VEERARAJAMMANNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the petitioner Mr. K. Sridhar, assisted by Mr. N. S. Hiremath, Advocate and Mr. M. H. Ibrahim, learned HCGP appearing on behalf of the respondent.

(2.) THE facts of the case in brief are that the petitioners who claimed to be the joint owners of property bearing No. 24 situated at Lalitha mahal Road, Mysore City and popularly known as 'kismat Cottage'. The properties bearing Nos. 14, 14/1 to 12 situated at Chandragupta Road, mysore City, have been claimed by the petitioners as the joint owners thereof and the same belonged originally to the husband of the first petitioner and father of the second petitioner.

(3.) THE petitioners' case is that acquisition proceedings in entirely, were against the provision of law as contained in Sections 8, 9 and 10 of the Act as well as were against the principle of natural justice. The petitioners on 24-9-1986 submitted representation under Section 20 of urban Ceiling Act, 1976 seeking the exemption under Section 20 of the act, being granted, from purview of operation of provision of Chapter III of and under Urban Ceiling Act, with reference to excess portion of entire land of S. N. 24, Kismat Cottage. The petitioners' case that even after 24-9-1986 she further made similar applications on 5-10-1986 and 13-12-1996 and 10-12-1996 even, copies thereof annexed as Annexures-C, D, J and K to the petition. The earlier application referred to above came to be disposed of by the Government by order dated 10-8-1989.