NAGANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE the facts involved in all these petitions and also the contentions raised, are fairly similar and identical, they are heard together and disposed of by this common order.

(2.) A few facts, which may have a bearing for the disposal of these petitions, may be set out as hereunder:

(3.) IN these petitions, the petitioners have sought for the quashing of both the notifications issued under sub-section (1) of Section 17 of the authorities Act as well as the declaration made under sub-section (1) of section 19 of the Authorities Act on the ground that the acquisition proceedings stood lapsed since the Award was not passed within a period of two years from the date of the declaration made under sub-section (1) of Section 19 of the Authorities Act as required under Section 11-A of the Land Acquisition Act (hereinafter referred to as "the Acquisition Act".