K RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner has sought quashing the notifications dated 28-7-1984 and 30-6-1986, issued under Sections 4 and 6 respectively of the Land Acquisition Act (the 'Act').

(2.) Certain extent of land in Sy. Nos. 60/1 and 62/1B in Ramadevanahalli was acquired for forming a Public Road. A notification under S. 4(1) of the Act was published in the gazette on 28-7-1984, stating the extent and the public purpose for which the land is required. It is not disputed that this notification was also published in the locality. Thereafter, since there was no objection by the Petitioner, final notification under S. 6 of the Act came to be published. At that stage, the Petitioner seems to have filed his objection to the proposed acquisition, which come to be rejected.

(3.) The main grounds on which the acquisition is challenged by the Petitioner are that the action of the authorities in acquiring his land is mala fide, as it is done at the instance of some persons who are inimically disposed towards him; and secondly, that no individual notice had been served upon him, and hence there was no opportunity of filing his objections in time.