
ROHTAS VS. STATE OF HARYANA [REFERRED]
T BARAI VS. HENRY AH HOE [REFERRED]
T BARAI VS. HENRY AH HOE [REFERRED]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED]
AJMER SINGH VS. UNION OF INDIA [REFERRED]
RATAN LAL ADUKJA VS. UNION OF INDIA [REFERRED]
STATE OF MADHYA PRADESH VS. RAMESHWAR RATHOD [REFERRED]
NARCOTICS CONTROL BUREAU VS. KISHAN LAL [REFERRED]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED]
STATE OF WEST BENGAL VS. MOHAMMAD KHALID:MOHAMMAD RASHID KHAN:ABDULAZIZ [REFERRED]
ATTIQ UR REHMAN VS. MUNICIPAL CORPORATION OF DELHI [REFERRED]
INSTITUTION OFA R LOKAYUKTAL UPA LOKAYUKTA A P VS. T RAMA SUBBA REDDY [REFERRED]
C RANGASWAMAIAH VS. KARNATAKA LOKAYUKTA [REFERRED]
GANGULA ASHOK VS. STATE OF ANDHRA PRADESH [REFERRED]
MOTI LAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
VIVEK GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
NGEF LTD VS. CHANDRA DEVELOPERS PVT LTD [REFERRED]
DILAWAR SINGH VS. PARVINDER SINGH [REFERRED]
STATE OF KARNATAKA VS. PASTOR P RAJU [REFERRED]
JEEWAN KUMAR RAUT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED]
STATE OF KARNATAKA VS. BASAVARAJ GUDDAPPA MALIGER [REFERRED]
TAMMANNA VS. RENUKA [REFERRED]
B S YEDDYURAPPA VS. STATE OF KARNATAKA [REFERRED]

JUDGEMENT

(1.) These appeals assail the orders of the learned Single Judge dated 21/5/2013, in W.P. No. 27810/2012 and W.P. No. 27811/2012.

(2.) In PCR. No. 5/2011, three instances are given pertaining to the misconduct committed by the appellant and others. The first is with regard to alleged pecuniary advantage received by M/s. Davalagiri Property Developers Pvt. Ltd., promoted by the close relatives of the appellant. The second is criminal breach of trust said to have been committed by the appellant by illegal de-notification of land in Sy. No. 15/1, 15/2 etc., of Sreerampura village, for the benefit of M/s. Besto Infrastructure Bangalore Pvt. Ltd. The third is the alleged illegal allotment of Site No. 1 to Sri B.Y. Raghavendra, son of the appellant and Site No. 2 to Smt. Bharati Shetty, MLC, in RMV - II Stage, Bangalore.

(3.) In PCR. No. 6/2011, three instances have been mentioned. The first is alleged illegal allotment of Site No. 33A, HSR Layout to Sri R.P. Shankar, maternal uncle of Sri Sohan Kumar, son-in-law of the appellant and the subsequent illegal transfer of that site by Sri. R.P. Shankar to Sri Sohan Kumar. The second instance pertains to alleged illegal gratification obtained by the appellant, M/s. Davalagiri Properties and Developers, M/s. Bhagath Homes Pvt. Ltd., and Ms. Shobha Karandlaje from M/s. Adarsh Developers-Group of Companies. The third is with regard to alleged criminal breach of trust committed by the appellant herein by illegal de-notification of lands to an extent of 5 Acres 13 Guntas in Sy. No. 78 of Nagarabhavi village, acquired for the formation of Nagarabhavi 1st Stage Layout in willful disobedience of the orders of Hon'ble Supreme Court and this Court.

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B S YEDDYURAPPA Vs. SIRAJIN BASHA

Referred Judgements :-

JUDGEMENT

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