K. SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners claim to be the owners of the land in Sy.No.7/13 at Chandra Mavina Koppalu in Sagara Town, the land of the petitioner was earlier designated for the purpose of parks and open spaces.

(3.) In the year 2008, the same not having been acquired in terms of Sub-Sec. (1) of Sec. 69 of the Town and Country Planning Act,1961 (KTCP Act) the reservation having lapsed, an application was submitted by the petitioners for re-classification of the land as residential which was so re-classified on 9/8/2018. Thereafter, the petitioners submitted an application under Sec. 95 of the Land Revenue Act seeking for conversion of the land from the earlier agricultural to non-agricultural residential purposes, as regards which the required no objection was not issued by respondent No.4 and it is in that background, that the petitioners are before this court seeking for the aforesaid reliefs for.