GULAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged the order made by the learned Single Judge in W.P. Nos. 82794/2009 & 82920/2009 dated 11.02.2013.

(2.) THE learned Single Judge has stated that appellants were the owners of the land bearing Sy. Nos. 51/1 and 51/2 situated at Mahalbhagayat village, Bijapur. The learned Single Judge has narrated the acquisition proceedings, and notifications issued thereon for acquisition of aforestated lands, needed for certain purposes of 4th respondent -District Central Cooperative Bank Limited. Before the learned Single Judge, the following point: arose for consideration:

(3.) THE learned counsel for appellants would submit that construction of aforesaid structures is not for the public purpose and it is not for the benefit of the public at large. The purpose is not bonofide.