NARAYANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra-Court appeal by the unsuccessful writ petitioner seeks to call in question a learned Single Judge's order dtd. 5/5/2021 whereby his W.P.No.50482/2018 (LA-RES) challenging the land acquisition proceedings has been negatived.

(2.) Learned counsel appearing for the appellant seeks to falter the impugned order mainly on the grounds: lapse of acquisition under Sec. 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013; fraud vitiating the acquisition, appellant still continuing in possession and non-payment of compensation. The counsel argues that all these aspects having not been properly addressed in their due perspective, the impugned order is liable to be voided.

(3.) Having heard the learned counsel for the parties and having perused the appeal papers, we decline indulgence in the matter for the following reasons: