KADIRAMMA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE contention of the petitioners is that they have undivided share in the property bearing Sy.No.7/P-27, measuring 4 acres situated at B.K.Palya, Bangalore North Taluk. They have filed a civil suit in O.S.No.338/2010 on the file of the Senior Civil Judge and JMFC at Devanahalli, for partition and separate possession of the said property along with certain other properties belonging to their family. It is further contended that the lands have been acquired by the State Government for the benefit of KIADB. The 1st respondent is proceeding to pay the compensation to respondent Nos.2 to 5, though the petitioners are entitled for a share in the compensation amount They have filed objections before the 1st respondent claiming their share in the compensation. Therefore, they have filed these writ petitions for a mandamus directing the 1st respondent to deposit the compensation amount in the Civil Court in accordance with law.

(2.) I have heard the learned counsel for the petitioners and Sri Basavaraj.V.Sabarad, learned counsel appearing for respondent No.1.