R. RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties on merits.

(2.) THE appellants being not satisfied with the relief granted to them by the learned Single Judge in Writ Petition No. 33087/2010 dated 3.4.2012, the present appeal is filed.

(3.) ACCORDING to the appellants, an award came to be passed only in regard to Sy. No. 28/2 measuring 26 guntas of land and as on today, no possession is taken by the BDA. So far as Sy. No. 30/2 measuring 2 acres 37 guntas is concerned, the BDA has neither passed the award nor has taken the possession. Therefore, they requested the respondents to de -notify the land as required under Section 48(1) of the Land Acquisition Act.