SANNABASAPPA ANGADI Vs. THE DEPUTY COMMISSIONER, DISTRICT ADMINISTRATIVE BHAVANA, KOPPAL DISTRICT, KAPPAL

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Additional Government Advocate.

(2.) The learned Additional Government Advocate accepts notice on behalf of both the respondents.

(3.) The writ petition lies in a narrow compass. The petitioner is before this Court being aggrieved by the order of the Assistant Commissioner and Special Land Acquisition Officer, Koppal District, Koppal.