REGENT COMPUTRONICS PVT. LTD.

A JANARDHAN SHETTY Appellant

V/S

SHANTAMMA Respondents

Referred Judgements :-

R. V. AUSTRALIAN STEVEDORING INDUSTRY BOARD [REFERRED TO]
ROSS CLUNIS V. PAPADOPOULLOS [REFERRED TO]
H.G. SHEELA V. STATE OF KARNATAKA [REFERRED TO]
KING EMPEROR V. SIBNATH BANERJEE [REFERRED TO]
HEGGAPPANAVAR MARKANDAPPA V. STATE OF MYSORE [REFERRED TO]
N. SOMASHEKAR AND OTHERS V. STATE OF KARNATAKA [REFERRED TO]
STATE OFBIHAR VS. KAMESHWAR SINGH:STATE OF MADHYA PRADESH:GOVERNMENT OF THE STATE OF UTTAR PRADESH:KAMESHWAR SINGH [REFERRED TO]
GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
DOLGOBINDA PARICHA VS. NIMAI CHARAN MISRA [REFERRED TO]
SOMAWANTI 0M PARKASH ATMA RAM CHODHA VS. STATE OF PUNJAB [REFERRED TO]
JAICHAND LAL SETHIA VS. STATE OF WEST BENGAL [REFERRED TO]
RUSTOM CAVASJEE COOPER RUSTOM CAVASJEE COOPER T M GURUBUXANI VS. UNION OF INDIA [REFERRED TO]
MUNSHI SINGH VS. UNION OF INDIA [REFERRED TO]
FAQIR CHAND K S GUPTA VS. RAM RATTAN BHANOT:HARBANS KAUR [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
ISHWARI KHETAN SUGAR MILLS PRIVATE LIMITED R B LACHMANDAS SUGAR AND GENERAL MILLS PRIVATE LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
S S DARSHAN HONEYREX PRODUCTS PVT LIMITED VS. STATE OF KARNATAKA:STATE OF KARNATAKA [REFERRED TO]
ADMINISTRATOR NAGAR PALIKA VS. BHARAT [REFERRED TO]
OM PRAKASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MUKESH HANS [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
DEVINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) THESE appeals are filed by the appellants-petitioners being aggrieved by the impugned order dated 31-10-2006 passed by the learned single Judge dismissing W. P. No. 23987/2005 along with connected writ petitions.

(2.) THE appellant-petitioners claim to be the owners of land bearing Sy. No. 76/1 of nagawara Village. They are challenging the notifications bearing Nos. Cl. 88 SPQ 2005 dated 30-4-2005 issued under Sec. 3 (1) of karnataka Industrial Area Development Act, 1966 (hereinafter called as KIAD Act) bearing No. CI/88 SPQ 2005 dated 30-4-2005 issued under Sec. 28 (1) No. Cl. 88 SPQ 2005 dated 30-4-2005 issued under Sec. 28 (4) No. Cl. 309 SPQ 2005 dated 24-9-2005 issued under Sec. 28 (4) of 'kiad Act' to declare the area comprised in Sy. No. 76/1 of Nagawara village as an Industrial Area and also for acquiring the land in question for the purpose of Industrial Estate is illegal, as the same is in contravention of KIAD Act, Karnataka Land acquisition Act, Karnataka Town and Country Planning Act of 1961 and decisions of the apex Court and this Court.

(3.) THE case of the appellant in W. A. No. 2002/2006 is that he claims to be the owner in land bearing survey No. 76/1 Nagwara Village measuring two acres of land purchased and refers to the original suit No. 4699/2003 instituted by him seeking permanent injunction against one Smt. Kamalamba and others who tried to interfere with his possession of the land in question. The suit was dismissed. Against which RFA No. 4853/2004 was filed and this Court remanded the matter for fresh consideration to the trial Court and the matter is still pending consideration before the trial court.

Click here to view full judgment.

A JANARDHAN SHETTY Vs. SHANTAMMA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address