OZONE URBANA INFRA DEVELOPERS PRIVATE LTD., BENGALURU Vs. TAHSILDAR, DEVANAHALLI TALUK, DEVANAHALLI AND OTHERS

JUDGEMENT

(1.) The petitioner filed the present writ petition for a writ of certiorari to quash the notice dated 24.07.2010 made in No. LND.CR.148/2010-11 passed by the first respondent Tahsildar as per Annexure - D and for a direction to respondent to carry out a joint survey regarding the allegations of encroachments made by them and determine the said question after following the procedure as contemplated by the Karnataka Land Revenue Act, 1964.

(2.) It is the specific case of the petitioner that the petitioner company was duly incorporated under the Companies-Act, 1956, on 13.01.2006. The name of the said company was changed as ' Ozone Urbana Land Developers Private Ltd.' , by a resolution duly passed under Sec. 21 of the Companies-Act, 1956. The Government of India accorded approval and issued certificate to that effect under the provisions of Sec. 23 (1) of the Companies-Act, 1956.

(3.) The petitioner company 'Mfar Infrastructure Developers (P) Ltd.' purchased various lands that was duly converted to non-agricultural residential purposes at Kannamangala Village, Kasaba Hobli, Devanahalli Taluk, Bengaluru Rural District. The ownership of the lands purchased by the petitioner vests with the petitioner company in view of change of name of Mfar Infrastructure Developers (P) Ltd. as stated supra.