MARI GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) M.P.Mari Gowda, the petitioner, is the owner of Survey No. 487 of Malurpatna village, Channapatna Taluk. It measures 2 acres and 4 guntas. It is an agricultural land. The said land has been acquired for the purpose of providing house sites to the weaker sections of the Community under the provisions of the Karnataka Acquisition of Land for Grant of House-sites Act, 1972, (Karnataka Act No. 18j 1973), (called shortly 'the Act').

(2.) The petitioner has challenged the validity of the acquisition on the Sole ground that he has had no notice of the acquisition.

(3.) Mr. B.B.Mandappa, learned High Court Govt Pleader and Counsel for the respondents, submitted before me that the notice of the proposed acquisition was served on the wife of the petitioner since he was not present' in his residence. In proof of his statement, the signature of one 'Jayamma' as against the name of 'Mari Gowda' obtained on the reverse of the original notice has been produced before me. After perusing the said signature, the petitioner, who was present on the last date of hearing, submitted that it was not the signature of his wife.