G. CHITRA POORNIMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the show cause notice dated 06.06.2020 bearing No.L.N.D (POO) CR/104/2019-20 issued by respondent no.2 and the consequent suo motu proceedings initiated by respondent no.2 against the petitioners, the instant writ petition is filed.

(3.) One late George Thangaiah, who was the husband of petitioner no.1 and father of petitioner nos.2 and 3, was granted a total of 16 guntas of lands in Survey Nos.2/2, 7/1A and 7/1B of Binnamangala Manavarthe Kaval Village, K.R.Puram Hobli, Bengaluru East Taluk vide order dated 26.12.1975 for non-agricultural purpose. It was granted at an upset price of Rs.12,000/- per acre. After the death of George Thangaiah, the petitioners have inherited the same and are in peaceful possession of the same. The said George Thangaiah was also the owner of certain adjoining lands to the property granted to him. The Bangalore Development Authority (hereinafter referred to as 'the BDA') thereafter has sanctioned development plan in respect of the property in question way back in the year 1977 and the said property has been developed. The fact that the property was allotted for non-agricultural purpose and the BDA sanctioning a development plan indicates that the property in question is no longer a kharab land.