- (1.) These appeals are directed against the judgment and order passed by the High Court of Karnataka at Bangalore in Writ Appeal Nos. 3051-3067 of 2012 and Writ Appeal No. 3492 of 2013, dated 10.12.2014.
(2.) Shocking state of affairs is reflected in the judgment of the High Court of Karnataka. The lands had been acquired by issuance of notification under Section 4 of the Land Acquisition Act, 1894 (for short, "the Act") on 26.11.1959.
(3.) A declaration under Section 6 of the Act was issued on 28.09.1965 and award was passed on 29.11.1966. The amount of compensation was paid and possession of the land was taken in the year 1975. Some incumbents sought for relief as regards to enhancement of compensation amount by filing reference under Section 18 of the Act. On 26.06.1969 a resolution was passed by City Improvement Trust Board (CITB), Bangalore to re-convey an extent of 8 acres, 21 guntas of the total land acquired to R. Hanumaiah. Another resolution was passed by CITB on 19.04.1972 modifying its earlier resolution and agreeing to re-convey 6 acres 20 guntas and 42 Sq.yards in favour of R. Hanumaiah with some riders. After formation of site R. Hanumaiah filed petition before the High Court of Karnataka seeking mandamus directing the Bangalore Development Authority (BDA)to re-convey 6 acres and 20 guntas and 42 Sq. yards of land as per resolution of CITB dated 19.04.1972.;