- (1.) Leave granted.
(2.) A total of 2 acres and 12 guntas of land covered by Survey No.146/6 in village Dattagalli, Mysore was acquired by notification dated 10.12.1992. Possession of the land was taken over by the appellant- Mysore Urban Development Authority (for short, 'the Development Authority') some time in the year 1998 and sites were carved out on the land which was allotted to the members of general public by the Development Authority.
(3.) On 18.08.1999, 1 acre and 35 guntas of the acquired land was de-notified under Section 48(1) of the Land Acquisition Act, 1894 (for short, 'the L.A. Act'). By sale deed dated 30.08.1999, the first respondent purchased the de-notified land.;