GOLDEN MEADOWS DEVELOPERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) Petitioner No.1 is stated to be a partnership consisting of three partners and petitioner No.2 is a limited liability partnership. Petitioner No.2 is stated to be the absolute owner of 1 acre 5 guntas in Sy.No.29/6, 3 acres 29 guntas in Sy.No.30/2A and 3 acres 25 guntas in Sy.No.3/2B of Kasavanahalli Village, Varthur Hobli, Bengaluru East Taluk, BBMP Ward No.150, Bengaluru totally measuring 8 acres 5 guntas and there is an attached kharab of 14 guntas.

(3.) The land was earlier converted in the year 1992 for residential purposes, the said properties were brought into the common stock of petitioner No.1-firm by petitioner No.2. A reconstituted registered partnership deed has been executed on 17/3/2016.