B SHARADAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ appeal is filed by the unsuccessful Petitioner in W.P. No. 6530/2008, being aggrieved by the order dated 14.07.2009, wherein the learned Single Judge of this Court has declined to quash the preliminary and final notifications issued Under Sections 4(1) and 6(1) of the Land Acquisition Act (hereinafter referred to as 'the Act') dated 20.03.1986 and 04.05.1987 vide Annexures 'A' and 'B' to the writ petition respectively by rejecting the contention of the writ Petitioner that the award is passed after a lapse of two years and contrary to the provisions of Section 11-A of the Act and accordingly, dismissed the writ petition as devoid of merit.

(2.) The material facts of the case leading up to this appeal are as follows:

(3.) To further declare that the acquisition proceedings pertaining to land in Sy. No. 19/2 of Kadirenahalli, Uttarahalli Hobli, Bangalore South Taluk, to an extent of 3-00 Acres as having become lapse, illegal and null and void, as there is no award as required under Section 11-A of the Land Acquisition Act.