C RAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE un -successful writ petitioners in Writ Petition No.4536/2004 c/w. Writ Petition No.4990/2004 (LA -RES), aggrieved by the Order of the learned Single Judge dated 19.12.2011, have filed the present appeals.

(2.) HEARD Sri B.V. Acharya, learned Senior counsel appearing for the appellants and Sri Krishna S. Dixit, learned Asst. Solicitor General for the respondent No.4 - Union of India.

(3.) FACTS leading to these appeals are as under: The appellants claim that they are owners of agricultural lands bearing Survey Nos.57 and 58 Jaraganahalli Village, Uttarahalli Hobli, Bangalore South Taluk. Under a Preliminary Notification dated 19.3.1983, issued u/s.4(1) of the Land Acquisition Act, the aforesaid lands were notified, in order to provide residential quarters for the Employees of Geological Survey of India, which is respondent No.4 in these appeals.