RAJASHEKHAR Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) THE preliminary notification was issued on 13.5.2010. The said notification is sought to be quashed on the ground that within the statutory period, final notification was not issued and no award was also passed.

(2.) BY Section 30 of the KIAD Act, it applies mutatis and mutandis, Sections 6 and 11 -A of the Land Acquisition Act. Admittedly, the final notification is not issued within the statutory period and no award is also passed, Hence the learned counsel for the petitioner seeks to quash the preliminary notification.

(3.) I heard both. This very question has been dealt in the decision of Cheluve Gowda alias Chikkonu v. State of Karntaka & others reported in : 2014 (2) AKR 41. Para -7 & 8 of the judgment read as follows: