P.KRISHNARAJA ACHARYA Vs. COMMISSIONER KARNATAKA HOUSING BOARD

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioner challenging the order dtd. 8/10/2021 passed by the learned Single Judge of this Court in W.P.No.52774/2013.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) Facts leading to the filing of this appeal narrated in brief are, the appellant claims to be the owner of 13.06 acres of land in Koranganapady village of Udupi District, which allegedly was acquired for the purpose of respondent-Karnataka Housing Board. Challenging the acquisition notification and also with a prayer to declare that the scheme had lapsed in so far as the lands which were the subject matter of the writ petitions is concerned, the appellant herein and similarly situated other persons had filed writ petitions before this Court in W.P.Nos.57695/2014, 52774/2013, 36424/2014 & 36425/2014. The writ petitions were clubbed and heard together by the learned Single Judge of this Court and vide common order dtd. 8/10/2021, all the writ petitions were dismissed. Being aggrieved by the said order, the petitioner in W.P.No.52774/2013 has preferred this intra court appeal.