THORE SALAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) these writ petitions arise out of the same set of facts in respect of sites in the layout formed by the second respondent in sy. Nos. 174 and 175 of ketamaranahally, now known as "further extension of mahalakshmi layout". W.p. nos. 5490 to 5494 of 1991 and W.P. 27338 of 1991 are filed by the allottees of the sites. W.p. nos. 6446 to 6456 of 1989 are filed by respondents 3 and 4 challenging the validity of the allotment of the sites by the second respondent.

(2.) the parties are referred to hereinafter by their respectivepositions in W.P. nos. 5490 to 5494 of 1991.

(3.) the facts of the case in brief are as follows: the aforesaidtwo sy. Nos. Measuring 26 acres 25 guntas were notified for acquisition under notification, dated 25-3-1975 issued under Section 16(1) of the city of Bangalore improvement Act, 1945 for extension of mahalakshmi layout. The said preliminary notification was followed by the final notification, dated 15-7-1977 published in the Karnataka gazette, dated 4-8-1977. Out of the above 26 acres 25 guntas of land, 8 acres 16 guntas was owned by the third respondent and 3 acres was owned by respondent 4. The fourth respondent is a subsidiary of the third respondent company. Apart from respondents 3 and 4, there were others who owned certain extent of land notified for acquisition.