No AI summary yet for this case.
1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 27TH DAY OF SEPTEMBER, 2021 BEFORE THE HON’BLE MR. JUSTICE ARAVIND KUMAR W.P. NO.51929/2014 C/W W.P.NOS.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014,
2 54358/2014, 54725/2014, 55081/2014, 55082/2014, 55083/2014, 55436/2014, 55671/2014, 56203/2014, 56300/2014, 56350/2014, 56646/2014, 56748/2014, 57076/2014, 57117/2014, 57150/2014, 57605/2014, 57606/2014, 58859/2014, 59794/2014, 60012/2014, 622/2015, 685/2015, 1958/2015, 2462/2015, 4591/2015, 5228/2015, 5664/2015, 6735/2015, 6981/2015, 7248/2015, 7277/2015, 7326/2015, 8277/2015, 8278/2015, 9135/2015, 9278/2015, 9488/2015, 9576/2015, 10923/2015, 11344/2015, 13201/2015, 14944/2015, 17240/2015, 18814/2015, 19213/2015, 20191/2015, 24417/2015, 24418/2015, 28143/2015, 28673/2015, 28676/2015, 28679/2015, 29317/2015, 29541/2015, 30781/2015, 31794/2015, 32423/2015, 33127/2015, 33128/2015, 33131/2015, 33133/2015, 33134/2015, 33137/2015, 35055/2015, 35464/2015, 35465/2015, 35842/2015, 37412/2015, 40838/2015, 44088/2015, 45662/2015, 47015/2015, 47820/2015, 47821/2015, 47822/2015, 47823/2015, 47824/2015, 47825/2015, 47826/2015, 47827/2015, 49842/2015, 49843/2015, 56271/2015, 57432/2015, 57434/2015, 57438/2015, 57439/2015, 57992/2015, 59004/2015, 59486/2015, 59492/2015, 59495/2015, 742/2016, 751/2016, 2392/2016, 2397/2016, 2915/2016, 5417/2016, 5446/2016, 5448/2016, 6717/2016, 6718/2016, 10318/2016, 11295/2016, 11493/2016, 11844/2016, 11846/2016, 12010/2016, 12674/2016, 13637/2016, 14280/2016, 14649/2016, 14650/2016, 15833/2016, 19019/2016, 19020/2016, 23623/2016, 23643/2016, 23656/2016, 24322/2016, 24676/2016, 24919/2016, 25131/2016, 25132/2016, 30680/2016, 33181/2016, 33196/2016, 33279/2016, 33385/2016,
3 34348/2016, 35687/2016, 35851/2016, 36525/2016, 37682/2016, 38430/2016, 38919/2016, 39001/2016, 40151/2016, 40240/2016, 41753/2016, 44127/2016, 44146/2016, 44246/2016, 46319/2016, 47314/2016, 47461/2016, 51143/2016, 51144/2016, 51145/2016, 51147/2016, 51352/2016, 51353/2016, 51355/2016, 51597/2016, 51707/2016, 51730/2016, 51875/2016, 51876/2016, 51877/2016, 51878/2016, 52141/2016, 52142/2016, 52928/2016, 53240/2016, 53525/2016, 53526/2016, 53527/2016, 53670/2016, 54364/2016, 54790/2016, 55126/2016,55667/2016, 55737/2016, 56022/2016, 56023/2016, 56971/2016, 56972/2016, 57149/2016, 57151/2016, 57709/2016, 57937/2016, 58218/2016, 58222/2016, 58734/2016, 59166/2016, 59168/2016, 59317/2016, 59793/2016, 60064/2016, 63172/2016, 63308/2016, 64534/2016, 64705/2016, 65118/2016, 65121/2016, 182/2017, 815/2017, 2066/2017, 3178/2017, 4293/2017, 4400/2017, 4511/2017, 5036/2017, 5037/2017, 5073/2017, 5207/2017, 5208/2017, 5213/2017, 5214/2017, 5218/2017, 5221/2017, 5301/2017, 5593/2017, 5936/2017, 6637/2017, 6998/2017, 6999/2017, 7000/2017, 7001/2017, 10503/2017, 10504/2017, 11782/2017, 12547/2017, 13456/2017, 14238/2017, 14626/2017, 14627/2017, 14628/2017, 14629/2017, 14630/2017, 14631/2017, 14632/2017, 14670/2017, 14868/2017, 15038/2017, 15588/2017, 18427/2017, 21361/2017, 24061/2017, 24065/2017, 24506/2017, 24508/2017, 24509/2017, 25120/2017, 26455/2017, 26456/2017, 26457/2017, 26458/2017, 28359/2017, 30485/2017, 31268/2017, 33191/2017, 35344/2017, 37044/2017, 40596/2017, 42836/2017, 43194/2017,
4 43207/2017, 45953/2017, 46333/2017, 46766/2017, 47823/2017, 47854/2017, 49031/2017, 50540/2017, 53428/2017, 54064/2017, 54863/2017, 55316/2017, 55317/2017, 56035/2017, 3157/2018, 3523/2018, 5448/2018, 8731/2018, 9190/2018, 12221/2018, 12792/2018, 25302/2018, 26667/2018, 27750/2018, 27947/2018, 30106/2018, 38977/2018, 39615/2018, 48266/2018, 53051/2018, 53250/2018, 56686/2018, 2939/2019, 8325/2019, 8329/2019, 12093/2019 15096/2019, 15199/2019, 15531/2019, 15532/2019, 15534/2019, 26852/2019, 50257/2019, W.P.NOS. 10568/2015, 15003/2013, 14874/2014, 27833/2014, 42498/2014, 45230/2014, 47606/2014, 47607/2014, 58829/2014, 2935/2015, 2936/2015, 2937/2015, 6225/2015, 7038/2015, 7322/2015, 8111/2015, 8112/2015, 19086/2015, 21999/2015, 28675/2015, 34826/2015, 59793/2015, 1876/2016, 8603/2016, 8707/2016, 16505/2016, 20131/2016, 20132/2016, 34947/2016, 35309/2016, 39427/2016, 47965/2016, 51142/2016, 55666/2016, 57150/2016, 57245/2016, 58220/2016, 58223/2016, 58362/2016, 59167/2016, 59169/2016, 61955/2016, 63205/2016, 2531/2017, 5209/2017, 5212/2017, 37478/2017, 37480/2017 AND 19783/2018 (LA-BDA)
IN W.P.NO.51929/2014:
BETWEEN:
SRI. K.P.ANJANAPPA AGED ABOUT 74 YEARS S/O. LATE K. PUTTAIAH R/AT SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI,
5 BANGALORE NORTH TALUK REP. BY HIS POWER OF ATTORNEY MR.T.K.SUDHINDRA AGED ABOUT 40 YEARS S/O.T.V.KRISHNAMURTHY R/AT NO.22, NEW BEL ROAD, I.T.I. LAYOUT, BANGALORE-95 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT M.S.BUILDING
BANGALORE - 560 001
THE BANGALORE DEVELOPMENT
AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST,
BANGALORE - 20
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY
KUMAR PARK WEST,
BANGALORE - 20 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR B.S. SACHIN, ADVOCATE FOR R2 AND R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEX-D.
IN W.P.NO.42063/2012:
BETWEEN:
K.G.G. NAYAR
S/O SRI GOPALA PILLAI
AGED ABOUT 67 YEARS,
R/AT NO.2, ARKAVATHI LAYOUT
4TH BLOCK, SHIVARAMAKARANTHNAGAR
POST, THANISANDRA,
BANGALORE-560 077
M P MUNIRAJU
S/O SRI M. PUTTAPPA
AGED ABOUT 57 YEARS
R/AT NO 8, 4TH MAIN ROAD,
SHAMMANNA GOWDA LAYOUT,
SARASWATHIPURA, ULSOOR,
BANGALORE 560 008
NAGARAJU H L
S/O SRI LINGAIAH H.B.
AGED ABOUT 59 YEARS
R/AT NO 660, 4TH MAIN,
NEAR MADHU BAR BUILDING,
PIPELINE, SRINAGAR,
BANGALORE 560 050
N ASHOKARAJU
S/O SRI N LAKSHMANARAJU
AGED ABOUT 52 YEARS,
R/AT NO 2, 3RD MAIN ROAD,
JALADARSHINI LAYOUT,
NEW BEL ROAD,
BANGALORE 560 094
K V RAMESH
S/O SRI K S VENKATASUBBAIAH
AGEDA BOUT 56 YEARS
R/A NO.114, GELLI APARTMENT,
47TH CROSS, JAYANAGAR
8TH BLOCK, BANGALORE-560 082
KOTHANDARAMA R
S/O SRI R.S.RADHAKRISHNA
AGED ABOUT 55 YEARS,
R/AT NO.129, JEWELLERS' STREET,
BANGALORE 560 001
T KALAISELVAN
S/O SRI G THANGAVELU
AGED ABOUT 62 YEARS
R/AT NO 102, 3RD CROSS,
5TH MAIN, BYATARAYANAPURA
NEW EXTENSION, BANGALORE 560 026
ASHWATHANARAYANACHAR
S/O SRI VEERABHADRACHAR
AGED ABOUT 66 YEARS,
R/AT NO 101, 3RD A MAIN,
SOMESHWARANAGAR, C.B. SANDRA,
GKVK POST, BANGALORE 560 065
M V NARASIMHAPRASAD
S/O M N VASUDEVA RAO
AGED ABOUT 51 YEARS
R/AT NO 314, 12TH A MAIN,
6TH BLOCK, RAJAJINAGAR,
BANGALROE 560 010
C SREEDHARAN
S/O SRI N RARUKUTTI
AGED ABOUT 74 YEARS
R/AT NO G 1, GROUND FLOOR,
OM SAI, S V CROWN APARTMENTS,
NO 183, A3, 6TH G CROSS,
KAGGADASAPURA, C V RAMAN
NAGAR POST, BANGALORE 560 093
B L RAMAMURTHY
S/O SRI B N LINGARAJU
AGED ABOUT 57 YEARS
R/AT NO M 65, MARKET ROAD,
7TH CROSS ROAD, LAKSHMINARAYANAPURA,
NAGAPPA BLOCK, BANGALORE 560 021
MANOHARAN K
S/O SRI K KANDASWAMY
AGED ABOUT 57 YEARS
R/AT NO 81, I CROSS, 4TH MAIN,
PADMANABHANAGAR,
BANGALORE 560 070
NARAYANASETTY
S/O SRI LAKSHMASETTY
AGED ABOUT 54 YEARS,
R/AT NO 73, 18TH MAIN,
AICOBOONAGAR, BTM I STAGE,
BANGALORE 560 068
N SHANKARACHAR
S/O SRI NANJUNDACHAR
AGED ABOUT 54 YEARS
R/AT NO 530/3, 13TH A CROSS,
11TH A MAIN ROAD, SECTOR A,
YELAHANKA NEW TOWN,
BANGALORE 560 064
L RAMESH
S/O SRI LINGAPPA
AGED ABOUT 52 YEARS
RESIDING AT NO.455,
8TH MAIN ROAD, 4TH CROSS ROAD,
VIJAYANAGAR, BANGALORE-560 040
SMT DEEPTI M SHAH
W/O SRI SYED MAQSOOD SHAH
AGED ABOUT 57 YEARS
RESIDING AT NO.D3,
801, BDA FLAT, AUSTIN TOWN LAYOUT,
BANGALORE-560 047
CHANDRARAO S
S/O SRI SUBBARO B
AGED ABOUT 60 YEARS
R/A NO.120, 1ST CROSS ROAD,
GORAKAMANTHANAPALYA,
BYRASANDRA MAIN ROAD,
NEW THIPPASANDRA POST,
BANGALORE-560 075
S.V. SUNDARARAJAN
S/O SRI S VISWANATHAIAH
AGED ABOUT 59 YEARS
R/A NO.8/13, 4TH D CROSS,
MADIWALA EXTENSION,
MARUTHINAGAR,
BANGALORE-560 068 19. P.K. DESHPANDE
S/O SRI K DESHPANDE
AGED ABOUT 58 YEARS
R/A NO.393, 6TH MAIN,
3RD BLOCK, BEL LAYOUT,
VIDHYARANYAPURA,
BANGALORE-560 097
SANDEEP S
S/O SRI SIDDAIAH
AGED ABOUT 54 YEARS
R/A NO.E-49/3, DRDO TOWNSHIP,
C.V. RAMAN NAGAR,
BANGALORE-560 083
B.R. MURALIDHAR
S/O SRI V RANGAIAH
AGED ABOUT 54 YEARS,
RESIDING AT NO.395,
7TH MAIN ROAD, 2ND BLOCK,
RAJAJINAGAR MILK COLONY POST,
NEAR VIVEKANANDA COLLEGE,
BANGALORE-560 055
G. SEENASWAMY
S/O SRI GUNDAPPA
AGED ABOUT 61 YEARS
R/A NO.87, SRI MANJUNATHA NILAYA,
14TH CROSS, ULLAL ROAD,
MUNESHWARA NAGAR,
BANGALORE-560 056
RAMESHA M.R.
S/O SRI M RAMAKRISHNAIAH
AGED ABOUT 56 YEARS
RESIDING AT NO.51/43,
22 MAIN ROAD, III CROSS,
BTS GARAGE BACKSIDE
VIJAYANAGAR, BANGALORE-560 040
SRIDHAR K C
S/O SRI K.V. KRISHNAPPA
AGED ABOUT 64 YEARS
R/A NO.20, I MAIN, VAISHNAVI LAYOUT
VIDYARANYAPURA POST,
BANGALORE-560 097
SMT. RATHI POONACHA
W/O SRI K.K. POONACHA
AGED ABOUT 53 YEARS
R/A NO. 69, 'ANUGRAHA',
2ND CROSS, 10TH MAIN,
BHUVANESHWARINAGAR,
BANGALORE-560 032
C.S. NARAYANASWAMY
S/O SRI C.R. SHIVALINGAIAH
AGED ABOUT 53 YEARS
R/A NO.55, GREEN FIELDS-III,
DODDAKALLASANDRA,
KANAKAPURA MAIN ROAD,
BANGALORE-560 062
C M JOYAPPA
S/O SRI MEDAPPA C N
AGEDA BOUT 59 YEARS,
M. GRAPHITE INDIA LTD.
MAHADEVAPURA, WHITEFIELD ROAD
BANGALORE-48
K RAMANNA
S/O SRI KAATAPPA
AGED ABOUT 52 YEARS
R/AT NO 868, 2ND E MAIN ROAD,
RAMAIAH LAYOUT, KACHARAKANAHALLI,
BANGALORE 560 084
L GOPINATHAN
S/O SRI LAKSHMINARAYANACHAR
AGED ABOUT 57 YEARS
R/AT NO 30, SUSHMA NIVAS,
APPA RAO LAYOUT, 2ND MAIN,
I CROSS, RAMAMURTHYNAGAR,
BANGALORE 560016 ...PETITIONERS
(BY SRI. C. G. GOPALASWAMY, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
K P WEST EXTENSION
T CHOWDIAH ROAD,
BANGALORE 560 020
REP BY ITS COMMISIONER 2. THE STATE OF KARNATAKA
REP BY THE PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
KARNATAKA GOVERNMENT SECRETARIAT
VIKASA SOUDHA
BANGALORE 560 001
A V RAVIPRAKASH
S/O SRI A VENKATARAM
AGED ABOUT 52 YEARS,
R/AT NO 99, 4TH CROSS,
I BLOCK, JAYANAGAR EAST,
BANGALORE 560 011
A V SRIRAM
S/O SRI A VENKATARAM
AGED ABOUT 50 YEARS
R/AT NO 20, 2ND MAIN, I BLOCK
BANASHANKARI 3RD PHASE,
BANASHANKARI 3RD STAGE,
BANGALORE 560085.
…RESPONDENTS
(SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR BY B.S. SACHIN, ADVOCATE FOR R1; SRI. G.V.SHASHIKUMAR, AGA FOR R2; SRI. DEEPAK J, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE NOTIFICATION DATED 3.10.2007 ISSUED BY R2 UNDER ANNX-G.
IN W.P.NO.30494/2013:
BETWEEN:
S. VENKATESH
S/O. SHANKAR REDDY
AGED ABOUT 38 YEARS,
S.RAMESH REDDY
S/O. SRINIVASA REDDY
AGED ABOUT 50 YEARS,
S.NAGARAJ REDDY
S/O. SRINIVASA REDDY,
AGED ABOUT 47 YEARS,
12 4. S. SURENDRA REDDY
S/O. SRINIVASA REDDY,
AGED ABOUT 43 YEARS,
ALL ARE RESIDING AT
CHALLAKERE VILALGE,
RING ROAD, KALYAN NAGAR POST,
BANGALORE - 560 043 ...PETITIONERS (BY SRI. P.KRISHNAPPA, ADVOCATE AND SRI. BHANU PRASAD K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING,
BANGALORE - 560 001
REP. BY ITS PRINCIPAL SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARPARK WEST,
BANGALORE - 560 001
THE ADDITIONAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, BANGALORE - 560 020 …RESPONDENTS
(BY SRI. G.V.SHASHIKUMAR, AGA FOR R1; SRI. B.V. SHANKARNARAYANA RAO, ADVOCATE AND SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3; SRI. K. A. ARIGA, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDROSEMENT DATED 25.2.2013 PRODUCED AT ANN-L.
IN W.P.NO.42671/2013:
BETWEEN:
SMT. SUBBAMMA
W/O. LATE SRI.B.RAMAKRISHNAPPA,
AGED ABOUT 55 YEARS,
SRI.RAVI KUMAR R
S/O. LATE SRI.B.RAMAKRISHNAPPA,
AGED ABOUT 34 YEARS,
BOTH R/A NO.80,
JAKKUR VILLAGE AND POST,
YELAHANKA HOBLI,
BANGALORE-560 064.
...PETITIONERS
(BY SRI. G.R. VENKATESH MURTHY, ADVOCATE AND SRI. S. NISCHAL, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY
VIDHANA SOUDHA,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA KRUPA WEST,
BANGALORE - 560 020
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA KRUPA WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH ANN-A & B VIZ PRELIMINARY NOTIFICATION DT. 3.2.2003 & FINAL NOTIFICATION DT.23.2.04.
IN W.P.NO.638/2014:
BETWEEN:
S.R. GOVINDAPPA SINCE REPRESENTED BY HIS LRS
1(a). SMT.S.R.GAYATHRI
AGED ABOUT 46 YEARS,
W/O. LATE S.R.GOVINDAPPA,
NO.48/2, SRIRAMPURA VILLAGE,
JAKKUR POST, YELAHANKA HOBLI,
BANGALORE-560 064
1(b). G.GAURAV
AGED ABOUT 25 YEARS,
S/O.LATE S.R.GOVINDAPPA,
NO.48/2, SRIRAMPURA VILLAGE,
JAKKUR POST, YELAHANKA HOBLI,
BANGALORE-560 064
1(c). G.GAGAN
AGED ABOUT 23 YEARS,
S/O.LATE S.R.GOVINDAPPA,
NO.48/2, SRIRAMPURA VILLAGE,
JAKKUR POST, YELAHANKA HOBLI,
BANGALORE-560 064.
...PETITIONERS
(BY SRI. P. SUBRAMANYAM, ADVOCATE AND SRI. H. SHIVAKUMAR, ADVOCATE)
AND:
STATE OF KARNATAKA
REP. BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDINGS,
BANGALORE - 560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560 020
(REP. BY ITS COMMISSIONER)
THE ADDITIONAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C.R. GOPALASWAMY, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN REPSECT OF SCHEDULE PROPERTY FORMING PART OF SY.NO.58/1 OF SRIRAMPURA VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK VIDE PRELIMINARY NOTIFICATIOND ATED 3.2.2013 VIDE ANN-K AND FINAL NOTIFICATION DATED 23.2.2004 VIDE ANN-L ARE
15 DEEMED TO HAVE LAPSED UNDER SECTION 24(2) OF RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT 2013.
IN W.P.NO.797/2014:
BETWEEN:
SRI.N.RAMAIAH S/O. LATE NANJAPPA AGED ABOUT 55 YEARS R/A NO.708, HEANNUR MAIN ROAD, KAVERI SERVICE STATION, KALYAN NAGAR, BANGALORE - 560 043.
...PETITIONER
(BY SRI. G. PAPI REDDY, ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA,
DR.AMBEDKAR VEEDHI,
BANGALORE - 560 001
REP. BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020
BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION
OFFICER, THE BANGALORE DEVELOPMENT
AUTHORITY, T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DT. 5.11.2013 ISSUED BY R-3 VIDE ANNX-G.
16 IN W.P.NO.1089/2014:
BETWEEN:
MOHAN K.REDDY S/O. LATE B.N.KAMALANABHA REDDY AGED ABOUT 45 YEARS, R/A NO.176, GANDHI STREET, KAMMANAHALLI, BANGALORE - 560 084 ...PETITIONER (BY SRI. SHANMUKHAPPA, ADVOCATE)
AND:
STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
4TH FLOOR, VIKASA SOUDHA,
BANGALORE - 560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560 020
BY ITS COMMISSIONER …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. PRASAD HEGDE, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DT. 3.2.2003 ISSUED U/S 17(1) & (3) OF THE BDA ACT 1976 VIDE ANNX-F IN SO FAR AS THE PETITIONERS LANDS ARE CONCERNED AS THE SAME IS NOT REQUIRED FOR THE SCHEME OF THE BDA.
IN W.P.NO.3211/2014:
BETWEEN:
SMT.DHANALAKSHMI W/O. VENKATARAMU V AGED 60 YEARS, R/O NO.34, 3RD CROSS, 4TH MAIN ROAD, SAMPANGIRAMANAGAR,
17 BANGALORE-560 027 ...PETITIONER (BY SRI. CHANDRASHEKAR L., ADVOCATE)
AND:
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE-560 020 …RESPONDENT (BY SRI. NARENDRA GOWDA, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DT.13.1.2012 VIDE ANNX-A PASSED BY THE RESPONDENT.
IN W.P.NO.3389/2014:
BETWEEN:
MR.JOKIM AGED ABOUT 40 YEARS, S/O.SRI.ANNAYAPPA, R/A NO.198, CHURCH BLOCK, VISHWANATHANAGENAHALLI, R.T.NAGAR POST, BANGALORE - 560 032 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S.BUILDING, B.R.AMBEDKAR ROAD,
BANGALORE - 560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST,
BANGALORE - 560 016
18 3. THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
BANGALORE-560 053.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; BY SRI. A. LOKANATH, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT NO.2 AND 3 TO CONSIDER THE REPRESENTATION OF THE PETITIONER AS AT ANN-C.
IN W.P.NO.6180/2014:
BETWEEN:
G.SRINIVAS
S/O. LATE GOVINDAPPA
AGED ABOUT 64 YEARS,
R/AT RACHENAHALLI VILLAGE,
DR.SHIVARAMAKARANTH NAGAR,
(ARABIC COLLEGE POST,
BANGALORE - 560 045
MUNEGOWDA
S/O. LATE GOVINDAPPA
AGED ABOUT 61 YEARS,
R/AT RACHENAHALLI VILLAGE,
DR.SHIVARAMAKARANTH NAGAR,
(ARABIC COLLEGE POST,
BANGALORE - 560 045
SRI. RAMAMURTHY
S/O. LATE GOVINDAPPA
AGED ABOUT 52 YEARS,
R/AT RACHENAHALLI VILLAGE,
DR.SHIVARAMAKARANTH NAGAR,
(ARABIC COLLEGE POST,
BANGALORE - 560 045.
VENKATESH
S/O. LATE GOVINDAPPA
AGED ABOUT 40 YEARS,
R/AT RACHENAHALLI VILLAGE,
DR.SHIVARAMAKARANTH NAGAR,
(ARABIC COLLEGE POST,
BANGALORE - 560 045.
...PETITIONERS
(BY SRI. V.S. HEGDE, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDINGS,
BANGALORE - 560 001
BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST EXTENSION,
BANGALORE - 560 020
REP. BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST EXTENSION,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE AND SRI. RAMANJANEYA GOWDA, ADVOCATE FOR R2 AND R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO RE-DO THE EXERCISE OF DE-NOTIFYING THE LAND IN SY.NO.81/1 EXTENT 2 ACRES OF PETITIONERS LAND SITUATED AT RACHENAHALLI VILLAGE, K.R.PURAM, HOBLI BANGALORE EAST TQ. PURSUANT TO THE DIRECTION IN WP NO.15286/06 DT. 20.11.2006.
IN W.P. NO.10356/2014:
BETWEEN:
SRI. HANUMANTHARAYAPPA S/O LATE NARASAPPA AGED ABOUT 70 YEARS
20 R/AT SAMPIGEHALLI VILLAGE YELAHANKA HOBLI BANGALORE NORTH TALUK BANGALORE - 560 064. ...PETITIONER
(BY SRI. SADASHIVAIAH K.G., ADVOCATE)
AND:
1 . STATE OF KARNATAKA
REP. BY ITS SECRETARY
M.S. BUILDING, DEPT. OF HOUSING
URBAN DEVELOPMENT
BANGALORE - 560 001.
2 . THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK (WEST)
BANGALORE - 560 020.
3 . THE ADDITIONAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SENIOR COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE REPORT SUBMITTED BY THE R-3 DATED 29.12.2009 AND ISSUED TO THE PETITIONER ON 07.12.2013 BY ISSUING A WRIT OF CERTIORARI AS PER ANNX-Q.
IN W.P. NO.12014 /2014:
BETWEEN:
SRI. TEJARAM S/O RAMLAL AGED ABOUT 34 YEARS RESIDING AT NO.10, 2ND STREET
21 1ST CROSS, VENKATESHAPURA MAIN ROAD, PILLANNA GARDEN BANGALORE - 560 045.
...PETITIONER
(BY SRI. UMESH B.N., ADVOCATE)
AND:
BANGALORE DEVELOPMENT
AUTHORITY, SANKEY ROAD
BANGALORE - 560 020
BY ITS COMMISSIONER.
THE GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
MULTISTORIED BUILDING
BANGALORE - 560 001.
THE SPL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITHY
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR B.S. SACHIN, ADVOCATE FOR R1; SRI. G.V. SHASHIKUMAR, AGA FOR R2; SRI. G.S. KANNUR, ADVOCATE FOR R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT TO CONSIDER HIS REPRESENTATION DATED 12.12.2005 VIDE ANN-C AND ALSO HIS CASE FOR DELETION OF HIS PROPERTY IN SY. NO.44, PROPERTY NO.44, SITE NO.2, KHATA NO.1150 SITUATED AT THANISANDRA VILLAGE, K.R. PURAM HOBLI, NOW IN BANGALORE EAST TALUK, MEASURING 75 FT. X 23+27/2, MEASURING TO AN EXTENT OF 1,875 SQ.FT. ON THE DIRECTIONS OF THIS HON'BLE COURT AND HON'BLE SUPREME COURT.
IN W.P. NO.12015/2014:
BETWEEN:
ABDUL MAJEED
S/O HASSAIN SAHIB
AGED ABOUT 65 YEARS
R/AT: NO.35, LAL MASJID
A STREET, SHIVAJINAGAR
BANGALORE - 560 051.
MUZAMIL PASHA
S/O ABDUL MAJEED
AGED ABOUT 42 YEARS
R/AT: NO. 35, LAL MASJID
A STREET, SHIVAJINAGAR
BANGALORE - 560 051.
...PETITIONERS
(BY SRI.V.SHIVA REDDY, ADVOCATE)
AND:
BANGALORE DEVELOPMENT
AUTHORITY, SANKEY ROAD
BANGALORE - 560 020
BY ITS COMMISSIONER.
THE GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
MULTISOTIRED BUILDING
BANGALORE - 560 001.
THE SPL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.S. KANNUR, ADVOCATE FOR R1 & R3; BY SRI. G.V. SHASHIKUMAR, AGA FOR R2)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO DELET THE LANDS OF THE PETITIONERS FROM ACQUISITION PROCEEDINGS WHICH ARE NOTIFIED FOR THE FORMATION OF ARKAVATHI LAYOUT, I.E., 5 1/2 GUNTAS OF LAND IN SYNO.42 AND 5 1/2 GUNTAS OF LAND IN SY.NO.43; 6723SQ. FEET OF LAND OF 1ST PETITIONER IN SY. NO.44; AND 6724 SQ. FEET OF LAND OF 2ND PETITIONER IN SY. NO.44; AND THE ABOVE SAID SY NOS. BELONGING TO THANISANDRA
23 VILLAGE, K.R. PURAM HOBLI, BANGALORE SOUTH TALUK AS PER ANNX-D.
IN W.P. NO.13043/2014:
BETWEEN:
SRI. R. RAMACHANDRAN
S/O LATE N. RAMAKRISHNA IYER
AGED ABOUT 68 YEARS.
SMT. PREMA RAMACHANDRAN
W/O R. RAMACHANDRAN
AGED ABOUT 63 YEARS.
BOTH RESIDING AT NO. 1
4TH MAIN IST STAGE
MSH LAYOUT, ANANDNAGAR
BANGALORE - 560 024.
...PETITIONERS
(BY SRI. VENKATESH MURTHY G.R., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S. BUILDING
BANGALORE - 560 001
REPRESENTED BY ITS PRINCIPAL
SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK
WEST, PALACE ROAD
BANGALORE - 560 003.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK
WEST, PALACE ROAD
BANGALORE - 560 003.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI.D.N. NANJUNDA REDDY, SR.COUNSEL FOR
24 SRI.B.S. SACHIN, ADVOCATE FOR R2; SRI. M.V. CHARATI, ADVOCATE FOR R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-C AND VIZ PRELIMINARY NOTIFICATION PUBLISHED N THE KARNATAKA GAZETTE ON 03.02.2003 AND FINAL NOTIFICATION DATED 23.02.2004 AND CONSEQUENTLY DECLARE THAT THE MAHAZAR AS VOID DOCUMENT.
IN W.P. NO.13045/2014:
BETWEEN:
SMT. REKHA BALAKRISHNAN
W/O N. BALAKRISHNAN
AGED ABOUT 42 YEARS.
SRI. N. BALAKRISHNAN
S/O K. NARAYANAN
AGED ABOUT 46 YEARS.
BOTH RESIDING AT NO.1
4TH MAIN, IST STAGE
ANANDNAGAR
BANGALORE - 560 024. ...PETITIONERS (BY SRI. VENKATESH MURTHY G. R., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S. BUILDING
BANGALORE - 560 001
REPRESENTED BY ITS
PRINCIPAL SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITYM KUMARA PARK
WEST, PALACE ROAD
BANGALORE - 560 003.
25 3. THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK
WEST, PALACE ROAD
BANGALORE - 560 003. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.V. CHARATI, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-C AND D VIZ PRELIMINARY NOTIFICATION PUBLISHED IN THE KARNATAKA GAZETTE OF 03.02.2003 AND FINAL NOTIFICATION DATED 23.02.2004 AND CONSEQUENTLY DECLARE THAT THE MAHAZAR AS VOID DOCUMENT.
IN W.P. NO.13206/2014:
BETWEEN:
SRI. SAJAN K CHACKO S/O K.J. CHACKO AGED ABOUT 56 YEARS R/A NO.12, 2ND MAIN ROAD SULTHANPALYA, R.T. NAGAR BANGALORE - 560 032.
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER MRS ANILA VARGHESE PHILIP W/O SRI. SAJAN K. CHACKO AGED ABOUT 46 YEARS R/A NO.12, 2ND MAIN ROAD SULTHANPALYA, R.T. NAGAR BANGALORE - 560 032. ...PETITIONER (BY SRI. VENKATESH MURTHY G.R., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S. BUILDING
BANGALORE - 560 001
REPRESENTED BY ITS
PRINCIPAL SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK
WEST, PALACE ROAD
BANGALORE - 560 003.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST, PALACE ROAD
BANGALORE - 560 003. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-B AND C VIZ PRELIMINARY NOTIFICATION PUBLISHED IN THE KARNATAKA GAZETTE OF 03.02.2003 AND FINAL NOTIFICATION DATED 23.02.2004 AND CONSEQUENTLY DECLARE THAT THE MAHAZAR AS VOID DOCUMENT.
IN W.P. NO.13207/2014:
BETWEEN:
SRI. VIJI PHILIP @ VARGHESE PHILIP S/O V.K. PHILIP AGED ABOUT 48 YEARS RESIDING AT NO.12 2ND MAIN ROAD, SULTHANPALYA R.T. NAGAR, BANGALORE - 560 032 PRESENTLY WORKING AT: DOHA, QUATAR.
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER MRS ANILA VARGHESE PHILIP D/O SRI. GEORGE PHILIP AGED ABOUT 46 YEARS RESIDING AT NO.12
27 2ND MAIN ROAD, SULTHANPALYA R.T. NAGAR, BANGALORE - 560 032. ...PETITIONER
(BY SRI. VENKATESH MURTHY G. R., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S. BUILDING, BANGALORE - 560 001
REPRESENTED BY ITS
PRINCIPAL SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
PALACE ROAD, BANGALORE - 560 003.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST, PALACE ROAD
BANGALORE - 560 003. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.V. CHARATI, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-B AND C VIZ PRELIMINARY NOTIFICATION PUBLISHED IN THE KARNATAKA GAZETTE OF 03.02.2003 AND FINAL NOTIFICATION DATED 23.02.2004 AND CONSEQUENTLY DECLARE THAT THE MAHAZAR AS VOID DOCUMENT.
IN W.P. NO.13398/2014:
BETWEEN:
SRI. MUNI KUPPANNA
S/O LATE GINGARAPPA
AGED ABOUT 95 YEARS.
28 2. CHINNA THAYAPPA
S/O LATE GINGARAPPA
AGED ABOUT 81 YEARS.
SRI. CHINNA VENKATAPPA
S/O LATE GINGARAPPA
AGED ABOUT 70 YEARS.
SRI. M. MUNIYAPPA
S/O SRI MUNI VENKATAPPA
AGED ABOUT 49 YEARS.
ALL ARE RESIDING AT NO.30
SRIRAMPURA OLD VILLAGE
JAKKUR POST
BANGALORE - 560 0564.
...PETITIONERS
(BY SRI. T. YUGANDHIR, ADVOCATE FOR P2 TO P4 SRI. J. PRASHANTH, ADVOCATE SMT. PRATHIBHA R.K., ADVOCATE SRI. SANTHOSH S. NAGARALE, ADVOCATE FOR P4)
AND:
THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA, DR. AMBEDKAR
VEEDHI, BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, REP. BY ITS COMMISSIONER
KUMARA KRUPA ROAD
BANGALORE - 560 001.
THE SPECIAL LAND
ACQUISTION OFFICER,
BDA BANGALORE - 560 001.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 BDA TO TAKE FURTHER ACTION IN RESPECT OF PETITIONERS LAND BEARING SY. NO. 49/4 MEASURING 1.01 AG IN SRIRAMPURA
29 VILLAGE, YELAHANKA HOBLI, BANGALORE PURSUANT TO THE FINAL REPORT DATED 30.10.2013 VIDE ANN-F.
IN W.P NO.13774/2014:
BETWEEN:
SRI. MUNAWAR BURHAN S/O LATE KHADER BURHAN AGED ABOUT 45 YEARS R/AT NO. 206, 19TH CROSS 1ST BLOCK, R T NAGAR BANGALORE - 560 032.
...PETITIONER
(BY SRI. VISWESWARAIAH K. C., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDING, BANGALORE - 560 001.
BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020
REPRESENTED BY ITS
COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI.B.S. SACHIN, ADVOCATE R2 AND R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE RESPONDENTS HAVE NO MANNER OF RIGHT, TITLE AND INTEREST IN RESPECT OF THE PETITION SCHEDULE PROPERTY.
30 IN W.P. NO.14149/2014:
BETWEEN:
SRI. N. RAMAIAH S/O LATE SRI. NANJAPPA AGED ABOUT 55 YEARS R/A NO.708, HENNUR MAIN ROAD NEAR CAUVERY SERVICE STATION KALYANANAGAR, BANGALORE - 560 043. ...PETITIONER
(BY SRI. PAPI REDDY G., ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT
DEPARTMENT, VIKASA SOUDHA
DR AMBEDKAR VEEDHI
BANGALORE - 560 001
BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020
BY ITS COMMISSIONER.
THE SPECIAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020
BY ITS COMMISSIONER. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C.R. GOPALASWAMY, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY IS ABANDONED OR LAPSED OR IN THE ALTERNATIVE DIRECT THE RESPONDENTS TO DELETE/GIVE UP OR EXCLUDE THE SCHEDULE PROPERLY FROM ACQUISITION AND ETC.
31 IN W.P NO.14161/ 2014:
BETWEEN:
SMT. REKHA SHARMA W/O DEEPAK SHARMA AGED ABOUT 51 YEARS RESIDING AT NO. 109 ITI LAYOUT, BENSON TOWN, BANGALORE-560 046
REPRESENTED BY HER POWER OF ATTORNEY HOLDER MR.SRI. R. RAMACHANDRAN S/O LATE N. RAMAKRISHNA IYER AGED ABOUT 68 YEARS RESIDING AT NO.1 4TH MAIN, IST STAGE MSH LAYOUT, ANANDNAGAR BANGALORE-560 024. ...PETITIONER (BY SRI. VENKATESH MURTHY G.R., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
REPRESENTED BY ITS PRINCIPAL
SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY
KUMARA PARK WEST
PALACE ROAD
BANGALORE-560003
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY
KUMARA PARK WEST
PALACE ROAD
BANGALORE-560 003.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH ANNX-B & C VIZ PRELIMINARY NOTIFICATION PUBLISHED IN THE KARNATKA GAZETE OF 03.02.2003 & FINAL NOTIFICATION DATED 23.02.2004 & CONSEQUENTLY DECLARE THAT THE MAHAZAR AS VOID DOCUMENT.
IN W.P.NO.14494/ 2014:
BETWEEN:
SMT. RAJAMMA
AGED ABOUT 49 YEARS,
WIFE OF D.M.MUNIKRISHNAPPA
SRI. KALLESH
AGED ABOUT 27 YEARS,
SON OF D.M.MUNIKRISHNAPPA,
SMT. GOWRAMMA
AGED ABOUT 50 YEARS,
WIFE OF PAPANNA,
SMT. KRISHNAMMA
AGED ABOUT 58 YEARS,
WIFE OF CHOWDAPPA,
SRI. LINGARAJU
AGED ABOUT 30 YEARS,
SON OF LATE CHENNAMMA,
ALL ARE RESIDING AT AMRUTHAHALLI
VILLAGE, SAHAKARANAGARA POST,
BENGALURU.
...PETITIONERS
(BY SRI. CHENNARAYA REDDY S., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY, URBAN DEVELOPMENT DEPARTMENT,
MULTISTORIED BUILDING,
DR.B.R.AMBEDKAR VEEDHI,
BENGALURU-560 001.
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BENGALURU-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE SPECIAL LAND ACQUISITION
OFFICER, BENGALURU DEVELOPMENT
AUTHORITY,
KUMARA PARK WEST
BENGALURU-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO CALL FOR THE RECORDS RELATING TO ACQUISITION PROCEEDINGS OF PRLIMINARY NOTIFICATION ANNX-T DATED 03.02.2003 FINAL NOTIFICATION AS PER ANNX-AC DATED 23.02.2004 & UNOFFICIAL NOTE DATED 12.11.2013 AT ANNX-D.
IN W.P NO.14502/2014:
BETWEEN:
SRI. ADINARAYANA M S/O MUNIYAPPA AGED ABOUT 44 YEARS RESIDING AT # 633 NEAR BALAJI KALYAN MANTAP VMK ROAD, H A FARM POST DASARAHALLI BANGALORE-560 024.
...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
BY ITS PRICIPAL SECRETARY
M S BUILDING
BANGALORE-560001
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
BANGALORE-560 020
SRI SUBRAMANI
S/O MUNISHAMAPPA
AGED ABOUT 45 YEARS
SRI KANDAPPA
S/O MUNISHAMAPPA
AGED ABOUT 45 YEARS
SRI RAMESH
S/O MUNISHAMAPPA
AGED ABOUT 45 YEARS
SRI LAKSHMANA
S/O MUNISHAMAPPA
AGED ABOUT 45 YEARS
RESPONDENTS 4 TO 7 ARE RESIDENTS OF SRIRAMAPURA VILLAGE YELAHANKA HOBLI BANGALORE NORTH TALUK - 560 054. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C.R. GOPALASWAMY, ADVOCATE FOR R2 & R3; JAYPEE ASSOCIATES FOR R5-R7 SRI. R. SRINIVASA GOWDA, ADVOCATE FOR R4 TO R7)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO (I) QUASH THE ENDORSEMENT ISSUED BY THE R-3 IN FAVOUR OF R-4 TO 7 DATED 08.01.2005 VIDE ANNX-P.(II) QUASH THE ENDORSEMENT
35 ISSUED BY THE R-3 IN FAVOUR OF THE R-4 TO 7 DATED 31.05.2012 VIDE ANNX-T AND ETC.
IN W.P NO. 14521/ 2014:
BETWEEN:
SRI ANWAR PASHA S/O LATE MUMTAZ HUSSAIN, R/O.THNISANDRA, KRISHNA RAJAPURAM, BANGALORE EAST TALUK. SINCE DECEASED BY LRS:
SMT. JAMEELA BEGUM
W/O ANWAR PASHA
AGED ABOUT 55 YEARS
SRI. IMRAN PASHA
S/O ANWAR PASHA
AGED ABOUT 39 YEARS
SRI ANSAR PASHA
S/O ANWAR PASHA
AGED ABOUT 41 YEARS 4. SRI. WASEEM PASHA
S/O ANWAR PASHA
AGED ABOUT 37 YEARS,
ALL ARE R/AT NO.13,
3RD CROSS, HUDSON ROAD,
LINGARAJAPURAM
ST. THOMAN TOWN, BENGALURU NORTH,
BENGALURU-560 084
KARNATAKA
…PETITIONERS
(BY SRI. SURESH S. LOKRE, ADVOCATE FOR P1 TO P4)
AND:
STATE OF KARNATAKA
DEPT.OF HOUSING & URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560001
REP. BY ITS PRINCIPAL SECRETARY.
36 2. BANGALORE DEVELOPMENT AUTHORITY
K.P.WEST BANGALORE-560020
REP. BY ITS COMMISSIONER.
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. I.G. GACHCHINAMATH, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & R-2 TO CONSIDER THE PETITIONER'S REPRESENTATIONS DATED 10.03.2014 VIDE ANN-N, TO DENOTIFY THE PETITIONER'S LANDS BEARING SY.NOS 85/1A, 85/1B, 85/1C AND 85/2 TOTALLY MEASURING 2.38 ACRES, SITUATED AT THANISANDRA VILLAGE, KRISHNA RAJAPURAM HOBLI, BANGALORE EAST TALUK.
IN W.P NO. 14689/ 2014:
BETWEEN:
SRI. S. SHANTHA KUMAR S/O SANDHYAGAPPA AGED ABOUT 37 YEARS R/AT NO. 60, CHOSAPPA LAAYOUT VEERANNA PALYA AREBIC COLLEGE POST BANGALORE-560045 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560 001.
BY ITS PRINCIPAL SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE- 560 020
THE COMMISSIONER OF POLICE
BANGALORE CITY-560 001.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 & R4; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING DIRECT THE R-2 AND 3 NOT TO UNDERTAKE ANY DEVELOPMENT ACTIVITY IN THE LAND OF THE PETITIONER AND ETC.
IN W.P NO. 16646/ 2014:
BETWEEN:
SRI MUNIVENKATAPPA
S/O JINGARAPPA
AGED ABOUT 80 YEARS
(SENIOR CITIZEN BENEFIT NOT CLAIMED)
SRI MUNISWAMY
S/O MUNIVENKATAPPA
AGED ABOUT 50 YEARS
BOTH ARE R/O SRIRAMAPURA
JAKKUAR POST
YELAHANKA HOBLI
BANGALORE-560064 ...PETITIONERS (BY SRI. SHIVANANDA, ADVOCATE FOR SRI. SRINIVASA MURTHY L.K., ADVOCATE)
38 AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF PUBLIC WORKS
M S BUILDING
BANGALORE-560 001
THE ADDITIONAL CHIEF
SECRETARY TO GOVERNMENT
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA
BANGALORE-560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. SHASHIKUMAR, AGA FOR R1 & R2; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING QUASH THE FINAL NOTIFICATION DATED 23.02.2004 PASSED BY THE R-2 AND PUBLISHED IN THE KARNATAKA OFFICIAL GAZETTE DATED 23.02.2004 IN PART-III NO.274, AS CONTAINED IN ANNEX-E, AS FAR AS ITS RELATES TO THE SCHEDULE PROPERTY.
IN W.P NO. 17051/ 2014:
BETWEEN:
DR. HEMAVATHI HEGDE AGED ABOUT 65 YEARS W/O RAJ BALLAL NO.25, SHANTHINIKETHAN APARTMENTS
39 SECTOR A, AMRUTHNAGAR BANGALORE-560 092.
...PETITIONER
(BY SRI. RAJAGOPALAN R., ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD KUMARA PARK WEST BANGALORE-20 REPRESENTED BY ITS COMMISSIONER. ...RESPONDENT
(BY SRI. K. KRISHNA, ADVOCATE)
THIS W.P. IS FILED UNDER SECTION 151 OF THE CODE OF CIVIL PROCEDURE CODE PRAYING DIRECT THE RESPONDENT TO EXECUTE A LEASE CUM SALE DEED AND PUT THE PETITIONER IN POSSESSION OF THE ALLOTED SITE BEARING NO. 57, ARKAVATHI LAYOUT, BLOCK - XVI MEASURING 15 METERS X 24 METERS IN ACCORDANCE WITH LAW AT THE EARLIEST AND ETC.
IN W.P NO. 17594/ 2014:
BETWEEN:
SRI. SONNAPPA AGED ABOUT 75 YEARS, S/O LATE CHIKKAIAH, R/AT DASARAHALLI VILLAGE, K.R PURAM HOBLI, BANGALORE EAST TALUK NOTE: BENEFIT OF SENIOR CITIZEN NOT CLAIMED.
...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
MULTISTORIED BUILDING,
DR. B.R. AMBEDKAR ROAD,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
PALACE ROAD,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
PALACE ROAD,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT ISSUED BY THE R-3 DATED 28.03.2014 WHICH IS ENCLOSED AS ANNEX-C AND ETC.
IN W.P NO. 19729/ 2014:
BETWEEN:
SMT. SHAILA PRABHU NEE SHEVGOOR
W/O SRI.SUDHIR R.PRABHU,
AGED 48 YEARS,
RESIDING AT NO.406, BLOCK I,
KRISHNA APARTMENTS,
ALI ASKER ROAD,
BANGALORE-560 052.
SMT. LATHA SHEVGOOR KAMATH
D/O SRI.G.K.SHEVGOOR,
AGED 46 YEARS,
REPRESENTED BY HER MOTHER
AND POWER OF ATTORNEY HOLDER
SMT.JAYANTHI SHEVGOOR,
RESIDING AT NO.502, BLOCK I,
KRISHNA APARTMENTS,
ALI ASKER ROAD,
BANGALORE-560052. …PETITIONERS (BY SRI. N. RAVINDRANATH KAMATH, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
VIDHANA SOUDAH,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A. LOKANATH, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO DELETE THE SCHEDULE LANDS BELONGING TO THE PETITIONERS FROM ACQUISITION FOR ARKAVATHY LAYOUT AND ETC.
IN W.P NO. 21158/ 2014:
BETWEEN:
M/S PRAMOD MODERN EDUCATION TRUST, (REGD.) NO.33, CHALAKERE, K.R.PURAM HOBLI, BANASWADI POST,
42 BANGALORE-560 043, REPTD. BY ITS MANAGING TRUSTEE-CUM-SECRETARY, V.VENKATARAMA REDDY ...PETITIONER (BY SRI. P. KRISHNAPPA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
M.S. BUILDING, BANGLAORE-560 001,
REPTD. BY ITS PRINCIPAL SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING DIRECT THE RESPONDENT BDA TO CONSIDER THE REPRESENTATION DATED 25.04.2014 VIDE ANNX-H AND ETC.
IN W.P NO. 23897/ 2014:
BETWEEN:
SMT K. S. VIJAYALAKSHMI W/O K.C. CHOWDE GOWDA, AGED ABOUT 49 YEARS, RESIDING AT NO.19, ANANDNAGAR EXTENSION, SUMANGALI SEVA ASHRAMA ROAD,
43 CHOLANAYAKANAHALLI, BANGALORE - 560 032. ...PETITIONER (BY SRI. S.N. ASWATHANARAYAN, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY,
T. COWDAIAH ROAD, KUMARA PARK WEST,
BANGALORE - 560 020,
REPRESENTED BY ITS COMMISSIONER.
KARNATAKA STATE KHADI GRAMODYOGA
WORKERS HOUSE BUILDING CO-OPERATIVE
SOCIETY LTD., NO.10,
JASMA BHAVAN ROAD,
(MILLERS TANK BUND ROAD),
BANGALORE, 560 052
REPRESENTED BY ITS PRESIDENT. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO FOR R2; SRI. B. RUDRAGOWDA, ADVOCATE FOR R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DATED 27.01.2014 ISSUED BY THE R-2-B.D.A. ANNEX-M AND ETC.
IN W.P NO. 28861/ 2014:
BETWEEN:
SRI MUNISWAMY
S/O ANJANAPPA,
AGED ABOUT 52 YEARS,
R/A NO.63, SAMPIGEHALLI
BANGALORE NORTH TALUK,
BANGALORE
SRI. GOVINDARAJU
S/O RAJANNA,
AGED ABOUT 34 YEARS,
R/AT NO.1/3, SAMPIGEHALLI,
BANGALORE NORTH TALUK,
BANGALORE
SRI. NAGARAJU
S/O MUNI VENKATAPPA,
AGED ABOUT 37 YEARS,
R/AT NO.30, SAMPIGEHALLI,
JAKKUR POST, YELAHANKA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE
SRI. VENKATASWAMY
S/O MUNIYAPPA,
AGED ABOUT 34 YEARS,
R/A NO.31, SAMPIGEHALLI,
BANGALORE NORTH TALUK,
BANGALORE ...PETITIONERS (BY SRI. C. M. NAGABHUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M. S. BUILDING,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST EXTENSION,
BANGALORE-560 020
REPTD., BY ITS COMMISSIONER
45 3. THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST EXTENSION,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRILIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY THE R2 VIDE ANNX-B AND ETC.
IN W.P NO. 30731/ 2014:
BETWEEN:
SMT. ERAMMA W/O LATE BUDANNA, AGED ABOUT 82 YEARS, R/A SRIRAMAPURA VILLAGE, MARAMMA TEMPLE, JAKKUR POST, YELAHANKA POST, BANGALORE- 560 001.
...PETITIONER
(BY SRI. BHARATH KUMAR V., ADVOCATE AND SRI. R. HEMANTH RAJ, ADVOCATE)
AND:
THE COMMISSIONER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE 560 020.
THE ADDL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE 560 020.
THE STATE OF KARNATAKA
REP BY ITS PRINCIPAL SECRETARY,
HOUSING AND
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
BANGALORE 560 001.
…RESPONDENTS
(BY SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R1 & R2; SRI. G.V. SHASHIKUMAR, AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE DEVELOPMENT SCHEME PREPARED BY THE BDA FOR FORMATION OF "ARKAVATI LAYOUT" HAS LAPSED AS CONTEMPLATED U/S.27 OF THE BDA ACT 1976 & AS WELL AS SUBSECTION(1) & (2) OF THE SECTION 25 OF RIGHT TO FAIR COMPENSATION & TRANSPARENCY IN LAND ACQUISITION, REHABILITATION & RESETTLEMENT ACT 2013 IN SO FAR AS THE PETITIONERS SCHEDULE LANDS IS CONCERNED AND ETC.
IN W.P NO. 31723/ 2014:
BETWEEN:
SRI. MOHAMMED MUJAHID ALI
S/O MOHAMMED HYDER,
AGED ABOUT 49 YEARS,
R/AT NO.52, GEDDALAHALLI,
VINAYAKANAGARA HOTHANUR POST,
BANGALORE EAST TALUK.- 560 077
SRI. SYED FAROOQULLA HUSSAINY
S/O SYED NOORULLA HUSSINY,
AGED ABOUT 42 YEARS,
R/AT NO.28, GEDDALAHALLI,
VINAYAKANAGARA,
KOTHANUR POST,
BANGALORE EAST TALUK- 560 077
SRI. M. SIRAJ UDDIN
S/O LATE MUSTAFFA
AGED ABOUT 43 YEARS,
R/AT NO.4, GEDDALAHALLI,
VINAYAKANAGARA,
KOTHANUR POST,
BANGALORE EAST TALUK -560 077
47 4. SRI. ILYAS PASHA
S/O LATE ABDUL SUBHAN,
AGED ABOUT 43 YEARS,
R/AT NO.35,
GEDDALAHALLI,
VINAYAKA NAGAR,
KOTHANUR POST,
BANGALORE EAST TALUK- 560 077
SRI. SHAIK ASLAM
S/O AZEEZ,
AGED ABOUT 24 YEARS,
R/AT NO. 14,
GEDDALAHALLI,
VINAYAKANAGAR,
KOTHANUR POST,
BANGALORE EAST TALUK- 560 077 ...PETITIONERS
(BY SRI. S. BALAKRISHNA SHASTRY, ADVOCATE AND SRI. P. BASAVARAJU, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF HOUSING & URBAN DEVELOPMENT
BANGALORE-560 002.
THE BANGALORE DEVELOPMENT AUTHORITY,
REPRESENTED BY ITS COMMISSIONER
T. CHOWDAIAH ROAD,
KUMARAPARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S SACHIN, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION OF THE LAND INITIATED BY THE RESPONDENTS IN PURSUANT TO THE NOTIFICATION ISSUED U/SEC. 17(1) OF THE BDA ACT 1976 VIDE NO. BDA/COMMR/ALAO /LA9/104/2002-03 DATED 03/02/2013 (ANNEXURE-A) AND NOTIFICATION ISSUED
48 U/SEC.19(1) OF THE BDA ACT VIDE NO.UDD 193 MNX, BANGALORE, DATED 23/02/2004 (ANNEXURE-B) ISSUED BY THE SECOND RESPONDENT HAS LAPSED/ IS ABANDONED IN SO FAR THE PETITION SCHEDULE PROPERTIES IS CONCERNED AND ETC.
IN W.P NO. 33774/ 2014:
BETWEEN:
SMT. LAKSHMAMMA
AGED ABOUT 65 YEARS,
W/O LATE H. APPANNAGOWDA,
SRI H. KODANDARAMAIAH
AGED ABOUT 70 YEARS,
S/O LATE HANUMANTHARAYAPPA,
SMT. RAMAKKA
W/O H.SATHYANARAYANA,
AGED ABOUT 60 YEARS,
ALL RESIDIENT OF K.NARAYANAPURA
K.R.PURAM HOBLI,
BANGALORE EAST TALUK- 560 077. ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-20
BY ITS COMMISSIONER.
49 3. THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-20
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. B.V. SHANKARANARAYANA RAO, ADVOCATE FOR R2 AND R3; SRI. UDAY HOLLA, SENIOR COUNSEL FOR SRI. G.LAKSHMEESH RAO, ADVOCATE FOR R2 AND R3; SRI. K.A. ARIGA, ADVOCATE FOR R3; SRI. M.S. SURYANARAYAN RAO, ADVOCATE FOR IMPLEADING APPLICANT ON )
THIS W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DT: 18.06.2014 WHICH IS ENCLOSED AS ANN-G AND ETC.
IN W.P NO. 33777/ 2014:
BETWEEN:
SRI MUNIANJANAPPA
AGED ABOUT 70 YEARS,
W/O.LATE MUNINANJAPPA,
SRI RAMANNA
AGED ABOUT 54 YEARS,
S/O.LATE MUNINANJAPPA,
SRI KRISHNAPPA,
AGED ABOUT 52 YEARS,
S/O. MUNINANJAPPA,
ALL RESIDENTS OF SAMPIGEHALLI,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK-560 064. ...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
50 AND;
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-20
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-20
B. BYRANNA
AGED ABOUT 60 YEARS
S/O SRI. K.B. BYRANNA,
NO. 3016, 1ST FLOOR,
13TH MAIN, RPC, LAYOUT, VIJAYANAGAR,
BANGALORE-40
PRABHAKAR. S. SHENOY
AGED ABOUT 60 YEARS
S/O. SRI. SUNDAR SHENOY
NO. 28, 1ST FLOOR, 2ND MAIN,
3RD CROSS SARASWATHI NAGAR
VIJAYANAGAR,
BANGALORE- 40
KANTHARAJU
S/O K.R. ISHWARAIAH
NO.14 ANNAPURNESHWARI NAGAR,
MUDALAPALYA, NEAR VIJAYANAGAR
EDUCATION SOCIETY
BANGALORE-72
K. RAJASHEKAR
AGED ABOUT 60 YEARS
S/O SRI. KEMPEGOWDA
NO. 56, 9TH MAIN, 5TH CROSS,
14TH PHASE, 7TH BLOCK
GURURAJA LAYOUT ,
BSK 3RD STATE,
BENGALURU-85.
D. MANOHARAN
AGED ABOUT 60 YEARS
S/O DURAISWAMY
NO.5, 4TH MAIN,
NEAR PALANI BUILDING
SWATANTRANAGAR
SRIRAMPURA
BANGALORE-21.
D. RAMESH
AGED ABOUT 60 YEARS
S/O LATE D. GUNDU RAO,
NO.38, 8TH 'B'MAIN
1ST CROSS , SRINIDHI LAYOUT
VIDYARANYAPURA
BANGALORE-97
P. CHANDRASHEKARAN
AGED ABOUT 60 YEARS
S/O. S. RAMAMURTHY
NO.76, NANJAPPA LAYOUT
VIDYARANYAPURA
BANGALORE-97
HUSSAIN SAB KALIMIRCHI
AGED ABOUT 60 YEARS
S/O CHANDU SAB
NO. 146, 4TH MAIN, 12TH CROSS
BEML LAYOUT, ITPL ROAD
THUBARAHALLI
BANGALORE-66
SMT. GIRIJA PRAKASH
AGED ABOUT 60 YEARS
W/O. H.N. SRINIVASA PRAKASH
NO. 18, PANCHAVATI APARTMENTS,
4TH CROSS, 5TH MAIN,
SRIRAMPURA
BANGALORE-21 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SENIOR COUNSEL FOR
52 SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3; SRI. M.S. SURYANARAYANA RAO, ADVOCATE FOR PROPOSED RESPONDENTS)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN-G AND ETC.
IN W.P NO. 34084/ 2014:
BETWEEN:
SMT KAMALAMMA WIFE OF HANUMANTHAPPA, GRAND DAUGHTER OF M.RAMAIAH, AGED ABOUT: 49 YEARS, OCCUPATION: HOUSE WIFE, RESIDING AT NO. 31, SRIRAMPURA VILLAGE, JAKKUR PANCHAYAT, YELAHANKA HOBLI, BANGALORE -560064 ...PETITIONER
(BY SRI. G.S. BHAT, ADVOCATE AND SRI. N.K. KANTHARAJU, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE 560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
NORTH DIVISION, T. CHOWDAIAH ROAD,
BANGALORE 560020
THE EXECUTIVE ENGINEER
BANGALORE DEVELOPMENT AUTHORITY,
NORTH DIVISION, BDA COMPLEX,
R.T. NAGAR,
BANGALORE 560032
THE ASSISTANT EXECUTIVE ENGINEER
BANGALORE DEVELOPMENT AUTHORITY,
NORTH DIVISION, BDA COMPLEX,
R.T. NAGAR,
BANGALORE 560032
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
BANGALORE 560001.
s …RESPONDENTS
(BY SRI. M.N. RAMANJANEYA, ADVOCATE FOR R1-R4; SRI. G.V. SHASHIKUMAR, AGA FOR R5)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE R-1 TO 5 HAVE NO RIGHT OR WHATSOEVER TO DEMOLISH THE PETITION SCHEDULE PROPERTY FORMED IN SY.NO.40(CURRENT SY.NO.40/P1P1), MEASURING 2 ACRES 16 GUNTAS SITUATED AT SRIRAMPURA VILLAGE, JAKKUR PANCHAYAT, YELAHANKA HOBLI, BANGALORE NORTH TQ., BANGALORE AND PRESENTLY COMING WITHIN THE JURISDICTION OF BBMP WITHOUT THE PROPERTY BEING NOTIFIED FOR ACQUISITION IN THE PRELIMINARY NOTIFICATION DT: 03.02.2003 & FINAL NOTIFICATION DT 23.02.2004 AND IS IN THE BBMP JURISDICTION AND THE R-1 TO 3 DO NOT GET JURISDICTION.
IN W.P NO. 34259/ 2014:
BETWEEN:
SHRI H B SHIVARAM
S/O LATE H.K.BACHANNA,
AGED ABOUT 59 YEARS,.
SHRI. H.B. SRINIVASA
S/O LATE H.K. BACHANNA,
AGED ABOUT 51 YEARS,
SHRI. H.B.SOMASHEKAR
S/O LATE H.K. BACHANNA,
AGED ABOUT 56 YEARS,
SHRI. H.B. CHIDANANDA
S/O LATE H.K. BACHANNA,
AGED ABOUT 45 YEARS,
SHRI. H.B. DAYANANDA
S/O LATE H.K. BACHANNA,
AGED ABOUT 43 YEARS,
SMT. R. ANURADHA SUDHAKAR
W/O LATE H.B. SUDHAKAR,
AGED ABOUT 38 YEARS,
ALL RESIDING AT NO.40, I CROSS,
SHANTHIVANA, SANJEEVINI NAGAR,
BANGALORE-560 092. ...PETITIONERS
(BY SRI. A.V. NISHANTH, ADVOCATE)
AND:
STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN
DEVELOPMENT,
BANGALORE - 560 001,
REP.BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT
AUTHORITY
KUMARAPARK WEST,
BANGALORE-560 020,
REPTD. BY ITS COMMISSIONER.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE SOUTH TALUK,
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE-560 020.
M/S SHANTHA INDUSTRIAL ENTERPRISES
A PARTNERSHIP ENTERPRISES
HAVING OFFICE AT MAVALLI CHIKKANNA
CHARITIES BUILDING
SUBEDAR CHATRAM ROAD,
BANGALORE- 560 020
REPRESENTED BY ITS PARTNER. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, ADVOCATE FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3; SRI. HANUMANTHARAYA D., ADVOCATE FOR R4; SRI. GEORGE PHILIP, ADVOCATE FOR R4; SRI. B.VACHAN, ADVOCATE FOR R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DATED 18.06.2014 VIDE ANNEX-D TO THE W.P. AND ETC.
IN W.P NO.34272/ 2014:
BETWEEN:
MRS NILOFER GEORGE AGED ABOUT 65 YEARS W/O LATE MR PRABHAKARAN GEORGE R/AT NO.95/50, TIRUMANGALAM ROAD VILLIVAKKAM, CHENNAI 600 049 BY HER POWER OF ATTORNEY MR SHAM MOHAN S/O MOHAN AGED ABOUT 46 YEARS R/AT NO.300, 10TH CROSS BDS NAGAR, K NARAYANAPURA BANGALORE - 560 077. ...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING & URBAN DEVELOPMENT
M S BUILDING
BANGALORE 560 001
56 2. THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE 560 001
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE 560 001 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH TH II FINAL NOTIFICATION DT. 18.06.2014 PUBLISHED BY THE R-1 WHICH IS ENCLOSED AS ANN-P AND ETC.
IN W.P NO. 34391/ 2014:
BETWEEN:
SRI.P.SRINIVASAGOWDA AGED ABOUT 52 YEARS, S/O LATE M.PUTTANNA, R/AT NO.127, S.P.NILAYA, K.NARAYANAPURA, KOTHANUR POST, BANGALORE-560 077. ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING & URBAN DEVELOPMENT
M.S.BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE,
BY ITS COMMISSIONER-560001.
57 3. THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560001. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3; SRI. SHIVAKUMARAPPA T.C., ADVOCATE FOR IMPLEADING)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-1 BANGALORE DTD 18.06.2014 IN SO FAR AS THE LAND OF THE PETITIONER IS CONCERNED WHICH IS ENCLOSED AS ANNX-F AND ETC.
IN WP NO.35204/2014:
BETWEEN:
SMT RATHNAMMA
AGED ABOUT 50 YEARS
W/O T C CHINNASWAMY
REPRESENTED BY HER GPA HOLDER
SRI T C GIRISH
AGED ABOUT 40 YEARS
S/O SRI T C CHINNASWAMY
SRI T C GIRISH
AGED ABOUT 40 YEARS
S/O SRI T C CHINNASWAMY
SRI T H BYREGOWDA
AGED ABOUT 40 YEARS
S/O SRI T C HEMANNA
REPRESENTED BY HER GPA HOLDER
T.C.HEMANNA
S/O LATE CHIKKANNA.
SRI T C HEMANNA
AGED ABOUT 65 YEARS
S/O LATE CHIKKANNA
58 5 . SRI T C CHINNASWAMY
AGED ABOUT 63 YEARS
S/O LATE CHIKKANNA
REPRESENTED BY HIS GPA HOLDER
SRI T C GIRISH
AGED ABOUT 40 YEARS
S/O SRI T C CHINNASWAMY
ALL RESIDING AT THANISANDRA
VILLAGE, K R PURAM HOBLI
BANGALORE EAST TALUK.
...PETITIONERS (BY SRI. K. SUMAN, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA, DR AMBEDKAR VEEDHI
BANGALORE-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD, K P WEST
BANGALORE-560020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD, K P WEST
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, ADVOCATE FOR R1; SRI. B.V. SHANKAR NARAYANA RAO, ADVOCATE FOR R2 & R3; SRI. K. THARANATH SHETTY, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AS PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 ISSUED BY THE R1 U/S 19(1) OF THE BDA ACT IE., ANNEXURE-K IN SO FAR AS IT RELATES TO THE LANDS OF THE PETITIONERS IN SY.NO.94/1 OF THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE
59 EAST TQ. MEASURING 2 ACRES 38 GUNTAS (INCLUDING 3 GUNTAS KHARAB) AND ETC.,
IN WP NO.35243/2014:
BETWEEN:
SRI MUNEGOWDA
AGED ABOUT 65 YEARS
S/O KEMPANNA
R/AT THANISANDRA VILLAGE
SHIVARAM KARANTH NAGAR POST
BANGALORE-560 077.
SRI NARAYANASWAMY
AGED ABOUT 60 YEARS
S/O MUNISHAMAPPA
R/AT THANISANDRA VILLAGE
KRISHANARAJAPURAM HOBLI
BANGALORE-560 077.
SRI SUBBANNA
AGED ABOUT 58 YEARS
S/O RAMAIAH
R/AT THANISANDRA VILLAGE
KRISHANARAJAPURAM HOBLI
BANGALORE-560 077.
...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING & URBAN DEVELOPMENT M.S.BUILDING BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST BANGALORE-560 001 BY ITS COMMISSIONER.
60 3. THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST BANGALORE-560 003.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. B.V. SHANKAR NARAYANA RAO AND
SRI. K. THARANATH SHETTY, ADVOCATES FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE-E AND ETC.
IN WP NO.35247/2014:
BETWEEN:
A.APPANNA AGED ABOUT 75 YEARS S/O LATE ANJINAPPA
A. MUNEGOWDA S/O SRI.T.THAMMAIAH AGED ABOUT 40 YEARS
A.SATISH AGED ABOUT 35 YEARS S/O A.APPANNA
ALL ARE RESIDING AT JAKKUR VILLAGE YELAHANKA HOBLI BANGALORE NORTH TALUK.
...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING & URBAN DEVELOPMENT MULTISTORIED BUILDING
61 DR.B.R.AMBEDKAR ROAD BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER KUMARA PARK WEST PALACE ROAD, BANGALORE.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST PALACE ROAD, BANGALORE.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. THARANATH SHETTY, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE-F AND ETC.
IN WP NO.35305/2014:
BETWEEN:
C.SANTAMARIA AGED 65 YEARS D/O PETER A. SANTAMARIA NO.4, DAVIS ROAD RICHARDS TOWN BANGALORE-560 084.
...PETITIONER
(BY SRI. PAPIREDDY G., ADVOCATE)
AND:
THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT M.S. BUILDING DR.B.R.AMBEDKAR VEEDHI BANGALORE-560 001 BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY T. CHOWDAIAH ROAD, KUMARA PARK WEST BANGALORE-560 020 REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH PRLY. NOTIFICATION DATED 03.02.2003 ISSUED BY THE R2 VIDE ANNEXURE-D AND THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R1 VIDE ANNEXURE-E. IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED OR IN THE ALTERNATIVE AND ETC.
IN WP NO.35609/2014:
BETWEEN:
V.PRAKASH S/O SRI P.D.VIJAYAGOPAL AGED ABOUT 50 YEARS R/AT NO.19, 1ST CROSS OIL MILL ROAD, SAIT PALYAM LINGARAJAPURAM BANGALORE-560 084.
E.MEERA BAI W/O SRI.J.VENUGOPAL AGED ABOUT 56 YEARS R/AT NO.4/16, PARSN RIVIER IV MAIN ROAD EXTENSION KOTTURPURAM CHENNAI-600 085.
MRS.M.E.SUJATHA W/O SRI.R.HARIHARADAS AGED ABOUT 56 YEARS R/AT NO.3/20, FOURT MAIN ROAD KOTTUR GARDENS CHENNAI – 600 085.
...PETITIONERS
(BY SRI. H.R.ANANTHA KRISHNAMURTHY, ADVOCATE)
AND:
THE STATE OF KARNATAKA REP. BY ITS SECRETARY TO DEPARTMENT URBAN AND HOUSING MULTI-STORIED BUILDING VIDHANA SOUDHA BANGALORE-560 001.
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY K.P. WEST, BANGALORE.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY K.P. WEST, BANGALORE.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION NO.UDD 426 MNJ 2011 DATED 18.06.2014 VIDE ANNEXURE-F ISSUED BY RESPONDENTS AND ETC.
IN WP NO.36164/2014:
BETWEEN:
SMT.VENKATAMMA W/O RAMAIAH MAJOR, AGED ABOUT 55 YEARS
SRI R.SAMPANGIRAMAIAH S/O RAMAIAH MAJOR, AGED ABOUT 40 YEARS
BOTH ARE RESIDING AT K.NARAYANAPURA VILLAGE
64 K.R.PURAM HOBLI BANGALORE EAST TALUK-561 009.
...PETITIONERS (BY SRI. K.C.VISWESHWARAIAH, ADVOCATE)
AND:
STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDINGS BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD, KUMARA PARK WEST BANGALORE-560 020 REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE-H AS ULTRAVIRES OF THE POWERS OF THE STATE GOVERNMENT, ARBITRARY AND ILLEGAL AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO AND ETC.
