- (1.) The appellant is the writ petitioner who had instituted Writ Petition No.14726 of 1994 before the High Court of Karnataka challenging therein the preliminary notification dated 21st June, 1985 issued under Section 16(1) of the City of Mysore Improvement Act, 1903 (hereinafter referred to as 'the 1903 Act") for proposing to acquire a total area of 94 acres 28 gunthas of land located in Vijayashreepura village, adjoining the 'Vijayanagar Extension', as mentioned in the Schedule thereto for improvement of Mysore city.
(2.) The final notification dated 29th April, 1988 issued in exercise of powers conferred under Section 18(1) and (2) of the 1903 Act; the awards relating to the acquisition of land in question as well as the Government approval dated 28th May, 1988 for allotment of 55 acres of land to the respondent No.28 - J.S.S. Mahavidyapeetha [for short "respondent No.28-Society] was also challenged in the Writ Petition No.14726 of 1994 filed by the appellant.
(3.) The appellant as the writ petitioner had filed a second writ petition i.e. Writ Petition No.31449 of 1994 by which the public notice dated 27th June, 1994 inviting applications for regularization of unauthorized constructions made in several villages including in the Vijayashreepura village was challenged.;