N S NANDEESH GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On 6.3.1987, the interim order passed in these petitions was vacated. However, learned Counsel for the petitioners could not be heard as he was not present, but before the order was signed, learned counsel for the petitioners submitted to the Court that he may be heard. Accordingly on a direction of the court, these petitions came to be posted "for being spoken to". It was at that stage, both sides agreed that the petitions may be heard for final disposal. Hence, these petitions were taken up for final hearing. In view of this, the order dated 6-3-1987 is recalled. The petitions are heard on merits for final disposal.

(2.) In these petitions under Article 226 of the Constitution, the petitioners have sought for the following reliefs:

(3.) Annexure-D is the preliminary notification issued under sub- section (1) of Section 4 of the Land Acquisition Act as amended by the Karnataka Act 17 of 1961 (hereinafter referred to as the Act). It is published in the Karnataka Gazette dated 9- 2-1984. Annexure-F is the final notification issued under Section 6 of the Act, and it is published in the Karnataka Gazette on 23-1- 1986. Under these impugned notifications, an extent of 10 acres 34 guntas of land comprised in several bits, is acquired by the State Government for the purpose of Karnataka Housing Board for implementation of housing scheme at Hoskote.