M.V.GURUPRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The tone for this judgment can be set by adverting to the words of Saint Augustine (354 - 430 A.D.) in his book, The City of God, Volume 1 (426 A.D):

(2.) Petitioners being the owners of lands in question are knocking at the doors of Writ Court grieving against their acquisition vide Preliminary Notification dtd. 9/1/2007 issued under Sec. 28(1) followed by the Final Notification dtd. 17/5/2007 issued under Sec. 28(4) of the Karnataka Industrial Areas Development Act, 1966.

(3.) Learned counsel for the Petitioners seeks voiding of the acquisition on the following grounds that: