CHOWDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks a declaration that the acquisition of the schedule property bearing Sy. No. 23/4 measuring 23 guntas situated at Nayandanahalli, Kengeri Hobli, Bangalore South taluk, Bangalore district bearing V.P. Khata No. 1148/2013 and 1148/13/1 and presently bearing BBMP Municipal No. 23/4/1148/13 in ward No. 131 of BBMP has lapsed and for quashing of the acquisition notifications and award and for other reliefs.

(2.) Briefly stated, the various contentions in the petition are as under:-

(3.) Petitioner No. 1 and her husband challenged the said acquisition in W.P. No. 1063/1986 and W.P. No. 10631/1986 before this Court during the pendency of which, an award dtd. 3/6/1988 was passed by the SLAO which was also challenged by the petitioners by amending the petitions accordingly. By final order dtd. 10/4/1996, learned Single Judge dismissed the said W.P. No. 1063/1986 and W.P. No. 10631/1986, aggrieved by which, petitioner No. 1 and her husband filed writ appeals in W.A. No. 6804/1996 and W.A. No. 6805/1996, which were also dismissed by the Hon'ble Division Bench vide final order dtd. 12/4/2006.