M.H. SHABBIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals assail the common order of the learned Single Judge dated 03/01/2013 passed in several writ petitions.

(2.) The writ petitions were filed by the owners of house sites assailing the preliminary notification issued under Section 4(1) dated 18/08/2009 (Annexure "A") and the declaration and final notification issued under Section 6(1) of the Land Acquisition Act, 1984 (for short "the Act"), by the second respondent Deputy Commissioner, Hassan District, dated 04/09/2010 (Annexure "B"). By the said notifications, the State sought to acquire inter alia, petitioners' residential sites for the purpose of construction of a vegetable market. The learned Single Judge has dismissed the writ petitions. Hence, these appeals.

(3.) We have heard learned senior counsel for the appellants, learned counsel for the caveator respondent and learned AGA for respondent State.