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2016 (2) AKR 354
::(2016) 3 KCCR 2263
Karnataka High Court
Hon'ble Judge(s):
Subhro Kamal Mukherjee, Actg. C. J.,
Ravi Malimath
, JJ
(A) Karnataka Land Revenue Act (12 of 1964) S. 94 B — Karnataka Land Revenue Rules (1996), R 108-D — Government Land — Regularisation of unauthorised occupation — Matter pending before committee constituted under R 108D — Court declined to go into details of application — Admittedly, occupant had no right, title and interest in land in question — He is not entitled for an order of injunction Civil P C (5 of 1908), O 39, R 1 (Paras 2, 4)
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