B L SOMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions under Art. 226 of the Constitution of India, raise identical questions of law and factsTherefore, they are disposed of by a common order.

(2.) In these writ petitions the petitioners have sought for the relief of quashing the acquisition proceedings commencing with the Government Notifn. No. RD 132 AQT 67 dated 18th Decr. 1967 issued under S. 4(1) of the Land Acquisition Act 1894 (Cen. Act 1 of 1894) (to be hereinafter referred to as the Act), and all the consequential proceedings taken thereupon including the Notification in No. RD 334 AQT 70 dated 5th Dec. 1970 issued under S. 6(1) (a) of the Act, acquiring the lands in S.Nos. 48 and 49 of Batawadi village in Kasaba Hobli, Tumkur Taluk.

(3.) The petitioner in W. P. 345 of 1978 is the owner of an extent of 149' x 40' of land in S. No. 48 of Batawadi village. The petitioner in W.P. No. 11933 of 1978 is the owner of an extent of 44' x 160' of land in S. No. 48 of Batawadi village. The Petitioner in W.P. No. 11934 of 1978 is the owner of an extent of 75' x 32' erf land in S. No. 48. The petitioner in, W, P. No. 11935 of 1978 is the owner of an extent of land measuring 108' x 40' in S. No. 49 of Batawadi Village, having been purchased by her husband.