GURUBASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the present petition seeking for a writ of mandamus directing the respondent No.2 to consider his representation dated 31.07.2019 vide Annexure-D.

(2.) Brief facts of the case are that the petitioner is the absolute owner of land bearing Sy.No.50 measuring 2 acres 24 guntas and Sy.No.62 measuring 1 acre 3 guntas situated at Kurihundi Village, Hullahalli Hobli, Nanjanagud Taluk. The respondents initiated proceedings for acquisition of the land for the purpose of submersion of the formation of right Bank Kabini Nala. The respondents issued preliminary notification on 07.06.2005 and final notification on 04.01.2006. It is contended by the petitioner that possession of the land was taken by the respondents on 30.12.1978, much prior to the issuance of preliminary notification. The respondent No.2 passed an award on 13.05.2006. The petitioner received compensation amount awarded by the respondent No.2 under protest and requested the respondent No.2 to refer the matter to the reference court for enhancement of the compensation amount.

(3.) Learned AGA submits that the respondents would consider the representation dated 31.07.2019, Annexure-D, in accordance with law, within a period of three months. The submission of the learned AGA is placed on record.