SUJATA @ NIRMALA Vs. DEPUTY CHIEF ENGINEER

JUDGEMENT

(1.) The petitioner is before this Court seeking for a mandamus directing the respondents-authorities to initiate acquisition proceedings by way of issuance of 4(1) notification in respect of the land bearing Sy.No.233/7 of Gangavati, Taluk Gangavati, District Koppal as also for a mandamus directing respondent Nos.2 and 3 to determine the damages and disburse the amount of compensation from the date of taking possession etc.,

(2.) The petitioner is stated to be the owner of land bearing Sy.Nos.233/7 and 8 totally measuring 6 acres. It is alleged that the possession of the portion of the land has been taken by respondent No.1 for laying of railway track without initiating acquisition proceedings. It is alleged that while taking possession of the land, the petitioner was assured that acquisition proceedings would be initiated shortly and compensation amount determined and paid soon thereafter.

(3.) It is on the basis of the said representation, the petitioner alleges that he has handed over the possession to the first respondent to carry out the works. However, despite long lapse of time, no action was taken. Hence, the petitioner issued representation by way of legal notice, vide Annexure-B, which was received by respondent on 12.06.2018; as per the reply issued by the State on 01.08.2018.