NARAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These intra court appeals are directed against the order of the learned Single Judge dated 21.11.2017 whereby the writ petitions filed by the appellants are allowed in part.

(2.) Marshalling of facts is necessary for the better understanding of the matter as the case has a checkered history.

(3.) Petitioners claim that they were the owners of land bearing R.S.No.710/1 measuring 1 acre and R.S.No. 710/10 measuring 1 acre 23 guntas situated within Anagol village limits of Belagavi taluk. The then City Improvement Board of Belagavi issued notification dated 03.03.1977 under Section 15 (b) of the Karnataka Improvement Boards Act, 1976 (for short 'Boards Act, 1976') for acquisition of the aforesaid two lands along with other lands for the formation of the residential layout under Scheme No.6. Notification dated 09.04.1980 is said to have been issued under Section 18 (1) of the Boards Act, 1976. The fulcrum of dispute thus relates to the land measuring 1392.62 sq. meters approximately 13 guntas 12 annas 4 paise, in R.S.No.710/1.