S A JALALUDDIN Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal is before us on a reference made by the learned single Judge under Section 9 of the Karnataka High Court Act, 1961.

(2.) The appeal is directed against the judgment and decree dated 19-9-1983 passed by the XVII Addl. City Civil Judge, Bangalore, in O.S. No.6189 of 1980.

(3.) The question that arose in the suit is whether the notification published under Section 18(1)(a) of the City Improvement Trust Board Act, 1945 ('the Trust Board Act') on 5-11-1971 is barred under the provisions of the Land Acquisition (Karnataka Amendment and Validation) Act, 1967, ('the Acquisition Act') prescribing a period of two years for issuance of a declaration under Section 6 of the Acquisition Act.