BASAVESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner having purchased property under a sale deed dated 18.12.2012 from respondent No.4, fi led this writ petition to quash the award dated 13.10.2014 passed by respondent No.3 and for a mandamus against respondent Nos.1 to 3, to pass an award in his favour in respect of the acquired land to an extent of 3 acres of 35 guntas and 25 guntas of pot Kharab in Sy.No.67/4 of Walaki vi l lage, Chikkodi Taluk, Belgavi District.

(2.) THE facts and circumstances giving raise to this writ petition are as under:

(3.) SRI .Sanjay S.Katageri, learned advocate, contended that the petitioner having acquired right over the property pursuant to sale deed dated 18.12.2012 executed by respondent No.4, the award passed entitl ing the respondent Nos.4 and 5 to receive the compensation being arbitrary and i llegal, interference is called for. Placing reliance on the decision in UNION OF INDIA Vs. SHIVAKUMAR BHARGAV, 1995 AIR(SC) 812, he contended that the impugned award is l iable to be quashed and a direction issued to respondent No.3, to pass an appropriate award in favour of the petitioner.