Smt. V. Chinnabai Vs Mysore Urban Development Authority and The State of Karnataka
.... '' x 60'' by accepting the amount fixed by the MUDA at the time of allotment. 25. Petition though not opposed by filing statement of objections, nevertheless the learned counsel for the respondent with reference to original records submits that the facts set out in the petition as regards allotme ...
Karnataka High Court
Sri K.R. Susheela Gowda Managing Trustee Vs Smt. Kamalamma and Others <BR> Netaji Rural Development Trust (R)
.... e in light of the principles of natural justice as no prior notice of cancellation was given to the allottees. Learned Single Judge, however, held that when the allotments were per se illegal, hearing the allottees prior to cancellation would have been an empty formality. Under the circumstances, a ...
Karnataka High Court
Smt. Prabha Nataraj Vs N.S. Rangegowda and Mysore Urban Development Authority
.... is also clear from the sale deed that the plaintiff was put in possession of the site in question. Ex. P3 is the encumbrance certificate issued by the Sub-Registrar of Mysore from 1.4.1980 to 16.7.1992, which shows that site Nos. 1 and 2, katha No. 209/68/2 measuring 60 ft. x 60 ft. has been sold b ...
Karnataka High Court
Mysore Urban Development Authority Vs State of Karnataka and Sri N C Lingappa <BR> Sri Chandappa B.L.
.... t will no longer regard it is having any legal effect even though it has not been repealed. There is some doubt as to whether the doctrine is applicable in English Law, so as to say that the statute ceases to be in force merely because it is obsolete. Normally there is an express repeal of a whole o ...
Karnataka High Court
Sri Chandrashekar B.L. Gowda Vs Mysore Urban Development Authority
.... llottee, even assuming that there was some delay in paying the entire sital value, the master requires favourable consideration, keeping in mind the conduct of the respondent and that of the petitioner. 4. Learned counsel appearing for the respondent-Mysore Urban Development Authority submits tha ...
Karnataka High Court
Sri. Vijay Mallappa Muchandikar Vs The Belgaum Urban Development Authority and The State of Karnataka
.... ned counsel for the petitioner, when carried in WA No. 1172/2007 by BUDA was confirmed by order dated 27/11/2007 of the Division Bench. 4. Although the statement of objections to the petition is not filed, nevertheless leaned counsel for the respondent-Urban development Authority contends that th ...
karnataka high court (dharwad bench)
Vyshali Mahila Samaj Vs State of Karnataka and Others
.... f due publicity has not been made and the application of the 3rd respondent has not been examined keeping in view the guiding principles enumerated under Clauses (i) to (f) under Rule 7(1) of the Rules. 7. I have carefully examined the order under review with reference to the aforesaid rules and ...
Karnataka High Court
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