- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) Belagavi Urban Development Authority (hereinafter referred to as 'the BUDA') has filed these appeals being aggrieved by the judgment and order dated 9th November, 2016 passed by the Division bench of the High Court of Karnataka, Dharwad Bench in W.A. Nos. 100688 of 2015 and 100041 of 2016 whereby appeals were allowed in part and following directions have been issued: "14(i) The BUDA is directed to restore the possession of the lands in question to their owners within one month from the date of the issuance of the certified copy of today's order. Thereafter, the Tahsildar shall restore their names in the record of rights and delete the name of BUDA in respect of the lands in question, OR (ii) In the alternative, if the BUDA wants to retain the land in question, the Land Acquisition Officer or any concerned authorised functionary of the Government shall pass the award in accordance with the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and the award amounts shall be disbursed to the writ petitioners. This exercise shall be done as expeditiously as possible and in any case within an outer limit of two months from the date of the issuance of the certified copy of today's order." ;