ABDUL KHADIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal is preferred by the appellant-petitioner challenging the order passed in W.P. 64131/2009 (LA-RES), dated 04.04.2018.

(2.) We have heard the learned counsel for the appellant-petitioner and learned Additional Government Advocate for the respondent Nos.1 and 3.

(3.) The petitioner claims to be the owner in possession of the land bearing R.S. No.13/1 of Doddanayakanakoppa, Dharwad measuring 03 acres 10 guntas. It is further contended that the respondent No.2 acquired the said land for formation of a layout by issuing notification under Section 17(1) of Karnataka Urban Development Act and thereafter a final notification was also came to be ordered.