ANASUYA BAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-landowner has questioned the acquisition proceedings in respect of her land bearing Sy. No. 123/1, measuring 4 acres 9 guntas and Sy. No. 123/2 measuring 1 acre, located at Anaganahalli Village, Belagola Hobli, Srirangapatna Taluk in Mandya District, which is sought to be acquired by the State Government/KIADB for the purpose of developing an industrial area in about 153.10 acres of land in Anaganahalli and Pura Villages, in terms of preliminary notification dated 15-5-2000 and a declaration under Section 28(4) of Karnataka Industrial Areas Development Act, 1966 on 13-5-2005.

(2.) While KIADB is on an acquisition spree of lands and is acquisition agricultural lands in the name of developing such lands into industrial areas etc., many such lands acquired and sought to be converted as industrial areas, even after allotment of plots laid out in such areas, to individual industrialists have not really served the purpose, for the reason that many such industries have failed and many of them may have become defunct and no worthwhile industrial activity taking place in such industrial areas. It is only real productivity from such industries, which can justify the acquisition of private lands for public purposes, and it is only when such industries are active, they can provide employment opportunities to workforce, which is mainly comprised of residents in and around the industry, and it also adds to the wealth of the nation by productivity.

(3.) When once an industrial area is developed, it is the responsibility of the board to ensure its optimum utility and if a particular industry goes out of production or activity, it is the responsibility of the board to ensure that the industrial land is put to proper use by reallotting such lands in favour of any other entrepreneurs and to ensure that industrial activities take place in industrial areas and a land allotted by the Board for industrial activity is not diverted for other uses.