S. PADMAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioners claim to be the absolute owners of the residential house bearing CTS No.2658, 2659, 2663 in Ward No.90 of Ulsoor having BBMP Municipal Number and postal address 8, 9 (CTS 2658) 10, (CTS No.2659), Someshwaraswamy Temple Street and No.42, Car Street (CTS No.2663) all at Ulsoor, Bangalore-560 008, BBMP Ward No.81.

(3.) The land of the petitioners was proposed to be acquired by exercising powers under the Land Acquisition Act, 1894 (for short 'L.A. Act') apparently on the ground that the said land was required for the purpose of making use of the Kalyani (Water storage area in a temple) which had been recently discovered and the same is attached to the temple premises. The petitioners being owners of the private land have objected to the same contending that their land should not be acquired for beautification of the Kalyani since the Kalyani had already been restored and was operational.