H. G. KRISHNAPPA Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Raghuveer R. Sattigari, learned counsel appearing for the petitioner and Sri Nityananda K.R., learned AGA appearing for respondent No.1; Sri K. Shashikiran Shetty, learned Senior counsel appearing on behalf of Sri Kiran J., for respondent No.2;.

(2.) The issue involved in this writ petition is that the petitioner claims to be the owner of land bearing Survey No.290/1 measuring 3 guntas and survey No.290/2 measuring

(3.) guntas in total 6 guntas situate at Hinkal Village, Kasaba Hobli, Mysuru Taluk. It is further averred in the writ petition that the respondent-authorities have issued the Preliminary Notification dtd. 21/7/2009 for acquisition of the schedule land belonging to the petitioner for the purpose of formation of Vijayanagar 4th Stage, 1st Phase Mysore as per Preliminary Notification produced at Annexure-D and in furtherance of the same, the petitioner has filed Statement of Objections to the Preliminary Notification dtd. 21/7/2009 and thereafter, the respondent-authorities have not taken any decision in the matter. Feeling dissatisfied by the inaction on the part of the respondent-authorities, the petitioner herein has presented this petition. 3. Sri Raghuveer R. Sattigari, learned counsel appearing for the petitioner submitted that since the respondent-authorities have not issued the Final Notification in furtherance of Preliminary Notification dtd. 21/7/2009 and the said Preliminary Notification has been quashed by this court in Writ Petition No.2622 of 2015 decided on 2/9/2015 and accordingly, he sought for quashing the Preliminary Notification in this petition also, issued by the respondent-authorities in respect of subject land.