M. NAGARAJU Vs. GOVERNMENT OF KARNATAKA, REVENUE DEPARTMENT

JUDGEMENT

(1.) The appellants are questioning the legality and correctness of the order passed by the learned Single Judge on 6.2.2009 in W.P.NOs.18596/2006 connected with 11568/2008.

(2.) The appellants are the owners of 3 acres 32 guntas of land situated in Sy.No.93/2 of Hinnakki village in Anekal Taluk. The said land has been notified for acquisition by invoking section 33 of the Karnataka Housing Board Act r/w 4 (2) of the Karnataka Land Acquisition Act. Preliminary notification was issued under Sec.4(1) of the Land Acquisition Act on 1.4.2005 and published on 28.6.2005. Final Notification was issued u/s 6(1) of the Land Acquisition Act on 2.11.2006 and it was Gazetted on 9.11.2006.

(3.) The appellants filed the Writ Petitions challenging the acquisition proceedings contending that no Housing scheme as required u/s 24 of the Karnataka Housing Board Act has been approved by the Government and on account of the same, acquisition proceedings initiated by the Karnataka Housing Board has to be held as bad in law and liable to be quashed.