K VIRIJABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioners is that their properties are being utilized for the purpose of road widening without resorting to compulsory acquisition of lands and without paying any compensation thereof.

(2.) Sri Ameet Kumar Deshpande, learned counsel appearing for Sri Venkatesh Mallabadi submits that the petitioners are the lawful and absolute owners of the properties in question. Without putting the petitioners on any notice, the authorities have been coming to the spot and have been marking the buildings for demolition.

(3.) Sri Veeranagouda Malipatil, learned counsel for the respondent No.2 submits that the petitioners have encroached a portion of the road. The respondent No.2 is only attempting to free the roads from the encroachment.