NAMMA BENGALURU FOUNDATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are filed in public interest drawing the attention of the Court that large amounts of government lands have been encroached and they are required to be recovered.

(2.) These matters are pending for quite some time. Reports were filed. One report was filed on June 30, 2011 and the other two interim reports were filed on February 14, 2007 and June 26, 2007. The first report was filed under the Chairmanship of Mr.V.Balasubramanian and the other two interim reports were filed by the Chairman, Joint Legislature Committee of the Karnataka Legislature.

(3.) It is a burning issue and must be dealt with seriously. The Government of Karnataka, in order to recover the "grabbed lands", promulgated the Karnataka Land Grabbing Prohibition Act, 2011 (for short 'the said Act') and introduced a mechanism for recovery of those lands.