PRAMOD PRABHAKAR MANERIKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking a writ of mandamus directing the respondents to pass suitable orders and release the compensation for utilization of 28 guntas of land in Sy.No.Rs.61.003 situated at Asoga village, Khanapur Taluk, Belagavi District. It is also prayed that the Court should direct the respondents to consider the representation dtd. 6/1/2022 at Annexure-F, given by the petitioner so that suitable orders could be passed.

(2.) Learned counsel for the petitioner submits that the respondents have formed a road on the petitioner's property connecting Asoga village to Mantunga State Highway without lawfully acquiring the land and therefore the petitioner is before this Court with the prayers as noticed hereinabove.

(3.) The learned Additional Advocate General is present before this Court. Learned Additional Advocate General has filed statement of objections as was directed on the earlier occasion. Learned Additional Advocate General submits that the in paragraphs No.7 and 8 of the statement of objections, it has been specifically stated that there already exists a road between Asoga village and Mantunga village and therefore, if another road has been formed utilizing a portion of the lands belonging to the petitioner by the concerned of the Gram Panchayat or the Zilla Panchayat, the said road may not be necessary since there is already a road existing. Therefore, learned Additional Advocate General submits that the writ petition may be disposed of recording the statement made in the objections filed by respondent No.2-Assistant Executive Engineer, Public Works Department, Khanapur Sub- Division.