VENKATRAMANAIAH S/O LATE LAKASHMAKARAO @ LAKSHMAIAH Vs. STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT OF URBAN DEVELOPMENT MS BUILDING, BANGALORE, THE COMMISSIONER BAKGALORE DEVELOPMENT AUTHORITY PALACE ROAD, BANGALORE AND ADDITIONAL LAND ACQUI

JUDGEMENT

(1.) THE petitioners grievance is that their representations dated 14.3.2011 (Annexure -k, L, M, N) seeking the withdrawal of the lands from the acquisition have remained unconsidered.

(2.) SRI M.R. Rajagopal, the learned counsel for this petitioners submits that the respondent No.2 -BDA has already passed the resolution on 27.8.2005 (Annexure -G) recommending to the Government for the issuance of the notification under Section 48(1) of the Land Acquisition Act, 1894 In respect of the lands measuring 11 guntas at Sy.No.18/2, 20 guntas at Sy.No.19/6, 2 acres 12 guntas at Sy.No.19/3, 12 guntas at Sy.No.19/8, 4 guntas at Sy. No.19/9 and 10 guntas at Sy.No.19/10, all of Sonnenahalli Village. He further submits that pursuant to the said resolution (Annexure -G), the respondent No. 2 has also issued the endorsements, dated 8.12.2005 (Annexure -H) and 9.12.2005 (Annexure -J). The learned counsel also submits that no award is passed in respect of the lands in question and that therefore the question of taking the possession has not arisen only.

(3.) SRI K.S. Mallikarjunaiah, the learned HCGP appearing for the respondent No. 1 submits that the BDA has not sent the report containing its recommendations to the Government.