SANNARANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has called into question the elaborate order dated 4.3.2013 of learned Single Judge in Writ Petition No. 5251/2012 whereby the appellant's petition has been dismissed. The undisputed facts of the case of the appellant are that, he is holding land bearing Sy.No. 54/2 of Agrahara Koratagere Taluk, Tumkur District, which he had purchased on 1.1.1979 and trees were stated to have been grown thereon.

(2.) The appellant herein approached this court under Articles 226 and 227 of the Constitution mainly on the grounds that he was denied an opportunity of being heard before his land being acquired for the purpose of public road and the provisions of Sections 15 and 17 of the Act were unconstitutional for violation of Article 300A of the Constitution because of lack of provision for an opportunity of being heard to the persons standing to lose their lands on account of the acquisition.

(3.) Both the contentions as well as the factual controversy sought to be raised by the appellant have been elaborately dealt with in the impugned judgment.