ANDALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is the owner of the land measuring 3 acres 8 guntas in Sy. No. 30/1b of Madivala village, Begur Hobli, Bangalore south Taluk. The said land was proposed to be acquired under a preliminary notification dated 26. 11. 1959 issued under Section 4 (1)of the Land Acquisition Act (for short ?act? ). This was followed by the final notification dated 28. 9. 1965 issued under Section 6 (1) of the Act.

(2.) I am told that the very land is the subject matter of acquisition of the year 1995 for the purpose of Indian Institute of Astro Physics.

(3.) THOUGH the final notification is of the year 1965, the Land acquisition Officer has passed the award on 2. 9. 1969 and it is approved by the Deputy Commissioner on 5. 9. 2000. These facts are not disputed by the other parties.