RATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) EVEN according to the learned Counsel for the petitioner, the property in question was purchased by her under a sale deed dt. 16/10/2003, while the preliminary and final notifications of acquisition of aid land are dt. 8/4/2003 and 9/9/2003 respectively. In the light of paragraph 28 of the judgment of the Full Bench in POORNAPRAJNA HOUSE BUILDING COOPERATIVE SOCIETY VS. BAILAMMA @ DODDA BAILAMMA AND OTHERS1, which is extracted below, petition deserves to be rejected: