GUNDAPPA GOWDA S/O BETTEGOWDA @ RANGEGOWDA Vs. STATE OF KARNATAKA DEPARTMENT OF COMMERCE AND INDUSTRIES

JUDGEMENT

(1.) The petitioners who are the holders of small bits of lands as particularized at para 2, page 9 of the Petition are calling in question the acquisition pursuant to the Preliminary Notification dtd. 29/3/2007 at Annexure-A and the Official Notification dtd. 15/6/2012 at Annexure-B, inter alia on the ground that their objections have not been duly considered in terms of the judgment dtd. 13/2/2012 rendered by the Co-Ordinate Bench of this Court in their earlier Writ Petition Nos.37251-37276/2011.

(2.) After service of notice, the respondent-KIADB having entered appearance through Sri. Ashok N Nayak, learned Senior Panel Counsel has filed the Statement of Objections resisting the Writ Petitions in substance stating that the objections to the acquisition have been duly considered and the impugned endorsements have been issued in terms of the order dtd. 9/5/2012 at Annexure-H to the Writ Petition.

(3.) The learned counsel for the petitioners submits that various grounds of objections were taken against the acquisition in question which needed due consideration at the hands of respondent-KIDAB and its SLAO in terms of the mandate of this Court in the judgment referred to above and this mandate has not been complied in its letter and spirit. He banks upon the operative portion of the aforesaid judgment, para 6 whereof, reads as under: