K NEELAMMA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner further submits that her mother Smt.Lakshmamma was the absolute owner of the lands measuring an extent of 0.31.0 hectares (77 cents), comprised in Survey No.596, situate at Hosur Village and Taluk. During her life time, her mother had executed a Deed of Settlement dated 26.04.1982 registered as document No.1510/1982 at Sub Registrar Office, Hosur settling the said property in her favour. Eversince, the date of registered settlement and he is in peaceful possession and enjoyment of the said property by remitting necessary taxes and kists to the statutory bodies.

(2.) The petitioner further states that the lands in Survey No.576/B2 (0.67.5 hectares) Survey No.593 (1.26.5 hectares) and Survey No.596 (0.31.0 hectares) were in joint possession of her mother and her sisters Puttamma, Chinnamma and Lakshiamma and the above said persons were joint pattadars. She states that subsequently her Cousins viz., M.Jayaramiah and two others became the joint owners of lands in Survey Nos.576/B2 and 593.

(3.) The petitioner further states that the first respondent herein issued 4(1) notification in G.O.Ms.No.130, dated 02.11.1988 for the proposal of expansion of existing Electrical and Electronics Industrial Estate for the 2nd respondent herein. The said notification was also published in Government Gazette on 23.11.1988. Thereafter, on 17.04.1989 enquiry Under Section 5(A) of the Act was held and objections were filed.