LIBERTY MOTORS Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Developments in this writ petition are rather, strange, to say the least.

(2.) Petitioner described as M/s. Liberty Motors, owned by one John Baptist Serrao, has presented the petition seeking for the following relief.--

(3.) It is the further version of the Petitioner that the first Respondent-Special Land Acquisition Officer of KIADB had caused a notification dated 16-2-2009 (copy at Annexure-C to the writ petition) issued under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966 (for short, the Act'), and it is averred that the petition premises also figured in the notification and the Petitioner had filed its objections to the same as per representation dated 30-3-2009 (copy at Annexure-D to the writ petition), objecting to the entire compensation being paid to the landowner, without taking into consideration the interest of the Petitioner etc.