G.R. VIJAYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have called into question the intimation, dated 7-11-2014 (Annexure-A), insofar as it relates to demanding and accepting the market value of 7 guntas of 'A' phot kharab land at Sy. Nos. 73 and 74 of Abbigere Village.

(2.) The facts of the case in brief are that the petitioners sought the conversion of the lands measuring 5 acres 27 guntas (including 5 guntas of ' A' phot kharab land) at Sy. No. 73 and 20 guntas of land (including 2 guntas of 'A' phot kharab land) standing at Sy. No. 74. The respondent 2 granted the NA conversion, inter alia, demanding the amount towards the market value of 'A' phot kharab land measuring 7 guntas. The petitioners have indeed made the payment also.

(3.) On ascertaining the legal position, the petitioners realised that they are not liable to pay the market value of 'A' phot kharab land, as it forms part of the mainland belonging to them. They submitted the representation dated 28-9-2015 (Annexure-B) praying for the refund of Rs. 15,75,000.00. On the respondent 2 showing inaction in the matter, these petitions are filed.