LINGEGOWDAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition under Ant. 226 of the Constitution, the petitioner has challenged the Notification No. RHS (2) 108/77-78 dated 13-10-78 issued by the Deputy Commissioner, Bangalore District, Bangalore (hereinafter referred to as the D.C.) (Annexure-E) and the consesquent notice No. RHS 38178-79 dated 3-11-78 issued by the Assistant Commissioner, Ramanagaram Sub-Division, Ramanagaram (hereinafter referred to as the A.C.) (Annexure-F).

(2.) Among others, the petitioner is the owner of an agricultural land bearing Sy. No. 481 measuring about 8 acres of Myalanaikanahalli village of Channapatna Taluk.

(3.) Under S.3(1) of the Karnataka Acquisition of land for grant of House Sites Act of 1972 (Karnataka Act No. 18 of 1973) (hereinafter referred to as the Act), the D.C. by notification N.RHS (2) 108177-78 dated 30-7-77 proposed to acquire an extent of one acre in the aforesaid land, to which the petitioner objected on various" grounds. As required by the Act and the rules, the D. C. directed the A.C. to hold an inquiry and submit his recommendations.