SRI. NAGARAJ RAO Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated June 30, 2015, passed by the Hon'ble Single Judge in Writ Petition No.16039 of 2015.

(2.) The petitioner was assailing the general award dated December 30, 2013, passed by the Special Land Acquisition Collector, Karnataka Industrial Areas Development Board. The request of the writ petitioner was to award compensation under sub-section (2) of Section 29 of the Karnataka Industrial Areas Development Board Act, 1966.

(3.) Sub-section (2) of Section 29 of the said Act provides for acquisition by way of an agreement. If a 'consent award' is passed, the petitioner expects better compensation. Moreover, 'consent award' will lead to finality of the proceedings.