BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is before this Court seeking to direct the respondents to delete 1 acre 16 guntas of land in Sy. No. 97/3 from the acquisition proceedings by considering the petitioner's letter dated 23.02.2013 marked at Annexure -G. The petitioner is also seeking that the respondents be directed not to dispossess or demolish the existing constructions in the said property.

(2.) THE petitioner claims to be owner of the property bearing Sy. No. 97/3 measuring 1 acre 16 guntas of Chiluru village, Maralawadi Hobli, Kanakapura Taluk, Ramanagara District. The said land is also included in the process of acquisition initiated by the respondents. The petitioner contends that the land in question is fertile agricultural land wherein, in a portion the house belonging to the petitioner is also situate. It is the case of the petitioner that apart from the land regarding which the present relief is sought, certain other lands as have been described in para 7 of the petition were also a part of the acquisition and the same have been acquired by the respondents. In that light, it is contended that as having lost major portion of the property through the said acquisition, the petitioner is presently seeking to retain the said land for survival of himself and his family members and to carryon his avocation. In that view, the representation as at Annexure -G is stated to have been made. The petitioner is therefore seeking consideration of the same.

(3.) THE learned Government Advocate would submit that no representation whatsoever has been made to respondent No. 1 and therefore the consideration of the case by respondent No. 1 does not arise.