N SOMASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) COMMON questions of law fall for consideration in these writ petitions, which shall stand disposed of by this common order.

(2.) THE controversy here relates to acquisition of different parcels of land in mysore, nanjangud, devanahalli, anekal and ramanagaram taluks of the state, under the Karnataka industrial areas development Act, 1966. By notifications dated 25th and 29th of october, 1996, the state government gave notice of its intention to acquire a total extent of 263 acres of land in three villages of Mysore and nanjangud taluks in terms of Section 28 (1) of the act. Objections raised by the land owners were considered and overruled culminating in the issue of declarations under Section 28 (4) in respect of an area measuring 255 acres and 18 guntas only. Writ petition nos. 8431, 8643 to 8647, 11974 to 11981, 6220 and 6260 all of the year 1997 challenge the said notifications insofar as the same pertain to an area measuring approximately 40 acres in different survey numbers of bythahalli and thandavapura village.

(3.) BY a similar notification, an extent of 315 acres and 20 guntas was notified by the government under Section 28 (1) in four different villages of devanahalli taluk, which included 105 acres and 27 guntas of government land also. Final notification issued under Section 28 (4) is however confined only to 122 acres and 12 guntas of land out of which acquisition of only 3 acres and 3 guntas is under challenge in writ petition nos. 12558 and 25717 of 1995.