LAWS(KAR)-2003-3-46

ABDUL REHMAN Vs. STATE OF KARNATAKA

Decided On March 05, 2003
ABDUL REHMAN Appellant
V/S
STATE OF KARNATAKA, BY ITS SECRETARY Respondents

JUDGEMENT

(1.) A Division Bench of this Court on 12. 4. 1999 referred the following question to the Full Bench. Whether Section 35 of the Karnataka improvement Boards act has adopted the entire Land Acquisition Act or incorporated some of its provisions.

(2.) AS per the Order of the Division Bench, the matter was posted before the Full Bench. On 25. 11. 1999 a Full Bench of this Court granted two weeks time to do the needful and in case of default, appeals/petitions stand dismissed without further orders. Thereafter needful was not done vide order dated 25. 11. 1999, hence W. A. s automatically stood dismissed. Thereafter C. Ps were filed. In view of the retirement of Chief Justice, one of the Member of the Bench, the Chief Justice vide order dated 4. 3. 2003 constituted this Full Bench and C. Ps were posted today, they were allowed and W. As are restored to file. Hence, this reference has come up before us today.

(3.) AS agreed by the respective learned Counsel, the matter has been considered today.