MUNIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal arises from an order dtd. 19/9/2019 passed by the learned Single Judge by which the writ petitions preferred by the appellants has been dismissed. The appellants, in addition, have also questioned the order dtd. 3/3/2020 passed by the learned Single Judge by which the review petition filed by them has been rejected.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellants are the owners of land bearing Sy.No.338/2 measuring 2 acres, 334/2 measuring 1 acre, 349/2 measuring 9 guntas, 352/2 measuring 17 guntas situated at Kempapura Agrahara Village, Kasaba, Bengaluru North Taluk.

(3.) Out of the aforesaid land, the Bangalore Development Authority was in need of the land measuring 17 1/2 guntas for formation of Chandra layout. Therefore, a preliminary notification dtd. 30/7/1977 was issued and thereafter, a final notification was issued on 10/5/1978 and the awards were passed on 27/12/1980 and 25/8/1986.