P VENKATALAKSHMAMMA Vs. SPECIAL LAND ACQUISITION OFFICER BANGALORE

JUDGEMENT

(1.) COMMON questions of law arise for consideration in all these petitions, which shall stand disposed off by this common order.

(2.) IN terms of a preliminary notification dated 16th of December, 1999 published in the Government Gazette on 20th of January, 2000 and issued under Section 4 of the Land Acquisition Act an area measuring 37 acres situate in Sy. Nos. 19/2, 20, 37/1 and 37/2 of village Kengeri was notified for acquisition for the construction of a treatment plant by the Bangalore Water Supply and Sewerage Board. A declaration under section 6 of the Act followed on 13th of February, 2001, which was published in the Government Gazette on 8th of March, 2001. Aggrieved by the said declaration, the petitioners have filed the present writ petitions challenging the validity of the same.

(3.) I have heard Counsels for the parties at length.