UNIVERSITY OF AGRICULTURAL Vs. SAROJA GUPTA

JUDGEMENT

(1.) This is a defendant s appeal. The parties are referred to by their rank before the trial court.

(2.) The case of the plaintiff was that he was the absolute owner of the land described in the schedule to the plaint, being the southern half of Block no.9 in Survey no.4 measuring 2 acres and 20 guntas, Jakkur Plantation, Yelahanka Hobli, Bangalore North Taluk. The same was said to have been purchased under a sale deed dated 1.3.1982, from one K. Rangappa.

(3.) The defendant had entered appearance and contested the suit. The defendant had denied the claim of the plaintiff. It was stated that the State government had acquired several parcels of forest land in the vicinity of the suit property for the benefit of the defendant. In order to ensure that an extent of 40 acres formed a compact block, apart from the 19 acres of land acquired in Block no.10 , a further extent of 4 acres was also acquired in the year 1980. According to the defendant the following were the persons who were notified of the acquisition proceedings in respect of 19 acres in the year 1974: