NARAYANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) COMPLAINANTS were the petitioners in writ petition Nos.35887-916/2009 before this court. Complainants had approached the court in the background of their houses and sites in the village of Chikkagondanahalli, Kasaba Hobli, Channarayapatna Taluk, having been affected due to the inundating of the surrounding area from the water which has leaked from the canal carrying water from Hemavathi reservoir to agricultural lands in Chamarajanagar District.

(2.) THE problem though was identified way back in the year 1999, the State Government appears to have taken measures to provide relief to persons like writ petitioners � complainants, nothing having been done and though ultimately the Government decided to acquire the lands and shift the affected persons to some other place, the acquisition proceedings not making much headway and even the awards being not passed, the complainants had approached this court in the writ petitions seeking relief etc.

(3.) NOTICE had been issued to the accused persons. Accused Nos. 1, 2, 4 & 5 are represented by Sri. V S Hegde, learned Additional Government Advocate. Accused No.3 is represented by Sri. K S Bharath Kumar, learned counsel.