RAGHAVENDRA RAO AND OTHERS Vs. STATE OF KARNATAKA On 31 January, 2000

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Raghavendra Rao And Others v. State Of Karnataka

Raghavendra Rao And Others
v.
State Of Karnataka

(Supreme Court Of India)

Petition for Special Leave to Appeal (Civil) No. 975 of 2000 | 31-01-2000

1. Learned Counsel for the Petitioners on instructions states that a request was made to the High Court to permit the Petitioners to claim enhanced compensation at the rate of Rs. 20,000/- and odd per acre and to permit the Petitioners to pay deficit court-fees. Unfortunately, that request is not dealt with in the impugned judgment. If that is so, the proper course for the Petitioners is to move a review petition. Learned Counsel for the Petitioners seeks leave to withdraw this SLP with a view to approaching the High Court in review proceedings. The SLP is dismissed as withdrawn. It is obvious that the Petitioners were bona fide agitating about this grievance in the pending SLP and it is only today that the SLP is being withdrawn to enable the Petitioners to go in review proceedings. Accordingly it would be open to the Petitioners to file appropriate application for condonation of delay before the High Court.