VENKATAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petitioners are 15 in number and claim to be the owners of different parcels of agricultural lands in and around Chikkathoguru village, Begur Hobli. Bangalore South Taluk, and have come up before this Court impleading the State--Respondent Nos. 1 to 11, seeking the following reliefs.

(2.) Notice had been issued to the Respondents and status quo with regard to possession of the lands as on the date of the order dated 12.08.2009 was ordered, which reads as under:

(3.) Later, Respondents have appeared through their Counsel and Respondent No. 9--Nandi Infrastructure Corridor Enterprises Ltd., the beneficiary of the acquisition proceedings initiated by the State Government, have filed counter. Whereas, the other Respondents are keeping their options open, including the State Government.