B R MURALIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE three writ petitions are clubbed together and are being disposed of by this common order, as the questions of facts and law involved are one and the same. The challenge in this petition is to the notification, dt. 23. 06. 2005, issued under Section 17 of the Karnataka slum Areas (Improvement and Clearance) Act, 1973 (hereinafter referred to as 'slum Areas Act' ).

(2.) THE following lands of the petitioners are acquired for the purpose of the third respondent, Karnataka Slum Clearance Board. <FRM>JUDGEMENT_5337_ILR(KAR)_2007Html1.htm</FRM>

(3.) THE learned counsel for the petitioners, Sri L. M. Chidanandayya has urged the following contentions: