RESHMI DEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the instant petition, the petitioners have prayed for the following reliefs.

(2.) The petitioners are stated to have purchased the land in Sy.No.9/3 measuring 4 acres 30 guntas situated at Basavanapura Village, Begur Hobli, Bengaluru South Taluk vide Sale Deed dated 08.08.1984. State Government issued preliminary notification under Section 17(1) of the BDA Act for the formation of Peripheral Ring Road between Hosur Road to Mysuru Road to Tumkur Road (Part-II). The petitioners are stated to have filed their objections. The said preliminary notification relating to acquisition has not attained finality as is evident from the endorsement dated 22.10.2011 and preliminary notification is withdrawn.

(3.) In the year 2015, the petitioners have filed an application seeking conversion of the land from agriculture to residential purposes in respect of 3 acres 2 guntas. The petitioners have filed the writ petition No.13182/2016 challenging the preliminary notification dated 15.11.2006. This Court vide order dated 14.06.2016 quashed the preliminary notification dated 15.11.2006 insofar as the petitioners' land is concerned. In the meanwhile, on 11.11.2016, the concerned respondent issued an endorsement stating that the lands were not required for its purposes.