MALIK L KAPADIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE the questions of law urged in these petitions are common and the facts are fairly similar, all these petitions are taken up together for hearing and disposed of by this common order.

(2.) THE petitioners, in these petitions, are the owners of various items of lands/sites situated at hyderali road, nazarbad mbhalla, chamundi vihar, mysore.

(3.) IN these petitions, they have prayed for quashing the notification dated 29th of April 1997 issued under sub-section (1) of Section 4 read with sub-section (4) of Section 17 of the Land Acquisition Act (hereinafter referred to as "the act" ). A copy of the said notification has been produced as Annexure-H in writ petition nos. 14745 to 14747 of 1997.