(1.) The petitioner's grievance is that 27 guntas out of the total extent of 3 acres 7 guntas at survey No. 295/3 of Gangavati village is used up for the purpose of widening the road from Gangavati to Siddikeri Basavapattana Road. The said land is neither acquired nor any compensation is paid thereof.
(2.) Sri Sanjay Chanal, the learned counsel appearing for the petitioner submits that even as per the survey report (Annexure -C1) 27 guntas of lands are encroached. He would therefore pray for a direction to the respondents to award the compensation to the petitioner.
(3.) Sri Ravi V. Hosamani, learned Additional Government Advocate appearing for the respondent Nos. 1 to 3 and 5 submits that the petitioner is not justified in filing one more writ petition in view of the filing of two writ petitions earlier viz. W.P. Nos. 82056/2013 and 105719/2014.