KRISHNA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Bench by order dated 22/9/2012 had opined that in view of the question, whether the petition would have to be allowed on the basis of the view taken by a learned Single Judge that, if there was no Scheme approved by the State Government preceding the acquisition proceedings, the same would have to be held to be invalid, having been questioned before a Division Bench, the matter was directed to be placed along with the pending appeals. The Division Bench, however, has remanded the matter to be listed before this Bench again. In the meanwhile, a view has been taken by this Bench in W.P. 21156/2012 and connected matters, holding as follows: