G. NIJAGUNARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be the absolute owner in possession of property bearing Sy.No.440 measuring 2 Acres 15 guntas situated at Chamrajanagara kasaba village, Chamrajanagara District. The petitioner, wanting to set up a resort on the said land, had obtained conversion of the land from agricultural to non-agricultural purposes on 26/11/2007 as also a plan for construction of a building in the said land. The project being a resort, the petitioner had approached Department of Tourism for necessary approval, which came to be granted on 22/11/2010.

(3.) In the year 2017, respondent No.3 informed the petitioner that one and a half meters of land would be required for widening the road situated in front of the property abutting Karinanjapura Road. In pursuance of this, discussions were held between petitioner and respondent No.3 for fixing the compensation liable to be paid for the said land. However, without fixing the compensation respondent No.3 issued Annexure- B notice dtd. 28/9/2020 indicating that the land which has been earmarked for widening of the Karinanjapura Road measuring 306 Sq.mts. would have to be deducted from the Khata which has been issued to the petitioner to the extent of 9611 Sq.mts., following up with a second notice at Annexure A dtd. 7/10/2020 calling upon the petitioner to come forward and relinquish that extent of 306 Sq.mts. and Khata could be issued for the balance of 9305 Sq.mts. only. The petitioner being aggrieved by the same is before this Court seeking for the aforesaid reliefs.