- (1.) Leave granted.
(2.) These appeals arise out of the same facts and judgments of the Karnataka High Court and are being disposed of by this common judgment. For the sake of narration of events Civil Appeal Nos. 1461-72 of 1993 arising out of S.L.P. (Civil) Nos. 7230-41 of 1991 may be referred to.
(3.) The 2nd respondent-M/s. Narayanaswamy & Sons is a partnership firm. While it was carrying on the business of manufacturing and selling of polished granites, it acquired on September 30, 1953, 6 Acres and 4 Gunthas of land in Survey Nos. 6/1 and 6/2 of Dasarahalli in the heart of Jayanagar Extension of the City of Bangalore. Out of the said land, 1 Acre and 2 Gunthas had already been acquired by the 1st respondent - State Government under notification dated April, 1, 1948. The acquisition proceedings had culminated in an award, granting compensation to the landowner on March 3, 1955. In a small portion of the said land, the 2nd respondent-firm (hereinafter referred to as the 'firm'), established a granite factory and the rest of the land was vacant when the Urban Land (Ceiling and Regulation) Act, 1976 (the 'Act') was made applicable to the Bangalore Agglomeration consisting of the area within the jurisdiction of the Bangalore City Municipal Corporation and the Trust Board, and the peripheral area of 5 kms.;