P. PUTTAPPA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Learned counsel for the appellant informs that under the similar facts and circumstances and against the same notification, this Court, vide judgment and order dtd. 19/7/2021 passed in a bunch of Miscellaneous First Appeals, the leading case being M.F.A.No.5302/2019 has dismissed the appeals holding that they are all devoid of merits.

(2.) The operative portion of the judgment and order dtd. 19/7/2021 is reproduced below:-

(3.) In view of the above, the present appeal stands dismissed on the same terms as ordered by this Court vide order dtd. 19/7/2021 passed in the bunch of Miscellaneous First Appeals.