Karnataka High Court nullifies land notification of 746 acres in Bangalore South
Karnataka High Court nullifies land notification of 746 acres in Bangalore South
The High Court of Karnataka cancels the notification of 746 acres in Bangalore South for industrial purpose.
Chikkanna and Hombaiah, the land owners and residents of Magadi taluk in Ramanagar district had moved the court, challenging the acquisition of their land.
The petitioners stated that the Karnataka Industrial Areas Development Board (KIADB) acquired 1,032 acres through a preliminary notification in 2006 though there was neither demand nor need for land.
Counsel for the petitioners, B Keshavamurthy, contended that the Karnataka Small Scale Industries Development Corporation (KSSIDC), which had sought acquisition of 1,000 acres, had abandoned the project.
