CHIKKA BETTATAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter coming up for orders, is taken up for final hearing and is disposed of by the following order

(2.) I have heard Sri T. R. Rangaraju, learned counsel for the petitioner and the learned Govt. Advocate for the respondents.

(3.) The petitioner is the owner of land bearing Sy. No. 85/1 in an extent of 2 acres 23 guntas in Santhamavathur village of Kunigal Taluk. Tumkur District. The said land was notified for acquisition in terms of Sec. 4 of the Land Acquisition Act on 16-3-1982 and final notification was issued on 27-11-1985. In the period between the two dates mentioned above, the petitioner had approached this Court in W P No.377 of 1984 inter alia contending that he had not been heard under Sec. 5A of the Land Acquisition Act.