Karnataka High Court
Ramesh Shetty S/O Late. Gopal Shetty vs The State Of Karnataka on 3 January, 2012
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARY MAD DATED THIS THE 3°" DAY OF JANUARY, 201 12 a BEFORE THE HON'BLE MR.JUSTICE. AJIT J J.GU NIAL > WRIT PETITION No.62255/200 10 RES) BETWEEN: SRI RAMESH SHETTY, S/O. LATE GOPAL SHETTY an ABOUT 40 YEARS, CC: AGRICULTURIST, | R/O. KAMALAPUR' VILLAGE, HOSPET TALUK, BELLARY DIST A ~ PETITIONER (BY SRI SAFISK M.S. ADV.) AND: -- 1. THE STATE OF KARNATAKA, REP. BY its SECRETARY... REVENUE DEPARTMENT M.S. BUILDING, BANGALORE-O1, 02. THE.UN DER SECRETARY, "GOVERNMENT OF KARNATAKA RE VENUE, DEPARTMENT (LAND ACQUISITION}, OM. > BL JILDING, BANGALORE. 3. THE DEPUTY COMMISSIONER, BELLARY DISTRICT, BELLARY. 4.-THE ASSISTAN T co | & LAND ACQUIS! T 5. THE TAHSILDAR, TALUK OFFICE HOSPET. 6. THE SECRETARY, DEPARTMENT OF TOURIS GOVERNMENT OF eARNAT "AKA, #49, 2"° FLOOR, KHANIJA BHAVAN, RACE COURSE ROAD, oe BANGALORE-560 001. a RESPONDENTS &> (BY SMT.K.VIDYAVATHI, AGA) re THIS PETITION IS FILED UNDER ARTICLES :226 AND 227 OF THE CONSTITUTION OF INDIA, FRAYING.TO QUASH THE NOTIFICATION OF ACQUISITION DATED: 26/07/2010 ISSUED BY THE 3°° RESPONDENT ¥.£. ANNEXURE28 IN SO FAR AS IT RELATES TO THE LANDS OF THE "PETIFIONER BEARING SY.NO.118/A SITUATED AT. KAMALAPUR. HOBLI, KADDIRAMPUR VILLAGE, HOSPET. TALUK,-,BELLARY EISTRICT, BELLARY MEASURING 3.12 ACRES AS THE-ENTRY AT SL.NO.1 OF KAMALAPUR~HOBLI,. KADDIRAMPUR. VILLAGE IN THE SAID NOTIFICATION AT ANI HEXURE- B-ANDSETC. errrian cor orn ING "GN FOR ORDERS, THIS DAY, OF 3 cr Ss cy < ou ~_ cu rr =. an cq ~" --
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i) Ou O) Oo ee i.) eo a 3 MD = one 2, _ The petitioner has called in question the preliminary petition is premature. It is always open for the petitioner true that one of the grounds urged by the petitioner-is, "if.
i the land is taken away, he is deprived of tis livelihood. ~ This certainly can be a part of the.obiections te be fled by the petitioner. Indeed the cbjections can certainiy be-filed-
if the State has not come outwith the final notification under Section 6 of the Act. [If final notification is issued, | oe is open for the petitioner to question the same. With these observations, this petitien stands rejected.
Smt. Vidyavathi, learned AGA is permitted to file memo of appearance in.foursweeks.
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