THIMMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE writ appeals are taken up for final disposal with the consent of the learned Counsels appearing 011 both sides.

(2.) THE appellants are landowners. They filed the writ petitions before the learned Single Judge seeking to quash Section 4 (1 ). Preliminary notification and the final notification under Section 6 (1) under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as the Act' ). The learned Single Judge dismissed the writ petitions filed by the petitioners. Aggrieved by the order of the learned Single Judge, the petitioners are the appellants before this Court.

(3.) THE facts are briefly set out herein. A preliminary notification under Section 4 (1) of the Act was issued on 17-12-1992 and published in the Chavadi on 23-1-1993. The final notification under Section 6 (1) of the Act was issued on 22-1-1994 and an award was passed on 25-5-1994. Possession of the land was taken by the state Government on 16-7-1994. The writ petitions were filed before the learned Single Judge on 26-9-1994.