GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners have sought for the following reliefs:-

(2.) Heard the learned counsel for petitioners, learned AGA for respondent No.1 and learned counsel for respondents 2 to 4 - KHB and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the documents produced, learned counsel for the petitioners submit that the petitioners are the wife and children of late Ashwathachari who expired on 7/11/2013. During his life time, subject land bearing Sy.No.201/1A measuring 1 acre15 guntas situated at Jigala village, Attibele hobli, Anekal taluk, was owned and possessed by him and the same was succeeded to by the petitioners upon his death. Upon coming to know that the respondents 2 to 4 - KHB intended to form a 100ft road in a portion of the aforesaid land, the said Ashwathachari addressed a letter dtd. 5/1/2012 to the KHB intimating them that he had no objection for the KHB to utilise a portion of his land bearing Sy.No.201/1A subject to the condition that the KHB allots alternative land which is adjacent to his land to the extent his land was utilised by the KHB for formation of a road. However, no action was taken by the KHB in this regard.