SURESH J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially similar to the one in W.P.No.20639/2022 between Sri RAJANNA & OTHERS vs. STATE OF KARNATAKA & OTHERS, disposed off on 14/11/2022 a copy whereof avails at Annexure-G wherein a similar fact matrix a Co- ordinate Bench of this Court has granted relief to the litigant by quashing the acquisition process. Learned counsel for the Petitioner submits that presses into service the rule of parity and seeks similar relief in favour of his client.

(2.) A Division Bench of this Court in W.A.Nos.932- 933/1974 between A.V.VINODA and ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY, disposed of on 11/12/1974, has held that the Court should treat the like-cases alike and if relief is granted to a litigant, it needs to be extended to similarly situated litigants as well, there being no derogatory circumstances.

(3.) In view of the above, this petition succeeds; all acquisition proceedings are set at naught so far as petition land is concerned which is fully described in the schedule hereunder: