LAWS(KAR)-2013-12-604

RAMAKRISHNA MURTHY Vs. STATE OF KARNATAKA

Decided On December 18, 2013
RAMAKRISHNA MURTHY Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) The facts stated are as follows:-

(3.) The learned counsel for the petitioners has placed on record in tabular form, graphically indicating the lands that was originally notified, acquired and the extent that has been developed thus:-