B. C. LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is knocking at the doors of writ Court for assailing the acquisition of his land admeasuring 2 Acres- 0 Guntas in Sy.No.176 of Bagaluru Village, Yelahanka Taluk, in Bengaluru Urban District, vide Final Notification dtd. 10/10/2022 issued by the 1st Respondent - State under Sec. 28(4) of the Karnataka Industrial Areas Development Act, 1966 at Annexure-A. He has also sought for the quashment of Notification dtd. 10/8/2022 issued u/s 3(1) of the 1966 Act at Annexure-B whereby the area in which the subject land is subsumed has been declared to be an industrial area.

(2.) After service of notice, the 1st Respondent - State has entered appearance through the learned AGA; the Respondent - KIADB & its officials are represented by their Sr. Panel Counsel and they have filed the Statement of Objections & Addl. Statement of Objections resisting the Writ Petition.

(3.) THE FOUNDATIONAL FACTS OF THE CASE: