A. JANARDHANA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the order passed by the learned Single Judge, who declined to entertain the writ petition on the ground that the petitioner has no locus standi to challenge the acquisition proceedings when he has purchased the property subsequent to preliminary notification. The subject-matter of this proceedings is land bearing Sy. No. 114/2 measuring 351/2 guntas of Nagavara Village, K.R. Puram Hobli, Bangalore North Taluk. The said land was notified for acquisition under Section 28(1) of the Karnataka Industrial Areas Development Act, 1966 on 7-10-2002. The petitioner has purchased this property from the erstwhile owner on 19-7-2004. It is thereafter he has preferred a writ petition in the year 2009 challenging the said notification.

(2.) The learned Single Judge relying on the judgment of the Full Bench of this Court in the case of Poornaprajna House Building Co-operative Society, Bangalore v. Bailamma alias Dodda Bailamma and Others1, where it was held 'a purchaser of a notified property under the Land Acquisition Act, 1894 is not entitled to challenge the notification' has dismissed the petition. Against that order, the present appeal is preferred.

(3.) We have heard the learned Counsel for the appellant.