M NAGARAJ GOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS complaint under Sections 11 and 12 of the Contempt of Courts Act, 1971 is filed by the petitioner in Writ Petition No.60438 of 2009 complaining that the order dated 25.2.2009 passed in Writ Petition No.60438 of 2009 has not been obeyed by the respondents and on the other hand, disregarded.

(2.) THE complainant claims to be the owner of certain extent of agricultural land located in Sy.No.244 of Kamalapura Village and that an extent of 4 acres 21 cents in this survey number had come to be acquired for public purpose,' namely, for preserving certain monuments excavated by the Archeological Survey of India, in terms of notification issued under Section 4 of the Land Acquisition Act, [for short 'the Act'] in the year 1977.

(3.) IT is thereafter as per the version of the complainant an application was filed under Section 28-A of the Act on 22.6.2001 before the Land Acquisition Officer praying for like enhancement in respect of land acquired by the State from the complainant also and had enclosed copy of the Judgment and Award passed in the other land acquisition case where the value had come to be enhanced.