MAHADEVAPPA LACHAPPA KINAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the judgment and order dated 3rd of October, 2007 passed in Writ Appeal No. 834 of 2007 whereby the High Court had dismissed the appeal of the appellants holding that in the facts and circumstances of the case, the power under Section 17 of the Land Acquisition Act (in short the "Act") was validly invoked.

(3.) Before we proceed further, we may note that at the time of issuing notice on the respondents, this Court on 14th of December, 2007 passed the following order