NANJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for the respondents.

(2.) The petitioner claims to be a land loser to the Hemavathy Reservoir Project, Gorur Taluk, Hassan District. The prayer in the writ petition is to issue a writ of mandamus or any other directions to the respondents to issue grant certificate to the petitioner in respect of 4 acres of land in Sy.No.112 of K.Manchahalli, Kasaba Hobli, Sakaleshpura Taluk, towards grant of alternative land in terms of the Rehabilitation Scheme of the State Government.

(3.) Learned Additional Government Advocate has today filed a memo along with an endorsement dtd. 22/8/2022 made by the Special Land Acquisition Officer, Hassan. Learned Additional Government Advocate submits that in terms of the said communication the Special Land Acquisition Officer has informed the learned Additional Government Advocate that the petitioner may appear before the authority on 7/9/2022 (wrongly written as 7/9/2021) at 5.00 p.m. along with the documents which are mentioned therein. The Special Land Acquisition Officer has undertaken to look into the grievance of the petitioner and pass necessary orders taking into account several other such orders passed by this Court in the matter of Rehabilitation of the land losers to the Hemavathy Reservoir Project.