PARAMESHWARAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) learned High Court Government Pleader accepts notice for respondent No.1 and Sri. H.L. Pradeep Kumar, learned counsel accepts notice for respondents 2 and 3.

(2.) In this writ petition, the petitioner is challenging the letter dtd. 9/6/2015 (Annexure-E) addressed by the respondent No.3 to the Senior Civil Judge and JMFC., Nelamangala, wherein the respondent-Karnataka Industrial Area Development Board had deposited the compensation amount in respect of land bearing Survey No.24/3 measuring to an extent of 21 guntas situate at Honnenahalli Village, Sompura Hobli, Nelamangala Taluk, Bengaluru Rural District.

(3.) It is the grievance of the petitioner that, in the event, if the petitioner is willing for the consent award for having acquired the land for industrial development, the respondent-Authorities shall provide an opportunity to the petitioner for considering the case of the petitioner under Sec. 29(2) of the Karnataka Industrial Areas Development Act (for short, hereinafter referred to as 'KIADB Act'), by following the due process of law. However, in the present case the respondent No.3 had deposited the compensation amount directly before the competent Court, by calculating the compensation amount as per Sec. 29(2) of the KIAD Act, without following the due process of law in respect of acquiring the subject land. Hence, this writ petition.