SHARANAPPA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) The petitioner claims to be the owner of the land in Sy.No.152/*B measuring 8 acres situated at Chikkaberagi village, Sindhanur Taluk, Raichur District. The said land was proposed to be acquired by the respondent No.2 by issuing a notification under Sec. 4(1) of the Land Acquisition Act on 5/12/2011.