GURUNATH Vs. PRINCIPAL SECRETARY GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Appellants in these appeals have challenged the common order dated 27.7.2015, passed by the learned Single Judge, in W.Ps.No.105400-402/2015 & connected cases.

(2.) Heard Shri Shriharsh A.Neelopant, learned Counsel for the appellants and Shri C.S.Patil, learned Government Advocate for respondent No.1 and Shri R.H.Angadi, learned Counsel for respondent No.2.

(3.) Appellants are joint owners of agricultural property measuring 4 acres 34 guntas in survey No.80/2 of Tadasinakoppa village, Dharwad Taluk. The Master Plan under the Karnataka Town and Country Planning Act, 1961 ('the Act' for short) was notified in the official Gazette dated 20.11.2003. In the said Master Plan, appellants' land fell within the 'agricultural zone' (green belt area).