C. PUTTAMALLAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE petitions are heard and disposed of together, as the issues that arise for consideration are the same.

(2.) THE learned Senior Advocate Shri Ashok Haranahalli appearing for the counsel for the petitioner in WP 50415/2012 would contend that, as stated in the petition, the State Government having issued a notification seeking to withdraw from the acquisition, in so far as the petitioner's land was concerned, as per Annexure -L, dated 6.10.2010, pursuant to which, the petitioner had formed sites on the said land and sold the same under registered sale deeds in favour of third -parties.