ABDUL KHADER MEKHRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The applicants in LA. No. I are the persons interested in the lands in question. Therefore, the application is allowed and they are permitted to come on record as Respondents 3 to 7. Cause title be amended.

(2.) In this petition under Articles 226 and 227 of the Constitution, the petitioners have sought for quashing the Notification bearing No. CI/99/SPQ/82, dated 11-8-1982, published in the Official Gazette dated 4-11-1982, issued under sub-section (1) of Section 28 of the Karnataka Industrial Area Development Board Act, 1966 (hereinafter referred to as 'the Act') giving notice of intention to acquire the lands in question along with several other lands.

(3.) The lands in question are SI. Nos. 51, 53,54, 55, 56, 57, 58 and 59 of Koorgally Village, Taluk and District Mysore, totally measuring 85 acres. They have also sought for quashing the notification issued under Section 28(4) of the Act bearing No. CI/99/SPQ/82, dated llth April, 1983 published in the Official Gazette of 5th May, 1983.