N VENKATESHA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions were admitted on 8-11-2010 for examination. Petitioners claim to be a displaced persons, in the sense they are owners of certain agricultural lands which had been compulsorily acquired by the 1st and 2nd Respondents for the benefit of the 4th Respondent-Private Industry viz., M/s/ Volvo (India) Private Limited, for setting up its assembling unit in such acquired land in and around Yelachahalli Village, Hoskote Taluk, Bangalore Rural District.

(2.) Petitioners' grievance is that they are members of a family whose lands came to be acquired by the Board for the benefit of the 4th Respondent-Industry, but inspite of their efforts for getting employment for their kith and kin in the 4th Respondent-company notwithstanding such an assurance to the Board on behalf of the 4th Respondent, when their lands were acquired under the acquisition proceedings; that their kith and kin will get employment with the beneficiary, did not work out to their benefit; that even after applying for affording them job opportunities to the members of the family, the 4th Respondent-employer having not responded positively, have approached this Court for suitable relief.

(3.) The petitions were filed in the year 2008 and has been going on ever since without culmination and this development was noticed by this Court as per the order dated 30-11-2010, which reads as under: