CHIKKAMMA, WIFE OF BOMMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I .A.1/2014 is filed seeking amendment of the writ petitions in WP 4408 -12/2010, to raise a legal issue. Though the learned Government Advocate seeks time to file objections, and raises a protest that the amendment being carried out at this remote point of time as regards the validity of the acquisition proceedings, would seriously jeopardize the interest of the State.

(2.) THESE petitions are considered and disposed of together having regard to the common grievance of the petitioners.

(3.) THE petitioners in WP 3345 -47/2010 are said to be the owners of lands bearing Survey Nos.45/2, 45/3, and 45/4 measuring 4 acres 10 guntas and 2 acres 6 guntas, respectively, of Hirebennur village, Bharamasagar Hobli, Chitradurga District. The petitioner no.1 in WP 4408 -12/2010 is the owner of land bearing Survey No.44/2B measuring 21 guntas.