M. MADAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ appeal is filed by the writ petitioners being aggrieved by the dismissal of Writ Petition No.35856/2016 by judgment dtd. 2/8/2022.

(2.) We have heard Shri. V. Lakshminarayana, learned senior counsel as instructed by Shri. S. Srinivas, learned advocate appearing for the appellants as well as Shri. C.H. Devaraja, learned Government Advocate for the first and third respondent so also Shri. H.C. Shivaramu, learned counsel appearing for respondent No.2. There is no appearance for respondent No.4.

(3.) It is contended by the learned senior counsel appearing for the appellants that a Preliminary Notification was issued by a second respondent under Sec. 16(1) of the City of Mysore Improvement Act, 1903 on 19/12/1963 for formation of the layout connecting Jayanagar Saraswathipuram, Tonachikoppal in Mysuru. A Final Notification was issued on 25/3/1969 including the writ petition schedule property.