MALKANGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner seeking a direction to the respondents to consider the representation dtd. 18/1/2022 and to further direct the respondents to compensate the petitioner for taking possession of the property in question.

(2.) It is the case of the petitioner that he is the absolute owner of the property bearing Sy.No.956/B measuring 11 guntas, which he has acquired under a gift deed dtd. 16/6/2009. The Government First Grade Degree College allegedly forcibly took possession of the aforesaid property in the year 2006 and grandfather of the petitioner herein had filed O.S.No.237/2006 as against the said College and the said suit was decreed and respondent No.2 herein was directed to compensate the petitioner for illegally occupying the property in question. Pursuant to the said judgment and decree passed in O.S.No.237/2006, an order was passed by the second respondent to acquire the property in question and accordingly, a preliminary notification was also issued in the year 2013. However, till date, the acquisition proceedings have not reached the finality. It is under these circumstances, the petitioner has given a representation on 18/1/2022 vide Annexure-M with a prayer to expedite the acquisition proceedings and to grant adequate compensation to him. It is the grievance of the petitioner that the said representation has not been considered by the respondents till date. Under the circumstances, he has approached this court.

(3.) Learned HCGP, who appears for respondent Nos.1 to 4 submits that if reasonable time is granted to the competent authority, the representation submitted by the petitioner vide Annexure-M dtd. 18/1/2022 would be considered in accordance with law and appropriate orders would be passed.