VIVEKANANDA FOUNDATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These review petitions are filed by M/s. Vivekananda Foundation (R), who is said to be the allottee of a portion of land in Sy.Nos.81 and 82 of Kasaba Hobli, Mysore Taluk. Admittedly, the said land was the property of petitioner in WP.Nos.54609- 54610/2014 (ULC).

(2.) The records would indicate that the writ petitioner's family held 8 acres 29 guntas of land in the aforesaid two survey numbers which had come within the urban area of Mysuru, hence, attracted the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 ('the ULC Act' for short). Accordingly, in a proceedings initiated by the ULC authorities, the right of the petitioner to said land was restricted to 6000 square metres and remaining land was required to be surrendered to the State.

(3.) The said proceedings was subject matter of several rounds of litigations. Ultimately, in WP.Nos.54609-54610/2014 (ULC) the order dated 5.2.2014 passed by the Deputy Commissioner, Mysuru District under ULC Act was subject matter on the ground that the petitioner was not given an option to retain 6000 square metres of land of his choice in the entire extent of 8 acres 29 guntas in Sy.Nos.81 and 82. It is seen that when in aforesaid writ petitions with reference to correctness or otherwise of ULC proceedings was in progress, the State Government is said to have allotted some portion of land to review petitioner M/s.Vivekananada Foundation (R).