- (1.)This petition was posted in 'B' group. By consent of parties, it was taken up for final hearing.
(2.)Though the petitioner has not produced a copy of the award impugned in this writ petition, he has liled an application I.A. No. II to dispense with the production of a certified copy of the award, which has been allowed on 25.12.1978. 3 In this petition under Art. 226(1) (b) and (c) of the Constitution, the pet tioner has challenged the validity of the preliminary and the final notifications issued under the provisions of the Land Acquisition Act 1894 as amended by the Karnataka Act 17 of 1961 (hereinafter referred to as the Act). The petitioner is the owner of the land bearing Sy. No. 66 of Ijiur village in Ramanagaram taluk. This land along with the other lands was proposed to be acquired under the aforesaid impugned notifications for purpose of formation of Market yard for the Agricultural Produce Market Committee, Cllannapatna. In this petition, by way of subsequent amendment, the petitioner has also challenged the correctness ot the Award dated 17-8-1978, passed by the 3rd respondent in so far as it pertains to the land in question belonging to the petitioner.
(3.)Though, in the petition, several grounds have been raised challenging the validity of the preliminary and the final notifications, but, at the time of final hearing, Sri M. Papanna, the learned Counsel appearing for the petitjoner, submitted that he will confine his argument only with regard to the validity of the Award passed by the Land Acquisition Officer. There-fore, I proceed to deal with this contention only.