J. NANDA KISHORE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A.N.Janardhana Reddy was the owner of survey Nos.34, 38, 39, 40, 41 and 42 of Agara village, Begur hobli, Bengaluru South taluk and survey No.7 of Jakkasandra village of the same hobli and same taluk. The property was allotted to him in a family partition in 1969. The revenue settlement record of rights recorded his possession.

(2.) Janardhana Reddy had two wives, namely, Jayamma and Sudamma. Janardhana Reddy died intestate in 1990. On June 14, 1992, the widows of Janardhana Reddy entered into an agreement for sale of the aforesaid lands, excepting one item, with the respondent No.4. At the relevant point of time, the writ petitioner, who has been the son of Sudamma, the second wife of Janardhana Reddy, was a minor.

(3.) On September 3, 1992, a preliminary notification under sub-sections (1) and (3) of Section 17 of the Bangalore Development Authority Act, 1976 (in short "the BDA Act"), was issued proposing to acquire those lands, which was followed by a final notification under sub-section (1) of Section 19 of the BDA Act, on May 29, 1996.