H. SHIVANANJAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for issuance of writ of mandamus to direct respondent No.2-Deputy Commissioner, Chamarajanagara and respondent No.6-Special Land Acquisition Officer, Kabini Reservoir Project, Mysore, to pay compensation in favour of the petitioners in terms of the revised proposal letter dtd. 19/10/2020 issued by respondent No.4-Executive Engineer, Mysore.

(2.) After perusal of the communication at Annexure-A, it comes out that certain details have been incorporated by correcting the property number and sent to the Deputy Commissioner, Chamarajanagara, as the lands of the petitioners are stated to have been made use for the purpose of Kabini project. It is submitted that the Special Land Acquisition Officer-respondent No.6 would be the appropriate authority to consider the request of the petitioners. Accordingly, respondent No.6 to consider the representations at Annexures-F, G and H by taking note of the communication at Annexure-A after obtaining necessary instructions from all concerned and to pass orders on the representations within a period of one month from the date of receipt of this order. If, on such consideration, it is not in dispute that the petitioners are entitled for compensation, respondent No.3 to take steps for settlement of compensation amount within three months of consideration, as directed above. Accordingly, the petition is disposed off.

(3.) The petitioners to furnish such other information as may be required for the purpose of disposal of the representations, as directed.