KUMARI TEJASWINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner No.1 in the present writ petition is also petitioner in W.P.No.108306/2014 and she has filed a memo seeking withdrawal of the present writ petition also.

(2.) An application is filed seeking discharge of minor guardianship. The cause shown is accepted. Perused the birth certificate of petitioner No.1. She has attained majority. Petitioner No.1 has also filed memo seeking withdrawal of the present petition. Since she has attained majority, the memo filed by her seeking withdrawal of the petition is accepted and W.P.No.108307/2014 insofar as petitioner No.1 is concerned, the writ petition is dismissed as withdrawn.

(3.) The land owners have questioned the final notification vide Annexure-B and E, respectively, on the ground that the proposed acquisition is without securing approval of the scheme. The petitioners have also questioned the action of the State in acquiring petition lands on the ground that the same contravenes Sec. 5A of the Land Acquisition Act, 1894 (for short "Land Acquisition Act"). The petitioners' grievance is that there is no objective assessment of the objections tendered by the land owners under Sec. 5A of the Land Acquisition Act. The petitioners have also claimed that award notice is defective as the same is passed beyond stipulated period of two years and therefore, it contravenes Sec. 11A of the Land Acquisition Act.