(1.) This intra court appeal is filed by the unsuccessful petitioners assailing the order dtd. 15/12/2010 passed by the learned Single Judge of this Court in W.P.Nos.39277-278 of 2010.
(2.) Heard the learned counsel's appearing for the parties and also perused the materials placed on record.
(3.) Brief facts of the case as revealed from the records which may be necessary for the purpose of disposal of this appeal are, the appellants claim to be the owners of land bearing Survey No.104/2 to 104/7 at Gottigere Village, Bannerghatta Road, Bengaluru South Taluk which totally measures 13 acres 7 guntas (hereinafter referred to as 'the lands in question'). The lands in question were acquired by the Karnataka Industrial Area Development Board (hereinafter referred to as the 'Board' for short) for the purpose of construction of interchange, ramp and service road to the peripheral road that was being built by respondent Nos.12 and 13 pursuant to Frame Work Agreement (FWA) entered into between respondent No.12 and the State Government on 3/4/1997.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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