Y M RAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Counsel for the respondents.

(2.) THE brief facts are as follows:

(3.) IT is in the second week of September, 2013 that the petitioner and his brothers are said to have received notices of an award as required under Section 12(2) of the Land Acquisition Act,1894 intimating the petitioner that a sum of Rs.1,01,59,817/ - was awarded as compensation in respect of an extent of land measuring 2664.71 sq. ft. Pursuant to service of notice, the petitioner and his brothers are said to have raised objections as regards the extent of land and the amount of compensation that was contemplated. It is this which is in controversy and that is sought to be canvassed, namely, the extent of land acquired for the purpose of BMTC as indicated in the final notification, as against the actual extent that was acquired.