SYED FAYAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of these two writ petitions relates to deferment of payment of compensation for the lands acquired, on the ground that there is inter se dispute as to the claim between khatedars and others. Certain persons got impleaded themselves as additional respondents. There is no dispute that petitioner's Civil Suit in O.S.No.9612/2006 seeking a decree of specific performance on the basis of an Agreement to Sell dtd. 3/2/2003 is still pending. The KIADB and the BMRCL through their Panel Advocates submit that the compensation amount has been deposited in LAC No.86/2019 which the right parties can seek release of on establishing their credentials before the jurisdictional court and therefore no blame can be laid at the threshold of their clients.

(2.) Both the petitioner and the private respondents having argued the matter for some time, are now fairly in agreement with the following suggestion of this Court: