NARASIMHA SWAMY Vs. DEPUTY COMMISSIONER, MANDYA DISTRICT

JUDGEMENT

(1.) Petitioners submit that they were allottees of sites by way of a grant pursuant to the resolution of Mandya Town Municipal Council.

(2.) It is submitted that the grantees have paid the necessary amounts as they were called upon to, pursuant to the resolution of the Town Municipal Council. Petitioners further submit that the allotments have remained as paper allotments as there has been no physical demarcation of the sites in the land bearing Sy. Nos. 186 and 187 situated in Old M.C. Road, Mandya. Petitioners further submit that a sketch has been prepared as per Annexure-P by the Municipal Council. It is further submitted that the petitioners have been making representations for physical demarcation and copies of said representations are enclosed at Annexure- 'K' series.

(3.) Upon notice, learned counsel appearing for the State submits that petitioners have submitted application to demarcate the sites. It is further submitted that there has been preliminary measurement by the Surveyor which would reveal that an extent of 1.06 acres is available.