SAHEB GOUDA Vs. SPECIAL LAND ACQUISITION

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition with a prayer to issue a writ of mandamus directing the respondent to consider his representation dtd. 21/3/2022 vide Annexure-D and pass suitable orders on the same in accordance with law.

(2.) Heard the learned counsel for the petitioner as well as the learned High Court Government Pleader appearing for the respondent.

(3.) It is the case of the petitioner that he is the absolute owner in possession of the land bearing Survey No.130/3 measuring 6 acres 18 guntas situated at Bantanur village, Sindgi taluka, Vijayapur district and out of the aforesaid land, the land measuring 1 acre 2 guntas was acquired by the respondent for the purpose of constructing distributory cannel. Though the land belonging to the petitioner in Survey No.130/3 measuring 1 acre 2 guntas has been utilized for the purpose of constructing distributory cannel by the respondent, till date no compensation has been paid to the petitioner. It is under these circumstances, the petitioner had earlier approached this Court in W.P.No.200527/2022 seeking to consider his representation, wherein, he had sought for taking necessary steps for payment of adequate compensation to him. This Court vide its order dtd. 22/2/2022 has disposed of the said writ petition directing the respondent No.4 therein to consider the representation made by the petitioner.