LAKSHMANA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Additional Government Advocate for the first respondent and learned Counsel for the second respondent, and perused the impugned order.

(2.) The petitioner has filed this writ petition impugning the determination of counter claim by the petitioner and the third respondent as regards the compensation payable for acquisition of a borewell in the land in Sy. No.149/2 of Shantigrama Village and Hobli, Hassan Taluk under the provisions of Section 3H of the National Highways Act, 1956.

(3.) The learned Additional Government Advocate and the learned Counsel for the second respondent raise preliminary objection as regards the maintainability of the writ petition relying upon the decision of this Court in the case of ' GOWRAMMA v. SPECIAL LAND ACQUISITION OFFICER AND COMPETENT AUTHORITY FOR LAND ACQUISITION, NATIONAL HIGHWAYS, BENGALURU AND OTHERS, 2011 (2) KLJ 444.