PUTTALAKSHMAMMA Vs. BANGALORE DEVELOPMENT AUTHORITY BANGALORE

JUDGEMENT

(1.) Sri Krishna, learned Counsel for the respondent is directed to take notice for respondents 1 and 2.

(2.) Petitioner contends that she is the owner of 4 acres of land in Sy. No. 6 of Lingadheeranahalli Village, Kengeri Hobli, Bangalore South Taluk. This land came to be acquired by the respondents in the year 2001. In respect of the ownership of the land there was some dispute.

(3.) Learned Counsel for the petitioner submits that the Reference Court in LAC No. 338 of 2002 held that the petitioner is the owner of 2 acres of land in Sy. No. 6, Lingadheeranahalli Village and the same had become final.