SHREEPADBHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has soug ht for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned HCGP for respondents No.1 to 4 and learned counsel for respondent No.5. Perused the material on record.

(3.) In addition to v arious contentions urged in the petition, learned counsel for the petitioner sub mits that pursuant to the preliminary notification dtd. 23/11/2021 issued by the respondents under Sec. 11(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, the 'Act'), petitioner filed his objections interalia requesting the respondents not to put up wall or fence alongside the road that he has free access to his land. It is the grievance of the petitioner that despite the petitioner filing his objections, respondents have proceeded to pass the impugned order rejecting the objections of the petitioner who is before this Court by way of the present petition.