LAWS(KAR)-2019-7-54

BHADRA ABHAYARANYA STHALANTHARA GRAMASTHARA HITHARAKSHANA SAMITHI MALALI CHENNENAHALLI Vs. STATE OF KARNATAKA

Decided On July 01, 2019
Bhadra Abhayaranya Sthalanthara Gramasthara Hitharakshana Samithi Malali Chennenahalli Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioners have sought for a direction to respondents to consider the petitioners' representation and direct the respondents to pay 50% of the value of the compensation as valued by the PWD department as per Annexure-A to the writ petition.

(2.) The petitioners are claiming to be the property losers which were acquired by the State Government for the purpose of Bhadra Wildlife Zone. It is submitted that the Government promised the petitioners that they would pay at least valuation of the houses of the petitioners valued through the Public Works Department and published by the Deputy Commissioner, Chikamagaluru District. The Assistant Conservator of Forests, Bhadra Wildlife Zone, Chikkamagalur issued notice dated 26.03.2006 to vacate the houses acquired by the Government and they have promised to pay the 25% of the valuation initially and then 25% and thereafter the balance 50% totally in three phases. It is the grievances of the petitioners that the Government paid the first two installments of 25% each but failed to pay the balance 50% of compensation till now. The repeated requests made to the State Government/respondents have not yielded any response. Hence, these writ petitions.

(3.) Learned counsel Sri.P.P.Hegde appearing for the petitioners placing reliance on the list containing the khatedars of the houses and the valuation as published by the Deputy Commissioner, Chikkamagalur District submitted that there is no dispute that these petitioners were the khatedars of their respective houses to which valuation was determined.