SANNARANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The brief facts as narrated in the petition are as follows :-

(3.) It is stated that in the year 2008, there was a proposal by the Karnataka State Highways Improvement Project (Hereinafter referred to as the 'KSHIP', for brevity), to form a road running through the middle of the petitioner's land. The petitioner therefore had requested a spot inspection by the Chief Administrative Officer and the Tahsildar, who did conduct an inspection on 2.8.2008 and opined that instead of going through the petitioner's land, it was possible to improve the existing road by a super alleviation system. A copy of that report is at Annexure-C to the writ petition. Subsequently on 25.5.2009, the team leader of M/s Scott Wilson Kirk Patrick and Company Limited, United Kingdom, which had a joint venture with M/s Scott Wilson India Kirk Patrick Private Limited, had expressed thus :-