IN WP NO.36166/2014:
BETWEEN:
SMT.MUNIVEERAMMA W/O LATE RAMAPPA AGED ABOUT 50 YEARS
SRI RAJKUMAR S/O LATE RAMAPPA AGED ABOUT 32 YEARS
SMT.VARALAKSHMI D/O LATE RAMAPPA AGED ABOUT 28 YEARS
SRI NAGESH S/O LATE RAMAPPA AGED ABOUT 26 YEARS
ALL ARE RESIDING AT K.NARAYANAPURA VILLAGE K.R.PURAM HOBLI BANGALORE EAST TALUK-560 077. ...PETITIONERS
(BY SRI. K.C.VISWESHWARAIAH, ADVOCATE)
AND:
STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDINGS BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD, KUMARA PARK WEST BANGALORE-560 020 REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE 2ND
66 FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE-M AS ULTRAVIRES OF THE POWERS OF THE STATE GOVERNMENT, ARBITRARY AND ILLEGAL AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO AND ETC.
IN WP NO.36489/2014:
BETWEEN:
SRI SYED NOORULLA S/O SYED AHMED AGED ABOUT 70 YEARS
SMT.MUMTAZ BEGUM W/O SYED NOORULLA AGED ABOUT 65 YEARS
BOTH ARE R/AT NO.25, GEDDALAHALLI, KOTHANUR POST BANGALORE EAST TALUK-560 077.
SMT. MEHER AYESHA D/O SYED EHUSHAMUDDIN AGED ABOUT 28 YEARS R/AT NO.103, GEDDAHALLI KOTHANUR POST BANGALORE EAST TALUK-560 077.
MRS.LAIQHA KHADRI W/O MOHAMMED SUHEB AGED ABOUT 32 YEARS R/AT NO.42, GEDDAHALLI KOTHANUR POST BANGALORE EAST TALUK-560 077.
SRI.MOHAMMED IBRAHIM S/O MOHAMMED HUSSAIN AGED ABOUT 64 YEARS R/AT NO.82, GEDDAHALLI KOTHANUR POST BANGALORE EAST TALUK-560 077.
SRI.MOHAMMED JAWED ALAM S/O MOHAMMED BADIUZZAMA AGED ABOUT 30 YEARS R/AT NO.12, GEDDALAHALLI
67 KOTHANUR POST BANGALORE EAST TALUK-560 077.
SRI.YENAYATHULLA KHAN GORI S/O AHMEDULLA KHAN GHORI AGED ABOUT 61 YEARS
SMT.NASEEBA BANO W/O SRI. YENAYATHULLA KHAN GORI AGED ABOUT 54 YEARS SL.NO.7 & 8 ARE R/AT NO.23 & 24 GEDDALAHALLI, KOTHANUR POST BANGALORE EAST TALUK-560 077.
...PETITIONERS
(BY SRI. G.BALAKRISHNA SHASTRY, ADVOCATE)
AND:
THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT BANGALORE-560 002.
THE BANGALORE DEVELOPMENT AUTHORITY REPRESENTED BY ITS COMMISSIONER T.CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION OF THE AND INITIATED BY THE RESPONDETS IN PURSUANT TO THE NOTIFICATION ISSUED U/S 17(1) OF THE BDA ACT 1976 DATED 03.02.2003 (ANNEXURE-A) AND NOTIFICATION ISSUED U/S 19(1) OF THE BDA ACT VIDE NO.UDD 193 MNX, BANGALORE DATED 23.02.2004 (ANNEXURE-B) ISSUED BY THE R2 HAS LAPSED / IS ABANDONED IN SO FAR
68 THE PETITION SCHEDULE PROPERTIES ARE CONCERNED AND ETC.
IN WP NO.36525/2014:
BETWEEN:
SRI RAMAKRISHNAPPA S/O MUNISWAMAPPA @ THIMAIAH AGED ABOUT 65 YEARS
SRI MUNIRAJU S/O MUNISWAMAPPA @ THIMMIAH AGED ABOUT 60 YEARS
SRI BACHE GOWDA S/O MUNISWAMAPPA @ THIMMIAH AGED ABOUT 53 YEARS
SRI ANJANAPPA S/O MUNISWAMAPPA @ THIMMIAH AGED ABOUT 51 YEARS
SRI T.BAIRE GOWDA S/O MUNISWAMAPPA @ THIMMIAH AGED ABOUT 45 YEARS
(ALL ARE RESIDING AT JAKKUR VILLAGE YELAHANKA HOBLI, BENGALURU NORTH TALUK, BENGALURU-560 064.)
...PETITIONERS
(BY SRI. K.C.VISWESHWARAIAH, ADVOCATE)
AND:
STATE OF KARNATAKA REP. BY ITS SECRETARY TO GOVERNMENT URBAN DEVELOPMENT DEPARTMENT M.S. BUILDING BENGALURU-560 001.
BANGALORE DEVELOPMENT AUTHORITY (REPRESENTED BY ITS COMMISSIONER) KUMARA PARK WEST BENGALURU-560 020
69 3. THE SPECIAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLE 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE FINAL NOTIFICATION ISSUED BY THE R1 BANGALORE DATED 18.06.2014 VIDE ANNEXURE-A IN SO FAR AS SERIAL NO.979, SY.NO.30 (NEW SY.NO.30/1) MEASURING 07 ACRES 00 GUNTAS OF SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BENGALURU NORTH TALUK, BENGALURU AND ETC.,
IN WP NO.36971/2014:
BETWEEN:
SRI SRINIVAS J. S/O LATE K.V.JAIRAM AGED ABOUT 46 YEARS R/AT NO.326, 15TH CROSS SADASHIVANAGARA BENGALURU-560 030. ...PETITIONER
(BY SRI. B.N. SHIVANNA, ADVOCATE)
AND:
STATE OF KARNATAKA REP. BY ITS SECRETARY TO GOVERNMENT URBAN DEVELOPMENT DEPARTMENT M.S. BUILDING BENGALURU-560 001.
BANGALORE DEVELOPMENT AUTHORITY (REPRESENTED BY ITS COMMISSIONER) KUMARA PARK WEST BENGALURU-560 020
70 3. THE SPECIAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.D. VIJAYA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE RE- MODIFIED FINAL NOTIFICATION ISSUED BY THE R1 BANGALORE DATED 18.06.2014 VIDE ANNEXURE-A IN SO FAR AS SERIAL NO.845, SY.NO.76/2 MEASURING 00 ACRES 23 GUNTAS OF JAKKUR VILLAGE, YELAHANKA HOBLI, BENGALURU NORTH TALUK, BENGALURU AND ETC.
IN WP NO.37446/2014:
BETWEEN:
SMT. DODDAPAPAMMA AGED 81 YEARS WIFE OF LATE K.S.THIMMAIAH RESIDING AT NO.88/A KETHARAMANAHALLI, I BLOCK RAJAJINAGAR, BANGALORE-560 010.
SMT. SUNITA PATIL AGED 32 YEARS WIFE OF UMESH PATIL RESIDING AT H.NO.2153, D-BLOCK OPPOSITE CORPORATION BANK SAHAKARNAGAR, BANGALORE-560 009.
...PETITIONERS
(BY SRI. C.M.NAGABHUSHANA, ADVOCATE AND SRI. B. SRINIVAS, ADVOCATE)
AND:
THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIDHANA SOUDHA
71 BENGALURU-560 001 REP. BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD KUMARA PARK WEST BENGALURU-560 020 REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD KUMARA PARK WEST BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BINPIN HEGDE AND SRI. B.V. SHANKARA NARAYANA RAO, ADVOCATES FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF CERTIORARI/ANOTHER OTHER ORDER/DIRECTION OF SIMILAR NATURE QUASHING ANNEXURE-K DATED 18.06.2014 ISSUED BY THE R1. IN THE ALTERNATIVE IF THE HON’BLE COURT HOLDS THAT, RESPONDENTS HAVE POWER TO ISSUE ANNEXURE-K, THAN TO DECLARE THAT, DECLARATION AT ANNEXURE-M DATED 23.02.2004 CEASES TO EXISTS AND ETC.,
IN WP NO.38055/2014:
BETWEEN:
SRI MUNIYAPPA AGED ABOUT 67 YEARS S/O LATE SONNAPPA
SRI.VENKATARAMANAPPA AGED ABOUT 65 YEARS S/O LATE SONNAPPA
SRI.CHIKKAPPAIAH AGED ABOUT 58 YEARS S/O LATE SONNAPPA
72 4. SMT.MUNILAKSHMAMMA AGED ABOUT 55 YEARS W/O LATE NARAYANASWAMY
ALL RESIDING AT KEMPAPURA H.A. FARM POST, BANGALORE-560 024. ...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT M.S.BUILDING BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER KUMAR PARK WEST BENGALURU-560 001.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMAR PARK WEST, BANGALORE-560 001. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR AND SRI. I.G. GACHCHINAMATH, ADVOCATES FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION BANGALORE DATED 18.06.2014 VIDE ANNEXURE-E AND ETC.
IN WP NO.38463/2014:
BETWEEN:
MR. CONRAD KING S/O MR.ARNOLD KING AGED ABOUT 54 YEARS
MRS. LYNETTE LOUISE KING W/O MR.CONRAD KING AGED ABOUT 46 YEARS
BOTH ARE REPRESENTED BY THE SPECIAL POWER OF ATTORNEY MR.JEFFERY DAVID KING S/O ARNOLD KING, AGED ABOUT 53 YEARS RESIDING AT NO.108/6 APURVA MAPLES, APARTMENTS G-14 4TH FLOOR, 5TH BLOCK 1ST MAIN, HENNUR, KALYAN NAGAR, BANGALORE NORTH TALUK-560 084. ...PETITIONERS
(BY SMT. NALEENA LOGAN, ADVOCATE)
AND:
THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT M.S.BUILDING, DR.AMBEDKAR VEEDI BANGALORE-560 001 BY ITS SECRETARY.
2 . THE BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD KUMARA PARK BANGALORE-560 020. REP. BY ITS COMMISSIONER
3 . THE ADDITIONAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD, KUMAR PARK WEST, BANGALORE-560 020.
MR.M.C.NARAYANASWAMY S/O MR.CHANGALVARAYA NAIDU
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3 R4 DELETED AS PER ORDER DATED 31.05.2019)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANNEXURE-F AND THE NOTIFICATION DATED 18.06.2014, VIDE ANNEDURE-G ISSUED BY THE R1, SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN WP NO.38471/2014
BETWEEN:
JOSEPH C. AGED ABOUT 58 YEARS S/O LATE CHOWRAPPA NO.B2, MANYATHA RESIDENCY RACHENAHALLI, NAGAWARA ARABIC COLLEGE POST BANGALORE-45.
...PETITIONER
(BY SRI. PAPI REDDY G., ADVOCATE)
AND:
THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT M.S.BUILDING, DR.AMBEDKAR VEEDHI BANGALORE-560 001 BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE-560 020 REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS
( BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AS PUBLISHED IN THE
75 KARNATAKA GAZETTE ON 18.06.2014 ISSUED BY THE R1 VIDE ANNEXURE-D IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED OR IN THE ALTERNATIVE AND ETC.,
IN WP NO.38472/2014:
BETWEEN:
SRI JAMES RAJU REDDY SON OF LATE SRI D.CHOWRAPPA AGED ABOUT 60 YEARS
SMT REBECCA JAMES AGED ABOUT 57 YEARS WIFE OF SRI JAMES RAJU REDDY
SMT J.RANITHA REDDY AGED ABOUT 28 YEARS DAUGHTER OF SRI C.JAMES RAJU REDDY
SMT J.RONILLA REDDY AGED ABOUT 30 YEARS DAUGHTER OF SRI C.JAMES RAJU REDDY
SRI J.DAVID RAJ REDDY AGED ABOUT 30 YEARS SON OF SRI C.JAMES RAJU REDDY
ALL ARE RESIDING AT NO.140, D.CHOWRAPPA LAYOUT ERANNAPALAYA, ARABIC COLLEGE POST BAGNLORE – 560 045. ...PETITIONERS
(BY SRI. PAPI REDDY G., ADVOCATE)
AND:
THE STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT M.S.BUILDING, DR.AMBEDKAR VEEDHI BANGALORE-560 001 BY ITS SECRETARY.
2 . THE BANGALORE DEVELOPMENT AUTHORITY
76 T.CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE-560 020 REPRESENTED BY ITS COMMISSIONER.
3 . THE ADDITIONAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R1 VIDE ANNEXURE-D IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN WP NO.38661/2014:
BETWEEN:
SRI K.R.NAGARAJA
AGED ABOUT 58 YEARS S/O LATE G.RAMAIAH R/AT NO.268/A VENKATE GOWDA LAYOUT NEAR VENKATESHWAR TEMPLE KEMPAPURA, BANGALORE-560 024.
SRI R.M. GOWDA AGED ABOUT 56 YEARS S/O LATE G.RAMAIAH R/AT NO.925/A, 3RD B CROSS H.R.B.R., I BLOCK, KALYANAGAR BANGALORE – 560 043.
SMT. K.R.RUKMINIAMMA AGED ABOUT 60 YEARS D/O LATE G. RAMAIAH & W/O SRI V.BACHE GOWDA
SMT. B.PREETHI AGED ABOUT 32 YEARS D/O SRI V. BACHE GOWDA
3 & 4 ARE RESIDING AT NO.9 1ST MAIN ROAD, G.RAMAIAH LAYOUT HEBBAL KEMPAPURA, BANGALORE-560 024.
SMT. K.R. MANJULA AGED ABOUT 46 YEARS D/O LATE G.RAMAIAH R/AT NO.11, 1ST MAIN ROAD G.RAMAIAH LAYOUT HEBBAL KEMPAPURA, BANGALORE-560 024.
...PETITIONERS (BY SRI. C.M. NAGABHUSHANA, AND SRI. P.V. CHANDRASHEKHAR, ADVOCATES)
AND:
1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT VIKASA SOUDHA BENGALURU-560 001 REP. BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY T.CHOWDAIAH ROAD KUMARA PARK WEST EXTENSION BENGALURU-560 020 REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY, T.CHOWDAIAH ROAD, KUMARA PARK WEST EXTENSION, BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C. ULLAL, ADVOCATE R2 7 R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-G DATED 18.06.2014 ISSUED BY THE R1, IN THE ALTERNATIVE IF THIS HON’BLE COURT HOLDS THAT RESPONDENTS HAVE
78 POWER TO ISSUE ANNEXURE-G THAN TO DECLARE THAT, DECLARTION AT ANNEXURE-J DATED 23.02.2004 CEASES TO EXISTS AND ETC.
IN WP NO.38753/2014:
BETWEEN:
SMT.C.SAVITRAMMA AGED ABOUT 60 YEARS W/O LATE M.RAMAIAH R/AT DASARAHALLI, K.R.PURAM HOBLI BANGALORE EAST TALUK BANGALORE DISTRICT-560 026.
SRI.R.VASUDEVAMURTHY AGED ABOUT 45 YEARS S/O LATE M.RAMAIAH R/AT DASARAHALLI, K.R.PURAM HOBLI BANGALORE EAST TALUK BANGALORE DISTRICT-560 026.
...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT M.S.BUILDING, BANGALORE-560 001. 2. THE BANGALORE DEVELOPMENT AUTHORITY KUMAR PARK WEST BENGALURU-560 001 BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY KUMAR PARK WEST, BANGALORE-560 001.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION BANGALORE DATED 18.06.2014 VIDE ANNEXURE-D ISSUED BY R1 AND ETC.
IN W.P. NO. 39383/2014:
BETWEEN:
SRI.N.KANTHARAJU
S/O N. NARASIMHARAJU,
AGED ABOUT 55 YEARS
R/AT NO.72
8TH MAIN,BTM LAYOUT,
2ND STAGE,BANGALORE-560 076
SRI K. HEMANTH
S/O N. KANTHARAJU,
AGED ABOUT 32 YEARS,
DECEASED SON OF SMT T. N.
CHANDRAVATHI
R/AT NO.2/35,
2ND "C" MAIN ROAD,
6TH "D"CROSS,BOOPASANDRA,
BANGALORE-560 054
MRS. MARY VARGHESE
W/O SUNNY VARGHESE,
AGED ABOUT 57 YEARS,
R/T NO.571,
SUNNY'S NEST,
SUBBANNA PALYA,
2ND CROSS,BANASWADI
BANGALORE-560 043
MR BANKIM D' SHAH
S/O DHANSHUKLAL R. SHAH,
AGED ABOUT 56 YEARS
MRS AMITHA B. SHAH
W/O BANKIM D SHAH,
AGED ABOUT 52 YEARS
RESPONDENTS NO.4 & 5 ARE
R/AT NO.201 "ARIHANTH"
GOVINDANAGAR,BORIBALI WEST
MUMBAI-400 098
SMT LAVANYA S MURALI
W/O S MURALI,
AGED ABOUT 36 YEARS,
R/AT NO.213,
6TH CROSS,R R TEMPLE STREET,
DEVASANDRA MAIN ROAD,
K R PURAM,BANGALORE-560 036
SMT T A GOWRI
W/O K NARENDRA BABU,
AGED ABOUT 41 YEARS,
R/AT NO.33/659,
VARMA LAYOUT,VIDYASARAGA,
THANISANDRA VILLAGE,
SHIVARAMA KARANTH POST,
BANGALORE-560 077
SRI P. U. KANNAN
S/O P. UMAMANI,
AGED ABOUT 44 YEARS,
R/AT NO.277,
SECTOR-C,JALAVAYU VIHA
KAMMANAHALLI MAIN ROAD,
ST. THOMAS TOWN POST,
BANGALORE-560 54
SRI VEERESH CHANNAVEERAIAH
HIREMATH,S/O CHANNAVEERAIAH,
AGED ABOUT 54 YEARS,
R/AT NO.TYPE-III/7
IVRI,HEBBAL
BANGALORE-560 024.
...PETITIONERS
(BY SRI. SRINIVASA MURTHY S. R., ADVOCATE)
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020
81 2. THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020
STATE OF KARNATAKA
REP BY SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560 001.
…RESPONDENTS
(BY SRI. K. KRISHNA FOR R1 & R2; SRI. G.V. SHASHIKUMAR, AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-2 AT ANNEX-A DATED 18.06.2014 AS UNCONSTITUTIONAL AND THE SAME IS UNENFORCEABLE IN THE EYE OF LAW AND PROTECT THE INTEREST OF THE PETITIONERS BY QUASHING THE IMPUGNED NOTIFICATION AT ANNEX-A AND ETC.
IN W.P. NO. 39633/2014:
BETWEEN:
SRI SEETHARAM AGED ABOUT 55 YEARS, S/O MUNIYAPPA, R/AT SRIRAMPURA, KASABA HOBLI BANGALORE NORTH TALUK-560 029 ...PETITIONER (BY SRI. K. CHANDRASHEKAR ACHAR, ADVOCATE SRI. CHITHAPPA, ADVOCATE SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M. S. BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE-560 001. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION ISSUED BY R-1 DATED 18.06.2014 VIDE ANN-C AND ETC.
IN W.P. NO. 39832/2014:
BETWEEN:
SRI. KRISHNA REDDY S/O LATE CHIKKATHYAPPA, AGED 80 YEARS, R/AT CHEELLAKERE VILLAGE, KALAYANAGAR & POST, K.R.PURAM HOBLI, BANGALORE EAST TQ., BANGALORE DISTRICT-560045 (NOT CLAIMED SENIOR CITIZENSHIP BENEFIT)
...PETITIONER (BY SRI. P. KRISHNAPPA AND SRI. CHANDRAKANTH R. PATEL, ADVOCATES)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, BANGALORE-1
REPTD. BY ITS PRINCIPAL SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE-560020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION UNDER SECTION 17(1) & (3) DATED 03.02.2003, PUBLISHED IN THE GAZETTE ON 03.02.2003 IN RESPECT OF THE PETITIONER'S LAND BEARING SY.NO.129/2 MEASURING 25 GUNTAS OUT OF 30 GUNTAS, LAND BEARING SY.NO.133/1 MEASURING 32 GUNTAS OUT OF 1 ACRE 2 GUNTAS, LAND BEARING SY.NO.133/2 MEASURING 6 GUNTAS & LAND BEARING SY.NO.133/3 MEASURING 5 GUNTAS, SITUATE AT CHELLAKERE VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK PRODUCED AT VIDE ANNEX-M AND ETC.
IN W.P. NO. 40204/2014:
BETWEEN:
SMT. PARVATHAMMA AGED ABOUT 65 YEARS, W/O LATE VENKATAREDDY RESIDING AT KEMPAPURA H.A FARM POST,
84 BANGALORE-560024 (SR.CITIZEN NOT CLAIMED).
...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S.BUILDING
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST,
BANGALORE-5600020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE-560001.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEX-D AND ETC.
IN W.P. NO.40379/2014:
BETWEEN:
SRI K. S. RAMANATHAN
SON OF K.A.SHIVARAMA KRISHNAN,
AGED ABOUT 55 YEARS,
RESIDING AT NO.Y-2,
EVERSHINE APARTMENTS,
NO.134, NHCS LAYOUT,
3RD STAGE, 4TH BLOCK,
BASAVESHWARANAGAR,
BANGALORE-560079
MR.NAYEEN BASHA
SON OF ABDUL MUTHALIB,
AGED ABOUT 40 YEARS,
RESIDNIG AT NO.323,
HBR LAYOUT, 8TH CROSS,
NEAR WISDOM SCHOOL,
YASEEN NAGAR,
BANGALORE-560043.
...PETITIONERS
(BY SRI. SRINIVASA MURTHY S.R., ADVOCATE)
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD,
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-56 0020.
THE SECRETARY
GOVT. OF KARNATAKA
URBAN DEVELOPMENT AUTHORITY
VIKAS SOUDHA
BANGALORE- 560 001.
…RESPONDENTS
(BY SRI. K. KRISHNA, ADVOCATE FOR R1 & R2; SRI. G.V. SHASHIKUMAR, AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-2 VIDE ANN-A, DATED 18.06.2014 AS UNCONSTITUTIONAL AND THE SAME IS UNENFORCEABLE IN THEEYE OF LAW AND PROTECT THE INTEREST OF THE PETITIONERS BY QUASHING THE IMPUGNED NOTIFICATION AT ANN-A AND ETC.
86 IN W.P. NO. 41394/2014:
BETWEEN:
A SHEELA
AGED ABOUT 27 YEARS,
D/O P. ARJUNAN
A. KAVITHA
AGED ABOUT 25 YEARS,
D/O P. ARJUNAN
A. HAVILA
AGED ABOUT 22 YEARS,
D/O P. ARJUNAN
ALL ARE RESIDING AT NO.40,
GEETHA MANDIR ROAD,
1ST CROSS, J.C. NAGAR,
(M.R. PALYAM),
BANGALORE-560 006. ...PETITIONERS (BY SRI. R. CHANDRASHEKAR, ADVOCATE)
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020.
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDING, DR. AMBEDKAR VEEDHI,
BANGALORE-1
BY ITS SECRETARY.
…RESPONDENTS
(BY SRI. K. KRISHNA, ADVOCATE FOR R1 & R2; SRI. G.V. SHASHIKUMAR, AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ALLOTMENT LETTER DATED 09.04.2014 VIDE ANNX-G ISSUED BY THE R-1 AND ETC.
IN W.P. NO. 41422/2014:
BETWEEN:
SRI S. MUNEGOWDA S/O LATE SONNAMARAPPA, AGED ABOUT 52 YEARS, R/AT DASARAHALLI VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK. ...PETITIONER
(BY SRI. NANJA REDDY P.N., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPTD. BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
REPTD. BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANALORE-560 003. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 VIDE ANN-B AND THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN-F PASSED BY THE R-1 AND 2 IN SO FAR AS THE LAND BEARING SY.NO.33/1 OF DASARAHALLI VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST
88 TALUK MEASURING 3 ACRES 10 GUNTAS AND DELETE THE SAME FROM THE ACQUISITION AND ETC.
IN W.P. NO. 41427/2014:
BETWEEN:
SRI.N.RAVIKUMAR AGED ABOUT 34 YEARS S/O R NARAYANAGOWDA R/AT THANISANDRA VILLAGE K R PURAM HOBLI BANGALORE EAST TALUK BANGALORE URBAN DISTRICT-560026
...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M. S. BUILDING
BANGALORE-1
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
BANGALORE-560 001.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R1, DATED 18.06.2013, WHICH IS ENCLOSED AS ANN-D AND ETC.
89 IN W.P. NO. 41428/2014:
BETWEEN:
SMT.KEMPAMMA
W/O LATE KEMPAIAH,
AGED ABOUT 65 YEARS,
(SR. CITIZEN NOT CLAIMED)
SRI K. C. MUNIRAJU
S/O LATE P.KEMPAIAH,
AGED ABOUT 45 YEARS,
SRI KESHAVKUMAR
S/O LATE P.KEMPAIAH,
AGED ABOUT 43 YEARS,
SRI K MURTHY
S/O LATE P.KEMPAIAH,
AGED ABOUT 40 YEARS,
SMT NAGAMMA
W/O LATE CHIKKAKEMPAIAH,
AGED ABOUT 60 YEARS,
SRI PRAKASH
S/O LATE CHIKKAKEMPAIAH,
AGED ABOUT 40 YEARS,
7 . SRI K SHANKAR
S/O LATE CHIKKAKEMPAIAH,
AGED ABOUT 38 YEARS, 8 . SRI JAYARAM
S/O LATE CHIKKAKEMPAIAH,
AGED ABOUT 36 YEARS,
9 . SRI C. K. MANJUNATH
S/O LATE CHIKKAKEMPAIAH,
AGED ABOUT YEARS,
ALL ARE RESIDING AT AMRUTHAHALLI,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK- 560 038. ...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S. BUILDING
BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE,
BY ITS COMMISSIONER-560 001
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANN- D AND ETC.
IN W.P. NO. 41858/2014:
BETWEEN:
SMT ASHWATHAMMA
AGED ABOUT 78 YEARS,
W/O LATE G. RAMAIAH,
RESIDING AT NO.15,
MARUTHI NILAYA,
HEBBAL KEMPAPURA, BANGALORE-560 024.
(SR. CITIZEN NOT CLAIMED) 2. SMT. G.R. SHAILAJA
AGED ABOUT 35 YEARS,
W/O M GOPALA KRISHNE GOWDA,
R/AT NO.1, SY NO.27/3,
HEBBAL KEMPAPURA,
BANGALORE-560 024.
...PETITIONERS
(BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIKASA SOUDHA,
BANGALORE-560 001,
REPRESENTED BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMAR PARK WEST EXTENSION,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER,
THE BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH ANN-F, DATED 18.06.2014 ISSUED BY THE R-1, IN THE ALTERNATIVE IF THIS HON'BLE COURT HOLDS THAT, RESPONDENTS HAVE A POWER TO ISSUE ANN-F THAN TO DECLARE THAT, DECLARATION AT ANN-H DATED 23.02.2004 CEASES TO EXISTS AND ETC.
IN W.P. NO. 43815/2014:
BETWEEN:
MRS K. JAYASHREE W/O D. VIJAYA KUMAR AGED ABOUT 59 YEARS RESIDING AT NO. 206
92 MARUTI LAYOUT HEBBALA, DASARA HALLI HA FORM PO BANGALORE-560 024.
...PETITIONER
(BY SRI. RAJESWARA P. N., ADVOCATE)
AND:
THE SECRETARY TO GOVERNMENT
STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
KARNATAKA GOVERNMENT SECRETARIAT
III FLOOR, VIKAS SOUDHA
DR B. R. AMBEDKAR ROAD
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
NO. 20, T. CHOWDAIAH ROAD
BANGALORE-560 020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
NO. 20, T. CHOWDAIAH ROAD
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION UNDER SECTION 19(1) OF THE B.D.A. ACT ISSUED IN THE KARNATAKA GAZETTE DATED 18.06.2014 (ANNEX-A) IN SO FAR AS THE PETITIONER'S PROPERTY IS CONCERNED BEING PROPERTY NO.206, CARVED OUT IN SY.NO.48/1 OF DASARAHALLI VILLAGE AND ETC.
IN W.P. NO. 43963/2014:
BETWEEN:
SRI KRISHNAPPA
S/O.LATE RAMAIAH,
AGED ABOUT 56 YEARS,
SRI S. R. ANJINAPPA
S/O LATE RAMAIAH,
AGED ABOUT 54 YEARS,
SRI S. R. MURTHY
S/O LATE RAMAIAH,
AGED ABOUT 50 YEARS,
SRI S. R. ANAND
S/O LATE RAMAIAH,
AGED ABOUT 48 YEARS,
SMT. SUSHEELAMMA
W/O ANJINAPPA,
AGED ABOUT 43 YEARS,
ALL ARE RESIDENTS OF
SAMPIGEHALLI VILLAGE,
YELAHANKA HOBLI-560064
BANGALORE NORTH(ADDITIONAL)
TALUK-560064 ...PETITIONERS
(BY SRI. KALYAN R., ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
BANGALORE-01
(BY ITS SECRETARY)
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-22.
(REPTS. BY ITS COMMISIONER)
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARAPARK WEST,
BANGALORE-22.
THE UNDER SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
BANGALORE-01.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 & R4; SRI. M.N. RAMAJANEJA REDDY, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-4 AS PER ANNEX-A TO THE W.P. IN SO FAR AS SERIAL NO.921 IN THE FINAL NOTIFICATION IS CONCERNED IN SO FAR AS THE LANDS BELONGING TO THE PETITIONERS IS CONCERNED AND ETC.
IN W.P. NO. 44306/2014:
BETWEEN:
LAKSHMANA G.
S/O GOVINDA RAO,
AGED ABOUT 76 YEARS,
NO.485, 6TH MAIN,
8TH MAIN, MICO COLONY,
BTM 2ND STAGE,
BANGALORE.
DR. SANJAY B PATIL
S/O BABU GOWDA PATIL,
AGED ABOUT 45 YEARS,
NO.204/B/3, 1ST FLOOR
6TH MAIN ROAD, 27TH CROSS
3RD BLOCK, JAYANAGAR
BANGALORE.
LINGARAJU B.
S/O S. BHEEMAPPA,
AGED ABOUT 62 YEARS,
NO.204/B/3, I FLOOR,
6TH MAIN ROAD, 27TH CORSS,
3RD BLOCK, JAYANAGAR,
BANGALORE.
95 4. CHANDRASHEKAR N.R.,
S/O RUDRAPPA,
AGED ABOUT 69 YEARS,
NO.408, 22ND MAIN, 2ND STAGE,
J.P.NAGAR, MYSORE.
THARANATHA SETTY I.
S/O LATE SHESHA SHETTY,
AGED 61 YEARS,
HOTEL ANUPAMA, 5 & 6,
TANK BUND ROAD,
BANGALORE.
MUDDAMMA,
W/O RAMASWAMY,
AGED 62 YEARS,
NO.59/544, "SAI SADANA",
SANTHE BEEDHI,
ANEKAL TOWN,
BANGALORE.
JAYAMMA. D.,
Q/O D NARASHIMAIAH,
AGED 60 YEARS,
NO.6/1, N R ROAD,
SBM OPP, ANEKAL TOWN,
BANGALORE DISTRICT.
FAROOQ MUNNAWAR,
W/O L.PEER MUNAVAR,
AGED 62 YEARS,
NO.16/21, GROUND FLOOR,
I CROSS, BANNERGHATTA ROAD,
OLD GURUPPANA PALYA,
BANGALORE.
SEETHA LAKSHMI R.
W/O T. RAMAMURTHY,
AGED 58 YEARS,
NO.35, KAVERAPPA LAYOUT,
MILLAR TANK BUND ROAD,
BANGALORE CANTONMENT,
BANGALORE.
96 10. VASANTHI ASHOK,
W/O ASOKAIAH,
AGED 50 YEARS,
NO.35, KAVERAPPA LAYOUT,
VASANTHNAGAR,
BANGALORE.
JAGADAMBA B.K.
D/O BASAPPA,
AGED 69 YEARS,
NO.504/1, 4TH MAIN ROAD,
KENGERI UPANAGAR,
BANGALORE.
SUNDAR D.T.,
W/O DESH LINGA GOWDA,
AGED 50 YEARS,
NO.95, 3RD CROSS,
BASAVESHWARANAGARA LAYOUT,
VIJAYA NAGAR,
BANGALORE.
RAMACHANDRAPPA B.
S/O B. NANEPPA,
AGED 74 YEARS,
NO.39/1, 2ND MAIN,
SHESHADRIPURAM,
BANGALORE.
BAYAPPA REDDY Y.,
S/O LATE YARAPPA REDDY,
AGED 75 YEARS,
NO.354, 9TH MAIN,
VIJAYANAGAR 2ND STAGE,
BANGALORE.
SUSEELA GOUD. M.,
W/O BASAVANA GOWDA M,
AGED 63 YEARS,
NO.48/A, 18TH A CROSS,
1ST MAIN, BHUVANESHWARI NAGAR,
HEBBAL KUMPARA,
BANGALORE.
97 16. BALARAM N.,
S/O LATE NARASHIMAIAH,
AGED 64 YEARS,
RAVI. NO.204/17,
4TH MAIN, GANGA NAGAR,
BANGALORE.
VIJAYENDRA K.V.,
S/O K.VEERAIAH,
AGED 53 YEARS,
RAIV NO.204/17,
4TH MAIN, GANGA NAGAR,
BANGALORE.
ANSUYA N,
W/O ANANATHAPADMANABHA,
AGED 51 YEARS,
NO.6, 19TH CROSS,
RAMASWAMY LAYOUT,
LALJI NAGAR, LAKKASANDRA,
BANGALORE.
RAMACHANDRA U.
S/O K.V. UGRAPPA,
AGED 59 YEARS,
NO.42, 5TH C MAIN,
2ND BLOCK, R.T.NAGAR,
BANGALORE.
NAGAPPA U. V.
S/O K.V. UGRAPPA,
AGED 62 YEARS,
NO.42, 5TH C MAIN,
2ND BLOCK, R.T.NAGAR,
BANGALORE.
THIMMARAJ SETTY T.K.
S/O T.V. KENCHARAYA SETTY,
AGED 61 YEARS,
NO.111/45, 5TH MAIN,
OFFICIAL COLONY,
BYRASANDRA, JAYANAGAR,
BANGALORE.
SRIDHARAN A.C.
AGED ABOUT 58 YEARS
S/O A.C. CHANDRASHEKAR,
NO.169, 9TH CROSS,
1ST BLOCK, R.T.NAGAR,
BANGALORE.
BASAVARAJAIAH M.T.
S/O LATE M. THIMMAIAH,
AGED 69 YEARS,
NO.2515, 9TH CROSS,
S.S. PURAM, TUMKUR.
VISHALAKSHA KADIVAL,
W/O PANDURANG ACHAR KADIVAL,
AGED 60 YEARS,
NO.265, 1ST BLOCK,
8TH CROSS, R.T.NAGAR,
BANGALORE.
NAGALAKSHMI S
W/O KRISHNA MURTHY S,
AGED 63 YEARS,
NO.47, 5TH C MAIN,
2ND BLOCK, R.T.NAGAR,
BANGALORE-560 032.
MALATHI,
W/O GURURAJ WADYER,
AGED 45 YEARS,
NO.11, 14TH CROSS,
KANAKANAGAR,
BANGALORE-560 032.
C.T.H. TAURO,
S/O LATE C.M.TAURO,
AGED 62 YEARS,
NO.72, 5TH MAIN, 5TH CORSS,
SRI KRISHNA GARDEN,
R.R.NAGAR,
BANGALORE-560 059.
SRINIVAS K.E.,
S/O ESWARAPPA K.N.,
AGED 53 YEARS,
NO.574, GROUND FLOOR,
NEAR NEW TOWN PUBLIC SCHOOL,
8TH B MAIN, B SECTOR,
YALAHANKA NEW TOWN,
BANGALORE-560 064.
NANDINI K.V.
KRISHNA PANI,
AGED 34 YEARS,
NO.X-104, ADARSHA APARTMENT,
DEVARA BEESANAHALLI,
BANGALORE.
PANKAJA RAMESHESHA,
W/O M.R. RAMASHESHA,
AGED 60 YEARS,
NO.801, MELODY BLOCK,
H.H.TAMBOURINE APARTMENTS,
KANAKAPURA ROAD,
J P NAGAR, 6TH PHASE,
BANGALORE-560 078.
VATSALAL MURTHY,
W/O H.R.K. MURTHY,
AGED 60 YEARS,
D116, TOWN 2, BRIGADE PARMSPRINGS,
24TH MAIN, 7TH PHASE,
J P NAGAR,
BANGALORE-560 078.
INDIRA,
D/O ARUNACHALAM K,
AGED 62 YEARS,
NO.190, 9TH CROSS,
R.T.NAGAR,
BANGALORE.
SHYLAJA S
W/O V. SHANKARANARAYANA,
AGED 50 YEARS,
NO.303, 2ND FLOOR,
BLOCK-02, SKYLINE CITY APARTMENTS,
CHANDRA LAYOUT, NAGARABHAVI 1ST STAGE,
BANGALORE -560 072.
PRADEEP NAGARAJ,
S/O H.R.NAGARAJA,
AGED 56 YEARS,
100
NO.289, 11TH A CROSS,
J P NAGAR, 2ND PHASE,
BANGALORE-560 078.
NAGA PRASAD K.V.
S/O K.V. VENKATESHAIAH,
AGED 37 YEARS,
NO.603, RMZ APARTMETN,
YALAHANKA,
BANGALORE.
SRINIVAS K
S/O ESHWARAPPA, K.N.
AGED 53 YEARS,
NO.574, GROUND FLOOR,
NEAR NEW TOWN PUBLIC SCHOOL,
8TH MAIN, B-SECTOR,
YALAHANKA NEW TOWN,
BANGALORE.
M/S TALACAUVERY HOUSE BUILDING
CO-OPERATIVE SOCIETY LTD.,
NO.12/3A, NANDA GOKULA,
YAMUNABAI ROAD,
MADHAVANAGAR,
BANGALORE,
REPRESENTED BY ITS PRESIDENT,
VENKATESHAIAH K.V.
...PETITIONERS
(BY SRI. B.M.HALASWAMY, ADVOCATE FOR P4, P8, P9, P11,P13,P14,P26,P29, P32 & P36; SRI. B. RANGASWAMY, ADVOCATE FOR P1-3,5-7, 10,12,15-25, 27, 28, 30,31, 33 TO 35; V/O/DTD 09/02/17 PETITION DISMISSED AGAINST P37) AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M. S. BUILDINGS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001,
REPRESENTED BY ITS PRINCIPAL SECRETARY
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
101
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
SMT. NARAYANAMMA,
W/O LATE GUNDU RAO,
AGED ABOUT 47 YEARS,
PRESENTLY RESIDING AT DOOR NO.22,
1ST FLOOR, BALAJI LAYOUT,
R.T. NAGAR POST,
BANGALORE-560 042.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3; SRI. LOHITASWA BANAKAR, ADVOCATE FOR R4; SMT. VASANTHA LAKSHMI H.V., ADVOCATE FOR R4; SRI. CHITHAPPA, ADVOCATE FOR PROPOSED R5)
THIS W.P. IS FILED UNDER ARTICLE 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANN- M IN SO FAR AS THE PETITIONERS PROPERTY IS CONCERNED AND ETC.
IN W.P. NO. 44527/2014:
BETWEEN:
MR P.V.THOMAS PANICKER S/O SRI. GEE VARGHESE PANICKER AGED ABOUT 75 YEARS R/AT NO. 34, SHANTINAGAR PRESS ROAD TRIVENDRUM-695 001 KERALA.
...PETITIONER
(BY SRI. SHANMUKHAPPA KESVY, ADVOCATE)
102 AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
4TH FLOOR, VIKASA SOUDHA
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. KESHAVA R AGNIHOTRI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DATED 03.02.2003 ISSUED U/S 17(1) &(3) OF THE BDA ACT 1976 VIDE ANNX-E ISSUED BY R-2 IN SO FAR AS THE PETITIONERS LANDS ARE CONCERNED AS THE SAME IS NOT REQUIRED FOR THE SCHEME OF THE BDA AND ETC.
IN W.P. NO. 44742/2014:
BETWEEN:
SMT NANJAMMA W/O N.SHAMANNA, D/O LATE N.NARAYANAPPA, AGED ABOUT 64 YEARS, JAKKUR, JAKKUR VILLAGE, BANGALORE-560 064.
...PETITIONER
(BY SRI. S. MAHESH, ADVOCATE AND SRI. K.R. RAMESH, ADVOCATE)
103 AND:
THE SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
GOVERNMENT OF KARNATAKA,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDIAH ROAD, KUMARA PARK WEST,
BANGALORE-560 020
ADDITIONAL LAND ACQUISITION OFFICER
DEPUTY COMMISSIONER
LAND ACQUISITION
T.CHOWDIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED FINAL NOTIFICATION BANGALORE DATED 18.06.2014 ISSUED BY THE R-1 AT ANNX-K AND ALL FURTHER PROCEEDINGS THEREOF IN SO FAR AS THE PETITIONERS LAND DESCRIBED IN THE SCHEDULE HEREUNDER IS CONCERNED AND ETC.
IN W.P. NO. 44835/2014:
BETWEEN:
SRI SRINIVAS J. S/O LATE K.V.JAIRAM, AGED ABOUT 46 YEARS, R/AT NO.326, 15TH CROSS,
104 SADASHIVANAGARA, BANGALORE-560 030. ...PETITIONER (BY SRI. RAMA BHAT K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REP. BY ITS SECRETARY TO GOVERNMENT,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
THE BENGALURU DEVELOPMENT AUTHORITY
(REPRESENTED BY ITS COMMISSIONER),
KUMARA PARK WEST,
BENGALURU -560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BENGALURU-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. KESHAV R. AGNIHOTRI, ADVOCATE FOR R2 & R3; SRI. S.G. HEGDE, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE MODIFIED FINAL NOTIFICATION DATED 18.06.2014, UNDER SEC.19(1) OF THE BENGALURU DEVELOPMENT AUTHORITY ACT, 1976 ISSUED BY THE R-1, AT SERIAL NO. 896, PERTAINING TO LAND COMPRISED IN SY.NO.103/1, MEASURING 00 ACRES 36 GUNTAS OF JAKKUR VILLAGE, YELAHANKA HOBLI, BENGALURU NORTH TQ. ISSUED BY THE R1, AS PER ANN-B AND ETC.
IN W.P. NO. 45486/2014:
BETWEEN:
SRI.N.RAVIKUMAR AGED ABOUT 34 YEARS, S/O R. NARAYANAGOWDA, R/AT THANISANDRA VILLAGE, K. R. PURAM HOBLI,
105 BANGALORE EAST TALUK, BANGALORE URBAN DISTRICT-560 030 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M S BUILDING,
BANGALORE-01
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE-560 020
SRI N. B. CHANDRASHEKARIAH
S/O BASAPPA,
AGED ABOUT 60 YEARS,
R/AT NIDUVANI VILLAGE,
HALLI MYSORE HOBLI,
HOLENARSIPUR TALUK,
HASSAN DISTRICT-585 154.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE FOR R2 & R3; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANNEX-H AND ETC.
106 IN W.P. NO. 46766/2014:
BETWEEN:
MRS.M.SHAMSHAD BEGUM W/O LATE K. SADIQ SAHEB AGED ABOUT 57 YEARS R/A NO.157-D ASWATH NAGAR, ALANKAR LAYOUT TANISANDRA, ARABIC COLLEGE POST BANGALORE-560 045.
...PETITIONER
(BY SRI. VIKHAR AHMED B., ADVOCATE AND SRI. G. GANGIREDDY, ADVOCATE)
AND:
THE GOVERNMENT OF KARNATAKA
BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
MULTISTORIED BUILDING
BANGALORE
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
BANGALORE-560 020
BY ITS COMMISSIONER
THE SPL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO DELETE THE LANDS OF THE PETITIONER FROM ACQUISITION PROCEEDINGS WHICH ARE NOTIFIED FOR THE FORMATION OF ARKAVATI LAYOUT, I.E., 1 ACRE 20 GUNTAS OF LAND IN SY. NO.14/1, IN FINAL NOTIFICATION DATED 23.02.2004 SITUATED IN THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE SOUTH TQ. BY CONSIDERING REPRESENTATION OF THE PETITIONER DATED 04.07.2014 AS PER ANNX-B AND ETC.
107 IN W.P. NO. 47103/2014:
BETWEEN:
SMT JAYAMMA AGED ABOUT 70 YEARS, W/O HANUMANTHAPPA, R/AT AMRUTHAHALLI, YELAHANKA HOBLI-560 023 BANGALORE NORTH TALUK.
...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE ) AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020,
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION ISSUED BY THE R1 DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX-C AND ETC.
IN W.P. NO. 47105/2014:
BETWEEN:
SMT CHIKKAKAMAKKA
108
AGED ABOUT 62 YEARS,
W/O LATE HOODI PILLAPPA,
SMT. KAMAKSHAMMA,
AGED ABOUT 58 YEARS,
W/O LATE HOODI MUNISWAMY,
SMT. A.P.PADMA,
AGED ABOUT 40 YEARS,
D/O LATE HOODI PILLAPPA,
MR. A.P.NATARAJ,
AGED ABOUT 37 YEARS,
S/O LATE HOODI PILLAPPA,
ALL RESIDING AT JAKKUR VILLAGE,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK ...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M. S. BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 0210,
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
109
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION ISSUED BY THE R1 DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX-C AND ETC.
IN W.P. NO. 47106/2014:
BETWEEN:
SMT C. SAVITRAMMA
AGED ABOUT 65 YEARS,
W/O LATE RAMAIAH,
(SR. CITIZEN NOT CLAIM)
SRI. VASUDEVAMURTHY R
S/O LATE RAMAIAH,
AGED ABOUT 48 YEARS,
BOTH RESIDING AT DASARAHALLI
VILLAGE, BANGALORE EAST TALUK,
BANGALORE-560 030 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE )
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020,
BY ITS COMMISSIONER.
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
110
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION ISSUED BY THE R1 DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX-C AND ETC.
IN W.P. NO. 47107/2014:
BETWEEN:
SRI. MUNIANJANAPPA AGED ABOUT 70 YEARS, S/O MADDURAPPA, R/AT AMRUTHAHALLI VILLAGE, ASHWATHKATTE ROAD, BANGALORE NORTH TALUK.
...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S.BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 001
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS
111
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION ISSUED BY THE R1 DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX-C AND ETC.
IN W.P. NO. 47608/2014:
BETWEEN:
SMT USHA S. RAO, W/O LATE SRI. SATHYANARAYANA AGED ABOUT 59 YEARS R/A 'MAHATE' NO. 169/1, 2ND MAIN B/W 3RD & 4TH CROSS CHAMRAJAPET BANGALORE-560 018 ...PETITIONER (BY SRI. PATIL JAI M., ADVOCATE )
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
THE TOWN PLANNING DEPARTMENT
THE BANGALORE DEVELOPMENT AUTHORITY,
T CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
112 4. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT AUTHORITY
VIKAS SOUDHA
BANGALORE-560 001
…RESPONDENTS ( BY SRI. K. KRISHNA, ADVOCATE FOR R1 TO R3; SRI. G.V. SHASHIKUMAR, AGA FOR R4) (R4 IS IMPLEADED AS PER ORDER DATED 20/10/2014)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE LANDS WHICH HAS BEEN RESERVED FOR FUTURE DEVELOPMENT (RFD) IN THE DEVELOPMENT PLAN IN IMPLEMENTATION OF THE SCHEME FOR ARKAVATHI LAYOUT ( VIDE ANNX-K TO THE W.P.) AS AGAINST SY.NOS.45/5 & 45/6 IS WITHOUT JURISDICTION AND WITHOUT ANY ACQUISITION PROCEEDINGS AND UNENFORCEABLE AGAINST THE PETITIONER SO FAR AS PETITIONER SCHEDULE LAND (PROPERTY) AND ETC.
IN W.P. NO. 47731/2014:
BETWEEN:
V. VENKATAMARI S/O LATE VENKATASHAMAPPA, AGED 64 YEARS, R/O 297, MARAPPA LAYOUT, S.R.K NAGAR (P.O) BANGALORE-560 077.
...PETITIONER
(BY SRI. N.K. RAMESH, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS SECRETARY TO GOVERNMENT,
DEPT. OF URBAN DEVELOPMENT,
VIKASA SOUDHA,
BANGALORE - 560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
BANGALORE - 560 020
BY ITS COMMISSIONER
113
THE DEPUTY COMMISSIONER (LAND ACQUISITION)
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
BANGALORE - 560 020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
BANGALORE - 560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATIONS VIDE ANN-D DATED 03.02.2003 AND ANN-F DATED 18.06.2014 ISSUED BY THE R-2 IN SO FAR AS IT RELATED TO 1.37 ACRES OF LAND IN SY.NO.72/2 OF THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE NORTH TALUK AND ETC.
IN W.P. NO. 47821/2014:
BETWEEN:
SMT. RATHNAMMA W/O SRI NARAYANAPPA AGED ABOUT 65 YEARS R/A NO.78, K NARAYANAPURA ANJANEYA TEMPLE MAIN ROAD SHIVARAMAKARANATH NAGAR POST BANGALORE EAST TALUK BANGALORE-560077
REPRESENTED BY GPA HOLDER SMT PADMAVATHI N D/O SMT RATHNAMMA W/O SRI HARISHA V AGED ABOUT 30 YEARS R/A NO.78, K NARAYANAPURA ANJANEYA TEMPLE MAIN ROAD
114 SHIVARAMAKARANTH NAGAR POST BANGALORE EAST TALUK BANGALORE-560077 ...PETITIONER (BY SRI. S.R. SHIVA PRAKASH, ADVOCATE)
AND:
STATE OF KARNTAKA
REP BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M S BUILDING, DR AMBEDKAR VEEDHI
BANGALORE-560001
BANGALORE DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560020
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2013 PASSED BY THE R-1 VIDE ANNEX-H IN SO FAR AS THE PETITIONER LAND IS CONCERNED AND ETC.
IN W.P. NO. 47860/2014:
BETWEEN:
SMT K V VEENAMMA
W/O KRSIHNAPPA M
AGED ABOUT 37 YEARS
RESIDING AT NO.86
BHAGYA LAKSHMI TRADERS
ANJINEYA TEMPLE STREET
115
YOGESHWARANAGAR ROAD
HEBBAL KEMPAPURA
BANGALORE - 560 024
SRI INDER SINGH
S/O LATE P ESWAR SINGH
AGED ABOUT 52 YEAS
R/AT NO.8, 1ST CROSS
MUNISWAMY GOWDA LAYOUT
HEBBAL KEMPAPURA
BANGALORE - 24
SHASHI SINHA
S/O RAM BABU SINGH
AGED ABOUT 49 YEARS
R/AT NO.14
MUNISWAMY GOWDA LAYOUT
HEBBAL KEMPAPURA
BANGALORE - 24
M. RAMAKRSIHNA
S/O MUNIYAPPA
AGED ABOUT 35 YEARS
R/AT NO.1, 1ST MAIN
MUNISWAMY GOWDA LAYOUT
HEBBAL KEMPAPURA
BANGALORE 24
SUSHMA SHARMA
S/O SOHAN SHARMA
AGED ABOUT YEARS
R/AT NO.5, S
MUNISWAMY GOWDA LAYOUT
HEBBAL KEMPAPURA
BANGALORE - 24
S ANJALIDEVI
D/O LATE SREERAMULU NAIDU
AGED ABOUT 49 YEARS
R/AT NO.4,
MUNISWAMY GOWDA LAYOUT
HEBBAL KEMPAPURA
BANGALORE 24
SRI NAVEEN LAL SHAH
S/O LATE S.L. SHAH
R/AT NO.6
116
1ST MAIN
MUNISWAMY GOWDA LAYOUT
HEBBAL KEMPAPURA
BANGALORE - 24
SRI PRAKASHAPPA
S/O CHANNAIAH
AGED ABOUT 51 YEARS
R/AT NO.36, 1ST MAIN,
2ND CROSS
MUNISWAMY GOWDA LAYOUT
HEBBAL KEMPAPURA
BANGALORE 24
NINGAPPA A P
S/O PUTTEGOWDA
AGED ABOUT 45 YEARS
R/AT NO.53/1, SSA ROAD
4TH MAIN, HEBBAL
BANGALORE- 24
K NARASIMHALU
S/O K OBAIAH
AGED ABOUT 33 YEARS
R/AT NO.56
NAGAIAH BUILDING
1OTH CROSS
KALANAGAR
KAMMAGONDANAHALLI
BANGALORE - 560 015.
...PETITIONERS
(BY SRI. L. CHANDRASHEKAR, ADVOCATE )
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND URBAN DEPARTMENT
VIKASA SOUDHA
DR AMBEDKAR VEEDHI
BANGALORE 560001
BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARAPARK WEST
BANGALORE 20
R/P BY ITS COMMISSIONER
117
THE ADDITIONAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARAPARK WEST
BANGALORE 20 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRLY. NOTIFICATION ISSUED BY THE R2 U/S 17(1) & (3) OF THE BANGALORE DEVELOPMENT ACT, UNDER PRLY. NOTIFICATION DATED 03.02.2003 & THE FINAL NOTIFICATION DATED 18.06.2014 PRODUCED AT ANN-A & ANN-B PASSED BY THE R-1 IN SO FAR AS THE LANDS OF THE PETITIONER IN SITUATED IN KEMPAPURA VILLAGE, YALAHANKA HOBLI, BANGALORE NORTH TQ. BANGALORE IS CONCERNED AND ETC
IN W.P. NO. 47913/2014:
BETWEEN:
SRI MOHAMMED MOIEZULLA
S/O SRI MOHAMMED MUSTAFA
AGED ABOUT 47 YEARS
R/A NO.3, GEDDALAHALLI VILLAGE
SARAI PALYA, K R PURAM HOBLI
BANGALORE-560077
SRI MOHAMMED ALTAF AHMED
S/O MOHAMMED NASIR AHMED
AGED ABOUT 35 YEARS
R/A NO.16, GEDDALAHALLI VILLAGE
SARAI PALYA, K R PURAM HOBLI
BANGALORE-560077
SRI B VARALASKHMI
W/O SRI DASAPPA
AGED ABOUT 47 YEARS
SHRI PAVAN KUMAR
S/O SRI DASAPPA
AGED ABOUT 27 YEARS
SL.NO. 3 & 4 R/A NO.17,
118
GEDDALAHALLI VILLAGE
SARAI PALYA, K R PURAM HOBLI
BANGALORE-560077
SRI B S MURULI
S/O SRI M SRIRAMAPPA
AGED ABOUT 37 YEARS
R/A NO.14, 2ND MAIN ROAD
2ND CROSS, CHANAL ROAD
MAGADI ROAD
CHOLURALYA
BANGALORE-560026
SMT T NAZIRA BANU
W/O ANEEZ PASHA
AGED ABOUT 31 YEARS
R/A NO.25, "E" NO.4TH STREET
BROADWAY ROAD CROSS
BANGALORE-560051
SRI SHAIK YARAB
S/O MR NAWAB SHARIEFF
AGED ABOUT 39 YEARS
R/A NO.23, NARAYANASWAMY COMPOUND
2ND CROSS, SONNAPA GARDEN
DEVARAJEEVANAHALLI
BANGALORE-560045
SMT SYEDA UMERA
W/O SRI SYED RAFIQ
AGED ABOUT 24 YEARS
R/A NO.47, 48, GEDDALAHALLI VILLAGE
SARAI PALYA, K R PURAM HOBLI
BANGALORE-560077
SRI ATAULLA
S/O IBRAHIM
AGED ABOUT 30 YEARS
R/A NO.483, DODDANNA NAGAR
K B SANDRA, R T NAGAR POST
BANGALORE-560032
SIR FAIROZ KHAN
S/O RAHMAN KHAN
AGED ABOUT 37 YEARS
R/A NO.483, DODDANNA NAGAR
119
K B SANDRA, R T NAGAR POST
BANGALORE-560032
SMT HAJIRA BI
W/O SRI SYED MAROOF
AGED ABOUT 37 YEARS
R/A NO.64, 2ND CROSS,
BEHIND P & T QUARTERS
KHB MAIN ROAD
RANKANAGAR, R T NAGAR POST
BANGALORE-560032
SMT MUMTAZ UNNISA
W/O ASHIAQ AHMED GHOUN
AGED ABOUT 51 YEARS
R/A 92, 5TH CROSS
KAUSERNAGAR, R T NAGAR
BANGALORE-560032
SRI ASAD JAMAL
S/O SRI ABDUL KHAYUM
AGED ABOUT 61 YEARS
SRI KURSHID ALAM
S/O ASAD JAMAL
AGED ABOUT 31 YEARS
SL.NO.13 & 14 ARE R/A NO.8/2, 1ST CROSS
BEHIND GOVT KANNADA SCHOOL
PADARAYANAPURA
BANGALORE-560026
SRI G RAMESH KUMAR
S/O SR. M GANGANNA
AGED ABOUT 38 YEARS
R/A NO.16, 2ND CROSS
N K PALYA, SHIVAJINAGAR
BANGALORE-560051
SMT AZHAR JABEEN
W/O SYED MOHAMMED SHA
AGED ABOUT 48 YEARS
R/A HOUSE NO.52
COOKS ROAD, A THIMMAIAH ROAD CROSS
BHARATHI NAGAR
BANGALORE-560001
120 17. SRI RAHEEM BAIG
S/O ABBAS BAIG
AGED ABOUT 46 YEARS
R/A NO.124/97, 4TH MAIN ROAD
NEW GURUPPAN PALYA
BANNERGHATTA MAIN RAOD
BANGALORE-560029
SRI MUNEER JAN
S/O ABDUL AZEEZ
AGED ABOUT 38 YEARS
R/A E-127
NEW NO.22/9B, RING ROAD
NORTH SIDE NAGAWARA
ARABIC COLLEGE POST
BANGALORE-560045
SMT FAREEDA BANU
W/O SRI SAMIULLAKHAN
AGED ABOUT 43 YEARS
R/A NO.1479
RAMA TEMPLE STREET
VINAYAKA STREET, IIND CROSS
VENKATESPURAM
BANGALORE-560045 ...PETITIONERS
(BY SRI. P. BASAVARAJU, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT
BANGALORE-560002
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
T CHOWDAIAH ROAD, KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2; SRI. M.V. CHARATI, ADVOCATE FOR R2)
121
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION OF THE LAND INITIATED BY THE RESPONDENTS IN PURSUANT TO THE NOTIFICATION ISSUED U/SEC. 17(1) OF THE BDA ACT 1976 DATED 03.02.2203 VIDE ANN-A & NOTIFICATION ISSUED/U/SEC. 19(1) OF THE BDA ACT DATED 23.02.2004 VIDE ANN-B ISSUED BY THE R2 HAS LAPSED IS ABANDONED IN SO FAR THE PETITION SCHEDULE PROPERTIES ARE CONCERNED.
IN W.P. NO. 48577/2014:
BETWEEN:
SMT VIJAYALAXMI W/O N PANDU AGED ABOUT 60 YEARS R/A #167/167-A, 2ND CROSS DEEPIKA LAYOUT CHELLAKERE BANGALORE-560043 ...PETITIONER
(BY SRI. MANJUNATHA V RAYAPPA, ADVOCATE)
AND:
ADDL CHIEF SECRETARY
URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
VIKAS SOUDHA
BANGALORE-01
COMMISSIONER
BANGALORRE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BANGALORE-560001
THE ADDL LAND ACQUISITION OFFICER
BANGALORRE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BANGALORE-560001
122 …RESPONDENTS
( BY SRI. G.V. SHASHIKUMAR, AGA)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 PASSED BY THE R-2 ANNX-H AND FINAL NOTIFICATION DATED 23.02.2204, PASSED BY R-1, ANNX-J AND CONSEQUENTIAL AWARD AND ETC.
IN W.P. NO. 48880/2014:
BETWEEN:
V. KRISHNAPPA S/O LATE MUTHUR VENKATAPPA, AGED ABOUT 60 YEARS, R/AT AMRUTHAHALLI VILLAGE, YELHANKA HOBLI, BANGALORE NORTH TALUK. ...PETITIONER (BY SRI. SOMASEKHARA K. H., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
BANGALORE-01
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-20.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-20. ….RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.D. VIJAYA, ADVOCATE AND SRI.A.M. VIJAY, ADVOCATE FOR R2 & R3)
123
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 30.10.2010 PASSED BY THE R-2 AND 3 REJECTING THE REPRESENTATION OF THE PETITIONER MEASURING TO AN EXTENT OF 5 1/4TH GUNTAS OF THE LAND VIDE ANN-F AND ETC.
IN W.P. NO.49567/2014:
BETWEEN:
SRI. NANJAPPA
AGED ABOUT 56 YEARS
S/O. LATE CHOWDAPPA
SRI. JAYANNA
AGED ABOUT 62 YEARS
S/O. LATE CHOWDAPPA
BOTH RESIDING AT DASARAHALLI, K.R.PURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE.
...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S.BUILDING
BANGALORE -560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE-560 0020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE-560 020.
…RESPONDENTS
124
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE II FINAL NOTIFICATION BANGALORE DTD.18.6.2014 PUBLISHED BY THE R-1 WHICH IS ENCLOSED AS ANNEX-H.
IN W.P. NO.50260/2014:
BETWEEN:
SRI.SHANMUGUM S/O.M.MURGAN, AGED ABOUT 53 YEARS, R/AT NO.43/1, "SRIRAMPURA ROAD, 18TH CROSS, AMRUTHAHALLI VILLAGE, SAHAKARANAGAR POST, BANGALORE-94 ...PETITIONER (BY SRI. SOMASEKHARA K.H., ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
REP. BY ITS SECRETARY
BANGALORE-1 2. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-20
THE SPECIAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 20 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, ADVOCATE FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
125
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATIOND ATED 18.06.2014 IN SO FAR AS PETITIONER'S LAND IS CONCERNED VIDE ANN-A AND ETC.
IN W.P. NO.50533/2014:
BETWEEN:
SMT.B.G.GIRIJA
AGED ABOUT 48 YEARS,
D/O. LATE GOVINDASWAMY AND
W/O. CHENNAKESHAVA,
R/AT BIDARAGUPPE VILLAGE AND
POST, ATTIBELE HOBLI, ANEKAL
TALUK, BENGALURU URBAN DISTRICT
SMT. B.G.MANJULA
AGED ABOUT 38 YEARS
D/O. LATE GOVINDASWAMY AND
W/O. S.GOPAL
R/AT NO.124, THANISANDRA VILLAGE,
DR.SHIVARAMAKARANTHA NAGARA,
K.R.PURAM HOBLI,
BENGALURU EAST TALUK,
BENGALURU URBAN DISTRICT ...PETITIONERS
(BY SRI. C. SHANKAR REDDY, ADVOCATE) AND:
THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
MULTISTORIED BUILDING,
DR.B.R.AMEBEDKAR VEEDHI,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020
REP. BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
126
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS RELATING TO ACQUISITION PROCEEDINGS OF PRELIMINARY NOTIFICATION ANNEX-F FINAL NOTIFICATION AS PER ANNEX-G.
IN W.P. NO.51294/2014:
BETWEEN:
SMT. CHANNAMMA AGEDA BOUT 60 YEARS W/O. LATE KEMPANNA, R/AT THANISANDRA DR.SHIVARAM KARANTH NAGAR POST, BANGALORE-560 077 ...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020
REP. BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
127
KUMARA PARK WEST
BANGALORE - 560 020
MADDIREDDY SREERAMULA REDDY
S/O. THIRUPUL REDDY
AGED ABOUT 65 YEARS,
SMT. MUNIREDDY SAMPORNAM
W/O.SRI.MADDIREDDY SREERAMULA
REDDY, AGEDA BOUT 53 YEARS,
RESPONDENT NOS.4 AND 5 R/AT NO.75, 3RD MAIN, AMARYA JOTHYI LAYOUT CHOLANAGAR, R.T.NAGAR, BANGALORE - 560 032
SMT.GEETHA BHAVANI
W/O. SRI.T.V.V.PRASAD
AGED ABOUT 44 YEARS,
SRI.T.V.V.PRASAD
S/O.SRI.CHENNAKESHAVALU NAIDU
AGED ABOUT 58 YEARS,
R/AT.53, 3RD CROSS, 2ND MAIN,
DENA BANK COLONY, GANGOR,
BANGALORE-32
K.N.VISHWANATH
S/O.KADIDA NAGAPPA
AGED ABOUT 64 YEARS,
R/AT KADIADAL HAROGALIAGE POST,
TIRTHAHALLI TALUK,
SHIMOGGA-577 411
SRI.ANANDA BABU
S/O. D.A.NARAYANA SWAMY
AGED ABOUT 36 YEARS,
R/AT NO.15/'A', 16/'A',
13TH CROSS, BESHWANAGAR,
MARTHI LAYOUT, DASARHALLI,
BANGALORE-24 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.D. VIJAYA, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3;
128 SRI. B.V. RAMAN, ADVOCATE FOR R4-R7; SRI. M.K. SRIPATHI, ADVOCATE FOR R4-R8; SRI. S.V. PRAKASH, ADVOCATE FOR R6-R8; SRI. P. RAJESHWARA, ADVOCATE AND SRI. S. VASANTH MADHAV, ADVOCATE FOR R9)
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DT.18.6.14 WHICH IS ENCLOSED AS ANN-C AND ETC.
IN W.P. NO.51930/2014:
BETWEEN:
SRI.HANUMANTHARAYAPPA AGED ABOUT 70 YEARS, S/O.LATE NARASAPPA, R/AT SAMIPIGEHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, REP. BY HIS POWER OF ATTORNEY MR.T.K.SUDHINDRA AGED ABOUT 40 YEARS S/O.T.V.KRISHNAMURTHY R/AT NO.22, NEW BEL ROAD, I.T.I. LAYOUT, BANGALORE-85 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE) AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
129
KUMARA PARK WEST
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DTD.18.6.2014 WHICH IS ENCLOSED AS ANNEX- D.
IN W.P. NO.51931/2014:
BETWEEN:
SMT.KANTAMMA AGED ABOUT 70 YEARS, W/O. LATE HANUMANTHAPPA R/AT SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK
REP. BY HER POWER OF ATTORNEY MR.T.K.SUDHINDRA AGED ABOUT 40 YEARS, S/O.T.V.KRSIHNAMURTHY R/AT NO.22, NEW BEL ROAD, I.T.I. LAYOUT, BANGALORE - 71 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE) AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST,
BANGALORE-560 020
130 3. THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST
BANGALORE - 560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DTD.18.6.2014 WHICH IS ENCLOSED AS ANNEX-D ISSUED BY THE R-1 TO 3 AND ETC.
IN W.P. NO.51932/2014:
BETWEEN:
SMT.LAKSHMAMMA
AGED ABOUT 75 YEARS,
W/O. LATE DODDABYRAPPA
ANANDAMURTHY
AGED ABOUT 50 YEARS,
S/O.LATE DODDABYRAPPA
SRI.RAMAMURTHY
AGED ABOUT 45 YEARS,
S/O. LATE DODDABYRAPPA
R/AT SAMPIGEHALLI VILLAGE YELAHANKA HOBLI, BANGALORE NORTH TALUK REP. BY THEIR POWER OF ATTORNEY MR.B.L.NARENDRA AGED ABOUT 35 YEARS S/O.C.V.LAKSHMI NARAYAN SHASTRI R/AT NO.29/1, 9TH CROSS, RMV EXTENSION, BANGALORE-80 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
131 AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DTD.18.6.2014 WHICH IS ENCLOSED AS ANNEX- E.
IN W.P. NO.52760/2014:
BETWEEN:
SRI.NARAYANAPPA
S/O. LATE CHANNARARAPPA
AGED ABOUT 65 YEARS,
R/AT NO.211, DURGA NILAYA,
II MAIN, NEAR JAKKUR GOVERNMENT
HIGH SCHOOL, JAKKUR,
BANGALORE-560 064
SRI.C.JAYARAM
S/O.LATE CHANNARAYAPPA
SINCE DECEASED BY LRs
132 a) SMT.BHAGYA
W/O.LATE C.JAYARAM
AGED ABOUT 60 YEARS
b) SRI.KIRAN
S/O.LATE C. JAYARAM
AGED ABOUT 40 YEARS
c) SRI.KISHORE
S/O.LATE C.JAYARAM
AGED ABOUT 38 YEARS
PETITIONERS 2(a) TO 2(c) ARE R/AT NO.211, DURGA NILAYA II MAIN, NEAR JAKKUR GOVERNMENT HIGH SCHOOL, JAKKUR, BANGALORE-560064
SRI.C.SUBBANNA
S/O.LATE CHANNARAYAPPA
SINCE DECEASED BY HIS LRs
(a) SMT.MUNITHAYAMMA
W/O.LATE C. SUBBANNA
AGED ABOUT 65 YEARS
R/AT NO.211, DURGA NILAYA
II MAIN, NEAR JAKKUR
GOVERNMENT, HIGH SCHOOL,
JAKKUR, BANGALORE-560064
(b) SMT.SUJATHA
D/O.LATE C. SUBBANNA
W/O.SRI.RAMALINGARAJU
AGED ABOUT 45 YEARS
(c) SMT.VEENA
D/O. LATE C.SUBBANNA
W/O.SRI.RAMALINGARAJU
3(b) AND 3(c) BOTH ARE R/AT DEVASHETTIHALLI CHIKKABALLAPURA TALUK AND DISTRICT
133 (d) SMT.REKHA
D/O. LATE C. SUBBANNA
W/O.SRI.RAGHU
AGED ABOUT 38 YEARS,
R/AT NO.390, II CROSS,
KUMARASWAMY LAYOUT,
BANGALORE-560 094
(e) SRI.KESHAVA
S/O. LATE C. SUBBANNA
AGED ABOUT 35 YEARS,
R/AT NO.211, DURGA NILAYA,
II MAIN, NEAR JAKKUR GOVERNMENT
HIGH SCHOOL, JAKKUR,
BANGALORE-560 064 ...PETITIONERS (BY SRI. K.R. RAMESH, ADVOCATE)
AND:
THE SECRETARY TO GOVERNMENT
OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REP. BY ITS COMMISSIONER
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE FOR R2 & R3; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2-R4)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED FINAL NOTIFICATION DT.18.6.14, ISSUED BY THE R1, AT ANN-D,
134 IN SO FAR AS IT RELATES TO ACQUIRING THE SCHEDULE PROPERTY BELONGING TO THE PETITIONER.
IN W.P. NO.53854/2014:
BETWEEN:
SRI.MUNISHYAMAPPA AGED ABOUT 72 YEARS, S/O.LATE DANDU CHIKKANNA, R/AT NO.261, I MAIN, 2ND CROSS, DASARAHALLI, H.A.FARM POST, K.R.PURAM HOBLI, BENGALURU EAST TALUK, BENGALURU - 560 024
SINCE DEAD BY LRs 1(a) SMT.GOWRAMMA
AGED ABOUT 46 YEARS,
D/O. LATE MUNISHYAMAPPA
R/AT THAVATAHALLI,
HOSAKOTE TALUK,
BANGALORE RURAL DISTRICT
1(b) SRI.D.M.GOWDARAJU
AGED ABOUT 44 YEARS,
S/O.LATE MUNISHYAMAPPA
R/AT KEMPEGOWDA MAIN ROAD,
DASARAHALLI, HEBBAL POST,
BANGALORE-560 024
1(c) SRI.D.M.CHANDRAPPA
AGED ABOUT 39 YEARS,
S/O. LATE MUNISHYAMAPPA
R/AT KEMPEGOWDA MAIN ROAD,
DASARAHALLI, HEBBAL POST,
BANGALORE-560 024.
