M.R. SUDESH Vs. DEPUTY COMMISSIONER, HASSAN

JUDGEMENT

(1.) THESE petitions are heard and disposed of together as the same are filed in the same circumstances. The facts are as follows: -

(2.) THE learned Senior Advocate, Shri Madhusudhan R. Naik, appearing for the counsel for the petitioners contends that the present acquisition proceedings are obviously motivated for extraneous reasons. It is contended that the sites in question were formed and distributed after acquiring land measuring about 17 acres and 32 guntas in the year 1983 under the provisions of the House Sites Act and cannot be again acquired for another public purpose, even if it could be demonstrated that there was one. The persistence in issuing the notifications to acquire the land notwithstanding that the earlier notifications were quashed by this court, albeit that the same were not tenable in that, the urgency clause had been invoked without any such exigency being present.