- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the Judgment and order dated 19th of September, 2007 of a Division Bench of the High Court of Karnataka at Bangalore in Writ Appeal No. 6192 of 2002, whereby the Division Bench of the High Court had reversed the order of a learned Single Judge of the High Court quashing the acquisition proceeding in respect of the land belonging to the appellants and rejected the writ application of the appellants.;