2011 (1) AIR Kar R 97

Karnataka High Court

Hon'ble Judge(s): K. Govindarajulu , J

( A ) Urban Land (Ceiling and Regulation) Repeal Act (15 of 1999) S. 3 — Urban Land Ceiling and Regulation Act (33 of 1976), (since repealed), Ss. 10(3), (6) — Taking over of possession — Evidence and proof — Except contending that possession was taken over and revenue records are changed, no evidence or documents produced to show as to date on which possession is taken by which of officer of Court and payment of compensation to owner pursuant to possession — State having failed to prove ingredients u/S. 10 of 1976, Act — Land cannot be said to be vested with State — Plaintiff being owner of land held entitled to permanent injunction. (Paras1617)