JAGADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims that land bearing Sy.No.80/3 measuring 5 acres 7 guntas belonged to her deceased husband out of which an extent of 4 acres was acquired for the purpose of construction of houses for weaker Sec. . The remaining 1 acre 7 guntas not having been acquired, continued to be in possession of the husband for some time, but however soon came to be occupied by the beneficiaries of the Scheme made by the Social Welfare Department for providing housing to the weaker Sec. . Thus, the petitioner's husband was deprived of the entire extent of 5 acres 7 guntas though only 4 acres was acquired, and compensation granted.

(3.) In that background, the petitioner's husband and thereafter the petitioner have been following up with the respondents for making payment of compensation as regards the said unacquired land of 1 acre 7 guntas which has been used. Several times, measurements have been conducted as also survey being conducted. It came to light in those survey reports that the land of 1 acre 7 guntas had been utilized.