MANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for quashing of the General Award dtd. 2/1/2021 at Annexure-A and have further sought for issuance of order/directions to the respondents to consider fixing compensation in terms of the consent Award in respect of the petitioners' land.

(2.) The petitioners are stated to be owners of 16 guntas in Sy. No.28/6 of Appasandra Village, Kolar Taluk, Kolar District. It is submitted that the Preliminary Notification under Sec. 28[1] of the Karnataka Industrial Areas Development Act, 1966 [for short, 'KIAD Act'] came to be passed followed by final Notification under Sec. 28[4] of the KIAD Act notifying the property of the petitioners and subsequently general Award has been passed.

(3.) Learned counsel for the petitioners submits that the land owners were not intimated regarding proposal to pass Award and accordingly did not avail the benefit of compensation under the Package Scheme at higher rate in terms of the compensation by agreement under Sec. 29[2] of the KIAD Act.