CITY MUNICIPAL COUNCIL SHIMOGA Vs. LAKSHMAMMA

JUDGEMENT

(1.) CITY Municipal Council, Shimoga (for short, the appellant) has preferred this appeal against the order passed by the single Judge allowing WP No. 6573/91 decided on 26-11-98.

(2.) ). Facts 1.

(3.) LATE Chikkanna alias Chikkappa was the owner of the land bearing Sy. No. 121/1 measuring 2 acres 15 guntas of Kallahalli Village, Shimoga Taluk. Respondents herein are the legal representatives of the said late Chikkappa being the wife and children. The land belonging to the respondents and other land owners was acquired in the year 1964 for extension of Shimoga City (called as Vinoba Nagar I Stage ). The possession of the land was taken during 1964-65 and the appellant formed layout and distributed sites to the public.