KADATAL BASAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in all the above matters are before this Court seeking for the following reliefs:

(2.) In all the above matters, what is essentially challenged is the preliminary notification under Sec. 28(1) of the Karnataka Industrial Areas Development Act, 1966 ('the KIAD Act', for short) dtd. 5/6/2009/8/6/2009, the order of the SLAO dtd. 3/3/2010, and the final notification under Sec. 28(4) of KIAD Act issued on 7/7/2022.

(3.) The submission of Sri. H. R. Gundappa, learned counsel for the petitioners, is also that, post the final notification, no award has been passed, and the possession continues to be with that of the petitioners.