N VENKATESHA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) MS Nalina Mayegowda, learned counsel for fourth respondent- beneficiary of the land acquired by the respondents-2 and 3 - board, submits that fourth respondent requires some technical skill on the part of the persons who are offered employment and if the petitioners are ready and willing to undergo ITI training, the cost of which will be met by the fourth respondent and fourth respondent is ready to sponsor the petitioners' candidature for undergoing industrial training and on successful completion of the training, fourth respondent is ready to absorb them in suitable jobs and offer them employment as and when vacancy available.

(2.) IN the above circumstance and in the wake of earlier orders of this court dated 14-12-2010 and 30-6-2011, reading as under:

(3.) .On the 7th of this month, an additional statement of objections is filed on behalf of the 4th respondent � M/s. Volvo (India) Pvt. Ltd.