K R RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners claiming to be the owners of the land now acquired vide General Award dated 05.10.2018 made by respondent No.2 - Special Land Acquisition Officer of the respondent -KIADB at Annexure - V, are before this Court seeking a writ of certiorari for its quashment and for treating acquisition in question as having been made by agreement in terms of Section 29(2) of the Karnataka Industrial Areas Development Act, 1966 (hereinafter referred as 'Act' for short). They have also sought for a direction to respondent No.2- Special Land Acquisition Officer of the KIADB to release the compensation for the land acquired.

(2.) After Service of notice, the State is represented by Sri.B.J.Eshwarappa, Learned Additional Government Advocate; Respondent No.2- Special Land Acquisition Officer of the KIADB is represented by Sri. Basavaraj V. Sabarad, Senior Panel Counsel; Respondent No.3-the Bengaluru Metro Rail Corporation Ltd., is represented by Sri. K.Krishna, Senior Panel Counsel.

(3.) The subject matter of these writ petitions is substantially similar to the one in cognate W.P.No.6198/2015 (LA-KIADB) disposed off by a Co- ordinate Bench of this Court vide Judgment dated 25.08.2015, paragraph Nos.2 and 3 whereof read as under: