AVINASH SOFTWARE INC Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant was respondent -3 in the Writ Petition Nos.14316/2007 and No.3901/2006. Aggrieved by the order passed by the Learned Single Judge in the aforesaid two Writ Petitions dt.22nd July 2009, wherein the learned Single Judge has quashed the acquisition notifications dt.8/9th June, 2004 and 20th September 2005, the present appeals are filed.

(2.) HEARD Sri. Suman, learned counsel for the appellant, Learned Govt. Advocate for respondent -1, Sri.Vijayshankar, learned senior counsel appearing for the Karnataka Industrial Area Development Board and Sri. B.V.Acharya for the contesting respondents.

(3.) FOR the sake of convenience, the parties would be referred to as per their status before the learned Single Judge. The facts leading to these appeals are as hereunder: