RENUKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is before this Court assailing the general award dated 20 -12 -2013 impugned at Annexure -C to the petition. The petitioner is also seeking for issue of directions to the respondents to consider the case of the petitioner in terms of Section 29(2) of the Karnataka Industrial Areas Development Act, 1966 (for short, 'KIADB Act') and pass appropriate consent award. This petition lies in a narrow compass, only on the issue relating to the payment of compensation to the petitioner and the acquisition per se is not under challenge. The details of the lands acquired from the petitioner in Chachenahalli Village, Kora Hobli, Tumkur District, is also not in dispute.

(2.) THE case of the petitioner is that since there was an agreement with regard to acquisition, the compensation should have been granted as provided under Section 29(2) of the KIADB Act by agreement and not by a general award as has been presently made. It is in that view, the petitioner contends that the impugned general award dated 20 -12 -2013 insofar as the petitioner's land is concerned is liable to be quashed and appropriate directions be issued.