...PETITIONERS
(BY SRI. CHENNARAYA REDDY S., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
URBAN DEPARTMENT DEVELOPMENT,
MULTISTORIED BUILDING,
135
DR.B.R.AMBEDKAR VEEDHI,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020
REP. BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3; SRI. A.M. VIJAY, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE MODIFIED FINAL NOTIFICATION DTD.18.6.14 ISSUED BY THE R-1 AS PER ANNEX-Q AND CONSEQUENTLY HOLD THAT PRELIMINARY NOTIFICATION ISSUED DTD. 3.2.2003 AS PER ANNEX-N AND FINAL NOTIFICATION DTD.23.2.2004 ISSUED BY THE R-1 AS PER ANNEX-P DOES NOT SURVIVE.
IN W.P. NO.54059/2014:
BETWEEN:
SMT.LAKSHMAMMA
AGED ABOUT 79 YEARS
W/O.DODDABYRAPPA
SRI.RAMAMURTHY
AGED ABOUT 54 YEARS,
S/O.LATE DODDABYRAPPA
SRI.ANANDMURTHY
AGED ABOUT 47 YEARS
S/O. LATE DODDABYRAPPA
136 ALL ARE RESIDING AT SMAPIGEHALLI VILLAGE, BANGALORE NORTH TALUK, BANGALORE-98 REP. BY THEIR POWER OF ATTORNEY MR.B.L.NAGENDRA PRASAD S/O.C.V.LAKSHMINARAYANA SHASTRY AGED ABOUT 44 YEARS
R/AT NO.29/A, 9TH CROSS,
RMV EXTENSION,
BANGALORE-560 080.
...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.M. VIJAY, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DTD.18.6.2014 VIDE ANNEX-E ISSUED BY R-1 TO R-3.
137 IN W.P.NO.54083/2014:
BETWEEN:
SRI. RAMAKRISHNAPPA S/O LATE MUNISHAMAPPA @ THAMMAIAH, AGED ABOUT 65 YEARS, R/O JAKKUR VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE-560 064.
...PETITIONER
(BY SRI. VISWESWARAIAH K.C., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
REPESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION BANGALORE DATED 18.06.2014 (ANNX-G), IN SO FAR AS IT RELATES TO LANDS IN SURVEY NOS.11 AND 14 OF VENKATESHAPURA VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BELONGING TO THE PETITIONER NAT SL.NOS. 1037 AND 1040 OF THE SCHEDULE APPENDED TO THE NOTIFICATION DATED 18.06.2014 AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO AND ETC.
138 IN W.P.NO.54236/2014:
BETWEEN:
SRI. RAMAKRISHNAPPA
S/O MUNISHAMAPPA @ THAMMAIAH,
AGED ABOUT 65 YEARS,
SRI MUNIRAJU,
S/O MUNISHAMAPPA @ THAMMAIAH,
AGED ABOUT 60 YEARS,
SRI BACHE GOWDA,
S/O MUNISHAMAPPA @ THAMMAIAH,
AGED ABOUT 53 YEARS,
SRI ANJANAPPA,
S/O MUNISHAMAPPA @ THAMMAIAH,
AGED ABOUT 51 YEARS,
SRI T. BAIRE GOWDA,
S/O MUNISHAMAPPA @ THAMMAIAH,
AGED ABOUT 45 YEARS,
ALL ARE RESIDING AT JAKKUR VILLAGE,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE-560 064. ...PETITIONERS
(BY SRI. VISWESWARAIAH K. C., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M. S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY,
T CHOWDAIAIH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRSENTED BY ITS COMMISSIONER.
139 3. THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION BANGALORE, DATED 18.06.2014 (ANNEX-F), IN SO FAR AS IT RELATES TO LAND TO AN EXTENT OF 1 ACRE 1 GUNTA IN SURVEY NO.27/4 OF SAMPIGEHALLI VILLAGE, YELANHANKA HOBLI, BANGALORE NORTH TALUK, (SCHEDULE PROPERTY) AT SL.NO.974 OF THE SCHEDULE APPENDED TO THE NOTIFICATION DATED 18.06.2014 AND GRANT ALL CONSEQUENTIAL RELIEF THERETO AND ETC.
IN W.P.NO.54358/2014:
BETWEEN:
SATHYANARAYANA
S/O LATE MUNISHAMAPPA,
AGED ABOUT 45 YEARS,
S. MUKUNDA RAO
S/O SHANKAR RAO
AGED ABOUT 58 YEARS,
PETITIONERS 1 AND 2 RISIDING
A/T RACHENAHALLI VILLAGE,
K.R. PURAM HOBLI,
BANGLAORE EAST TALUK,
BANGALORE - 560 077. ...PETITIONERS (BY SRI. N. SONNE GOWDA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S. BUILDINGS,
140
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE-560 001.
REPRESENTED BY ITS PRINCIPAL SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALROE-560 020.
REPRESENTED BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALROE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 001. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SAID IMPUGNED FINAL NOTIFICATION BANGALORE DATED 18.06.2014 VIDE ANNEX-D BY THE R-1 AND ETC.
IN W.P.NO.54725/2014:
BETWEEN:
SMT S. SUJATHA W/O SRI. S. V. GANESH, AGED ABOUT 47 YEARS, PRESENTLY RESIDING AT NO.8, ROGERS ROAD, RICHARDS TOWN, (C. V. RAMAN NAGAR) BANGALORE-560 005. ...PETITIONER
(BY SRI. K. BALAKRISHNA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001
141 2. THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION BANGALORE DATED 18.06.2014 AS PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 ISSUED BY THE R-1 UNDER SECTION 19(1) OF THE BDA ACT I.E., ANNEX-P, IN SO FAR AS IT RELATES TO THE PROPERTIES OF THE PETITIONER IN SY.NO.30/6 & 30/7, K. NARAYANAPURA VILLAGE, K.R. PURAM HOBLI, BANGALORE SOUTH TALUK, MEASURING 22 GUNTAS AND 26 GUNTAS RESPECTIVELY.
IN W.P.NO.55081/2014:
BETWEEN:
MR N. R. VENKATESHMURTHY S/O SRI. RAMAKRISHNAPPA, AGED ABOUT 45 YEARS, R/AT HOUSE NO.5, THANISANDRA VILLAGE @ SARAYAPALYA, K. R. PURAM HOBLI, BANGALORE EAST TALUK, BANGALORE ...PETITIONER (BY SRI. K. R. BHARADWAJ, ADVOCATE)
142 AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M. S. BUILDING
AMBEDKAR VEEDHI,
BANGALORE-560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE-560 020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX-H AND ETC.
IN W.P.NO.55082/2014:
BETWEEN:
MR. R. MUNIRAJU S/O SRI RAMAKRISHANAPPA AGED ABOUT 51 YEARS, R/AT NO.28, THANISANDRA VILLAGE @ SARAYAPALYA, BANGALORE EAST TALUK, BANGALORE ...PETITIONER (BY SRI. K. R. BHARADWAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
143
URBAN DEVELOPMENT,
M. S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
BANGLORE-560020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION BANGALORE DATED 18.06.2014 VIDE ANNEX - H AND ETC. IN W.P.NO.55083/2014:
BETWEEN:
MR N. R. SRINIVASAPPA SRI. RAMAKRISHANPPA, AGED ABOUT 61 YEARS, R/AT NO.6, THANISANDRA VILLAGE @ SARAYAPALYA, K. R. PURAM HOBLI, BANGALORE EAST TALUK BANGALORE. ...PETITIONER
(BY SRI. K. R. BHARADWAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M. S. BUILDING,
144
DR. AMBEDKAR VEEDHI,
BANGALORE-560001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
BANGLORE-560020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE-560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION BANGALORE DATED 18.06.2014 VIDE ANNEX - H AND ETC. IN W.P.NO.55436/2014:
BETWEEN:
SRI R. VENKATARAMAN
S/O SRI. M. RAJENDRAN,
AGED ABOUT 38 YEARS,
NO.45, JAYALAKSHMI NILAYA,
PANCHAVATI LAYOUT,
"VIDHYASAGAR",SARAI PALYA,
THANISANDRA,
BENGALURU-560 077.
SRI. N.D. NAGARAJ
S/O SRI. N.D. NARAYANA MURTHY,
AGED ABOUT 67 YEARS,
NO.35 & 36,
PANCHAVATI LAYOUT,
"VIDHYASAGAR", SARAI PALYA,
THANISANDRA,
BENGALURU-560 077. ...PETITIONERS (BY SRI. H. R. ANANTHAKRISHNA MURTHY, ADVOCATE )
145 AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI,
BANGALORE - 560001
REPRESENTED BY ITS
UNDER SECRETARY TO GOVT.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
SANKY ROAD,
BENGALURU-560 020
REPRESENTED BY COMMISSIONER
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKY ROAD,
BENGALURU-560 020.
REPRESENTED BY COMMISSIONER …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE AND SRI. A.M. VIJAY, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 VIDE ANN - K AND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN - M ISSUED BY R-2 & 1 AND ETC.
IN W.P.NO.55671/2014:
BETWEEN:
SRI G. J. LAKSHMIPATHY
S/O LATE JAYARAMAIAH,
AGED ABOUT 45 YEARS,
R/AT NO.28,
VENKATASWAMAPPA LAYOUT,
MUNIPUVANNA COMPOUND,
MANORAYANAPALYA,
R. T. NAGAR,
BANGALORE-560 032
146
SRI G. R. NARAYANA SWAMY
S/O LATE G. A. RAMAIAH,
AGED ABOUT 55 YEARS,
R/AT GORAMODAGU VILLAGE,
KOTHANUR POST,
SIDLAGHATTA TALUK,
CHIKKABALLAPUR DISTRICT
PIN : 562 105
SRI. ABDUL LATIF
S/O BABA JAN,
AGED ABOUT 55 YEARS,
R/AT NO.8,
MASJID COMPLEX,
NAGAWARA MAIN ROAD,
ARABIC COLLEGE POST,
BANGALORE-560 045
SMT. LINGAMMA
W/O LATE NANJAPPA,
AGED ABOUT 67 YEARS,
R/AT NO.51,2ND MAIN,
4TH CROSS,DINNUR,R T NAGAR POST,
BANGALORE-560 032
MRS A. DYANA
D/O H. AROKYARAJ,
AGED ABOUT 29 YEARS
R/AT NO.19/3,
6TH CROSS,BHUVANESHWARINAGAR,
SULTANPALYA MAIN ROAD,
R. T. NAGAR POST,
BANGALORE-560 032
SRI D. SAMSON
S/O A. DEVAN,
AGED ABOUT 44 YEARS,
R/AT NO.4,3RD CROSS,
NANJAPPA GARDEN,
BABUSABPALYA,
KALYANNAGAR POST,
BANGALORE-560 043
147 7. MR M. KHADER PASHA
S/O LATE MOHAMMED SARVAR SAB,
AGED ABOUT 44 YEARS,
R/AT NO.15,
NEAR VIVEKANANDA ENGLISH SCHOOL,
MARUTHI SAW MILL CROSS ROAD,
THANISANDRA MAIN ROAD,
DR S.R.K. NAGAR POST,
K. R. PURAM HOBLI,
BANGALORE-560 077
SRI CHIKKANNA
S/O LATE BAJJE GOWDA,
AGED ABOUT 52 YEARS,
SRI. HONNAPPA
S/O LATE BAJJE GOWDA,
AGED ABOUT 34 YEARS,
PETITIONERS NO.8 AND 9
ARE R/AT NO.125,
BABU REDDY COMPOUND,
MANORAYANAPALYA,
BANGALORE-560 032
MR. S. ANWAR
S/O SYED IBRAHIM,
AGED ABOUT 44 YEARS,
R/AT NO.722,
2ND MAIN, BHARATHNAGAR,
NEAR PIPE FACTORY,
THANISANDRA MAIN ROAD,
BANGALORE-560 077
SRI M. RAMESH
S/O K MUNIYAPPA,
AGED ABOUT 44 YEARS,
R/T NO.73,
SOMESHWARA LAYOUT,
SHIVA TEMPLE STREET,
BANGALORE-560 045
MR. MOHAMMED KHALEEL
S/O MOHAMMED IBRAHIM,
AGED ABOUT 64 YEARS,
R/AT NO.17,
148
DASAPPA GARDEN,
NEAR HMT LAYOUT,
R. T. NAGAR POST,
BANGALORE-560 032
MRS WAHEEIDA BANU
W/O MOHAMMED ISHAQ,
AGED ABOUT 41 YEARS,
R/AT NO 8/3,
20TH CROSS,VIVIYANI ROAD,
SAGAYAPURAM,
FRAZER TOWN,
BANGALORE-560 005
14 . SRI S. MURUGAN
S/O SUBRAMANI,
AGED ABOUT 53 YEARS,
R/AT NO.25/35,
RMV SECOND STAGE,
BOOPASANDRA,
BANGALORE-560 094
MR SYED JAMEEL
S/O SYED PEER,
AGED ABOUT 55 YEARS,
R/AT NO.69,
VINAYAKA LAYOUT,
R. T. NAGAR POST,
BANGALORE-560 032
SRI C. SRINIVASALU
S/O LAKSHMAIAH,
AGED ABOUT 43 YEARS,
R/AT NO.994,
S. N. HALLI, B. NANJAPPA LAYOUT,
R. T. NAGAR POST,
BANGALORE-560 032 ...PETITIONERS (BY SRI. S. R. SRINIVASA MURTHY, ADVOCATE )
AND:
STATE OF KARNATAKA
REPRESENED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
149
M. S. BUILDING,
BANGALORE-560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. S.G. HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R2 AT ANN-S, DT. 18.06.2014, AS UNCONSTITUTIONAL & THE SAME IS UNENFORCEABLE IN THE EYE OF LAW & PROTECT THE INTEREST OF THE PETITIONERS BY QUASHING THE IMPUGNED NOTIFICATION AT ANN - S AND ETC.
IN W.P.NO.56203/2014:
BETWEEN:
SRI. GOPAL S/O LATE BASAVAPUJARI, AGED ABOUT 39 YEARS, RESIDING AT NO.10, 2ND CROSS, KIRLOSKAR FOUNDRY, OPP TO ISKON TEMPLE, WEST OF CHORD ROAD, BANGALORE-22. ...PETITIONER (BY SRI. B. N. SURESH, ADVOCATE )
AND:
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST, BANGALORE-20.
…RESPONDENT
(BY SRI. M. B. PRABHAKAR, ADVOCATE)
150
THIS W.P. FILED UNDER ARTICLES 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DATED 08.10.2013, ISSUED BY THE RESPONDENT VIDE ANN - H TO THE W.P. AND ETC.
IN W.P.NO.56300/2014:
BETWEEN:
MR K. V. THOMAS S/O LATE VARKEY AGED ABOUT 49 YEARS RESIDING AT NO.222 2ND A CROSS, 1ST STAGE 2ND BLOCK HBR LAYOUT BANGALORE - 560 043 ...PETITIONER (BY SRI. CHANDRA SHEKAR R., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTISTORIED BUILDING
DR B. R. AMBEDKAR ROAD
BANGALORE- 560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
PALACE ROAD
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE AND SRI. A.M. VIJAY, ADVOCATE FOR R2 & R3)
151
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 IN SO FAR AS THE PETITIONERS PROPERTY IS CONCERNED VIDE ANN - E AND ETC.
IN W.P.NO.56350/2014:
BETWEEN:
SMT MUNIYAMMA W/O LATE MUNISHAMAPPA, AGED ABOUT 84 YEARS, R/O SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE-560 064. ...PETITIONER (BY SRI. P SUBRAMANYAM, ADVOCATE )
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M. S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL
152 NOTIFICATION BEARING NO. UDD/426/MNJ/2011, BANGALORE DATED 18.06.2014 ISSUED BY R1 (ANNEXURE-E), IN SO FAR AS IT RELATES TO LAND TO AN EXTENT OF 6 GUNTAS IN SURVEY NO. 6/5B OF SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, (SCHEDULE PROPERTY) AT SL.NO.934 OF THE SCHEDULE APPENDED TO THE NOTIFICATION DATED 18.06.2014 AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO AND ETC.
IN W.P.NO.56646/2014:
BETWEEN:
SRI DODDAKALLAPPA
S/O LATE DODDACHIKKANNA
AGED ABOUT 70 YEARS
SRI A. G. SRINIVASAMURTHY
S/O LATE DODDACHIKKANNA
AGED ABOUT 70 YEARS
BOTH ARE RESIDING AT
AMRUTHA HALLI
SAHAKARANAGAR POST
BANGALORE-560092 ...PETITIONERS (BY SRI. P. SUBRAMANYAM, ADVOCATE )
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020
153 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, A.G.A FOR R-1)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION DATED 18.06.2014 (ANNX-E), IN SO FAR AS IT RELATES TO THE LANDS TO AN EXTENT OF 14 GUNTAS (OUT OF TOTAL EXTENT OF 1 ACRE 34 GUNTAS) IN SY.NO.43/2 AND TO AN EXTENT OF 24 GUNTAS (OUT OF TOTAL EXTENT OF 3 ACRES 1 GUNTA) IN SY.NO.44/2 OF AMRUTHA HALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BELONGING TO THE PETITIONERS AT SL.NOS.630 AND 632 OF THE SCHEDULE APPENDED TO THE NOTIFICATION DATED 18.06.2014 AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO AND ETC.
IN W.P.NO.56748/2014:
BETWEEN:
SRI N. SHIVRAJ
S/O NARAYAN,
AGED ABOUT 49 YEARS,
B-39, AIR STAFF QUARTERS,
YELAHANKA NEW TOWN,
BANGALORE - 560 064
SRI G. BALAKRISHNA
S/O LATE SRI ANJAIAH,
AGED ABOUT 38 YEARS, SPT
AIR STAFF QUARTERS,
YELAHANKA NEW TOWN,
BANGALORE - 560064
SRI SIDDARAMAPPA
S/O MALLESHAPPA,
AGED ABOUT 46 YEARS,
SPT, ALL INDIA RADIO STAFF QUARTERS,
YELAHANKA NEW TOWN,
BANGALORE - 560064
154 4. SRI A. MARY JULIANA
D/O ANTHU DAS, B-5,
ALL INDIA RADIO STAFF QUARTERS,
AGED ABOUT 55 YEARS,
RMV EXTENSION,
BANGALORE - 560094
SRI R. MANJUNATH
S/O LATE RANGASWAMY,
AGED ABOUT 44 YEARS,
B-36,SPT AIR STAFF QUARTERS,
ALL INDIA RADIO YELAHANKA NEW TOWN,
BANGALORE - 560064
SMT. R. AMUDHA DEVI
W/O G.B BALAKRISHNAN,
AGED ABOUT 55 YEARS,
NO.146, RISALDAR STREET,
SESHADRIPURAM,
BANGALORE 560020
SRI V.S. RAMESH
S/O V.N. SATHYANARAYANA,
AGED ABOUT 53 YEARS,
NO. 60-B, 4TH BLOCK,
RAJAJINAGAR,
BANGALORE
SRI S. RAVINDRA RAO
S/O LATE M. SUBRAMANI RAO,
AGED ABOUT 52 YEARS,
B-11, SPT ALL INDIA RADIO QUARTERS,
YELAHANKA NEW TOWN,
BANGALORE - 560064
SMT. SHAKUNTHALA
S/O SRI RACHAPPA,
AGED ABOUT 63 YEARS,
NO.72, 5TH MAIN,
VASANTH NAGAR,
HIGH GROUNDS,
BANGALORE 10. SMT.D. NAGARATHNA
W/O SRI M.C. SRINIVASA,
AGED ABOUT 45 YEARS
34, 1ST MAIN, GANGAPPA BLOCK,
155
GANGANAGAR,
BANGALORE - 560032
SRI K.B. GIRISH
S/O BALAKRISHNAN NAIR,
AGED ABOUT 47 YEARS,
NO.11, WHITE HOUSE,
13TH CROSS, KAVERI LAYOUT,
GM PLAYA, NEW THIPPASANDRA POST,
BANGALORE - 560075
SRI M. GOPINATH
S/O C. MUNISWAMY,
AGED ABOUT 42 YEARS,
NO U 454, 6TH CROSS,
MSR NAGAR,
BANGALORE - 560054
SMT. T. KALAVATHY
W/O RAVIKUMAR,
AGED ABOUT 50 YEARS,
NO.17, PANCHAVATI LAYOUT,
2ND PHASE, SARAIPALYA,
THANISANDRA, VIDYA SAGAR,
BANGALORE.
SRI S. VENI
W/O S RAVICHANDAR,
AGED ABOUT 44 YEARS,
NO. 1288, B BLOCK,
VIJANAPUR,
DOORAVANI NAGAR,
BANGALORE
SRI B. GUNASHEKAR
S/O LATE BALAKRISHNAN,
AGED ABOUT 49 YEARS,
NO.14, 6TH CROSS,
SOCIETY STREET,
SWATANTRA NAGAR,
SRIRAMAPURAM,
BANGALORE - 560021
SMT.K.C. RAMANI
W/O LATE K.P RAGHAVAN,
AGED ABOUT 62 YEARS,
NO. 356, SAI KRUPA LAKSHMI
156
8TH CROSS, 3RD MAIN, IISC LAYOUT,
JRD TATA NAGAR,
BANGALORE - 560092
SRI PURUSHOTHAMA REDDY
S/O GANGA REDDY,
AGED ABOUT 40 YEARS,
NO BTM 2795
KOLAR MAIN ROAD,
BANGARPET
SRI RAJAGOPALA REDDY
S/O GANGA REDDY,
AGED ABOUT 50 YEARS,
NO BTM 2795
KOLAR MAIN ROAD,
BANGARPET
SRI EZHIL VENU
S/O S. VENUGOPAL,
AGED ABOUT 47 YEARS,
NO. 83, 9TH CROSS,
KARAMCHAND LAYOUT,
LINGARAJPURAM,
BANGALORE
MRS. K. RAMANI
W/O SRI K.N. SHANKARANARAYANA,
AGED ABOUT 55 YEARS,
A TYPE, NO.160, BEML QUARTERS
BEML NAGAR PO
KGF
SRI S.M. THYAGARAJA
S/O LATE MALLAIAH,
AGED ABOUT 53 YEARS,
NO 32/2, 2ND B MAIN, 2ND BLOCK,
RAJAJINAGAR,
BANGALORE - 560020
SRI. SHIVAKUMAR
S/O ANJINAPPA,
AGED ABOUT 40 YEARS,
BULLHALLI, HAROHALLI POST,
DEVANAHALLI TALUK,
BANGALORE
157
SRI B.V. GANGADHAR
S/O VENKATA GOWDA,
AGED ABOUT 41 YEARS
MRS. B.S. BABY KALA,
W/O SRI B.V GANGADHAR,
NO.2, ANJANEYA TEMPLE STREET,
JC NAGAR,
BANGALORE - 560006
SMT. MANIK BAI
W/O GUNDAPPA,
AGED ABOUT 42 YEARS,
A TYPE, NO.14, BEML QUARATERS,
KGF
SRI S SATHISH
S/O SRI SATHYANARAYANA SETTY Y
AGED ABOUT 52 YEARS
141/A, NAKSHA"S, 3RD MAIN, 2ND STAGE,
AGB LAYOUT,
SARASWATHIPURAM,
BANGALORE - 560086
SMT. ANITHA
W/O SHAMU NAIK,
AGED ABOUT 46 YEARS
NO 195, A TYPE,
BEML NAGAR POST,
KGF
SRI. GAJENDRA KUMAR
S/O NAGAPPA ROJED,
AGED ABOUT 49 YEARS,
NO. 129, A TYPE,
BEML QUARTERS,
BEML NAGAR POST,
KGF
SRI. RAMADAS
AGED ABOUT 36 YEARS
NO 8, 1ST CROSS, 1ST BLOCK,
CHEWADAPPA LAYOUT,
K NARAYANAPURA ROAD,
HEGDE NAGAR,
BANGALORE 560077
158 ...PETITIONERS (BY SRI. H R ANANTHAKRISHNA MURTHY, ADV)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001
REPRESENTED BY ITS UNDER SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BENGALURU - 560 020
REPRESENTED BY COMMISSIONER
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BENGALURU - 560020
REPRESENTED BY COMMISSIONER …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 SRI. D.N. NANJUNDA REDDY, SR. COUNSEL ALONG WITH SRI. B.S. SACHIN, ADVOCATE FOR R2 AND R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 VIDE ANNEX - L AND FINAL NOTIFICATION PASSED DATED 18.06.2014 VIDE ANNX - N ISSUED BY R-1 AND R-2 AND ETC.
IN W.P.NO.57076/2014:
BETWEEN:
SRI RAMESH HERALE
S/O SRI LATE NAGAPPA HERALE,
AGED ABOUT 56 YEARS
159 2. SRI GANESH HERALE
S/O SRI NAGAPPA HERALE
AGED ABOUT 48 YEARS,
SRI UMESH HERALE
S/O SRI LATE NAGAPPA HERALE,
AGED ABOUT 47 YEARS
ALL ARE R/O RACHENAHALLI
SHAVARAMA KARANTH
LAYOUT BANGALORE-560 077.
...PETITIONERS
(BY SRI. CHANDRASHEKARA REDDY K. C., ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPT OF HOUSING AND URBAN
DEVELOPMETN, M. S. BUILDING,
BANGALORE-560001
REP BY ITS PRINCIPAL SECRETARY
BANGALORE DEVELOPMENT AUTHORITY
K. P. WEST
BANGALORE-560020
REP BY ITS COMMISSIONER
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNX - E THE NOTIFICATION DATED 18.06.2014 IN SO FAR AS THE SUBJECT LAND IN SURVEY NO. 105/2B [I ACRE 12 GUNTAS] OF RACHENAHALLI VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK, BANGALORE AND ETC.
160 IN W.P.NO.57117/2014:
BETWEEN:
MR SUBBANNA
S/O NARAYANAPPA,
AGED ABOUT 65 YEARS,
MR.CHIKKASUBBANNA
S/O NARAYANAPPA,
AGED ABOUT 60 YEARS,
MR.NARASIMHA
S/O NARAYANAPPA,
AGED ABOUT 58 YEARS,
MR.RAJANNA
S/O NARAYANAPPA,
AGED ABOUT 55 YEARS,
MR.HANUMANTHA
S/O NARAYANAPPA,
AGED ABOUT 53 YEARS,
MR.MUNIRAJU
S/O NARAYANAPPA,
AGED ABOUT 45 YEARS,
PETITIONERS 1 TO 6 ARE RESIDENTS
OF AMRUTHALLI VILLAGE,
YELAHANKA HOBLI,
SAHAKARANAGARA POST,
BANGALORE-560 094. ...PETITIONERS (BY SRI. SHASHI KIRAN SHETTY, SR. COUNSEL FOR SRI. KIRAN J., ADVOCATE FOR P1, 2, 5 & 6)
AND:
THE STATE OF KARNATAKA BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S.BUILDING,
BANGALORE-560 001.
161 2. THE BANGALORE DEVELOPMNT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUHTORITY,
KUMAR PARK WEST,
BANGALORE.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNX - D THE NOTIFICATION DATED 18.06.2014 IN SO FAR AS THE SUBJECT LAND IN SURVEY NO. 55/[15 GUNTAS], 47/7 [01 ACRE 32 GUNTAS], 53/3 [01 ACRE 32 GUNTAS], 53/2 [14 GUNTAS], 54[15 GUNTAS] OF LANDS IN DASARAHALLI VILLAGE, K.R. PURAM HOBLI BANGALORE EAST TALUK, BANGALORE AND ETC.
IN W.P.NO.57150/2014:
BETWEEN:
SMT JEEVANAMMA W/O SRI CHOWRAPPA AGED ABOUT 67 YEARS R/A SRIRAMPURA VILLAGE YELAHANKA HOBLI BANGALORE NORTH TALUK BANGALORE DISTRICT ...PETITIONER (BY SRI. B.N. SHETTY, ADVOCATE AND SRI. M.K. SRIVARAJU, ADVOCATE)
AND:
STATE OF KARNATAKA
REVENUE DEPARTMENT
M S BUILDING
162
BANGALORE-560001
REPRESENTED BY ITS PRINCIPAL SECRETARY
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
REP BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K.N. PUTTE GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE LAND ACQUISITION PRELIMINARY NOTIFICATION DATED 03.02.2003 AS WELL AS FINAL NOTIFICATION DATED 23.02.2004 PROPOSING THE ACQUISITION OF THE LAND BEARING SY.NO.40/1 MEASURING 5 GUNTAS OUT OF 4 ACRES 37 GUNTAS SITUATED AT SRIRAMPURAM VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TQ., BANGALORE DIST., BELONGS TO THE PETITIONER HEREIN VIDE ANNX-H & K BY ALLOWING THIS WRIT PETITION AND ETC.
IN W.P.NO.57605/2014:
BETWEEN:
MRS KANTHAMMA W/O SRI V. NAGAIAH, AGED ABOUT 60 YEARS RESIDING AT DASARAHALLI VILLAGE HEBBAL, BANGALORE - 560024 ...PETITIONER (BY SRI. HANUMANTHARAYA D., SRI. RAJASHEKAR B KANAVI, SRI. CHANDRASHEKARA REDDY K., ADVOCATES)
163 AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S. BUILDING,
BANGALORE -560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE - 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 20 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3; SRI. A.D. VIJAYA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX -C THE NOTIFICATION DATED 18.06.2014 ISSUED BY R-1 IN SO FAR AS THE SUBJECTION LAND IN SY. NO. 54 (0 ACRE 23 GUNTAS) OF LAND IN DASARAHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE AND ETC.
IN W.P.NO.57606/2014:
BETWEEN:
MR. A. G. RAMAKRISHNA
S/O GANGAPPA,
AGED ABOUT 60 YEARS,
MR. A. G. RAGHURAMAIAH
S/O GANGAPPA,
AGED ABOUT 55 YEARS,
BOTH ARE RESIDING AT
AMRUTHAHALLI VILLAGE,
164
B.B. ROAD, YELAHANKA HOBLI,
BANGALORE-560 092. ...PETITIONERS (BY SRI. HANUMANTHARAYA D., ADVOCATE AND SRI.CHANDRASHEKARA REDDY K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
M.S. BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE-020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE-020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3; SRI. A.D. VIJAYA, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX - C THE NOTIFICATION DATED 18.06.2014 IN SO FAR AS THE SUBJECTION LAND IN SY. NO. 47/4 (1 ACRE 8 GUNTAS) OF LAND IN AMRUTHAHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE AND ETC.
IN W.P. NO. 58859/2014 BETWEEN:
GOVINDARAJU AGED ABOUT 60 YEARS, SON OF LATE THIMMAIAH, RESIDING AT JAKKUR VILLAGE, YELAHNKA HOBLI,
165 BANGALORE NORTH TALUK, BANGALORE. ...PETITIONER (BY SRI. P. V. CHANDRASHEKAR, ADVOCATE )
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIKASA SOUDHA, DR.AMBEDKAR VEEDHI,
BANGALORE-560001
REPRESENTED BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORTIY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3; SRI. M.S. SURYANARAYANA RAO, ADVOCATE FOR IMPLEADING APPLICANT)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANN-F DATED 18.06.2014 ISSUED BY THE R-1 IN THE ALTERNATIVE IF THIS HON'BLE COURT HOLDS THAT, RESPONDENTS HAVE A POWER TO ISSUE ANN-F, THEN TO DECLARE THAT, DECLARATION AT ANN-H DATED 23.02.2004 CEASES TO EXISTS AND ETC.
IN W.P. NO. 59794/2014 BETWEEN:
SMT. JAYAMMA W/O LATE NARAYANAPPA AGED ABOUT 58 YEARS R/AT SAMPIGEHALLI VILLAGE JAKKUR POST
166 YELAHANKA BANGALORE-560064 ...PETITIONER (BY SRI. K. C. CHANDRASHEKARA REDDY, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION TO THE SUBJECT LAND OF THE PETITIONER BANGALORE DATED 18.06.2014 PUBLISHED BY THE R-1 VIDE ANNEX - C AND ETC.
IN W.P. NO. 60012/2014 BETWEEN:
SRI RAMAIAH S/O LATE MUTHURAYAPPA AGED ABOUT 58 YEARS RESIDING AT NO.1308 RAMAIAH GARDEN VIDYASAGARA, THANISANDRA MAIN ROAD DR. SHIVARAMKARANTH NAGAR POST BANGALORE-560077
...PETITIONER
167 (BY SRI. K. C. CHANDRASHEKAR REDDY, ADVOCATE )
AND:
STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL
SECRETARY TO HOUSING AND URBAN
DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO ISSUE ENDORSEMENT DROPPING THE ACQUISITION PROCEEDINGS IN RESPECT OF SY.NO.84/7 MEASURING 10 GUNTAS SITUATED AT THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK IN TERMS OF THE FINAL REPORT DATED 26.10.2011 AND ETC.
IN W.P. NO. 622/2015
BETWEEN:
SMT CHANNAMMA W/O LATE MUNIYAPPA AGED ABOUT 62 YEARS RESIDING AT DASARAHALLI VILLAGE K R PURAM HOBLI BANGALORE EAST TALUK BANGALORE-560018 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND
168 SRI. R. NATARAJ, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K.A. ARIGA , ADVOCATE FOR R2 & R3)
THIS W.P. FILED IS UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANNEX - D IN SO FAR AS THE PETITIONER IS CONCERNED AND IN RESPECT OF THE SCHEDULE PROPERTY AND ETC.
IN W.P. NO. 685/2015 BETWEEN:
M. RAJAGOPAL AGED ABOUT 61 YEARS S/O LATE V MUNIVENKATAPPA RESIDING AT NO. 733 PATEL MUNIVENKATAPPA LAYOUT NAGARAVA BANGALORE-560045 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND
169 SRI. R. NATARAJ, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANNEX - E IN SO FAR AS THE PETITIONER IS CONCERNED AND ETC.
IN W.P. NO. 1958/2015 BETWEEN:
SMT. P. SHYLAJA W/O LATE SRI. T.A. RENUKAPPA AGED ABOUT 58 YEARS R/AT NO.43, 1ST FLOOR, PAPANNA BLOCK, 13TH CORSS, RBI MAIN COLONY ROAD, GANGANAGAR, BENGALURU-560024 ...PETITIONER (BY SRI. B. S. SHASHIBHUSHAN, ADVOCATE)
170 AND:
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST, BENGALURU - 560 020 …RESPONDENT
(BY SRI. K. KRISHNA, ADVOCATE )
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH DIRECT THE RESPONDENT /BDA TO CONSIDER THE PETITIONER'S PLIGHT AND TAKE IMMEDIATE ACTION BY ALLOTTING AN EQUIVALENT SITE OF THE SAME DEMENSIONS IN THE SAME WITHOUT ANY EXTRA COST AND EXECUTE NECESSARY DOCUMENTATION IN THIS BEHALF WITHIN 7 DAYS AND ETC.
IN W.P. NO. 2462/2015 BETWEEN:
SRI SARDAR AHMED SON OF SRI.K.ABDUL RAHIM, AGED ABOUT 54 YEARS, RESIDING AT 23, NANDI VIEW LAYOUT, DINNUR MAIN ROAD, R.T.NAGAR, BANGALORE-560032. ...PETITIONER (BY SRI. VIKHAR AHMED B., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKAS SOUDHA, BANGALORE-560001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD, KUMAR PARK WEST,
BANGALORE-560020.
THE DEPUTY COMMISSIONER
171
(LAND ACQUISITION)
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD, KUMAR PARK WEST,
BANGALORE-560020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD, KUMAR PARK WEST,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2-R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 AS PER ANNX - E AND FINAL NOTIFICATION DATED 23.02.2004 AS PER ANNX - F IN RESPECT OF THE SCHEDULE PROPERTY; AWARD DATED 08.07.2004 AND AWARD DATED 18.10.2004 AS PER ANNX - G & H; THE POSSESSION MAHAZAR DRAWN BY THE RESPONDENTS DATED 06.11.2004 AS PER ANNX - J & K RESPECTIVELY BY GIVING EFFECT TO THE PROVISIONS OF SEC. 24(2) OF RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION REHABILITATION AND RESETTLEMENT ACT, 2013 AND ETC.
IN W.P. NO. 4591/2015 BETWEEN:
GOVINDAMMA
W/O MR RAMAIAH,
AGED ABOUT 73 YEARS,
SRINIVAS
S/O MR. RAMAIAH,
AGED ABOUT 55 YEARS,
NAGRAJ
S/O MR. RAMAIAH,
AGED ABOUT 53 YEARS,
CHANDRU
S/O MR. RAMAIAH,
AGED ABOUT 51 YEARS,
172 5. YASHODAMMA
D/O MR. RAMAIAH,
AGED ABOUT 42 YEARS,
VENKATESH
S/O MR. RAMAIAH,
AGED ABOUT 40 YEARS,
ALL RESIDING AT NO.80,
THANISANDRA VILLAGE,
K R PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE-77
AND ARE REPRESENTED BY THEIR
GPA HOLDER G. SHANTARAJ
S/O LATE B. N. GURUMURTHY REDDY
AGED ABOUT 36 YEARS,
R/AT NO.161, 8TH STREET,
BANK AVENUE, KALYAN NAGAR POST,
BANGALORE-43. ...PETITIONERS (BY SRI. PAPI REDDY G., ADVOCATE FOR P2 - P6 )
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M S BUILDING, DR.AMBEDKAR VEEDHI,
BANGALORE-560 001,
BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUHTORITY,
T CHOWDAIAH ROAD, KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1;
173 SRI. D.N. NANJUNDA REDDY, SR. COUNSEL ALONG WITH SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANNEX - L IN SO FAR AS THE PETITIONER IS CONCERNED OR IN THE ALTERNATIVE AND ETC.
IN W.P. NO. 5228/2015 BETWEEN:
MR.P.V.CHANDRAN AGED ABOUT 69 YEARS S/O LATE P V MADHAVAN RESIDING AT #141, BLOCK NO.20 (FORMED IN SURVEY NO.17/1 HENNUR VILLAGE) ARKAVATHI BDA LAYOUT BANGALORE - 560 043 ...PETITIONER (BY SRI. K.N. PRAVEEN KUMAR, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
T CHOWDAIAH ROAD,
K P WEST, BANGALORE - 560 020
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION
T CHOWDAIAH ROAD
K. P. WEST, BANGALORE - 560020
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION, B D A COMPLEX
R. T. NAGAR, BANGALORE - 560032
THE ASSISTANT EXECUTIVE ENGINEER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION, B D A COMPLEX
R T NAGAR, BANGALORE - 560032
174 5. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
BANGALORE - 560 001 …RESPONDENTS (BY SRI. K. KRISHNA, ADVOCATE FOR R1-R3; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R4; SRI. G.V. SHASHIKUMAR, AGA FOR R5)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ALLEGED DENOTIFICATION PROCESS OF R-1 DENOTIFYING ESPECIALLY THE PETITIONER PROPERTY MORE FULLY EVIDENT IN ANNX - L DATED 12.11.2013 AND ETC.
IN W.P. NO. 5664/2015
BETWEEN:
SMT BATHULA BEGUM
W/O JANAB NUSARATH PASHA,
AGED ABOUT 60 YEARS,
SRI. JANAB NUSRATH PASHA
S/O ALIJANABSATTARALIAS BABASAHIB,
AGED ABOUT 67 YEARS,
BOTH ARE RESIDING AT NO.63,
PILLANNA GARDEN,
3RD STAGE, BANGALORE-560 045,
ALSO RESIDING AT NO.405,
406, NEEKADRI MAHAL
APARTMENTS BLOCK,
NO.45/6, NANDIDURGA ROAD,
BANGALORE. ...PETITIONERS (BY SRI. P. SURESH, ADVOCATE AND SRI. SRIDHARA D. NAIK, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M S BUILDING, BANGALORE-560 001,
REPT. BY ITS, PRINCIPAL SECRETARY
175
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-20.
THE ADDL. LAND ACQUISITION OFFICER,
BDA, CHOWDAIAH ROAD,
KUMARA PRAK WEST,
BANGALORE-20. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K.N. PUTTEGOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS AUTHORITIES TO CONSIDER THE REPRESENTATIONS SUBMITTED BY THE PETITIONERS DATED 15.11.2014 FOR DE-NOTIFICATION OR RE-CONVEYANCE OF THE PETITIONERS LAND AS PER VIDE ANNX - A & A1 & B TO THIS WRIT PETITION AND ETC.
IN W.P. NO. 6735/2015 BETWEEN:
SRI GURUPADAPPA NAGAMARPALLI AGED ABOUT 71 YEARS S/O LATE SANGANBASAPPA NAGAMARPALLI R/AT NO. 322, SARASWATHI NILAY 3RD MAIN, 5TH CROSS, 1ST BLOCK, R T NAGAR BANGALORE - 560 032 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
176
URBAN DEVELOPMENT
MULTISTORIED BUILDING
DR B. R. AMBEDKAR ROAD
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
PALACE ROAD
BANGALORE - 560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
PALACE ROAD
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.M. VIJAY, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANNEX - H AND ETC. IN W.P. NO. 6981/2015 BETWEEN:
MRS.KUNJAMMA SAMUEL
W/O LATE A J SAMUEL,
AGED ABOUT 70 YEARS,
MRS. LENY ROY,
D/O LATE A J SAMUEL,
W/O MR. ROY PHILIP,
AGED ABOUT 46 YEARS,
BOTH ARE REPRESENTED BY THEIR
GENERAL POWER OF ATTORNEY HOLDER
MR.JOSEPH ABRAHAM,
S/O MR.ABRAHAM,
AGED ABOUT 57 YEARS,
R/AT NO.306, 7M, 80 FT, ROAD,
177
HRBR LAYOUT, KALYANA NAGAR,
BENGALURU-560 043.
...PETITIONERS
(BY SRI. PRAKASH T. HEBBAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M S BUILDING,
DR.AMBEDKAR ROAD,
BANGALORE-560 001,
REPRESENTED BY ITS SECRETARY.
THE COMMISSIONER,
BENGALURU DEVLEOPMENT AUTHOIRTY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-0560 020.
THE SPECIAL LAND ACQUISITION OFFICER,
BENGALURU DEVLEOPMENT AUTHOIRTY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, ADVOCATE FOR R1; SRI. M. N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS QUASHING THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY THE R-2 & R-3 AS PER ANNEX - G FINAL NOTIFICATION DATED 23.02.2004 ISSUED BY THE R-2 & 3 VIDE ANNEX-H AND MODIFIED FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-2 & 3 VIDE ANNEX - J, IN RESPECT OF THE SCHEDULE PROPERTY AND DECLARE THAT THE PRELIMINARY AND FINAL NOTIFICATION VIDE ANNEX - G, H & J HAVE LAPSED AND HAVE BECOME INOPERATIVE IN VIEW OF SECTION 24(2) OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013 (CENTRAL ACT NO. 30 OF 2013).
178 IN W.P. NO.7248/2015: BETWEEN:
SRI. MARUTHI BADAVANE NAGAREEKA KSHEMABHIVRUDHI SAMITHI, REPRESENTED BY ITS PRESIDENT MR RAJANNA B. O/AT NO.402, JAGNANESHWARI NILAYA, 9TH CROSS, MARUTHI LAYOUT, DASRAHALLI HEBBAL, BANGALORE-24. ...PETITIONER (BY SRI. SOMASEKHARA K. H., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
REPRESETNED BY ITS SECRETARY,
BANGALORE - 560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-20.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-20 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K.N. PUTTEGOWDA, ADVOCATE AND SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX - J AND ETC.
179 IN W.P. NO. 7277/2015, BETWEEN:
SRI. MARUTHI BADAVANE NAGAREEKA KSHEMABHIVRUDHI SAMITHI REPRESENTED BY ITS PRESIDENT MR. RAJANNA - B. O/AT NO.402, JAGANANESHWARI NILAYA 9TH CROSS, MARUTHI LAYOUT, DASARAHALLI, HEBBAL, BANGALORE-24 ...PETITIONER (BY SRI. SOMASEKHARA K. H., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
REPRESENTED BY ITS SECRETARY
BANGALORE-01
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE-20
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE-20 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN - K AND ETC.
IN W.P. NO. 7326/2015, BETWEEN:
SRI. INNESHAPPA
180 AGED ABOUT 60 YEARS, S/O LATE CHOWRAPPA R/AT MESTRI PALYA HAMLET VILLAGE, RACHENAHALLI, K.R. PURAM HOBLI, BANGALORE EAST TALUK, BANGALORE REPRESENTED BY HIS GENERAL POWER OF ATTORNEY HOLDER JUANNES @ JOHN, AGED ABOUT 53 YEARS, SON OF LATE Y. CHINNAPPA, RESIDING AT #41, SAI KRUPA APARTMENT, 5TH FLOOR, VISHWANATHA NAGENAHALLI, R.T. NAGAR POST, BANGALORE-560 032. ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPEMENT
M.S. BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020.
BY ITS COMMISSIONER,
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPEMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.M. VIJAY, ADVOCATE FOR R2 & R3; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
181
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - F AND ETC.
IN W.P. NO.8277/2015:
BETWEEN:
MRS. JETHRONICA AGED ABOUT 78 YEARS W/O MR. GABRIEL R/AT NO.89, N.M. REDDY ROAD, MARIYANAPALYA H.A. FARM POST BANGALORE - 560 024.
...PETITIONER
(BY SMT. RASHMI PATEL, ADVOCATE )
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF HOUSING & URBAN DEVELOPMENT M.S. BUILDING BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST, BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
182 NOTIFICATION DATED 18.06.2014 VIDE ANNEX-E ISSUED BY R1 AND ETC.
IN W.P. NO.8278/2015:
BETWEEN:
SMT AROKIA MARY AGED ABOUT 60 YEARS W/O LATE ALPHONSE RAJ R/AT NO. 138, GARE CHINNAPPA LAYOUT, MARIYANPALAYA, H.A. FARM POST, BANGALORE - 560 024.
SRI. C. ANTHONYSWAMY AGED ABOUT 50 YEARS, S/O LATE CHINNAPPA R/AT MARIYANAPALYA, H.A. FARM POST, BANGALORE - 560 024.
SRI. A. CHINNAPPA S/O AROGYAPPA AGED ABOUT 75 YEARS, R/AT MARIYANPALYA, H.A. FARM POST, BANGALORE - 560 024.
SRI. K. VENKATESHAPPA S/O T.K. KODANDAPPA AGED ABOUT 55 YEARS, R/AT MARIYANPALYA, H.A. FARM POST, BANGALORE - 560 024.
SMT. SUSHEELAMMA W/O LATE LAWRENCE AGED ABOUT 55 YEARS, R/AT MARIYANPALYA, H.A. FARM POST, BANGALORE - 560 024. ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE )
183 AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING & URBAN DEVELOPMENT M.S. BUILDING, BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST, BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED18.06.2014 VIDE ANNX-E ISSUED BY THE R-1 IN SO FAR AS PETITIONERS ARE CONCERNED AND IN RESPECT OF THE SCHEDULE PROPERTY.
IN W.P. NO.9135/2015:
BETWEEN:
SRI. SYED ZAKRI HUSSAIN S/O S. RAHAMATUMAIAH, AGED ABOUT 58 YEARS, NO.9/562, AGADI STREET, AMEENPEER ROAD CUDDAPAH - 516 001.
K.S. DILSHAD BEGUM W/O K.S. RAFIUDDIN, AGED ABOUT 52 YEARS, NO.12, 2ND MAIN BYRAPPA
184 LAYOUT, NEAR RASHEEDYA MASJID, GOVINDAPURA, ARABIC COLLEGE POST, BENGALURU - 560 045.
SRI N.K. RAM MOHAN S/O N.S. KRISHNACHARI, AGED ABOUT 43 YEARS, R/AT NEHA NILAYA, NO.13 SONNE GOWDA LAYOUT, KODEGIHALLI, SAHAKARANAGARA POST, BENGALURU - 560 092.
SRI. S. JAI PRASAD S/O LATE M. SIVARAJ, AGED ABOUT 37 YEARS, R/AT NO.439, 5TH "B" MAIN, 2ND BLOCK, HRBR LAYOUT, KALYANANAGAR BENGALURU - 560 043.
SRI G. CHANDRACHAR S/O T.H. GANGADHARACHAR, AGED ABOUT 53 YEARS, R/AT NO.13,NEHA NILAYA, SONNE GOWDA LAYOUT, KODEGIHALLI, SAHAKARANAGARA POST, BENGALURU - 560 092.
SMT. LALITHA BAI W/O A. VEERA RAGHAVALU, AGED ABOUT 68 YEARS, R/AT NO.35, 4TH CROSS, I FLOOR, MAGADI ROAD, BENGALURU - 560 023.
SRI RAVINDRA BABY S/O S. KRISHNAIAH, AGED ABOUT 42 YEARS, R/AT NO.814, 10TH "A" AMIN, INDIRA NAGARA, I STAGE, BENGALURU - 560 038.
185 8. SRI A. RIZAUDEEN S/O ASHRAF ALI, AGED ABOUT 47 YEARS, R/AT NO.12, DEFENCY LAYOUT THANISANDRA MAIN ROAD, BHARAT NAGAR, SHIVARAMA KARANTH NAGAR POST, BENGALURU - 560 077.
SRI R.SARAMA BEGUM W/O A. RIAZUDEEN, AGED ABOUT 36 YEARS, R/AT NO.12,DEFENCY LAYOUT THANISANDRA MAIN ROAD, BHARAT NAGAR, SHIVARAMA KARANTH NAGAR POST, BENGALURU - 560 077.
SRI C. KALINGAIAH S/O CHAMAIAH, AGED ABOUT 70 YEARS, R/AT NO. 247, 12 "A" CROSS, 1ST "B" MAIN ROAD, W.C ROAD, 2ND STAGE, MAHALAKSHMI PURAM POST, BENGALURU - 560 086.
SRI G. SURENDRANATH S/O LATE K. GOPALA PILLAI, AGED ABOUT 57 YEARS, R/AT NO.B-15, KHB LAY OUT, PUTTENAHALLI, YALAHANKA, BENGALURU - 560 064.
SMT. M. VIJAYA KUAMRI W/O M. DHANA SINGH, AGED ABOUT 62 YEARS, R/AT NO.48, 2ND MAIN, VIVEKANAGAR POST, BENGALURU - 560 047.
SMT. E. KAMALA MANOGARAN W/O MANOGARAN, AGED ABOUT 65 YEARS, R/AT NO 2 FRIENDS LAYOUT, CHANNAPPANAHALLI MAIN ROAD,
186 MARATHAHALLI POST, BENGALURU - 560 037.
SMT. MADHURI ADIGA W/O A.R ASHOK KUMAR ADIGA, AGED ABOUT 48 YFEARS, R/AT NO.288, 3RD "A" CROSS, 2ND BLOCK, 3RD STAGE, W.O.C ROAD, BENGALURU - 560 079.
SMT. V.S. AMARAVENMATHY W/O R. RAMAN, AGED ABOUT 56 YEARS, R/AT NO.21/1 DEFENCE LAYOUT, 3RD CROSS, THANISANDRA MAIN ROAD, BENGALURU - 560 077.
SRI SYED AHMED S/O NISAR AHMED AGED ABOUT 32 YEARS, R/AT NO.21/2, DEFENCY LAYOUT, 3RD CROSS, THANISANDRA MAIN ROAD, BENGALURU - 560 077.
SRI NAVEED AHMED S/O NISAR AHMED AGED ABOUT 30 YEARS, R/AT NO.21/2, DEFENCY LAYOUT, 3RD CROSS, THANSANDAR MAIN ROAD, BENGALURU - 560 077.
SRI. S KUMAR S/O LATE SRINIVAS AGED ABOUT 51 YEARS, R/AT NO.45, 2ND CROSS, SRI SAIBABA NAGAR SRIRAMPURA, BENGALURU - 560 021.
SRI K KOTHANDARAMAN S/O V KANNIPPAN AGED ABOUT 74 YEARS, R/AT NO.NEW NO.38, OLD NO.245 9TH MAIN, MATHIKERE NEW EXTENSION, BENGALURU - 560 054.
187
TAJA PASHA S/O LAND CHAND PASHA AGED ABOUT 33 YEARS, R/AT NO.23/106/B, 2ND MAIN, 8TH CROSS, KUPPASWAMY LAYOUT, NAGAVARA ARABIC COLLEGE POST, BENGALURU - 560 045.
SMT SEEMA BANU W/O TAJ PASHA AGED ABOUT 30 YEARS, R/AT NO.23/106/B, 2ND MAIN, 8TH CROSS, KUPPASWAMY LAYOUT NAGAVARA ARABIC COLLEGE POST, BENGALURU - 560 045.
SMT SHANAZ BEGUM W/O ZAKIR HUSSAIN, AGED ABOUT 33 YEARS, R/AT NO.58 YEARS, GOVINDAPURA, UMARNAGAR, 4THCROSS, A.C. POST, BENGALURU - 560 045.
SMT ZAKIRA BEGUM W/O LATE JAMSHEED AGED ABOUT 43 YEARS, R/AT NO.25 3RD CROSS, DEFENCY LAYOUT, NEAR FATHIMA MAJID THANISANDRA MAIN ROAD, BENGALURU - 560 077.
SRI S KRISHNA MURTHY S/O LATE S SINGARAM, AGED ABOUT 52 YEARS, R/AT NO.3/1, MES QUARTERS, GANGADHARA CHETTY ROAD, SHIVAN CHETTY GARDEN POST, BENGALURU - 560 042.
SRI M MAHBOOB ALI S/O LATE V M MOHAMMED ALI AGED ABOUT 53 YEARS, R/AT NO.23, B TYPE, ROPERTSONROAD,
188 FRASER TOWN, BENGALURU - 560 005.
SRI M AKBER ALI S/O LATE V M MOHAMMED ALI, AGED ABOUT 63 YEARS, R/AT NO.23, B TYPE, ROPERTSON ROAD, FRASER TOWN, BENGALURU - 560 005.
SRI YOUSUF ALI S/O LATE T M MOHAMMED ALI, AGED ABOUT 51 YEARS, R/AT NO.23, B TYPE, ROPERTSON ROAD, FRASER TOWN, BENGALURU - 560 005.
SRI EQBAL ALI S/O LATE T M MOHAMMED ALI, AGED ABOUT 65 YEARS, R/AT NO.23, B TYPE, ROPERTSON ROAD, FRASER TOWN, BENGALURU - 560 005.
SMT YASMEEN SULTANA W/O AKHI KHAN, AGED ABOUT 35 YEARS, R/AT NO.32, 3RD CROSS DEFENCY LAYOUT, THANISANDRA MAIN ROAD, BENGALURU - 560 077.
SRI MOHAMMED ABDULLA W/O S HAMIM AHMED AGED ABOUT 43 YEARS, R/AT NO.32, 3RD CROSS DEFENCY LAYOUT, THANISANDRA MAIN ROAD, BENGALURU - 560 077.
SRI MOHAMMED ZEYAULLA W/O S HAMIM AHMED, AGED ABOUT 28 YEARS, R/AT NO.32, 3RD CROSS
189 DEFENCY LAYOUT, THANISANDRA MAIN ROAD, BENGALURU - 560 077.
SRI. R KANICKRAJ W/O S RAJENDIRAN, AGED ABOUT 58 YEARS, R/AT NO.1 TERESA 2ND CROSS, RANGANATHA LAYOUT, MAHADEVAPURA, BENGALURU - 560 048.
SRI. K.M.M. ABDUL KADAR W/O K MOIDIN BEARY, AGED ABOUT 51 YEARS, R/AT NO.103, MANASABA PALACE, SULTANPALYA MAIN ROAD, R.T. NAGAR POST, BENGALURU - 560 032.
SRI. BONDU RAMA SWAMY W/O MUSALAIAH, AGED ABOUT... YEARS, R/AT N.306, 9TH C MAIN, I CROSS, 1ST BLOCK, HRBR LAYOUT, KALYAN NAGAR, BENGALURU - 560 046.
SRI. I KUMARAN MOOSAD S/O I RAMAN MOOSAD, AGED ABOUT 73 YEARS, R/AT NO.91, G BLOCK, SAHAKARA NAGARA, BENGALURU - 560 092.
SRI N K GOPI S/O N.S. KRISHNACHARI, AGED ABOUT 42 YEARS, R/AT NO.13, NEHA NILAYA, SONNE GOWDA LAYOUT, KODEGIHALLI, SAHAKARANAGAR POST, BENGALURU - 560 092.
190 37. SRI. A SUBRAMANYAM S/O A SESHAIAH, AGED ABOUT 53 YEARS, R/AT NO.33, OFFICERS QUARTERS, BEML NAGAR POST, K.G.F. - 563 115
SRI FAIROZ BAIG S/O LATE AMEERJAN, AGED ABOUT 45 YEARS, R/AT NO.33, 1ST CROSS D.V. BLOCK, R.T. NAGAR, BENGALURU - 560 032. 39. SRI. SHAKEEL SAIT S/O ABDUL RAHMAN SAIT, AGED ABOUT 33 YEARS, R/AT NO.209, 9TH B MAIN ROAD, 2ND CROSS, VIJAYANAGARA, BENGALURU - 560 040.
SRI MAHAMED AHSWAR S/O NASEER AHMED, AGED ABOUT 37 YEARS, R/AT NO.S2, S.K. HOUSE, 2ND FLOOR, NO.661, ST MAIN ROAD, GANGANAGAR EXTENSION, BENGALURU - 560 032.
SRI NOOR JAHAN S/O NASEER AHMED, AGED ABOUT 43 YEARS, WATCHMAKER, R/AT NO.S2 S.K. HOUSE, 2ND FLOOR NO.661, ST MAIN ROAD, GANGANAGAR EXTENSION, BENGALURU - 560 032.
SRI ASHOK VARDHAN S/O SUBEDAR SHAMLAL, AGED ABOUT 56 YEARS, R/AT NO.SHYAM HOSPITAL AND RESEARCH CENTRE, KARHALLI ROAD, BENGARPET, KOLAR DISTRICT - 563 114. ...PETITIONERS
191 (BY SRI. VISHWAJITH SHETTY S, ADV.)
AND:
STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BENGALURU REPRESENTED BY ITS SECRETARY.
THE COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY, CHOWDAIAH ROAD, KUMARA PARK WEST, BENGALURU - 20.
THE SPECIAL LAND ACQUISITION
OFFICER, BENGALURU DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD
KUMARA PARK WEST,
BENGALURU - 20. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2; D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S SACHIN, ADVOCATE FOR R3 )
THIS W.P. FILED UNDER ARTICLE 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX-A. IN W.P. NO.9278/2015:
BETWEEN:
SRI M. RAGHUKUMAR AGED ABOUT 36 YEARS S/O LATE C MUNIKRISHNAPPA.
SRI. C. MUNIRAJU S/O LATE CHIKKAVENKATAPPA AGED ABOUT 50 YEARS.
192 3. SRI C. VENKATARAM S/O LATE CHIKKAVENKATAPPA AGED ABOUT 48 YEARS.
C. SRINIVASAMURTHY S/O LATE CHIKKAVENKATAPPA AGED ABOUT 45 YEARS.
ALL RESIDING NEAR LAKSHMINARAYNASWAMY TEMPLE SAHAKARANAGAR POST, AMRUTHAHALLI BANGALORE - 560 092. ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE )
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING & URBAN DEVELOPMENT M.S. BUILDING BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, KUMAR PARK WEST
BANGALORE - 560 020
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN-F ISSUED BY THE RESPONDENT NO.1 IN SO FAR AS THE PETITIONERS ARE CONCERNED AND RELATING TO THE SCHEDULE PROPERTY.
193 IN W.P. NO.9488/2015: BETWEEN:
SRI MUNIYAPPA S/O POOJAPPA AGED ABOUT 64 YEARS R/AT NO.104, VIDYASAGAR (SARAI PALYA), THANISANDRA MAIN ROAD, SRK NAGAR POST BANGALORE - 560 077, ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE )
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING & URBAN DEVELOPMENT M.S. BUILDING, BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST BANGALORE - 560 020. …RESPONDENTS (BY G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA G. GOWDA, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S SACHIN, ADVOCATE FOR R3
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED18.06.2014 VIDE ANN-F AND ETC.
IN W.P. NO.9576/2015: BETWEEN:
1 . M GOPAL AGED ABOUT 36 YEARS,
194 2 . M RAGHAVENDRA AGED ABOUT 32 YEARS,
3 . M UDAYKUMAR
AGED ABOUT 28 YEARS,
4 . M HARISHKUMAR
AGED ABOUT 26 YEARS,
ALL SONS OF SRI. MUNIYAPPA
S/O POOJAPPA,
AGED ABOUT 64 YEARS,
R/AT NO.104 VIDYASAGAR
(SARAI PALYA)THANISANDRA MAIN ROAD,
SRK NAGAR POST,
BANGALORE-560077 …PETITIONERS (BY SRI. SAMPATH A., ADVOCATE )
AND:
1 . THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M S BUILDING,
BANGALORE-560001
2 . THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020
BY ITS COMMISSIONER
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020 …RESPONDENTS (BY G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
195 NOTIFICATION DATED 18.06.2014 VIDE ANN - F IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC
IN W.P. NO.10923/2015 BETWEEN:
SRI D. VENKATA KRISNAPPA AGED ABOUT 51 YEARS S/O LATE DASAPPA R/AT NO.627, NEW HOUSING COLONY , I. I. S. C., BANGALORE - 560 012 ...PETITIONER (BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
DEPT. OF HOUSING &
URBAN DEVELOPMENT
M. S. BUILDING
DR. AMBEDKAR VEEDHI
BANGALORE - 560 001
REPT BY ITS SECRETARY
2 . THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560020
REPTD. BY ITS COMMISSIONER
3 . THE SPECIAL LAND AQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560020 …RESPONDENTS (BY G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3;
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNX - J DATED 18.06.2014 ISSUED BY THE R -1 AND ETC.
196 IN W.P. NO.11344/2015 BETWEEN:
SRI. J.K. JAGADISH AGED ABOUT 53 YEARS, S/O LATE J M KRISHNAPPA, R/AT JAKKUR VILLAGE, YELAHNAKA HOBLI, BANGALORE NORTH TALUK ...PETITIONER (BY SRI. S. MAHESH, ADVOCATE AND SRI. SAMPATH A., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S BUILDING,
BANGALORE-560 001
2 . THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020
BY ITS COMMISSIONER
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020
4 . METROPOLITAN CO-OPERATIVE
HOUSING SOCIETY LTD,
NO.21, GROUND FLOOR,
VIDHANA SOUDHA,
BANGALORE-560 001
REPRESENTED BY ITS SECRETARY
5 . BANGALORE METROPOLITAN
PLANNING AUTHORITY,
BY ITS CHAIRMAN,
BBMP COMPLEX,
J.C. ROAD,
BANGALORE-560 001 …RESPONDENTS
197 (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. B.V. SHIVAKUMAR, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3; SRI. A. RAVISHANKAR, ADVOCATE FOR R4; SRI. V.Y. KUMAR, ADVOCATE FOR C/R4) RESPONDENT NO.5 IS DELETED VIDE COURT ORDER DATED 07.10.2015
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED 18.06.2014 VIDE ANNEX - L AND ETC.
IN W.P. NO.13201/2015 BETWEEN:
1 . SRI NANJAPPA
AGED ABOUT 58 YEARS,
S/O LATE CHOWDAPPA,
2 . SRI.MUNINARAYANA
AGED ABOUT 58 YEARS,
S/O LATE K. SONNAPPA,
3 . SMT.KANAKAMMA
AGED ABOUT 50 YEARS,
W/O LATE M.NAGARAJA,
ALL ARE RESIDING AT
DASARAHALLI VILLAGE,
K.R PURAM HOBLI,
HA FARM POST,
BANGALORE EAST TALUK - 560 024
4 . SMT. GODHA R
AGED ABOUT 43 YEARS,
W/O SRI RAMAPRASAD
NO.691,VISHNUCHITTA, 5TH CROSS,
8TH MAIN, MARUTHI LAYOUT,
DASARAHALLI, HA FARM POST,
BANGALORE - 560 024
198 5 . SMT. S. M. JAYALAKSHMI
AGED ABOUT 69 YEARS
W/O SRI H. K. RANGANATHAN,
RESIDING AT NO.692,
SRIRANGADHAMA,
5TH CROSS, 8TH MAIN,
MARUTHI LAYOUT,
DASARAHALLI, HA FARM POST,
BANGALORE-560 024.
6 . SRI N. RAJENDRA
AGED ABOUT 56 YEARS
NO.1,5TH CROSS,
8TH MAIN,MARUTHI LAYOUT,
DASARAHALLI, HA FARM POST,
POST BANGALORE-560 024.
7 . SRI V. ANANDA
SON OF SRI G. VENKATAPPA,
AGED ABOUT 45 YEARS
NO.6, 5TH CROSS,
8TH MAIN,MARUTHI LAYOUT,
DASARAHALLI,HA FARM POST,
BANGALORE-560 024.
8 . SMT. SOSAMMA THOMAS
AGED ABOUT 69 YEARS
W/O SRI M. C. THOMAS
5TH CROSS, 8TH MAIN,
MARUTHI LAYOUT,DASARAHALLI,
HA FARM POST,
BANGALORE-560 024. 9 . SRI GIRIJA B. S.
AGED ABOUT 42 YEARS
SON OF LATE SREENIVASA MURTHY B. M.
NO.4, 5TH CROSS, 8TH MAIN,
MARUTHI LAYOUT,DASARAHALLI,
HA FARM POST,
BANGALORE-560 024.
10 . SRI M. C. ARBRAHAM,
AGED ABOUT 67 YEARS
SON OF SRI M. L. CHERIAN,
NO.2, 5TH CROSS,
8TH MAIN,MARUTHI LAYOUT,
199
DASARAHALLI,HA FARM POST,
BANGALORE-560 024.
11 . MRS ELIZABETH ANNA JOHN
AGED ABOUT 51 YEARS
D/O REV. E. C. JOHN
NO.5, 5TH CROSS
8TH MAIN, MARUTHI LAYOUT
DASARAHALLI, HA FARM POST
BANGALORE - 24
12 . SRI ANILA S
AGED ABOUT 39 YEARS
S/O DR. SURYANARAYANA K
NO.3,7,10, 5TH CROSS
8TH MAIN, MARUTHI LAYOUT
DASARAHALLI, HA FARM POST
BANGALORE - 24
13 . SMT RAMYA SATYANARAYANA
AGED ABOUT 35 YEARS
W/O SRI ARUN S
NO.2, 5TH CROSS
8TH MAIN, MARUTHI LAYOUT
DASARAHALLI, HA FARM POST
BANGALORE - 560024
REPRESENTED BY HIS SPA HOLDER
AND BROTHER IN LAW SRI. ANILA S.
AGED ABOUT 38 YEARS
S/O DR K. SURYANARAYANA
NO.11, NAGAPPA STREET
SHESHADRIPURAM
BANGALORE - 560020
14 . SMT SHASHI KARTHIKEYAN
AGED ABOUT 42 YEARS
W/O SRI D KARTHIKEYAN
NO.8, 5TH CROSS
8TH MAIN, MARUTHI LAYOUT,
DASARAHALLI, HA FARM POST
BANGALORE - 560024
15 . SRI RAGHUNAND C,
AGED ABOUT 39 YEARS
S/O SRI C. CHIKKANNA
NO.9, 5TH CROSS
200
8TH MAIN, MARUTHI LAYOUT
DASARAHALLI, HA FARM POST
BANGALORE - 560024. ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT, M.S. BUILDING,
BANGALORE- 560001
2 . THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560020
BY ITS COMMISSIONER
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN - S ISSUED BY THE R-1 AND ETC.
IN W.P. NO.14944/2015:
BETWEEN:
1 . DR. M. NARAYANAPPA
S/O LATE SRI. M. ANJANAPPA
AGED ABOUT 71 YEARS
R/AT HOUSE NO.229, 6TH B MAIN,
10TH CROSS, HMT LAYOUT,
R.T. NAGAR,
BANGALORE-560002
201 2 . SRI. RAJESH KUMAR
S/O SRI. SAHJANANDA PRASAD
AGED ABOUT 40 YEARS
R/AT NO.7/2,
MUNISWAMY GOWDA LAYOUT,
1ST MAIN, HEBBAL,
KEMPAPURA,
BANGALORE-560024
3 . LALTI KUMARI
W/O SRI. SAHJANANDA PRASAD
AGED ABOUT 45 YEARS
R/AT NO.7/2,
MUNISWAMY GOWDA LAYOUT,
1ST MAIN, HEBBAL, KEMPAPURA,
BANGALORE-560024
4 . SMT. PREMA V.
