KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD Vs. AKKAYAMMA

JUDGEMENT

(1.) This intra court appeal is filed challenging the order dtd. 12/4/2022 passed by the learned Single Judge of this Court in W.P.No.46860/2018.

(2.) Heard the learned Counsel appearing for the parties and also perused the material on record.

(3.) Brief facts of the case as revealed from the records are, land bearing Sy. No.7 measuring 2 acres of B.K.Palya village, Jala Hobli, Bengaluru North (Additional) Taluk, owned and possessed by the original writ petitioner - Smt. Akkayamma was acquired for the purpose of the appellant- Board in the year 2006. Smt. Akkayamma was not paid compensation in respect of the land in question because the revenue records of this property did not stand in her name. Doubting the veracity of the grant order dtd. 18/12/1962 issued in favour of Smt. Akkayamma, the Special Deputy Commissioner had initiated suo motu proceedings which was subsequently closed by order dtd. 27/1/2016 with a direction to respondent no.4-Tahsildar to enter the name of Smt. Akkayamma in the revenue records of the land in question.