REGENT COMPUTRONICS PVT. LTD.

Shivaraju Appellant

V/S

Deputy Commissioner Bengaluru, Urban District Respondents

Referred Judgements :-

VIVEK M. HINDUJA VS. M. ASHWATHA [REFERRED TO]
NEKKANTI RAMA LAKSHMI VS. STATE OF KARNATAKA [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
TOWN MUNICIPAL COUNCIL ATHANI VS. PRESIDING OFFICER LABOUR COURTS HUBLI [REFERRED TO]
MANAGEMENT OF STATE BANK OF HYDERABAD VS. VASUDEV ANANT BHIDE [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
THIRUMALAI CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
SATYAN VS. DEPUTY COMMISSIONER [REFERRED TO]
P. KAMALA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Challenging judgment dtd. 17/1/2022 passed by Division Bench of this Court in W.A.No.850/2021, this review petition is filed.

(2.) Heard learned counsel for review applicant as well as learned Additional Government Advocate for Respondent Nos. 1 and 2 and learned counsel for Respondent Nos. 7 and 8. The appearance of Respondent Nos. 3 to 6 is dispensed, as they were not contesting parties in the writ petition and writ appeal being the legal heirs of original allottees.

(3.) Sri. Jayakumar S. Patil, learned Senior Counsel appearing for Sri. Raveendra V. Reddy, Advocate for review petitioners submitted that review petitioners are legal representatives of Laguma @ Dekka, who was originally granted land bearing Sy.No.94 measuring 2 acres 37 guntas of Thanisandra village, Krishnarajapuram Hobli, under Darkhast Rules, on 20/1/1937.

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SHIVARAJU Vs. DEPUTY COMMISSIONER BENGALURU, URBAN DISTRICT

Referred Judgements :-

JUDGEMENT

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