MAHADEVAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who has lost the land in the acquisition in question is knocking at the doors of Writ Court for assailing the Endorsement dtd. 8/3/2019 a copy whereof is at Annexure-F whereby his request for compensation in relation to certain standing trees thereon has been turned down by the respondent - KIADB.

(2.) The said impugned Endorsement reads as under:

(3.) After service of notice, the first respondent has entered appearance through the learned HCGP and the second respondent speaks through its Sr. Panel Counsel and who has filed the Statement of Objections resisting the writ petition. Learned HCGP & the learned Sr. Panel Counsel vehemently oppose the writ petition making submission in justification of the contents of the impugned Endorsement.