W/O M.N. NAGARAJA
AGED ABOUT 41 YEARS
R/AT HOUSE NO.3,
1ST CROSS,
NEAR SINDHI COLLEGE OUT ROAD,
MUNISWAMY GOWDA LAYOUT,
BANGALORE-560024
5 . SRI. SUBBARAMAIAH
S/O SRI. D.P. ASHWATHANARAYANAIAH
AGED ABOUT 50 YEARS
R/AT NO.2, SRINILAYA,
1ST CROSS,KUVEMPU MAIN ROAD,
HEBBAL KEMPAPURA
BANGALORE-24
6 . AZEEZUNNISA
W/O ABDUL KHAYUM
AGED ABOUT 44 YEARS
R/AT NO.6, 1ST MAIN ROAD,
MUNISWAMY GOWDER LAYOUT,
HEBBAL, KEMPAPURA
BANGALORE-560024
7 . SMT. KHORESHA KHATOON
W/O SRI. H. ANSARI
AGED ABOUT 49 YEARS
R/AT NO.16/B,
202
1ST MAIN ,2ND CROSS,
MUNISWAMY GOWDA LAYOUT,
OPP: SINDHI COLLEGE,
HEBBAL KEMPAPURA,
BANGALORE-560024
8 . SRI. PONNUSWAMY
S/O SRI. MALAYAN
AGED ABOUT 49 YEARS
R/AT C/O NARASIMHASWAMY HOUSE,
NO.96/1,10TH CROSS, 3RD MAIN ROAD,
GANGANAGARA, LAKSHMAIAH BLOCK,
GANGANAGARA,
BANGALORE-560024
9 . SRI. CHINNU
S/O SRI. MALAYAN
AGED ABOUT 45 YEARS
R/AT C/O NARASIMHASWAMY HOUSE,
NO.96/1, 10TH CROSS, 3RD MAIN ROAD,
GANGANAGARA, LAKSHMAIAH BLOCK,
GANGANAGARA
BANGALORE-560024
10 . MR. ALI HUSSAIN KHAN
S/O LATE ALIMKHAN
AGED ABOUT 62 YEARS
R/AT C/O A.K. WELCOME STORES,
NO.2,KEMPAPURA MAIN ROAD,
HEBBAL POST,
BANGALORE-560024
11 . SRI. M.N. NARAYANA RAJU
S/O SRI. RAMARAJU
AGED ABOUT 45 YEARS
R/AT NO.2, KEMPAPURA
HEBBAL POST,
BANGALORE-560024
12 . SRI. SOHAN SHARMA
S/O SRI. TEJ NARAYAN SHARMA
AGED ABOUT 41 YEARS
R/AT NO.30, BISHEWARA LAYOUT,
NEAR RAILWAY LINE,
NAGASHETTY HALLI,
BANGALORE-560094
203 13 . SRI. RAJAVEL
S/O LATE SUBRAMANI
AGED ABOUT 63 YEARS
SECURITY OFFICE OF THE
RESERVE BANK OF INDIA,
NRUPATHUNGA ROAD,
BANGALORE-560001
14 . SRI. B.R. PAPANNA
S/O B.P. RAMAKRISHNAPPA
AGED ABOUT 66 YEARS
HOUSE NO.201, 1ST BLOCK,
POLICE QUARTERS,
BRIYAND SQUIRE,
MYSORE ROAD,
BANGALORE-560002 …PETITIONERS (BY SRI. CHANDRASHEKAR L., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING &
URBAN DEPARTMENT,
VIKASA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560001
REPRESENTED BY ITS SECRETARY
2 . THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOUDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-20
REPRESENTED BY ITS COMMISSIONER
3 . THE ADDITIONAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOUDAIAH ROAD
KUMARA PARK WEST,
BANGALORE-20 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BASAVARAJA H.T., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY
204 NOTIFICATION ISSUED BY THE R-1 UNDER SECTION 17(1) AND (3) OF THE BANGALORE DEVELOPMENT ACT, DATED 03.02.2003 AND THE FINAL NOTIFICATION DATED 18.06.2014, PRODUCED AT ANNEXURE -A & ANNEXURE - B PASSED BY R - 2, R-1 IN SO AS THE LANDS OF THE PETITIONER SITUATED IN SY.NO.28/2 AND SY.NO.28/3, IN KEMPAPURA VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE AND ETC.
IN W.P. NO.17240/2015:
BETWEEN:
1 . SMT MANJULA
W/O LATE H T MANJUNATH
AGED ABOUT 30 YEARS
RESIDING AT NO.97
'A' BLOCK
HEBBAL H A FARM POST
BENGALURU-560024
2 . SMT SHANTHAKUMARI
W/O KRISHNA B. M.
AGED ABOUT 36 YEARS
RESIDING AT NO.97
'A' BLOCK
HEBBAL H A FARM POST
BENGALURU-560024 ...PETITIONERS (BY SRI. P. B. AJIT, ADVOCATE AND SRI. CHANDRASHEKARA REDDY K.C., ADVOCATE)
AND:
1 . STATE OF KARNATAKA
REPRSENTED BY THE PRINCIPAL
SECRETARY TO HOUSING &
URBAN DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
BANGALORE-560001
2 . BANGALORE DEVELOPMENT AUTHORITY
205
SANKEY ROAD
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VINAY DEVARAJ, SRI. VIKRAM A. HULIGOL, SRI. M.N. RAAMAJANEYA GOWDA, ADVOCATES FOR R2 & 3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION TO THE SUBJECT LAND OF THE PETITIONERS DATED 18.06.2014 PUBLISHED BY THE R-1 VIDE ANN - D AND ETC.
IN W.P. NO.18814/2015: BETWEEN:
SMT KEMPAMMA W/O. LATE SRI. KALEGOWDA, AGED ABOUT 68 YEARS, NO.145,DHANISANDRA VILLAGE, SHIVARAMKARANTH NAGAR POST, K.R. PURA HOBLI, BANGALORE EAST TALUK, BANGALORE 560077 (SENIOR CITIZEN BENEFIT NOT CLAIMED) ...PETITIONER (BY SRI. M. MURALI BABU, ADVOCATE)
AND:
1 . STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
206
M.S. BUILDING,
BANGALORE - 560001
2 . BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST EXTENSION,
BANGALORE - 560020
REP. BY ITS COMMISSIONER
3 . THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
K.P WEST EXTENSION,
BANGALORE - 560001 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRLY. NOTIFICATION PASSED U/S.17(1) OF THE BANGALORE DEVELOPMENT ACT 1978 DATED 03.02.2003, AT ANN - B, & CONSEQUENTLY THE FINAL NOTIFICATION PASSED UNDER SEC.19(1) OF THE BANGALORE DEVELOPMENT ACT, 1978 DATED 23.02.2004, AT ANN - C IN SO FAR AS PETITIONER'S LAND ARE CONCERNED AND ETC. IN W.P. NO.19213/2015 BETWEEN: 1 . B. M. GANAPATHI
S/O B.K.MACHAIAH,
AGED ABOUT 62 YEARS,
NO.44, MURTHYUN NELLAYA
11TH CROSS, ATMANANDA COLONY
R.T.NAGAR P.O.
BANGALORE-32.
2 . JACOB MATHEW
S/O N.J. MATHEW
AGED ABOUT 54 YEARS,
NO.22, VINAYAKANAGAR,
SADARAMMA LAYOUT,
(NEAR RAILWAY TRACK
207
GEDDALAHALLI)
KALANAGAR P.O.
BANGALORE-560 043.
3 . A.THOMAS
AGED ABOUT 55 YEARS,
S/O A ARICASWAMY
NO.38, VINAYAKANAGAR,
SHARADAMMA LAYOUT,
NEAR RAILWAY TRACK
GEDDALAHALLI, KALANAGAR P.O.
BANGALORE-560 043.
4 . N.PURUSHOTHAM
S/O NARASAPPA,
AGED ABOUT 47 YEARS,
NO.43, VINAYAKANAGAR,
SHARADAMMA LAYOUT,
NEAR RAILWAY TRACK
GEDDALAHALLI,
KALANAGAR P.O.
BANGALORE-560 043.
5 . KUMAR VELAN
AGED ABOUT 35 YEARS,
S/O MANI,
NO.4, VINAYAKA NAGAR,
SHARADAMMA LAYOUT,
NEAR RAILWAY TRACK
GEDDALAHALLI, KALANAGAR P.O.
BANGALORE-560 043.
6 . SHARADAMMA
W/O LATE MUNISHAMAPPA,
AGED ABOUT 65 YEARS,
REPRESENTED BY HER
POWER OF ATTORNEY E.LALITHA,
W/O SRI.JAYASHANKARA REDDY,
R/AT NO.1, GEDDAHALLI VILLAGE
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
7 . E.NARASIMHA REDDY
AGED ABOUT 69 YEARS,
S/O MUNIREDDY,
R/AT NO.9, GEDDALAHALLI VILLAGE,
208
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
8 . R.M.ASLAM
AGED ABOUT 43 YEARS,
S/O LATE ABDUL RAHIMAN,
R/AT NO.10, GEDDALAHALLI VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
9 . MRS. AVRIL PATRICK
AGED ABOUT 51 YEARS,
W/O MR.PATRICK,
R/AT NO.17,
GEDDALAHALLI VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
10 . A.SHARADAMMA
AGED ABOUT 60 YEARS,
W/O N.RAMAMURTHY,
R/AT NO.18 & 19,
GEDDALAHALLI VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
11 . ANNIE MATHEW
AGED ABOUT 56 YEARS,
W/O MR.MATHEW KUTTY,
R/AT NO.28, GEDDALAHALLI VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
12 . A.SUBBAREDDY
AGED ABOUT 51 YEARS,
S/O PEDAPPA REDDY,
R/AT NO.29, GEDDALAHALLI VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
13 . SUBBAMMA
AGED ABOUT 50 YEARS,
RANGAREDDY,
R/AT NO.32, GEDDALAHALLI VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
209 14 . G.KODANDA RAMA REDDY
AGED ABOUT 60 YEARS,
S/O MR.BODI REDDY,
R/AT NO.36 & 37,
GEDDALAHALLI VILLAGE,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK.
...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
2 . THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020
BY ITS COMMISSIONER.
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020
4 . THE BANGALORE METROPOLITAN
PLANNING COMMITTEE
BBMP HEAD OFFICE,
J.C.ROAD,
BANGALORE - 560 001 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN - Z AND ETC
IN W.P. NO.20191/2015:
BETWEEN: SOCIETY OF DAUGHTERS OF
210 ST. CAMILLUS A SOCIETY REGISTERED UNDER THE KARNATAKA SOCIEITES REGISTRATION ACT, HAVING ITS OFFICE AT: HENNUR MAIN ROAD, KALYAN NAGAR POST, BANGLAORE-560 043, R/BY ITS AUTHORIZED SIGNATORY, SISTER ANILA KOMPUTHUKIL AGED ABOUT 64 YEARS. ...PETITIONER (BY SRI. SHIVAYOGI B HALLUR, ADVOCATE )
AND:
1 . THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
VIDHANA SOUDHA,
BANGALORE-560 001.
2 . BANGALORE DEVLEOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
3 . THE ADDL. LAND ACQUISITON OFFICER,
BANGALORE DEVLEOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, ADVOCATE FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DATED 27.06.1978 ISSUED BY R - 2 PUBLISHED IN THE GAZETTE ON 20.07.1978 VIDE ANNEX - D AND ETC.
IN W.P. NO.24417/2015: BETWEEN:
1 . SMT.MUNIMARAMMA
211
AGED ABOUT 85 YEARS,
W/O LATE CHANNARAYAPPA,.
(SENIOR CITIZEN NOT CLAIMED)
2 . SRI C. SRIRAMA
AGED ABOUT 49 YEARS,
S/O LATE CHANNARAYAPPA
3 . C. SRINIVAS
AGED ABOUT 47 YEARS,
S/O LATE CHANNARAYAPPA
4 . C. PAPANNA
AGED ABOUT 45 YEARS,
S/O LATE CHANNARAYAPPA,
ALL RESIDENTS OF JAKKUR VILLAGE,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE - 560 064 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S.BUILDING,
BANGALORE-560 001
2 . THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560020,
BY ITS COMMISSIONER
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020
4 . THE BANGALORE METROPOLITAN
PLANNING AUTHORITY
REPRESENTED BY ITS CHAIRMAN,
BBMP COMPLEX,
212
J.C. ROAD,
BANGALORE-560 001 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, ADVOCATE FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3 )
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED 18.06.2014 VIDE ANNX - H WITH THE WRIT PETITION AND ETC.
IN W.P. NO.24418/2015 BETWEEN:
1 . SRI.C.SRIRAMA
AGED ABOUT 45 YEARS,
S/O LATE CHANNARAYAPPA,
2 . C. SRINIVAS
AGED ABOUT 47 YEARS,
S/O LATE CHANNARAYAPPA,
3 . C. PAPANNA
AGED ABOUT 45 YEARS,
S/O LATE CHANNARAYAPPA,
ALL RESIDENTS OF JAKKUR VILALGE,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE. ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT, M. S. BUILDING,
BANGALORE-506 001.
2 . THE BANGALORE DEVELOPMENT AUTHORITY
213
KUMARA PARK WEST,
BANGALORE-560 020,
BY ITS COMMISSIONER.
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
4 . METROPOLITAN CO-OPERATIVE
HOUSING SOCIETY LTD,
NO.21, GROUND FLOOR,
VIDHANA SOUDHA,
BANGALORE-560 001,
REPRESENTED BY ITS SECRETARY. 5 . BANGALORE METROPOLITAN
PLANNING AUTHORITY,
BY ITS CHAIRMAN,
BBMP COMPLEX,
J. C. ROAD,
BANGALORE-560 001 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3 RESPONDENT NO.5 DELETED AS PER ORDER OF THE COURT DATED 12/03/2018)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED 18.06.2014 VIDE ANNX - L WITH THE WRIT PETITION. (II) QUASH THE BULK ALLOTMENT ORDER DATED 01.06.2007 ISSUED BY THE R -2 WHICH IS ENCLOSED AS ANNX - G AS WELL AS THE APPROVAL OF THE R -1 DATED 19.12.2003 VIDE ANNX - E AND ETC.
IN W.P. NO.28143/2015: BETWEEN:
1 . MR.KEWAL KISHAN SETH
S/O LATE BAVANDAS SETH,
AGED ABOUT 85 YEARS
214 2 . MRS. PURNIMA SETH
W/O MR. KEWAL K SETH,
AGED ABOUT 75 YEARS
3 . MR. VIRESH SETH,
S/O MR. KEWAL K SETH,
AGED ABOUT 43 YEARS
4 . MR. NITESH SETH
S/O MR. KEWAL K. SETH,
AGED ABOUT 42 YEARS,
ALL THE ABOVE MENTIONED
PERSONS ARE RESIDENTS OF
RICHARDSTRAFFE, 54-56,
22081 HAMBURG, GERMANY.
REPRESENTED BY POWER OF
ATTORNEY HOLDER MR.GYAN SINGH
BIST S/O GHEENA SINGH BIST,
AGED ABOUT 59 YEARS,
RESIDING AT NO.4410, 4TH FLOOR,
HIGHPOINT IV, 45 PALACE ROAD,
BENGALURU-560 001 ...PETITIONERS (BY SMT. GEETHA MENON, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S. BUILDING,
BANGALORE-560 001
2 . THE BANGALORE DEVELOPMENT
AUTHORITY,
REPRESENTED BY ITS COMMISIONER,
KUMARA PARK WEST
BANGALORE-560 020
3 . THE LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST,
BANGALORE-560 020
215 …RESPONDENTS (BY G.V. SHASHIKUMAR, AGA R1; SRI. K. KRISNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE RESPONDENTS IN SO FAR AS THE LANDS OF THE PETITIONERS MENTIONED AT SL.NO.9 AND 10 THEREIN ARE CONCERNED VIDE ANN - A AND ETC.
IN W.P. NO.28673/2015
BETWEEN:
SHRI M.N. THYAGARAJ S/O LATE V.S.NARAYANA SASTRY, AGED ABOUT 60 YEARS, R/AT NO.5, 1 MAIN, 6TH CROSS, MARUTHI EXTENSION, RAILWAY PARALLEL ROAD, SRIRAMPURAM, BENGALURU-560021. ...PETITIONER (BY SRI. PRAKASH T. HEBBAR, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
REVENUE DEPARTMENT,
5TH FLOOR, M.S.BUILDING,
DR.AMBEDKAR ROAD,
BENGALURU-560 001.
REPT. BY ITS SECRETARY
2 . THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BENGALURU-560 020.
3 . THE SPECIAL LAND ACQUISITION OFFICER
216
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BENGALURU-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE SECOND RESPONDENT 1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - N & P RESPECTIVELY SUBMITTED THROUGH HIS SOCIETY.
IN W.P. NO.28676/2015
BETWEEN:
SMT A. C. SHOBHA RANI W/O G. CHANNAKESHAVA MURTHY, AGED ABOUT 57 YEARS, R/AT NO.2753, 'E' BLOCK, SHAHAKARA NAGAR, BENGALURU-560 092. ...PETITIONER (BY SRI. PRAKASH T. HEBBAR, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
5TH FLOOR, M.S. BUILDING,
DR. AMBEDKAR ROAD,
BENGALURU-560 001.
REPT. BY ITS SECRETARY
2 . THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
217
KUMAR PARK WEST,
BENGALURU-560 020.
3 . THE SPECIAL LAND ACQUISITION
OFFICER,
BANGALROE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BENGALURU-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SMT. PAVITHRA A. RAO, ADVOCATE FOR R2 & 3 )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC.
IN W.P. NO.28679/2015 BETWEEN:
SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NAGAR POST, BENGALURU-560 032. ...PETITIONER (BY SRI. PRAKASH T HEBBAR, ADV.)
AND:
1 . THE STATE OF KARNATAKA
REVENUE DEPARTMENT,
5TH FLOOR, M.S. BUILDING,
DR. AMBEDKAR ROAD,
BENGALURU-560 001.
REPT. BY ITS PRINCIPAL SECRETARY
218
2 . THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BENGALURU-560 020.
3 . THE SPECIAL LAND ACQUISITION
OFFICER,
BANGALROE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BENGALURU-560 020. …RESPONDENTS (BY SRI. M B PRABHAKAR, ADVOCATE FOR R2 )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE SECOND R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE- L & M RESPECTIVELY, SUBMITTED THROUGH HIS SOCIETY.
IN W.P. NO.29317/2015:
BETWEEN:
SMT. RADHAMMA W/O S. N. BACHANNA, AGED ABOUT 60 YEARS R/AT NO.108, SRI VENKATESHWARA NILAYA, SAMPIGE HALLI, JAKKUR POST, YALAHANKA HOBLI, BANGALORE-560 064 ...PETITIONER
219 (BY SRI. Y. S. VEDHUKUMAR, ADVOCATE)
AND:
1 . STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
REVENUE DEPARTMENT
VIDHANA SOUDHA,
BANGALORE-01
2 . BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA KRUPA WEST,
BANGALORE-560 020
3 . THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA KRUPA WEST,
BANGALORE-560 020
4 . THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA KRUPA WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, ADVOCATE FOR SRI. B.S. SACHIN, ADVOCATE FOR R2, R3 & R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE IMPUGNED ENDORSEMENT ISSUED BY THE R-2 DATED 20.01.2015 VIDE ANNX - A AND ETC.
IN W.P. NO.29541/2015: BETWEEN:
1 . SRI K. S. VITALAKSHA
S/O SRI MUDDAPPA,
AGED ABOUT 59 YEARS,
RESIDING AT NO.80,
6TH CROSS, 2ND MAIN ROAD,
WORK LAYOUT, SHANKARNAGAR,
BANGLAORE-560 096.
220 2 . SRI K. P. ANANDA,
S/O SRI K. M. PRABHAKARA,
AGED ABOUT 59 YEARS,
RESIDING AT NO.645,
BAPUJI COLONY, KENGERI POST,
BANGALORE-506 060. ...PETITIONERS (BY SRI. K. M. PRAKASH, ADVOCATE )
AND:
1 . THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST
BANGALORE - 560 020
2 . THE DEPUTY SECRETARY-3
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. VIVEK YAVAGAL, ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO REGISTER THE SALE DEED IN RESPECT OF SITE NO. 71, SITUATED AT BLOCK -7, ARKAVATHI LAYOUT, IN FAVOUR OF P-1 AND SITE NO. 829, SITUATED AT BLOCK -11, ARKAVATHI LAYOUT IN FAVOUR P -2 AND FURTHER DIRECT THE RESPONDENTS TO PUT THE PETITIONERS IN POSSESSION OF THEIR RESPECTIVE SITES AND ETC.
IN W.P. NO.30781/2015:
BETWEEN:
1 . SRI BACHAPPA
S/O LATE MARIYAPPA, AGED ABOUT 87 YEARS, R/AT NO.172, THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK-560077
SINCE DECEASED BY LR'S
1(a). SMT. MARIYAMMA
221
W/O. LATE BACHAPPA
AGED ABOUT 74 YEARS
1(b). SRI. B. KRISHNAPPA
S/O. LATE BACHAPPA
AGED 52 YEARS
1(c). SRI. B. CHANDRAPPA
S/O. LATE BACHAPPA
AGED 52 YEARS
1(d). SRI. B. NARAYANSWAMY
S/O. LATE BACHAPPA
AGED ABOUT 50 YEARS
1(e). SRI. B. MANJUNATH
S/O.LATE BACHAPPA
AGED ABOUT 48 YEARS
1(f). SRI. B. RAMANJI
S/O. LATE BACHAPPA
AGED 43 YEARS
SL.NO. 1(a) to 1(f) ARE
R/AT NO. 172, NEAR
B.B.M.P OFFICE
TANISANDRA
S.R.K. NAGAR POST
BANGALORE- 77
1(g). SMT. GAYATRIYAMMA @ GAYATRI
D/O. LATE BACHAPPA
W/O. G.A. GANGADHAR GOWDA
AGED ABOUT 40 YEARS
R/AT. GANTAGARA
CHIKKABALLAPURA TALUK,
CHIKKABALLAPURA
1(h). KUMARI CHANDRAKALA
D/O. LATE BACHAPPA
AGED ABOUT 31 YEARS
R/AT. NO. 172, NEAR
B.B.M.P. OFFICE
TANISANDRA,
S.R.K. NAGAR POST
BANGALORE - 77 ...PETITIONERS
222 (BY SRI. T. SESHAGIRI RAO, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA DEPARTMENT OF URBAN DEVELOPMENT, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BANGALORE-560 001.
2 . THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST, PALACE ROAD, BANGALORE-560 020.
3 . THE SPECIAL LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST, PALACE ROAD, BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH OF SECOND FINAL DECLARATION ISSUED BY THE R-2 DATED 18.06.2014 VIDE ANNEX - L TO THE W.P. AND TO DECLARE THE SCHEME FORMULATED BY THE BDA UNDER THE NAME CALLED "ARKAVATHI LAYOUT" AS LAPSED IN SO FAR AS PETITIONER'S LAND IS CONCERNED AND QUASH THE ENDORSEMENT DATED 11.03.2015 ONE ISSUED BY THE R-2 VIDE ANNEX - J TO THE W.P.
IN W.P. NO.31794/2015:
BETWEEN:
1 . SRI. M. MAHENDRA
AGED ABOUT 45 YEARS,
S/O MARAPPA,
223 2 . SRI M RAJAKUMAR
AGED ABOUT 36 YEARS,
S/O MARAPPA,
3 . SMT AMMAYAMMA
AGED ABOUT 60 YEARS,
W/O RAMAIAH,
4 . SRI NARAYANAPPA
AGED ABOUT 75 YEARS,
S/O LATE CHIKKAMUNIBELLAPPA,
5 . SRI MARAPPA
AGED ABOUT 72 YEARS,
S/O LATE POOJARI CHIKKANNA,
6 . SMT GOWRAMMA
AGED ABOUT 70 YEARS,
W/O LATE SONNAPPA
7 . SMT VIJAYALAKSHMI
AGED ABOUT 50 YEARS,
W/O A. M. MUNEGOWDA,
8 . SRI AMBARISH
AGED ABOUT 48 YEARS,
S/O LATE CHOWDAPPA,
9 . SRI RAVIKUMAR
AGED ABOUT 47 YEARS,
S/O MARAPPA,
10 . SRI KRISHNAPPA
AGED ABOUT 65 YEARS,
S/O LATE CHIKKAMUNIBELLAPPA
11 . SRI MUNIYAPPA
AGED ABOUT 65 YEARS,
S/O LATE PILLAPPA,
ALL ARE RESIDENTS OF DASARAHALLI,
K.R.PURA HOBLI,
BANGALORE EAST TALUK,
BANGALORE-560 024 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE AND
224 SRI. R. NATARAJ, ADVOCATE)
AND:
1 . STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S.BUILDING,
BANGALORE-560 001
2 . THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE-560 020,
BY ITS COMMISSIONER
3 . THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANN - E IN SO FAR AS THE PETITIONER AND THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P. NO. 32423/ 2015:
BETWEEN:
SRI MOHAMMED HEMANI
S/O LATE MOHAMMED ALI HEMANI ,
AGED ABOUT 56 YEARS,
SRI. PYAR ALI HEMANI
S/O LATE MOHAMMED ALI HEMANI,
AGED ABOUT 54 YEARS,
BOTH ARE RESIDING AT NO.70,
CHIKKA BAZAR CROSS,
225
TASKAR TOWN, SHIVAJINAGAR,
BANGALORE - 560051 ...PETITIONERS
(BY SRI. K. C. CHANDRASHEKARA REDDY, ADVOCATE )
AND:
STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL
SECRETARY TO HOUSING & URBAN,
DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA,
BANGALORE - 560001
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD,
BANGALORE - 560020
REPRESENTED BY ITS
COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD,
BANGALORE - 560020 ...RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 AND R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DATED 18.06.2014 ISSUED BY R -1 VIDE ANNX - G IN SO FAR AS THE SUBJECT LAND IN SY.NO.46/4 MEASURING 1.00 ACRE OF LAND OF THANISANDRA VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TQ., BANGALORE AND ETC.
IN W.P NO. 33127/ 2015:
BETWEEN:
SMT SUSHEELAMMA AGED ABOUT 55 YEARS, W/O LATE MUNIHANUMAIAH, RESIDING AT SRI. VINAYAKA NILAYA
226 LAKSHMINARAYANASWAMY TEMPLE STREET, AMRUTHAHALLI, SAHAKARANAGAR POST, BANGALORE - 560092
...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S. BUILDING,
BANGALORE - 560001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE - 560020
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-3 VIDE ANNEX - G IN RESPECT OF PETITIONER IS CONCERNED AND ETC.
IN W.P NO. 33128/ 2015:
BETWEEN:
SRI. TOTADA MUNIYAPPA AGED ABOUT 60 YEARS, S/O LATE VENKATAPPA, R/AT AMRUTHAHALLI, YELAHANKA HOBLI, SAHAKARANAGAR POST,
227 BANGALORE 560092 (SR.CITIZEN NOT CLAIMED) ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
BANGALORE - 560020
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE - 560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE -560020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSERL FOR SRI. B. S. SACHIN, ADVOCATE FOR R2 & 3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - F AND ETC. IN W.P NO. 33131/ 2015:
BETWEEN:
SRI MUNIRAJU
AGED ABOUT 54 YEARS,
S/O LATE MUNICHIKKANNA,
SRI. KALLAPPA
AGED ABOUT 42 YEARS,
S/O LATE MUNICHIKKANNA,
BOTH ARE RESIDING AT
AMRUTHAHALLI VILLAGE,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK - 560 064
228
...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S BUILDING,
BANGALORE - 560001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE 560020
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE - 560020 ...RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION BEARING NO.UDD 426 MNJ 2011, BANGALORE DATED 18.06.2014 VIDE ANNX - H AND ETC.
IN W.P NO. 33133/ 2015:
BETWEEN:
SRI B. K. SHANKAR AGED ABOUT 47 YEARS, S/O SRI B. KENCHAPPA, RESIDING AT AMRUTHAHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE - 560064 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
229
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S. BUILDING,
BANGALORE - 560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560020
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST
BANGALORE - 560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.V. CHARATI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX - F AND ETC.
IN W.P NO. 33134/ 2015:
BETWEEN:
SMT SAROJAMMA
AGED ABOUT 66 YEARS,
W/O KONEERAPPA, 2. SRI K. MANJUNATH
S/O KONEERAPPA,
AGED ABOUT 42 YEARS
BOTH ARE RESIDING AT
AMRUTHAHALLI VILLAGE,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE - 560 064 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
230
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S BUILDING,
BANGALORE - 560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE - 560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE - 560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION BEARING NO.UDD 426 MNJ 2011, BANGALORE DATED 28.06.2014 WHICH IS ENCLOSED AS ANNEXURE - G AND ETC.
IN W.P NO. 33137/ 2015:
BETWEEN:
SRI. A. SATHYANARAYANASWAMY AGED ABOUT 61 YEARS, SON OF LATE CHIKKAPPAIAH, RESIDING AT THANISANDRA VILLAGE, K.R PURAM HOBLI, BANGALORE EAST TALUK, BANGALORE - 560077 (SR. CITIZEN BENEFIT NOT CLAIMED) ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
231
URBAN DEVELOPMENT
M.S. BUILDING,
BANGALORE - 560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE - 560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE-560020 …RESPONDENTS BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY R-1 VIDE ANNEX - F AND ETC. IN W.P NO. 35055/ 2015:
BETWEEN:
SMT. NAGARATHNA W/O LATE SHEKAR, AGED ABOUT 60 YEARS, RESIDING AT NO.104, 3RD CROSS, VINAYAKA NAGAR, KENGERI SATELLITE TOWN, BANGALORE-560 080 ...PETITIONER (BY SRI. K. M. PRAKASH, ADVOCATE )
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560 020
THE DEPUTY SECRETARY-3
232
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560 020
…RESPONDENTS
(BY SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO REGISTER THE SALE DEED IN RESPECT OF SITE NO.830 SITUATED AT BLOCK -11, ARKAVATHI LAYOUT, IN FAVOUR OF PETITIONER AND FURTHER DIRECT THE RESPONDENTS TO PUT THE PETITIONER IN POSSESSION ON HER SITE AND ETC.
IN W.P NO. 35464/ 2015:
BETWEEN:
SRI NARAYANASWAMY AGED ABOUT 65 YEARS, S/O LATE N.K.APPAYANNA, REPRESENTED BY HIS GPA HOLDER SRI.N.J.MURTHY, S/O SRI. M. A. JAYARAMAIAH, 47 YEARS NO.B302, KRISHNA DIAMOND APARTMENTS, A-BLOCK, SAHAKARANAGAR, BANGALORE-560092. (SENIOR CITIZEN NOT CLAIMED) ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT,
M.S. BUILDING, BANGALORE-01.
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020.
LAND ACQUISITION OFFICER
233
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - E ISSUED BY R-1 AND ETC.
IN W.P NO. 35465/ 2015:
BETWEEN:
SRI. DESIKACHAR,
AGED ABOUT 69 YEARS
S/O LATE HANUMANTHARAYACHAR
R/AT NAGAWARA VILLAGE
KASABA HOBLI,
BANGALORE NORTH TALUK.
SRI. PADMANABHACHAR,
AGED ABOUT 77 YEARS
S/O. LATE HANUMANTHARAYACHAR
R/AT NAGAWARA VILLAGE,
KASABA HOBLI
BANGALORE NORTH TALUK
BOTH REPRESENTED BY
M/S POOJA BUILDERS
A PARTNERSHIP FIRM REPRESENTED BY
ITS MANAGING PARTNER
MR. TEJARAJ GULECHA ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-01.
THE BANGALORE DEVELOPMENT AUTHORITY
234
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020.
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE-560020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3))
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 IN RESPECT OF PETITIONER IS CONCERNED VIDE ANN - F AND ETC.
IN W.P NO. 35842/ 2015:
BETWEEN:
SRI L RAJANNA S/O LATE LAKSHMAIAH AGED ABOUT 60 YEARS RESIDING AT RACHENAHALLI SHIVARAM KARANTH NAGAR POST BANGALORE - 560 080 SENIOR CITZEN BENEFIT IS NOT CLAIMED ...PETITIONER
(BY SRI. K. C. CHANDRASHEKAR REDDY, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL
SECRETARY TO HOUSING & URBAN
DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
BANGALORE - 560 001
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
BANGALORE - 560020
REPRESENTED BY ITS
COMMISSIONER
235
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
BANGALORE - 560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION TO THE SUBJECT LAND OF THE PETITIONERS DATED 18.06.2014 PUBLISHED BY THE R-1 VIDE ANN - M AND ETC.
IN W.P NO. 37412/ 2015:
BETWEEN:
SMT. MARIAMMA KOSHY
AGED ABOUT 68 YEARS,
W/O LATE M KOSHY @ MATHAI KOSHY,
NO.2, AMARJYOTHI LAYOUT,
ASHWATHNAGAR, THANISANDRA,
BANGALORE-560 077
SHRI BINOJ KOSHY
AGED ABOUT 45 YEARS,
S/O M. KOSHY @ MATHAI KOSHY,
NO.2, AMARJYOTHI LAYOUT,
ASHWATHNAGAR, THANISANDRA,
BANGALORE-560 077
SERVING AS LT. COL. IN THE INDIAN
ARMY CAMP, GANDHIANGAR,
GUJARAT-382 042
SHRI BIJU KOSHY
AGED ABOUT 42 YEARS,
S/O LATE M. KOSHY @ MATHAI KOSHY,
NO.2, AMARJYOTHI LAYOUT,
ASHWATHNAGAR, THANISANDRA,
BANGALORE-560 077
236 4. MRS. BIJI RONALD GEORGE
AGED ABOUT 37 YEARS,
D/O LATE M KOSHY @ MATHAI KOSHY,
NO.2, AMARJYOTHI LAYOUT,
ASHWATHNAGAR, THANISANDRA,
BANGALORE-560 077
PETITIONER NOS. 2 TO 4 ARE REPRESENTED
BY THEIR GPA HOLDER SMT. MARIAMMA KOSHY
(FIRST PETITIONER) ...PETITIONERS (BY SRI. S. V. SHASTRI, ADVOCATE AND SRI. P.S. MANJUNATH, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
DR AMBEDKAR VEEDHI,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE -560 020
REPRESENTED BY ITS COMMISSIONER
3 . THE ADDITIONAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH RAOD, KUMARA PARK WEST,
BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VIKRAM HUILGAL , ADVOCATE AND SRI. M.N. RAMANJANEYA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DATED 28.07.2015 AT ANNEXURE - S ISSUED BY THE R -3 AND ETC.
237 IN W.P NO. 40838/ 2015:
BETWEEN:
SRI S. SHESHACHAR AGED ABOUT 73 YEARS, SON OF LATE SRINIVASACHAR, RESIDING AT #57, RACHENAHALLI, SHIVARAMA KARANTH NAGAR POST, K.R.PURAM HOBLI, BANGALORE EAST TALUK, BANGALORE-560077. SENIOR CITIZEN NOT CLAIMED. ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE-560020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE-560020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, ADVOCATE FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY R-1 VIDE ANNEX - E AND ETC.
IN W.P NO. 44088/ 2015:
BETWEEN:
MR. SADATHULLA KHAN
238 S/O LATE B. PEER KHAN NO.59/3, 6TH MAIN, 9TH CROSS, PILLAPPA BLOCK, GANGANAGAR, BENGALURU-560 032. ...PETITIONER (BY SRI. S. VICTOR MANOHARAN, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT (UDD)
VIKASA SOUDHA,
BENGALURU-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY,
BY ITS COMMISSIONER,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
K.P. WEST,
BENGALURU-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2; SMT. PAVITHRA A. RAO, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 TO GRANT AN ALTERNATIVE SITE TOWARDS ACQUISITION FOR FORMATION OF ARKAVATHI LAYOUT OF HIS SITE NO.7 FALLING IN SY NO.97/1 SITUATED AT JAKKUR VILLAGE, YELAHANKA HOBLI, BENGALURU NORTH TALUK, FORTHWITH AND ETC.
IN W.P NO. 45662/ 2015:
BETWEEN:
K. V. BACHIREDDY S/O LATE V. VENKATAREDDY AGED ABOUT 57 YEARS
239 NO.52/1, 7TH MAIN ROAD, THIMMAREDDY ROAD, APPAREDDYPALYA INDIRANAGAR, BANGALORE-560 038 ...PETITIONER (BY SRI. A. NAGARAJAPPA, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
BY ITS COMMISSIONER
THE EXECUTIVE ENGINEER (NORTH DIVISION)
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020 …RESPONDENTS (BY SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT ISSUED BY THE R - 1 DATED 04.04.2014 AT ANNEX - G TO THE W.P. AND ETC.
IN W.P NO. 47015/ 2015:
BETWEEN:
SMT RADHA RUKMINI
AGED ABOUT 68 YEARS,
W/O LATE G. CHINNAPPA,
R/AT K-7, (48/1),
RUKMINI BUILDING,
3RD MAIN, LAKSHMINARAYANAPURAM,
SRIRAMPURAM,
BANGALORE-560 021
SR CITIZEN NOT CLAIM
SRI. VENKATAPPA
240
AGED ABOUT 65 YEARS,
S/O DODDAVEEERANAGAPPA,
RESIDING AT KACHALLI,
TUBUGERE HOBLI,
DODDABALLAPUR TALUK,
BANGALORE RURAL DISTRICT
SR. CITIZEN NOT CLAIM
SRI. M. RUDRAPPA
AGED ABOUT 65 YEARS,
S/O M. N. MANCHAPPA,
R/AT NO.423, 4TH MAIN,
GANIGARA PETE,
DODDABALLAPUR,
BANGALORE RURAL DISTRICT,
SR CITIZEN NOT CLAIM
PETITIONERS 2 AND 3 ARE REPRESENTED
BY THEIR POWER OF ATTORNEY
SMT. RADHA RUKMINI ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTISTORIED BUILDING,
DR.B.R. AMBEDKAR ROAD,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
PALACE ROAD,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
PALACE ROAD,
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1;
241 SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 TO CONSIDER THE REPORT/ RECOMMENDATION OF THE R -1 DATED 31.07.2014 VIDE ANNEX - J AND ETC.
IN W.P NO. 47820/ 2015:
BETWEEN:
SRI. M. SRINIVAS AGED ABOUT 48 YEARS, S/O SRI. M. RAMARAJU, R/AT NO. 6/1, I FLOOR, KHM BLOCK, GANGANAGAR, BANGALORE - 560 032 REPRESENTED BY HIS POWER OF ATTORNEY SRI.TEJRAJ GULECHA S/O LATE PUKHRAJ GULECHA AGED ABOUT 60 YEARS, NO. 9/1, CLASSIC COURT, RICHMOND ROAD, BANGALORE - 560 025. SENIOR CITIZEN BENEFIT NOT CLAIMED.
...PETITIONER (BY SRI. SHASHI KIRAN SHETTY, SR. COUNSEL FOR SRI. KIRAN J., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S.BUILDING
BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST,
BANGALORE - 560 020.
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER
242
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ISSUING R-1 ANNEXURE -F AND ETC.
IN W.P NO. 47821/ 2015:
BETWEEN:
SRI JAYAKUMAR
AGED ABOUT 60 YEARS,
S/O LATE GOPALAPPA,
SRI SHANKAR
AGED ABOUT 55 YEARS,
S/O LATE GOPALAPPA 3. SRI. VENKATESH
AGED ABOUT 50 YEARS,
S/O LATE GOPALAPPA,
SRI. NAGESH
AGED ABOUT 55 YEARS,
S/O LATE RAMAIAH
SMT. SHOBA
AGED ABOUT 45 YEARS,
D/O LATE RAMAIAH
SRI. RAGHU
AGED ABOUT 40 YEARS,
S/O LATE RAMAIAH,
SRI. MANJUNATH
AGED ABOUT 38 YEARS,
S/O LATE RAMAIAH,
243 8. SRI. SUJENDRA
AGED ABOUT 35 YEARS,
S/O LATE RAMAIAH,
ALL ARE RESIDING AT
TANISANDRA VILLAGE,
K.R.PURA HOBLI,
BANGALORE EAST TALUK
REPRESENTED BY THEIR
POWER OF ATTORNEY
MR. RAMESHKUMAR GULECHA
S/O PUKHRAJ GULECHA,
MAJOR, NO.9/1, 1ST FLOOR,
CLASSIC COURT,
RICHMOND ROAD,
BANGALORE-560 025
...PETITIONERS (BY SRI. SHASHIKIRAN SHETTY, SR. COUNSEL FOR SRI. KIRAN J., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTISTORIED BUILDING,
DR. B.R. AMBEDKAR ROAD,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
PALACE ROAD,
BANGALORE-560020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
PALACE ROAD,
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3 )
244
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - E AND ETC.
IN W.P NO. 47822/ 2015:
BETWEEN:
SMT. MUNIRATHNAMMA AGED ABOUT 65 YEARS W/O A.M. SURYANARAYANAGOWDA R/AT NO.308, 4TH B CROSS, HRBR LAYOUT, 3RD BLOCK, KALYANAGAR, BANGALORE-560 043
REPRESENTED BY HER POWER OF ATTORNEY M/S MANYATA INFRASTRUCTURE DEVELOPMENT PVT. LTD., NO.9/1, 1ST FLOOR, CLASSIC COURT, RICHMOND ROAD, BANGALORE-560 025 REPRESENTED BY ITS MANAGING DIRECTOR MR. TEJRAJ GULECHA ...PETITIONER
(BY SRI. SHASHIKIRAN SHETTY, SR. COUNSEL FOR SRI. KIRAN J., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTISTORIED BUILDING
DR. B.R. AMBEDKAR ROAD,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORIT Y
BY ITS COMMISSIONER,
KUMAR PARK WEST,
PALACE ROAD,
BANGALORE - 560020.
245
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
PALACE ROAD,
BANGALORE - 560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3 )
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY R-1 WHICH IS ENCLOSED AS ANNEXURE - E AND ETC.
IN W.P NO. 47823/ 2015:
BETWEEN:
SMT. SUBHA PRASAD AGED ABOUT 50 YEARS W/O RAVIKUMAR R/AT NO.16, VANIVILAS ROAD BASAVANAGUDI BANGALORE-560 004 REPRESENTED BY HER SPECIAL POWER OF ATTORNEY MR. TEJARAJ GULECHA S/O. MR PUKHRAJ GULECHA MAJOR, NO.9/1, I FLOOR CLASSIC COURT, RICHMOND ROAD BANGALORE-560 025 ...PETITIONER
(BY SRI. SHASHIKIRAN SHETTY, SR. COUNSEL FOR SRI. KIRAN J., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
246
URBAN DEVELOPMENT
MULTISTORIED BUILDING
DR. B. R. AMBEDKAR ROAD
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
PALACE ROAD,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
PALACE ROAD
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3 )
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - D AND ETC.
IN W.P. NO.47824/2015:
BETWEEN:
SMT. LAKSHMI SRINIVAS AGED ABOUT 55 YEARS, D/O B.A. SRINIVAS GUPTA, R/AT NO. 16, VANIVILAS ROAD, BASAVANAGUDI, BANGALORE - 560 004 REPRESENTED BY HER SPECIAL POWER OF ATTORNEY MR. TEJARAJ GULECHA S/O MR. PUKHRAJ GULECHA, MAJOR, NO.9/1, 1ST FLOOR, CLASSIC COURT, RICHMOND ROAD, BANGALORE - 560 025 ...PETITIONER
(BY SRI. SHASHIKIRAN SHETTY, SR. COUNSEL FOR SRI. KIRAN J., ADVOCATE)
247
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, MULTISTORIED BUILDING, DR. B.R. AMBEDKAR ROAD, BANGALORE - 560 001
THE BANGALORE DEVELOPMENT AUTHORITHY BY ITS COMMISSIONER, KUMAR PARK WEST, PALACE ROAD, BANGALORE - 560 020 3. THE LAND ACQUISTION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY, KUMAR PARK WEST, PALACE ROAD, BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3 )
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - E AND ETC.
IN W.P. NO.47825/2015:
BETWEEN:
SRI R. ADINARAYANA AGED ABOUT 65 YEARS S/O LATE N. RAMAIAH (SR.CITIZEN BENEFIT NOT CLAIMED)
SRI. R. NAGARAJU AGED ABOUT 62 YEARS S/O LATE N. RAMAIAH (SR.CITIZEN BENEFIT NOT CLAIMED)
SRI. R. BASAVARAJU
248 AGED ABOUT 68 YEARS S/O LATE N. RAMAIAH (SR.CITIZEN BENEFIT NOT CLAIMED)
SRI. R. NARAYANASWAMY AGED ABOUT 70 YEARS S/O LATE N. RAMAIAH (SR.CITIZEN BENEFIT NOT CLAIMED)
ALL RESIDING AT JAKKUR VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE-560 064.
...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, MULTISTORIED BUILDING, DR.B.R. AMBEDKAR ROAD, BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER, KUMAR PARK WEST, PALACE ROAD, BANGALORE-560 020
THE LAND ACQUISITION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY, KUMAR PARK WEST, PALACE ROAD, BANGALORE-560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - C AND ETC.
249 IN W.P. NO.47826/2015:
BETWEEN:
SMT V. JAYALAKSHMI AGED ABOUT 80 YEARS D/O VENKATAPPA SR. CITIZEN NOT CLAIMED
SRI. PADMANABHACHARYA AGED ABOUT 78 YEARS S/O LATE SRI. HANUMANATHARAYA @ GUNDAPPA SR. CITIZEN NOT CLAIMED
SRI. DESIKACHAR AGED ABOUT 71 YEARS S/O LATE SRI. HANUMANATHARAYA SR. CITIZEN NOT CLAIMED
ALL RESIDING AT NAGAWARA VILLAGE, KASABA HOBLI, BANGALORE NORTH TALUK REPRESENTED BY THEIR POWR OF ATTORNEY M/S POOJA BUILDERS, NO.86, 2ND FLOOR, 6TH MAIN, GANDHINAGAR, BANGALORE-560 009 BY ITS MANAGING PARTNER, SRI. TEJARAJ GULECHA ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, MULTISTORIED BUILDING, DR. B.R. AMBEDKAR ROAD, BANGALORE-560 001
THE BANGALORE DEVELOPMENT
250
AUTHORITY, BY ITS COMMISSIONER,
KUMARA PARK WEST, PALACE ROAD, BANGALORE-560 020.
THE LAND ACQUISITION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY, KUMAR PARK WEST, PALACE RAOD, BANGALORE-20 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - F AND ETC.
IN W.P. NO.47827/2015:
BETWEEN:
SRI C. DASAPPA AGED ABOUT 58 YEARS, S/O LATE CHIKKAMUNIYAPPA R/AT RACHENAHALLI, K.R.PURAM HOBLI, BANGALORE EAST TALUK
...PETITIONER (BY SRI. SHASHIKUMAR SHETTY, SR. COUNSEL FOR SRI. KIRAN J., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT MULTISTORIED BUILDING DR. B.R.AMBEDKAR ROAD, BANGALORE - 560 001.
251 2. THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER, KUMAR PARK WEST, PALACE ROAD, BANGALORE - 560 020.
THE LAND ACQUISITION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY KUMAR PARK WEST, PALACE ROAD, BANGALORE - 560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - D AND ETC.
IN W.P. NO.49842/2015:
BETWEEN:
SRI. ANJANAPPA AGED ABOUT 62 YEARS S/O LATE MUNISHAMAPPA R/AT TANISANDRA, K.R. PURAM HOBLI, BANGALORE EAST TALUK, S. CITIZEN NOT CLAIMED ...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT MULTISTORIED BUILDING, DR. B.R. AMBEDKAR ROAD, BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER, KUMAR PARK WEST,
252 PALACE ROAD, BANGALORE-560020.
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER, KUMAR PARK WEST, PALACE ROAD, BANGALORE - 560020.
THE LAND ACQUISITION OFFICER THE BANGALOARE DEVELOPMENT AUTHORITY KUMAR PARK WEST, PALACE ROAD, BANGALORE-560020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 WHICH IS ENCLOSED AS ANNEXURE - E AND ETC.
IN W.P. NO.49843/2015:
BETWEEN:
SRI BYREGOWDA AGED ABOUT 60 YEARS, S/O LATE APPAYANNA R/AT TANISANDRA, K.R.PURAM HOBLI, BANGALORE EAST TALUK. (SR. CITIZEN NOT CLAIMED) ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, MULTISTORIED BUILDING,
253 DR.B.R.AMBEDKAR ROAD, BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISIONER, KUMAR PARK WEST, PALACE ROAD, BANGALORE-560 020.
THE LAND ACQUISITION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY, KUMAR PARK WEST, PALACE ROAD, BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - E AND ETC.
IN W.P. NO.56271/2015:
BETWEEN:
SRI. N. RAJU AGED ABOUT 47 YEARS S/O P. NARAYANASWAMY R/AT NO.95, HORAMAVU AGARA, HORAMAVU POST, BANGALORE-560 043.
SMT. TEJASWINI AGED ABOUT 39 YEARS, W/O SRI. N. RAJU R/AT NO.95, HORAMAVU AGARA HORAMAVU POST, BANGALORE-560 043. ...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE)
254 AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT MULTISTORIED BUILDING DR. B.R. AMBEDKAR ROAD, BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, BY ITS COMMISSIONER,
KUMAR PARK WEST, PALACE ROAD,
BANGALORE-560 020.
THE LAND ACQUISTION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY KUMAR PARK WEST, PALACE ROAD, BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE - G AND ETC.
IN W.P. NO.57432/2015:
BETWEEN:
SRI. GOVINDASWAMY AGED ABOUT 60 YEARS S/O MUNISWAMAPPA
SMT. SUSHEELAMMA AGED ABOUT 58 YEARS, W/O B.H.C. MUNEGOWDA BOTH ARE RESIDING AT K.NARAYANAPURA K.R.PURAM HOBLI, BANGALORE EAST TALUK ...PETITIONERS
255 (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT MULTISTORIED BUILDING, DR.B.R.AMBEDKAR ROAD, BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER KUMAR PARK WEST, PALACE ROAD, BANGALORE-560028
THE LAND ACQUISITION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY, KUMAR PARK WEST, PALACE ROAD, BANGALORE-560028 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - D AND ETC.
IN W.P. NO.57434/2015:
BETWEEN:
SRI. S. RAMACHANDRA AGED ABOUT 28 YEARS, S/O H. SUBBANNA (LATE) RESIDING AT K. NARAYANAPURA K.R. PURAM HOBLI, BANGALORE EAST TALUK. ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
256 AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT MULTISTORIED BUILDING DR. B.R. AMBEDKAR ROAD, BANGALORE-560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY, BY ITS COMMISSIONER,
KUMAR PARK WEST, PALACE ROAD,
BANGALORE-560 020.
THE LAND ACQUISTION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST, PALACE ROAD, BANGALORE-560020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANN - E AND ETC.
IN W.P. NO.57438/2015:
BETWEEN:
SMT. JAYAMMA AGED ABOUT 50 YEARS, W/O KRISHNAPPA RESIDING AT THANISANDRA K.R.PURAM HOBLI, BANGALORE EAST TALUK ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
257 AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, MULTISTORIED BUILDING, DR.B.R.AMBEDKAR ROAD, BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY BY ITS COMMISSIONER KUMAR PARK WEST, PALACE ROAD, BANGALORE-560 020
THE LAND ACQUISITION OFFICER THE BANGALORE DEVELOPMENT AUTHORITY, KUMAR PARK WEST, PALACE ROAD, BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - D AND ETC.
IN W.P. NO.57439/2015:
BETWEEN:
SRI. RAMACHANDRAPPA AGED ABOUT 76 YEARS, S/O LATE SONAPPA R/AT THANISANDRA K.R.PURAM HOBLI, BANGALORE.
...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
258
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTISTORIED BUILDING,
DR.B.R.AMBEDKAR ROAD,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
PALACE ROAD,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
PALACE ROAD,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - D AND ETC.
IN W.P. NO.57992/2015:
BETWEEN:
SRI. CHINNAPPA S/O. ENESHAPPA, AGED ABOUT 68 YEARS, R/AT MESTRIPALYA, KRISHNARAJAPURA HOBLI, BANGALORE EAST TALUK. ...PETITIONER (BY SRI. SOMASEKHARA K. H., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
REPRESENTED BY ITS SECRETARY,
BANGALORE-560 001.
259
2 . THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANN- F AND ETC.
IN W.P. NO.59004/2015:
BETWEEN:
MUNIRAMAIAH SINCE DEAD BY HIS LR SRI. SUBRAMANI, S/O. LATE MUNIRAMAIAH, AGED ABOUT 48 YEARS, R/AT: SRIRAMPURA, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE-560 064. ...PETITIONER (BY SRI. C. M. DESAI, ADVOCATE, SRI. ARVIND C. DESAI, ADVOCATE AND SRI. SOMASHEKHARAIAH R.P., ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
REP BY ITS
260
PRINCIPAL SECRETARY,
M.S. BUILDING,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED UNDER SECTION 17(1) OF BDA ACT, VIDE ANNEXURE - C ISSUED BY THE R-2 AND FINAL NOTIFICATION DATED 23.02.2004 ISSUED UNDER SECTION 19(1) OF BDA ACT, VIDE ANNEXURE - D ISSUED BY THE R-1 AND RE- MODIFIED NOTIFICATION DATED 18.06.2014 U/S 19(1) OF THE BDA ACT VIDE ANNEXURE - F ISSUED BY THE R -1 IN SO FAR AS THE PETITIONERS PROPERTY CONCERNED AS LAPSED IN TERMS OF SECTION 24 OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION REHABILITATION AND RESETTLEMENT ACT, 2013 AND ETC.
IN W.P. NO.59486/2015:
BETWEEN:
SMT R. SHOBHA
W/O. VENKATARAMA REDDY
AGED ABOUT 49 YEARS
SMT. R. NIRMALA
261
W/O. SRI JAYARAJU N.
AGED ABOUT 47 YEARS
SMT R. PREMAKUMARI
W/O. SRI P. ASHWATHANARAYANA REDDY
AGED ABOUT 46 YEARS
SMT. R. SHEELA RANI
W/O SRI. L. NARENDRA
AGED ABOUT 44 YEARS
SMT. R. SUDHA
W/O SRI JAYARAJU
AGED ABOUT 41 YEARS
SMT R. ROOPA
W/O SRI RAVI
AGED ABOUT 40 YEARS
ALL ARE R/AT:
NO. 390, J. R. LAYOUT
1ST MAIN ROAD
CHELIKERE
KALYANANAGAR
BANGALORE - 560 043. ...PETITIONERS
(BY SRI. BHANU PRASAD K., ADVOCATE AND SRI. R. KRISHNAPPA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE - 01
REPTD. BY ITS PRINCIPAL SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST
BANGALORE - 560 020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST
BANGALORE - 560 020 …RESPONDENTS
262 (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL AND SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION U/S. 17[1] & [3] DATED 03.02.2003, PUBLISHED IN THE GAZETTE ON 03.02.2003 IN RESPECT OF THE PETITIONERS LAND BEARING SY.NO.5 MEASURING 21 GUNTAS PRODUCED AT VIDE ANNEX - E ISSUED BY R-1 AND QUASH THE FINAL NOTIFICATION U/S 19[1] DATED 18.06.2014 PUBLISHED IN THE GAZETTE ON 18.06.2014 IN RESPECT OF THE PETITIONERS LAND BEARING SY.NO.5 MEASURING 21 GUNTAS PRODUCED AT VIDE ANNEX - G ISSUED BY R -1.
IN W.P. NO.59492/2015:
BETWEEN:
HANUMA REDDY S/O LATE MUNISWAMY REDDY AGED ABOUT 53 YEARS R/AT CHELLAKERE PALLOTI NILAYA KALYAN NAGAR POST BANGALORE - 560043 ...PETITIONER
(BY SRI. BHANU PRASAD K., ADVOCATE AND SRI. R. KRISHNAPPA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE - 01
REPTD. BY PRINCIPAL SECRETARY
THE COMMISSIONER
263
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560 020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3))
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION UNDER SECTION 17(1) & (3) DATED 03.02.2003 PUBLISHED IN THE GAZETTE ON 03.02.2003 IN RESPECT OF THE PETITIONERS LAND BEARING NO. 4/1 MEASURING 14 GUNTAS PRODUCED VIDE ANNEXURE - D. (II) QUASH THE FINAL NOTIFICATION U/S 19(1) DATED 18.06.2014 PUBLISHED IN THE GAZETTE ON 18.06.2014 IN RESPECT OF THE PETITIONERS LAND BEARING NO. 4/1 MEASURING 14 GUNTAS PRODUCED VIDE ANNEXURE - F.
IN W.P. NO.59495/2015:
BETWEEN:
SMT. SAROJAMMA
W/O LATE SHANKAR REDDY,
AGED ABOUT 57 YEARS,
SRI S. PRAKASH
S/O LATE SHANKAR REDDY,
AGED ABOUT 36 YEARS
SRI S. ANIL REDDY
S/O LATE SHANKAR REDDY
AGED ABOUT 34 YEARS
SMT. S.AMARAVATHI
264
W/O A. SURESH KUMAR,
D/O LATE P.SHANKAR REDDY,
AGED ABOUT 41 YEARS,
ALL ARE R/AT:
CHELLAKERE VILLAGE
KALYANANAGAR,
BANGALORE - 560 043 ...PETITIONERS (BY SRI. BHANU PRASAD K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS, BANGALORE -1.
REPTD. BY ITS PRINCIPAL SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARAPARK WEST,
BANGALORE - 560 020. 3. THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARAPARK WEST,
BANGALORE - 560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION UNDER SECTION 17(1) & (3) OF BDA ACT DATED 03.02.2003 PUBLISHED IN THE GAZETTE ON 03.02.2003 IN RESPECT OF THE PETITIONERS LAND BEARING SY.NO.4/2 MEASURING 23 GUNTAS PRODUCED AT VIDE ANNEXURE - G ISSUED BY R-1. (II) QUASH THE FINAL NOTIFICATION U/S 19(1) OF BDA ACT DATED 18.06.2014 PUBLISHED IN THE GAZETTE ON 18.06.2014 IN RESPECT OF THE PETITIONERS LAND BEARING SY.NO.4/2 MEASURING 23 GUNTAS PRODUCED AT VIDE ANNEXURE - J ISSUED BY R-1.
IN W.P. NO.742/2016:
BETWEEN:
265
SMT. K. N. SHOBHA W/O. KRISHNA AGED ABOUT 43 YEARS, R/AT NO.93/A, THEJAS NILAYA, 5TH MAIN, 1ST STAGE, MANJUNATHA NAGAR, RAJAJINAGAR,A BANGALORE-560 010. ...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD,
KUMARA PARK WEST, BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE DEPUTY SECRETARY-4
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. M. B. PRABHAKAR, ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SITE CANCELLATION ORDER DATED 02.07.2008 [ANNEX - E] IN RESPECT OF SITE NO. 780, ARKAVATHI LAYOUT, BLOCK - X, BANGALORE AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO AND ETC.
IN W.P. NO.751/2016:
BETWEEN:
SRI B. H. RAMAKRISHNA REDDY S/O LATE B. HANUMANTHE GOWDA, AGED ABOUT 58 YEARS, RESIDING AT NO.119, UTI BANK RAC, 80 FEET ROAD, 7TH BLOCK, KORAMANGALA, BENGALURU-560095 ...PETITIONER
266 (BY SRI. MURALIDHAR H. M., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560020
REPRESENTED BY ITS COMMISSIONER
STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
M.S. BUILDING
VIKAS SOUDHA,
BANGALORE - 560 001
REPRESENTED BY ITS PRINCIPAL SECRETARY …RESPONDENTS
(BY SRI. K. A. ARIGA, ADVOCATE FOR R1; SRI. G.V. SHASHIKUMAR, AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT IN THE NATURE OF MANDAMUS TO THE RESPONDENT TO ALLOT, REGISTER AND PUT THE PETITIONER IN PHYSICAL POSSESSION OF A SITE MEASURING 30 X 40 FEET IN BLOCK - V, ARKAVATHI LAYOUT, BANGALORE IN LIEU OF SITE NO. 184/E WHICH WAS ALLOTTED AND REGISTERED IN THE NAME OF THE PETITIONER AND ETC.
IN W.P. NO.2392/2016:
BETWEEN:
MR. JOKIM AGED ABOUT 42 YEARS S/O SRI. ANNAYAPPA R/AT NO.198, CHURCH BLOCK, VISHWANATHANAGENAHALLI R.T. NAGAR POST, BANGALORE-560 032.
...PETITIONER
(BY SRI. ZULFIKIR KUMAR SHAFFI, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
267
URBAN DEVELOPMENT
M.S. BUILDING
B.R. AMBEDKAR ROAD
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMAR PARK WEST,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, ADVOCATE FOR SRI. B.S. SACHIN, ADVOCATE FOR R2; SRI. VIVEK YAVAGAL, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNX - F AND ETC.
IN W.P.NO.2397/2016:
BETWEEN:
SRI. A. RUDRAPPA S/O ANJINAPPA, AGD ABOUT 53 YEARS, RESIDING AT NO.73, 1ST FLOOR, 1ST MAIN ROAD, HEBBAL FARM POST, BANGALORE-560024 ...PETITIONER (BY SRI. C. M. DESAI, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTRMENT OF URBAN DEVELOPMENT
REP BY ITS
PRINCIPAL SECRETARY
M. S. BUILDING
BANGALORE-560 001
268 2. BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560020
THE LAND ACQUISTION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3 )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY THE R-1 U/S 17(1) OF BDA ACT, VIDE ANNX-B & FINAL NOTIFICATION DATED 23.02.2004 ISSUED BY THE R-2 U/S 19(1) OF BDA ACT VIDE ANNX -C AND RE- MODIFIED NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 U/S 19(1) OF THE BDA ACT, VIDE ANNX-M IN SO FAR AS THE PETITIONER'S PROPERTY BEARING SY.NO.28/1 MEASURING 20 GUNTAS OF KEMPAPURA VILLAGE IS CONCERNED AS LAPSED COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION REHABILITATION AND RESETTLEMENT ACT, 2013 AND ETC.
IN W.P.NO.2915/2016:
BETWEEN:
SRI. H. GANGANNA S/O LATE HANUMANTHA AGED AOBUT 62 YEARS R/O NO.110, 2ND MAIN, KAREKALLU, KAMAKSHIPALYA, BASAVESWARANAGAR, BANGALORE-560 079
269 ...PETITIONER (BY SRI. V. LAKSHMAIAH, ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY, T. CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE-560 020 BY ITS COMMISISONER …RESPONDENT (BY SRI. D.N. NANJUNDA REDDY, SR.C OUNSEL FOR SRI. B.S. SACHIN, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT TO CONSIDER THE CASE OF THE PETITIONER AS PER THE REPRESENTATIONS VIDE ANNEX - J TO J5 AND ETC.
IN W.P.NO.5417/2016:
BETWEEN:
SRI. C. SRIRAMA
S/O LATE CHANNARAYAPPA,
AGED ABOUT 40 YEARS
SRI. C. SRINIVAS
S/O LATE CHANNARAYAPPA,
AGED ABOUT 47 YEARS
SRI. C. PAPANNA
S/O. LATE CHANNARAYAPPA,
AGED ABOUT 45 YEARS
PETITIONER NOS.1 TO 3 ARE
RESIDENTS OF JAKKUR VILLAGE,
YELAHANKA HOBLI
BANGALORE NORTH TALUK
BANGALORE.
BHARAT SEVASHRAM SANGHA
A SOCIETY REGISTERED UNDER THE
SOCIETIES
REGISTRATION ACT XXI OF 1860
NO.211,RASH BEHARI AVENUE,
270
KOLKATTA-70019(W.B)
BRANCH AT NO.118/2,
AMRUTHAHALLI,
JAKKUR MAIN ROAD,
BENGALURU
REPRESENTED BY SWAMI SIVAPREMANANDA
AUTHORIZED REPRESENTATIVE
OF BHARAT SEVASHRAM SANGHA
NO.118/2,AMRUTHAHALLI,
JAKKUR MAIN ROAD,
BENGALURU ...PETITIONERS
(BY SRI. H. R. ANANTHA KRISHNA MURTHY, ADVOCATE )
AND:
THE STATE OF KARNATAKA
BY ITS ADDITIONAL CHIEF SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDA, BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
NO.7,T CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560 020
REPRESENTED BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
NO.7,T CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560 020
THE METROPOLITAN CO-OPERATIVE
HOUSING SOCIETY LTD.,
REPRESENTED BY ITS PRESIDENT
ROOM NO.1,GROUND FLOOR,
VIDHANA SOUDHA,
BENGALURU-560 001
REPRESENTED BY ITS SECRETARY
THE BANGALORE METROPOLITAN
PLANNING AUTHORITY,
BY ITS CHAIRMAN,
BBMP COMPLEX,
271
J.C. ROAD,
BENGALURU-560 002 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. SACHIN B.S., ADVOCATE FOR R2 & R3; SRI. A. RAVISHANKAR, ADVOCATE FOR R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED 18.06.2014 PRODUCED AS ANNEXURE - K1 AND QUASH THE BULK ALLOTMENT ORDER DATED 21.10.2003 ISSUED BY THE R-2 WHICH IS ANNEXED AS ANNEXURE - H1 AND ETC. IN W.P.NO.5446/2016:
BETWEEN:
SMT. P. DHANALAKSHMAMMA W/O LATE SRI.CHANDRASHEKAR, AGED ABOUT 74 YEARS, (BENEFIT OF SENIOR CITIZEN NOT CLAIMED) R/O SRI.LAKSHMINARAYANA, NO.1292, 8TH MAIN ROAD, WEST OF CORD ROAD, 2ND STAGE, MAHALAKSHMIPURAM, BANGALORE-560086.
SINCE DECEASED BY LRS
SMT. T.H. VANISHREE W/O. T.S. HARINATH AGED ABOUT 44 YEARS R/A NO: 563, IST MAIN ROAD NAGENDRA BLOCK, BANASHANKARI IST STAGE BENGALURU. ...PETITIONER
(BY SRI. RAJAGOPAL M. R., ADVOCATE)
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD, KUMARA PARK WEST,
BANGALORE-560020.
272 2. THE DEPUTY SECRETARY-II
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD, KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS (BY SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B S SACHIN, ADVOCATE FOR R1; SMT. PAVITHRA A. RAO, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED RESOLUTION DATED 23.09.2015 PASSED IN SUBJECT NO. 115/2015 BY THE RESPONDENT BANGALORE DEVELOPMENT AUTHORITY AT ANNX - G AND THE IMPUGNED ENDORSEMENT DATED 28.10.2015 ISSUED BY R-1 AT ANNEX - H AND ETC.
IN W.P.NO.5448/2016:
BETWEEN:
SMT. GOWRAMMA W/O LATE K ADINARAYANA GOWDA 58 YEARS, R/A HOUSE NO.1, SY.NO.20/1 JAKKUR VILLAGE YELAHANAKA ROAD BANGALORE NORTH(ADDL), TALUK BANGALORE-560 064 ...PETITIONER (BY SRI. K. RAJANNA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
4TH FLOOR, VIKASA SOUDHA
DR. AMBEDKAR VEEDI
BENGALURU-560001
REPRESENTED BY ITS PRINCIPAL SECRETARY
THE BENGALURU DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
THE ADDL.LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
273
SL.NOS 2 TO 3 ARE AT
OFFICE OF THE BDA
T. CHOWDAIAH ROAD
KUMARAPARK WEST
BENGALURU -560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2; SMT. PAVITHRA RAO, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED18.06.2014 AT ANNEX -A ACQUIRING LAND OF THE PETITIONER AT SL.NO.709 BEARING SY.NO.20/1 OF JAKKUR MEASURING 0.22 GUNTAS AND ETC.
IN W.P.NO.6717/2016:
BETWEEN:
SRI D. V. CHANDRAPPA AGED ABOUT 55 YEARS S/O D. V. VEERANNA R/AT DASARAHALLI VILLAGE, K. R. PURAM HOBLI, BANGALORE EAST TALUK - 560 038 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTISTORIED BUILDING
B. R. AMBEDKAR ROAD,
BANGALORE - 560 001
THE BANGALORE DEVELOPMENT AUTHORITY
274
BY ITS COMMISSIONER
KUMAR PARK WEST,
BANGALORE - 560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE - 560020
V. SHIVAREDDY
S/O. K.S. VENKATAREDDY
AGED ABOUT 45 YEARS
R/AT NO. 51/5, 6TH MAIN
13TH CROSS, MALLESHWARAM
BANGALORE - 560 003
S.S. SRINIVAS RAO
S/O. PROF S.L. SEETHARAMA RAO
AGED ABOUT 39 YEARS
R/AT FLATNO. 301
'PALASHA RESIDENCE'
#26, IX CROSS, IV MAIN
MALLESHWARAM,
BANGALORE - 560003 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL AND SRI. B. S. SACHIN, ADVOCATE FOR R2 & R3; SRI. ASHOK HARNAHALLI, SR. COUNSEL FOR SRI. MANJUNATH K.V., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THAT THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - C IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.6718/2016:
BETWEEN:
SRI. SATISH
275 AGED ABOUT 35 YEARS S/O D. V. NARAYANASWAMY R/AT DASARAHALLI VILLAGE K. R. PURAM HOBLI - 560038 BANGALORE EAST TALUK ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
MULTISTORIED BUILDING
B. R. AMBEDKAR ROAD,
BANGALORE - 560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST,
BANGALORE - 560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE - 560020
V. SHIVAREDDY
S/O. K.S. VENKATAREDDY
AGED ABOUT 45 YEARS
R/AT NO. 51/5, 6TH MAIN
13TH CROSS, MALLESHWARAM
BANGALORE - 560 003
S.S. SRINIVAS RAO
S/O. PROF S.L. SEETHARAMA RAO
AGED ABOUT 39 YEARS
R/AT FLATNO. 301
'PALASHA RESIDENCE'
#26, IX CROSS, IV MAIN
MALLESHWARAM,
BANGALORE - 560003 …RESPONDENTS
(BY SRI. G.V.SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3
276 SRI. ASHOK HARANAHALLI, SR. COUNSEL FOR SRI. MANJUNATH K. V., ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THAT THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - C ISSUED BY R-1 IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.10318/2016:
BETWEEN:
MR.SWAMY GOWDA S/O LATE CHELUVE GOWDA AGED ABOUT 62 YEARS 634/19, 6TH MAIN ROAD SHIVAJI MAHARAJA ROAD BHAVANI NAGAR, K G NAGAR BANGALORE-560019 ...PETITIONER (BY SRI. JEEVAN K., ADVOCATE)
AND:
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY T CHAOWDAYYA ROAD KUMARA PARK WEST BANGALORE-560 020 …RESPONDENT (BY SRI. A. D. VIJAYA, ADVOCATE )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT TO COMPLETE THE CONVEYANCE IN PURSUANCE OF THE ALLOTMENT LETTER DATED 24.06.2006 AT ANNEX - B IN RESPECT OF SITE NO. 834 ALLOTED TO THE PETITIONER AT BLOCK V OF ARKAVATHY LAYOUT IN ACCORDANCE WITH LAW AND ETC.
277 IN W.P.NO.11295/2016:
BETWEEN:
C. R. SHIVASHANKAR S/O SRI. RAMAIAH AGED ABOUT 66 YEARS R/AT NO.457, 1ST MAIN ROAD, 1ST CROSS, IDEAL HOMES LAYOUT, RAJA RAJESHWARI NAGAR, BANGALORE-560 098 ...PETITIONER (BY SMT. LEELA KRISHNAN D., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY BDA COMPLEX, KUMARA PARK WEST EXTENSION, BANGALORE-20 REP BY ITS COMMISSIONER. …RESPONDENT (BY SMT. PAVITHRA A RAO, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT AUTHORITY TO REGISTER SCHEDULE SITE BEARING NO. 1494, 7TH BLOCK, ARKAVATHI LAYOUT, ALLOTTED TO HIM UNDER ANNEXURE - A OR TO ALLOT HIM A SUITABLE ALTERNATE SITE MEASURING 15 MTRS X 24 MTRS INANY OF ITS LAYOUTS AND REGISTER THE SAME EXPEDIOUSLY AND ETC.
