A.M.NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners claim that their father late Munireddy had purchased 1 acre 1 gunta of land in Sy.No.110 of Agara Village, Begur Hobli, Bengaluru South Taluk. The said land came to be acquired and there being disputes, the matter was referred in LAC No.230/1987 wherein the Reference Court taking into account that the petitioners father had purchased the property subsequent to the Notification holding that the same had not been regularized rejected the claim of the petitioners father.

(3.) The petitioners father filed an appeal in M.F.A.No.8568 of 2003, which ended in a compromise wherein the vendors recognized the interest of the petitioner to an extent of 14 guntas. It is in the above background, the petitioners are before this Court contending that the petitioners are also entitled for an incentive site and the land of the petitioners, which has been acquired being less than 20 guntas, the petitioners are entitled to a site measuring 20 X 30 feet.