SIDDAPPA ALIAS SIDDANNA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) At the hearing, I have heard Mr. N.K. Patil who appears for the applicants in I.A.No. I. I.A.I. is allowed and permission is granted to implead the applicants as respondents.

(2.) The petitioners are the owners of survey No. III/A and survey No. 109/B situate at Hatti, Shindhanoor Taluk, Raichur District. They are challenging the validity of Annexure-A, the Notification issued under Section 15(1) of the Karnataka Irrigation Act, 1965 ('Act' for short) and Annexure-B, the Notification issued under Section 15(2) of the said Act.

(3.) The main ground urged by the petitioners is that, the Notification Annexure-B, mentions the name of Basappa s/o Siddappa, who it is stated had expired in 1981 and the Notification is issued on 30-5-1985. It is also asserted by the petitioners that they were not aware of the publication of the Notification and the acquisition proceedings. Both the petitioners contend that they had not been issued with any notice of acquisition.