TARAMA Vs. SPECIALLAND ACQUISITION OFFICER FOR KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court under Art. 226 of the Constitution of India praying for the following reliefs:

(2.) The petitioners state that they were the owners of land bearing Sy. No. 15/2 measuring 5 acres 2 guntas PK 10 gunta total 4 acres 32 guntas of Naganapur village in Mudhol Taluka. The said lands were acquired by respondent- KIADB by issuing preliminary notification u/S 28 (1) of the KIADB Act, 1966 (for short 'the Act' ) and 28(4) notification on 11.02.1985 and 16.05.1987 respectively. Awards were passed on 4/27.05.1991and 14.01.2015 in respect of the acquired lands.

(3.) It is stated that the petitioners made representation on 19.08.2016 praying for restoration of the acquired lands on the ground that they are still in their possession and the land is not utilized for the purpose for which it was acquired.