OSWALD VAGAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The land bearing Sy. No. 132/5 measuring 1.92 acres situated at 62-Thokur Village, Dakshina Kannada originally belonged to one Jacob Vegas. He had two sons viz., Francis Vegas and Marian Vegas. After the death of Jacob Vegas, partition took place between the two sons of Jacob Vegas. After the partition, the aforesaid land has been divided into pieces and the same are numbered as Sy. No. 132/5P1, Sy. No. 132/5P2 etc., All the petitioners are either children or grandchildren of Francis Vegas and Marian Vegas. The land to an extent of 1.32 acres was sought to be acquired by the respondents by issuing preliminary notification under Section 28(1) of Karnataka Industrial Areas Development Act, 1966 on 7-9-1994. Said notification was gazetted on 5-10-1994. But the first respondent issued final notification under Section 28(4) of KIADB Act on 25-5-1997, which came to be gazetted on 25-7-1997. Prior to issuing final notification, the petitioners were notified. Petitioners 1, 3, father of petitioners 6 and 8 to 13 and mother of P.Ws. 14 and 15 have filed statement of objections. Copy of the statement of objections is produced at Annexure-R2. These writ petitions are filed questioning the acquisition notifications on the ground that the petitioners were not notified in the matter and that the possession is not taken by the respondents.

(2.) After issuing preliminary notification under Section 28(1) of the KIADB Act, the petitioners were notified. Petitioner 1-Oswald Vagas, petitioner 3-Ida Vegas (sister of petitioners 4 and 5), Albert Vegas-father of petitioners 6, 8 to 13 and Smt. Theresa D'Souza-14th petitioner have filed statement of objections. Petitioner 15 is the son of 14th petitioner. Thus it is clear that almost all the petitioners have filed statement of objections. Copy of the statement of objections is produced by KIADB at Annexure-R2 along with statement of objections. Virtually, in their statement of objections, the petitioners have not objected for acquisition at all. However, they have sought for compensation at the rate of Rs. 10 lakhs per acre. Thereafter the final notification came to be passed under Section 28(4) of the KIADB Act on 25-5-1997.

(3.) It is by now well-settled that once final notification is passed under KIADB Act under Section 28(4), the land acquired, vests absolutely with the acquiring authority. The acquiring authority may issue or may not issue notice under Section 28(6) of the Act. In the matter on hand, such a notice came to be issued on 26-7-2008 as per Annexure-P. Thereafter, these writ petitions came to be filed.