DODDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these petitions broadly having common law and facts, are filed by the land owners for laying a challenge to the acquisition of their lands under the provisions of the Karnataka Industrial Areas Development Act, 1966.

(2.) Learned advocates appearing for the Petitioners seek to falter the acquisition making the following submissions:

(3.) After service of notice, the State being the acquiring body has entered appearance through the AGA; the KIADB and its SLAO have entered appearance through their panel counsel and they have filed their objections. The allottee of the land being a respondent also is represented by its advocate and its has filed its Statement of Objections, opposing the Petitions. All the learned AGA, learned Panel Counsel for the KIADB and learned counsel for appearing for the Education Trust making submission in justification of the impugned acquisition, controverting the Petition averments.