Karnataka High Court
H P Nagaraju vs The Special Land Acquisition Officer on 7 December, 2011
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
ts IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 7! DAY OF DECEMBER 2¢ Gt de. BEPORE THE HON BLE MR. JUSTICE ASHOK B. HINC HIG TE RI W.P.NOS. 34380-34385 OF 201] Ll LA- RES | BETWEEN i. H P NAGARAJU . S/O D PUTTASWAMY ~. AGED ABOUT 41 YEARS oS RESIDING AT ULLENAHALL! Vi LAGE™ DUDDA HOBLI, MANDYA 7 "AL U K& DISTR Tet 3. KBY EERAPPA. _ S/O BASAPPA . AGED ABOUT 65 Yu ARS. 3. MALLALAH : "S mo S/O BASAVAL LINGAIAH AGED ABOUT 65 4 KM MUNTIRAIAI AH. S/O) MUNISIDDAIAH: AGED ABOUT 41 YEARS oS AGE 1 ABOL 72, YEARS PETT TIONERS NO.2 2 TOS 7 ARE RE SIDI NG AY KRANNAHATT! VILLAGE DUDDA F 1OSLI, MANDYA TALUK AND DISTRICT Bo : MADAIAI "S/O MADAIAH AGED ABOUT &O YEARS RESIDING AT MYSORE MYSORE TALUK & DISTRICT .. PETTTIONERS (BY SREP MAFLESHA, ADV. BIS E SSE SG SS SEE EG e ae ao x eee a bo AND : THEE SPECIAL LAND ACQUISITION OFFICER HEMAVATHI IRRIGATION PROJECT CAVERY NEERAVARI NIGAMA TRB EXTENSION, NAGAMANGALA MANDYA DISTRICT 2. THE DEPUTY COMMISSIONER MANDYA DISTRICT MANDYA 3. "THE SECRETARY IRRIGATION DEPARTMENT . FOVERNMENT OF KARNATAKA os, M S BUILDING 7 Be BANGALORE-560001°.0 00 20 . RESPONDENTS
(BY:SRI V ENKATESH por SDERL, AGA) THESIC WRIT! ; er FIONS ARE PILED 2 INDER ARTICLE 226 AND 227 OF THE Cc THE RL AUTHORITY TC CONSIDER THE APPLICATION DATED 13.5.1] FILED. BY. THE PETYHONER NOS.1 TO 6 FOR BE EE RMINATIC ON OF. THE, ~ COMPENSATION = VIDE ANNEXURES ~All TO: AG AND THESE PETIT IONS ; "COMING ON FOR PRELIMINARY HEARING THIS DAY, 'THE COURT MADE THE FOLLOWING:
QRDER a Venkatesh Dodderi, the learned Additional Government "Ad wocate is directed to take notice for the
-responderits.
Bs The petitioners' grievance is that their appl icalions, dated 13.05.2011 (Annexures-Al to A6) filed iivoking Section 28A of the Land Acquisition Act, 1894 fer AH TIUTION GF INDIA PRAYING TO DIRECT ee i...
the re-determination of the compensation amount have remained unconsiderect,
3. Heard Sri P.Mahesha, the learned counsel foi.
Additional Government Advocate appearing. "for "the respondents,
4. "These petitions are cisposed at with a direction io the respondent No.l LO | consider the petitioners' said applications filed under Section 3BA of th © Land Acquisition Act, 1894 and dispose them of in. accordance with law, within three 'months: from the date of the issuance of the certified copy of today's. order. No order as to casts. eS ean ye Bes ce