CHIEF EXECUTIVE OFFICER AND EXECUTIVE MEMBER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ appeals are filed against the judgement and order of the learned Single Judge dtd. 12/11/2013 passed in W.P. 14723/2007 and connected matters, quashing the notification dtd. 27/8/2003 issued under Ss. 3(1), 1(3) and 28(1) of the Karnataka industrial Areas Development Act, 1966 (hereinafter referred to as 'the KIAD Act '), along with notification dtd. 14/5/2007 issued under Sec. 28(4) of the Act, thereby quashing the land acquisition proceedings

(2.) The Karnataka Industrial Areas Development Board (hereinafter referred to as 'the Board '), vide its Board Resolution dtd. 16/12/2000, had resolved to acquire an extent of 300 acres of land in Veerasandra, Konappana Agrahara, Doddathogur and Berathena Agrahara villages for Electronic City IV Phase. Subsequently, the Appellant No.1 - CEO placed a note before the Board that it would be expedient to acquire lands in Hebbagodi and Veerasandra villages, and accordingly, vide Board resolution dtd. 10/4/2002, it was resolved to acquire 320.14 acres for the purpose of expansion of existing Electronics City.

(3.) Pursuant to a proposal dtd. 2/5/2002 wherein it was proposed to notify 322.03 acres of land as Industrial Area, the Board issued a letter to the Appellant No.2 - SLAO wherein it was directed to exclude 93.33 acres of land on the ground that it was found to be fully developed on spot inspection conducted by the Appellant No.1.