NINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners' counsel and also the learned AAG appearing for the respondents.

(2.) The prayer sought in Writ Petition No.101473/2023 is to issue it in the nature of certiorari quashing the notification bearing No.VaE/113/SBM2020 Bengaluru dtd. 11/4/2022 issued by respondent No.1 insofar as the petitioner is concerned in respect of the land bearing Survey No.37/2 vide Annexure-K and also issue a writ in the nature of mandamus directing the respondents to take further steps pursuant to the notification dtd. 16/11/2018 bearing No.VaE-134- KoME-2018 passed by respondent No.1 vide Annexure-E and grant such other reliefs as deems fit in the circumstances of the case.

(3.) The petitioners in writ petition No.104671/2023 prayed this Court to quash the impugned notification bearing No. VaE113 SBM 2020, Bengaluru, date 11/4/2022 vide Annexure-L issued by respondent No.1; to issue writ in the nature of certiorari by quashing the impugned report bearing No.Ashraya/VeVa-03/2021-22, dtd. 23/3/2022 vide Annexure-H submitted by the respondent No.6 Assistant Commissioner; to issue writ in the nature of certiorari by quashing the impugned report bearing No.RP-2/2020, dtd. 25/3/2022 vide Annexure-J submitted by the respondent No.5 Deputy Commissioner of Dharwad; so also sought for writ of mandamus to issue appropriate directions to respondents No.1, 3 to 7 to quantify and pay compensation under Sec. 20 of the Slum Act in respect of 06 acres 18 guntas 15 annas in Sy.No.37/3A of Nekar Nagar, Ayodhya village (V) at the earliest; and alternatively to direct the respondents No.1, 3 to 7 to pay damages and relocate all the slum dwellers from 06 acres 18 guntas 15 annas in Sy.No.37/3A of Nekar Nagar, Ayodhya village (V) to any the Government land and further direct the Respondents to clear all the structures or buildings made by them and hand over vacant possession of the aforesaid land to the petitioners and grant such other relief as deems fit in the circumstances of the case.