IN W.P.NO.11493/2016:
BETWEEN:
ANTHONYSWAMY
AGED ABOUT 65 YEARS
S/O LATE AROGYAPPA
SENIOR CITIZEN NOT CLAIMED
A. JOSEPH
AGED ABOUT 60 YEARS
S/O LATE AROGYAPPA
SENIOR CITIZEN BENEFIT NOT CLAIMED
BOTH RESIDING AT NO.158,
278
M. M. REDDY ROAD
MARIYANNAPALYA
H. A. FARM POST
BANGALORE-560 024 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMETN
MULTISTORIED BUILDING
B. R. AMBEDKAR ROAD
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; BY SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 & 2 TO FORTHWITH CONSIDER THE RECOMMENDATION OF R - 3 DATED 27.03.2013 AT ANNEX - B AND EXCLUDE THE SCHEDULE PROPERTY FROM ACQUISITION AND ETC.
IN W.P.NO.11844/2016:
BETWEEN:
SMT. SAROJAMMA AGED ABOUT 60 YEARS WIFE OF LATE SHAMANNA RESIDING AT JAKKUR VILLAGE
279 YELAHANKA HOBLI BANGALORE NORTH TALUK-560004 (SENIOR CITIZEN NOT CLAIMED) ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTRISTORIED BUILDING
B.R.AMBEDKAR ROAD
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX - C IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.11846/2016:
BETWEEN:
SRI BACHANNA AGED ABOUT 85 YEARS, SON OF LATE MARINANJAPPA RESIDING AT JAKKUR VILLAGE, YELAHANKA HOBLI,
280 BANGALORE NORTH TALUK-560064 (SR. CITIZEN NOT CLAIMED) ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
MULTISTORIED BUILDING,
B.R.AMBEDKAR ROAD
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B. S. SACHIN, ADVOCATE FOR R2 & R3 )
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX - C IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.12010/2016:
BETWEEN:
SRI C. CHIKKANNAPPA S/O CHIKKAHANUMAIAH AGED ABOUT 70 YEARS DODDATUMAKUR VILLAGE & POPST, DODDABALLAPUR TALUK, BANGALORE RURAL DISTRICT ...PETITIONER
281 (BY SRI. T.N. VISHWANATHA, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
KUMARAPARK PART WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE STATE OF KARNATAKA
BY ITS CHIEF SECRETARY
VIDHANA SOUDHA,
DR. AMBEDKAR ROAD
BANGALORE - 560 001 …RESPONDENTS (BY SRI. M. N. SUDEV HEGDE, ADVOCATE )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT TO REFUND EXCESS AMOUNT COLLECTED FROM THE PETITIONER WITH INTEREST AT THE RATE OF 18% FROM THE DATE OF DEPOSIT TILL THE DATE OF PAYMENT AND ETC.
IN W.P.NO.12674/2016:
BETWEEN:
MRS. JHANSI RANI AKKIRAJU W/O SIV PRASAD AKKI RAJU AGED ABOUT 45 YEARS RESIDING AT FLAT NO.201, HOUSE NO.274, 8TH MAIN ROAD, BEML LAYOUT, THUBARAHALLI BANGALORE-68 ...PETITIONER (BY SRI. REUBEN JACOB, ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA,
BANGALORE-560 001
BY ITS PRINCIPAL SECRETARY
282
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
T. CHOWDAIAH ROAD,
BANGALORE-20
BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
T. CHOWDAIAH ROAD,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI.D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. SACHIN B. S., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY THE R-2, FINAL NOTIFICATION DATED 23.02.2004 AND 2ND FINAL NOTIFICATION DATED 18.06.2014 BOTH ISSUED BY THE R-1 VIDE ANNX - C, D & G TO THE W.P. IN SO FAR AS THE LAND IN SY.NO.38/1 OF SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BENGALURU NORTH ADDL. TQ., BENGALURU DISTRICT MEASURING 1 ACRE 35 GUNTAS IS CONCERNED AND ETC.
IN W.P.NO.13637/2016:
BETWEEN:
SMT. R. SHAKUNTHALA W/O T.R.NAGARAJ AGED ABOUT 56 YEARS, NO.4, 7TH A MAIN ROAD, MUTHYALANAGARA, BANGALORE-560 074 ...PETITIONER (BY SRI. T. N. VISHWANATHA, ADVOCATE)
AND:
BENGALURU DEVELOPMENT AUTHORITY KUMAR PARK (WEST) BANGALORE-560020 REPRESENTED BY ITS COMMISSIONER
283 …RESPONDENT (BY SRI. C. R. GOPALASWAMY, ADVOCATE )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT TO CONSIDER THE CASE OF THE PETITIONER FOR ALLOTMENT OF SITE IN ARKAVATHI LAYOUT AND ETC. IN W.P.NO.14280/2016:
BETWEEN:
SRI R. DAYANAND REDDY S/O. LATE. V. RAMASWAMY REDDY, AGED ABOUT 46 YEARS, R/AT NO. 17, 8TH CROSS, HENNUR MAIN ROAD, K. K. HALLI, BANGALORE - 560 084 ...PETITIONER (BY SRI. SANGAMESH R. B., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING, BANGLAORE- 01,
BY ITS PRINCIPAL SECRETARY.
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE - 20.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY, BANGALORE - 20 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B S SACHIN, ADVOCATE FOR R2 & 3 )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 IN SO FAR AS SCHEDULE PROPERTY IS CONCERNED WHICH IS BELONGING TO THE PETITIONER ( ANNEXURE -G) AND ETC.
284 IN W.P.NO.14649/2016:
BETWEEN:
SMT. GOWRAMMA W/O. LATE. JAYARAM REDDY, AGED ABOUT 75 YEARS, R/O CHELLAKARE VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK (SENIOR CITIZEN BENEFIT IS NOT CLAIMED) ...PETITIONER (BY SRI. K. BHANU PRASAD, ADVOCATE )
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
BANGALORE 01.
REP. BY ITS PRINCIPAL SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B. S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 PUBLISHED IN THE GAZETTE ON 03.02.2003 IN RESPECT OF THE PETITIONERS LAND BEARING SY. NO. 12/2 MEASURING 16 GUNTAS PRODUCED AT VIDE ANNEXURE - C AND ETC.
285 IN W.P.NO.14650/2016:
BETWEEN:
SRI. RAMAIAH S/O. LATE. CHIKKA THAYAPPA, AGED ABOUT 78 YEARS, R/O CHELLAKARE VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK (SENIOR CITIZEN BENEFIT IS NOT CLAIMED) ...PETITIONER (BY SRI. K. BHANU PRASAD, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING, BANGALORE - 01.
REPTD. BY ITS PRINCIPAL SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST, BANGALORE - 560020.
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 PUBLISHED IN THE GAZETTE ON 03.02.2003 IN RESPECT OF THE PETITIONERS LAND BEARING SY. NO. 12/2 MEASURING 29 GUNTAS EXCLUDING 5 GUNTAS OF KHARAB PRODUCED AT VIDE ANNEXURE - C AND ETC.
286 IN W.P.NO.15833/2016:
BETWEEN:
SRI KADAMPULLY SUKUMARAN KARTHIK AGE:50 YEARS SON OF SRI. KADAMPULLY APPU SUKUMARAN RESIDINT AT VILLA 36, LIFESTYLE, IVC ROAD, DEVANAHALLI - 562 110 BANGALORE
EARLIER RESIDENT OF WII/247, THEVAR MADAM ROAD, CHOWANNUR, KUNNAMKULAM THRISSUR - 680 503 KERALA ...PETITIONER (BY SRI. VENKATESH S. ARBATTI, ADVOCATE)
AND:
THE STATE OF KARANTAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIKASA SOUDHA,
BANGALORE - 560 001
REPRESENTED BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE - 560 020.
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE - 560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI.D .N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE - G DATED 18.06.2014 ISSUED BY THE R-1 AND ETC.
287
IN W.P.NO.19019/2016:
BETWEEN:
SRI BHARATH KUMAR N S/O SRI NARAYANAPPA AGED ABOUT 26 YEARS R/A NO.78, K NARAYANAPURA ANJANEYA TEMPLE MAIN ROAD SHIVARAMAKARANTH NAGAR POST BANGALORE EAST TALUK BANGALORE-560 077.
...PETITIONER (BY SRI. S. R. SHIVA PRAKASH, ADVOCATE)
AND:
STATE OF KARNATAKA
REP BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M S BUILDING
DR AMBEDKAR VEEDHI
BANGALORE--560 001.
BANGALORE DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560 020.
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DTD 3.2.2013 PASSED BY THE R-1 VIDE ANNEXURE-F IN SO FAR AS THE PETITIONER LAND IS CONCERNED AND ETC.,
288 IN W.P.NO.19020/2016:
BETWEEN:
SRI. BHARATH KUMAR N S/O SRI. NARAYANAPPA, AGE 26 YEARS, R/AT NO.78, K.NARAYANAPURA, ANJANEYA TEMPLE MAIN ROAD, SHIVARAMAKARANTH NAGAR POST, BANGALORE EAST TALUK, BANGALORE-560 077.
...PETITIONER (BY SRI. S. R. SHIVA PRAKASH, ADVOCATE)
AND:
STATE OF KARNATAKA
REP BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING, DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560 020.
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DTD 3.2.2003 PASSED BY THE R-2 VIDE ANNEXURE-F IN SO FAR AS THE PETITIONER LAND IS CONCERNED AND ETC.,
289 IN W.P.NO.23623/2016:
BETWEEN
R. M. ANBUMANI
AGED ABOUT 66 YEARS
S/O K. R. MASILAMANI,
NO.19, III CROSS,
III STAGE, III PHASE,
VTH BLOCK,
BANASHANAKARI,
BANGALORE - 560 085.
M. G. SUBRAMANIAM,
AGED ABOUT 59 YEARS
S/O M.R. GOPALAKRISHNAN,
SAM TOWERS,C-2, II FLOOR,
NO.22, RAJU STREET,
CHENNAI - 600023.
A. RAMALINGAM,
AGED ABOUT 61 YEARS,
S/O R. ANNAMALAI,
R/AT S-4, KALAPATHARU APARTMENT,
51, VELLALAR STREET,
ADAMBAKKAM,
CHENNAI-600 088.
HERAMBA KARTHIK. B,
AGED ABOUT 27 YEARS,
S/O LATE R. BALASUBRAMANIAN
R/AT FLAT NO.102, SCION ARCH APARTMENTS,
BHUVANESHWARI NAGAR, MAIN ROAD,
C. V. RAMAN NAGAR POST,
BANGALORE-560 093.
S. JAYARAMAN,
AGED ABOUT 60 YEARS,
S/O SRI. G. SRINIVASAN,
R/AT C/O JAGADISH,
NO.4/1, OLD NO.34, II FLOOR,
VI CROSS,
SMB COLONY, MATHIKERE,
BRINDAVANNAGAR,
BANGALORE - 560 054
290 6. V. K. VERMA
AGED ABOUT 71 YEARS
S/O P. P. SHRIVSTAVA,
NO.20, MANU MANDIR,
WORLI HILL ESTATE, WORLI,
MUMBAI-400 018.
K. R. SRINIVASAN
AGED ABOUT 65 YEARS
S/O. K.R.R. AIYANGAR,
NO.22, 4TH MAIN ROAD,
3RD PHASE,
J P NAGAR,
BANGALORE - 560 078.
S. ILANGO
AGED ABOUT 55 YEARS
S/O T. M. SHANMUGAM,
R/AT NO. 2472, 15TH CROSS,
27TH MAIN, HSR LAYOUT, SECTOR-1,
BANGALORE-560 102.
MEENAKSHI JAGADEESA. N,
AGED ABOUT 60 YEARS
W/O LATE JAGADEESAN,
R/AT NO.716, 7TH A MAIN,
H.R.B.R.1ST BLOCK,
BANGALORE - 560 043.
SARASWATHI VAITHIANATHAN
AGED ABOUT 57 YEARS
W/O R. VAITHIANATHAN,
A-204,SEA FLAMA,
DOSTI FLAMINGO,
2ND FLOOR, T. J. ROAD, SEWREE,
MUMBAI - 400 015.
K. V. S. NARAYAN,
AGED ABOUT 68 YEARS,
S/O LATE K. S. VISHWANATH
NO.301, PALACE VIEW APARTMENTS
14, JAYAMAHAL MAIN ROAD,
BANGALORE-560 046
H. ROHINESH
291
AGED ABOUT 70 YEARS
S/O K. SUBBAIAH
34, AMIT TATA SOCIETY,
MURARI GHAG MARG,
PRABHADEVI,
MUMBAI - 400 025
M.H.P. ACHAR,
AGED ABOUT 75 YEARS,
S/O M. S. HANUMANTH ACHAR,
R/AT NO.320, 5TH MAIN, 4TH CROSS,
N.R.COLONY,
BANGALORE-560 019
B. KANNAN
AGED ABOUT 69 YEARS
S/O SRI. M. BALGURUMURTHY,
R/AT C/O KAMAL KISHORE,
NO.704, 8TH CROSS,
INDIRANAGAR, II STAGE,
BANGALORE - 560 038.
K. V. VENKATESHA
AGED ABOUT 68 YEARS,
S/O K. VASUDEVA RAO,
R/AT NO.G-1, LAKSHMANA
KRUPA APARTMENTS,
NO.23, EAST ANJANEYA TEMPLE STREET,
BASAVANAGUDI,
BANGALORE - 560 004.
G. DAMODARAN,
AGED ABOUT 65 YEARS,
S/O A. P. GOVINDARAJ
R/AT NO.24, SHAMANNA LANE,
CHURCH ROAD, MURUGESH PALYA,
BANGALORE - 560 017.
NITIN SETH,
AGED ABOUT 48 YEARS,
S/O LATE S. L. SETH,
R/AT NO.146, JALVAU VIHAR,
KAMMANAHALLI MAIN ROAD,
H.R.B.R. LAYOUT,
BANGALORE - 560 084.
292
V. SUNDRESH,
AGED ABOUT 58 YEARS,
S/O LATE A.P.V.RAO,
NO.1555/C,16TH A MAIN,
J.P. NAGAR, 2ND PHASE,
BANGALORE - 560 032.
ASURI SRINIVASAN RANGAN,
AGED ABOUT 71 YEARS,
R/AT NO.10, 5TH CROSS,
M. R. GARDENS, V NAGENAHALLI,
R. T. NAGAR POST,
BANGALORE - 560 032.
S. RENGARAJAN,
AGED ABOUT 69 YEARS,
S/O G. SRINIVASAN,
R/AT C/O PRAKASH RENGARAJAN,
NO.1091, SOBHA PRIMROSE,
SARAJAPUR OUTER RING ROAD,
BELLANDUR,
BANGALORE-560 103.
...PETITIONERS (BY SRI. G.R. GURUMATH, SR. COUNSEL FOR SRI. N. DINESH RAO, ADVOCATE )
AND:
BANGALORE DEVELOPMENT AUTHORITY REPRESENTED BY ITS COMMISSIONER RAILWAY PARALLEL ROAD, KUMARA PARK WEST, BANGALORE-560 001.
…RESPONDENT
(BY SRI. AJAY KUMAR M., ADVOCATE )
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT TO REGULARIZE THE RESPECTIVE SITES OF THE PETITIONER IN THEIR FAVOUR BY COLLECTING BETTERMENT CHARGES, AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT TO REGULARIZE GRANT ALTERNATIVE SITES TO PETITIONERS WITHIN REASONBALE TIME AND ETC.,
293 IN W.P.NO.23643/2016:
BETWEEN:
V. F. BANAJI
AGED ABOUT 63 YEARS
S/O FARROKI DADI BANAJI
C/O R M ANBUMANI
R/AT INLAND EVER GLADES,
APARTMENTS, NO 121,
1ST FLOOR, 'B' BLOCK,
HEBBAL KEMPAPURA DASARHALLI MAIN ROAD
HA FARM POST DASARHALLI POST
BANGALORE - 560 024.
A VIDYA
AGED ABOUT 56 YEARS
W/O C S BALAKRISHNAN
FLAT NO 4, SATHYAM APARTMENTS
18, II MAIN R A PURAM
CHENNAI - 600 028
T A REVATHI
AGED ABOUT 59 YEARS
W/O SRI T K ANANTHA SAYANAM
R/AT FLAT NO 405-E S S ENVIRONS
CHELEKERE, K R PURAM HOBLI
KALYAN NAGAR POST,
BANGALORE - 560 043
MANI RAMAN
AGED ABOUT 69 YEARS
S/O LATE KRISHNASWAMY RAMAN,
R/AT NO 2581, 17TH MAIN,
2ND CROSS, II STAGE
INDIRANAGAR,
BANGALORE - 560 008
P SHASHIKANTH
AGED ABOUT 59 YEARS
S/O SRI P GOVIND RAO
R/AT NO 20, KRISHNA KUNJ
JALADARSHINI LAYOUT
MATHIKERE POST, BANGALORE - 560 054.
294 6. VENKAT SRINIVAS
AGED ABOUT 62 YEARS
S/O A P V RAO
NO 2, 8TH CROSS (266/11) 3RD MAIN,
HANUMANTHA NAGAR
MUMBAI - 560 019.
Y CHANDRASEKHAR
AGED ABOUT 59 YEARS
S/O T V Y RAMAN,
C/O V SUNDARESH,
NO 1555/C 16TH 'A' MAIN
J P NAGAR 2ND PHASE,
BANGALORE - 560 078.
BANSILAL DHAR
AGED ABOUT 78 YEARS
S/O DR PREMNATH DHAR
R/AT HOUSE NO 1746, SECTOR 28,
FARIDABAD - 121 008. (HARYANA)
ANU SETH
AGED ABOUT 48 YEARS
W/O NITHIN SETH
R/AT FLAT NO 315,
RMV CLUSTERS PHASE I
RMV EXTN II STAGE
BANGALORE - 560 094.
V R HERKAL
AGED ABOUT 63 YEARS
S/O R B HERKAL
R/O FLAT NO C-403
AVON MAJESTY, DATTAPADA ROAD
BORIVALI (EAST)
MUMBAI - 400 066.
M S JAVEED HAFEEZ
AGED ABOUT 61 YEARS
S/O DR M A HAFEES
R/AT PALM SPRINGS,
NO 6, G 01, 16TH MAIN,
295
7TH CROSS, 4TH B BLOCK
KORAMANGALA
BANGALORE - 560 005.
GAYATHRI RANGARAJAN
AGED ABOUT 60 YEARS
W/O RANGARAJAN
R/AT FLAT NO 302 III FLOOR
SWATHI APARTMENTS,
V MAIN DEFENCE COLONY
INDIRA NAGAR,
BANGALORE - 560 039.
13 . S SHANKAR PRASED
AGED ABOUT 63 YEARS
S/O S M SEETHARAMAIAH,
R/AT NO 79 SHANKAR MUTT COMPOUND
CHIKKANNA GARDEN 2ND CROSS,
SHANKARAPURAM
BANGALORE - 560 004.
...PETITIONERS (BY SRI. G.R. GURUMATH, SR. COUNSEL FOR SRI. DINESH RAO N, ADVOCATE )
AND:
BANGALORE DEVELOPMENT AUTHORITY REPRESENTED BY ITS COMMISSIONER RAILWAY PARALLEL ROAD KUMARA PARK WEST BANGALORE - 560 001.
…RESPONDENT
(BY SRI. M. N. SUDEV HEGDE, ADVOCATE )
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT TO REGULARIZE THE RESPECTIVE SITES OF THE PETITIONER IN THEIR FAVOUR BY COLLECTING BETTERMENT CHARGES, AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT TO REGULARIZE GRANT ALTERNATIVE SITES TO PETITIONERS WITHIN REASONABLE TIME AND ETC.,
296 IN W.P.NO.23656/2016:
BETWEEN:
A N PRAKASH RAO AGED ABOUT 68 YEARS, S/O A NARAYAN RAO R/AT NO.598, 11TH CROSS, J P NAGAR PHASE-III, BANGALORE-560 078.
...PETITIONER
(BY SRI. G.R. GURUMATH, SR.COUNSEL FOR SRI. DINESH RAO N., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHRORITY
REPRESENTED BY ITS COMMISSIONER,
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST,
BANGALORE - 560 001.
SPECIAL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST
BANGALORE - 560 001.
…RESPONDENTS
(BY SRI. AJAY KUMAR, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DTD. 2.12.2015 VIDE ANNEXURE-L. DIRECT THE RESPONDENT TO REGULARIZE THE SITE NO.70-C, KHATHA NO.142/70-C, CARVED OUT OF SY.NO.81/2B OF THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE SOUTH TALUK IN FAVOUR OF THE PETITIONER WITHIN REASONABLE TIME AND ETC.,
IN W.P.NO.24322/2016:
BETWEEN:
MR D O BERGER
S/O A. E. BERGER,
AGED ABOUT 78 YEARS,
297
(SENIOR CITIZENSHIP NOT CLAIMED)
R/AT NO.4/668,
P & T COLONY, RAMACHANDRANAGAR,
GUNTAKAL, ANDHRA PRADESH
PIN:515 801,
NOW CAMP AT BANGALORE.
MRS. BEVERLY MARY BERGER
W/O H.D.BERGER,
AGED ABOUT 45 YEARS,
R/AT NO.611B,
RAILWAY QUARTERS,
ARAVINDNAGAR,
GUNTAKAL, A.P.
PIN:515 801.
NOW CAMP AT BANGALORE.
...PETITIONERS (BY SRI. SREENIVASAMURTHY S. R., ADVOCATE)
AND:
THE SECRETARY
STATE OF KARNATAKA,
HOUSING & URBAN DEVELOPMENT
DEPARTMENT, M.S.BUILDING,
VIDHANA VEEDHI,
BANGALORE-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
298 NOTIFICATION ISSUED BY THE R-2 AT ANNEXURE-H DTD.18.06.2014 AS UNCONSTITUTIONAL AND THE SAME IS UNENFORCEABLE IN THE EYE OF LAW AND PROTECT THE INTEREST OF THE PETITIONERS BY QUASHING THE IMPUGNED NOTIFICATION AT ANNEXURE-H AND ETC.,
IN W.P.NO.24676/2016:
BETWEEN:
SMT. GOWRAMMA
W/O LATE VENKATASWAMY.R
AGED ABOUT 50 YEARS
RESIDING AT
CHELLAKARE VILLAGE,
K.R. PURAM HOBLI,
KALYAN NAGAR POST,
BANGALORE - 560043.
SMT. YASHODAMMA
W/O LATE NAGENDRA. R
AGED ABOUT 48 YEARS
RESIDING AT
CHELLAKARE VILLAGE,
K.R. PURAM HOBLI,
KALYAN NAGAR POST,
BANGALORE - 560 043.
SMT. SUGUNA
W/O LATE MUNIRAJU.R
AGED ABOUT 43 YEARS
RESIDING AT
CHELLAKARE VILLAGE,
K.R. PURAM HOBLI,
KALYAN NAGAR POST,
BANGALORE-560 043.
SHANKAR REDDY
S/O LATE RAMAIAH
AGED ABOUT 45 YEARS
RESIDING AT
CHELLAKARE VILLAGE,
K.R. PURAM HOBLI,
KALYAN NAGAR POST,
BANGALORE - 560043.
299 5. RAJA REDDY
S/O LATE RAMAIAH
AGED ABOUT 43 YEARS
RESIDING AT
CHELLAKARE VILLAGE,
K.R. PURAM HOBLI,
KALYAN NAGAR POST,
BANGALORE-560043.
...PETITIONERS (BY SRI. P. KRISHNAPPA, ADVOCATE AND SRI. K BHANU PRASAD, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-1.
REPTD. BY ITS PRINCIPAL SECRETARY,
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE-560 020.
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARAPARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-2 BDA AND ITS OFFICIALS FROM IN ANY WAY INTERFERING OR FROM DISPOSSESSING THE PETITIONERS FROM THE SCHEDULE PROPERY SINCE THE SAME HAS NOT BEEN ACQUIRED FOR ITS ANY SCHEMES INCLUDING THE FORMATION OF ARKAVATHI LAYOUT AND ETC.,
300 IN W.P.NO.24919/2016:
BETWEEN:
SRI. T.C. HEMANNA
AGED ABOUT 72 YEARS
R/AT THANISANDRA VILLAGE,
K R PURAM HOBLI,
ARABIC POST,
BANGALORE-560 045
SRI H BYREGOWDA
AGED ABOUT 46 YEARS
S/O T C HEMANNA
R/AT THANISANDRA VILLAGE,
K R PURAM HOBLI,
ARABIC POST,
BANGALORE-560 045.
SRI T C CHINNASWAMY
AGED ABOUT 68 YEARS
S/O LATE CHIKKANNA,
R/AT THANISANDRA VILLAGE,
K R PURAM HOBLI,
ARABIC POST,
BANGALORE-560 045
SRI C GIRISH
AGED ABOUT 44 YEARS
S/O T C CHINNSWAMY
R/AT THANISANDRA VILLAGE,
K R PURAM HOBLI,
ARABIC POST,
BANGALORE-560 045.
...PETITIONERS (BY SRI. K. SUMAN, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
DR AMBEDKAR VEEDHI,
BANGALORE - 560 001
301 2. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T CHOWDAIAH ROAD,
K P WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T CHOWDAIAH ROAD,
K P WEST,
BANGALORE-560 020
SMT NARAYANAMMA
AGED ABOUT 68 YEARS
W/O LATE D KRISHNA,
R/AT NO.1/1,
ALUR CROSS,
MAKALI VILLAGE,
DASANAPURA HOBLI,
BANGALORE-562 123.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3; SRI. NARAYANAMMA, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITIUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DT.18.6.2014 AS PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 ISSUED BY THE R-1 U/S 19(1) OF THE BDA ACT I.E. ANNEXURE-G IN SO FAR AS IT RELATES TO THE LANDS OF THE PETITIONERS IN SY.NO.80/1 OF THE THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TQ., MEASURING 1 ACRE 17 GUNTAS.
IN W.P.NO.25131/2016:
BETWEEN:
SHRI G K RAMEGOWDA
S/O SHRI. KRISHNE GOWDA
AGED ABOUT 39 YEARS
R/AT NO.95, 1ST CROSS,
1ST BLOCK, HRBR LAYOUT,
BENGALURU-43.
...PETITIONER
302 (BY SRI. PRAKASH T. HEBBAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REVENUE DEPARTMENT
5TH FLOOR, M.S. BUILDING,
DR.AMBEDKAR ROAD,
BENGALURU-01
REP BY ITS SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD
KUMAR PARK WEST,
BENGALURU-560 020.
THE SPECIAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPEMENT
AUTHORITY, CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE- 560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M. N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS WRIT PETITON FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION DTD 18.06.2014, AS PER ANNEXURE-H, IN RESPECT OF THE SCHEDULE PROPERTY AND ETC.,
IN W.P.NO.25132/2016:
BETWEEN:
SHRI G K RAMEGOWDA S/O SHRI KRISHNE GOWDA AGED ABOUT 39 YEARS R/AT NO.95, 1ST CROSS 1ST BLOCK, HRBR LAYOUT BENGALURU-560 043.
...PETITIONER
(BY SRI. PRAKASH T. HEBBAR, ADVOCATE)
303
AND:
THE STATE OF KARNATAKA
REVENUE DEPARTMENT,
5TH FLOOR, M.S.BUILDING
DR. AMBEDKAR ROAD
BENGALURU-560 001.
REPRESENTED BY ITS SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU-560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M. N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION DATED 18.06.2014 AT ANNEXURE-H IN RESPECT OF SCHEDULE PROPERTY AND ETC.,
IN W.P.NO.30680/2016:
BETWEEN:
SRI. HUCHAPPA B AGED ABOUT 70 YEARS, SON OF LATE BILLIYAPPA RESIDING AT NO.40/2/14 OPP CHBS LAYOUT, VIJAYANAGAR BANGALORE-560 040 ...PETITIONER
(BY SRI. SAMPATH A., ADVOCATE)
304 AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT,
MULTISTORIED BUILDING,
B.R.AMBEDKAR ROAD
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.6.2014 WHICH IS ENCLOSED AS ANNEXURE-C ISSUED BY THE R-1 IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.,
IN W.P.NO.33181/2016:
BETWEEN:
SRI J MUNNAGAPPA S/O LATE B JAYARAMAIAH AGED ABOUT 50 YEARS NO 96 B NAGASANDRA YAMALUR POST BANGALORE.
...PETITIONER
(BY SRI. GIRISHA N. R., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY
305
DEPARTMENT OF URBAN
DEVELOPMENT
VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI
BANGALORE-1
KARNATAKA.
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE - 560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE- 560 020.
…RESPONDENTS (BY SRI. G.V.SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATIONS, PRELIMINARY NOTIFICATION DTD:3.2.2003 AND FINAL NOTIFICATION DTD:23.2.2004 WITH REGARD TO ACQUISITION OF PETITIONERS LANDS BEARING SY NO.16/10A THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK AND DROP THE SAME FROM THE ACQUISTION UNDER THE SAID NOTIFICATIONS, CONSEQUENTLY RESTRAIN THE RESPONDENTS FROM INTERFERING WITH THE PETITIONERS SITES THEREIN WITHOUT TAKING DUE RECOURSE OF LAW AND ETC.,
IN W.P.NO.33196/2016:
BETWEEN:
SRI. LOKANANDA NAIDU
S/O LATE B RADHAKRISHNA,
AGED ABOUT 60 YEARS,
R/AT NO. 1197/C, 22ND A CROSS,
23RD MAIN, BSK 2ND STAGE,
BENGALURU - 560 070.
SRI. B R CHANDRASHEKAR
S/O. LATE B RADHAKRISHNA,
AGED ABOUT 41 YEARS,
R/AT NO. 195, 13TH CROSS,
306
HIG COLONY, RMV 2ND STAGE,
BENGALURU - 560 092.
SMT. P ANITHA
D/O ANJANEY NAIDU,
AGED ABOUT 27 YEARS,
R/AT NO. 11-67-1, N.G.O.
COLONY, PUTTUR - 577 583
CHITTUR DISTRICT,
ANDRA PRADESH.
...PETITIONERS (BY SRI. ANGADI S. V., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY TO GOVERNMENT,
URBAN DEVELOPMENT DEPT., VIKAS SOUDHA,
BENGALURU - 560 001.
THE COMMISSIONER
BDA, KUMARA PARK,
BENGALURU - 560 020.
SPECIAL LAND ACQUISTION OFFICER, BDA,
T. CHOWDAIAH ROAD
KUMARAPARK WEST,
BANGALORE - 560020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. H.T. BASAVARAJ, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITIUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DTD18.6.2014 (ANNEXURE-F) IN SO FOR AS THE SCHEDULE PROPERTIES ARE CONCERNED.
IN W.P.NO.33279/2016:
BETWEEN:
MR MOHAMMED MUZZAMIL SON OF MOHAMMED YOUSUFF AGED ABOUT 41 YEARS NO.8, 5TH CROSS, MUNIMARAPPA GARDEN J. C. NAGAR POST, BANGALORE-560 046 REPRESENTED BY HIS DULY CONSTITUTED POWER OF ATTORNEY HOLDER
307 MR. MOHAMMED YOUSUFF SON OF MOHAMMED AHMED
...PETITIONER
(BY SRI. KAMAL M G S., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS SECRETARY TO THE
GOVERNMENT OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
VIDHANA VEEDHI
DR AMBEDKAR ROAD
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
DR T CHOWDAIAH ROAD,
BANGALORE-560 020
BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
DR T CHOWDAIAH ROAD
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR,AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITIUTION OF INDIA PRAYING TO CALL FOR RECORDS PERTAINING TO THE NOTIFICATION BANGALORE DATED 18.06.2014 ISSUED BY R-2 AT ANNEXURE-A AND AFTER GOING THROUGH THE PROPRIETY OR OTHERWISE OF ISSUING THE SAME PASS ORDER/S ISSUE WRIT/S SETTING ASIDE/QUASH THE SAME TO THE EXTENT OF SCHEDULE PROPERTY AS SPECIFIED AT SL.NO.1096 OF THE SCHEDULE TO THE SAID NOTIFICATION; AND ETC.,
IN W.P.NO.33385/2016:
BETWEEN:
SRI RAMAKRISHNAPPA
S/O LATE MUNIYAPPA @ THAYAPPA,
AGED ABOUT 70 YEARS,
308
RESIDING AT
VIDYASAGARA (SARAIPALYA),
THANISANDRA MAIN ROAD,
S R K NAGAR POST,
BANGALORE-560 077.
SRI N RAJA
S/O LATE NARAYANASWAMY,
AGED ABOUT 37 YEARS,
RESIDING AT
VIDYASAGARA (SARAIPALYA),
THANISANDRA MAIN ROAD,
S R K NAGAR POST,
BANGALORE-560 077.
SRI SIDDARAJU
S/O LATE MALAPPA,
AGED ABOUT 30 YEARS,
RESIDING AT
VIDYASAGARA (SARAIPALYA),
THANISANDRA MAIN ROAD,
S R K NAGAR POST,
BANGALORE-560 077.
SRI MUNINANJAPPA
S/O LATE MUNIYAPPA @ THAYAPPA
AGED ABOUT 65 YEARS,RESIDING AT
VIDYASAGARA (SARAIPALYA),
THANISANDRA MAIN ROAD,
S R K NAGAR POST,
BANGALORE-560 077.
SRI MUNIYAPPA
S/O LATE MUNIYAPPA @ THAYAPPA,
AGED ABOUT 55 YEARS,
RESIDING AT
VIDYASAGARA (SARAIPALYA),
THANISANDRA MAIN ROAD,
S R K NAGAR POST,
BANGALORE-560 077.
SRI CHANDRAPPA
S/O LATE MUNIYAPPA @ THAYAPPA,
AGED ABOUT 49 YEARS,
RESIDING AT
VIDYASAGARA (SARAIPALYA),
309
THANISANDRA MAIN ROAD,
S R K NAGAR POST,
BANGALORE-560 077.
...PETITIONERS (BY SRI. T. SESHAGIRI RAO, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
REPRESENTED BY ITS SECRETARY,
VIDHANASOUDHA,
BANGALORE-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST
PALACE ROAD,
BANGALORE-560 020.
THE SPECIAL LAND ACQUISTION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.M. CHANDRASHEKAR, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3; SRI. K.N. JAGADISH, ADVOCATE FOR R4 & R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SECOND FINAL DECLARATION ISSUED BY THE R-1 DTD:18.6.2014 FOUND AT ANNEXURE-K TO THE WRIT PETITION IN RESPECT OF PETITIONER PROPERTY WHICH IS MOREFULLY DESCRIBED AT THE SCHEDULE AND ETC.,
IN W.P.NO.34348/2016:
BETWEEN:
ANJENAPPA S/O LATE NARAYANAPPA, AGED ABOUT 62 YEARS,
310 R/AT A PORTION OF THE SY.NO 84/4, HENNUR VILLAGE, KASABA HOBLI, BANGALORE NORTH TALUK - 560 043.
...PETITIONER (BY SRI. PAPEGOWDA B., ADVOCATE & SRI. DESHRAJ, ADVOCATE)
AND:
THE CHAIRMAN
BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE - 560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE - 560 020.
…RESPONDENTS (BY SRI. K. KRISHNA, ADVOCATE FOR R1 & R2; SRI. DESHRAJ, ADVOCATE & SRI. K.R. SREENIVASA PARAVARDHAN, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS NOT TO DEMOLISH THE EXISTING RESIDENTIAL BUILDING OF THE PETITIONER AS SHOWN IN THE SCHEDULE AND ETC.,
IN W.P.NO.35687/2016:
BETWEEN
SMT. AMARAVATHI
WIFE OF LATE M NAGESHAA
AGED ABOUT 43 YEARS
RESIDING AT NO 224,
1ST CROSS, MUNESWARA TEMPLE
B CHANNASANDRA VILLAGE
K R PURAM HOBLI
BANGALORE EAST TALUK.
CHI VISWNATH GOWDA N
SON OF LATE M NAGESHAA
AGED ABOUT 15 YEARS
(REPRESENTED BY HER MOTHER AND
311
LEGAL GUARDIAN SMT AMARAVATHI)
RESIDING AT NO 224,
1ST CROSS, MUNESWARA TEMPLE
B CHANNASANDRA VILLAGE
K R PURAM HOBLI
BANGALORE EAST TALUK
CHI HEMANTHA GOWDA
SON OF LATE M NAGESHAA
AGED ABOUT 13 YEARS
(REPRESENTED BY HER MOTHER AND
LEGAL GUARDIAN SMT AMARAVATHI)
RESIDING AT NO 224,
1ST CROSS, MUNESWARA TEMPLE
B CHANNASANDRA VILLAGE
K R PURAM HOBLI
BANGALORE EAST TALUK.
...PETITIONERS (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
K.P. WEST, BANGALORE - 560 020.
SPECIAL ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
K P WEST
BANGALORE - 560 020.
DEPUTY SECRETARY - 1
BANGALORE DEVELOPMENT AUTHORITY
K P WEST
BANGALORE - 560 020.
SRI G NAGARAJ
SON OF LATE GANGAIAH
AGED ABOUT 80 YEARS
RESIDING AT NO 10/25
4TH CROSS ROAD,
BANASWADI
M S NAGAR
BANGALORE - 560 033.
312 5. SRI B R S KUMAR
SON OF SRI RAJASHEKARAIH
AGED ABOUT 49 YEARS
RESIDING AT NO 1105
"SANJEEVINI"
10TH MAIN ROAD
RPC LAYOUT
VIJAYANAGARA
BANGALORE - 560040.
…RESPONDENTS (BY SRI. K. KRISHNA, ADVOCATE FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS FROM THE OFFICE OF R-1 TO 3 IN THE MATTER OF ALLOTMENT OF SCHEDULE PROPERTY IN FAVOUR OF THE LEGAL REPRESENTATIVES OF LATE SRI. ERANNA VIDE ALLOTMENT LETTER NO.477/2014-15 DATED 16.09.2014 AT ANNEXURE-D; AND ETC.,
IN W.P.NO.35851/2016:
BETWEEN
SRI J DEVARAJ
S/O. LATE. J M JAYARAM,
AGED ABOUT 59 YEARS,
R/AT JAKKUR VILLAGE,
GOVT SCHOOL ROAD,
YELAHANKA HOBLI,
BENGALURU NORTH (ADDL) TALUK,
BENGALURU 560 064.
SRI. J. MUNISWAMY GOWDA
S/O. LATE. J M JAYARAM,
AGED ABOUT 52 YEARS,
R/AT JAKKUR VILLAGE,
GOVT SCHOOL ROAD,
YELAHANKA HOBLI,
BENGALURU NORTH (ADDL) TALUK,
BENGALURU- 560 064.
...PETITIONERS (BY SRI. RAJANNA K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
313
REP BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT,
4TH AND 5TH FLOOR,
VIKASA SOUDHA,
DR. B.R. AMBEDKAR ROAD,
BENGALURU 560 001.
THE BENGALURU DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER
SI.NOS.2 TO 3 ARE AT OFFICE OF
BENGALURU DEVELOPMENT AUTHORITY,
T. CHOWDAIAH, (SANKEY) ROAD,
KUMARAPARK WEST,
BENGLAURU- 560 020.
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
SI.NOS. 2 TO 3 ARE AT OFFICE OF BENGALURU
DEVELOPMENT AUTHORITY ,T. CHOWDAIAH,
(SANKEY) ROAD, KUMARAPARK WEST,
BENGLAURU- 560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C. ULLAL, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DTD:18.6.2014 AS AT ANNEXURE-A IN SO FAR IT RELATES TO THE PETITIONERS DEVELOPED SCHEDULE LAND OF SYNO.20/9 MEASURING 0.21 GUNTA OF JAKKUR NOTIFIED AS AT SL NO.711 IN PAGE 37 OF THE NOTIFICATION AND ETC.,
IN W.P.NO.36525/2016:
BETWEEN:
SRI H D NANJE GOWDA
S/O LATE DODDAGULLAPPA
AGED ABOUT 49 YEARS
RESIDING AT NO 41/1
HENNUR MARUTHI LAYOUT
10TH CROSS, 9TH MAIN,
314
KALYAN NAGAR POST ,
BENGALURU - 560 043.
SRI H M RAMESH
S/O LATE MUNNE GOWDA @ MUNIYAPPA
AGED ABOUT 36 YEARS
RESIDING AT 9, 'SRI MARUTHI ARCADE',
HENNUR MARUTHI LAYOUT , 9TH MAIN,
11TH CROSS KALYAN NAGAR POST,
BENGALURU - 560 043.
...PETITIONERS (BY SRI. T. SESHAGIRI RAO, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND URBAN
DEVELOPMENT, REPRESENTED BY
ITS SECRETARY, VIDHANA SOUDHA
BANGALORE - 01.
THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
BENGALURU - 560 020.
THE ADDITIONAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
BENGALURU - 560 020.
…RESPONDENTS
(BY SRI. M.V. CHARATI, ADVOCATE AND SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SECOND FINAL DECLARATION ISSUED BY THE R-1 DTD:18.6.2014 FOUND AT ANNEXURE-J TO THE WP IN RESPECT OF THE PETITIONER PROPERTY WHICH IS MOREFULLY DESCRIBED AT THE SHCEDULE AND ETC.,
IN W.P.NO.37682/2016:
BETWEEN
SRI. SATHISH
315
AGED ABOUT 33 YEARS
S/O LATE D V NARAYANASWAMY,
R/AT DASARAHALLI,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK-560 021.
SRI RAJESH
AGED ABOUT 30 YEARS
S/O LATE D V NARAYANASWAMY,
R/AT DASARAHALLI,
K. R. PURAM HOBLI,
BANGALORE EAST TALUK-560021.
...PETITIONERS
(BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT
AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 001
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 001.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AT ANNEXURE-G; AND ETC.,
316 IN W.P.NO.38430/2016:
BETWEEN
SRI A MUTHU
S/O LATE ARMUGAM
AGED ABOUT 47 YEARS
RESIDING AT NO 44,
KHATHA NO 28/1 & 28/2
THANISANDRA VILLAGE
K R PURA HOBLI,
BANGALORE EAST TALUK
BANGALORE.
SMT SHANTHI
W/O A MUTHU
AGED ABOUT 32 YEARS
RESIDING AT NO 44
KHATHA NO 28/1 & 28/2
THANISANDRA VILLAGE
K R PURA HOBLI,
BANGALORE EAST TALUK
BANGALORE.
MR MAHROOQ ABBASIA
W/O S A KHALID
AGED ABOUT 50 YEARS,
RESIDING AT NO 43,
KHATHA NO 28/1 & 28/2
THANISANDRA VILLAGE
K R PURA HOBLI,
BANGALORE EAST TALUK
BANGALORE.
MR AZEEZULLA KHAN
S/O AMANULLA KHAN
AGED ABOUT 52 YEARS
RESIDING AT NO 39, KHATHA NO.1060,
THANISANDRA VILLAGE
K R PURA HOBLI,
BANGALORE EAST TALUK
BANGALORE.
SMT ABIDA BEGUM
W/O MOHAMMED FAROOQ AHMED
AGED ABOUT 31 YEARS
317
R/AT NO 197, 3RD MAIN,
3RD CROSS, TUBA LAYOUT
THANISANDRA MAIN ROAD,
BANGALORE - 560 077.
...PETITIONERS
(BY SRI. MOHAMED SHAFIULLA, ADVOCATE) AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT AUTHORITY
VIDHANASOUDHA
BANGALORE - 560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, SANKEY ROAD,
BANGALORE - 560 020.
THE CHIEF ENGINEER
BANGALORE DEVELOPMENT
AUTHORITY, SANKEY ROAD,
BANGALORE - 560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY, SANKEY ROAD,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, ADVOCATE FOR R1;
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATIONS, PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY RESPONDENTS AT ANNEXURE-G SIMILARLY FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY RESPONDENTS AT ANNEXURE-G1; AND ETC.,
IN W.P.NO.38919/2016:
BETWEEN
SMT HANUMAKKA
W/O LATE KEMPANNA
318
AGED ABOUT 70 YEARS,
R/AT JAKKUR VILLAGE,
YELAHANKA HOBLI,
BENGALURU NORTH (ADDL) TALUK,
BENGALURU-560 064. 2. SMT.K.R.LALITHA
W/O K.RAJANNA,
AGED 56 YEARS,
R/AT SANJEEVINI, #15, SAMPIGE ROAD,
4TH CROSS, MALLESWARA,
BENGALURU-560 003.
...PETITIONERS
(BY SRI. RAJANNA K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
URBAN DEVELOPMENT,
DEVELOPMENT, 4TH FLOOR
VIKASA SOUDHA,
DR.AMBEDKAR ROAD,
BENGALURU-560 001.
THE BENGALURU DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER,
SI.2 & 3 ARE AT BENGALURU DEVELOPMENT AUTHORITY,
SANKEY ROAD, NEAR 5TH MAIN,
KUMARAPARK WEST
BENGALURU-560 020.
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
AT BENGALURU DEVELOPMENT AUTHORITY,
SANKEY ROAD, NEAR 5TH MAIN,
KUMARAPARK WEST
BENGALURU-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1;
SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTIUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DT:18.06.2014 AT ANNEXURE-A NOTIFIED AT SL.NO.697 IN PAGE 36 IN SO FAR IT RELATES TO THE
319 SCHEDULE LAND OF SY.NO.11/10 OF JAKKUR TO AN EXTENT OF 0.14 TUNTA SITUATE ON NORTH-WEST CORNER OF ENTIRE LAND; AND ETC.,
IN W.P.NO.39001/2016:
BETWEEN
MRS. HAMEEDA SHARIFF
W/O MR.FAYAZ SHERIFF,
AGED ABOUT 56 YEARS,
RESIDING AT NO.17,
DAVIS HABITAT, DAVIS ROAD,
FRAZER TOWN, BANGALORE-560 005.
DEAD BY LR' S
NAZEEM BABU
D/O.FAYAZ SHERIFF
AGED ABOUT 30 YEARS
NO.10, 515 CROSS
PILLANNA GARDEN IST STAGE
BANGALORE NORTH
BANGALORE- 560 084.
…PETITIONER
(BY SRI. A.C. PATIL, ADVOCATE)
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING & URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
…RESPONDENTS
320
(BY SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R1 & R2;) SRI. G.V. SHASHIKUMAR, AGA FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-2 AT ANNEXURE-E DTD:18.06.2014 AS UNCONSTITUTIONAL AND THE SAME IS UNENFORCEABLE IN THE EYE OF LAW AND PROTECT AND ETC.,
IN W.P.NO.40151/2016:
BETWEEN
P.S. POOVAMMA
D/O LATE P.M.SUBBAIAH,
AGED ABOUT 45 YEARS,
R/O NO.24, KURUMARADIKERE,
CHITRADURGA TQ AND
DIST-577 501.
SRIMATI PONNAMMA (SAMPI)
W/O P.M.SUBBAIAH (SERIAL NO.6260863),
AGED ABOUT 76 YEARS,
SINCE NOT HOLDING MEMORIES
SHE IS REPRESENTED BY HER DAUGHTER
PETITIONER NO.1 HEREIN ABOVE
R/O NO.7, 5TH CROSS,
ATHMANANDA COLONY,
SULTAN PALYA,
R.T.NAGARA POST,
BANGALORE-560 032.
...PETITIONERS
(BY SMT. SPOORTHY HEGDE N., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF REVENUE,
M.S.BUILDING AMBEDKAR VEEDHI,
BANGALORE-560 001.
321
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD, K.P.WEST,
BANGALORE-560 020.
THE DEPUTY COMMISSIONER
BANGALORE
KEMPEGOWDA ROAD,
NEXT TO CAUVERY BHAVAN,
BANGALORE-560 009.
THE TAHSILDAR
BANGALORE EAST TALUK,
NEAR BMTC BUS DEPOT
DIESEL SHED ROAD,
KRISHNARAJAPURAM,
BANGALORE-560 016.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1, R3 & R4; SRI. VIKRAM HUILGOL, ADVOCATE AND SRI. GOWTHAMDEV C. ULLAL, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO CONSIDER THE REPRESENTATION FOR ALLOTMENT OF THE ALTERNATIVE SITE FOR THE ACQUISTION BY THE RESPONDENTS AT ANNEXURE-F DTD:11.07.2016 AND FURTHER DIRECT TO ALOT THE ALTERNATIVE SIDE IN THE SAME LOCALITY OF SY.NO.97 OF RACHANAHALLI VILLAGE, K.R.PURAM HOBLI, BANGALORE FOR THE SITE NO.119 MEASURING 50X30 AND ETC.,
IN W.P.NO.40240/2016:
BETWEEN
M/S KIRLOSKAR SYSTEMS LTD (PREVIOUSLY KNOWN AS M/S KIRLOSKAR ASEA LTD.,) A COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 # 08, 7TH FLOOR EMBASSY STAR, 8 PALACE ROAD, VASANTNAGAR, BANGALORE - 52 REPRESENTED BY ITS AUTHORIZED SIGNATORY
322 MR. S. BALAKRISHNA S/O LATE K SATYANARAYANA.
...PETITONER (BY SRI. MAHESH S., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY URBAN DEVELOPMENT
DEPARTMENT (UDD)
REPRESENTED BY ITS
PRINCIPAL SECRETARY
VIKASA SOUDHA,
BANGALORE - 01.
THE BANGALORE DEVELOPMENT
AUTHORITY (BDA)
CHOWDAIAH ROAD,
KUMARA PARK - WEST
BANGALORE - 20
REPRESENTED BY ITS
COMMISSIONER (NORTH).
THE LAND ACQUISITION
OFFICER (NORTH)
BANGALORE DEVELOPMENT
AUTHORITY (BDA)
T.CHOWDAIAH ROAD,
KUMARA PARK - WEST,
BANGALORE - 20.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 AND R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO CONSIDER THE APPLICATION OF THE PETITIONER AND TO EXCLUDE THE PETITIONER SAID PROPERTY FROM ACQUISITION AND ETC.,
IN W.P.NO.41753/2016:
BETWEEN
SMT ANI P RAI AGED ABOUT 59 YEARS, W/O PURUSHOTHAM RAO,
323 R/AT NO.008 DS MAX SHELTON, NGEF LAYOUT MAIN ROAD, MALLATHALLI, BANGALORE-560056.
...PETITIONER (BY SMT. SUNITHA H SINGH, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
5TH FLOOR, M.S.BUILDING,
DR.AMBEDKAR ROAD,
BANGALORE-560 001.
REPTD BY ITS SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560 020.
THE SPECIAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 & 2 TO APPLY THE RATIO/PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010)7 SCC 129 BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AT ANNEXURE-N SUBMITTED THROUGH HER SOCIETY; AND ETC.,
IN W.P.NO.44127/2016:
BETWEEN:
M/S GRACE GARDEN APARTMENT OWNERS ASSOCIATION (A SOCIETY REGISTERED UNDER
324 THE KSR ACT) HAVING ITS OFFICE AT GRACE GARDEN APARTMENTS 3RD CROSS, HENNUR ROAD, BENGALURU - 560 043 BY ITS PRESIDENT. ...PETITIONER (BY SRI. BYREGOWDA, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KP WEST, T CHOWDAIAH ROAD,
BENGALURU-560 020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KP WEST, T.CHOWDAIAH ROAD,
BENGALURU-560 020 …RESPONDENTS
(BY SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R1; SMT. M. V. ADITHI, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE RESPONDENTS HAVE NO RIGHT TO DEMAND THE PETITIONER ASSOCIATION TO SELL ITS LAND AT THE COMPENSATION DETERMINED BY ITS UNILATERALLY AND ETC.
IN W.P.NO.44146/2016:
BETWEEN:
COLONEL K. RAMACHANDRAN
S/O. LATE. KARUNAKARAN,
AGE 70 YEARS,
R/AT NO. 3/7,
FIELD MARSHAL CARIAPPA COLONY,
CUBBON ROAD,
BENGALURU- 560 001
V. N. SHAMSUNDAR
S/O. V. S. NATARAJAN,
AGE 55 YEARS,
R/AT NO. 189-H,
325
M.G. COLONY RAILWAY QUARTERS,
OKALIPURAM,
BENGALURU - 560 023
MAJOR SADASHIVAN K A
S/O. LATE. SHANMUGAN,
AGE 68 YEARS,
R/AT NO. W-7, OLD HAIG LINES,
DEVLALI CAMP,
DISTRICT NASIK,
PINCODE: 422401
RAJEEV GOLLARAHALLI
S/O. G. K. RAMAN,
AGE 50 YEARS,
R/AT NO. 4/3,
17TH CROSS,
WEST PARK ROAD,
MALLESHWARAM,
BENGALURU - 560055
JYOTHI SINGH
W/O. LT. COLONEL MRIGENDRA SINGH,
AGE 59 YEARS,
R/AT M95, 7TH MAIN,
SECTOR 10, JEEVAN BHIMA NAGAR,
BENGALURU - 560 075
SHEELA SIMON
D/O LATE. KOCHAMMA NAIR,
AGE 59 YEARS,
R/AT NO. 1456,SUSHANTH,
FATIMA STREET, KAMANAHALLI
JVV MAIN ROAD,
BENGALURU - 560084
MULKY DAMODAR KAMATH
S/O. LATE. M. PURUSHOTHAM KAMATH,
AGE 66 YEARS,
R/AT NO. 139,
'UTTAM' AECS LAYOUT,
SANJAYANAGAR RMV II STAGE,
BENGALURU - 560094
326 8. PRASHANTH V
S/O. L. VENKOBA RAO,
AGED ABOUT 44 YEARS,
R/AT NO. 17, VYSYA BANK COLONY,
SARAKKI MAIN ROAD,
J. P. NAGAR,
BENGALURU - 560078
RAMESH BABU
S/O. R. SONGUKRISHNASWAMY,
AGE 46 YEARS,
R/AT NO. 138/123,
1ST MAIN, 6TH CROSS,
M.S. RAMAIAH NAGAR,
BENGALURU - 560094
DHRUVAKANTH B. SHENOY
S/O. MR. T. B. G. SHENOY,
AGE 52 YEARS,
R/AT NO. 153/1,
PURNIMA,
AECS LAYOUT,
D. RAJAGOPAL ROD,
SANJAYNAGAR,
BENGALURU - 560 094
ABHA PATHAK
W/O. DR. PATHAK,
AGE 38 YEARS,
R/AT NO. 28,
SHEETAL NAGAR,
SHAHANOORWADI,
AURANGABAD,
MAHARASHTRA- 4310012 ...PETITIONERS (BY SRI. MOHAMAD AYUB ALI, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE VEEDHI,
BANGALORE - 560 001
327 2. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
BANGALORE - 560 001
THE SPECIAL DEPUTY COMMISSIONER
BANGALORE DISTRICT,
REVENUE BHAVAN,
K.G. ROAD,
BANGALORE - 560 009 …RESPONDENTS
(BY SRI. G.V.SHASHIKUMAR, AGA FOR R1 AND R3; SRI. M.V. CHARATI, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 (ANNEXURE - F) ISSUED BY THE R-2 AND THE FINAL NOTIFICATION DATED 23.02.2004 ANNEXURE - G AND ALSO FINAL NOTIFICATION DATED 18.06.2014 ANNEXURE - M ISSUED BY THE R-1 IS SO FAR AS IT RELATES TO SITE NO. 17, 50.51, 52, 57, 58, 59, 48, 49, 31, 15 BELONGING THE PETITIONERS FORMED IN SYNO. 38/1, 38/2 , 38/3, 38/4, 38/5 AND 39/3 OF RACHENAHALLI VILLAGE, K.R.PURAM HOBLI BENGALURU SOUTH TALUK AND ETC.
IN W.P.NO.44246/2016:
BETWEEN:
MRS. ALLAIYA
@ ALLAIA JEELANI
W/O MR. TAHIR IMRAN
D/O. SHABBER AHMED JEELANI
AGED ABOUT 25 YEARS
RESIDENT OF NO.4/2
1ST CROSS, ANNIPURA
OFF DOUBLE ROAD
SUDHAMA NAGAR
BENGALURU-560027
328 2. MR. MUSTAFA MOHIUDDIN JEELANI
S/O SHABBER AHMED JEELANI
AGED ABOUT 29 YEARS
RESIDENT OF NO.530
12TH CROSS, DOLLARS COLONY
R.M.V 2ND STAGE
BENGALURU-560094 ...PETITIONERS
(BY SRI. BALARAJ A. C., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY TO GOVERNMENT
URBAN DEVELOPMENT DEPT.,
VIKAS SOUDHA
BENGALURU-560001
THE COMMISSIONER
BDA, KUMARA PARK
BENGALURU-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SMT. PAVITHRA RAO, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY R-1 VIDE ANNEX - J IN SO FAR AS THE SCHEDULE PROPERTIES BELONGING TO THE PETITIONERS ARE CONCERNED AND ETC.
IN W.P.NO.46319/2016:
BETWEEN:
SRI. R. B. SATHYANARAYANA SINGH S/O. LATE SRI. R. BYRAM SINGH, AGED ABOUT 55 YEARS, R/AT NO.42, 10TH A CROSS, KAVI RAGHAVANKA ROAD, SRINAGAR, BENGALURU-560 050.
...PETITIONER
(BY SRI. MAHANTESH T. S., ADVOCATE)
329 AND:
BANGALORE DEVELOPMENT AUTHORITY, SANKEY ROAD, KUMARAPARK WEST, BENGALURU-560 020, REPRESENTED BY ITS COMMISSIONER. …RESPONDENT (BY SMT. PAVITHRA A. RAO, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE NATURE OF MANDAMUS TO EXECUTE AND REGISTER THE SALE DEED IN RESPECT OF ANY RESIDENTIAL SITE IN ARKAVATHI LAYOUT, BENGALURU AND ETC.
IN W.P.NO. 47314/2016:
BETWEEN:
SMT. GOWRAMMA W/O LATE BYRAPPA AGED ABOUT 75 YEARS, R/A K NARAYANAPURA VILLAGE, BBMP WARD # 25, KRISHNARAJAPURA HOBLI, BENGALURU EAST TALUK, BENGALURU URBAN DIST BENGALURU - 560 077 ...PETITIONER (BY SRI. RAJANNA K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
4TH FLOOR VIKASA SOUDHA,
DR. AMBEDKAR ROAD,
BENGALURU-560001
THE BENGALURU DEVELOPMENT AUTHORITY
SANKEY ROAD, NEAR 5TH MAIN,
KURUMAPARK WEST,
BENGALURU - 560020
REPRESENTED BY ITS
COMMISSIONER
330
THE LAND ACQUISITION OFFICER
OFFICE OF THE BENGALURU
DEVELOPMENT
AUTHORITY SANKEY ROAD
NEAR 5TH MAIN
KUMARAPARK WEST,
BENGALURU - 560 020
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION DATED 03.02.2003, 23.02.2004 AND 18.06.2014 AS AT ANNEX- A, B & C NOTIFIED AT SL.NO. 50 OF PAGE 108 OF ANNEX - A IN OS FAR IT RELATES TO THE SCHEDULE LAND OF SY.NO.22/1 OF K NARAYANAPURA TO AN EXTENT OF 1.23 ACRE IS CONCERNED AND ETC.
IN W.P.NO. 47461/2016:
BETWEEN:
PRASANNA P. L. N. S/O. PUTTA REVANNA, AGED ABOUT 41 YEARS, R/AT NO. 1679, 6TH CROSS, 6TH MAIN, HAMPINAGARA, BANGALORE-560 104. REPTD. BY ITS G.P.A. HOLDER, PUTTA REVANNA, S/O. LATE SIDDAIAH. ...PETITIONER
(BY SRI. ADINARAYAN, ADVOCATE)
331 AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT
DEPARTMENT,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
REPT. BY ITS SECRETARY.
BANGALORE DEVELOPMENT
AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
REPT. BY ITS COMMISSIONER.
M/S. TALACAUVERY HOUSE BUILDING
CO-OPERATIVE SOCIETY LIMITED,
NO.17, 1ST FLOOR
YAMUNA BAI ROAD,
MADHAVANAGARA,
BANGALORE-560 001.
REPT. BY ITS PRESIDENT.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2; SRI.B.V. SHANKARA NARAYANA RAO, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT RESPONDENTS TO ALLOT THE SITE TO THE PETITIONER MEASURING 40' X 60' FORMED IN SY.NO.17, 18. 19/1 & 31/1 OF VENKATESHPURA AND SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK BY CONSIDERING THE REPRESENTATIONS OF THE PETITIONER WHICH ARE AT ANNEX - A & M AND ETC.
332 IN W.P.NO.51143/2016:
BETWEEN:
SRI. M. C. MAHESWARAPPA AGED 57 YEARS, SON OF SRI.CHENNAVEERAPPA, NO.54, 5TH CROSS & 6TH CROSS, 1ST MAIN, GEDDALHALLI, K.NARAYANAPURA POST, BANGALORE-77 ...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY,
URBAN DEVELOPMENT
DEPARTMENT,
M.S.BUILDING,
BANGALORE-560001.
BANGALORE DEVELOPMENT
AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020.
REPRESENTED BY ITS
COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS
333 (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITITON PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND SY.NO.31/1 GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2914(ANNEXURE - L) IS ILLEGAL WITHOUT JURISDICTION ARBITRARY AND NON- EST AND HENCE IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.51144/2016:
BETWEEN:
SMT G. B. RATHNAMMA AGED 56 YEARS, WIFE OF SRI.B.SHIVALINGAPPA, NO.71,1ST MAIN ROAD, 5TH CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560077
...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY,
URBAN DEVELOPMENT
334
DEPARTMENT,
M.S.BUILDING,
BANGALORE-560001.
BANGALORE DEVELOPMENT
AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020.
REPRESENTED BY ITS
COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C ULLAL, ADVOCATE R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31/1 GEDDAHALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ( ANNEXURE - H) IS ILLEGAL WITHOUT JURISDICTION ARBITRATY AND NON-EST AND HENCE IN OPERATIVE IN LAW AND ETC.
335 IN W.P.NO.51145/2016:
BETWEEN:
SMT. M. S. DEVAKI AGED ABOUT 61 YEARS, NO.78, 2ND CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560077. ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020.
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31/2, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX - J ISSUED BY R-1 IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON- EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
336 IN W.P.NO.51147/2016:
BETWEEN:
SMT M. C. RUDRAMMA AGED 49 YEARS, WIFE OF SRI.G.S.HALAPPA, NBO.55, 4TH CROSS, 1ST MAIN, GEDDALHALLI, K.NARAYANPURA POST, BANGALORE-560 077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020.
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C ULLAL, ADVOCATE R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31/1, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX -L IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
337 IN W.P.NO.51352/2016:
BETWEEN:
MR. K. KUBENDRAN AGED 59 YEARS, SON OF MR. K. KALIMUTHU RESIDING AT NO.89 & 90 1ST MAIN, 6TH CROSS, GEDDALAHALLI, K.NARAYANAPURA POST BANGALORE-560077
...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560 001
BANGALROE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SMT. PAVITRA A. RAO, ADVOCATE FOR R2; SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDLAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK,
338 INCLUDED AT SL.NO. 251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX- H ISSUED BY R-1 IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.51353/2016:
BETWEEN:
SRI VAREED GEORGE AGED 46 YEARS SON OF C. V. GEORGE NO.65 2ND MAIN ROAD GEDDALAHALLI K. NARAYANAPURA POST BANGALORE-560 077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE
339 PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW AND ETC.
IN W.P.NO.51355/2016:
BETWEEN:
SMT S. SAVARIAMMAL AGED ABOUT 57 YEARS, W/O SRI A. LUCAS, NO.98, 1ST MAIN, 7TH CROSS, GEDDALHALLI, K. NARAYANAPURA POST, BANGALORE-560077 ...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
340
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX-K IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN OPERATIVE IN LAW AND ETC.
IN W.P.NO.51597/2016:
BETWEEN:
SMT. K. G. RATHNAMMA AGED ABOUT 53 YEARS, WIFE OF SRI. THIPPESWAMY, RESIDING AT NO.53, 1ST MAIN ROAD, 4TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560 077.
...PETITIONER (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
341 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31/1, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW AND ETC.
IN W.P.NO.51707/2016:
BETWEEN:
SRI A. BALARAJ
AGED ABOUT 58 YEARS
S/O LATE AROKIASWAMY
NO.18, 1ST MAIN
2ND CROSS, GEDDALAHALLI
K. NARAYANAPURA POST
BANGALORE-560077
SMT SALVIUS SUJATHA
AGED ABOUT 29 YEARS
W/O MR. GIFT IMMANUEL RAJ
NO.18, IST MAIN
2ND CROSS
GEDDALAHALI
K. NARAYANAPURA POST
BANGALORE-560077
SRI MATHEWS MANOJ
AGED ABOUT 26 YEARS
S/O SRI A BALARAJ
NO.18, 1ST MAIN
2NDCROSS, GEDDALAHALLI
K. NARAYANAPURA POST
BANGALORE-560077 ...PETITIONERS
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
342 AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VIVEK YAVAGAL, ADVOCATE FOR R2 SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31/1, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 (ANNEXURE-K) IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW AND ETC.
IN W.P.NO.51730/2016:
BETWEEN:
SRI. CHIKKANNA
AGED ABOUT 68 YEARS
343 2. SRI KANTHAPPA
AGED ABOUT 60 YEARS
RAJANNA
AGED ABOUT 65 YEARS
SRI GANGADHARAMURTHY
AGED ABOUT 50 YEARS,
ALL SONS OF LATE NARAYANAPPA
RESIDING AT NARAYANAPURA VILLAGE,
BANGALORE EAST TALUK - 560 007 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 001
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 001
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - F ISSUED BY R-1 AND ETC.
344 IN W.P.NO.51875 /2016:
BETWEEN:
SRI. E. SHANKARAPPA AGED 63 YEARS, SON OF ESHWARAPPA.S NO.81, IST MAIN, 6TH CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560 077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C.R. GOPALSWAMY, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-K IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW AND ETC.
345 IN W.P.NO.51876 /2016:
BETWEEN:
SMT. ALICE MARY AGED ABOUT 35 YEARS, W/O SRI VICTOR, NO.97, 2ND MAIN, 1ST MAIN, 7TH CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560077 ...PETITIONER (BY SRI. B V SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL
346 NOTIFICATION DATED 18.06.2014 AT ANNEX-K IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW ISSUED BY R-1 AND ETC.
IN W.P.NO.51877/2016:
BETWEEN:
SRI K. V. VENKATA REDDY AGED 65 YEARS, S/O LATE VENKATARAYAPPA, NO.70, 1ST MAIN, 5TH CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560 077. ...PETITIONER (BY SRI. B V SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31,
347 GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW ISSUED AND ETC.
IN W.P.NO.51878/2016:
BETWEEN:
DR. RUMANA RIYAZ AGED ABOUT 36 YEARS, WIFE OF DR. SHAHID AHMED SHAIKH, NO.80, 1ST MAIN, 6TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560 077. ...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VIKRAM HUILGOL, ADVOCATE AND SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
348
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-H IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW ISSUED AND ETC.
IN W.P.NO.52141/2016:
BETWEEN:
SRI. SHAFEEQ AHMED S/O LATE SRI.T.R. ABDUL SUBHAN SAB AGED ABOUT 52 YEARS RESIDING AT, A.N. MANSION, 1ST FLOOR, NO.15, 7TH "A" CROSS, KANNAKANAGAR, R.T. NAGAR POST, BANGALORE - 560 032. ...PETITIONER (BY SRI. MOHAMMED AKHIL, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
REVENUE DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE 560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KARNATAKA STATE POLICE DEPARTMENT,
INFANTRY ROAD,
BANGALORE-560 001.
THE LAND ACQUISITION OFFICER
BANGALORE DEELOPMENT AUTHORITY
MYSORE ROAD,
BANGALORE 560 001. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
349
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED 03.02.2003 VIDE ANNEX - C AND DATED 18.06.2014 VIDE ANNEX-B IS RESPECT OF AFOREMENTIONED LAND BEARING SITE NO. 7, IN SY.NO.34/8, SITUATED AT THUBA LAYOUT, THANISANDRA VILLAGE, K.R. HOBLI, BENGALURU EAST TALUK AND ETC.
IN W.P.NO.52142/2016:
BETWEEN:
SRI. ATHEEQUE AHMED S/O. LATE. SRI. T.R. ABDUL SUBHAN SAB, AGED ABOUT 47 YEARS, RESIDING AT A. N. MANSION, 1ST FLOOR, NO. 15, 7TH-A-CROSS, KANNAKANAGAR, R.T. NAGAR POST, BANGALORE - 560 032 ...PETITIONER (BY SRI. MOHAMMED AKHIL, ADVOCATE)
AND: 1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDIAH ROAD,
BANGALORE -560 001
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDIAH ROAD,
BANGALORE - 560001 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VIVEK YAVAGAL, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
350
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED 03.02.2003 VIDE ANNEX - B AND DATED 18.06.2014 VIDE ANNEX - C IS RESPECT OF AFOREMENTIONED LAND BEARING SITE NO.7, IN SY.NO.34/8, SITUATED AT THUBA LAYOUT, THANISANDRA VILLAGE, K.R. HOBLI, BENGALURU EAST TALUK AND ETC.
IN W.P.NO.52928/2016:
BETWEEN:
SRI DENNIS JACOB MAJOR, SON OF LT. SUNNY JACOB (RETD.) NO.20, 1ST MAIN, 2ND CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560 077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. BIPIN HEGDE, ADVOCATE FOR R2 & R3)
351
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31/1, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX - J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.53240/2016:
BETWEEN:
SMT. SONNAMMA
AGED ABOUT 77 YEARS,
W/O LATE MUNINANJAPPA,
R/AT DASARAHALLI VILLAGE,
K.R.PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE - 560 036
SRI. D. C. KUMARA
AGED ABOUT 39 YEARS,
S/O LATE MUNIVENKATAMMA,
R/AT DASARAHALLI VILLAGE,
K.R.PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE - 560 036
SRI D. R. SHIVANNEGOWDA
AGED ABOUT 65 YEARS,
S/O LATE M. RAMAIAH,
R/AT DASARAHALLI VILLAGE,
K.R.PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE - 560 036
SRI. A. MUNEGOWDA
AGED ABOUT 67 YEARS,
S/O LATE DODDAANJANAPPA
R/AT DASARAHALLI VILLAGE,
K.R.PURAM HOBLI
BANGALORE EAST TALUK
BANGALORE - 560 036
352 5. SRI T. N. ANJANAPPA
AGED ABOUT 67 YEARS,
R/AT TARABANAHALLI,
H CROSS, HOSAKOTE TALUK,
BANGALORE RURAL DISTRICT - 562 123. ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS
PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M.S.BUILDING,
BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMAR PARK WEST,
BANGALORE - 560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THAT THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - H IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.53525/2016:
BETWEEN:
SRI C. VIJAYAN AGED ABOUT 70 YEARS, SON OF SRI.RAVANNUI NAIR, NO.15, 2ND MAIN ROAD, 3RD CROSS, GEDDALAHALLI,
353 K.NARAYANAPURA POST, BANGALORE-560077.
...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING,
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
KUMARA PARK WEST,
BANGALORE - 560 020.
