LANKESH PATRIKE AND PATRIKE PRAKASHANA Vs. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD, SPL. LAND ACQUISITION OFFICER, KIADB AND STATE OF KARNATAKA BY ITS SECRETARY

JUDGEMENT

(1.) PETITIONER is an allottee of 4.00 acres of land in I Phase of Harohalli Industrial Area by the respondent KIADB by an allotment letter dated 25.5.2007. He has deposited Rs. 88 lakhs and also obtained a registered lease cum sale agreement on 28.7.2007. Possession certificate has been issued in his favour and an amount of Rs. 10 lakhs is spent towards cost of registration. The grievance of the petitioner is, the respondent authorities has intimated to hand over the land allotted to him on the ground that there is a challenge in respect of the said land, on the point of acquisition. The difficulty faced by the petitioner is, he has spent nearly one crore rupees towards allotment of 4.00 acres of land in the industrial area and registration and handing over possession was all over. Although the KIADB is ready to grant alternate land, as per his prayer, but such allotment would be in a different place and at a higher rate and it would work out hardship to the petitioner.

(2.) ACCORDING to the counsel representing the KIADB, the present market value is rather because of the cost of acquisition and prevailing market value and if an alternate land is given it costs more and petitioner cannot expect alternate land for the same cost which he has deposited.