APPAJIGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who claims to be the owner of the land bearing Survey No.279 situated at Masuti village, Kolar taluka, Vijayapur district has filed this writ petition seeking for a writ of mandamus directing respondent Nos.2 to 7 to consider his representations dtd. 28/1/2020, 28/1/2020, 28/1/2020, 5/2/2020, 6/2/2020 and 7/2/2020 vide Annexures- D to J respectively.

(2.) Heard the learned counsel for the petitioner as well as the learned Additional Government Advocate, who is directed to take notice for respondent Nos.1 and

(3.) to 7. 3. It is the case of the petitioner that he is the absolute owner of the land bearing Survey No.279, which totally measuring 17 acres 2 guntas situated at Masuti village, Kolar taluka, Vijayapur district and out of the said land, 12 acres of the land was acquired under a notification dtd. 18/3/2011 by respondent No.1 for the purpose of respondent No.2 to establish Thermal Power Station. It is his further case that the remaining extent of 5 acres 2 guntas in Survey No.279 is affected because of the establishment of the thermal power station and the petitioner is not in a position to use the said land for any purpose. It is under these circumstances, he has filed various representations to the respondents vide Annexures-D to J with a prayer to acquire the remaining extent of 5 acres 2 guntas of land in Survey No.279 and grant him compensation. Since the said representations are not considered, the petitioner is before this Court.