LAWS(KAR)-2011-7-55

MUNINARAYANAPPA Vs. STATE OF KARNATAKA

Decided On July 06, 2011
MUNINARAYANAPPA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) While this writ petition only deserves to be dismissed as one without any merit and particularly being in the nature of frivolous writ petition wherein the writ Petitioner has sought for the following reliefs: [a] Issue a writ of certiorari or any other appropriate writ quashing the order passed by the 2nd Respondent in proceedings No. LND/RUO [A]/17/2004-05 dated 24.6.2010 produced as Annexure-F.

(2.) In the interregnum, it appears the subject land had come to be acquired for the purpose of forming an industrial estate by the Karnataka Industrial Areas Development Board and the Board having distributed compensation in favour of persons in occupation of the land whether authorized, unauthorized, whether Government lands or otherwise and the sixth Respondent having received a cheque for total sum of 41,10,000/- which it is clarified by Sri. Sadashivareddy, Learned Counsel for the sixth Respondent to be representing the compensation to an extent of 30 guntas in favour of the sixth Respondent and also compensation in respect of an extent of 33 guntas of land which belonged to his brother A D Ramappa which had also been acquired and the sum of 23,00,000/- representing compensation for that land which according to the sixth Respondent has already been made over to said A D Ramappa.

(3.) The manner in which the Assistant Commissioner has passed the impugned order at Annexure-F is only indicative of the careless manner in which the revenue officials function and the haste with which the Special Land Acquisition Officer attached to Karnataka Industrial Areas Development Board (for short 'the Board') has gone about distributing compensation in favour of persons whose name if at all figured as Anubhavdar when the land was even as per the notification shown to be Government land or gomal land, which only indicates that there is something radically wrong in the system and wherever big money is involved, lot of irregularities, illegalities, outright fraud and deception can take place.