REGENT COMPUTRONICS PVT. LTD.

SHANTA Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

NAGANNA (DECEASED) BY L.RS AND OTHERS V. STATE OF KARNATAKA AND OTHERS [REFERRED TO]
ITI EMPLOYEES' HOUSING CO- OPERATIVE SOCIETY LIMITED,BANGALORE V. VENKATAPPA [REFERRED TO]
COLLECTOR OF BOMBAY VS. NUSSERWANJI RATTANJI MISTRI [REFERRED TO]
STATE OF MAHARASHTRA VS. SANT JOGINDER SINGH KISHAN SINGH [REFERRED TO]
SCINDIA EMPLOYEES UNION VS. STATE OF MAHARASHTRA [REFERRED TO]
SHARDA DEVI VS. STATE OF BIHAR [REFERRED TO]
RAGHBIR SINGH SEHRAWAT VS. STATE OF HARYANA [REFERRED TO]
V A NARASIMHA REDDY VS. GOVERNMENT OF KARNATAKA THROUGH SECRETARY URBAN DEVELOPMENT DEPARTMENT VIKAS SOUDHA BANGALORE [REFERRED TO]
SHAKUNTALA YADAV VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The Petitioners are before this Court seeking for the following reliefs:

(2.) The petitioners claim that one Yallappa S/o Devappa Dhakaluche was the owner of the vacant land in R.S.No.701, measuring 3 acres 3 guntas and R.S.No.203/4/4, measuring 30-guntas situated at Angol, Belagavi District. He expired on 29/9/2004, leaving behind petitioner No.1 who is his wife, petitioners No.1A to 1D who are his children, petitioners No.2 to 4 are the children of one Subhash Dhakaluche, who is brother of Yallappa Dhakaluche.

(3.) Shri Prasadkumar Gunaki., learned counsel appearing for the petitioners submits that

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SHANTA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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