NANDAKISHORI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) With consent of both the parties, matter is taken up for final disposal.

(2.) Heard learned counsel Shri Nandish Patil for the petitioner, learned HCGP representing respondent Nos.1 and 2 and learned counsel Shri Bhushan B.Kulkarni, representing respondent No.3.

(3.) This petition is filed by the petitioner seeking writ of mandamus directing respondent Nos.1 to 3 to pay compensation in respect of land bearing Sy.No.53/B measuring 15-guntas utilized for formation of concrete road as published vide Annexure-C, dtd. 10/12/2022 and for other consequential relief's.