KAMALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in W.P. Nos. 29048/2014 and 29180-81/2014 have challenged the order dated 13.01.2015 passed in said writ petitions in this intra-court appeal whereunder prayer to declare the proceedings for acquisition initiated by third respondent under Section 4(1) of the Land Acquisition Act, 1894 (for short 'Act' or 'Old Act') by issuance of notification dated 22.02.1985 and final notification issued under Section 6(1) of the Act dated 27.02.1986, on the ground it had lapsed under the provisions of 'The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013' (for short '2013 Act' or 'New Act') has been negatived and writ petitions came to be dismissed.

(2.) The gist of petitioners case is as under:

(3.) We have heard the arguments of Sri. Udaya Holla, learned Senior Counsel appearing for appellants, Sri. S.S. Mahendra, learned AGA appearing for respondent Nos. 1 to 4 and Sri. G.L. Vishwanath, learned counsel appearing for respondent No. 5. We have perused entire records including the original files made available by learned Government Advocate.