NEELAM BASHIR Vs. SECRETARY, URBAN DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) THE petitioners claim to be absolute owners of lands bearing Survey No. 250, Re -survey No. 250/1 of Halage village, Kengeri Hobli, Bangalore South Taluk, measuring 2 acres 24 guntas, including 5 guntas kharab. It is claimed that one Bashir, the husband of the first petitioner and the father of the second petitioner had purchased the property under a Sale deed dated 8.2.1989. It is claimed that there was a partition in the family, and the said property also came to be shared by family members of the husband of the first petitioner, namely, petitioners 3, 4, 5, 6,7 and 8.

(2.) PER contra, it is contended on behalf of the BDA that as on the date of Preliminary Notification, the land in Survey No. 250 of Halagevaderahalli Village stood in the names of Shri. T.M. Chandrashekhar, Smt. T. Meenakshamma and Smt. Janakamma, respectively, as per the revenue records. Therefore, it is up to the petitioners to establish their right over the property.