LAKSHMAMMA Vs. MYSORE URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

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

(2.) The petitioners claim to be the joint owners in possession and enjoyment of an extent of 37 guntas of land in Sy.No.114/3 of Basavanahally village, Mysore taluk and district, the same being an ancestral property. The said land of the petitioners was sought to be acquired under a preliminary notification regarding the scheme under Sec. 17(1) of the Karnataka Urban Development Authorities Act, proposing to acquire certain lands in the Basavanahalli village of Mysore taluk, for formation of Vijayanagar IVth stage.

(3.) The preliminary notification came to be gazetted on 2/1/1992, final notification came to be issued on 10/12/1992, gazetted on 21/12/1992. The award came to be passed on 18/7/1994.