KRISHNAPPA Vs. STATE

JUDGEMENT

(1.) THESE petitions are disposed of by this common order, as the petitioners are before this court aggrieved by identical circumstances. The facts of the case in respect of each petitioner is as follows:

(2.) IT is the case of all the petitioners that the second respondent, acting on behalf of the State government issued notifications under the provisions of the Karnataka Industrial Areas Development Act, 1966 (Hereinafter referred to as the 'KIAD' Act, for brevity) proposing to acquire lands to the extent of 256.18 acres, including the lands of the above petitioners, in and around Singahalli for the purposes of establishment of an Information Technology Park. The notification under Section 28(1) was dated 7.8.2006 and the notification under Section 28(4) was dated 29.9.2008.