C. MANJANNA Vs. SYDANABI

JUDGEMENT

(1.) The present writ appeal is arising out of the order dated 15.7.2019 passed by the learned Single Judge in W.P. Nos.40715-719/2018.

(2.) Facts of the case reveal that the aforesaid writ petitions were preferred by the petitioners stating that the land bearing2 Sy. No.48/2 measuring 1 acre 30 guntas situated at Kempanahalli Village, Bidadi Hobli, Ramanagara taluk belongs to father of respondent Nos.4 to 6 therein and the father of respondent Nos.4 to 6 has sold the land in question to petitioner No.1 in the writ petition and the name of petitioner No.1 was entered in the revenue records. On 11.9.2017, petitioner No.1 has gifted the property in favour of petitioner No.2. It was further stated that the land was acquired under Section 3A of National Highways Act, 1956 (hereinafter referred to as said Act of 1956 for short) and petitioner No.1 submitted a representation on 02.08.2016 to respondent No.3 stating that he is the owner of the land and also furnished copy of the sale deed and conversion certificate. He made a prayer to disburse the amount of compensation in his favour. However, the aforesaid amount was disbursed to respondent Nos.4 to 6 in the main writ petitions.

(3.) The learned Single Judge, after hearing the parties at length, in paragraphs 7 to 10 of the order dated 15.07.2019 of the aforesaid writ petition, has held as under: