SRI R. KODANDARAMAN, S/O. SRI RAMASWAMY, AGED ABOUT 84 YEARS, R/AT NO. 166, 1ST CROSS, 4TH MAIN ROAD, VIVEKNAGAR, BANGALORE - 560047 Vs. KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD, NO. 14/3, RASHTROTHANA PARISHATH BUILDING, NRUPATUNGA ROAD, BA

JUDGEMENT

(1.) PETITIONER was serving in Indian Army. He was awarded Vishisht Seva Medal. He retired from service on 31.01.1971, on attaining the age of superannuation. He had approached the State Government for grant of darkast land. He sought grant under special category, since he belonged to scheduled caste community Sanction was accorded as per Official Memorandum dated 06.11.1984, for granting of 3 acres of land in Sy. No. 6, situated at Singahalli, Jala Hobli, Devanahalli Taluk. A saguvali chit was issued on 02.02.1985. Mutation entry was carried out. Index of Lands and Record of Rights of the land, depict the name of the petitioner. State of Karnataka through Department of Commerce and Industries, issued a Notification under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966 ("the Act" for short), proposing to acquire certain lands situated at Singahalli and other adjoining villages for industrial purposes'. Petitioner's said land figured in the said Notification. Petitioner received on 14.08.2006, a notice under Section 28(2) of the Act and appeared before the Special Land Acquisition Officer (hereinafter referred to as SLAO) on 26.11.2007 for an enquiry under Section 28(3) of the Act. SLAO recorded the petitioner's statement and obtained the signature. The petitioner's name can be seen at Sl. No. 13 of the proceedings of SLAO dated 26.11.2007. Objection for acquisition of said land was overruled. The State Government issued final declaration on 25.09.2008 under Section 28(4) of the Act and acquired amongst other lands, the aforesaid land.

(2.) THE Special Deputy Commissioner, Bangalore, had issued show cause notice to the petitioner, initiating proceedings in respect of the said land, under Section 136(3) of the Karnataka Revenue Act on 21.10.2007. The petitioner appeared before the said authority and putforth objections. The said authority, by an order dated 24.08.2009, dropped the said proceeding.

(3.) SHOCKED and surprised, petitioner filed a complaint with Ulsoor Gate Police Station on 09.03.2011, complaining that, some one has impersonated him before the KIADB and has received the compensation amount. Police registered a case on 10.03.2011. On 14.03.2011, the Commissioner of Police, Bangalore City, entrusted the case for investigation to CCB, Bangalore. On 28.05.2011, a news article appeared in Deccan Herald, English Daily, that police arrested the accused and recovered a sum of Rs. 52,00,000/ -.