SARASWATHIBAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has challenged the award passed by respondent No.2 - Deputy Commissioner, dated 20/08/2013 and award notice passed by respondent No.3, dated 08/07/2013 inter alia seeking a direction to the respondents to pass an award afresh in accordance with law.

(2.) The petitioner claims to be the absolute owner in possession of the landed property in survey No.102/8, measuring 5 acres and 24 guntas, situated in Jagalur Town, Davanagere District, out of which 1 acre 32 guntas were duly converted. Respondent No.2 has acquired 6 guntas of land converted for the purpose of construction of Court Building and residences of the Hon'ble judges/judicial officers, in terms of the Final Notification dated 08/02/2012 under Section 6(1) read with Section 17 of the Land Acquisition Act, 1894 ('Act' for short).

(3.) It is the grievance of the petitioner that a meager sum of Rs.20,038/- has been fixed for the acquired land of 6 guntas in terms of the award notice dated 08/07/2013 issued under Section 12(3) of the Act. Hence, the present writ petition.