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX - J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.53526/2016:
BETWEEN:
SMT. VIMALA AGED ABOUR 49 YEARS, WIFE OF SRI.B.S.DINESH KUMAR, NO.62, 2ND MAIN ROAD,
354 7TH CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560077.
...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING,
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
KUMARA PARK WEST,
BANGALORE - 560 020.
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, ADVOCATE FOR R1; SRI. GOWTHAM DEV C. ULLAL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT (ANNEXURE - J) IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
355 IN W.P.NO.53527/2016:
BETWEEN:
MRS. MARY KUTTY MAMMEN AGED ABOUT 58 YEARS W/O MR THOMAS MAMMEN NO.25, 1ST MAIN 2ND & 3RD CROSS GEDDALAHALLI K.NARAYANAPURA POST BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING,
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
KUMARA PARK WEST,
BANGALORE - 560 020.
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C ULLAL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT (ANNEXURE - M) IS
356 ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.53670/2016:
BETWEEN:
SMT. LOURDU MARY AGED ABOUT 35 YEARS, WIFE OF SRI. FRANCIS, NO.91, 2ND MAIN, 6TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560 077. ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING,
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
KUMARA PARK WEST,
BANGALORE - 560 020.
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C. ULLAL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL
357 NOTIFICATION DATED 18.06.2014 AT ANNEX - J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.54364/2016:
BETWEEN:
SRI. S. SRIKANTA
S/O LATE SRI SUBBAIAH,
AGED ABOUT 69 YEARS,
SENIOR CITIZENSHIP NOT CLAIMED
R/AT NO.307, 9TH 'A' CROSS,
JAKKUR-YELAHANKA MAIN ROAD,
JAKKUR VILLAGE, JAKKUR POST,
BANGALORE-560 064
SMT. SAVITHRI
W/O SRI. S. SRIKANTA,
AGED ABOUT 60 YEARS,
SENIOR CITIZENSHIP NOT CLAIMED
RESIDING AT NO.307,
9TH 'A' CROSS,
JAKKUR-YELAHANKA MAIN ROAD,
JAKKUR VILLAGE, JAKKUR POST,
BANGALORE-560 064 ...PETITIONERS (BY SRI. CHITHAPPA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY TO THE
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
SANKEY ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
358
SANKEY ROAD, KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDERS DATED 06.09.2016 AND 23.09.2016 PASSED BY THE R-3 AS PER ANNEXURE - A & B AND ETC.
IN W.P.NO.54790/2016:
BETWEEN:
SRI. KEMPANNA S/O LATE MUNISWAMAPPA, AGED ABOUT 64 YEARS, R/AT NO.30/3 AMRUTHA HALLI VILLAGE, SAHAKARANAGARA POST, BANGALORE-560 092 ...PETITIONER (BY SMT. M. D. ANURADHA URS, ADVOCATE)
AND:
THE COMMISSIONER
BRUHATH BANGALORE MAHANAGARA PALIKE (BBMP)
N.R. SQUARE,
BANGALORE-560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
STATE GOVERNMENT OF KARNATAKA
REP BY CHIEF SECRETARY,
VIDHANA SOUDHA,
BANGALORE-560 001
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
359
KUMARA PARK WEST,
BANGALORE - 560 020 …RESPONDENTS (BY SRI. I. G. GACHCHINAMATH, ADVOCATE FOR R1; SRI. G.V. SHASHIKUMAR, AGA FOR RR2 & R3; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 AND 2 TO ACQUIRE SCHEDULE PROPERTY IN ACCORDANCE WITH LAW AND GRANT REASONABLE COMPENSATION TO THE PETITIONER AND ETC.
IN W.P.NO.55126/2016:
BETWEEN:
SRI. S. N. BASAVARAJU AGED ABOUT 60 YEARS S/O LATE NANJUNDAPPA R/AT NO.27 SAMPIGEHALLI YELAHANKA HOBLI JAKKUR POST BANGALORE-560 064
...PETITIONER (BY SRI. SAMPATH A., ADVOCATE AND SRI. R. NATARAJ, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
KUMARA PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
360
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C. ULLAL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THAT THE FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-D ISSUED BY R-1 IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.55667/2016:
BETWEEN:
SRI S. G. JAYADEVAIAH AGED ABOUT 62 YEARS, SON OF SRI. S.GANGA SETTY, NO.82, 1ST MAIN, 6TH CROSS, GEDDALAHALLI VILLAGE, K.NARAYANAPURA POST, BANGALORE-560077.
...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
361
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT [ANNEXURE - J] IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.55737/2016:
BETWEEN:
R. PARASHURAM REDDY
AGED ABOUT 54 YEARS,
S/O S. RAMACHANDRA REDDY,
R/AT NO.A-146, ANUGRAHA NILAYA,
9TH CROSS, KHB COLONY,
SARASWATHIPURAM,
CHITRADURGA-577501
SAMPATH KUMAR
AGED ABOUT 43 YEARS,
SON OF GANGAPPA,
NO.246, 16TH BLOCK, SMIG-A,
4TH PHASE, HOUSING BOARD COLONY,
YELAHANKA NEW TOWN,
BANGALORE-560064
SMT.ANURUDHA S M
AGED ABOUT 53 YEARS,
W/O SUBRAMANAYA SHARMA T.V.,
R/AT NO.344, 16TH A MAIN,
362
4TH T BLOCK, JAYANAGAR,
BANGALORE-560041
K.G.POONACHA
AGED ABOUT 54 YEARS,
S/O K.S.GANAPATHI
R/AT UARTER NO.G.1114
4TH CROSS, 6TH MAIN,
CENTER TOWNSHIP, HAL,
BANGALORE-570037
A.K.LOGANATHAN
AGED ABOUT 60 YEARS,
S/O K.KRISHNAMURTHY
R/AT NO.2BM, 326, OMBR LAYOUT,
BHUVANAGIRI,
BANGALORE-560043
G.HARISH
AGED ABOUT 58 YEARS,
S/O C.GOWDA CHITHAPPA
R/AT NO.3087, 14TH B MAIN ROAD,
8TH 'C' CROSS ROAD,
HAMPINAGAR,
BANGALORE-560040
P.P.SATHYANARAYANA
AGED ABOUT 62 YEARS,
S/O LATE P.M.PEMMAIAH
R/AT NO.321-8, (206/3A),
DEVAKI NILAYA, 7TH B CROSS,
3RD MAIN, JAKKASANDRA,
KORAMANGALA,
BANGALORE-560034
K.D.NANJE GOWDA
AGED ABOUT 60 YEARS,
S/O LATE DODDASHANAIAH
R/AT NO.927, 1ST BLOCK, II STAGE,
2ND 'A' CROSS ROAD,
BASAVESHWARANAGAR,
BANGALORE-560079
M.NANDISH MURTHY
AGED ABOUT 60 YEARS,
S/O LATE D.C.MALLARADHYA
363
R/AT NO.20, 1ST CROSS ROAD,
ANUBHAVANAGAR,
NAGARABHAVI MAIN ROAD,
BANGALORE-560072.
...PETITIONERS
(BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPT. OF HOUSING AND URBAN DEVELOPMENT,
M.S.BUILDING, DR.AMBEDKAR VEEDHI,
BANGALORE-560 001
REPT BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE-560020
REPTD BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE -N DATED 18.06.2014 ISSUED BY R-1 AND ETC.
IN W.P.NO.56022/2016:
BETWEEN:
SMT. MAJELLA THOMAS AGED ABOUT 46 YEARS WIFE OF SRI. SIBY XAVIER NO. 24, 1ST MAIN, 2ND & 3RD CROSS GEDDALAHALLI, K. NARAYANAPURA POST BANGALORE - 560 077.
…PETITIONER
(BY SRI. B.V. SHANKARANARAYANA RAO, ADVOCATE)
364 AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT ,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARAPARK WEST,
BANGALORE-560020
REPTD BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VIVEK YAVAGAL, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT [ANNEX- G] IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.56023/2016:
BETWEEN:
SMT. MAJELLA C. THOMAS AGED ABOUT 46 YEARS, WIFE OF SRI SIBY XAVIER
365 NO.24, 1ST MAIN 2ND & 3RD CROSS GEDDALAHALLI, K NARAYANAPURA POST, BANGALORE 560077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT ,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE AND SRI. VIKRAM HUILGOL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT [ANNEX- J] IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
366 IN W.P.NO.56971/2016:
BETWEEN:
SRI C. P. SRINATH AGED ABOUT 63 YEARS S/O SRI C. PERIASWAMY, NO.85,1ST MAIN, 6TH CROSS,GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560 077 ...PETITIONER (BY SRI. B V SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT ,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VIVEK YAVAGAL, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT [ANNEX- J] IS ILLEGAL,
367 WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.56972/2016:
BETWEEN:
SRI. FAYAZ KHAN AGED ABOUT 32 YEARS, S/O. SRI. YASEEN KHAN, NO. 48,2ND MAIN, 8TH CROSS,GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE 560077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT ,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL
368 NOTIFICATION DATED 18.06.2014 ANNEXURE- K IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.57149/2016:
BETWEEN:
SMT. R. SHYLAJA AGED ABOUT 42 YEARS WIFE OF SRI. C.S. RAJENDRA NO. 38, 1ST MAIN, 3RD CROSS, GEDDALAHALLI VILLAGE K. NARAYANAPURA POST BANGALORE - 560 077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT ,
M.S.BUILDING,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31,
369 GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEXURE- J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.57151/2016:
BETWEEN:
SMT. NEELAMMA KUTTAPPA AGED ABOUT 66 YEARS, W/O SRI K A KUTTAPPA, NO.9, 2ND CROSS, 2ND MAIN, GEDDALAHALLI, K NARAYANAPURA POST, BANGALORE - 560 077. ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT ,
M.S.BUILDING,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE
370 PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEXURE- K IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.57709/2016:
BETWEEN:
SRI. A APPANNA
S/O LATE ANJIANAPPA
AGED ABOUT 77 YEARS
SRI MUNEGOWDA
S/O A. APPANNA
AGED ABOUT 37 YEARS
SRI A. SATHISH
S/O APPAIANNA
AGED ABOUT 33 YEARS
SRI. R. ANAND
S/O LATE A RAMESH
AGED ABOUT 47 YEARS
SRI R HARISH
S/O LATE A RAMESH
AGED ABOUT 41 YEARS
ALL ARE RESIDING AT
JAKKUR VILLAGE
YELAHANKA TOWN
BANGALORE NORTH TALUK
PIN - 560 032 ...PETITIONERS (BY SRI. NARAYANA SWAMY P.M., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
VIDHANA SOUDHA
371
BANGALORE-560 001
REPRESENTED BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
T CHOWDIAH ROAD
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
T CHOWDIAH ROAD
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE SCHEME KNOWN AS 'ARKAVATHI LAYOUT' IN RESPECT OF LAND BEARING SY.NO.63/1 MEASURING 28 GUNTAS SITUATED AT JAKKUR VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, NOTIFIED BY PRELIMINARY NOTIFICATION PUBLISHED IN KARNATAKA GAZETTE DATED 03.03.2003 AND PART -III NOTIFICATION AS PER ANNEXURE - C OF THE R-2 AND FINAL NOTIFICATION IN THE KARNATAKA GAZETTE DATED 18.06.2014, IN PART III VIDE BEARING NO. 380 NOTIFICATION DATED 08.12.2014, AS PER ANNEX - K HAVE LAPSED UNDER SECTION 27 OF BDA ACT AND; GRANT CONSEQUENTIAL RELIEF/S THERETO AND ETC.
IN W.P.NO.57937/2016:
BETWEEN:
DR. M. T. RAJA REDDY S/O LATE MALLESHAPPA AGED ABOUT 66 YEARS
372 RESIDING AT NO 602, 2ND MAIN, KALYAN NAGAR, 2ND BLOCK BANGALORE - 560043.
...PETITIONER (BY SRI. CLIFTON D ROZARIO, ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
CHOWDIAH ROAD,
BANGALORE - 560020
REPRESENTED BY ITS COMMISSIONER
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDIAH ROAD,
BANGALORE - 560020
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE - 560001
REPRESENTED BY ITS PRINCIPAL SECRETARY …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 AND R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 [ PLACED AS ANNEXURE -W] INSOFAR AS IT RELATES TO THE LAND OF THE PETITIONER MEASURING 37 GUNTAS IN SY.NO.31/1, SITUATED AT CHELKERE VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK AND ALL CONSEQUENT ACTIONS THERETO, INCLUDING NOTICE ISSUED BY THE R-1 [PLACED AS ANNEXURE - X] AND ETC.
IN W.P.NO.58218/2016:
BETWEEN:
SMT. ANITHA SURYA KUMAR AGED ABOUT 50 YEARS, WIFE OF SRI M. SURYA KUMAR NO.27, 2ND MAIN, 5TH CROSS,
373 GEDDALAHALLI VILALGE K.NARAYANAPURA POST BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE-560 001
REPRESENTED BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
T CHOWDIAH ROAD
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
T CHOWDIAH ROAD
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEXURE- K IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
374 IN W.P.NO.58222/2016:
BETWEEN:
MR. SHAIK MAROOF NADEEM AGED ABOUT 37 YEARS, SON OF MR.MOHAMMED SHUJATHULLA NO.43, 2ND MAIN, 7TH CROSS, GEDDALAHALLI VILALGE K.NARAYANAPURA POST BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
T CHOWDIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. B.M. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEXURE- J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
375 IN W.P.NO.58734/2016:
BETWEEN:
SMT. ANITHA B. N.
AGED ABOUT 41 YEARS,
W/O. CHANNAPPA,
R/AT NO. 20,12TH CROSS,
4TH MAIN,YELLAMMA TEMPLE STREET,
SRINIVASA NAGAR,
BANGALORE 560050
V. S. CHINCHOLI
AGED ABOUT 58 YEARS,
S/O. LATE. SANGRAMAPPA,
NO. 69,SUGUMA LAYOUT,
NYANAPPANAHALLI,
BEGUR POST,
BANGALORE - 560068
SHAMAIAH L.,
AGED ABOUT 62 YEARS,
S/O. LATE. LAKSHMAIAH,
R/AT NO. 106/2,
7TH CROSS ROAD,
NANJA REDDY COLONY,
H.A.L. POST,
BANGALORE - 560017
SMT. S. SANGEETHA
AGED ABOUT 43 YEARS,
W/O. K A SAHADEV RAO,
R/AT 12/7-1, SRI. MOUNAGURU MATTA ROAD,
THIMMAIAH GARDEN,
DODDIGUNTE, COX TOWN,
BANGALORE - 560 005
S T JAGANNATHA
AGED ABOUT 61 YEARS,
S/O. S D THAMMANNA,
R/AT NO. 17,
SRI. RANGADHAMA,
1ST MAIN, 1ST CROSS,
SINGAPUR LAYOUT,
VIDYARANDAPURA POST,
BANGALORE 560097
376
SMT. SUMANGALA
AGED ABOUT 59 YEARS,
D/O. LATE. B G CHIKKAVENKATAIAH,
R/AT 3977 A,
1ST FLOOR,3RD MAIN,
18TH CROSS, K.R. ROAD,
K.S.K. II STAGE,
BANGALORE- 560070
MANJUNATH R.
AGED ABOUT 59 YEARS,
S/O. LATE. RATHNAM,
R/AT NO. 68, 4TH CROSS,
BRINDAVAN LAYOUT,
VIJINAPURAM,
BANGALORE - 560 016
SMT. ASHA D
AGED ABOUT 43 YEARS,
W/O. DEVA RAO V,
R/AT NO. 42, 1ST FLOOR,
II MAIN, 2ND CROSS,
M. N. BLOCK, R.T. NAGAR,
BANGALORE - 560032
JAYARAMA H C
AGED ABOUT 42 YEARS,
S/O. B V CHELUVARAYASWAMY,
R/AT NO. 327,
HONGELAKSHMI NILAYA,
3RD MAIN, VHBS LAYOUT,
NEAR GKW LAYOUT,
VIJAYANAGAR,
BANGALORE- 560 040 ...PETITIONERS (BY SRI. C.M. NAGABUSHANA, ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN DEVELOPMENT,
M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BANGLAORE 560001.
REP BY ITS SECRETARY
377
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560020.
REP BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560020 ….RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE - M DATED 18.06.2014 ISSUED BY THE R-1 AND ETC.
IN W.P.NO.59166/2016:
BETWEEN:
SRI C. CHOWRAPPA AGED ABOUT 50 YEARS, SON OF LATE CHINNAPPA NO.64, 2ND MAIN ROAD, 6TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560077. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND: 1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
378 3. THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 [ANNEXURE- K] IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.59168/2016:
BETWEEN:
SRI M. V. RAMA REDDY AGED ABOUT 45 YEARS, S/O. SRI. M. VENKATARAMANA REDDY, NO. 4, 2ND MAIN ROAD, 1ST CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE - 560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
379 3. THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEXURE- H IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.59317/2016:
BETWEEN:
V SHIVAMURTHY
AGED ABOUT 64 YEARS
S/O LATE B M VEERAIAH
R/AT UTI, BAN RAC
NO.119, 80 FT ROAD
7TH BLOCK, KORMANGALA
BANGALORE-560 095
V SUNDAR
AGED ABOUT 65 YEARS
S/O LATE S V RAMAN
NO.1758
3RD CROSS
RAM MOHANPUAM
SRIRAMPURAM POST
BANGALORE-560 021
M TUKARAM NAYAK
AGED ABOUT 65 YEARS
S/O LATE M NARAYAN NAYAK
R/AT NO.18
1ST C MAIN
5TH D CROSS
380
CHOKKALAPPA LAYOUT
KASTURINAGAR
BANGALORE-560 043
SRINIVASAN T V
AGED ABOUT 62 YEARS
S/O LATE T M VAIKUNTAPPA
R/AT 2235
4TH MAIN ROAD
4TH CROSS ROAD
RPC LAYOUT
VIJAYANAGAR II STAGE
BANGALORE-560 040
VENKATAGIRIYAPPA N
AGED ABOUT 71 YEARS
S/O LATE NANJAPPA
R/AT NO.8
SHANTHISADANA
1ST FLOOR
4TH MAIN
SHIVANAGARA
BANGALORE-560 010
K S CHANDRAIAH
AGED ABOUT 70 YEARS
D/O LATE SIDDAIAH
R/AT NO.42
11TH CORSS
2ND MAIN
PRASHANTH NAGAR
BANGALORE-560 040
S R GOPALACHAR
AGED ABOUT 66 YEARS
S/O LATE S M RAMACHANDRACHAR
R/AT NO.63, 4TH MAIN
SARVABHOUMA NAGAR
CHIKKALASANDRA
BANGALORE-560 061
V CHANDRASEKARAN
AGED ABOUT 70 YEARS
S/O LATE G VENKATESAN
R/AT NO.162
BEML LAYOUT
381
KAMALANAGAR
BANGALORE-560 079
T K VALSALAN
AGED ABOUT 70 YEARS
S/O LATE C ACHUTHAN
R/AT NO.A , 422
II STAGE,3RD PHASE
2ND B CROSS ROAD
5TH MAIN
DOMLUR VILLAGE
BANGALORE-560 071
JAVANT G BHATIA
AGED ABOUT 64 YEARS
S/O LATE GOVINDJI N BHATIA
R/AT NO.S007
KRISHNA GREEN APARTMENT
KRISHNA TEMPLE ROAD
DODDABOMMASANDRA
BANGALORE-560 097
J V GURU MURTHY
AGED ABOUT 77 YEARS
S/O LATE J VENKATARAYAPPA
R/AT NO.11, 8TH CROSS
BASAVESHWARALAYOUT
BEML III STAGE
RAJARAJESHWARINAGAR
BANGALORE-560 098 ...PETITIONERS (BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPT. OF HOUSING AND URBAN DEVLEOPMENT
M S BUILDING
DR.AMBEDKAR VEEDHI
BANGALORE-560 001
REPT BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST
BANGALORE-560 020
REPTD.BY ITS COMMISSIONER
382 3. THE SPECIAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3))
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE -P DATED 18.06.2014 ISSUED BY R-1 AND ETC.
IN W.P.NO.59793/2016:
BETWEEN:
SRI. M LEO
S/O C MARIYAPPA,
AGED ABOUT 54 YEARS,
R/AT H.A. FARM, MARIYANNA PALYA,
BANGALORE-560024
M RAVINDRA KUMAR
AGED ABOUT 51 YEARS,
S/O C MARIYAPPA,
R/AT H.A.FARM,MARIYANNA PALYA,
BENGALURU-560024
M ANTHONY REDDY
AGED ABOUT 49 YEARS,
S/O C MARIYAPPA,
R/AT H.A.FARM,MARIYANNA PALYA,
BENGALURU-560024 ...PETITIONERS (BY SRI. RAGHUPATHY T N., ADVOCATE)
AND:
STATE OF KARNATAKA
REP BY SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M S BUILDING,
BANGALORE-560001
383 2. THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
T CHOWDAIAH ROAD,
BANGALORE-560020
REP BY ITS SOMMISSIONER …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. VIKRAM ADITYA HULIGOL, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARRE THAT THE NOTICE DATED 06.09.2016 VIDE ANNEX-E ISSUED BY THE R-2 IS ILLEGAL AND QUASH THE SAME AND ETC
IN W.P.NO.60064/2016:
BETWEEN:
SMT. NARAYANAMMA WIFE OF LATE GUNDU RAO AGED ABOUT 49 YEARS RESIDING AT DOOR NO 22, 1ST FLOOR BALAJI LAYOUT R T NAGAR POST BANGALORE - 560042 ...PETITIONER (BY SRI. LOHITASWA BANAKAR, ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE - 560020
REPRESENTED BY ITS COMMISSIONER
2 . THE DEPUTY SECRETARY - 2
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560020 …RESPONDENTS (BY SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R1; SRI. RAJARAM SOORYAMBAIL, ADVOCATE FOR R2 )
384
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO FORTHWITH EXECUTE ABSOLUTE SALE DEEDS IN FAVOUR OF THE PETITIONER IN TERMS OF THE PROCEEDINGS DATED 04.07.2016 [VIDE ANNEXURE -G TO K] FOR ALLOTMENT OF 40% OF THE DEVELOPED AREA IN TERMS OF GOVERNMENT ORDER DATED 18.03.2011 [ANNEXURE - E] AND ETC.
IN W.P.NO.63172/2016:
BETWEEN:
P K MOHAN KUMAR
AGED ABOUT 64 YEARS,
SON OF LATE N.P. MENON,
RESIDENT OF NO.503,
USHAKIRAN APARTMENTS,
25, HAUDIN ROAD,
ULSOOR ROAD,
BANGALORE-560042.
HARIKRISHNAN RAMACHANDRAN
AGED ABOUT 51 YEARS,
SON OF K. RAMACHANDRAN,
RESIDINT OF LAKSHMY SADANAM,
M G KAVU,
TRICHUR,
KERALA-680581.
H.N. VIJAYAN
AGED ABOUT 57 YEARS,
SON OF SRI. H.B. NANJAN,
R/AT NO.14, SRIRAM NAGAR,
THUDIYALUR,
COIMBATORE-641101.
SMT. ASHA J SATISH KUMAR
AGED ABOUT 52 YEARS,
WIFE OF SRI. J. SATISH KUMAR,
RESIDENT OF NO. 200, SUJAN 2ND CROSS,
RAMGOPAL LAYOUT,
385
SUBBANAPALYA,
BANSWADI ROAD,
BANGALORE-560044.
SMT. C. BHAVANI
AGED ABOUT 59 YEARS,
WIFE OF V K CHANDRASEKHARAN,
RESIDENT OF 26/46,
PERUMAL KOIL GARDEN STREET
SOWCARPET
CHENNAI-600 079.
SMT. KAMLESH AHMED
AGED ABOUT 55 YEARS,
WIFE OF FAROOQ AHMED,
RESIDENT OF NO.304,
4TH CROSS. 3RD BLOCK,
HRBR LAYOUT,
KALYAN NAGAR,
BANGALORE 560 043.
SMT. SHEILA SARIN
AGED ABOUT 71 YEARS
WIFE OF LATE CAPT. V.P.S SARIN,
RESIDENT OF NO.30, DEFENCE COLONY,
IIND MAIN, INDIRANAGAR
BANGALORE-560038.
P.K. PADMANABHAN
AGED ABOUT 65 YEARS,
SON OF LATE P.S. KUPPUSWAMY IYER
RESIDENT OF AT NO.334, 17TH CROSS,
9TH MAIN ROAD,
INDIRANAGAR IIND STAGE,
BANGALORE 560 038.
KENNETH PINTO
AGED ABOUT 58 YEARS,
SON OF P F PINTO,
RESIDENT OF DELPHI II 704 ACROPOLIS 20,
HOSUR ROAD,
BANGALORE 560 029. ...PETITIONERS (BY SRI. G.R. GURUMATH, SR. COUNSEL FOR SRI. DINESH RAO N., ADVOCATE)
386 AND:
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER,
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST,
BANGALORE-560 001.
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
ARKAVATHY LAYOUT,
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST,
BANGALORE-560 001.
…RESPONDENTS
(BY SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO REGULARIZE THE RESPECTIVE SITES OF THE PETITIONERS IN THEIR FAVOUR BY COLLECTING BETTERMENT CHARGES, AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT TO REGULARIZE GRNAT ALTERNATIVE SITES TO PETITIONERS WITHIN REASONABLE TIME AND ETC.
IN W.P.NO.63308/2016:
BETWEEN:
SRI. MUSTAQ AHMED A.S.
S/O. A.A. SHAFIULLA,
AGED ABOUT 60 YEARS,
C/O. # 195, 4TH CROSS,
RASHADNAGAR,
ARABI COLLEGE POST,
BANGALORE-560 045.
SRI. MUNEEB AHMED TIRUPATTUR
S/O. T. MOHAMMAD GHOUSE,
AGED ABOUT 52 YEARS,
C/O. #195, 4TH CROSS,
RASHADNAGAR,
ARABI COLLEGE POST,
BANGALORE-45.
387 3. SRI. NAJMA SULTHANA
W/O. SRI. MOHAMMAD ILYYAS,
AGED ABOUT 45 YEARS,
R/O. #15, 6TH CROSS,
K.G. HALLI,
BANGALORE-45.
SRI. MOHAMMAD ISMAIL
S/O. ABDUL RAZACK,
AGED ABOUT 58 YEARS,
R/O. #78, III MAIN,
MUNIRAMMA BLOCK,
GANGANAGAR EXTENSION,
BANGALORE-560 032. ...PETITIONERS (BY SRI. SATISH M. DODDAMANI, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
HOUSING AND URBAN DEVELOPMENT MINISTRY,
GOVERNMENT OF KARNATAKA,
M.S. BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V.SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO RESTRAIN THE RESPONDENTS FROM DISPOSSESSING THE PETITIONERS FROM THE PETITION SCHEDULE PROPERTIES WITHOUT FOLLOWING THE DUE PROCESS OF LAW AND ETC.
388 IN W.P.NO.64534/2016:
BETWEEN:
SRI K. PARTHASARATHY S/O SRI K SUBBARAO AGD ABOUT 65 YEARS R/AT NO 150, 1ST FLOOR, 16TH MAIN, BANASHANKARI I STAGE, II BLOCK, BENGALURU - 560050 ...PETITIONER (BY SRI. T.N. VISHWANATHA, ALONG WITH SRI. T.N. RAMESH, ADVOCATES)
AND:
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY BELLARY ROAD BENGALURU - 560001.
….RESPONDENT
(BY SRI. VIKRAM ADITYA HUILGOL, ADV)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT /NOTICE DATED 09.08.2016 VIDE ANNEX-H AND ETC.
IN W.P.NO.64705/2016:
BETWEEN:
SRI. C. CHOWRAPPA AGED ABOUT 50 YEARS, SON OF LATE CHINNAPPA NO.43, 2ND MAIN ROAD, 7TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560077.
...PETITIONER
(BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
389 AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGLAORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C. ULLAL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEXURE- J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN - OPERATIVE IN LAW AND ETC.
IN W.P.NO.65118/2016:
BETWEEN:
APPAIANNA
AGED ABOUT 75 YEARS
NARAYANA SWAMY
AGED ABOUT 72 YEARS
NANJAPPA
AGED ABOUT 69 YEARS
390 4. KRISHNAPPA
SINCE DEAD REPRESENTED
BY HIS DAUGHTER YASHODA
MUNISONNAPPA
AGED ABOUT 65 YEARS
ANJINAPPA
AGED ABOUT 63 YEARS
LAKSHMANA
AGED ABOUT 58 YEARS
ALL ARE CHILDREN OF LATE CHIKKAPPAIAH, RESIDING AT THANISANDRA K. R. PURAM HOBLI BANGALORE EAST TALUK ...PETITIONERS (BY SRI. Y. S. H. REDDY, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
MULTI STORED BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX -D DATED 18.06.2014 AND ETC.
391 IN W.P.NO.65121/2016:
BETWEEN:
SRI H. JAIMUNI S/O LATE HANUMATHAPPA AGED ABOUT 65 YEARS RESIDING AT NO.96 PRAKRUTHI LAYOUT 1ST MAIN,1ST CROSS KALYAN NAGAR POST BANGALORE-560 043 ...PETITIONER (BY SRI. NARAYANA SWAMY P. M., ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE-560 001
REPRESENTED BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST, T. CHOWDIAH ROAD
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
T. CHOWDIAH ROAD
BANGALORE-560 020 ….RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 AND R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE SCHEME KNOWN AS 'ARKAVATHI LAYOUT' IN RESPECT OF LAND BEARING SY.NO.94/9 MEASURING 1 ACRE 8 GUNTAS AND 2 GUNTAS KARAB SITUATED THANISANDRA VILLAGE, K.R.PURAM HOBLI , BANGALORE EAST TALUK, NOTIFIED BY PRELIMINARY NOTIFICATION PUBLISHED IN KARNATAKA GAZETTE DATED 03.02.2003 AND PART-III NOTIFICATION VIDE ANNEX - E OF THE
392 R-2 AND FINAL NOTIFICATION IN THE KARNATAKA GAZETTE DATED 23.02.2004, PART III VIDE BEARING NO. 274, NOTIFICATION VIDE ANNEX-F, FURTHER FINAL NOTIFICATION DATED 18.06.2014, VIDE ANNEX -G HAVE LAPSED UNDER SECTION 27 OF BDA ACT AND ETC.
IN W.P.NO.182/2017:
BETWEEN:
T M DILIP KUMAR
AGED ABOUT 64 YEARS
SON OF LATE E. U. SHEKAR MENON
RESIDENT OF NO.NO.F6
KRISHNA HEAVEN, N.R.I LAYOUT
KALKERE
RAMAMURTHY NAGAR ROAD
BANGALORE-560 043
HARISH C. DHINGRA
AGED ABOUT 70 YEARS
SON OF LATE D. N. DHINGRA
RESIDENT OF PLOT NO.2, T-2
SHIVAJIMANIRAM APARTMENTS
GANDHIMANDAPAM ROAD
KOTTURPURAM
CHENNAI-600085
MANIKKOTHE MOHAN KUMAR
AGED ABOUT 60 YEARS
SON OF P M R NAMBIAR
RESIDENT OF KOYA MANGALAM
OTTA PALAM-1
PALGHAT DISTRICT
KERALA-679 101 ...PETITIONERS (BY SRI. G.R. GURUMATH, SR.COUNSEL FOR SRI. DINESH RAO N., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
RAILWAY PARALLEL ROAD
KUMARA PARK WEST
BANGALORE-560 001
393 2. SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
ARKAVATHY LAYOUT
RAILWAY PARALLEL ROAD
KUMARA PARK WEST
BANGALORE-560 001 …RESPONDENTS (BY SRI. M. N. SUDEV HEGDE, ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO REGULARIZE THE RESPECTIVE SITES OF THE PETITIONERS IN THEIR FAVOUR BY COLLECTING BETTERMENT CHARGES AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT TO REGULARIZE GRANT ALTERNATIVE SITES TO PETITIONERS WITHIN REASONABLE TIME AND ETC.
IN W.P.NO.815/2017:
BETWEEN:
SRI. P.G. SREENATH S/O. LATE. P R GOPALAKRISHNA IYENGAR, AGED ABOUT 72 YEARS, R/AT NO. 572ND CROSS, UTI BANK RAC, 80 FEET ROAD, III PHASE, 4TH BLOCK, BANASHANKARI III STAGE, BENGALURU - 560085 ...PETITIONER (BY SRI. MURALIDHAR H.M., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU 560020.
REP BY ITS COMMISSIONER
STATE OF KARNATAKA
DEPT. OF URBAN DEVELOPOMENT,
394
M.S. BUILDING, VIKASA SOUDHA,
BENGALURU - 560001.
…RESPONDENTS
(BY SMT. M.V. THANUJA, ADVOCATE FOR R1; SRI. VIVEK YAVAGAL, ADVOCATE FOR R1; SRI. G.V. SHASHIKUMAR, AGA FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT IN THE NATURE OF MANDAMUS TO THE R-1 TO REGISTER AND PUT THE PETITIONER IN [PHYSICAL POSSESSION OF SITE NO. BK -90, MEASURING 9X12 METERS AT ARKAVATHI LAYOUT, 18TH BLOCK, BENGALURU, IN LIEU OF SITE NO. 748, WHICH WAS ALLOTED AND REGISTERED IN THE NAME OF THE PETITIONER AS PER ANNX - A AND ETC.
IN W.P.NO.2066/2017:
BETWEEN:
SMT. ASHWATHAMMA W/O LATE SRI. PILLARAMAIAH AGED ABOUT 62 YEARS RESIDING AT NO.103 CHOWDAPPA LAYOUT K. NARAYANAPURA RAOD S. R. K. NAGAR POST THANISANDRA BENGALURU-560077 ...PETITIONER (BY SRI. GURU PRASAD A., ADVOCATE)
AND:
THE GOVERNMENT OF KARNATAKA
BY ITS SCRETARY
URBAN DEVELOPMENT
MULTISTORYED BUILDING
BENGALURU - 560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
SANKEY ROAD
NEAR 5TH MAIN ROAD
KUMARA PARK WEST
395
GUTTAHALLI
BENGALURU-560020
THE DEPUTY COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
NEAR 5TH MAIN ROAD
KUMARA PARK WEST
GUTTAHALLI
BENGALURU-560020
THE SPECIAL LAND AQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
NEAR 5TH MAIN ROAD
KUMARA PARK WEST
GUTTAHALLI
BENGALURU-560020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
SANKEY ROAD
NEAR 5TH MAIN ROAD
KUMARA PARK WEST
GUTTAHALLI
BENGALURU-560020 ….RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED FINAL NOTIFICATION DATED 23.02.2004 AT ANNEX - A ISSUED BY RESPONDENTS UNDER SEC. 19(1) OF THE BANGALORE DEVELOPMENT ACT 1976 IN RESPECT OF THE PETITION SCHEDULE PROPERTY AND ETC.
IN W.P.NO.3178/2017:
BETWEEN:
SMT C. M. CHANDRAKALA
AGED ABOUT 48 YEARS,
W/O SRI K. PRAKASH,
R/AT 483, 5TH CROSS,
4TH MAIN, 4TH STAGE,
BEML LAYOUT,
396
RAJARAJESHWARINAGAR,
BANGALORE - 560 098.
SMT. RATHNAMMA B.
AGED ABOUT 64 YEARS,
W/O LATE BODAPPA,
R/AT NO. 43, AGS LAYOUT,
M.S.R NAGAR,
BANGALORE - 560 054.
SMT. K. VASANTHA KUMARI
AGED ABOUT 52 YEARS,
W/O K.V. ANANTHA,
R/AT NO. 1019,
GROUND FLOOR, 10TH MAIN ROAD,
II STAGE, WEST OF CARD ROAD,
MAHALAKSHMIPURAM,
BANGALORE - 560 086.
S. P. NATARAJ
AGED ABOUT 47 YEARS,
S/O J. T. PUTTASWAMY,
R/AT NO. 7/B, KANNAN NILAYA,
5TH CROSS ROAD,
MAGADI ROAD,
BENGALURU - 560 023.
SRINIVAS
AGED ABOUT 67 YEARS,
S/O LATE THIMMAIAH,
R/AT NO. 1214, 11TH B CROSS,
II STAGE, WEST OF CORD ROAD,
MAHALAKSHMIPURAM,
BANGALORE - 560 086.
M.S. KUMAR
AGED ABOUT 65 YEARS,
S/O M.S.SATYANARAYANA,
R/AT NO. 139, 3RD CROSS,
4TH MAIN, 3RD STAGE,
III PHASE, 6TH BLOCK,
BANASHANKARI,
BANGALORE - 560 085.
H. BASAVARAJ GOWDA
AGED ABOUT 65 YEARS,
397
S/O CHANNANA GOWDA,
R/AT NO.B-291, 2ND 'A' MAIN,
12TH WARD, AYYAPPA NAGAR,
BANGALORE - 560 036.
M NARAYANASWAMY
AGED ABOUT 52 YEARS,
S/O LATE MUNIYAPPA,
R/AT NO.G-782, 6TH CROSS,
2ND MAIN CTS, HAL COLONY,
MARATHAHALLI,
BANGALORE - 560 037.
SMT. B.S. KAMALU
AGED ABOUT 64 YEARS,
W/O S.B.KRISHNA RAO,
R/AT NO.90, 4TH BLOCK,
TYAGARAJA NAGAR,
BANGALORE - 560 028.
S. CHANDRASHEKAR RAO
AGED ABOUT 60 YEARS,
S/O SIDDARAMUJI RAO,
R/AT KAMMANAHALLI MAIN ROAD,
ST. THOMAS TOWN POST,
BANGALORE - 560 084. ...PETITIONERS (BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING,
DR. AMBEDKAR VEEDHI
BANGALORE - 560 001
REPT BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE - 560 020
REPTD BY ITS COMMISSIONER.
THE SPECIAL LAND
ACQUISITION OFFICER
398
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE -N DATED 18.06.2014 ISSUED BY THE R-1 AND ETC.
IN W.P.NO.4293/2017:
BETWEEN:
SHRI CHAND PASHA S/O MOHAMMED MASTAN SAHIB, AGED ABOUT 61 YEARS, R/AT NO. 4, SHANTHAVEERAPPA LANE, CHICKPET CROSS, BANGALORE - 560 052 ...PETITIONER (BY SRI. VIKHAR AHMED B., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKAS SOUDHA,
BANGALORE - 560001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE - 560020,
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE - 560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
399
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE B TO G PROPERTIES BELONGING TO THE PETITIONERS INSTIUTED UNDER PRELIMINARY NOTIFICATION DATED 03.02.2003 PUBLISHED IN THE KARNATAKA GAZETTE DATED 03.02.2003 FOR THE ACQUISITION OF THE SCHEDULE - A PROPERTY FOR FORMATION OF ARKAVATHI LAYOUT VIDE ANNEX-L R-2 AND THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANNEX - P R- 1 TO HAVE BEEN ABANDONED AND LAPSED AND HENCE HAVE BECOME INOPERATIVE IN SO FAR AS SCHEDULE -B TO G PROPERTIES ARE CONCERNED AND ETC.
IN W.P.NO.4400/2017:
BETWEEN:
SRI R. NARAYANA SWAMY
S/O LATE RAMAKRISHNAPPA,
AGED ABOUT 54 YEARS,
SRI PRAKASH
S/O LATE RAMAKRISHNAPPA,
AGED ABOUT 48 YEARS,
SRI. SURESH
S/O LATE RAMAKRISHNAPPA,
AGED ABOUT 46 YEARS,
SL.NO.1 TO 3 RESIDING AT
K. NARAYANAPURA VILLAGE,
KOTHANUR POST,
K.R.PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE
SRI M. NARASIMHAIAH
S/O LATE MUNISWAMAPPA,
AGED ABOUT 56 YEARS,
R/AT NO.182,
HOSAHALLI VILLAGE,
HUNASAMARANAHALLI POST,
JALA HOBLI,
BANGALORE NORTH TALUK,
BANGALORE ...PETITIONERS (BY SRI. C. M. DESAI, ADVOCATE)
400
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
REP BY ITS PRINCIPAL SECRETARY,
M.S.BUILDING,
BANGALORE-560001
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560020
THE LAND ACQUISITIION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY R-2 UNDER SEC.17(1) OF BDA ACT, VIDE ANNEX-G ISSUED BY R-2 AND FINAL NOTIFICATION DATED 23.02.2004 ISSUED BY R-1 UNDER SEC.19(1) OF BDA ACT, VIDE ANNEX-H ISSUED BY R-1 AND RE- MODIFIED NOTIFICATION DATED 18.06.2014, ISSUED BY R-1 U/S 19(1) OF THE BDA ACT, VIDE ANNEX-J ISSUED BY R-1 IN SO FAR AS THE PETITIONERS PROPERTIES BEARING SY.NO.60/1 MEASURING 34 GUNTAS AND SY.NO.56/8, MEASURING 2 GUNTAS OF K. NARAYANAPURA VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK, IS CONCERNED AS LAPSED IN TERMS OF SEC. 25(2) OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION REHABILITATION AND RESETTLEMENT ACT, 2013 AND ETC.
401 IN W.P.NO.4511/2017:
BETWEEN:
SRI C. RAJU AGED ABOUT 55 YEARS, S/O LATE CHIKKATHIMMAIAH, R/AT NO.31/A, 18TH CROSS, 8TH MAIN MALLESHWARAM, BANGALORE-560 053 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE AND SRI. VIKRAM ADITYA HUILGOL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 TO CONSIDER THE REPORT OF THE R-3 VIDE ANNEX - D AND TO ALLOT AN ALTERNATE SITE TO THE PETITIONER AS PER THE SCHEME AND ETC.
402 IN W.P.NO.5036/2017:
BETWEEN:
SRI T. S. SATHYANARAYAN S/O SUNDARA RAJAN, AGED 56 YEARS, R/AT NO.765, 4TH MAIN ROAD, 'A' BLOCK, RAJAJINAGAR 2ND STAGE, BENGALURU-560010 ...PETITIONER (BY SRI. M. B.CHANDRACHOODA, ADVOCATE )
AND:
THE STATE OF KRNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT.
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560001
THE BENGALURU DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARAPARK WEST,
BENGALURU-560020
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARAPARK WEST,
BENGALURU-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANNEX-M, IN SO FAR IT RELATES TO THE PETITIONERS PROPERTY IS CONCERNED AND ETC.
403 IN W.P.NO.5037/2017:
BETWEEN:
SRI T. S. RADHIKA W/O P. K. RAMAMURTHY AGED 60 YEARS R/AT NO.1366, KAVITHA JAIN ROAD GIRINAGAR, 2ND PHASE BSK 3RD STAGE BENGALURU-560085 ...PETITIONER (BY SRI. M. B. CHANDRACHOODA, ADVOCATE )
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING & URBAN DEVELOPMENT
MULTISTORIED BUILDING
DR AMBEDKAR VEEDHI
BENGALURU-560001
THE BENGALURU DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARAPARK WEST
BENGALURU-560020
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARAPARK WEST
BENGALURU-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUE BY THE R-1 VIDE ANNEX-J, IN SO FAR IT RELATES TO THE PETITIONER'S PROPERTY IS CONCERNED AND ETC.
404 IN W.P.NO.5073/2017:
BETWEEN:
SMT. D. LALI VERGHESE W/O VERGHESE AGED ABOUT 60 YEARS RESIDING AT NO.3/1 AND 4/3 AMANI BYRATHIKHANE VILLAGE K. R. PURAM HOBLI BANGALORE EAST TALUK BANGALORE-560 077 ...PETITIONER (BY SRI. M. S. BHAGWAT, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
REPRESENTED BY ITS SECRETARY
VIKASA SOUDHA
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE SCHEME AND ACQUISITION PROCEEDINGS INITIATED BY THE RESPONDENTS, PURSUANT TO THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED UNDER SECTION 17(1) AND (3) OF THE BANGALORE DEVELOPMENT AUTHORITY ACT, 1976 BY THE R-2 (ANNEXURE -E) AND NOTIFICATION DATED 23.02.2004 ISSUED BY THE R-1 UNDER SECTION 19(1) OF THE BDA ACT, 1976[ANNEXURE-F] HAVE LAPSED, IN SO FAR THE PETITION SCHEDULE PROPERTY COMPRISED IN SY NO. 3/1 AND 4/3 OF AMANI BYRATHIKHANE VILLAGE, K.R.PURAM HOBLI, BANGALORE SOUTH TALUK IS CONCERNED AND ETC.
405 IN W.P.NO.5207/2017:
BETWEEN:
SMT. RADHA W/O MR M. THIMME GOWDA AGED 56 YEARS NO.32,1ST MAIN 3RD CROSS,GEDDALAHALLI K. NARAYANAPURA POST BANGALORE-560 077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND:
1 . STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-506 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
406 IN W.P.NO.5208/2017:
BETWEEN:
SMT. L. B. MUNILAKSHMAMMA AGEDA BOUT 45 YEARS WIFE OF SRI VENKATESH NO.74 2ND MAIN GEDDALAHALLI K NARAYANAPURA POST BANGALORE-560 077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - J IS ILLEGAL,
407 WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.5213/2017:
BETWEEN:
SMT PRABHA RAJAN AGED ABOUT 55 YEARS, W/O SRI. S.M. RAJAN NO.74, 1ST MAIN, 5TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND: 1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - J IS ILLEGAL,
408 WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.5214/2017:
BETWEEN
SMT. E. KOUSALYA AGED ABOUT 67 YEARS, WIFE OF LATE S.KANNAIAH, NO.113, 1ST MAIN, 8TH CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL
409 NOTIFICATION DATED 18.06.2014 VIDE ANNEX - J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.5218/2017:
BETWEEN:
SRI. K. SHARATH BABU
S/O MR. K. KAMALANATHAN,
AGED ABOUT 37 YEARS,
MRS. KAVITHA PRIYADARSHINI
W/O MR. K. SHARATH BABU,
AGED ABOUT 35 YEARS,
BOTH AT NO.41,
2ND MAIN, 7TH CROSS,
GEDDALAHALLI,
K.NARAYANAPURA POST,
BANGALORE-560077 ...PETITIONERS (BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND: 1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2 & R3)
410
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - L IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.5221/2017:
BETWEEN:
SMT. LOURDU MARY AGED ABOUT 35 YEARS, W/O SRI. FRANCIS, NO.7, 2ND MAIN, 1ST CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560 077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2 & R3)
411
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE [ANNEXURE - H] IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.5301/2017:
BETWEEN:
SMT JOYCE SUNDER
W/O MR J. SUNDER SINGH,
AGED ABOUT 64 YEARS
RESIDING AT PROPERTY NO 8 & 9
KHATA NO. 619 & 620,
AMANI BYRATHIKHANE VILLAGE
K R PURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE - 560077
SRI DEEPAK J. SUNDER
S/O MR J SUNDER SINGH
AGED ABOUT 34 YEARS
RESIDING AT PROPERTY NO 8 & 9,
KHATA NO 619 & 620,
AMANI BYRATHIKHANE VILLAGE
K R PURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE - 560077
SMT REBECCA MONISHA SUNDER
W/O JAWAHAR BYRAN RAJEEVA
AGED ABOUT 36 YEARS
RESIDING AT PROPERTY NO 8 & 9
KHATA NO 619 & 620,
AMANI BYRATHIKHANE VILLAGE
K R PURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE - 560077
412 4. SMT MOLLY MCINTYRE
W/O E M MCINTYRE
AGED ABOUT 66 YEARS
RESIDING AT PROPERTY NO 8 & 9
KHATA NO 619 & 620,
AMANI BYRATHIKHANE VILLAGE
K R PURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE - 560077 ...PETITIONERS (BY SRI. M. S. BHAGWAT, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
REPRESENTED BY ITS PRINCIPAL SECRETARY
VIKASA SOUDHA
BANGALORE - 560001
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE - 560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE SCHEME AND ACQUISITION PROCEEDINGS INITIATED BY THE RESPONDENT PURSUANT TO THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED UNDER SECTION 17(1) AND (3) OF THE BANGALORE DEVELOPMENT AUTHORITY ACT, 1976, BY THE R-2 VIDE ANNEX-E AND FINAL NOTIFICATION DATED 23.02.2004 ISSUED BY THE R-1 UNDER SECTION 19(1) OF THE BANGALORE DEVELOPMENT AUTHORITY, 1976 VIDE ANNEX-F, HAVE LAPSED, IN SO FAR AS THE PETITION SCHEDULE PROPERTIES ARE SCHEDULED COMPRISED IN SY.NO.3/1 AND 4/3 OF AMANI
413 BYRATHIKHANE VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK ARE CONCERNED AND ETC.
IN W.P.NO.5593/2017:
BETWEEN:
MR. T CHANDRASHEKAR S/O M.THIRUVENKATASHETTY, AGED ABOUT 61 YEARS, NO.27, 8TH CROSS, MAGADI ROAD, BANGALORE-560 023. ...PETITIONER (BY SRI. PRASANNA KUMAR P., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKAS SOUDHA,
BANGALORE-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2; SMT. PAVITHRA A RAO, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY BELONGING TO THE PETITIONER INSTITUTED UNDER PRELIMINARY NOTIFICATION DATED 03.02.2003 VIDE ANNEX-E
414 AND FINAL NOTIFICATION DATED 23.02.2004 VIDE ANNEX-F NOTIFIED FOR FORMATION OF ARKAVATHI LAYOUT AND ETC.
IN W.P.NO.5936/2017:
BETWEEN:
SMT. C. MANJULA
W/O V L N MURTHY
AGED ABOUT 37 YEARS
R/A NO.4/1, SHARADH NILAYA
1ST MAIN, 1ST CROSS
BASAVESHWAR LAYOUT
NAGASHETTYHALLI
BANGALORE-560094
SMT B. SHAHIKALA
W/O H. P. NINGAPPA
AGED ABOUT 43 YEARS
R/A NO.50, 8TH CROSS
3RD MAIN, 2ND BLOCK
TALAKAVERI NAGAR
AMRUTHALLI
BANGALORE-560092
SMT V KALAVATHI
W/O S VINAYAK
AGED ABOUT 64 YEARS
R/A NO.90, 1ST FLOOR,
3RD MAIN, 2ND CROSS
KALYAN NAGAR
NAGARABHAVI MAIN ROAD
BANGALORE-560072
BHANUMATHI N
D/O T N NAGARAJU
AGED ABOUT 35 YEARS
R/A NO.84, B G S LAYOUT
NEAR DOUBLE ROAD
JAKKUR, BANGALORE-560064
S. KRISHNA PRASAD
S/O LATE S SUBBA RAO
AGED ABOUT 57 YEARS
R/A NO.8, "YASHASVI"
415
13TH MAIN, 16TH CROSS
MALLESHWARAM
BANGALORE-560055
M RAM MOHAN
S/O A NARASIMHAIAH
AGED ABOUT 66 YEARS
R/A NO.92, 4TH MAIN
SANJAY NAGAR
BANGALORE-560094
SMT K. SUMA
D/O VASUDEVAMAYYA
AGED ABOUT 52 YEARS
R/A NO.4267, SHANTI NIVAS
SUBRAMANYA NAGARA
BANGALORE-560021
SMT UMA L RAO
D/O T L RAO
AGED ABOUT 57 YEARS
R/A NO.92
4TH MAIN, NGEF LAYOUT
SANJAY NAGAR
BANGALORE-560094
K. SURYANARAYANA MAYYA
S/O VASUDEVA MAYYA
R/A NO.92
4TH MAIN, NGEF LAYOUT
SANJAY NAGARA
BANGALORE-560094
H. S. RUKHMINI
W/O S. KRISHNA MURTHY
AGED ABOUT 62 YEARS
R/A NO.157, F-01
SRI. NAJUDESHWARA RESIDENCY
BEML 4TH STAGE DOUBLE ROAD
R R NAGAR
BANGALORE-560098
SMT. KAMALA SHANKAR
W/O P N SHANKAR
AGED ABOUT 45 YEARS
NO.252, PALACE LOWER ARCHARD
416
SADASHIVANAGAR
BANGALORRE-560080
HIDAYATULLA KHAN
S/O AHAMEDULLA KHAN
MAJOR
1ST CROSS, KALISIPALYA
NEW EXTENSION
BANGALORE-560002
SMT B. K. JAGADAMBA
D/O B K BASAPPA
AGED ABOUT 55 YEARS
R/A NO.504/1
4TH MAIN ROAD, KENGERI
UPANAGARA
BANGALORE-560060
MADHU SHREE C. R.
W/O C R RAVINDRA
AGED ABOUT 55 YEARS
NO.107, SAVERIN PARK APARTMENT
BUILDING, NO.56
K. R. NAGAR
BANGLAORE-560004
R SRINIVASAIAH
S/O LATE RANGAPPA
AGED ABOUT 62 YEARS
R/A NO.55
6TH MAIN, 40TH CROSS
5TH BLOCK,JAYANAGAR
BANGALORE-11
SHANKAR NARAYAN
S/O LATE NINGAPPA
AGED ABOUT 60 YEARS
R/A NO.389/7
METRO LAYOUT
NAYANDAHALLI
BANGALORE-560039
K V CHINANNA
S/O LATE VENKAT KRISHNA SHETTY
AGED ABOUT 62 YEARS
NO.50, HANUMA NILAYA
417
5TH CROSS, K P AGRAHARA
MAGADI ROAD
BANGALORE-560023
R. CHANDRA SHEKAR
S/O LATE D.M. RAMASWAMY
AGE 58 YEARS,
NO.25, SOUTH END ROAD,
BASAVANAGUDI,
BANGALORE- 560 004
K. SRINIVAS
S/O LATE K. NARAYAN RAO
AGED 58 YEARS
NO.18/2, ISEC CAMPUS,
NAGARBHAVI POST,
BANGALORE 560 072.
N.S. VENKATANARAYANAPPA
S/O LATE NARAYANAPPA
AGE 46 YEARS,
NO.106, VYSHNAVI, 2ND MAIN,
BEST COUNTY 2, HESSARGHATA MAIN ROAD,
CHIKK ABETTAHALLI,
BANGALORE - 560 097
REPRESENTED BY G.P.A.
HOLDER N. MURALI
N.R. CHANDRA SHEKAR
S/O LATE RUDRAPPA
AGE 71 YEARS,
NO.408, 22ND MAIN
J.P. NAGARA
2ND STAGE,
MYSORE - 08
SMT. B. KAMALAKSHI
W/O C.R. CHANDRANNA
AGE MAJOR
NO.204/B, 6TH MAIN,
27TH CROSS,
3RD BLOCK JAYANAGAR
BANGALORE - 560 011.
FAROOQ MUNAVAR
S/O LATE PEER MUNAVAR
418
AGED 62 YEARS
RESIDING AT NO.46,
1ST FLOOR, ST. THOMAS ROAD,
KACHARKANAHALLI,
BANGALORE- 560 087.
CHITLUR NAGARAJ DILEEP
S/O C.S. NAGARAJ,
AGED ABOUT 45 YEARS
NO.397, 24TH B CROSS,
BANASHANKRI 2ND STAGE,
BANGALORE .
D.M. PARVATHAMMA
D/O T.B. RAJSHEKAR
MAJOR
NO.676, 4TH CROSS,
MAHALAKSHMI LAYOUT,
BANGALORE - 560 086.
D.M. NAGAMANI
W/O D.T. SHIVA PRASAD,
AGED ABOUT 47 YEARS
NO.91, BINNY LAYOUT,
VIJAYNAGAR 2ND STAGE,
BANGALORE - 560 040.
M.P. KEMPAIAH
S/O LATE PUTTAPPA
AGED 82 YEARS
NO.558, D BLOCK,
1ST STAGE,J.P. NAGAR
MYSORE- 08.
INDU PRASAD
W/O B.S. SHIV PRASAD
AGED 47 YEARS,
NO.69, 5TH CROSS,
BAPUJI LAYOUT,
ATTIGUPPE, VIJAYNAGAR,
BANGALORE - 560 040.
R. GOVIND RAJAN
S/O A. RAJGOPALA BHATA,
AGED 48 YEARS
REPRESENTED BY GPA HOLDER
419
R. GOPAL KRISHNA
NO.54, GROUND FLOOR,
2ND CROSS, SAI GARDEN
VIDYARANYAPURA,
BANGALORE - 560 097.
N.S. RAVIKIRAN
S/O NAMARANGAIAH SHETTY,
AGED ABOUT 50 YEARS
NO.40/8, PATTANKAR LAYOUT,
13TH CROSS, 6TH MAIN
MALLESHWARAM
BANGALORE - 560 003. ...PETITIONERS (BY SRI. B. M. HALASWAMY, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
M.S. BUILDING
BANGALORE 560 01
REPRESENTED BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH HALL,
BANGALORE - 560020.
REPRESENTED BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGLAORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH HALL,
BANGALORE- 560020
M/S TALACAUVERY HOUSE BUILDING
CO-OPERATIVE SOCIETY
NO.12/3A, NANDAGOKULA,
YAMUNABAI ROAD,
MADHAVANAGAR
BANGALORE
REPRESENTED BY ITS PRESIDENT …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3; SRI. CHITHAPPA, ADVOCATE FOR R4)
420
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 VIDE ANNEX-L IN SO FAR AS THE PETITIONER'S PROPERTY CONCERNED OR IN THE ALTERNATIVE AND ETC.
IN W.P.NO.6637/2017:
BETWEEN:
SRI HARIRAJAN C S/O LATE CHINNATHAMBI, AGED ABOUT 71 YEARS, #J-175, 2ND MAIN ROAD, HANUMANTHAPURAM, SRIRAMPURAM, BENGALOORU-560021. ...PETITIONER (BY SRI. VEERABHADRAIAH M. C., ADVOCATE)
AND:
BENGALURU DEVELOPMENT AUTHORITY (BDA)
REPRESENTED BY ITS COMMISSIONER,
KUMARA PARK WEST EXTENSION,
T.CHOWDAIAH ROAD,
BENGALOORU-560020.
THE PRINCIPAL SECRETARY
OF URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
DR.AMBEDKAR VEEDI,
BENGALOORU-560001. …RESPONDENTS (BY SRI. BIPIN HEGDE, ADVOCATE FOR R1; R2 SERVED)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO ALLOTMENT OF AN ALTERNATIVE SITE BEARING NO.6/A, MEASURING 30X40 FEET, 3RD STAGE, III PHASE, 6TH BLOCK, BANASHANKARI, BENGALURU IN FAVOUR OF THE PETITIONER INSTEAD OF SITE BEARING NO. 1458, MEASURING 9 X 12 METERS, ARKAVATHI LAYOUT, 11TH BLOCK, BENGALURU AND ETC.
421 IN W.P.NO.6998/2017:
BETWEEN:
SRI. V. M. KRISHNAMURTHY S/O LATE MARGABANDHU AGED ABOUT 91 YEARS R/A NO.86/33, 8TH MAIN RAJAMAHAL VILAS EXTENSION BANGALORE-560080 (SENIOR CITIZEN BENEFIT NOT CLAIMED) ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.V. CHARATI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-2 TO CONSIDER THE REPORT OF R-3 AT ANNEX - C AND TO ALLOT AN ALTERNATE SITE TO THE PETITIONER AS PER THE SCHEME AND ETC
422 IN W.P.NO.6999/2017:
BETWEEN:
SRI GOWRISHANKAR AGED ABOUT 52 YEARS, S/O. SUBRAMANYA, R/AT NO. 1971, 4TH CROSS, 28TH MAIN, JP NAGAR, 2ND PHASE, BANGALORE 560078 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND: 1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE AND SRI. VIKRAM ADITYA HUILGOL, ADVOCATE FOR R2 & R3
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 TO CONSIDER THE REPORT OF THE R-3 AT ANNEX - D AND TO ALLOT AN ALTERNATE SITE TO THE PETITIONER AS PER THE SCHEME AND ETC.
423 IN W.P.NO.7000/2017:
BETWEEN:
SRI K SATYANARAYANA AGED ABOUT 50 YEARS, S/O V.M. KRISHNAMURTHY R/AT NO.86/33, 8TH MAIN, RAJAMAHAL VILAS EXTENSION, BANGALORE 560 080. ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOWTHAMDEV C ULLAL, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-2 TO CONSIDER THE REPORT OF R-3 AT ANNEX - C AND TO ALLOT AN ALTERNATE SITE TO THE PETITIONER AS PER THE SCHEME AND ETC.
424 IN W.P.NO.7001/2017:
BETWEEN:
SMT. ANNAPOORNI AGED ABOUT 73 YEARS, W/O LATE V M DORAISWAMY, R/AT NO.227, BASAVANAPURA ROAD, DEVASANDRA, K.R.PURAM, BANGALORE-560036 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-2 TO CONSIDER THE REPORT OF R-3 AT ANNEX - C AND TO ALLOT AN ALTERNATE SITE TO THE PETITIONER AS PER THE SCHEME AND ETC.
425 IN W.P.NO.10503/2017:
BETWEEN:
SRI. B. ANJANAPPA AGED ABOUT 51 YEARS S/O LATE BACHANNA R/AT NO.21 K NARAYANAPURA VILLAGE KOTHANUR POST BANGALORE-560 077 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING
AND URBAN DEVELOPMENT
M S BUILDING
BANGALORE-560001
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THAT THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE-J IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
426 IN W.P.NO.10504/2017:
BETWEEN:
SRI. RAMAIAH
AGED ABOUT 80 YEARS
2 . SRI SHAMANNA
AGED ABOUT 75 YEARS
BOTH ARE SONS OF
LATE MUNIANJANAPPA
R/AT NO.21
K NARAYANAPURA VILLAGE
KOTHANUR POST
BANGALORE-560 077 ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
M S BUILDING
DR B R AMBEDKAR ROAD
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
PALACE ROAD
KUMAR PARK WEST
BANGALORE-506 020
THE LAND ACQUISITION OFFICER-III
BANGALORE DEVELOPMENT AUTHORITY
PALACE ROAD
KUMAR PARK WEST
BANGALORE-506 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3)
427
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX-K IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.11782/2017:
BETWEEN:
1 . M. SHIVAKUMAR
S/O LATE MUNIYAPPA AGED ABOUT 35 YEARS.
2 . M. SHIVASHANKAR S/O LATE MUNIYAPPA AGED ABOUT 32 YEARS.
3 . NARASIMHAIAH S/O LATE DODDAHANUMANTHAPPA AGED ABOUT 58 YEARS.
4 . KRISHNA MURTHY S/O LATE CHIKKAHANUMANTHAPPA AGED ABOUT 45 YEARS.
5 . ANJANAPPA S/O LATE CHIKKAHANUMANTHAPPA AGED ABOUT 41 YEARS.
6 . RAVI KUMAR S/O LATE CHIKKAHANUMANTHAPPA AGED ABOUT 35 YEARS.
ALL ARE RESIDING AT NO.18 1ST MAIN, 1ST CROSS S.K. GARDEN, BENSON TOWN POST, BENGALURU - 560 046. ...PETITIONERS (BY SRI. SUNDARESH H. C., ADVOCATE)
428 AND: 1 . THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDING, BENGALURU - 560 001.
2 . THE COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY, T. CHOWDAIAH ROAD, KUMARAPARK WEST BENGALURU - 560 020.
3 . THE SPECIAL LAND ACQUISITION
OFFICER, BENGALURU DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARAPARK WEST
BENGALURU - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION OF THE PROPERTY BEARING SY NO.1/2 MEASURING 8 GUNTAS, SITUATED AT SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, PURSUANT TO PRELIMINARY NOTIFICATION DATED 03.02.2003 AND FINAL NOTIFICATION DATED 23.02.2004 AT ANNEX-B AND C ISSUED BY R-2 AND R-1 RESPECTIVELY SO FOR AS IT RELATES TO PETITIONERS PROPERTY IS CONCERN HAS BEEN LAPSED UNDER SEC.24(2) OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATIONS AND RESETTLEMENT ACT.
429 IN W.P.NO.12547/2017:
BETWEEN:
MR. HANUMAIAH S/O LATE MUISHAMAPPA AGED ABOUT 64 YEARS R/AT NO.2/2, JAKKUR LAKE ROAD JAKKUR POST, BANGALORE - 560 064. ...PETITIONER (BY SRI. R. SRINIVASA GOWDA, ADVOCATE)
AND: 1 . THE STATE OF KARNATAKA DEPARTMENT URBAN DEVELOPMENT VIDHANA SOUDHA, BANGALORE - 1 REP BY ITS PRINCIPAL SECRETARY.
2 . THE BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST, BANGALORE - 560 020
REP BY ITS COMMISSIONER.
3 . THE SPECIAL LAND ACQUISITON
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST, BANGALORE -560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DATED: 27.01.2017 ISSUED BY R-3 AT ANNEX-L AND TO DECLARE THAT THE SAID LAND FALLS WITHIN THE PARAMETER 2 AND 6 OF THE BANDU RAMASWAMY CASE AND CONSEQUENTLY, QUASH THE FINAL NOTIFICATION DATED: 18.06.2014 AT ANNEX-J ISSUED BY R-1 IN RESPECT OF THE PETITIONER'S ABOVE SAID LAND AND ETC.
430 IN W.P.NO.13456/2017:
BETWEEN:
SMT. S.N. GAYATHRI DEVI W/O SHRI. K.S. RANGANATH AGED ABOUT 50 YE ARS R/AT SNS HOUSE, NO.1076 2ND FLOOR, 23RD MAIN ROAD 11TH CROSS, HSR LAYOUT IST SECTOR, BENGALURU - 560 102. ..PETITIONER (BY SRI. PRAKASH T. HEBBAR, ADVOCATE)
AND: 1 . THE STATE OF KARNATAKA REVENUE DEPARTMENT 5TH FLOOR, M.S. BUILDING DR. AMBEDKAR ROAD BANGALORE - 560 001 REPRESENTED BY PRINCIPAL SECRETARY.
2 . THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY, CHOWDAIAH ROAD KUMARA PARK WEST BANGALORE - 560 020.
3 . THE SPECIAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020.
4 . THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDING, BENGALURU - 560 001. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 & R4; SRI. C.R. GOPALASWAMY, ADVOCATE FOR R2 & R3)
431
THIS WRIT PETITION IS FILED UNDER ARTICLE 226OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 AND 2 TO APPLY THE RATIO/PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONERS DATED:16.02.2013 AND 05.09.2013 AS ANNEX-P & Q RESPECTIVELY, SUBMITTED THROUGH HER SOCIETY.
IN W.P.NO.14238/2017:
BETWEEN:
SMT. B. DRAKSHAYANI W/O G.S. THAMMAIAH GOWDA, AGED ABOUT 48 YEARS NO.61,1ST MAIN, 5TH CROSS GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE - 560 077. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND: 1 . STATE OF KARNATAKA REPPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDING, BANGALORE - 560 001.
2 . BANGALORE DEVELOPMENT AUTHORITY T. CHOWDAIAH ROAD KUMARA PARK WEST BANGALORE - 560 020 REPRESENTED BY ITS COMMISSIONER.
3 . THE ADDITIONAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
432
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY. NO.31, GEDDAKAGAKKU VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED:18.06.2014 ISSUE BY R-1 VIDE ANNEX-J ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW.
IN W.P.NO.14626/2017:
BETWEEN:
SRI. FRANCIS AGED ABOUT 51 YEARS S/O CHINNAPPA NO.45, 2ND MAIN ROAD 8TH CROSS, GEDDALAHALLI K. NARAYANAPURA POST BANGALORE - 560 077. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT, M.S. BUILDINGS BANGALORE - 560 001.
2 . BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020
REPRESENTED BY ITS
COMMISSIONER.
3 . THE ADDITIONAL LAND
ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAYKUMAR M., ADVOCATE FOR R2 & R3)
433
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM, HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 (ANNEXURE-L) IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW.
IN W.P.NO.14627/2017:
BETWEEN:
DR. G. DEVAN AGED ABOUT 68 YEARS SON OF LATE L. GOVINDARAJ NO.4221, "DIYA" 11TH MAIN 3RD CROSS, J BLOCK KANAKADASANAGAR, MYSORE - 570 022. ...PETITIONER
(BY SRI. SHANKARANARAYANA RAO B V, ADVOCATE)
AND:
1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, URBAN DEVELOPMENT DEPARTMENT M.S. BUILDINGS, BANGALORE - 560 001.
2 . BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH
ROAD, KUMARA PARK WEST
BANGALORE - 560 020
REPRESENTED BY ITS
COMMISSIONER.
3 . THE ADDITIONAL LAND
ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY, KUMARA PARK WEST BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAYKUMAR M., ADVOCATE FOR R2 & R3)
434
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM, HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW ISSUED BY R-1.
IN W.P.NO.14628/2017:
BETWEEN:
SRI. GEORGE. C S/O CHOWRI RAJ AGED ABOUT 28 YEARS NO.92, 1ST MAIN, 7TH CROSS GEDDALAHALLI K. NARAYANAPURA POST BANGALORE - 560 077. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT, M.S. BUILDINGS, BANGALORE - 560 001.
2 . BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020,
REPRESENTED BY ITS
COMMISSIONER.
3 . THE ADDITIONAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR, ADVOCATE FOR R2 & R3)
435
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM, HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW.
IN W.P.NO.14629/2017:
BETWEEN:
SRI. D. KARUNAKARAN AGED ABOUT 56 YEARS S/O LATE A. DORAISWAMY NO.55, 13TH MAIN J.C. NAGAR, KURUBARAHALLI BANGALORE - 560 086. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDINGS, BANGALORE - 560 001.
2 . BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH
ROAD, KUMARA PARK WEST
BANGALORE - 560 020
REPRESENTED BYITS
COMMISSIONER.
3 . THE ADDITIONAL LAND ACQUISTION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR, ADVOCATE FOR R2 & R3)
436
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM, HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 (ANNEXURE-G) IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW.
IN W.P.NO.14630/2017:
BETWEEN:
SRI. D. KARUNAKARAN AGED ABOUT 56 YEARS, S/O LATE A. DORAISAMY NO.55, 13TH MAIN J.C. NAGAR, KURUBARAHALLI BANGALORE - 560 086. ...PETITIONER
(BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDINGS, BANGALORE - 560 001.
2 . BANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020
REPRESENTED BY ITS
COMMISSIONER.
3 . THE ADDITIONAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST
BANGALORE - 560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M AJAY KUMAR, ADVOCATE FOR R2 & R3)
437
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM, HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEX-G IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW.
