S. BHASKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since the issue involved in these writ petitions is similar, they are taken up together for final disposal. Petitioner is the owner of the land bearing Sy.No.191/1 measuring 1 acre 6 guntas, Sy.No.192/3 measuring 27 guntas, Sy.No.192/2 measuring 1 acre 28 guntas situated at Kuduvati Village, Nandhi Hobli, Chikakballapura District. Petitioners were permitted to divert the land for residential purpose by virtue of order dtd. 30/4/2012 passed by the competent authority under Sec. 95 of the Karnataka Land Revenue Act, 1964.

(2.) Petitioner is the owner of land bearing Sy.No.192/1(New No.192/9) measuring 1 acre 9 guntas, Sy.No.191/3 measuring 32 guntas, Sy.No.200 (block 1) measuring 29 guntas, Sy.No.192/5 (block 2) measuring 15 guntas, Sy.No.89 measuring 4 acres 23 guntas, Sy.No.178 measuring 5 acres 22 guntas, Sy.No.179 measuring 6 acres 37 guntas, Sy.No.181/1 measuring 12 acres, Sy.No.181/2 measuring 1 acre 18 guntas, Sy.no.258 measuring 2 acres total 36 acres 11 guntas situated at Kuduvati Village, Nandhi Hobli, Chikkaballapura District.

(3.) Petitioners were permitted to divert these lands for residential purpose by virtue of order dtd. 5/4/2011 and 13/12/2013 passed by the competent authority under Sec. 95 of the Karnataka Land Revenue Act, 1964.