STATE OF KARNATAKA Vs. VENKATAMMA

JUDGEMENT

(1.) These appeals are preferred by the State challenging order dated 10.03.2017 passed by the Honourable Single Judge in W.Ps.No.1038-1041/2017 holding acquisition proceedings as having 'lapsed'.

(2.) For the sake of convenience, parties shall be referred as per their status before the Honourable Single Judge.

(3.) We have heard Shri S.S. Mahendra, learned AGA for the State, Shri M. Rama Mohan, learned advocate for respondents No.1 to 4 and Shri Narendra Gowda, learned advocate for respondents No.5 & 6.