SRI. ANANTHSWAMY Vs. THE STATE OF KARNATAKA, DEPARTMENT OF INDUSTRIES AND COMMERCE, BY ITS SECRETARY VIDHANA SOUDHA AND OTHERS

JUDGEMENT

(1.) None present for the petitioner. Heard the learned counsel for Respondents.

(2.) The present writ petition is filed by the petitioner - Mr. Ananthswamy S/o Late Patel Chikkahanumaiah in this Court on 04.04.2016 with the following prayers.

(3.) Upon issuance of notices, Respondent No. 4- M/s. Nandi Infrastructure and Corridor Enterprise (NICE) has filed its detailed Statement of Objections in this Court on 22.06.2016 and the learned counsel for the Respondent No. 4-NICE Mr. Nitin Prasad, has submitted before the Court that the petitioner had already challenged the very same land acquisition undertaken by the Respondent-State for the development of Bangalore - Mysore Infrastructure Corridor Project (BMICP) and the matter stood concluded in favour of the Respondents at the hands of the Hon'ble Supreme Court vide judgment reported in (2006) 4 SCC 683 (State of Karnataka and Another v. All India Manufacturers Organisation and Others) and the Civil Appeal No. 2141/2006 in that batch of cases decided on 20.04.2006 pertains to the very same petitioner/appellant-Mr. Ananthswamy. Para 79 of the said judgment of Hon'ble Supreme Court is quoted below for ready reference: