ASSISTANT COMMISSIONER CUM LAND ACQUISITION OFFICER Vs. S T POMPANNA SETTY
LAWS(SC)-2004-12-15
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
December 17,2004
ASSISTANT COMMISSTONER-CUM-LAND ACQUISITION OFFICER, BELLARY
Appellant
VERSUS
S.T.POMPANNA SETTY
Respondents
JUDGEMENT
Thakker, J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against an order dated November 14, 2002 passed by the High Court of Karnataka at Bangalore in MFA No. 270 of 1996 (LAC). By the said order, the High Court dismissed the appeal filed by the appellant herein and confirmed the order passed by the Reference Court on September 11, 1995 in L.A.C. No. 72 of 1984.;
(2.) Leave granted.
(3.) This appeal is directed against an order dated November 14, 2002 passed by the High Court of Karnataka at Bangalore in MFA No. 270 of 1996 (LAC). By the said order, the High Court dismissed the appeal filed by the appellant herein and confirmed the order passed by the Reference Court on September 11, 1995 in L.A.C. No. 72 of 1984.;
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