MUNITHAYAMMA Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) None appears for the petitioner, though the name Mr. S.S.Mulimani is shown in the cause list as appearing for the petitioner. On the last date of hearing i.e. 01.03.2018 before the co-ordinate bench, none had appeared for the petitioner.

(2.) Therefore, heard the learned counsel for the respondents.

(3.) The land acquired in question under Preliminary Notification dated 05.09.1988 and Final Notification dated 28.09.1989 was for the benefit of Respondent No.3 - Aircraft Employees Cooperative Society Ltd.,