SANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks quashing of the endorsements dtd. 18/3/2016 at Annexures-F, F1 to F12 issued by the 5th respondent/SLAO and for other reliefs.

(2.) Heard learned counsel for the petitioners and learned HCGP for the respondents and perused the material on record.

(3.) The material on record discloses that pursuant to the subject lands having been acquired vide preliminary notification dtd. 19/7/2014 and final notification dtd. 7/4/2016 issued under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, the 'Act'), the respondents passed an award only in relation to the lands, but did not award any compensation in respect of the houses, buildings and structures said to have been put by the petitioners. It is the grievance of the petitioners that despite buildings, houses and structures being in existence in the said land at the time of acquisition, the 5th respondent/SLAO has proceeded to reject the request of the petitioners for compensation in relation to the same on the sole ground that the structures did not find place in the preliminary notification and as such, the petitioners are before this Court by way of present petition.