R.V. Raveendran J. - (1.) Leave granted. Heard the parties.
(2.) On 15.3.1990, a preliminary Notification under Section 17 of the Karnataka Urban Development Authorities Act, 1987 ('KUDA Act' for short) was issued by the Mysore Urban Development Authority - the appellant herein ('MUDA' for short), proposing to acquire certain lands for development of Kuvempunagar residential layout and formation of a double Road. This was followed by a final declaration dated 24.5.1991 under Section 19(1) of the KUDA Act by the state government stating that it had granted sanction of the scheme and that the land proposed to be acquired by MUDA for the purposes of the scheme is required for a public purpose. The said final declaration was challenged and quashed by the High Court with liberty to proceed afresh from the stage of consideration of representations. After considering the representations, a fresh final declaration was issued on 4.10.1999. In pursuance of it, an Award was made on 16.10.2000 and possession of the lands was taken on 8th/9th December 2000. A notification dated 14.12.2000 was issued under Section 16(2) of the Land Acquisition Act, 1894 ('LA Act' for short) confirming that possession of the lands had been taken over. In view of the above, MUDA claims that the acquired lands vested in the government and later in MUDA.
(3.) Acting on the applications of some land owners, the state government issued a notification dated 15.9.2001 under Section 19(7) of the KUDA Act read with Section 48(1) of LA Act dropping the acquisition proceedings, in regard to 17 acres 21 guntas of the lands described therein. Immediately thereafter, on 28.9.2001, the land owners sold the de-notified lands to the first respondent. When MUDA came to know about the de-notification, it represented to the government that the lands could not have been de-notified as the lands had vested in it, on possession being taken. It was also submitted that the acquired lands could not be de-notified without hearing it. In view of it, the state government issued another notification dated 22.7.2002 under Section 21 of the Karnataka General Clauses Act, withdrawing the notification dated 15.9.2001.;