MANJAMMA, W/O. KRISHNAPPA AND SMT. VENKATALAKSHMAMMA, W/O. VENKATESHA Vs. THE STATE OF KARNATAKA, REPRESENTED BY ITS COMMISSIONER, REVENUE DEPARTMENT, MULTISTOREYED BUILDING, DR. B.R. AMBEDKAR VEEDHI, BANGALORE - 560001 AND OTHERS

JUDGEMENT

(1.) THE petitioners' grievance is on account of non -disbursement of the compensation amount for the schedule property, which is acquired by the respondents.

(2.) THE Learned Counsel for the petitioners Sri Surendra Kumar submits that the petitioners' father is the grantee of the land in question. He submits that, even without issuing the award notice to them, the proceedings are concluded by the Special Land Acquisition Officer. The petitioners have an apprehension that the compensation amount may be disbursed to the respondent No. 5.

(3.) HE submits that the Tahsildar's report is yet to be received by the 3rd respondent. He submits that the amounts are not being disbursed hurriedly to anybody.