GANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are presented by the appellants against the common order of the learned Single Judge made in the writ petitions in which the acquisition of land for the purpose of construction of a Bus Stand by the Karnataka State Road Transport Corporation was challenged.

(2.) The facts of the case, in brief, are as follows: A notification under Sub-Section (1) of Section 4 of the Land Acquisition Act, 1894 (in short 'the Act') was issued proposing to acquire the land belonging to the appellants situate at Sindhanoor Town, Raichur District, for a public purpose, viz.. for construction of a Bus Stand, by the K.S.R.T.C. The Preliminary Notification was published in the official gazeite on 10-3-1977. After following the prescribed procedure under Section 6 of the Act, the final notification was issued. Questioning the legality of the said acquisition, the appellants preferred the writ petitions. The writ petitions were dismissed, by a common order made by the learned Single Judge on 24-10-1986. Aggrieved by the said order, the appellants have presented these appeals.

(3.) The main contention of the appellant in W.A.. No. 3437 of 1986 is that service of individual notice on the owner of the land was mandatory and as no individual notice was served on the appellant, the entire acquisition proceedings were contrary to law.