G.Y. MUNIVENKATAPPA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This intra Court appeal has been filed against order dtd. 29/1/2013 passed by the learned Single Judge by which writ petition preferred by the appellant has been dismissed in which challenge was made to the final notification dtd. 1/3/2006 as well as award notice dtd. 29/6/2012.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellant was owner of land bearing Sy.No.151 measuring 29 guntas situated of Arehalli- Guddedahalli Village, Kasaba Hobli, Doddaballapur Taluk, Bangalore Rural District. The aforesaid land in addition to land measuring approximately about 265 acres, was required by the Karnataka Industrial Areas Development Board (hereinafter referred to as 'the Board') for setting up of an industrial area.

(3.) Thereupon, a preliminary notification under Sec. 28(1) of the Karnataka Industrial Areas Development Act (hereinafter referred to as 'the Act') was issued on 22/2/2005. The appellant was asked to appear for an enquiry before the Land Acquisition Officer on 19/4/2005. After hearing the appellant, the objection preferred by the appellant was adjudicated and an order under Sec. 28(3) of the Act was passed on 19/4/2005. Thereafter, final notification was issued on 1/3/2006. Eventually, an award was passed on 27/11/2007 which was approved by the appropriate Government on 29/6/2012.