TERRACON PROJECTS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is the absolute owner of the residentially converted land bearing Sy.No.145/3A measuring 1 acre situated at Chandapura village, Attibele Hobli, Anekal Taluk, Bengaluru urban district, having purchased the same from one Muralidhara by a registered sale deed dated 24.07.2017.

(2.) Respondents No.2 and 3 issued preliminary notification dated 21.08.2019 under Section 28(1) of the KIADB Act, 1966 for acquiring 18 guntas of land in Sy.No.145/3A notifying the name of Muralidhara who was the vendor of the petitioner. Petitioner filed objections to the said preliminary notification with respondent No.3, stating that his vendor Muralidhara expired on 29.07.2017 and the notification is issued against a dead person.

(3.) Thereafter, respondent No.1 has issued notification dated 03.02.2020 under Section 28(4) of the KIADB Act, acquiring 25 3/4 guntas of land in Sy.No.145/3A belonging to the petitioner notifying the name of deceased Muralidhara. Taking exception to the preliminary and final notifications issued by respondents No. 1 to 3 acquiring 25 3/4 guntas of land belonging to the petitioner, this writ petition has been filed.