REGENT COMPUTRONICS PVT. LTD.

N Jayamma Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

DELHI DEVELOPMENT AUTHORITY VS. SUKBIR SINGH AND OTHERS [REFERRED TO]
HARBHAJAN SINGH VS. PRESS COUNCIL OF INDIA [REFERRED TO]
MUNITHIMMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
SAWARAN LATA VS. STATE OF HARYANA [REFERRED TO]
BONDU RAMASWAMY VS. BANGLORE DEVELOPMENT AUTHORITY [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
OFFSHORE HOLDINGS PVT LTD VS. BANGALORE DEVELOPMENT AUTHORITY [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
K.M. CHIKKATHAYAMMA AND ORS. VS. THE STATE OF KARNATAKA AND ORS. [REFERRED TO]
ALIGARH DEVELOPMENT AUTHORITY VS. MEGH SINGH AND ORS. [REFERRED TO]
THE SPECIAL LAND ACQUISITION OFFICER, KIADB, MYSORE & ANR. VS. ANASUYA BAI (D) BY LRS. & ORS. [REFERRED TO]
GOVT. OF NCT OF DELHI VS. MANAV DHARAM TRUST AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) These writ petitions are listed for considering I.A.1/17.

(2.) With consent of learned counsel for the parties, writ petitions are heard finally.

(3.) Petitioners have sought relief under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (Act 30 of 2013) (hereinafter referred to as "2013 Act" for the sake of convenience) in so far as the schedule property belonging to the petitioners is concerned. The schedule property is a site bearing No.13, formerly Village Panchayath Assessment No.76/1 and Village Panchayath Khatha No.516, situated at Agara village, Begur Hobli, Bengaluru South Taluk, presently having BBMP Municipal Khatha bearing No.260/221/235/216/1 consisting of a residential building measuring East to West 60 ft. and North to South 50 ft. morefully described in the schedule appended to the memorandum of writ petitions and hereinafter referred to as "scheduled property" for the sake of convenience.

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N JAYAMMA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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