V. BASAVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The essential grievance of the Petitioners who claim to have lost their land in the acquisition process that commenced with the issuance of Preliminary Notification dtd. 22/5/1998 followed by Final Notification dtd. 24/6/1999 is against the Endorsement dtd. 23/2/2015 whereby their claim for allotment of alternative cites has been rejected on the ground that there is no available land earmarked for grant in terms of Tahsildar's Report dtd. 24/12/2014. Learned counsel for the Petitioner was absent when the matter was taken up for consideration. Be that as it may.

(2.) Learned AGA appearing for the Respondents opposes the Petition contending that a Coordinate Bench in W.P. No.7466/2014 c/w W.P.no.32020 -28/2014 between SRI V BASAVARAJU vs. THE STATE & OTHERS , disposed off on 25/8/2014 has specifically stipulated that such claims would be considered provided that the lands avail for grant; now no land availing as such, for the said purpose, the impugned endorsement is unassailable.

(3.) Having heard the learned AGA and having perused the Petition papers, this Court is broadly in agreement with the submission made by the learned AGA Paragraph Nos. 4 & 5 of BASAVARAJU, supra reads as under: