SHANKARAPPA S/O DODDEERANNA @ DODDEERAIAH Vs. STATE OF KARNATAKA DEPARTMENT OF INDUSTRIES AND COMMERCE, GROUND FLOOR, VIKASA SOUDHA, BANGALORE

JUDGEMENT

(1.) Learned Government Advocate is directed to take notice for respondent No.1. Sri.P.V. Chandrashekar, learned counsel is directed to take notice for respondents 2 and 3.

(2.) The petitioners have filed these writ petitions for a writ of certiorari to quash the general award dated 19.11.2013 bearing No.KIADB/LAQ/2013-14 passed by the third respondent, as per Annexure-D in respect of the land of the petitioner bearing Sy.No.78/4 measuring 2 acres 11 guntas of Yaladadlu Village, Kora Hobli, Tumakuru Taluk and for a writ of mandamus directing the third respondent to pass fresh award under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(3.) It is the case of the petitioner that on 4.12.2007 the respondents acquired the land belonging to the petitioners bearing Sy.No. 78/4 measuring 2 acres 11 guntas of Yaladadlu Village, Kora Hobli, Tumakuru Taluk, for formation of industrial layout. On 27.9.2010 the second respondent in the Board Meeting resolved to pay compensation of Rs.16 lakhs per acre and additional value for mulkies, buildings etc.