IN W.P.NO.14631/2017:
BETWEEN:
SRI. D. KARUNAKARAN AGED ABOUT 56 YEARS SON OF LATE A. DORAISAMY NO.55, 13TH MAIN J.C. NAGAR, KURUBARAHALLI BANGALORE - 560 086. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
1 . STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY URBAN DEVELOPMENT DEPARTMENT M.S. BUILDINGS, BANGALORE - 560 001.
2 . FBANGALORE DEVELOPMENT
AUTHORITY, T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 560 020,
REPRESENTED BY ITS
COMMISSIONER.
3 . THE ADDITIONAL LAND ACQUISITION
OFFICER, BANGALORE DEVELOPMENT
AUTHORITY, KUMARA PARK WEST0
BANGALORE -560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
438
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM, HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 ANNEX-G IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW.
IN W.P.NO.14632/2017:
BETWEEN:
SRI. D. KARUNAKARAN AGED ABOUT 56 YEARS, SON OF LATE A. DORAISAMY, NO.55, 13TH MAIN, J.C. NAGAR, KURUBARAHALLI, BANGALORE-560 086. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020,
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V.SHASHIKUMAR, AGA FOR R1; SRI. A.M. VIJAYAKUMAR, ADVOCATE FOR R2 & R3)
439
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE - G IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.14670/2017:
BETWEEN;
SRI D. KARUNAKARAN AGED ABOUT 56 YEARS, S/O LATE A DORAISAMY, NO.55, 13TH MAIN, J.C.NAGAR, KURUBARAHALLI, BANGALORE-560 086. ...PETITIONER
(BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
440
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. AJAY KUMAR M., ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE - J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.14868/2017:
BETWEEN:
SMT. VARSHA RAGHAVENDRA
AGED ABOUT 39 YEARS,
W/O SRI RAGHAVENDRA,
R/AT 7022, SHOBA CHRYSAN THEMUM
THANISANDRA MAIN ROAD,
BANGALORE - 560 077.
YOGENDRA NAKRE
AGED ABOUT 70 YEARS,
S/O LATE APPANNA POOJARY,
R/AT NO.91, 1ST MAIN ROAD,
5TH CROSS, PAI LAYOUT,
OLD MADRAS ROAD,
BANGALORE - 560 020.
CHALUVARAYA SWAMY R N
AGED ABOUT 86 YEARS,
S/O LATE NARASIMHAIAH R K.,
R/AT NO.140, 2ND MAIN,
5TH BLOCK, 1ST STAGE,
HBR LAYOUT,KALYANAGAR POST
BANGALORE - 560 043.
D.A. SRINIVAS
AGED ABOUT 55 YEARS,
441
S/O D.ANANDARAM,
R/AT NO.957, ANJANADRI,
12TH CROSS ROAD, 35TH MAIN ROAD,
1ST PHASE, J.P.NAGAR,
BANGALORE - 560 078.
KHAMER AHMED CHETTANAI
AGED ABOUT 40 YEARS,
S/O ABDUL MALIK CHETTANAI,
R/AT NO.308, III B MAIN, KASTURINAGAR,
BANGALORE - 560 016.
VITTALA SHETTY
AGED ABOUT 63 YEARS,
S/O BADIYA SHETTY,
R/AT OLD NO.4, NEW NO.18,
LALABAHADUR SASTRY NAGAR,
INDIRANAGAR, BANGALORE - 560 038.
SRIKANTA BABU K.
AGED ABOUT 55 YEARS,
S/O SRI A KRISHNAIAH SHETTY,
HEALTH DEPARTMENT QUARTERS,
MAGADI ROAD KHB COLONY,
BANGALORE - 560 079.
C.V. GANAPATHY
AGED ABOUT 55 YEARS,
W/O LATE C.M.UTAHAIAH,
R/AT NO.G-46, OLD TOWNSHIP,
HAL COLONY, VIMANAPURA POST,
BANGALORE - 560 017.
K. VENKATACHALAPATHY
AGED ABOUT 65 YEARS,
S/O K.V.KRISHNAIAHSETTY,
R/AT NO.261, 1ST BLOCK,
RAJAJINAGAR,
BANGALORE - 560 010.
SMT. ANUSUYADEVI
AGED ABOUT 71 YEARS,
W/O LATE RAMASUBBAIAH SHETTY,
R/AT NO.281, SUPRABHA,
10TH MAIN, HANUMANTHANAGAR,
BANGALORE - 560 019.
442 11. SMT. C.S. LAKSHMI
AGED ABOUT 61 YEARS,
W/O C. VENKATACHARYULU,
R/AT FLAT NO.201, SAMHITA RESIDENCY,
PAI LAYOUT, 1ST MAIN ROAD,
BENNIGANAHALLI,
BENGALURU - 560 016.
SMT. L.BABY NANDA
AGED ABOUT 65 YEARS,
W/O SRI R.R.SHINDE,
R/AT V.B.R./HSR GRAND,
FLAT NO.009, NO.3, OPP GRAND STORES,
RAMAMURTHYNAGAR MAIN ROAD
DODDA BANASWADI,
BANGALORE - 560 043.
K. SANNA THIPPAIAH
AGED ABOUT 65 YEARS,
S/O LATE JAMMA GOPAL KAMAIAH,
C/O PALAIAH, R/AT G.867,
10TH CROSS,
CTS HAL COLONY,
MARATHALLI,
BANGALORE - 560 037. ...PETITIONERS (BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPT OF HOUSING & URBAN DEVELOPMENT
M.S.BUILDING, DR AMBEDKAR VEEDHI,
BANGALORE - 560 001.
REPT BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE - 560 020.
REPTD BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARAPARK WEST,
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1;
443 SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE - Q DATED 18.06.2014 ISSUED BY THE R-1 AND ETC.
IN W.P.NO.15038/2017:
BETWEEN:
SRI RAMADASS G., S/O GOVINDASAMY K, AGED ABOUT 30 YEARS, NO.30, IST MAIN, 3RD CROSS, GEDDALAHALLI, K.NARAYANAPURA POST, BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M AJAY KUMAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
444 ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE - H IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.15588/2017:
BETWEEN:
SMT. YASHODA.G
AGED ABOUT 62 YEARS,
S/O SRI.K.T.SUBRAMANYA,
R/AT NO.217, 4TH CROSS ROAD,
5TH BLOCK, KORAMANGALA,
KHB COLONY,
BANGALORE-560095.
SUDHENDRA ROA
AGED ABOUT 46 YEARS,
S/O LATE PANDURANGA RAO,
R/AT NO.17/2, SRI RENUKA NILAYA,
SLN TEMPLE ROAD,
MUNNE KOLAR, MARATHAHALLI POST,
BANGALORE-560037.
SMT Y. SAROJAMMA
AGED ABOUT 90 YEARS,
W/O Y.SRINIVASACHAR,
R/AT NO.139/3, 8TH CROSS ROAD,
GOVINDARAJANAGAR,
BANGALORE-560040.
HANUMAPPA
AGED ABOUT 73 YEARS,
S/O LATE SANJEEVAIAH,
R/AT NO.1890, AATHMEEYA,
20TH MAIN ROAD, 20TH B CROSS,
M.C.LAYOUT, VIJAYNAGAR,
BANGALORE-560040.
SUNIL M MATHAD
AGED ABOUT 52 YEARS,
S/O MAHADEV MATHAD,
445
R/AT NO.29, WEST OF CHORD ROAD,
9TH A CROSS, 2ND STAGE,
MAHALAXMIPURAM,
BANGALORE-560086.
A. SRINIVAS
AGED ABOUT 44 YEARS,
S/O LATE A ARMUGAM,
R/AT NO.17, SULTAN G GUNTA ROAD,
M.NO.4TH STREET,
BANGALORE-560051.
SRI C. N. NAGARAJ
AGED ABOUT 62 YEARS,
S/O LATE C.A.NARASHIMAMURTHY,
R/AT NO.724/31, 2ND MAIN ROAD,
D BLOCK, II STAGE,
RAJAJINGAR,
BANGALORE-560010.
J. GOVARDHAN
AGED ABOUT 45 YEARS,
S/O LATE JAYACHIKKANNA REDDY,
R/AT NO.19, CHINMAYA NILAYA,
GREEN MEDOSA LAYOUT,
KEREGUDDARAHALLI,
CHIKKABANAVARA POST,
BANGALORE-560090.
SMT. P. SUDHA
AGED ABOUT 45 YEARS,
W/O PERMANANDA SRINIVAS,
R/AT L-77/3, II FLOOR,
4TH MAIN, L.N.PURAM,
BANGALORE-560021.
D. J. JAYARAMA
AGED ABOUT 45 YEARS,
S/O JAVARAIAH,
R/AT NO.138/A, KIOCL TOWNSHIP,
KAVOOR, MANGALORE-575015,
BANGALORE-560020.
YARRAPPA M V
AGED ABOUT 63 YEARS,
S/O CHINNAVENKATARAYAPPA,
446
R/AT NO.34, GARDEN VILAS,
MARUTHI NAGAR,
NAGARABHAVI MAIN ROAD,
BANGALORE-560072. ...PETITIONERS (BY SRI. C M NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
REPT. BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE-560020,
REPTD. BY ITS COMMISSIONER.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARAPARK WEST,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.V. CHARATI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-P DATED 18.06.2014, ISSUED BY THE R-1 AND ETC.
IN W.P.NO.18427/2017:
BETWEEN:
LEONARD D COSTA AGED ABOUT 66 YEARS, S/O LATE. WELLINGTON D'COSTA, R/O. 16, SAGAR, CHS, SOUTH STREET, DONA PAULA, GOA - 403 004.
...PETITIONER
(BY SRI. G.R. GURUMATH, SR.COUNSEL FOR SRI. DINESH RAO N., ADVOCATE)
447 AND:
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER,
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST,
BANGALORE - 560001
SPECIAL LAND ACQUISITON OFFICER
(ARKAVATHI LAYOUT),
BANGALORE DEVELOPMENT AUTHORITY ,
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST,
BANGALORE - 560001 …RESPONDENTS (BY SRI. RAJARAM S., ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO REGULARIZE THE SITE NO. 34 NEW HOUSE LIST KHATA NO. 50/34 MEASURING 50X80 SITUATED AT THANISANDRA, K.R. PURAM HOBLI, BANGALORE SOUTH TALUK IN FAVOUR OF THE PETITIONER BY COLLECTING BETTERMENT CHARGES, AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT TO REGULARIZE GRANT ALTERNATIVE SITES TO PETITIONER WITHIN REASONABLE TIME AND ETC.
IN W.P.NO.21361/2017:
BETWEEN:
SRI. D. P. SOMAIAH S/O D K PONNAPPA, AGED ABOUT 65 YEARS R/AT NO.247,1ST 'E' MAIN SHIVANAGAR,RAJAJINAGAR, BANGALORE-560 010 ...PETITIONER (BY SRI. T. BASAVARAJ, ADVOCATE )
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
BANGALORE-560 020
448 2. THE DEPUTY SECRETARY-3
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
BANGALORE-560 020. …RESPONDENTS (BY SRI. M.N. SUDEV HEGDE, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT RESPONDENTS TO EXECUTE THE ABSOLUTE SALE DEED IN FAVOUR OF THE PETITIONER IN RESPECT OF SITE BEARING NO. **1117, SITUATED AT ARKAVATI LAYOUT, BLOCK -VII, BANGALORE, MEASURING 9X12 METERS AND COMPLETE THE PROCESS OF REGISTRATION FORTHWITH AND ETC.
IN W.P.NO.24061/2017:
BETWEEN:
SRI. S. ROY MATHEW S/O DR. JOHN MATHEW AGED ABOUT 70 YEARS NO.84, IST MAIN 3RD CROSS, GEDDALAHALLI K. NARAYANAPURA POST BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY, ** Corrected vide Court order dated: 20.01.2022
449
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C. ASHWIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE [ANNEXURE - H] IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.24065/2017:
BETWEEN:
SRI S. ROY MATHEW S/O DR. JOHN MATHEW AGED ABOUT 70 YEARS NO.84, IST MAIN 3RD CROSS, GEDDALAHALLI K. NARAYANAPURA POST BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
450
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - H IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.24506/2017:
BETWEEN:
SRI SHIVALINGIAH H. G AGED ABOUT 31 YEARS, SON OF LATE GANGAIAH NO.18, 2ND MAIN 3RD CROSS, GEDDALAHALLI K.NARAYANA POST BANGALORE-560 077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
451 3. THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C. ASHWIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE - J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.24508/2017:
BETWEEN:
SRI. R. HOMBEGOWDA AGED ABOUT 39 YEARS, SON OF RAMAIAH NO.13 B, 1ST MAIN 2ND CROSS, GEDDALAHALLI K.NARAYANA POST BANGALORE-560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
452
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C. ASHWIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-K IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.24509/2017:
BETWEEN:
SMT KAVITHA SOMASUNDARAM WIFE OF SOMASUNDARAM AGED 45 YEARS, NO.29, 1ST MAIN 2ND CROSS, GEDDALAHALLI K.NARAYANAPURA POST BANGALORE-560 077 ...PETITIONER
(BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
453
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C. ASHWIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.25120/2017:
BETWEEN:
SRI. LINGANNA SON OF SRI PACHALINGAPPA AGED ABOUT 63 YEARS RESIDING AT NO 34, 2 B CROSS ROAD NEAR VIDYAPEETA CIRCLE BANK COLONY TYAGARAJANAGARA BANGALORE - 560028 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B V., ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
BANGALORE - 560020
REPRESENTED BY ITS COMMISSIONER
454 2. THE DEPUTY SECRETARY - 3
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
BANGALORE - 560020 …RESPONDENTS (BY SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS ON THE FILE OF R-1 IN THE MATTER OF ALLOTMENT AND EXECUTION OF SALE DEED IN RESPECT OF SITE BEARING NO. RH-ARKAVATHY LAYOUT, BLOCK NO.11, AS PER CORRECT DIMENSION REPORT DATED 25.02.2016 VIDE ANNEX - L AND ETC.
IN W.P.NO.26455/2017:
BETWEEN:
SMT. GEETHA BAI W/O. SHRI R. SHIVAJI RAO AGED ABOUT 61 YEARS R/AT NO.240/6 12 D. T. EXTENSION K. G. NAGAR BENGALURU-560 019 ...PETITIONER
(BY SRI. PRAKASH T HEBBAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REVENUE DEPARTMENT
5TH FLOOR
M. S. BUILDING
DR. AMBEDKAR ROAD
BENGALURU-560 001
REPRESENTED BY ITS SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
455
KUMAR PARK WEST
BENGALURU-560 020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.N. SUDEV HEGDE, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2 & 3 TO APPLY THE RATIO/PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129 BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNX-N & P RESPECTIVELY, SUBMITTED THROUGH HIS SOCIETY AND ETC.
IN W.P.NO.26456/2017:
BETWEEN:
DR P. CHANDRA SHEKAR REDDY S/O LATE P. SANNABASAPPA AGED ABOUT 66 YEARS, R/AT NO. 141, UPSTAIRS 2ND MAIN, AGS COLONY, ANAND NAGAR, BENGALURU - 560 024. ...PETITIONER (BY SRI. PRAKASH T HEBBAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REVENUE DEPARTMENT
5TH FLOOR, M.S.BUILDING
DR. AMBEDKAR ROAD,
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
456
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020. …RESPONDENTS (BY SRI. SHASHIKUMAR, AGA FOR R1; SMT. M.V. ADITHI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE SECOND RESPONDENTS 1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129 BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AT ANNEX-K AND L RESPECTIVELY SUBMITTED THROUGH HIS SOCIETY AND ETC.
IN W.P.NO.26457/2017:
BETWEEN:
SHRI C. KRISHNAMURTHY S/O LATE CHANNEGOWDA AGED ABOUT 63 YEARS, R/AT NO.38, RACHENAHALLI, DR. SHIVARAM NAGAR POST BENGALURU - 560 077. ...PETITIONER (BY SRI. PRAKASH T. HEBBAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REVENUE DEPARTMENT
5TH FLOOR, M.S.BUILDING
DR AMBEDKAR ROAD,
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
457
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020.
GOVERNMENT OF KARNATAKA,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BENGALURU - 560 001
REP BY UNDER SECRETARY. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 AND R4; SMT. M.V. ADITHI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129 AND ETC.
IN W.P.NO.26458/2017:
BETWEEN
SHRI C. KRISHNAMURTHY S/O LATE CHANNEGOWDA AGED ABOUT 63 YEARS, R/AT NO. 38, RACHENAHALLI, DR. SHIVARAM NAGAR POST BENGALURU - 560 077. ...PETITIONER (BY SRI. PRAKASH T HEBBAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REVENUE DEPARTMENT
5TH FLOOR, M.S.BUILDING
DR. AMBEDKAR ROAD,
458
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SMT. M.V. ADITHI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE SECOND RESPONDENTS 1 & 2 TO APPLY THE RATIO/PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129 AND ETC.
IN W.P.NO.28359/2017:
BETWEEN:
SANJAY KUMAR S/O S. P. GOEL AGED ABOUT 54 YEARS RESIDENT OF FLAT NO.803 TOWER 3, BESTECH PARKVIEW RESIDENCY SECTOR 66, MOHALI PUNJAB-160062 ...PETITIONER (BY SRI. G.R. GURUMATH, SR. COUNSEL FOR SRI. DINESH RAO N., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
RAILWAY PARALLEL ROAD
459
KUMARA PARK WEST
BANGALORE-560001
SPECIAL LAND ACQUISITION OFFICER
(ARKAVATHY LAYOUT)
BANGALORE DEVELOPMENT AUTHORITY
RAILWAY PARALLEL ROAD
KUMARA PARK WEST
BANGALORE-560001 …RESPONDENTS (BY SRI.M.V. CHARATI, ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO REGULARIZE THE SITE NO.89, HOUSE LIST KHATA NO. 141/89 MEASURING 30X40 SITUATED AT RACHENAHALLY VILLAGE, K.R.PURAM HOBLI, BANGALORE SOUTH TALUK IN FAVOUR OF THE PETITIONER BY COLLECTING BETTERMENT CHARGES AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT OT REGULARIZE GRANT ALTERNATIVE SITES TO PETITIONER WITHIN REASONABLE TIME AND ETC.
IN W.P.NO.30485/2017:
BETWEEN:
N. ASHOK
AGED ABOUT 69 YEARS,
S/O. LATE. P. S. NARAYANASWAMY,
R/AT NO. 197,
7TH MAIN ROAD,
SRINIVASA NAGAR,
BSK 1ST STAGE,
BENGALURU - 560050
B. R. GOVINDA RAJU
AGED ABOUT 69 YEARS,
S/O. LATE. B K RAMA RAJU,
R/AT NO. 282,
SAPTHAGIRI,
3RD-A-MAIN A-BLOCK,
KORAMANGALA,
BENGALURU 560095
MOHAMMED MUNIRUDDIN
AGED ABOUT 80 YEARS,
460
S/O.MOHAMMED HISAMUDDIN,
R/AT NO. 2-1-40/1,
BESIDE JAIL ANDOROON,
QILA RAICHUR,
RAICHUR- 584101
K. KUMARASWAMY
AGED ABOUT 67 YEARS,
S/O. K. KUPPASWAMY,
R/AT NO. 1,
DICKENSON ROAD,
BENGALURU 560042
KANDAGAL B. A.
AGED ABOUT 68 YEARS,
S/O. AMIRABI,
R/AT NO. 5,
9, KARNATAKA BATTALION,
NCC, MARKETED BUILDING,
CUNNINGHAM ROAD,
BENGALURU - 560052
V. SIVASANKARAN
AGED ABOUT 60 YEARS,
S/O. LATE. P. VELAYUDHAN,
R/AT NO. 74,
RANDAPPA COLONY,
BYAPPANAHALLI EXTN,
INDIRANAGAR POST,
BANGALORE - 560038
SRI. C A ANJANEYALU
AGED ABOUT 69 YEARS,
S/O. LATE. C ADINARAYAN,
R/AT NO. 6, D V APPARAO LAYOUT,
RAMAMURTHY NAGAR,
BENGALURU- 560016
M. T. DHEERENDRACHAR
AGED ABOUT 68 YEARS,
S/O. M. TRIVIKARAMACHAR,
R/AT NO. 313,2ND-A-CROSS,
1ST PHASE ,GIRINAGAR,
VHB COMPLEX,
BENGALURU - 560085
461 9. P. RAJASHEKARAN NAIR
AGED ABOUT 69 YEARS,
S/O. N. PARAMESWARAN PILLAI,
6TH CROSS, 6TH MN,
DOMLURU LAYOUT,
BENGALURU- 560071
A. M. MUDDAHANUMAIAH
AGED ABOUT 68 YEARS,
S/O. MUDDAHANUMAIAH,
R/AT NO. 352,
2ND CROSS,2ND PHASE,
PEENYA,RAJAGOPAL NAGAR,
BENGALURU - 560058
P. S. SHANMUGAPPA
AGED ABOUT 66 YEARS,
S/O. LATE. P. SHIVANNA,
R/AT NO. 9,
MANUVANA,
VIJAYANAGAR,
BANGALORE - 560010 ...PETITIONERS (BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN DEVELOPMENT,
M.S. BUIDLING,
DR. ABMEDKAR VEEDHI,
BANGALORE - 560 001.
REPT BY ITS SECRETARY
THE BANGALORE DEVELOMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE - 560 020.
REPTD BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITON OFFICER
THE BANGALORE DEVELOMENT AUTHORITY,
KUMARAPARK WEST,
BANGALORE- 560020.
SMT. JAYAMMA
W/O. LATE MUNEGOWDA
462
MAJOR IN AGE
RESIDING AT SREERAMPURA VILLAGE
JALA HOBLI, BENGALURU NORTH TALUK
BENGALURU - 560 064
SMT. ERAMMA,
W/O BUDDANNA
MAJOR IN AGE, RESIDING AT
SREERAMAPURA VILLAGE
JALA HOBLI, BENGALURU NORTH TALUK
BENGALURU - 560 064
GOVINDAPPA,
S/O. BUDDANNA
MAJOR IN AGE, RESIDING AT
SREERAMAPURA VILLAGE
JALA HOBLI, BENGALURU NORTH TALUK
BENGALURU - 560 064
LAXMAMMA
W/O. NAGAPPA
MAJOR IN AGE, RESIDING AT
SREERAMAPURA VILLAGE
JALA HOBLI, BENGALURU NORTH TALUK
BENGALURU - 560 064
GUNDAPPA N,
S/O. NANJAPPA REDDY
MAJOR IN AGE, RESIDING AT
SREERAMAPURAM
JALA HOBLI, BENGALURU NORTH TALUK
BENGALURU - 560 064 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3; SMT. JAYAMMA, ADVOCATE FOR R4; SMT. ERAMMA, ADVOCATE FOR R5; SRI. GOVINDAPPA, ADVOCATE FOR R6; SMT. LAXMAMMA, ADVOCATE FOR R7)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ANNEX-P DATED 18.06.2017 ISSUED BY R-1 AND ETC.
463 IN W.P.NO.31268/2017:
BETWEEN:
SMT. K. SUDHA D/O. K. NAGESHWARA RAO, AGED ABOUT 57 YEARS, R/AT NO. 107, SHANTHIBAGH APARTMENTS, BEGUMPET, HYDERABAD-16. ...PETITIONER (BY SRI. B. RAMESH, ADVOCATE)
AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S. BUILDING,
BENGALURU-560 001.
THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
PALACE ROAD,
BENGALURU-560 003.
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
PALACE ROAD,
BENGALURU-560 003. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SMT. M.V. ADITHI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 WHICH IS PRODUCED AND MARKED AS ANNEXURE-C ISSUED BY THE R-2 AND FINAL NOTIFICATION DATED 23.02.2004 WHICH IS PRODUCED AND MARKED AS ANNEXURE -D ISSUED BY THE R-1 IN RESPECT OF THE SITE BEARING NO.5 ASSESSMENT NO. 46/2 KHATHA NO. 621 MEASURING EAST TO WEST 75 FEET AND NORTH TO SOUTH
464 40 FEET COMPRISING OF HOUSE AND REVENUE SITE BEARING NO.6 ASSESSMENT NO. 46/2 KHATA NO.621 MEASURING EAST TO WEST 75 FEET AND NORTH TO SOUTH 40' FEET COMPRISING OF HOUSE BOTH THE SITES ARE FORMED IN SY. NO. 46/2 SITUATED AT AMRUTAHALLI VILLAGE YELAHANKA HOBLI, BENGALUR NORTH TALUK AND ETC.
IN W.P.NO.33191/2017:
BETWEEN:
SRI. B. L. RAMAPPA S/O. LINGAPPA, AGED ABOUT 61 YEARS, NO.3/132, MANAVARTHI GARDEN, MASJID ROAD, YELAHANKA, BANGALORE-560 064. ...PETITIONER (BY SRI. RAMESH K. R., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRTARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
VIKASA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. GOPAL V. BILAMANE, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DATED 23.08.2016 AT ANNEXURE - F ISSUED BY THE R-2 AND ETC.
465
IN W.P.NO.35344/2017:
BETWEEN:
S. CHANDRASHEKARACHAR
S/O LATE SHANKARACHAR,
AGED ABOUT 53 YEARS,
SINCE DEAD BY LR'S
1(a). C. GOWRAMMA
W/O. LATE S. CHANDRASHEKARACHAR
AGED 55 YEARS
1(b). SRIDHAR. C
S/O. LATE S. CHANDRASHEKARACHAR
AGED 34 YEARS
1(c). BHAGYAJOTHI
D/O. LATE S. CHANDRASHEKARACHAR
AGED 31 YEARS
1(d). GIRISH.C
S/O. LATE S. CHANDRASHEKARACHAR
AGED 27 YEARS
ALL ARE R/O 43, RACHENAHALLI VILLAGE
BANGALORE - 560 077
SHIVAKUMAR
S/O LATE SHANKARACHAR,
AGED ABOUT 37 YEARS,
RESIDING AT RACHENAHALLI VILLAGE,
DR. SHIVARAM KARANTH NAGAR POST,
BENGALURU-560 077 ...PETITIONERS (BY SRI. M.R. SESHADRI, SR. COUNSEL FOR SRI. M. KRISHNAPPA, ADVOCATE VIDE COURT ORDER DATED 20.03.2018)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
HOUSING AND URBAN
466
DEVELOPMENT DEPARTMENT
VIKAS SOUDHA,
BENGALURU-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER,
KUMARA PARK WEST
T. CHOWDAIAH ROAD,
BENGALURU-560 020
THE SPECIAL DEPUTY COMMISSIONER
BANGALORE URBAN DISTRICT,
KANDAYA BHAVANA,
K.G. ROAD,
BANGALORE-560 009 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 & R3; SRI. K. KRISHNA, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENTIRE RECORDS FROM THE R-2 BDA PERTAINING TO THE PROCEEDINGS OF LAND ACQUISITION IN CASE NO. R173/2003- 04 IN RESPECT OF SY.NO.91 OF RACHENAHALLI VILLAGE, K.R.PURAM HOBLI, BANGALORE (EAST) AT ANNEX - G AND ETC.
IN W.P.NO.37044/2017:
BETWEEN:
SRI.D.V.ARUNACHALAIAH S/O LATE D VENKATASUBBARAO AGED ABOUT 55 YEARS R/AT 3RD FLOOR, MARALU RAJANNA BUILDING MARASANDRA MAIN ROAD, NEAR CORPORATION BANK HAROHALLI KANAKAPURA TALUK-562 112 ...PETITIONER (BY SRI. JAGADEESH D. C., ADVOCATE)
AND:
THE COMMISSIONER
467
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARAPARK WEST
BENGALURU-560020
THE DEPUTY SECRETARY-1
T.CHOWDAIAH ROAD,
KUMARAPARK WEST
BENGALURU-560020 …RESPONDENTS (BY SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R1; SMT. M. V. ADITHI, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT RESPONDENTS TO ALLOT THE SITE MEASURING 30X40 FEET TO THE PETITIONER IN ARKAVATHI LAYOUT ITSELF AS HE HAS MADE SEVEN ATTEMPTS AS PER THE UNOFFICIAL NOTE DATED 30.12.2011 ISSUE DBY CHIEF ACCOUNTS OFFICER, BDA VIDE ANNEX - F AND THE SUBSEQUENT ENDORSEMENT DATED 17.04.2012, DATED 27.06.2012 AND 18.02.2013 VIDE ANNEX-J, H AND K RESPECTIVELY FORTHWITH.
IN W.P.NO.40596/2017:
BETWEEN:
K. N. VENKATESHA MURTHY AGED ABOUT 57 YEARS S/O LATE K.V.NARAYANAPPA, R/AT NO.851/A, 17TH G MAIN, 5TH BLOCK, RAJAJINAGAR, BENGALURU-560 010. ...PETITIONER (BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPT. OF HOUSING & URBAN DEVELOPMENT,
M.S.BUILDING, DR.AMBEDKAR VEEDHI,
BANGALORE-560 001
REPT BY ITS SECRETARY.
468 2. THE BANGALORE DEVELOPMENT AUTHORITY
KUMARAPARK WEST,
BANGALORE-560 020
REPTD. BY ITS COMMISSIONER.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARAPARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR,AGA FOR R1; SRI. M.B. PRABHAKAR, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE, THAT THE ACQUISITION NOTIFICATIONS DATED 03.02.2003, ISSUED UNDER SECTION 17(1) OF THE BDA ACT, 1976 AT ANNEX-B, BY THE R-2 FINAL NOTIFICATION DATED 23.02.2004 ISSUED UNDER SECTION 19(1) OF THE BDA ACT AT ANNEX - C AND MODIFIED FINAL NOTIFICATION DATED 18.06.2014 AT ANNX -G ISSUED BY THE R-1 IN RESPECT OF THE PETITION SCHEDULE PROPERTY IS CONCERNED, ARE LAPSED AND ETC.
IN W.P.NO.42836/2017:
BETWEEN:
SMT. P. SHAKUNTALA W/O DR P CHANDRASHEKAR REDDY, AGED ABOUT 53 YEARS, R/AT NO.17, IST FLOOR, UAS, GK VK LAYOUT, 2ND CROSS, JAKKUR, BANGALORE-560064 ...PETITIONER (BY SRI. HEGDE V. S., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
DR.AMBEDKAR ROAD,
BANGALORE-560001
REPRESENTED BY ITS SECRETARY
469 2. BANGALORE DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.A. GOPI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS UNDER THE FINAL NOTIFICATION DATED 23.02.2204 AS PER ANNEXURE - J ISSUED BY THE R-1 IN RESPECT OF THE SCHEDULE PROPERTY IS DEEMED TO HAVE LAPSED IN VIEW OF THE PROVISIONS OF SECTION 24[2] OF RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013 [ CENTRAL ACT 30/2013] AND CONSEQUENTLY TO DIRECT THE RESPONDENT TO ISSUE AN APPROPRIATE NOTIFICATION IN VIEW OF THE DEEMED PROVISIONS OF SECTION 24[2] OF THE NEW ACT AND ETC.
IN W.P.NO.43194/2017:
BETWEEN
SRIRAMA REDDY S/O LATE KEMPA REDDY, AGED ABOUT 62 YEARS R/AT NO.619, SRI CHOWDESHWARY NILAYA, 8TH CROSS, NEAR SAPPALAMMA TEMPLE, JAYANAGARA, KOLAR-563101 ...PETITIONER (BY SRI. HEGDE V.S., ADVOCATE)
470 AND:
THE BENGALURU DEVELOPMENT AUTHORITY
REPRESENTED BY COMMISSIONER,
KUMARAKRUPA ROAD,
BENGALURU-560001
THE SECRETARY
BENGALURU DEVELOPMENT AUTHORITY,
KUMARAKRUPA ROAD,
BENGALURU-560001 …RESPONDENTS (BY SRI. BASAVARAJA H. T., ADVOCATE FOR R1 & R2 )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO CONSIDER THE REPRESENTATION DATED 03.05.2017 VIDE ANNEX - F AND F1 AND TO ALLOT THE SITE IN FAVOUR OF THE PETITIONER ADJACENT TO THE EARLIER ALLOTED SITE IN THE VERY SAME AREA AND ETC.
IN W.P.NO.43207/2017:
BETWEEN:
SRI VENKATESH PRABHU AGED ABOUT 52 YEARS S/O KEMPAHANUMAIAH NO 396, 5TH MAIN, 3RD STAGE, 3RD BLOCK, BASAVESHWARANAGAR WEST OF CHORD ROAD, BANGALORE - 560079 ...PETITIONER (BY SRI. YASHAS B. L., ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BENGALURU - 560020
BY ITS COMMISSIONER
THE DEPUTY SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
471
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BENGALURU - 560020 …RESPONDENTS (BY SRI. B. G. SHANKAR RAO, ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE BDA TO CONVEY THE SITE BEARING NO. 16 MEASURING 15 X 24 METERS IN BLOCK VI OF THE ARKAVATHY LAYOUT FORTHWITH AND ETC.
IN W.P.NO.45953/2017:
BETWEEN:
SRI. A. DORISWAMY S/O LATE ARMUGAM AGED ABOUT 80 YEARS, R/AT NO.55, 3RD CROSS GANGAMMA LAYOUT, MAHADEVAPURA BANGALORE-48 ...PETITIONER (BY SRI. SOMASEKHARA K. H., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA
BANGALORE-560 001
REPT BY ITS PRINCIPLE SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
THE ADDL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
SRI MUNIYAPPA
S/O LATE MUNIUTHAPPA
472
AGED ABOUT 45 YEARS,
R/AT AMRUTHAHALLI VILLAGE,
YELHANKA HOBLI
BANGALORE NORTH TALUK …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT DATED 12.05.2017 ISSUED BY THE 3RD RESPONDENT REJECTING THE CLAIM OF THE PETITIONER CONTENDING THAT VENDOR OF THE PETITIONER I.E. SRI MUNIYAPPA S/O. MUNIUTHAPPA, 4TH RESPONDENT HAS BEEN ALLOTTED THE ALTERNATIVE SITES UNDER 40:60 RATION WHICH IS NOT PERMISSIBLE UNDER LAW IN RESPECT OF SITE BEARING NO.6 IN SY.NO. 48/5 SITUATED AT AMRUTHAHALLI, YELAHANKA HOBLI, BANGALORE NORTH TALUK VIDE ANNX - A AND ETC.
IN W.P.NO.46333/2017:
BETWEEN:
SMT. UMA VARMA AGED ABOUT 77 YEARS W/O G.GODAVARMA RAJA, NO.32, PROMENADE ROAD, BENGALURU-560 005 ...PETITIONER (BY SRI. ABHINAV R., ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
M.S.BUILDING,
DR.AMBEDKAR ROAD,
BENGALURU-560 001
REPRESENTED BY ITS SECRETARY
473 2. THE BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARAPARK WEST,
BENGALURU-560020
REPRESENTED BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
BENGALURU-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ENDORSEMENT DATED 07.04.2017 ISSUED BY R-2 AS WELL AS THE PROCEEDINGS OF R-2 DATED 29.12.2016 IN SUBJECT NO. 141/2016 AT ANNEX -L1 TO W.P. (II) QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 AT ANNEXURE -G SO FAR IT PERTAINS TO SCHEDULE PROPERTY AS WELL AS THE FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX -F IN RESPECT OF THE SCHEDULE PROPERTY HAVING REGARD TO THE DIRECTIONS GIVEN BY THE DIVISION BENCH OF THIS HON'BLE COURT IN THE CASE OF COMMISSIONER B.D.A. VS STATE OF KARNATAKA REPORTED IN ILP 2006 KAR 318 AND BONDU RAMASWAMY AND OTHER VS STATE OF KARNATAKA.
IN W.P.NO.46766/2017:
BETWEEN:
SRI. BASAVARAJU C. A. S/O. LATE PATEL ANNEGOWDA, AGED ABOUT 50 YEARS, R/AT NO. 965, 4TH MAIN ROAD, BSK 3RD STAGE, KALIDASANAGAR, HOSKEREHALLI, BENGALURU-560 085. ...PETITIONER (BY SRI. NAIK N. R., ADVOCATE)
474 AND:
THE COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY, BENGALURU-560 002. …RESPONDENT (BY SRI. RAJARAM SOORYAMBAIL, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT'S AUTHORITY TO EXECUTE THE REGISTERED SALE DEED IN RESPECT OF THE SITE BEARING NO. BK-17, MEASURING 6.00 X 9.00 METERS, FORMED IN SY.NO. 22, BYRATHIKHANE VILLAGE, 18TH BLOCK, ARKAVATHI EXTENSION BENGALURU AND ETC.
IN W.P.NO.47823/2017:
BETWEEN:
SRI. APPANNA GOWDA AGED ABOUT 65 YEARS, S/O LATE MUNISWAMAPPA RESIDING AT K NARAYANAPURA VILLAGE, BANGALORE EAST TALUK ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S.BUILDING
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560004
BY ITS COMMISSIONER
475 3. THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE -560004.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S.SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - E AND ETC.
IN W.P.NO.47854/2017:
BETWEEN:
RAMAIAH AGED ABOUT 80 YEARS S/O LATE MUNIANJINAPPA RESIDING AT K. NARAYANAPURA VILLAGE BANGALORE EAST TALUK - 562 317 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M.S.BUILDING
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560004
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE -560004 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
476
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEXURE - E AND ETC.
IN W.P.NO.49031/2017:
BETWEEN:
SRI. MANJEGOWDA S/O LATE JAVARAPPA, AGED 68 YEARS R/AT NO.417, 13TH MAIN ROAD, M.C.LAYOUT, VIJAYANAGAR, BANGALORE-560 040. ...PETITIONER (BY SRI. K. S. NARAYANA SWAMY, ADVOCATE)
AND:
THE COMMISIONER
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
THE SECRETARY
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
THE DEPUTY SECRETARY -III
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
THE DEPUTY SECRETARY-IV,
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. GOPAL V. BILALMANE, ADVOCATE FOR R1 TO R4)
477
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT RESPONDENT TO COMPLETE THE REMAINING PROCESS I.E., TO ISSUE POSSESSION CERTIFICATE AND ALSO TO EXECUTE THE REGISITERED LEASE CUM SALE AGREEMENT IN FAVOUR OF THE PETITIONER IN RESPECT OF THE SITE BEARING NO. 1043, BLOCK VIII, ARKAVATHI LAYOUT, BANGALORE BASSED ON THE ALLOTMENT LETTER DATED 10.04.2014 VIDE ANNEX - J TO W.P. AND ETC.
IN W.P.NO.50540/2017:
BETWEEN;
SETHUMADHAVAN
S/O A.P.V NAIR,
AGE: 75 YEARS,
R/AT NO 59,
ARADHANA,
AECS LAYOUT SANJAYANAGAR ,
BENGALURU - 560094
C. REKHA JETTY
D/O K S CHANDRAN
AGE:51 YEARS
R/AT NO 22, 5TH CROSS,
2ND MAIN,
AGS LAYOUT, NEW BEL ROAD,
BENGALURU - 560054
SANTHOSH KUMAR V. K
S/O LATE A. C. B. NAIR
AGE 54 YEARS
R/AT NO 25,
5TH CROSS,
GOLDEN RETREAT LAYOUT,
THANISANDRA
BENGALURU - 560077
C R JANARDHANAN
S/O LATE T P RAMAN NAIR,
AGE:73 YEARS
R/AT NO 12,
3RD CROSS,
GOLDEN RETREAT,
478
NEAR TELECOM LAYOUT,
ASHWATHNAGAR BENGALURU NORTH,
BENGALURU
PREM KUMAR
S/O LATE P. SHIVASHANKARAN
AGE: 46 YEARS
R/AT NO 26, ADEEP 5TH CROSS,
GOLDEN RETREAT LAYOUT,
THANISANDRA
BENGALURU - 560077
USHA HUSSAIN
W/O ARSHAD HUSSAIN,
AGE 48 YEARS,
R/AT NO 7104,
SOBHA CHRYSANTHEMU,
THANISANDRA MAIN ROAD,
BENGALURU - 560077
P. R. SUBRAMANIAN
S/O P. R. RAMAMURTHY
AGE:58 YEARS
R/AT NO 10, 3RD CROSS,
GOLDEN RETREAT LAYOUT THANISANDRA
BENGALURU - 560077
S. PRAVEEN KUMAR
S/O B. SHIVAJI RAO,
AGE:43 YEARS
R/AT NO 4,
GOLDEN RETREAT LAYOUT,
ASHWATHNAGAR,
THANISANDRA
BENGALURU - 560077
AJAY KUMAR
S/O LATE K. N. SINGH
AGE: 58 YEARS
R/AT NO 22,
GOLDEN RETREAT LAYOUT
ASHWATHNAGAR,
THANISANDRA
BENGALURU - 560077
479 10. VEENA THANGAMANI
W/O NITHYNANDAN
ANDIAPPA NAGERCOIL
AGE:42 YEARS
R/AT NO 182, RAMGOPAL LAYOUT
SUBBANNA PALYAM
BANASWADI MAIN ROAD,
BANGALORE- 560043
VIJAYAKUMAR NAIK
S/O LATE K K NAIR,
AGE: 58 YEARS
R/AT NO 24,
5TH CROSS,
GOLDEN RETREAT LAYOUT,
ASHWATHNAGAR
THANISANDRA
BENGALURU - 560077 ...PETITIONERS (BY SRI. MOHAMAD AYUB ALI., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRTARY
TO GOVERNMENT DEPARTMENT OF REVENUE
MULTISTORIED BUILDING
DR AMBEDKAR VEEDHI
BANGLAORE - 560001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
BANGALORE - 560020
THE SPECIAL DEPUTY COMMISSIONER
BANGALORE DISTRICT
REVENUE BHAVAN
K. G. ROAD,
BANGALORE- 560009 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 & R3; SRI. M.V. CHARATI, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY
480 NOTIFICATION DATED 03.02.2003 VIDE ANNX - H ISSUED BY THE R-2 AND THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANNEX-G AND ALSO FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNX-N ISSUED BY THE R-1 IN SO FAR AS IT RELATES TO SITE NOS. 2,3,5,25,12,26,14/A,10,4,22,17 AND 24 BELONGING TO THE PETITIONERS FORMED IN SY.NO.12/4 OF THANISANDRA VILLAGE, K.R. PURAM HOBLI, BENGALURU SOUTH TALUK AND ETC.
IN W.P.NO.53428/2017:
BETWEEN:
SHADRACH S/O PETRAPPA AGED ABOUT 72 YEARS R/AT NO 25, LAXMIPATHY LAYOUT KARIYANNAPALYA BEHIND SPEECH AND HEARING INSTITUTE ST. THOMAS TOWN POST BENGALURU - 560084 ...PETITIONER (BY SRI. SHIVASHANKAR K., ADVOCATE)
AND:
1 . THE STATE OF KARNATAKA
REP BY ITS SECRETARY
DEPT OF HOUSING AND
URBAN DEVELOPMENT
VIKASA SOUDHA
AMBEDKAR VEEDHI
BENGALURU - 560001
THE BENGALURU DEVELOPMENT AUTHORITY
DR T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BENGALURU - 560020
REP BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
DR. T. CHOWDAIAH ROAD,
481
KUMARA PARK WEST
BENGALURU - 560020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.A. GOPI, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 23.02.2004 PASSED BY R-1 VIDE ANNEX-D INSOFAR AS THE PETITIONER LAND IS CONCERNED BEARING SY.NO.30/4 TO AN EXTENT OF 0.22 GUNTAS OF LAND NOTIFIED FOR THE ACQUISITION IN THE YEAR 2004 AND ETC.
IN W.P.NO.54064/2017:
BETWEEN:
GEORGE K SAMUEL
S/O LATE K A SAMUEL,
AGED ABOUT 60 YEARS,
R/AT KUTTIKATTU,
NEDUMPARAMBU,
PATHANAPURAM POST,
KOLLAM DISTRICT,
KERALA
REPRESENTED BY GPA HOLDER,
SRI BIJU THOMAS PAREL,
S/O P M THOMAS,
NO.1, PAREL HOUSE,
JYOTHINAGAR, IST CROSS,
HORAMAVU AGARA,
BENGALURU-560043
SRI MULLUMKATTI MATHE THOMAS
S/O M.T. MATHEW,
AGED ABOUT 65 YEARS,
R/AT MULLUMKATTIL,
EBENEZER, ANGADI P.O.,
RANNY, KERALA-689674
REP. BY HIS GPA HOLDER,
P.P PAULSON S/O P.U.PAULSON,
AGED ABOUT 47 YEARS,
R/AT NO.12, NEW MILLENEUM STREET,
HORAMAVU, AGARA,
BENGALURU-560043.
...PETITIONERS
(BY SRI. NAGARAJAPPA A., ADVOCATE)
482 AND:
THE BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD, K.P (WEST)
BENGALURU-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDL.LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD, K.P (WEST)
BENGALURU-560020 …RESPONDENTS (BY SRI. AJAY KUMAR M., ADVOCATE FOR R1 & R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT RESPONDENTS TO STRICTLY ADHERE AND FOLLOW CONDITIONS STIPULATED IN TERMS OF BANDU RAMASWAMY V/S BDA REPORTED IN 2010 (7) SCC PAGE 129 IN REPECT OF SY.NO.46/1 OF AMRUTHA HALLI VILLAGE, YELAHANKA HOBLI, BENGALURU NORTH TALUK FORMED ON 0.24 GUNTAS OUT OF 2 ACTES 24 GUNTAS ACQUIRED FOR THE PURPOSE OF ARKAVATHI LAYOUT, AND DROP THE ACTION INITIATED AND ETC.
IN W.P.NO.54863/2017:
BETWEEN:
MR. CHEMBRATH VENUGOPAL
S/O SRI.C.V. ACHUTHAN,
AGED ABOUT 65 YEARS
RESIDING AT NO.605
A-2 MALLAPRABHA BLOCK
NATIONAL GAMES VILLAGE,
KORAMANGALA,
BANGALORE-560047
MRS. REMADEVI VENUGOPAL
W/O CHEMBRATH VENUGOPAL,
AGED ABOUT 56 YEARS
RESIDING AT NO.605
A-2 MALLAPRABHA BLOCK
NATIONAL GAMES VILLAGE,
KORAMANGALA,
BANGALORE-560047.
...PETITIONERS
(BY SRI. UNNIKRISHNAN M., ADVOCATE)
483 AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
BANGALORE-20
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-20
STATE OF KARANTAKA
REP BY ITS SECRETARY,
REVENUE DEPARTMENT,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001 …RESPONDENTS (BY SRI. B. G. SHANKAR RAO, ADVOCATE FOR R1 & R2; SRI. G.V. SHASHIKUMAR, AGA FOR R1)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF MANDAMUS AGAINST THE RESPONDENTS AND TO DIRECT THEM TO ALLOT A SITE OF 30 X 40 IN THE ARKAVATHI LAYOUT OR IN ANY LAYOUT FORMED BY THE BANGALORE DEVELOPMENT AUTHORITY AND THE CONVEY THE SAME TO THE PETITIONERS AND ETC.
IN W.P.NO.55316/2017:
BETWEEN:
MR. SHYAM MOHAN GARG AGED ABOUT 67 YEARS S/O VISHWAMBHAR NATH GARG, NO.18, BRIJ NAGAR, MATHURA, UTTARPRADESH-281 001 TODAY AT BANGALORE.
...PETITIONER
(BY SRI. UNNIKRISHNAN M., ADVOCATE)
484 AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020.
STATE OF KARNATAKA
REP BY ITS SECRETARY
REVENUE DEPARTMENT,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001. …RESPONDENTS (BY SRI. GOWTHAM DEV C ULLAL, ADVOCATE FOR R1 & R2; SRI. G.V. SHASHIKUMAR, AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF MANDAMUS AGAINST THE RESPONDENTS AND TO DIRECT THEM TO ALLOT A SITE OF 30' X 40' IN THE ARKAVATHI LAYOUT OR IN ANY LAYOUT FORMED BY THE BANGALORE DEVELOPMENT AUTHORITY AND THE CONVEY THE SAME TO THE PETITIONER AND ETC.
IN W.P.NO.55317/2017:
BETWEEN:
MRS. KOKIL GARG
D/O. JAMUNA PRASAD AGARWAL,
AGED ABOUT 65 YEARS
NO.18, BRIJ NAGAR, MATHURA,
UTTARPRADESH-281001
TODAY AT BANGALORE. ...PETITIONER (BY SRI. UNNIKRISHNAN M., ADVOCATE)
485 AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020.
STATE OF KARNATAKA
REP BY ITS SECRETARY
REVENUE DEPARTMENT,
M.S.BUILDING,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001. …RESPONDENTS (BY SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R1 & R2; SRI. G.V.SHASHIKUMAR, AGA FOR R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF MANDAMUS AGAINST THE RESPONDENTS AND TO DIRECT THEM TO ALLOT A SITE OF 30' X 40' IN THE ARKAVATHI LAYOUT OR IN ANY LAYOUT FORMED BY THE BANGALORE DEVELOPMENT AUTHORITY AND THE CONVEY THE SAME TO THE PETITIONER AND ETC.
IN W.P.NO.56035/2017:
BETWEEN:
SRI. K. MUNISHAMMAPPA AGED ABOUT 72 YEARS S/O LATE NANJUNDAPPA NO.475, 11TH CROSS, 6TH MAIN ROAD, SADASHIVANAGAR BENGALURU-560080 ...PETITIONER (BY SRI. PAPI REDDY G., ADVOCATE)
486 AND:
THE BANGALORE DEVELOPMENT AUTHORITY T. CHOWDAIAH ROAD KUMARA PARK EAST BENGALURU-560020 …RESPONDENT (BY SMT. M V ADITHI, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT TO ALLOT ALTERNATIVE SITE MEASURING 15 METERS TO 24 METERS IN ARKAVATHI LAYOUT OR SIMILARLY DEVELOPED LAYOUT TO THE PETITIONER WITHOUT INSISTING FOR PAYMENT OF ADDITIONAL AMOUNT OR EXTRA AMOUNT TOWARDS THE SITAL VALUE AND ETC.
IN W.P.NO.3157/2018:
BETWEEN:
SRI. M. A. SYED NISAR AHMED AGED 59 YEARS, S/O LATE SYED AMEER SAB R/O NO.DA-57 KHB QUARTERS, KAVAL BYRASANDRA SULTHANPALYA R. T. NAGAR POST BENGALURU-560 032 ...PETITIONER (BY SRI. M. KRISHNAPPA, ADVOCATE )
AND:
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD K P WEST
BENGALURU-560020
REP BY ITS COMMISSIONER
THE DEPUTY SECRETARY-III
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
K P WEST
BENGALURU-560020.
…RESPONDENTS
(BY SRI. GOPAL BILALMANE, ADVOCATE FOR R1 & 2)
487
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO EXECUTE THE REGULAR SALE DEED IN FAVOR OF THE PETITIONER IN RESPECT OF THE SITE ALLOTTED TO HIM VIZ., SITE NO. 376/A, BLOCK - V, ARKAVATHI LAYOUT, BENGALURU, MEASURING 9 X 12 METERS IN PURSUANCE OF THE LEASE - CUM- SALE AGREEMENT DATED 30.06.2006 AS PER ANNEXURE - B EXECUTED BY R-2 AND ETC.
IN W.P.NO.3523/2018:
BETWEEN:
ANURADHA AGED ABOUT 46 YEARS W/O LATE B R.T. RAJU NO.8/10, 1ST CROSS, 3RD BLOCK, KUMARA PARK WEST, BANGALORE 560020. ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE - 560020.
LAND ACQUISITION AUTHORITY
BANGALORE DEVELOPMENT AUTRHORITY
KUMARA PARK WEST
BANGALORE - 560020. …RESPONDENTS
(BY SRI. B. G. SHANKAR RAO, ADVOCATE FOR R1 & R2 )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS 1 & 2 TO ALLOT AN ALTERNATE SITE AT ARKAVATHI LAYOUT AS PER ORDER DATED 11/03/2014 ISSUED BY R-2 A COPY OF WHICH IS ENCLOSED AS ANNEXURE - C AND ETC.
488 IN W.P.NO.5448/2018:
BETWEEN:
M/S. TRINITY VILLAGE PLOT OWNERS ASSOCIATION, R/O TRINITY ENCLAVE , HENNUR MAIN ROAD BANGALORE - 43 REPT BY ITS SECRETARY M. SRINIVAS ...PETITIONER (BY SRI. SOMASEKHARA K. H., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA
BANGALORE - 560001
REPT BY ITS PRINCIPLE SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560020
THE ADDL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560020 ...RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-2 AND R-3 TO CONSIDER THE REPRESENTATION S OF THE PETITIONERS DATED 14.02.2014 AND 31.01.2018 GIVEN FOR DELETION OF HOUSE SITES FROM THE ACQUISITION IN RESPECT OF SCHEDULE PROPERTIES SITUATED AT K. NARAYANAPURA VILLAGE, K.R. PURAM HOBLI, BANGALORE SOUTH TALUK, VIDE ANNEX-A AND B RESPECTIVELY, AS PER THE ORDER DATED 24.01.2014 PASSED IN W.P. 32120-21/2013 AND 32371- 32376/2013 AND 3481-3558/2014 (LA-BDA) VIDE ANNEX-D AND
489 ALSO AS PER THE ORDER PASSED BY THE HON'BLE SUPREME COURT OF INDIA IN THE CASE OF BONDURAMASWAMY AND OTHERS VS. BDA AND OTHERS (2010) 7 SCC 129 AND ETC.
IN W.P.NO.8731/2018:
BETWEEN:
SRI H. M. KUMAR
S/O SRI HANUMANTHAPPA,
AGED ABOUT 56 YEARS,
R/AT NO.2244,
9TH MAIN ROAD, "E" BLOCK,
2ND STAGE, RAJAJINAGAR,
BENGALURU-560010
SRI. M. HUCHE GOWDA
S/O. LATE MARE GOWDA,
AGED ABOUT 66 YEARS,
R/AT NO.322,
19TH CROSS, 2ND STAGE,
BEML LAYOUT,
BASAVESHWARANAGAR,
BENGALURU-560079 ...PETITIONERS (BY SRI. C. SHANKAR REDDY, ADVOCATE )
AND:
BENGALURU DEVELOPMENT AUTHORITY
HAVING OFFICE AT T.CHOWDAIAH ROAD,
KUMARAPARK WEST,
BENGALURU-560020
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
HAVING OFFICE AT
T.CHOWDAIAH ROAD,
KUMARAPARK WEST,
BENGALURU-560020
THE BEML EMPLOYEE'S CO OPERATIVE
SOCIETY LIMITED
REGD NO.ARB-2/F/PR-45/1983/71-72/
490
ARB-2/AUD/196/80-81,
CARE OF BHARAT EARTH MOVERS LIMITED,
B.E.M.L COMPLEX,
NEW THIPPASANDRA POST,
BENGALURU-560075
REPRESENTED BY ITS SECRETARY
SRI M. JAYAGOPALA GOWDA
S/O LATE M. NARAYANA GOWDA,
AGED ABOUT 47 YEARS,
SMT. N. USHA GOPALA GOWDA
W/O SRI M. JAYAGOPALA GOWDA,
AGED ABOUT 42 YEARS,
KUM. SHARANYA
D/O SRI M. JAYAGOPALA GOWDA,
AGED ABOUT 22 YEARS,
KUM YOGITHA
D/O SRI M. JAYAGOPALA GOWDA,
AGED ABOUT 19 YEARS,
KUM VARSHITHA
D/O SRI M. JAYAGOPALA GOWDA,
AGED ABOUT 15 YEARS,
SINCE MINOR IN AGE,
REPRESENTED BY HER FATHER
AND NATURAL GUARDIAN
SRI M. JAYAGOPALA GOWDA,
THE RESPONDENT NO.4 HEREIN
RESPONDENTS 4 TO 8 ARE
R/AT THANISANDRA VILLAGE,
DR.SHIVARAMAKARANTH NAGAR
POST, K.R.PURAM HOBLI,
BENGALURU-560077
SRI. T. V. MUNIRAJU
AGED ABOUT 66 YEARS,
S/O LATE T. C. VENKATASWAMAPPA,
R/AT THANISANDRA VILLAGE,
ARABIC COLLEGE POST,
BENGALURU-560045
491 10. SRI CHANNAPPA
AGED ABOUT 70 YEARS,
S/O SRI DYAVAPPA,
SMT BHAGYAMMA
AGED ABOUT 66 YEARS,
W/O SRI CHANNAPPA,
SMT. C. KANTHAMMA
AGED ABOUT 41 YEARS,
D/O SRI CHANNAPPA,
SMT C. ANASUYA
AGED ABOUT 38 YEARS,
D/O SRI CHANNAPPA,
SRI C. KUMARA
AGED ABOUT 36 YEARS,
S/O SRI CHANNAPPA,
SRI C. KESHAVA MURTHY
AGED ABOUT 34 YEARS,
S/O SRI. CHANNAPPA,
SRI C. DEVARAJA
AGED ABOUT 32 YEARS,
S/O SRI. CHANNAPPA,
SRI. C. HANUMANTHAPPA
AGED ABOUT 30 YEARS,
S/O SRI CHANNAPPA,
SRI. C. PRADEEP KUMAR
AGED ABOUT 28 YEARS,
S/O SRI CHANNAPPA,
RESPONDENTS 10 TO 18 ARE
R/AT SARI PALYA,
THANISANDRA DHAKLE,
K.R.PURAM HOBLI,
BENGALURU-560045
SRI MUNISONNE GOWDA
AGED ABOUT 53 YEARS,
S/O LATE SRI THAMME GOWDA,
492 20. KUM M SHRAVANTHI
D/O SRI MUNISONNE GOWDA,
AGED ABOUT 24 YEARS,
SRI M. HARSHIT GOWDA
S/O SRI MUNISONNE GOWDA,
AGED ABOUT 20 YEARS,
RESPONDENTS 19 TO 21 ARE
R/AT THANISANDRA VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560045
SRI T. P. NARAYANASWAMY
AGED ABOUT 61 YEARS,
S/O LATE CHIKKA PAPANNA,
SMT SHYLAJA
W/O SRI T. P. NARAYANASWAMY,
AGED ABOUT 59 YEARS,
SRI NAGENDRA
S/O SRI T. P. NARAYANASWAMY,
AGED ABOUT 34 YEARS,
SRI VIJAYENDRA
S/O SRI T P NARAYANASWAMY,
AGED ABOUT 32 YEARS,
RESPONDENTS 22 TO 25 ARE
RESIDING AT THANISANDRA VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560045
SRI T P GOVINDAPPA
AGED ABOUT 57 YEARS,
S/O LATE CHIKKA PAPANNA,
SMT GOWRAMMA
W/O SRI T P GOVINDAPPA,
AGED ABOUT 51 YEARS,
SRI NAGESHA
S/O SRI T P GOVINDAPPA,
AGED ABOUT 32 YEARS,
493
RESPONDENTS 26 TO 28
R/AT THANISANDRA VILLAGE,
K.R.PURAM HOBLI,
BENGALURU-560045
…RESPONDENTS
(BY SRI. RAJARAM SOORYAMBAIL, ADVOCATE FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2; SRI. LOHITSWA BANAKAR, ADVOCATE FOR R3; SRI. B.E. SREEDHAR, ADVOCATE FOR R3; SRI. N.BYRE GOWDA, ADVOCATE FOR R4, R6 TO R17, R19, R23 TO R25, R27 AND R28; SMT. USHA GOPALA GOWDA, ADVOCATE FOR R5 )
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 29.06.2007 PASSED BY THE R-2 WHEREIN THE CLAIMS MADE BY THE SOCIETY AND THE ORIGINAL LAND OWNER IN RESPECT OF LAND BEARING SY NO. 17/8, 21/2, 20/4, 18/1, 18/4, 18/5, 17/10A, 16/10A, 16/11B, 23/1, 23/3, 95/3 SITUATED AT THANISANDRA VILLAGE, K.R. PURAM HOBLI, BENGALURU EAST TALUK AND GRANT BENEFIT OF THE 40:60 SCHEME TO THE PETITIONERS AS FOUND IN ANNEXURE -V TO THE W.P. AND ETC.
IN W.P.NO.9190/2018:
BETWEEN:
SALETH MARY 57992 W/O. PATRICK PETER, AGED ABOUT 62 YEARS #4, 2ND BLOCK, DASAPPA LAYOUT, RAMAMURTHY NAGAR,
494 BANGALORE NORTH, BANGALORE-560 016.
...PETITIONER
(BY SRI. M. G. JAVEED AHMED KHAN, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS URBAN DEVELOPMENT SECRETARY,
MULTI-STORIED BUILDING,
AMBEDKAR VEEDHI,
BANGALORE-560 001.
BANGALORE DEVELOPMENT
AUTHORITY
REP BY ITS COMMISSIONER,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT
AUTHORITY,
T. CHOWDAIAH RAOD,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SMT. M.V. ADITHI, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. SACHIN B.S., ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO IMPLEMENT THE GAZETTE NOTIFICATION DATED 18.06.2014 AT ANNEXURE-C WHILE FORMING THE ARKAVATHI LAYOUT AND
495 ALLOTING THE SAME TO THE GENERAL PUBLIC WITHOUT INTERFERING WITH THE SITE OF THE PETITIONER AND ETC.
IN W.P.NO.12221/2018:
BETWEEN:
SRI.N.SESHAGIRI RAO
S/O LATE N.S.NAGARAJARAO,
AGED ABOUT 73 YEARS,
SRI RAGHAVENDRA MURTHY
S/O LATE N.S. NAGARAJA RAO,
AGED ABOUT 70 YEARS
SRI.ANANTHA MURTHY
S/O LATE N.S. NAGARAJA RAO,
AGED ABOUT 61 YEARS
ALL THE ABOVE ARE
R/AT NAGAWARA VILLAGE,
ARABIC COLLEGE POST,
BANGALORE-560045
...PETITIONERS
(BY SRI. G.A. MITHUN, ADVOCATE FOR SRI. G. D. ASWATHANARAYANA, ADVOCATE)
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARAPARK WEST,
BANGALORE - 560 020
496 2. THE EXECUTIVE ENGINEER
BANGALORE DEVELOPMENT
AUTHORITY,
R.T.NAGAR DIVISION,
BANGALORE -560 039
JAI HIND SPORTS ACADEMY
REPRESENTED BY
SRI VENKATASWAMY,
S/O KUMMANNA,
AGED ABOUT 45 YEARS
R/AT NAGAWARA VILLAGE,
ARABIC COLLEGE POST,
BANGALORE-45
DR. B.R.AMBEDKAR
YUVAKA SANGHA
REPRESENTED BY ITS
PRESIDENT, SRI.T.RAMESH,
NAGAWARA MAIN ROAD,
ARABIC COLLEGE POST,
BANGALORE-45
BHUVANESWARI KANNADA SANGHA
REPRESENTED BY ITS PRESIDENT,
SRI.RAVI KUMAR PATEL,
S/O JAYARAM DAS,
NAGAWARA MAIN ROAD,
ARABIC COLLEGE POST,
BANGALORE-45
DR.RAJKUMAR ABHIMANIGALA
SANGHA
REPRESENTED BY ITS
PRESIDENT,
SRI.RAVI KUMAR PATEL,
S/O JAYARAM DAS,
NAGAWARA MAIN ROAD,
ARABIC COLLEGE POST,
BANGALORE-45
…RESPONDENTS
(BY SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
497 SRI. B.S. SACHIN, ADVOCATE FOR R1 & R2; R3 SERVED; R4 SERVED)
THIS
W.P. IS FILED UNDER ARTICLE
227 OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER DATED 06.01.2018 IN O.S.NO. 8856/2012 PASSED BY THE LEARNED XXXIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BANGALORE ON I.A. NO.11 VIDE ANNEXURE - A AND ENABLE THE PLAINTIFFS TO CARRY OUT THE AMENDMENT AS SOUGHT FOR AND ETC.
IN W.P.NO.12792/2018:
BETWEEN:
MRS. NIDHYA XAVIER
AGED ABOUT 54 YEARS
D/O A.M.M.S. XAVIER,
R/O PLOT NO.24,
'ROYAL ENCLAVE ENTENSION',
'KALAKRUTHI AVENUE',
INJAMBAKKAM,
CHENNAI-600 041
REPRESENTED BY HER
GENERAL POWER OF
ATTORNEY HOLDER
MR.LINUS MARIADOSS
AGED ABOUT 49 YEARS
S/O LATE MR. JOSEPH
VEDANAYAGAM,
R/O NO.44/30, 5TH CROSS,
GRACE TOWN,
HENNUR MAIN ROAD,
BENGALURU-560043
THE SECOND PETITIONER HEREIN
MR. LINUS MARIADOSS
AGED ABOUT 49 YEARS
S/O LATE MR. JOSEPH VEDANAYAGAM,
R/O NO.44/30, 5TH CROSS,
GRACE TOWN, HENNUR MAIN ROAD,
498
BENGALURU-560043 ...PETITIONERS (BY SRI. S. V. PRAKASH, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
MULTISTORIED BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BENGALURU-20
REP BY ITS COMMISSIONER …RESPONDENTS (BY SRI. G.V. SHASHI KUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY R-2 DATED 03.02.2003 IN TERMS OF SECTION 17(1) AND (3) OF BANGALORE DEVELOPMENT AUTHORITY ACT VIDE ANNEX - W AND THE NOTIFICATION DATED 23.02.2004 IN TERMS OF SEC. 19(1) OF THE ACT IN SO FAR AS THEY RELATES TO SITE NUMBERS 15, 16 AND 17 CARVED OUT OF LAND IN SY. NO. 5 OF GEDDLAHALLI VILLAGE, K.R. PURAM HOBLI, BENGALURU SOUTH TALUK VIDE ANNEX - X; DATED 23.02.2004 AND ETC.
IN W.P.NO.25302/2018:
BETWEEN:
SRI. B. CHANDRA SHEKAR HEBBAR
S/O LAKSHMINARAYANA HEBBAR
AGED ABOUT 61 YEARS
R/A BIADY VILLAGE
KOTESHWARA POST, KUNDAPURA TALUK
DAKSHINA KANNADA-576222
SRI. L. G. SHESHADRI VASAN
499
S/O L. GOVINDA RAO
AGED ABOUT 59 YEARS
RESIDING AT NO.1351
"GOVINDA NILAYA", 5TH MAIN
2ND STAGE, RAJAJINAGARA
BANGALORE-560010
SRI MOHAMMED ZAMEER
S/O KHAJA MAIHUDDIN
AGED ABOUT 56 YEARS
R/A NO.118
"MUMTAZ MANIZIL", 4TH MAIN
OPP ADESHWAR ELECTRONICS
GANGANAGARA
BANGALORE - 560 032
SMT LEELAVATI R HEGDE
W/O R. G. HEGDE
AGED ABOUT 61 YEARS
R/A NO.20, 12TH CROSS
MARUTHI LAYOUT
DASARAHALLI
BANGALORE - 560 010
SRI. CHANDRU M
S/O MUNIANJINAPPA
AGED ABOUT 49 YEARS
R/A NO.34, 12TH CROSS
3RD MAIN, MARUTHI LAYOUT
HEBBAL, KEMPAPURA
BANGALORE-560024
SRI. GOPAL. M
S/O LATE MUNISHAMAPPA
AGED ABOUT 54 YEARS
R/A NO.2114, D BLOCK
9TH MAIN, SAHAKARNAGARA
BANGALORE-560092
SMT T. R. PADMA MURTHY
W/O T. R. KRISHNA MURTHY
AGED ABOUT 63 YEARS
R/A NO.4, 12TH CROSS
MARUTHI LAYOUT
BHUVANESHWARINAGARA
500
KEMPAPURA DASARAHALLI
BANGALORE-560024
SMT. K. KUSUMA GANAPATHY
D/O M. K. MUNNAIAH
AGED ABOUT 37 YEARS
NO.11, 12TH CROSS
MARUTHI LAYOUT
BHUVANESHWARINAGARA,
KEMPAPURA DASARAHALLI,
BANGALORE-560024
SMT. MANGALA PRAKASH
W/O SRI JAYAPRAKASH
AGED ABOUT 62 YEARS
R/A NO.231, V MAIN
6TH PHASE, INDUSTRIAL TOWN
RAJAJINAGAR,
BANGALORE
SRI R. MANOHAR
S/O M. R. RAJASHEKARAIAH
AGED ABOUT 50 YEARS
NO.26, 4TH CROSS, 5TH MAIN
VASANTHAPPA BLOCK,
GANGANAGARA
BANGALORE-560032
SRI M. K. RAGHAVAN
S/O LATE KUNJAN
AGED ABOUT 62 YEARS
R/A NO.60, 12TH CROSS
MARUTHI LAOUT
HEBBAL, KEMPAPURA
BANGALORE-560024. ...PETITIONERS (BY SRI. P. M. NARAYANA SWAMY, ADVOCATE )
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
VIDHANA SOUDHA
BANGALORE-560001
REPRESENTED BY ITS SECRETARY
501 2. THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
SRI. B.P. RAJESH
S/O LATE B. R. PANDU RANGA GUPTA
R/A NO.8, GOVINDARAJU STREET
SHESHADRIPURAM
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE SCHEME KNOWN AS " ARKAVATHI LAYOUT" IN RESPECT OF THE LAND BEARING SY.NO. 78, MEASURING 2 ACRES OF DASARAHALLI VILLAGE, K.R. PURAM HOBLI, BANGALORE NORTH TALUK NOW BANGALORE EAST TALUK, AS LAPSED AND TO GRANT CONSEQUENTIAL RELIEF/S THERETO AND ETC.
IN W.P.NO.26667/2018:
BETWEEN:
SMT PILLAMMA
D/O LATE CHIKKAMUNIVEERAPPA,
W/O LATE A. M. MUNIRAJU,
AGED ABOUT 61 YEARS,
R/AT NO.412,
NEAR AYYAPPASWAMI TEMPLE,
JAKKUR LAYOUT,
BENGALURU NORTH TALUK,
BENGALURU DISTRICT.
SMT GOWRAMMA
D/O LATE CHIKKAMUNIVEERAPPA,
502
W/O MUNIHUCHAPPA,
AGED ABOUT 58 YEARS,
R/AT BETTENAHALLI,
KUNDANA HOBLI,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT.
TULSAMMA
D/O LATE CHIKKAMUNIVEERAPPA,
W/O LAKSHMAIAH GUNI AGRAHARA,
AGED ABOUT 55 YEARS,
R/AT HESSARAGHATTA HOBLI,
BENGALURU NORTH TALUK,
BENGALURU DISTRICT.
