HUCHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Madhukar M.Deshpande, learned counsel for the appellant, Sri J.Sathish Kumar, learned Additional Government Advocate for respondent Nos.1 and 2 and Sri Harish H.V., learned counsel for respondent No.3.

(2.) This intra-Court appeal has been filed against the order dtd. 25/8/2021 passed by the learned Single Judge in Writ Petition No.32714/2013 by which, the writ petition preferred by the appellant has been dismissed.

(3.) The facts giving rise to filing of this appeal briefly stated are that the appellant claims to be the wife of one late Sri M.H.Jayaprakash Narayan, who was the owner of the land measuring 5 acres 10 guntas bearing Sy.No.28/1 situated at Mallathalli Village, Yeshwanthpur Hobli, Bengaluru North Taluk. The aforesaid land was required for the purpose of establishment of Dr.Ambedkar Institute of Technology. Accordingly, the proceedings under the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act', for short) were initiated and a notification under Sec. 4(1) of the Act was issued on 11/6/1992. Thereafter, a declaration under Sec. 6(1) of the Act was issued on 11/11/1993.