MALLEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petitioners are thirty five in number and have all joined together in this joint petition, but nevertheless, paying separate court fee, for common cause claiming that they are all owners of certain parcels of land located in the villages of Kanchanahalli, Samudravalli, Kokkanaghatta, Pirurnanahalli of Hassan Taluk and District.

(2.) It is the version of the Petitioners that portions of their lands have been acquired by the Karnataka Industrial Areas Development Board [for short 'the Board'] for the purpose of forming what is known as 'special economic zone'.

(3.) It is also the version of the Petitioners that they have been awarded compensation ranging from 50,000/- to 3,00,000/- per acre and that the present writ petition is to seek for suitable enhancement to determine and award compensation in favour of the Petitioners on par with the compensation as is awarded to other land owners in the same village and which compensation had been determined by the authority ranging from Rs. 8 lakhs to 9 lakhs; that such higher compensation had been determined by the authority in respect of the lands owned by some other persons in the very village, acquired during the years 2004 to 2008, but inspite of the farmers welfare committee known as 'Sri Kadubasaveshwara Farmers' Welfare Agitation Committee, Hassan Tq. District' espousing the cause of the Petitioners for a better compensation in terms of the representation made to the Minister incharge of the Hassan District and also to many other authorities, nothing has developed in favour of the Petitioners and in such circumstances, the Petitioners are constrained to approach this Court for seeking suitable relief.