S.SHEENAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On 5/2/2010, the State Government issued a notification under Sec. 28(1) of the Karnataka Industrial Area Development Act, 1966 (hereinafter referred to as "KIAD Act") giving notice of its intention to acquire about 5368-83 acres for the benefit of M/s. Arcelor Mittal India Company Limited, a private limited company.

(2.) After hearing the land owners, the State Government proceeded to pass an order for acquiring the said lands.

(3.) On 4/5/2010 the State Government issued a declaration under Sec. 28(4) of the KIAD Act declaring that an extent of 4864-64 acres were needed to be acquired.