RAJSHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petition is filed seeking following relief:

(2.) The facts leading to the present writ petition in a nutshell are that the petitioners are the owners of the land bearing Sy.No.267/1 to 267/5 situated at Gadag. Pursuant to the communication dtd. 15/11/2023 issued by respondent No.4 to respondent No.2, as also the communication dtd. 15/11/2023 issued by respondent No.3 to respondent No.2 and communication dtd. 15/11/2023 issued by respondent No.2 to respondent No.1, respondent No.1 issued a notification dtd. 18/11/2023 (Annexure-D) exempting the requirement of a Social Impact Assessment Report, [SIA] under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013,[Hereinafter referred to as 'the Act'] for the purpose of acquiring lands of the petitioners for the expansion and development of the Zoo situated at Gadag.

(3.) Subsequent to the notification dtd. 18/11/2023 issued under Sec. 11(1) of the Act (Annexure-E), the petitioners filed objection dtd. 27/12/2023 (Annexure-G), consequent to which, respondent No.3 issued an endorsement dtd. 22/1/2024 (Annexure-H) to the petitioners. Thereafter a final notification dtd. 28/6/2024 was issued under Sec. 19(1) of the Act (Annexure-J). Questioning the same, the present writ petition is filed.