NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a second round litigation.

(2.) THE facts very briefly are: The lands bearing Sy. Nos. 66 to 72 of ananthapura Village, Yelahanka Hobli, measuring about 2 acres 5 guntas are owned by the petitioner and his family.

(3.) THE Deputy Commissioner, Urban Land Ceiling issued a notice dated 8-11-1996 requiring the petitioner to file a declaration under subsection (1) of Section 6 of the Urban Land Ceiling and Regulation Act, 1976 (hereinafter referred to as 'the Act' ).