RAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Intra Court Appeal calls in question the order dtd. 4/8/2015, rendered by a learned Single Judge of this Court in appellant's W.P. No.7833/2007 (LA-RES), whereby the relief of quashing the acquisition of land has been denied. After service of notice, the official respondents having entered appearance through the learned GA oppose the writ petition making submission in justification of the impugned order and the reasons on which it has been constructed.

(2.) Having heard the learned counsel for the parties and having perused the appeal papers, we decline to grant indulgence in the matter being in complete agreement with the reasoning of the learned Single Judge as spelt out at paragraph No.4 of the impugned order; the same reads as under:

(3.) It is also relevant to reproduce the observations of the learned Single Judge made at paragraph No.5 of the impugned order, whereby right of the appellant to seek enhancement of compensation is retained. The said paragraph reads as under: