OSMANALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Additional Government Advocate takes notice for the respondents.

(2.) IN this writ petition, the petitioner is seeking a direction to the 3rd respondent to re-determine the compensation as claimed by him in the petition filed under Section 28-A read with Section 18(1) of the Karnataka Land Acquisition Act (for short, 'the Act').

(3.) IN the light of the above submission, the matter is taken up for final disposal with the consent of both the parties.