TALAVANE KRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since the prayers made in the writ petitions are common, raised against the respondents - State and Mysore Urban Development Authority (MUDA), these matters are clubbed, heard together and disposed of by this common order.

(2.) The petitioners are seeking to quash the preliminary notification dtd. 3/4/2006 issued by the 2nd respondent - MUDA under Sec. 17(1) of the Karnataka Urban Development Authority Act, 1987 insofar as they relate to the scheduled properties which are all situated in Sy.No.4 but having different block numbers such as 11 to 13, 15 and New Sy.Nos.23 and 27, in all measuring about 17 acres 21 guntas.

(3.) Learned Senior Counsel Sri G.Krishnamurthy appearing for the petitioners submits that the matter stands squarely covered by a recent decision of a co- ordinate bench of this Court in the case of Shri C.Bhaskaran /vs./ State of Karnataka and others in W.P.No.7505/2014 dtd. 17/11/2020. Learned Senior Counsel submits that the co-ordinate bench accepted the contentions of the petitioners that though the impugned preliminary notification was issued on 3/4/2006, the State Government has not issued final notification/declaration as required under Sec. 19 of the Act, till date.