UMRAH DEVELOPERS Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Additional Advocate General Shri A.G. Shivanna, appearing for the Counsel for the respondents.

(2.) The brief facts are as follows:

(3.) It is the case of the petitioner that after issuance of sale certificate, the procedure that was followed was that the Taluk Surveyor would identify the auction land under the supervision of the Tahsildar in order to effect the formality of delivery of physical possession of the land. When the Taluk Surveyor had identified the auctioned land, the petitioner learnt to his shock that High Tension or High Voltage electricity lines and towers (Hereinafter referred to as the 'HT Lines and Towers', for brevity) were passing through each of the schedule lands.