CHIKKANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate to accept notice for respondent No.1. He is permitted to file memo of appearance in four weeks.

(2.) In all these petitions, the petitioners are assailing the endorsements issued to them, whereby the respondents have indicated to the petitioners that they are not entitled to allotment of the 'incentive sites' in the layout formed by the respondents. The petitioners are therefore seeking for issue of mandamus to the respondents to allot sites to them as per the 'incentive scheme' dated 22.10.1990 and 29.01.1994.

(3.) For the purpose of narration of facts, the case as put forth by the petitioners in W.P.No.49502/2013 and connections petitions is taken as the lead petition. The petitioners therein claim to be the owners of the property bearing Sy.No.119 measuring 5 acres 15 guntas situate at Basavanahalli Grama, Kasaba Hobli, Mysore Taluk. The manner in which the property was came to be owned by the petitioners has been adverted to. The property was acquired by the respondents through the notification dated 10.12.1992 for formation of the layout known as "Vijayanagar IV Stage, II Phase". The petitioners contend that since they have been deprived of their property by acquisition, in addition to the compensation paid in that regard, they are entitled to 'incentive sites' provided under the scheme as referred to above.