LEELAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though these writ petitions are listed for preliminary hearing, with the consent of learned counsel on both sides, they are heard finally.

(2.) Petitioners have sought a direction to the respondent-Authorities to consider their representation. dated 16.06.2014, a copy of which is at Annexure-A. They have sought a specific direction to respondent- Special Land Acquisition Officer, Hemavathi Irrigation Project-II, to assess the quantum of damage caused on account of seepage of water in the house properties of petitioners and to disburse appropriate and fair compensation.

(3.) It is the case of petitioners that that they are agriculturists who have been cultivating their lands in Narayanapura Village, Kasaba Hobli, Belur Taluk, Hassan District. That, construction of Yagachi Reservoir Project was taken up by the State Government and on account of construction of the said project, due to stockage of water in the dam and flow of backwater, entire Narayanapura Village including the residential houses suffered from seepage of water and water logging and on account of seepage of water some of the houses of petitioners got damaged and collapsed. On account of storage of water due to the backwater of Yagachi Reservoir, it became difficult for petitioners to reside in their houses. Hence, entire Narayanapura Village was declared as "Sheetha Peeditha Pradesha". Therefore, Petitioners made representations seeking acquisition of their lands and sought for compensation in respect of their damaged house properties, a copy of the representation dated 16.06.2014, is at Annexure-A to the writ petitions.