MOINUDDIN Vs. DEPUTY COMMISSIONER, BELAGAVI AND ORS.

JUDGEMENT

(1.) Sri M. Kumar, the learned Additional Government Advocate is directed to take notice for the respondent No. 1. Sri Ravi V. Hosamani, the learned standing counsel is directed to take notice for the respondent No. 2.

(2.) The grievance of the petitioner is that his property is being used up without acquiring it and without giving the compensation thereof. It is his case that the Belagavi City Corporation is utilizing his lands for the purpose of widening the roads.

(3.) Sri Ahamed Ali J. Rahimansha, the learned counsel appearing for the petitioner submits that nobody can be deprived of his private property without following the due process of law.