ANJANEYAPPA Vs. DEPUTY COMMR KOLAR

JUDGEMENT

(1.) These appeals are from the common order of Jagannatha Shetty, J, in WPs.4428 to 4430 of 1976. The appellants herein were the petitioners therein and will hereinafter be referred to as the petitioners. The responpondents herein were respondents therein.

(2.) In these petitions under Art.226 of the Constitution, the petitioners had impugned the acquisition of their lands for the purpose of providing house sites to the weaker sections of the people under the provisions of the Karnataka Acquisition of Land for grant of House Sites Act, 1972, (hereinafter referred to as the Act) . They had contended, interalia that (i) They had no opportunity of being heard as required under Rule 6(3) of the Karnataka; Acquisition of Land for grant of House-sites Rules, 1973, (hereinafter referred to as the Rules) framed under the Act. (ii) The Assistant Commissioner had no jurisdiction to hear the petitioners' objections to the proposed acquisition of their lands; and (iii) The Deputy Commissioner did not hear the petitioners.

(3.) The learned single Judge dismissed the petitions holding against the petitioners on all the above three points.