V. GOPALAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for issuance of order/directions to the Government to issue an order of de-notification in respect of an extent of 1 acre 28 guntas in Survey No.9 situated at Somanakoppa Village, Kasaba Hobli, Shivamogga Taluk and District, while extending the same benefit as extended in the case of Sri Madarsab in Survey No.131, measuring 3 acres 23 guntas and Sri Parameshwarappa in Survey No.16/2 measuring 1 acre 14 guntas, whose lands have been excluded.

(2.) The petitioner submits that he is the owner of the land measuring 7 acres 28 guntas in Survey No.9 in the Village referred hereinabove.

(3.) It is stated that the Preliminary Notification came to be passed on 12/11/1992, which was followed up by a Final Notification on 24/5/1994, which covered the land of the petitioner.