VINOD KUMAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) On 27/5/2017, Notifications under Ss. 1(3), 3(1) and Sec. 28(1) of the Karnataka Industrial Areas Development Board Act, 1966 (for short, 'the Act') were published declaring the lands mentioned therein as industrial area, applying the provisions of Chapter VII of the Act, and also declaring the intention to acquire the lands respectively.

(2.) The subject matter of these writ petitions is Sy.No.73/1A and this land is admittedly the subject matter of the said Notifications.

(3.) Subsequently, a declaration under Sec. 28(4) of the Act has also been published in the Gazette on 30/10/2017. Thereafter, two general awards have been passed on 18/6/2018 and 13/11/2018. Since there was a dispute, the Land Acquisition Officer has referred the matter to the Civil Court under Ss. 30 and 31 of the Act.