LAWS(KAR)-2023-10-115

NIDASHESHI VEERANNA Vs. STATE OF KARNATAKA

Decided On October 11, 2023
Nidasheshi Veeranna Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Writ Petition No.7954/2007 is filed by the land owners of the petition land bearing Sy.No.44/1 measuring 2 acres and 3 acres 97 cents situated at Krishnapur Village, Hospet Taluk seeking quashing of the notification of acquisition dtd. 5/4/2006 issued by the respondent No.2 vide Annexure-C and also notification of acquisition dtd. 25/5/2005 issued by respondent No.3 vide Annexure-B insofar as the petitioners' lands are concerned.

(2.) W.P.No.5574/2007 is filed by the land owners of the petition lands bearing Survey No.47/2 and 47/1 measuring 1 acres 60 cents and 40 cents, respectively, situated at Krishnapur village, Hospet Taluk, and also the land bearing Survey No. 681/A/1 and 681/A/3 measuring 1 acre 2 cents and 2 acre 53 cents situated at Kamalapura village, of Hospet taluk, seeking quashing of the notification of acquisition dtd. 5/4/2006 issued by the respondent No.2 vide Annexure-F and also notification of acquisition dtd. 25/5/2005 issued by respondent No.3 vide Annexure- E insofar as the petitioners' lands are concerned.

(3.) The facts leading to the case are under: