N NARASIMHAIAH Vs. STATE

JUDGEMENT

(1.) The petitioner and respondent-4 claim to be the joint owners of certain extent of land in Sy. Nos. 12,13 and 14, in all measuring 15 acres 26 guntas, situated in Vaddarapalya village, Uttarahally Hobli, Bangalore South Taluk.

(2.) Under preliminary notification D/-11-8-1987, published in the Gazette dated 13-8-1987, copy of which is marked as Annex. A, the said lands were notified for acquisition. Under the same notification several other lands belonging to others were also notified by the second respondent for acquisition for the purpose of formation of a layout by the third respondent-Co-operative Society. The declaration under S. 6(1) was made on 30-6-1988, published in the Gazette on 21-7-1988, copy of which is marked as Annexure-B.

(3.) The case of the petitioner in this petition is since the award, in terms of S. 11 of the Land Acquisition Act, 1894, has not been made within a period of two years from the date of publication of the declaration by force of S. 11-A of the said Act, the acquisition proceedings have lapsed. This is the only ground taken in the petition.