C.JAYARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Vikram Huilgol, learned Senior Counsel for Sri.Ramesh Babu R., learned counsel for the appellants.

(2.) The facts giving rise to filing of this appeal briefly stated are that the appellants were the owners of the property bearing Sy.No.30/8P situated at Bellanduru Village, Bengaluru East Taluk. A notification under Sec. 1(3) of the Karnataka Industrial Area Development Act (hereinafter referred to as 'the Act' for short) was published on 6/3/2004, which was followed by a preliminary notification which was issued on the same date. Thereafter, a final notification under Sec. 28(4) of the Act was issued on 20/5/2004.

(3.) The appellants had challenged the validity of the aforesaid acquisition proceedings in writ petition, namely, W.P.No.21404/2004, which was dismissed by a Bench of this Court by an order dtd. 13/8/2007. The other owners of the land had also challenged the land acquisition proceedings in a separate writ petition, which was also dismissed by a common order dtd. 13/8/2007.