AMEER KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE the questions involved in these petitions are identical, all these petitions are taken up and heard together and disposd of by this common order.

(2.) THE petitioners, in these petitions, are the owners of various items of lands, which are sought to be acquired for the purpose of formation of a Truck Terminal at a place known as Kyathasandra on the National Highway near Tumkur Town.

(3.) IN these petitions, the petitioners have challenged the notification dated 26th of October, 1996 published in the Karnataka Gazette dated 30th of October, 1996, a copy of which has been produced as Annexure-A to Writ Petitions Nos. 10603 and 10604/97, issued under Section 17 (1) of the Karnataka Urban Development Authorities Act, 1987 (hereinafter referred to as "the Act"), and the notification dated 1st of February, 1997 published in the Karnataka Gazette dated 20th of February, 1997, a copy of which has been produced as Annexure-D to Writ Petitions Nos. 10603 and 10604/1997, issued under Section 19 (1) of the Act.