VALERIAN VEIGAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Memo for retirement filed by Sri K.M. Nataraj, learned Counsel for the Petitioner who had filed power for the Petitioner earlier is ordered and on the strength of the 'no objection certificate' issued by the earlier Counsel, now Sri Sanath Kumar, Advocate has filed power for the very Petitioner.

(2.) Registry is directed not to show the name of Sri K.M. Nataraj, Advocate as appearing for the Petitioner henceforth.

(3.) Petitioner is basically aggrieved, that certain rehabilitation benefits mooted by the Government of Karnataka to compensate landowners, who have lost their lands, which were acquired under the provisions of Karnataka Industrial Areas Development Board (KIADB) over and above the compensation to which they are entitled to, under this Act, is not extended to him, though the Petitioner has represented for extending such a benefit, in terms of a representation dated 31.7.2006 addressed to the Secretary, Government of Karnataka, Revenue Department, Vidhana Soudha, Bangalore.