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N. Narayanappa Vs Bangalore Development Authority <BR> Sudhakar Hegde
Decision:
Dismissed
22-07-2014
.... Act, particularly of the nature of Sections 6 and 11A, which cannot also on its own force have any application to actions taken under the B.D.A. Act. Consequently, we see no infirmity whatsoever in the reasoning of the Division Bench of the Karnataka High Court in Khoday Distilleries Ltd. case (Supr ...
Karnataka High Court
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