A. VENKATARAJU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are before this Court assailing the award dated 19.04.2012 impugned at Annexure -A and the endorsement dated 25.02.2014 impugned at Annexure -B to the petition. The petitioners are also seeking for issue of mandamus to direct the respondents to pass a fresh order fixing a fair compensation as has been done in respect of similarly placed land losers in Bagalur Village, Jala Hobli, Bangalore North (Additional) Taluk at the rate of Rs. 70,00,000/ - per acre.

(2.) THE petitioners herein claim to be the owners of the land measuring Sy. No. 177/P13 measuring 30 guntas and 177/P16 measuring 2 acres of Bagalur Village, Jala Hobli, Bangalore North (Additional) Taluk. The manner in which the title to the properties were acquired by the petitioners' family has been referred to in the petition and the details of the same need not be adverted in this petition as such consideration would be made in an appropriate proceedings.

(3.) IN the instant case, it is no doubt true that the petitioners herein did not object for passing of the consent award in terms of the notice issued under Section 29(2) of the KIAD Act. However, the respondents on noticing that there were certain issues relating to the properties as claimed by the petitioners had refrained from passing the consent award in respect of the lands in question. In that view, a general award dated 19.04.2012 was passed fixing the total compensation at Rs. 44,20,000/ -. The petitioners therefore claim to be aggrieved by the same contending that in respect of the other similarly placed land owners, by consent award a sum of Rs. 70,00,000/ - has been fixed. In that view, the petitioners have made a representation dated 10.02.2014 seeking similar compensation as paid to the other land owners. The earlier representations which had been made by the petitioners dated 25.07.2011 and 04.08.2009 had also not been considered by the respondents.