CHAYADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are preferred against the acquisition proceedings in pursuance of the preliminary notification of acquisition dated 19-9-1977 and the final notification of acquisition dated 7-2-1978 published in the Karnataka Gazette dated 9-3-978 ending with 9-3-1983.

(2.) The material facts are these : The respondents initiated the land acquisition proceedings in respect of the lands belonging to the petitioners described in detail in the schedules to these writ petitions besides other lands for the purpose of formation of a lay-out called Byrasandra-Thavarekere-Madivala Scheme (for short 'B.T.M. Scheme'). The preliminary notification of acquisition dated 19-9-1977 was published in the Official Gazette dated 29-9-1977. The final notification of acquisition dated 7-2-1978 was published in the Official Gazette dated 9-3 1978.

(3.) The lands of the petitioners are covered by these acquisition proceedings. According to the petitioners, the implementation of entire B.T.M. Scheme ought to have been completed before 9-3-1983 and that the respondents have no jurisdiction to continue the land acquisition proceedings or the implementation of the scheme beyond 9-3-1983. The grievance of the petitioners is that the respondents are proceeding with the acquisition in violation of law.