ARCHAK RANGACHAR Vs. DEPUTY COMMISSIONER BANGALORE DIST

JUDGEMENT

(1.) These two writ petitions are directed against the notification of acquisition dated 19-11-1983 bearing No. RHS (2) 242/76-77 acquiring the land belonging to the petitioners. Since common questions of facts and law are involved, these writ petitions are heard together and disposed of by this common order.

(2.) Briefly stated, the facts are as follows : In W P. No. 17476/84, the petitioner is one of the Archaks of the deity Sri Anjaneya Devaru of Byrasettyhalli, Nelamangala Taluk. Bangalore District. Sy. No. 68 of the said village consists of 3 acres 29 guntas of dry land. The petitioner is stated to be in possession and enjoyment of only 27 guntas of the said survey number. According to the petitioner, the lands were regranted to him and to others by the Land Tribunal, Nelamangala Taluk under Certificate of Registration of tenancv issued under Section 55(1) of the Karntaka Land Reforms Act. Out of Sy No. 68, a total extent of 2 acres including the land of the petitioner measuring 27 guntas were notified for acquisition by the Deputy Commissioner, Bangalore District, under preliminary notification No. RHS (2) 242/76-77 dated 25-1-1977 issued under Section 2(1) of the Karnataka Acquisition of Land for grant of House sites Act, 1972 (hereinafter referred to as 'the Act').

(3.) In W P No. 18670/84 the petitioner is another Archsk of Sri Anjaneya Devaru of Byrasettyhalli, Nelamangala Taluk, Bangalore District. This petitioner also claims that lands were regranted to him and others by the Land Tribunal, Nelamangala Taluk under Certificate of Registration of tenancy issued under Section 55(1) of the Karnataka Land Reforms Act.