RAVINDRA T. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners claim to be the owners of Sy.No.80/1 measuring 2 acres 4 guntas situated at Hulimavu Village, Bannerghatta Road, Bangalore South Taluk, Bangalore.

(3.) The petitioners contend that the said land was one among various lands acquired for the formation of Byrasandra, Tavarekere and Madivala Layout (BTM Layout) under the Preliminary Notification dtd. 8/9/1987 and Final Notification dtd. 28/7/1990. The petitioners are before this Court seeking for the aforesaid reliefs on the ground that the Scheme for which the lands have been acquired has lapsed and therefore, the aforesaid reliefs are required to be granted.