CHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are filed by the owners of the agricultural lands bearing No.87/1B, 87/1C, 87/1D and 88 of Rattihalli village, Hirekerur Taluk, Haveri District challenging the impugned notification dated 29.10.1967 as per Annexure-B and also notification dated 30.04.2016 as per Annexure-E and for a writ of mandamus directing the second respondent to consider the representation dated 28.04.2015 as per Annexure-C.

(2.) The petitioners, who are the owners of the aforesaid agricultural lands, have challenged Annexure-B dated 29.10.1967, which is an award passed by the Land Acquisition Officer in respect of the aforesaid lands.

(3.) It is the case of the petitioners that after passing of Annexure-B, the respondents have not taken possession of their lands and in the year 2016 they have issued a fresh notification for acquisition of the very same lands. They have also filed an application as per Annexure-C for cancellation of the acquisition. The learned counsel for the petitioners submits that in view of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, the acquisition has lapsed and therefore, he prayed for quashing Annexure-C.