SPECIAL AGRICULTURAL PRODUCE Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Petitioner has filed the present petition seeking for issuance of writ in the nature of certiorari to quash the endorsement at Annexures-Q and T and has sought for a direction to respondents 1 to 5 to consider the representation dtd. 25/8/2021 and make a reference in terms of Sec. 29(3) of the Karnataka Industrial Areas Development Act, 1966 (for short 'the Act') and for disposal of the reference on its merits.

(2.) The facts that are relevant for the purpose of disposal of writ petition are that an extent of 2147.03 sq. mt. and subsequently, further extent of 140 sq. mt. belonging to the petitioner - Authority came to be acquired for the benefit of Bangalore Metro Rail Corporation Limited (hereinafter referred to as "BMRCL"). It is submitted by the petitioner that the only dispute at present is as regards the quantum of compensation.

(3.) It is noticed from the records that the Government Order was passed on 15/11/2016 whereby, it is provided that the land belonging to Government and other autonomous authorities if acquired, the rate that would be payable would be in terms of the Guideline Value under the Stamp and Registration Act as in force. It is submitted that after payment, the land as required for the Bangalore Metro Rail Project could be transferred. In terms of Government order above referred, it is stated that a meeting was held and proceedings were drawn on 9/11/2019 wherein for the aforementioned extent of land of 2147 sq. mt., price that was fixed was Rs.15,35,22,645.00. Petitioner however submits that such proceedings are not binding as there was no representative of the petitioner in such meeting.