CHINNASWAMY LINGAPPA Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Though this matter is listed for orders, by consent of the learned counsel for the parties, it is taken up for final hearing, heard and disposed of by this order.

(2.) The subject-matter of this writ petition is Sy.No.35/1 measuring 2 acres, 20 guntas of Badanguppe Village, Chamarajanagar Taluk & District.

(3.) Respondent No.4 issued a notification under Sec. 28(1) of the Karnataka Industrial Area Development Act, 1966 (for short the Act'), proposing to acquire the said lands along with certain other lands. Thereafter, notice was issued to the petitioner under Sec. 28(2) of the Act. The petitioner filed objections as per Annexure-H dated 22.01.2010, opposing acquisition of the land. Respondent No.4 by his order at Annexure-R4 has posted the matter for spot inspection. Thereafter, final notification at Annexure-M dated 1.2.2014 has been issued by respondent No. 1. The petitioner has called in question the legality and correctness of the said notifications in this writ petition.