KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD Vs. NAGARAJAPPA

JUDGEMENT

(1.) Challenging the legality and correctness of the order passed by the learned Single Judge in writ petition No. 45377/2011 and other connected writ petitions dated 28.06.2012 the present appeals are filed. We have heard the learned Advocate General Sri. S. Vijayashankar for the appellants and Sri. M. Shivappa, learned Senior counsel appearing for the respondents.

(2.) The facts leading to these appeals are as hereunder;

(3.) The petitioners and other land owners have consented for passing of a consent award under Section 29(2) of the Act, agreeing to receive a compensation of Rs. 4,50,000/- per acre in respect of dry lands and Rs. 5,00,000/- for the wet lands. Accordingly, possession of the land was taken by the KIADB from all the land owners and a notification under Section 28(3) of the Act was issued. Possession of the land was also taken over by the State Government and later the same was handed over to the Board. The Board inturn handed over possession of the land to the beneficiary M/s. Bannari Amman Sugars Limited.