SPECIAL LAND ACQUISITION OFFICER Vs. M. SHAKUNTALAMMA

JUDGEMENT

(1.) This intra Court appeal is filed against the order dtd. 8/8/2017 passed by the learned Single Judge by which the Writ Petition preferred by respondent No.1 (hereinafter referred to as the 'land owner' for short), has been allowed and the direction has been issued to Karnataka Industrial Area Development Board (hereinafter referred to as 'Board' for short), to pass an award within two months from the date of receipt of copy of the order and to determine the compensation in accordance with the provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as '2013 Act', for short).

(2.) Facts giving rise to the filing of this appeal briefly stated are that the land owner owns land bearing Sy. No.27P1, measuring 1 acre situated in Gonipura Village, Kengeri Hobli, Bengaluru South Taluk.

(3.) The proceedings under the Karnataka Industrial Area Development Board Act were initiated.