(1.) The petitioners are before this Court seeking for the following reliefs:
(2.) The petitioner No.1 claims to be the owner of land bearing Sy.No.64/3 measuring 1 acre, Sy.No.66 measuring 5 acres and petitioner Nos.2 to 5 claim to be owners of the land in Sy.No.72/1, 72/3 and 119 situate in Neralemaradahalli village, Sadali Hobli, Shidlaghatta taluk. The respondent No.2 had initiated land acquisition proceedings in the year 1999 and the final notification under Sec. 6(1) of the Land Acquisition Act, 1894 [' LA Act ' for short]j came to be issued on 10/7/2001 to acquire the aforesaid land. The reason why the acquisition was required to be initiated in the year 1999 was on account of the submergence of the aforesaid land due to the implementation of the project for putting up of a bund on the raising the Sadali Amani Khane tank.
(3.) The grievance of the petitioners is that submergence occurred in the year 1963, the acquisition proceedings was made in the year 1999 and issuance of final notification was in the year 2001, while granting compensation in the award passed, the losses which have been caused to the petitioners due to submergence of their land from the year 1963 to 2001 has not been taken into consideration. It is in that background that the said award has been challenged.