G. SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants in both writ appeals have challenged the common order dated 11.2.2010 passed by the learned Single Judge in W.P. Nos. 21427 -431/2009 and W.P. Nos. 26605 -606/2009.

(2.) SINCE common questions of law and facts were involved, both the appeals were taken together for disposal by common judgment in order to avoid repetition of discussion.

(3.) THE appellants in W.A. No. 471/2010 were the owners of land bearing Sy. No. 114 of Gottigere village, Uttarahalli Hobli, Bangalore South Taluk measuring 2 acres 35 guntas. The said land was proposed to be acquired as per notification dated 29.1.2003 issued under Section 28(1) followed by another notification dated 5.7.2003 issued under section 28(4) of the KIAD Act. The appellants preferred W.P. No. 15466/2005 challenging the said notification and the same was dismissed on 18.11.2005.