- (1.) In these petitions under Arts. 226 and 227 of the Constitution the petitioners have sought for quashing the notification dated 20-4-1989 published in the Official Gazette of 9-11-1989 issued under sub-section (4) of Section 28 of the Karnataka Industrial Areas Development Act, 1966 (hereinafter referred to as the Act).
(2.) In Writ Petitions Nos. 533 to 535 of 1990, the petitioners have also sought for quashing the notification dated 11-7-1980 issued under sub-section (1) of S. 28 of the Act.
(3.) Under the notification dated 11-7-l980, several lands were proposed for acquisition for the purpose of Auto Complex. The owners and persons interested in the lands proposed for acquisition filed their objections. A notification under sub-section (4) of Section 28 of the Act was also issued. However, that was challenged in a batch of writ petitions before this Court 15481 to 15483, 17985-17986, 15004-15008, 11916 and 5782 of l985. This court allowed the writ petitions by the order dated 21-3-1986 and quashed the notification issued under sub-section (4) of Section 28 of the Act and further directed to continue the proceeding from the stage at which it was interrupted by issuing fresh notices as contemplated under sub-section (2) of Section 28 of the Act. Thus the notification issued under sub-section (1) of S. 28 of the Act was not disturbed.;