CHINNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) RE: W. P. No. 14723 OF 2007: Writ petition by a person who claims ownership rights in land measuring an extent of 2 acres 14 guntas, comprised in Sy. No. 89/1 of Veerasandra village, Attibele hobli, Anekal taluk in Bangalore district.

(2.) PETITIONER is aggrieved by the acquisition proceedings initiated by the State Government at the behest of Karnataka Industrial Areas Development Board in terms of a preliminary notification dated 27-8-2003 issued under Section 28(1) of Karnataka Industrial Areas Development Act, 1966 [for short, the Act], indicating an extent of 224 acres 33 guntas of land, is proposed to be acquired for a public purpose viz., for developing the IV Stage of Electronic city, located in Veerasandra and Hebbagodi villages.

(3.) INITIALLY notices had issued to the respondents on 26-9-2007 and interim stay of further proceedings in so far as the petitioner's land was concerned had been granted by this Court.