MUDDAPPA ALIAS DODDAPUTTABOYE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petitioners claim to be the owners of certain parcels of agricultural lands comprised in Sy. No. 68 of Satagalli Village, Mysore taluk and measuring in all 3 acres 27 guntas having inherited the same from their predecessors-in-title i.e., the husband of first Petitioner and father of Petitioners 2 to 6.

(2.) Petitioners have questioned the legality of acquisition proceedings initiated by the Respondent-Mysore Urban Development Authority, particularly the act of second Respondent, for the purpose of formation of Mahadevapura extension layout formed, during the year 1980 and for which purpose the subject lands to which the Petitioners claiming ownership, having been taken over by the MUDA, through consent acquisition proceedings, from Respondents 3 to 10, on the premise that Respondents 3 to 10 were the owners of this parcel of agricultural land and having so indicated in the notifications issued under the Karnataka Urban Development Authorities Act, 1987, for acquiring the lands.

(3.) It is in this background, Petitioners have come approached this Court with the following relief: