JYOTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Prayer in this writ petition is to quash the notification issued under Sec. 4(1) of the Land Acquisition Act and for issuance of a mandamus to direct the respondents to initiate fresh acquisition proceedings and to pay compensation and damages to the petitioners.

(2.) Learned counsel for petitioners relies upon judgments rendered by this Court in Writ Petition No.10855/2018 which was also followed in Writ Petition No.108746/2018(LA-RES) and Writ Petition No.108747/2018(LA-RES) and connected matters to contend that the petitioners may be permitted to make a representation, as had been permitted in the above mentioned cases, and a direction be issued to the authorities to consider the same in accordance to law within a period of four weeks.

(3.) Since in similar cases this Court has already permitted similarly placed persons from submitting representations with all relevant documents and directing the authorities to address the grievances and take appropriate action in the matter, it would be not only be just but also necessary to permit the petitioners herein also to submit their representations highlighting their grievances within a period of four weeks from today.