SIDDAPPA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Petitioners' land measuring 2 acres in Sy.No.121 of Jakkasandra Village in Malur Taluk was acquired for the benefit of the respondent-KIADB. The award was passed on 10.11.2017 and the compensation amount has been deposited in the District Court at Kolar on January 1, 2018.

(2.) The compensation amount having not been released to the petitioners, they are before this Court seeking a writ of mandamus to the 5th respondent-Special Land Acquisition Officer for taking steps for releasing the said compensation amount.

(3.) After service of notice, the respondents have entered appearance; the respondent Nos.1, 2, 3 & 4 are represented by learned HCGP Sri.Dildar Shiralli; 5th respondent-SLAO of KIADB is represented by the Panel Counsel Sri.B.B.Patil, who has also filed the Statement of Objections as well resisting the Writ Petitions.