SRI M. GOPAL
S/O LATE CHIKKAMUNIVEERAPPA,
AGED ABOUT 49 YEARS,
R/AT NO.2, GANGAMMA TEMPLE ROAD,
BALAPPA LAYOUT,
AMRUTHAHALLI,
BENGALURU-560092
BHAGYAMMA
D/O. LATE CHIKKAMUNIVEERAPPA,
W/O PILLAPPA,
AGED ABOUT 45 YEARS,
R/AT HESANAGHATTA VILLAGE,
KASABA HOBLI,
DODDABALLAPURA TALUK,
BENGALURU DISTRICT. ...PETITIONERS (BY SRI. LEELADHAR H. P., ADVOCATE)
AND:
STATE OF KARNATAKA
MINISTRY OF URBAN DEVELOPMENT,
GOVERNMENT OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
VIDHANA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001
THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY,
503
KUMARA PARK,
BELLARY ROAD,
( T.CHOWDAIAH ROAD,
BANGALORE-560020)
THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK,
BELLARY ROAD,
( T.CHOWDAIAH ROAD,
BANGALORE-560020) …RESPONDENTS (BY SRI. G.V.SHASHIKUMAR, AGA FOR R1; SRI. M.N. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE SPECIAL GAZETTE NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 AND 2 UNDER SECTION 19[1] OF THE BENGALURU DEVELOPMENT AUTHORITY ACT, 1976 IN SO FAR AS PETITIONERS LAND IS CONCERNED IN SL NO. 660 OF THE FINAL NOTIFICATION UNDER ANNEXURE - A AND QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY THE R-1 AND 2 UNDER SECTION 17[1] OF THE BENGALURU DEVELOPMENT AUTHORITY ACT, 1976 IN SO FAR AS PETITIONERS LAND IS CONCERNED IN SL.NO.112 OF THE PRELIMINARY NOTIFICATION AND ETC.
IN W.P.NO.27750/2018:
BETWEEN:
MR. JAYARAM S.
AGED ABOUT 52 YEARS,
S/O LATE SUBBAIAH,
SMT M KANTHAMANI
AGED ABOUT 43 YEARS,
W/O. MR.JAYARAM,
MR. J. VARUN
AGED ABOUT 28 YEARS,
S/O MR.JAYARAM,
ALL ARE R/AT MARIAMMA TEMPLE,
OLD POLICE STATION ROAD,
504
KADUGONDANAHALLI A.C.POST,
BANGALORE NORTH TALUK,
BANGALORE-560045. ...PETITIONER (BY SMT. SUNITHA H. SINGH, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
5TH FLOOR, M.S.BUILDING,
DR.AMBEDKAR ROAD,
BANGALORE-560001
REPRESENTED BY ITS SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. M.V. THANUJA, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 AND 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129 AND ETC.
IN W.P.NO.27947/2018:
BETWEEN:
SMT SHARADA S. SHETTY AGED ABOUT 70 YEARS
505 W/O LATE A.SADANANDA SHETTY, R/AT NO.206, SAHARA GRANDEUR APARTMENT, AMRUTHANAGAR MAIN ROAD, BENGALURU-560092. ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT,
M.S.BUILDING,
DR.B.R.AMBEDKAR VEEDHI,
BENGALURU-560001.
BENGALURU DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BENGALURU-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT NO.2 TO FORTHWITH ALLOT AN ALTERNATE SITE TO THE PETITIONER AS SOUGHT FOR IN ANNEXURE - B AND ETC.
IN W.P.NO.30106/2018:
BETWEEN:
SMT P. V. MANJULA SRINIVAS
W/O DR. SAKEY SRINIVAS,
AGED ABOUT 48 YEARS
R/AT NO.1,TYPE-IV QUARTERS,
IVRI,HEBBAL,
BENGALURU-560 024
506 2. DR. P. V. SHIVAKUMAR
S/O P V RAGHU
AGED ABOUT 50 YEARS
R/AT NO.32,HMT LAYOUT,
80 FEET ROAD EXTENSION,
BENGALURU-560 032
SMT G. RAJINI DEVI
W/O P. V. MOHAN BABU,
AGED ABOUT 53 YEARS
R/AT NO.E-11 STREET,
BROADWAY ROAD CROSS,
SHIVAJINAGAR,
BENGALURU-560 051
SMT P C NANDA
W/O P R CHANDAR
AGED ABOUT 56 YEARS
R/AT NO.4,"D" 2ND STREET,
BROADWAY ROAD CROSS,
SHIVAJINAGAR,
BENGALURU-560 051
SRI V NAGARAJ
S/O LATE P VENKATESH
AGED ABOUT 64 YEARS
R/AT NO.7,2ND FLOOR,
G NO.11TH STREET,
JOGUPALYAM, HALASURU,
BENGALURU-560 008 ...PETITIONERS (BY SRI. S. R. SRINIVASA MURTHY, ADVOCATE )
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M S BUILDING,
BENGALURU-560 001
THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
SANKEY ROAD,
BENGALURU-560 020
507 3. THE LAND ACQUISTION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
SANKEY ROAD,
BENGALURU-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 SRI. SACHIN B.S., ADVOCATE FOR R2 AND R3 VAKALATH FILED FOR R3 ONLY)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BY THE R-2 AT ANNX -Y DATED 03.02.2203 IN NOTIFICATION FINAL NOTIFICATION ISSUED BY THE R-1 AS UNCONSTITUTIONAL AND THE SAME IS UNENFORCEABLE IN THE EYE OF LAW AND PROTECT THE INTEREST OF THE PETITIONERS BY QUASHING THE IMPUGNED NOTIFICATION AT ANNEX - Y AND Y1 AND ETC.
IN W.P.NO.38977/2018:
BETWEEN
ASHWINI DAYAL TAWAKLEY
S/O LATE BISHAN DAYAL TAWAKLEY
AGED ABOUT 60 YEARS,
VINITA TAWAKLEY
W/O ASHWINI DAYAL TAWAKLEY
AGED ABOUT 58 YEARS,
BOTH ARE RESIDING AT NO.73,
ETON AVENUE WEMBLEY
MIDDLESEC HAO 3AZ
UNITED KINGDOM.
ALSO AT GATEWAY HOTEL
NO.66 RESIDENCY ROAD,
BANGALORE-560 025 ...PETITIONERS (BY SRI. G.R. GURUMATH, SR.COUNSEL FOR SRI. DINESH RAO N., ADVOCATE)
508 AND:
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST
BANGALORE-560 020
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
ARKAVATHY LAYOUT
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST
BANGALORE - 560 020.
…RESPONDENTS
(BY SRI. K. KRISHNA, ADVOCATE FOR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECTING THE FIRST RESPONDENT TO REGULARIZE THE SITE NO. 218, HOUSE LIST KHATHA NO. 28/218. MEASURING 70 X 65 FEET SITUATED AT RACHENAHALLY VILLAGE, K.R. PURAM HOBLI, BANGALORE SOUTH TALUK IN FAVOUR OF THE PETITIONERS BY COLLECTING BETTERMENT CHARGES AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT TO REGULARIZE GRANT ALTERNATIVE SITES TO PETITIONERS WITHIN REASONABLE TIME AND ETC.
IN W.P.NO.39615/2018:
BETWEEN:
SRI. S. KRISHNAMURTHY
SON OF LATE SHESHACHAR,
AGED ABOUT 56 YEARS,
RESIDING AT 4/14,
QUARTERS IVRI, HEBBAL,
BANGALORE-560 024.
SRI. K. T. RAMESHKUMAR
SON OF LATE SRI. A. K. THIRUVENGADAM,
AGED ABOUT 59 YEARS,
RESIDING AT NO. 412,
GROUND FLOOR,
6TH MAIN, 4TH "D" CROSS,
HRBR LAYOUT,
509
2ND BLOCK, KALYANANAGAR,
BANGALORE-560 043.
K. T. GEETHA SAMPATHKUMARI
D/O. LATE A. K. THIRUVENGADAM,
AGED ABOUT 63 YEARS,
RESIDING AT NO. 213,
"MALATHI NILAYAM",
7TH "B" MAIN, 1ST BLOCK,
HRBR LAYOUT,
KALYANNAGAR,
BANGALORE-560 043.
SRI. C. SHIVAMADAV
SON OF C. SHANKARRAJU,
AGED ABOUT 39 YEARS,
RESIDING AT VENKATAREDDYAPALLI
VILLAGE AND POST,
KODUR (RS),
CUDDAPH DISTRICT, A.P.
PIN: 516 101.
SRI. K. RADHAKRISHNAN
SON OF LATE SRI. C. BHASKARAN NAIR,
AGED ABOUT 61 YEARS,
RESIDING AT NO. 3/1,
IVRI CAMPUS,
HEBBAL,
BANGALORE-560 024.
SRI. N. JAIRAJ
SON OF LATE V. NARAYANA SWAMY,
AGED ABOUT 59 YEARS,
RESIDING AT NO. 241,
7TH MAIN, PILLANNA GARDEN,
3RD STAGE,
BANGALORE-560 045.
SMT. SUJATHA
WIFE OF M. SUBRAMANYAM,
AGED ABOUT 41 YEARS,
RESIDING AT VENKATAREDDYPALLI,
VILLAGE AND POST,
KODUR (RS),
CUDDAPH DISTRICT,
510
A.P.,
PIN-516 101.
SRI. GOLLA RAMALINGA REDDY
SON OF GOLLA PITCHI REDDY,
AGED ABOUT 56 YEARS,
RESIDING AT IVRI CAMPUS,
HEBBAL,
BANGALORE-560 024.
SMT. V. RAMA
WIFE OF DR. V. V. SURYANARAYAN,
AGED ABOUT 56 YEARS,
RESIDING AT IVRI CAMPUS,
HEBBAL,
BANGALORE-560 024.
MR. MATHEW P. THOMAS
SON OF LATE REV. FR. P.C. THOMAS,
AGED ABOUT 61 YEARS,
RESIDING AT NO.31, "THANALI",
2ND CROSS, 3RD BLOCK,
DASAPPA LAYOUT,
RAMAMURTHYNAGAR,
BANGALORE-560 016.
SMT. DEEPA MATHUR
WIFE OF A. M. MATHUR,
AGED ABOUT 60 YEARS,
RESIDING AT IVRI CAMPUS,
HEBBAL,
BANGALORE-560 024.
DR. SATHYANARAYANA SAHA
SON OF LATE MR. SHARATCHANDRA SAHA,
AGED ABOUT 73 YEARS,
RESIDING AT N.5, "SHARATH",
4TH CROSS, 1ST MAIN ROAD,
PAMPA EXTENSION,
HEBBAL KEMPAPURA,
BANGALORE-560 024.
SMT. S. MALATHI
WIFE OF SRI. T. SANNATH KUMAR,
AGED ABOUT 47 YEARS,
RESIDING AT NO. 213,
511
"MALATHI NILAYAM",
7TH "B" MAIN,
HRBR LAYOUT, 2ND BLOCK,
KALYANANAGAR,
BANGALORE-560 043.
SMT. SAMBARU KRISHNAVENI
WIFE OF DR. K. GANESH,
AGED ABOUT 55 YEARS,
RESIDING AT NO. 27,
GANESH NILAYA, 11TH CROSS,
GANGANAGARA NORTH,
BANGALORE-560 024.
SMT. LEELAVATHI
WIFE OF SRI. S. R. NAGARAJU,
AGED ABOUT 51 YEARS,
RESIDING AT NO. 27,
24TH "A" CROSS, MARUTHINAGAR,
1ST MAIN, YELAHANKA,
BANGALORE-560 064.
SMT. C. SUSHEELA
WIFE OF SHANKAR RAJU,
AGED ABOUT 46 YEARS,
RESIDING AT VENKATAREDDYPALLI
VILLAGE AND POST,
KODUR (RS)
CUDDAPH DISTRICT,
A.P. PIN: 516 101.
...PETITIONERS
(BY SRI. S. R. SRINIVASA MURTHY, ADVOCATE)
AND:
THE SECRETARY
STATE OF KARNATAKA,
HOUSING & URBAN DEVELOPMENT,
M.S. BUILDING,
DR. B. R. AMBEDKAR VEEDHI,
BENGALURU-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
512
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE GAZETTE NOTIFICATION DATED 03.02.2003 WHICH IS AT ANNEXURE -T AND ANOTHER NOTIFICATION DATED 18.06.2014 WHICH IS AT ANNEXURE - S AND T AND ETC.
IN W.P.NO.48266/2018:
BETWEEN:
SRI. NARASIMHAMURTHY S/O NARAYANAPPA, R/AT SAMPIGE HALLI, JAKKUR POST, YELAHANKA, BANGALORE-560064 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING & URBAN
DEVELOPMENT,M S BUILDING,
BENGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE- 560 001
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 001
513 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI.D.N. NANJUNDA REDDY,SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 WHICH IS ENCLOSED AS PER ANNEXURE - H TO THE W.P. IN RESPECT OF THE SCHEDULE PROPERTY AND ETC.
IN W.P.NO.53051/2018:
BETWEEN:
SRI R. M. GOWDA AGED ABOUT 61 YEARS S/O LATE G.RAMAIAH, R/AT NO.925/A, 3RD B CROSS, H.R.B.R. I BLOCK, KALYANAGAR, BANGALORE-560 043. ...PETITIONER (BY SRI. C. M. NAGABUSHANA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIKASA SOUDHA,
BANGALORE-560 001
REP BY ITS SECRETARY.
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE-560 020
REP BY ITS COMMISSIONER.
THE ADDITIONAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE-560 020. …RESPONDENTS (BY SRI.G.V. SHASHIKUMAR, AGA FOR R1; SMT. VANAJA, ADVOCATE FOR R2 & R3)
514
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE -D DATED 18.06.2014 ISSUED BY THE R-1, IN THE ALTERNATIVE IF THIS HON'BLE COURT HOLDS THAT, RESPONDENTS HAVE A POWER TO ISSUE ANNEXURE-D AND THEN TO DECLARE THAT, PRELIMINARY NOTIFICATION DATED 03.02.2003 AND FINAL NOTIFICATION, DATED 23.02.2004 AT ANNEXURES - E & F CEASES TO EXIST AND ETC.
IN W.P.NO.53250/2018:
BETWEEN:
SRI JOSEPH M MARIRAJ
S/O MARIRAJ
AGED ABOUT 58 YEARS
SMT SUJATHA MARIRAJ
W/O JOSEPH MARIRAJ
AGED ABOUT 55 YEARS
BOTH ARE R/O D NO.49 ROBERSON ROAD FRAIZER TOWN BENGALURU-560 005 ...PETITIONERS (BY SRI. V. B. SIDDARAMAIAH., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M S BUILDING
DR B R AMBEDKAR VEEDHI
BANGALORE-560 001
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BENGALURU-560 020
REP. BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
515
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BENGALURU-560 020 …RESPONDENTS
(BY SRI. DILDAR SHIRALLI, HCGP FOR R1; SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY NO. 83/1 HENNUR VILLAGE, KASABA HOBLI, BANGALORE NORTH TALUK, DATED 03.02.2003 PUBLISHED IN KARNATAKA GAZETTE ON 03.02.2003 IN PAGES 155-164, AND 2ND FINAL NOTIFICATION DATED 18.06.2014 PUBLISHED IN KARNATAKA GAZETTE ON 18.06.2014 IN PAGES 51-55 VIDE ANNEXURE - G AND H ARE DEEMED TO HAVE BEEN LAPSED BY VIRTUE OF SEC.24[2] OF THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITIATION AND RESETTLEMENT ACT, 2013 AND ETC.
IN W.P.NO.56686/2018:
BETWEEN:
SHAHEEN FATHIMA
AGED ABOUT 50 YEARS
W/O MR MOHAMMED YOUSUFF
RESIDING AT NO.5/1
STEPHENS ROAD
FRAZER TOWN
BANGALORE-560 005
REPRESENTED BY HER
POWER OF ATTORNEY
SRI. B. M. MADAPPA
MRS NAGEENA BEGUM
AGED ABOUT 62 YEARS
W/O MR AMMANULLAH KHAN
R/AT NO.8
AHMED SET ROAD
FRAZER TOWN
BANGALORE-560 005
REPRESENTED BY HER
POWER OF ATTORNEY
SRI B. M. MADAPPA
516
MR. FIYAZ AHMED
AGED ABOUT 58 YEARS
S/O LATE ABDUL VAHAB
R/AT NO.40/2
STANDAGE ROAD
FRAZER TOWN
BANGALORE-560 005
REPRESENTED BY HER
POWER OF ATTORNEY
SRI B. M. MADAPPA
MR. SANAULLAH KHAN
AGED ABOUT 58 YEARS
S/O RASHEEDULLAH KHAN
R/AT 8 AHMED SET ROAD
FRAZER TOWN
BANGALORE-560 005
REPRESENTED BY HER
POWER OF ATTORNEY
SRI B. M. MADAPPA ...PETITIONERS (BY SRI. SAMPATH A., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M. S. BUILDING
B. R. AMBEDKAR ROAD
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE-560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
517
THIS
W.P. IS FILED UNDER ARTICLE 226
OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION ISSUED BY THE R-1 DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE - M IN SO FAR AS THE PETITIONERS AND THEIR SCHEDULE PROPERTIES ARE CONCERNED AND ETC. IN W.P.NO.2939/2019:
BETWEEN:
JOSEPH THOMAS AGED ABOUT 58 YEARS, S/O. THOMAS POTHAN, PRESENTLY RESIDING AT "THOPPIL KANDATHIL", 10TH KILOMETER STONE, HENNUR MAIN ROAD, KALYANNAGAR, BENGALURU-560 043. ...PETITIONER (BY SMT. SUVARNA M.L., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY TO GOVT.,
HOUSING & URBAN DEVELOPMENT DEPARTMENT,
DR. AMBEDKAR VEEDHI,
BENGALURU-560 001.
COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
DR. T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560 020.
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
DR. T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
518
THIS
W.P. IS FILED UNDER ARTICLE 226
OF CONSTITUTION OF INDIA PRAYING TO QUASH ENDORSEMENT DATED 28.09.2018 (UNDER ANNEXURE -J TO THE WRIT PETITION) ISSUED BY THE R-3 AND DIRECT THE RESPONDENTS TO DE-NOTIFY/DROP FROM ACQUISITION LAND BEARING SY.NO.10 OF GEDDALAHALLI VILLAGE, K.R. PURAM HOBLI, BANGALORE EAST TALUK MEASURING 4.04 GUNTAS OWNED BY THE PETITIONER AND GRANT ALL CONSEQUENTIAL BENEFITS AND ETC.
IN W.P.NO.8325/2019:
BETWEEN:
NOREEN AHMED D/O.AMEER AHAMED, AGED ABOUT 42 YEARS, R/O.12, 6TH CROSS, JAYAMAHAL EXTENSION, BENGALURU. ...PETITIONER (BY SRI. V. B. SIDDARAMAIAH, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
M.S.BUILDING,
DR.B.R.AMBEDKR VEEDHI,
BANGALORE-560 001.
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560020.
REP. BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BENGALURU-560020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. C. RAMAKRISHNA, ADVOCATE FOR R2 & R3)
519
THIS
W.P. IS FILED UNDER ARTICLE 226
OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.83/1, HENNUR VILLAGE, KASABA HOBLI, BANGALORE NORTH TALUK, DATED 03.02.2003 PUBLISHED IN KARNATAKA GAZETTE PM 03.02.2003 IN PAGES 155-164 AND 2ND FINAL NOTIFICATION DATED 18.06.2014 PUBLISHED IN KARNATAKA GAZETTE ON 18.06.2014 IN PAGES 51-55 VIDE ANNEXURE -J AND L ISSUED BY R2 AND R1 RESPECTIVELY ARE DEEMED TO HAVE BEEN LAPSED BY VIRTUE OF SEC. 24[2] OF THE RIGHT OF FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013 AND ETC.
IN W.P.NO.8329/2019:
BETWEEN:
NAVEEN ALEEM W/O ABDUL ALEEM AGED ABOUT 56 YEARS, R/O 12, 6TH CROSS, JAYAMAHAL EXTENSION BENGALURU.
...PETITIONER
(BY SRI. V. B. SIDDARAMAIAH, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT,
M.S.BUILDING,
DR.B.R.AMBEDKAR VEEDHI
BANGALORE - 560 001.
BENGALURU DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUAMRA PARK WEST,
BENGALURU-560 020
REP BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
520
KUMARA PARK WEST
BENGALURU-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SMT. M.R. VANAJA, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS
W.P. IS FILED UNDER ARTICLE 226
OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.83/1, HENNUR VILLAGE, KASABA HOBLI, BANGALORE NORTH TALUK, DATED 03.02.2003 PUBLISHED IN KARNATAKA GAZETTE PM 3/2/2003 IN PAGES 155-164 AND 2ND FINAL NOTIFICATION DATED 18.06.2014 PUBLISHED IN KARNATAKA GAZETTE ON 18.06.2014 IN PAGES 51-55 VIDE ANNEXURE - G AND J ISSUED BY R2 AND R1 RESPECTIVELY ARE DEEMED TO HAVE BEEN LAPSED BY VIRTUE OF SEC. 24[2] OF THE RIGHT OF FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013 AND ETC.
IN W.P.NO.12093/2019:
BETWEEN:
SMT. DHAKSHAYINI W/O LATE S.G. SIKHARANNA
AGED ABOUT 72 YEARS RESIDING AT NO 359
6TH MAIN ROAD 7TH BLOCK 2ND STAGE NAGARBHAVI, BENGALURU - 560 072.
MR. B.S. JAGADISH
S/O LATE S.G. SIKHARANNA
AGED ABOUT 49 YEARS
RESIDING AT NO 359
6TH MAIN ROAD, 7TH BLOCK
2ND STAGE, NAGARBHAVI
BENGALURU - 560 072. … PETITIONERS
(BY SRI. VIKHAR AHMED B., ADVOCATE)
521 AND:
THE STATE OF KARNATAKA REPRESENTED BY THE PRINCIPAL
SECRETARY, URBAN DEVELOPMENT
DEPARTMENT, VIKAS SOUDHA BENGALURU - 560 001.
THE COMMISSIONER BANGALORE DEVELOPMENT
AUTHORITY, CHOWDAIAH ROAD KUMARA PARK WEST BANGALORE - 560 020.
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY CHOWDAIAH ROAD KUMARA PARK WEST BANGALORE - 560 020.
THE COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY CHOWDAIAH ROAD, KUMARA PARK WEST BANGALORE - 560020
THE LAND ACQUISITION OFFICER BANGALORE DEVELOPMENT AUTHORITY CHOWDAIAH ROAD KUMARA PARK WEST BANGALORE - 560 020.
MR. K.K. ANANTHNARAYAN AGED ABOUT 36 YEARS S/O K.N. KESHAVA RESIDING AT NO 914 LAKSHMI NILAYA, 1ST STAGE 2ND CROSS, BEHIND SOLOMON APARTMENTS CHANDRA LAYOUT BENGALURU - 560 072.
MR. L. HARISH S/O R. LAKSHMIKANTH AGED ABOUT 35 YEARS RESIDING AT SHREE KABIR
522
ASHRAM, 8TH CROSS H SIDDAIAH ROAD BANGALORE - 560 027.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1 SRI. C. RAMAKRISHNA, ADVOCATE FOR R3)
THIS
W.P. IS FILED UNDER ARTICLE 226
OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY BELONGING TO THE PETITIONERS INSTITUTED UNDER PRELIMINARY NOTIFICATION DTD 03.02.2003 PUBLISHED IN THE KARNATAKA GAZETTE DTD 03.02.2003 FOR THE ACQUISITION OF THE SCHEDULE PROPERTY FOR FORMATION OF ARKAVATHI LAYOUT VIDE ANNX-E AND THE FINAL NOTIFICATION DTD 23.02.2004 VIDE ANNX-G TO HAVE BEEN ABANDONED AND LAPSED AND HENCE HAVE BECOME INOPERATIVE IN SO FAR AS SCHEDULE PROPERTY IS CONCERNED.
IN W.P.NO.15096/2019:
BETWEEN:
SRI. SATEESH PILLAI AGED ABOUT 49 YEARS S/O SRI.PARAMESHWARAN PILLAI PRESENTLY R/AT NO.82, HENNUR MAIN ROAD, BAGALUR ROAD, ST. THOMAS TOWN POST, BANGALORE-560 084.
...PETITIONER
(BY SRI. NARAYANA K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING, DR.AMBEDKAR ROAD,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
T.CHOWDAIAH ROAD, KUMARA PARK WEST,
BANGALORE-560 020.
523
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST, PALACE ROAD,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHAHIKUMAR, AGA FOR R1; SRI. RAMANJANEYA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 IN SO FAR AS THE PETITIONER'S SCHEDULE PROPERTY IS CONCERNED MARKED AS ANNEXURE - D AND ETC.
IN W.P.NO.15199/2019:
BETWEEN:
SRI. E. LOKESH AGED ABOUT 49 YEARS, S/O SRI ESHWAR MURTHY PRESENTLY R/AT NO.22, IST CROSS, SANJEEVA REDDY STREET, ANJENARAYANAPPA LAYOUT SUBBANAPALYA BANGALORE-560033 ...PETITIONER (BY SRI. NARAYANA K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
M. S. BUILDING
DR AMBEDKAR ROAD
BANGALORE-560001
THE BANGALORE DEVELOPEMNT AUTHORITY
BY ITS COMMISSIONER
T. CHOWDAIAH ROAD,
524
KUMARA PARK WEST,
BANGALORE-560020
THE SPECIAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPEMNT AUTHORITY
KUMARA PARK WEST
PALACE ROAD
BANGALORE-560020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1;
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 IN SO FAR AS THE PETITIOENRS SCHEDULE PROPERTY IS CONCERNED MARKED AS " ANNEXURE -D " AND ETC.
IN W.P.NO.15531/2019:
BETWEEN:
SRI. NAVANITHA KRISHNAN AGED ABOUT 37 YEARS, S/O. SRI. RAMADURAI, PRESENTLY NO.34, 1ST FLOOR, 'KRISHNA BUILDING', DAYANANDA LAYOUT, RAMAMURTHY NAGAR, BANGALORE-560 016.
...PETITIONER
(BY SRI. NARAYANA K., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S. BUILDING,
DR. AMBEDKAR ROAD,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
T. CHOWDAIAH ROAD,
525
KUMARA PARK WEST,
BANGALORE-560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
PALACE ROAD,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.D. VIJAYA, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 IN SO FAR AS THE PETITIOENRS SCHEDULE PROPERTY IS CONCERNED MARKED AS " ANNEXURE -D " AND ETC.
IN W.P.NO.15532/2019:
BETWEEN:
MR. A. H. SHOAIB MOHAMMED AGED ABOUT 35 YEARS, S/O SRI. S.A. ABVDUL HAMEED
PRESENTLY R/AT NO.57, 4TH CROSS, KANAKANAGAR, R.T. NAGAR POST BANGALORE - 560032. (BY HIS GPA HOLDER SMT. YASMEEN ABDUL HAMEED, AGED 59 YEARS W/O S.A. ABDUL HAMEED, R/OF NO.57, 4TH CROSS, R.T. NAGAR POST BANGALORE - 560 032. ...PETITIONER (BY SRI. NARAYANA K., ADVOCATE)
526 AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTEMTN OF HOUSING &
URBAN DEVELOPMENT
M.S. BUILDING, DR. AMBEDKAR ROAD,
BANGALORE - 560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST, PALACE ROAD,
BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.D. VIJAYA, ADVOCATE FOR R2; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1, IN SOF AR AS THE PETITIONER'S SCHEDULE PROPERTY IS CONCERNED MARKED AS " ANNEXURE - C " AND ETC.
IN W.P.NO.15534/2019:
BETWEEN:
SMT. ALLI RAJENDRAN AGED ABOUT 55 YEARS W/O SRI. K. RAJENDRAN PRESENTLY R/AT NO.57, 4TH CROSS KANAKANAGAR, R.T. NAGAR POST, BANGALORE 560032. ...PETITIONER (BY SRI. NARAYANA K., ADVOCATE)
527 AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMNT
M.S. BUILDING,
DR. AMBEDKAR ROAD,
BANGALORE - 560001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST, PALACE ROAD,
BANGALORE - 560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. A.D. VIJAYA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY THE R-1 IN SO FAR AS THE PETITIONER'S SCHEDULE PROPERTY IS CONCERNED MARKED AS ANNEXURE -D AND ETC.
IN W.P.NO.26852/2019:
BETWEEN:
SMT MUNIYAMMA
W/O LATE RAMAIAH
AGED ABOUT 87 YEARS
SMT RATHNAMMA
D/O LATE RAMAIAH
AGED ABOUT 58 YEARS
SRI APPAIAH
S/O LATE RAMAIAH
AGED ABOUT 56 YEARS
528 4. SMT NEELAMMA
W/O LATE MUNIRAJU
S/O LATE RAMAIAH
AGED ABOUT 51 YEARS
SMT SAROJAMMA
W/O LATE MUNISWAMY
S/O LATE RAMAIAH
AGED ABOUT 47 YEARS
SMT SHOBHA
W/O LATE MUNIKRISHNA
S/O LATE RAMAIAH
AGED ABOUT 45 YEARS
SRI K. GOVINDARAJU
S/O LATE M. KRISHNAPPA
AGED ABOUT 52 YEARS 8. SMT. NARAYANAMMA
D/O LATE M KRISHNAPPA
AGED ABOUT 44 YEARS
SRI. GANGADHAR
S/O LATE M KRISHNAPPA
AGED ABOUT 41 YEARS
ALL ARE RESIDENTS OF #210/211
MUNIRAJU COMPOUND
AMRUTHAHALLI MAIN ROAD
SAHAKARANAGARA POST
BENGALURU-560 092 ...PETITIONERS (BY SRI. RAJAGOPAL M. R., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560 001
THE BENGALURU DEVELOPMENT AUTHRORITY
BY ITS COMMISSIONER
T. CHOWDAIAH ROAD
529
KUMARA PARK WEST
BENGALURU-560 020
THE SEPCIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BENGALURU-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION INITIATED BY ISSUING THE PRELIMINARY NOTIFICATION DATED 03.02.2003 ISSUED BY R-2 AS PER ANNEXURE -F, FOLLOWED BY THE FINAL NOTIFICATION DATED 23.02.2004 ISSUED BY R-1 AS PER ANNEXURE - G AND THE RE- DO FINAL NOTIFICATION DATED 18.06.2014 ISSUED BY R-1 AS PER ANNEXURE-H IS LAPSED AND THE PROVISIONS UNDER THE BENGALURU PARTICULARLY SECTION 36(30) IS INAPPLICABLE BY APPLYING SECTION 27 OF THE SAID ACT AND ETC.
IN W.P.NO.50257/2019:
BETWEEN:
NARAYANASWAMY
S/O. MUNIYAPPA,
AGED ABOUT 70 YEARS,
MUNIYAPPA
S/O. LATE MUNIYAPPA,
AGED ABOUT 50 YEARS,
CHANDRA
S/O. MUNIYAPPA,
AGED ABOUT 45 YEARS,
ALL ARE RESIDENTS OF THANISANDRA VILLAGE, K.R. PURAM HOBLI, BENGALURU NORTH TALUK, BENGALURU-560 016
530 REPT. BY THEIR G.P.A. HOLDER, SYED AKMAL PASHA, S/O. SYED ABDUL RAWOOF, AGED ABOUT 52 YEARS, R/AT NO.157/2, NEHRUPURAM, SHIVAJINAGAR, BENGALURU-560 001. ...PETITIONERS (BY SRI. A. KUMARAVEL, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BENGALURU-560 001.
THE BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BENGALURU-560 020,
BY ITS COMMISSIONER. …RESPONDENTS (BY SRI.G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 AND FINAL NOTIFICATION DATED 18.06.2014 WHICH ARE PRODUCED AS PER ANNEXURE - G AND H RESPECTIVELY IN SO FAR AS THE SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.10568/2015:
BETWEEN:
MR. A. ALBERT ANTHONY S/O LATE J ANTHONY AGED ABOUT 58 YEARS RESIDING AT # SITE NUMBER - 2 HOUSE LIST KHATHA NO. 228/2 K NARAYANAPURA VILLAGE K R PURAM HOBLI
531 BANGALORE EAST TALUK BANGALORE-560 ...PETITIONER (BY SRI. K. N. PRAVEEN KUMAR, ADVOCATE)
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
T. CHOWDAIAH ROAD
K. P. WEST
BANGALORE-560 020
LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION,
T. CHOWDAIAH ROAD
K P WEST
BANGALORE-560 020 3. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION,
B D A COMPLEX
R T NAGAR
BANGALORE-560032
THE ASSISTANT EXECUTIVE ENGINEER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION,
B D A COMPLEX
R. T. NAGAR
BANGALORE-560032
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
BANGALORE-560001 …RESPONDENTS (BY SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S.SACHIN, ADVOCATE FOR R1 TO R4; SRI. G.V. SHASHIKUMAR, AGA FOR R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION HAVING NUMBER DATED 03.02.2003 A TRUE
532 COPY IS PRODUCED AND MARKED AS ANNEXURE - A AND THE FINAL NOTIFICATION HAVING DATED 23.02.2004 PRODUCED AS ANNEXURE - B AND ALSO 2ND FRESH FINAL NOTIFICATION HAVING DATED 18.06.2014 PRODUCED AS ANNEXURE -C AS THEY ARE LAPSED AND ALSO THAT THEY ARE BAD IN LAW AND ETC.
IN W.P.NO.15003/2013:
BETWEEN:
SMT. KANTHI HEGDE
W/O. S.M. HEGDE
AGED ABOUT 61 YEARS
R/O "KANTHI"
NO. 13, CHAKRAVARTHY LAYOUT
1ST MAIN, PALACE CROSS ROAD
BANGALORE - 560 020.
SRI. HARSHA HEGDE
S/O. S.M. HEGDE
AGED ABOUT 39 YEARS
R/O "KANTHI"
NO. 13, CHAKRAVARTHY LAYOUT
1ST MAIN, PALACE CROSS ROAD
BANGALORE - 560 020.
SMT. RASHMI HEGDE
D/O S.M. HEGDE
AGED ABOUT 37 YEARS
R/O " KANTHI"
NO. 13, CHAKRAVARTHY LAYOUT
1ST MAIN, PALACE CROSS ROAD
BANGALORE - 560 020
PETITIONERS 2 AND 3 ARE REPRESENTED
BY THEIR P A HOLDER SMT. KANTHI HEGDE
…PETITIONERS (SRI. S.M. HEGDE KADAVE, ADVOCATE)
AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
533
M.S. BUILDING
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BANGALORE -560 020
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560 020
COMMISSIONER OF POLICE
INFANTRY ROAD
BANGALORE - 560 001.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER OF THE COMMISSIONER ALLOTTING A CA SITE IN FAVOUR OF HENNUR POLICE STATION DATED 11.02.2010 UNDER ANN - X NUMBERING NIL IN SO FAR AS IT RELATE TO THE ORDER PASSED BY THE COMMISSIONER, BDA AND ETC.
IN W.P.NO.14874/2014:
BETWEEN:
SMT BHARATHI SHIVAKUMAR W/O SHIVAKUMAR AGED ABOUT 36 YEARS RESIDING AT NO.16 5TH CROSS, HOYSALA LAYOUT SRIRAMAPURA MAIN ROAD AMURTHAHALLI SAHAKARANAGARA POST BANGALORE - 560092
...PETITIONER (BY SRI. M. S. NAGARAJA, ADVOCATE)
534 AND:
THE STATE OF KARNATAKA
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT
REPRESENTED BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE - 560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
DR. T. CHOWDAIAH ROAD
BANGALORE - 560 020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
DR T. CHOWDAIAH ROAD
BANGALORE - 560 020
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
DR. T. CHOWDAIAH ROAD
BANGALORE - 560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2-R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION OF THE LAND INITIATED BY THE RESPONDENTS IN PURSUANCE OF THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANN - L, STOOD LAPSED IN SO FAR AS THE PETITION SCHEDULE PROPERTY IS CONCERNED AND ETC.
IN W.P.NO.27833/2014:
BETWEEN:
M/S SOBHA DEVELOPERS LIMITED A COMPANY INCORPORATED UNDER THE COMPANYS ACT 1956, HAVING ITS REGISTERED OFFICE
535 AT DEVARABISANAHALLI SARJAPUR-MARATHAHALI OUTER RING ROAD BELLANDUR POST BANGALORE-560103 REPRESENTED BY ITS AUTHORISED SIGNATORY SMT. PADMAVATHI V ...PETITIONER (BY *SRI. KEMPEGODA, ADVOCATE FOR M/S ANUP. S. SHAH ADVOCATE)
AND:
THE DEPUTY COMMISSIONER
BANGALORE URBAN DISTRICT
KANDAYA BHAVANA
K. G. ROAD
BANGALORE-560009
THE PRINCIPAL SECRETARY TO GOVERNMENT
REVENUE DEPARTMENT
M. S. BUIDLING
BANGALORE - 560 001
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M. S. BUILDING
BANGALORE - 560 001
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY COMMISSIONER
T. CHOWDAIAH ROAD
KUMARA PARK WEST, GUTTAHALLI
BANGALORE-560020
ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. T.P. RAJENDRA KUMAR SUNGAY, ADVOCATE AND SRI. K. KRISHNA, ADVOCATE FOR R4 & R5)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THE R-3 AND R- 4 TO DE-NOTIFY THE PETITION SCHEDULE PROPERTY FROM *Corrected V.C.O dated 08/10/2021.
536 THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANN-AJ IN SO FAR AS RESIDENTIALLY CONVERTED IMMOVABLE PROPERTY IN SY.NO.30 MEASURING 1 ACRE 12 GUNTAS OF SAMPIGEHALLI VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK, BANGALORE AND ETC.
IN W.P.NO.42498/2014:
BETWEEN:
SRI. AVINASH
S/O A ANAND
AGED ABOUT 28 YEARS
R/AT NO.10A, 12TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SRI ANJANKUMAR
S/O MUNIRAJU
AGED ABOUT 30 YEARS
R/AT NO.3, 13TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK 3. SMT CHAYADEVI
D/O SRI HANUMANTAPPA
AGED ABOUT 28 YEARS
R/AT NO.11A, 13TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SRI ASHWIN J. S.
S/O SRIKANTA S
AGED ABOUT 35 YEARS
R/AT NO.1 & 4
12TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SMT SUMITHRA SATHISH
W/O SATHISH
AGED ABOUT 45 YEARS
R/AT NO.1A, 13TH A CROSS
537
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SRI MUNIHANUMAIAH
S/O MUNIHANUMAPPA
AGED ABOUT 60 YEARS
R/AT NO.16A, 12TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SMT GOWRAMMA
W/O SADAPPA
AGED ABOUT 50 YEARS
R/AT NO.10A, 12TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SRI BYRAPPA
S/O MUNISWAMAPPA
AGED ABOUT 60 YEARS
R/AT NO.10, 12TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SRI SOMASHEKAR
S/O SONAPPA
AGED ABOUT 30 YEARS
R/AT NO.9, 12TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SRI MANJUNATH G
S/O A GOPAL
AGED ABOUT 35 YEARS
R/AT NO.3 AND 4
12TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
538 11. SRI A NARAYANASWAMY
S/O AVALAPPA
AGED ABOUT 60 YEARS
R/AT NO.8, 11TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SMT SHOBHA
W/O UDAYAKUMAR
AGED ABOUT 48 YEARS
R/AT NO.14, 11TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SMT AMINABI
W/O BASHA B
AGED ABOUT 65 YEARS
R/AT NO.18, 11TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
RAVISHANKAR BHAVE
S/O M V BHAVE
AGED ABOUT 50 YEARS
R/AT NO.13, 11TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SMT RAJAESHWARI
W/O. M. C. BACHAPPA
AGED ABOUT 50 YEARS
R/AT NO.7, 11TH A CROSS
JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK ...PETITIONERS (BY SRI. K. H. SOMASHEKAR, ADVOCATE AND SRI. SUMITHRA G.M., ADVOCATE)
AND:
STATE OF KARNATAKA
539
URBAN DEVELOPMENT DEPARTMENT
REPRESENTED BY ITS SECRETARY
BANGALORE
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 20
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE - 20
SRI ANJENE GOWDA
S/O LATE PILLAPPA AND
SMT. LATE MUNIYAMMA
AGED ABOUT 55 YEARS
RESIDING AT JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK
SRI. BYRAPPA
S/O. SRI NANJAPPA
AGED ABOUT 60 YEARS
P. RAMACHANDRAPPA
S/O LATE PILLAPPA
AGED ABOUT 75 YEARS
RESPONDENTS 4 TO 6 RESIDING
AT JAKKUR VILLAGE
YELAHANKA HOBLI
BANGALORE NORTH TALUK …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE R2 & R3; SRI. AMAREESH A ANGADI, ADVOCATE FOR R4; SRI. N JAI PRAKASH RAO, ADVOCATE AND SRI. B. SRINIVASGOWDA, ADVOCATE FOR R5 & R6)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE SKETCH ISSUED BY THE R-3 IN FAVOUR OF THE R-4 TO R-6 DATED 03.10.2011 VIDE ANNEX - A BY EXCLUDING THE LAND OF THE
540 R-4 TO R-6 FROM THE ACQUISITION AND INCLUDED THE LAND TO THE EXTENT OF 1 ACRE 26 GUNTAS IN WHICH PETITIONERS CONSTRUCTED THEIR RESIDENTIAL HOUSES IN THE ACQUISITION AND ETC.
IN W.P.NO.45230/2014:
BETWEEN
S. HEMAVATHI W/O LAKKAPPA AGED ABOUT 42 YEARS RESIDING AT NO. 168, 2ND CROSS, 3RD PHASE, 1ST MAIN, MANJUNATHANAGAR BANGALORE - 560 010.
…PETITIONER
(BY SRI. B. SRINIVAS, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
HOUSING AND URBAN DEVELOPMENT
DEPARTMENT, BANGALORE -1
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE -20
REPRESENTED BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION
BANGALORE -20
THE EXECUTIVE ENGINEER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION, BDA COMPLEX,
R.T. NAGAR
BANGALORE -20
THE ASSISTANT EXECUTIVE ENGINEER
BANGALORE DEVELOPMENT AUTHORITY
NORTH DIVISION, BDA COMPLEX
541
R.T. NAGAR,
BANGALORE -20.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R4; SRI. K. KRISHNA, ADVOCATE FOR R1-R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH DECLARE THAT THE SCHEDULE PROPERTY SITUATED IN SY.NO.40 (PRESENT SY.NO.40/P1P1) AND NOT BEING PART OF THE LANDS NOTIFIED FOR ACQUSITION EITHER UNDER THE PRELIMINARY OF FINAL NOTIFICATION DATED 03.02.2003 & 22.03.2004 VIDE ANNX - K & L UNDER SECTION 17(1) & (3) OF THE BANGALORE DEVELOPMENT AUTHORITY ACT 1976 DATED 03.02.2003 AND U/S 19 OF THE B.D.A ACT 1976 DATED 22.03.2004, THE RESPONDENTS HAVE NO RIGHT WHATSOEVER TO ACT IN RESPECT OF THE SAME IN ANY MANNER THE PROPERTY PRESENTLY COMING WITHIN THE JURISDICTION OF THE BBMP AND ETC.
IN W.P.NO.47606/2014:
BETWEEN:
SRI P. VENUGOPAL S/O P.KRISHNAPPA, AGED ABOUT 51 YEARS, R/AT 'MAHATE', NO.72/1, 3RD MAIN, 16TH CROSS, G.D. PARK EXTENSION, VYALIKAVAL, BANGALORE-560 003. ...PETITIONER (BY SRI. PATIL JAI M., ADVOCATE )
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
542
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER.
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
THE TOWN PLANNING DEPARTMENT
THE BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020.
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT AUTHORITY
VIKAS SOUDHA
BANGALORE - 560 001 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R4; SRI. K. KRISHNA, ADVOCATE FOR R1 TO R3 R4 IS IMPLEADED AS PER THE ORDER DATED 20.10.2014)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE LANDS WHICH HAS BEEN RESERVED FOR FUTURE DEVELOPMENT (RFD), IN THE DEVELOPMENT PLAN (ANNX - K TO THE W.P.) IN IMPLEMENTATION OF THE SCHEME FOR ARKAVATHI LAYOUT AS AGAINST SY.NOS 45/5 & 45/6 IS WITHOUT JURISDICTION AND WITHOUT ANY ACQUISITION PROCEEDINGS AND UNENFORCEABLE AGAINST THE PETITIONER SO FAR AS PETITIONER SCHEDULE LAND (PROPERTY) AND ETC.
IN W.P.NO.47607/2014:
BETWEEN:
SMT. P. CHANDRAKALA W/O P. VENUGOPAL, AGED ABOUT 47 YEARS, R/A. 'MAHATE' NO.72/1, 3RD MAIN, 16TH CROSS,
543 G.D PARK EXTENSION, VYALIKAVAL, BANGALORE - 560 003 ...PETITIONER (BY SRI. JAI M. PATIL, ADVOCATE )
AND:
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560020,
REPRESENTED BY ITS COMMISSIONER
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560020
THE TOWN PLANNING DEPARTMENT
THE BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560020
THE STATE OF KARNATAKA
REPRESENTED ITS SECRETARY
URBAN DEVELOPMENT AUTHORITY
VIKAS SOUDHA
BANGALORE - 560 001. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R4; SRI. K. KRISHNA, ADVOCATE FOR R1 TO R3 R4 IS IMPLEADED AS PER THE ORDER DATED 20.10.2014)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE LANDS WHICH HAS BEEN RESERVED FOR FUTURE DEVELOPMENT (RFD) IN THE DEVELOPMENT PLAN IMPLEMENTATION OF THE SCHEME FOR ARKAVATHI LAYOUT (VIDE ANNX -K TO THE W.P.) AS AGAINST SY.NOS. 45/5 & 45/6 IS WITHOUT JURISDICTION AND WITHOUT ANY ACQUISITION
544 PROCEEDINGS AND UNENFORCEABLE AGAINST THE PETITIONER SO FAR AS PETITIONER SCHEDULE LAND (PROPERTY) AND ETC.
IN W.P.NO.58829/2014:
BETWEEN:
CAPT. LAKSHMANAN VELLIKATH
AGED ABOUT 64 YEARS,
S/O LATE V KUNHIRAMAN,
RESIDING AT HOUSENO.48 AND 49,
SY NO.97/2,I CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
COL N. R. BALARAMAN,
AGED ABOUT 74 YEARS,
S/O LATE NARAYANA RAO,
RESIDING AT NO.6,
SY NO.97/2, 1ST CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SRI. V. M. SATHISH
AGED ABOUT 45 YEARS,
S/O SRI V V MADAVAN,
RESDIIDNG AT NO.57,
SY NO.97/2, 1ST CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SRI J. N. NAVEEN,
AGED ABOUT 25 YEARS,
S/O LATE J. NARAYANAPPA,
RESIDING AT NO.70,
SY NO.97/2,1ST CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SRI GANESH HEGDE
AGED ABOUT 53 YEARS,
S/O SRI RAMACHANDRA HEGDE,
545 6. SMT.SANDHYA GANESH HEGDE,
AGED ABOUT 50 YEARS,
W/O SRIGANESH HEGDE,
BOTH ARE RESIDING AT NO.55,
SY NO.97/2,1ST CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SMT. CHANNAMMA
AGED ABOUT 77 YEARS,
W/O KAKAPPA,
RESIDING AT NO.172,1ST FLOOR,
L K RAJU BUILDING,
1ST MAIN,MILK COLONY,
SUBRAMANYANAGAR,
BANGLORE-560 010.
SRI VISHWANATH N V
AGED ABOUT 43 YEARS,
RESIDING AT NO.63,
SY NO.97/2,1ST CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SMT SHASHIKALA
AGED ABOUT 76 YEARS,
W/O LATE K LAKSHMINARAYANA,
RESIDING AT HOUSE NO.63,
SY NO.97/1, 3RD CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SMT. SANDHYA
AGED ABOUT 50 YEARS,
W/O SRI GANESH HEGDE,
RESIDING AT HOUSE NO.55,
SY NO.97/2, 1ST CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SMT. P BANUMATHI
AGED ABOUT 60 YEARS,
W/O LATE RAMESH BABU,
RESIDING AT NO.3641,
13 'B' MAIN ROAD,
546
H.A.L.,
BANGALORE-560 038.
SMT MEENA,
AGED ABOUT 60 YEARS,
W/O LATE MUNIRAJ,
RESIDING AT HOUSE NO.45,
SY NO.97/2, 1ST CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SRI GOPAL C.,
AGED ABOUT 42 YEARS,
S/O CHANNAPPA,
RESIDING AT HOUSE NO.18 AND 19,
SY NO.97/1, 4TH CROSS,
NAVYANAGAR,JAKKUR,
BANGALORE-560 064.
SRI. A. G. RAMAN
AGED ABOUT 53 YEARS,
SMT.K LAKSHMI,
AGED ABOUT 43 YEARS,
BOTH ARE RESIDING AT NO.118,
8TH A CROSS,
PRASHANTHNAGAR,
BANGALORE-560 079. ...PETITIONERS (BY SMT. K. SUMAN, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001.
THE COMMISSIONER,
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
K. P. WEST,
BANGALORE-560020.
547
THE LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
K. P. WEST,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. NARENDRA GOWDA, ADVOCATE AND SRI. M.B. PRABHAKAR, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AS PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 ISSUED BY THE R-1 UNDER SECTION 19[1] OF THE BDA ACT VIDE ANN-K IN SO FAR AS IT RELATES TO THE LANDS IN SY.NO. 97/2 AND 97/1 MEASURING 2 ACRES 36 GUNTAS AND 4 ACRES 37 GUNTAS, SITUATED AT JAKKUR VILLAGE, YELAHANKA HOBLI, BANGALORE NORTH TALUK AND ETC.
IN W.P.NO.2935/2015:
BETWEEN:
SRI. MOHAMMED AJAZ SHERRIFF SON OF ABDUL SUBHAN, AGED ABOUT 46 YEARS, RESIDING AT NO.9, AGA ABDULLA STREET, RICHMOND STREET, BANGALORE-560 025. ...PETITIONER (BY SRI. VIKHAR AHMED B., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESETNED BY THE PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKAS SOUDHA,
BANGALORE-560001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560 020.
548
THE DEPUTY COMMISSIONER
(LAND ACQUSITION),
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD, KUMAR PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 T0 R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH AND DECLARE THAT THE PRELIMINARY NOTIFICATION DATED 03.02.2003 PUBLISHED IN THE KARNATAKA GAZETTE DATED 03.02.2003 VIDE ANN - C, THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANN - D, FINAL NOTIFICATION PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 VIDE ANN - E, AWARDS DATED 18.10.2004 VIDE ANN-F & G, AND THE POSSESSION MAHAZAR DATED 10.11.2004 DRAWN BY THE RESPONDENTS VIDE ANN - K AND L, IN RESPECT OF THE SCHEDULE PROPERTY HAVE LAPSED BY GIVING EFFECT TO THE PROVISIONS OF SECTION 24[2] OF RIGHT OF FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT 2013 AND ETC.
IN W.P.NO.2936/2015:
BETWEEN:
MOHAMMED FIAZ SHARIFF SON OF ABDUL SUBHAN, AGED ABOUT 45 YEARS, RESIDING AT NO.9,
549 AGA ABDULLA STREET, RICHMOND STREET, BANGALORE-560 025. ...PETITIONER (BY SRI. VIKHAR AHMED B., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKAS SOUDHA,
BANGALORE-560001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMAR PARK WEST,
BANGALORE-560 020.
THE DEPUTY COMMISSIONER
(LAND ACQUISITION),
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD, KUMAR PARK WEST,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD, KUMAR PARK WEST,
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH AND DECLARE THAT THE PRELIMINARY NOTIFICATION DATED 03.02.2003 PUBLISHED IN THE KARNATAKA GAZETTE DATED 03.02.2003 VIDE ANN - C, THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANN - D, FINAL NOTIFICATION PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 VIDE ANN - E, AWARDS DATED 18.10.2004 VIDE ANN-F & G, AND THE POSSESSION MAHAZAR DATED 10.11.2004 DRAWN BY THE RESPONDENTS VIDE ANN - K AND L, IN RESPECT OF THE SCHEDULE PROPERTY HAVE
550 LAPSED BY GIVING EFFECT TO THE PROVISIONS OF SECTION 24[2] OF RIGHT OF FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT 2013 AND ETC.
IN W.P.NO.2937/2015:
BETWEEN:
SRI NAQHI R S/O BABU SAB AGED ABOUT 46 YEARS RESIDING AT NO. 9, AGA ABDULLA STREET, RICHMOND STREET, BANGALORE-560 025 ...PETITIONER (BY SRI. VIKHAR AHMED B., ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY THE
PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIKAS SOUDHA
BANGALORE
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BANGALORE-560020
THE DEPUTY COMMISSIONER
(LAND ACQUISITION)
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BANGALORE-560020
THE LAND ACQUISITON OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BANGALORE-560020
551 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH AND DECLARE THAT THE PRELIMINARY NOTIFICATION DATED 03.02.2003 PUBLISHED IN THE KARNATAKA GAZETTE DATED 03.02.2003 ISSUED BY R-2 VIDE ANN - C, THE FINAL NOTIFICATION DATED 23.02.2004 ISSUED BY R-1 VIDE ANN-D, FINAL NOTIFICATION PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 ISSUED BY R1 VIDE ANN-E, AWARDS DATED 18.10.2004 VIDE ANN -F & G, ISSUED BY R-4 AND THE POSSESSION MAHAZAR DATED 10.11.2004 DRAWN BY THE RESPONDENTS VIDE ANN -K AND L, IN RESPECT OF THE SCHEDULE PROPERTY HAVE LAPSED BY GIVING EFFECT TO THE PROVISIONS OF SECTION 24[2] OF RIGHT TO AIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT 2013 AND ETC.
IN W.P.NO.6225/2015:
BETWEEN:
SRI. HARISH PRABHU B. G.
S/O. LATE GOPALAKRISHNA PRABHU,
AGED ABOUT 40 YEARS,
SRI SATISH PRABHU B G
S/O. LATE GOPALAKRISHNA PRABHU,
AGED ABOUT 36 YEARS,
BOTH ARE R/AT:
NO.3525/2/69/3,
MARUTHI LAYOUT,
DASARAHALLI,
VIRUPAKSHAPURA,
BANGALORE - 560 036 ...PETITIONERS (BY SRI. BHANU PRASAD K., ADVOCATE AND
552 SRI. P. KRISHNAPPA, ADVOCATE)
AND:
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
THE ADDITIONAL LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMAR PARK WEST,
BANGALORE-560 020.
SECRETARY
THE STATE GOVERNMENT OF KARNATAKA
M.S. BUILDING
BANGALORE …RESPONDENTS (BY SRI. K. KRISHNA, ADVOCATE FOR R1 & R2; SRI. G.V. SHASHIKUMAR, AGA FOR R3 STATE GOVT. IMPLEADED AS PARTY AS PER COURT ORDER DATED 20/01/2016)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE OFFICIALS OF THE RESPONDENTS OF BDA NOT TO INTERFERE WITH THE PEACEFUL POSSESSION AND ENJOYMENT OF THE SUIT SCHEDULE PROPERTY AS THE SAME IS NOT ACQUIRED FOR THE FORMATION OF ARKAVATHI LAYOUT AND ETC.
IN W.P.NO.7038/2015:
BETWEEN:
SRI D. RAMANAKUMAR AGED ABOUT 51 YEARS, SON OF LATE D. KOTESWARA RAO, RESIDING AT DOOR NO.45/D1 OLD MARKET ROAD, CANTONMENT, BELLARY-583 104 ...PETITIONER (BY SRI. SAMPATH A., ADVOCATE)
553 AND:
STATE OF KARNATAKA
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT
BY ITS PRINCIPAL SECRETARY
M.S. BUILDING,
BANGALORE-560001
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSINOER
KUMAR PARK WEST
BANGALORE.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMAR PARK WEST,
BANGALORE - 560 020
SRI SUBRAMANI
AGED ABOUT 45 YEARS,
S/O MUNISHAMAPPA,
SRI. KANDAPPA
AGED ABOUT 45 YEARS,
S/O. MUNISHAMAPPA,
SRI. RAMESH
AGED ABOUT 45 YEARS,
S/O MUNISHAMAPPA
SRI LAKSHMANA
AGED ABOUT 45 YEARS,
S/O MUNISHAMAPPA
RESPONDENTS 4 TO 7
ARE RESIDENTS OF
SRIRAMPURA VILLAGE,
YELAHANKA HOBLI,
BANGALORE NORTH TALUK - 560 018 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3; SRI. R. SRINIVASA GOWDA, ADVOCATE FOR R4 TO R7)
554
THIS
W.P. IS FILED UNDER ARTICLE 226
OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ENDORSEMENT ISSUED BY THE R-3 IN FAVOUR OF THE R-4 TO 7 DATED 08.01.2005 VIDE ANN - R AND QUASH THE ENDORSEMENT ISSUED BY THE R-3 IN FAVOUR OF THE R-4 TO 7 DATED 31.05.2012 VIDE ANN - U AND ETC.
IN W.P.NO.7322/2015:
BETWEEN:
DR. RENUKA DEVI
AGED ABOUT 44 YEARS
W/O DR. H. S. PRABHAKARA
DR H. S. PRABHAKARA
AGED ABOUT 46 YEARS
BOTH RESIDING AT NO.389,
1ST FLOOR, F BLOCK
SAHAKARNAGAR
BANGALORE - 560 092 ...PETITIONERS (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE - 560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDIAH ROAD
KUMARA PARK WEST
BANGALORE - 560020
REPRESENTED BY ITS
COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
555
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE BANGALORE DEVELOPMENT AUTHORITY TO ISSUE AN ENDORSEMENT IN FAVOUR OF THE PETITIONERS ON THE SAME TERMS AS ENDORSEMENT DATED 09.03.2012 (ANNX -J) ISSUED IN RESPECT OF ADJACENT SITE NOS. 65 & SITE NO.20 SITUATED IN SY.NO. 79, DASARAHALLI, BANGALORE EAST TALUK CONFIRMING THAT THE SCHEDULE PROPERTY IS NOT PART OF THE ACQUIRED PORTION OF THE LAND AND GRANT ALL CONSEQUENTIAL RELIEFS THERETO AND ETC.
IN W.P.NO.8111/2015:
BETWEEN:
SMT. DEVI VISWANATHAN W/O T. VISWANATHAN AGED ABOUT 69 YEARS R/A NO.1590, 8TH STREET KUMARASWAMY LAYOUT, IST STAGE NEAR DAYANANDA ENGINEERING COLLEGE BANGALORE-560078 ...PETITIONER
(BY SRI. B.V. SHANKARA NARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
556
M. S. BUILDINGS
BANGALORE-560001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
REPRESENTED BY
ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION DATED 18.06.2014 (ANNX - G) IN SO FAR AS IT RELATES TO THE SCHEDULE PROPERTY FORMED IN SY.NO.83/4 OF THANISANDRA VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TO., BELONGING TO THE PETITIONER AT SL.NO. 575 OF THE SCHEDULE APPENDED TO THE NOTIFICATION DATED 18.06.2014 AND ETC.
IN W.P.NO.8112/2015:
BETWEEN:
SRI T. VISWANATHAN S/O P N THIRUGANANASAMBANDAM AGED ABOUT 75 YEARS RESIDING AT NO.1590, 8TH STREET KUMARASWAMY LAYOUT, IST STAGE NEAR DAYANANDA ENGINEERING COLLEGE BANGALORE-560 078 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B.V., ADVOCATE)
557 AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS
COMMISSIONER
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V.SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE 2ND FINAL NOTIFICATION DATED 18.06.2014 (ANNX-G) IN SO FAR AS IT RELATES TO THE SCHEDULE PROPERTY FORMED IN SY.NO.83/4 OF THANISANDRA VILLAGE. K.R. PURAM HOBLI, BANGALORE EAST TQ., BELONGING TO THE PETITIONER AT SL.NO. 575 OF THE SCHEDULE APPENDED TO THE NOTIFICATION DATED 18.06.2014 AND ETC.
IN W.P.NO.19086/2015:
BETWEEN:
SRI. H. V. RAJESH S/O SRI. H. S. VARADARAJA IYENGAR, AGED ABOUT 46 YEARS, RESIDING AT
558 NO.100, 8TH CROSS, MALLESHWARAM , BANGALORE - 03 ...PETITIONER (BY SRI. K. H. SOMASHEKAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
REPRESENTED BY ITS SECRETARY,
BANGALORE - 560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 20
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 20. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNX - F AND ETC.
IN W.P.NO.21999/2015:
BETWEEN:
SMT M. SHASHIKALA
W/O SHRI RAMESH RAO,
AGED ABOUT 59 YEARS,
RESIDING AT NO.218,
'SHASHIRA',
TEACHERS COLONY,
NAGARABHAVI,
BANGALORE-560 072.
559 2. SMT.KALAVATHI BAI
W/O SHRI. ROOP SINGH,
AGED ABOUT 54 YEARS,
R/AT NO.125, M.S.S.R NAGAR,
MATHIKERE,
BANGALORE-560 054.
SMT. JOHNSY BEULA
W/O SHRI. ARTHUR SOLOMON,
AGED ABOUT 61 YEARS,
R/AT NO.8, ANUJAY,
CAUVERY STREET,
ANJANEYASWAMY LAYOUT,
THINDLU,
VIDYARANYAPURA POST,
BANGALORE-560 097. ...PETITIONERS (BY SRI. NITIN R., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
DR.AMBEDKAR VEEDHI,
BANGALORE-560 001.
THE COMMISSISONER
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
K.P.WEST,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
K.P.WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE SECOND
560 FINAL NOTIFICATION DATED 18.06.2014 AS PUBLISHED IN THE KARNATAKA GAZETTE ON 18.06.2014 ISSUED BY THE R-1 VIDE ANNX -H AND ETC.
IN W.P.NO.28675/2015:
BETWEEN:
SMT. K. NAVANEETHA W/O LATE K. SEETHARAM AGED ABOUT 60 YEARS R/AT NO.49, DVG ROAD GREEN GARDEN, III MAIN II PHASE, BANJARA LAYOUT HORAMAVU, KALKERE POST BENGALURU - 560 043 ...PETITIONER (BY SRI. PRAKASH T HEBBAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
URBAN DEVELOPOMENT DEPARTMENT
5TH FLOOR, M. S. BUILDING
DR. AMBEDKAR ROAD
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMAR PARK WEST
BENGALURU - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE SECOND R-1
561 & 2 TO APPLY THE RATIO PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT AND THE APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P & Q RESPECTIVELY, SUBMITTED THROUGH HER SOCIETY AND ETC.
IN W.P.NO.34826/2015:
BETWEEN:
SMT. KANTHI HEGDE
W/O S.M. HEGDE,
AGED ABOUT 62 YEARS,
R/O KANTHI,
NO.13, CHAKRAVARTHY LAYOUT,
1ST MAIN,
PALACE CROSS ROAD,
BANGALORE-560 020.
SRI.HARSHA HEGDE
S/O S.M. HEGDE,
AGED ABOUT 39 YEARS,
R/O KANTHI, NO.13,
CHAKRAVARTHY LAYOUT,
1ST MAIN, PALACE CROSS ROAD,
BANGALORE-560 020.
SMT.RASHMI HEGDE
D/O S.M.HEGDE,
AGED ABOUT 37 YEARS,
R/O KANTHI, NO.13,
CHAKRAVARTHY LAYOUT,
1ST MAIN, PALACE CROSS ROAD,
BANGALORE-560 020.
PETITIONERS 2 AND 3 ARE REPRESENTED
BY THEIR P A HOLDER
SMT.KANTHI HEGDE
R/O. KANTHI NO.13, CHAKRAVARTHY LAYOUT
1ST MAIN PALACE CROSS ROAD
BANGALORE - 560 020 ...PETITIONERS (BY SRI. YESHU MISHRA, ADVOCATE FOR SRI. S.M. HEGDE KADAVE, ADVOCATE)
562 AND:
STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING
& URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560 020.
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S.SACHIN, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE FINAL NOTIFICATION DATED 23.02.2004 IN SO FAR AS IT RELATES TO SITE NOS. 3, 5, 7, 9 & 12 FORMED IN THE LAND BEARING SY.NO. 82/8 OF CHALLAKERE VILLAGE, K.R. PURAM HOBLI, BANGALORE SOUTH TQ., VIDE ANNX -D AS STATED IN THE SCHEDULE ISSUED BY R-1 AND ETC.
IN W.P.NO.59793/2015:
BETWEEN:
M/S. SOBHA PROJECTS AND TRADE PRIVATE LIMITED, A COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956, HAVING REGISTERED OFFICE AT NO.23/1, SONNENAHALLI VILLAGE, BROOKE FIELD, MAHADEVAPURA POST, BANGALORE-560 048 REPRESENTED BY ITS AUTHORISED SIGNATORY
563 BY SMT. V. PADMAVATHI ...PETITIONER (BY SRI. MADHUKAR DESHAPANDE, ADVOCATE AND SRI. S.V.BHAT, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REP BY ITS SECRETARY,
HOUSING AND URBAN
DEVELOPMENT DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE-560 001
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE - 03
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE - 03
SRI.MADHUSOODAN NAMBIAR
S/O SRI.KUPPADAKATH RAGHAVAN NAMBIAR,
AGED 56 YEARS,
NO.1, CHRISTELLA VILLA,
206, WHITEFIELD,
BANGALORE-560 066 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3; SRI. VISHWANATH R. HEGDE, ADVOCATE FOR R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION DATED 03.02.2003 UNDER SECTION 17[1] OF THE BANGALORE DEVELOPMENT AUTHORITY ACT,1976 [KARNATAKA ACT.NO.12 OF 1976] VIDE ANNEX -J IN RESPECT OF SY.NO.137/1 OF CHALLAKERE VILLAGE, OF WHICH THE SCHEDULE PROPERTY FORMS PORT AND QUASH THE FINAL DECLARATION VIDE NOTIFICATION DATED 18.06.2014 ISSUED UNDER SECTION 19[1] OF THE BANGALORE DEVELOPMENT AUTHORITY ACT, 1976
564 [KARNATAKA ACT NO.12 OF 1976] VIDE ANNEX - L IN RESPECT OF SY.NO.137/1 OF CHALLAKERE VILLAGE OF WHICH THE SCHEDULE PROPERTY FORMS PORT IN THE ALTERNATIVELY AND ETC.
IN W.P.NO.1876/2016:
BETWEEN:
SMT. SARADA W/O MANJUNATH AGED ABOUT 58 YEARS R/A NO.44/2, 7TH CROSS 7TH MAIN, MALLESWARAM BANGALORE-560003 ...PETITIONER (BY SRI. MANJUNATH K. V., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING
& URBAN DEVELOPMENT
M. S. BUILDING
BANGALORE-560 001
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020
BY ITS COMMISSIONER
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR SRI. B.S.SACHIN, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - D IN SO FAR AS
565 THE PETITIONER IS CONCERNED AND RELATING TO THE SCHEDULE PROPERTY AND ETC.
IN W.P.NO.8603/2016:
BETWEEN:
SRI. DILIP PRABHAN S/O SRI R. PRABHAKAR MAJOR, RESIDING AT LAXMI NIVAS MAMANGALM, PALARIVATTON COCHIN-680025 KERALA STATE REPRESENTED BY HIS POWER OF ATTORNEY HOLDER NAMBIAR RAGHAVAN MADHUSOODAN S/O LATE SRI RAGHAVAN NAMBIAR AGED ABOUT 59 YEARS RESIDING AT CHRISTELLA VILLA NO.1 206, WHITEFIELD, MAIN ROAD BANGALORE-66 ...PETITIONER (BY SRI. SUNIL KUMAR, ADVOCATE AND SRI. MANJUNATHA V RAYAPPA, ADVOCATE)
AND:
ADDL. CHIEF SECRETARY
URBAN DEVELOPMENT DEPARTMENT
GOVERNMENT OF KARNATAKA
VIKAS SOUDHA
BANGALORE-1
COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
BANGALORE-560 001
THE ADDL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
BANGALORE-560 001 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
566
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY LAND ACQUISITION NOTIFICATION BENGALURU DATED 03.02.2003 AT ANNEX - G AND QUASH THE FINAL DECLARATION VIDE NOTIFICATION DATED 18.06.2014 AT ANNEX -J AND ETC.
IN W.P.NO.8707/2016:
BETWEEN:
SRI. M. M. NAMBOODIRIPAD S/O SRI. NAMBOODIRI PAD, AGED ABOUT 60 YEARS NOW RESIDING AT, APARTMENT C-403, MANASA ROYAL, OPPOSITE NARAYANANANDA YOGA ASHRAM,HINKAL, MYSORE-570 030. REPRESENTED BY HIS, POWER OF ATTORNEY HOLDER, NAMBIAR RAGHAVAN MADHUSOODAN, MAJOR, S/O LATE SRI. RAGHAVAN NAMBIAR, RESIDING AT VILLA NO.1, CRISTALA,206, WHITE FIELD, MAIN ROAD, BANGALORE-66. ...PETITIONER (BY SRI. SUNIL KUMAR SAMANTH, ADVOCATE AND SRI. MANJUNATHA V. RAYAPPA, ADVOCATE)
AND:
ADDL. CHIEF SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
GOVERNMENT OF KARNATAKA,
VIKAS SOUDHA
BANGALORE-01.
COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
BANGLAORE-560001.
567
THE ADDL. LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
BANGALORE-560001. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY LAND ACQUISITION NOTIFICATION DATED 03.02.2003 AT ANNEX -G AND QUASH THE FINAL DECLARATION VIDE NOTIFICATION DATED 18.06.2014 AT ANNEX - J AND ETC.
IN W.P.NO.16505/2016:
BETWEEN:
SRI. BASAPPA S/O. LATE MUNIVEERAPPA AGED ABOUT 65 YEARS AMANIBYRATHIKANE K.R. PURAM HOBLI BANGALORE EAST - 560 036
…PETITIONER (BY SRI. M. SHIVAPRAKASH, ADVOCATE)
AND:
THE PRINCIPAL SECRETARY
DEPARTMENT OF HOUSING AND URBAN
STATE OF KARNATAKA
VIKASA SOUDHA
BANGALORE - 560 001.
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560 020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
568
BANGALORE - 560 020
THE ASSISTANT EXECUTIVE ENGINEER
BANASWADI DIVISION
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560 043
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1-R4; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S.SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AT ANNEXURE -E INSOFAR AS PETITIONER LAND AND DECLARE THAT THE LAND BEARING SY.NO.5/2 AN EXTENT OF 0.34 GUNTAS NOTIFIED FOR ACQUISITION IN THE YEAR 2004 FAIL TO TAKE POSSESSION AND PASS AWARD AS PROVIDED UNDER THE STATUES CONSEQUENTLY THE SCHEME IS LAPSED AND ETC.
IN W.P.NO.20131/2016:
BETWEEN:
SRI JANAK RANJIT TOPRANI S/O SRI. RANJIT HARIDAS TOPRANI AGED ABOUT 54 YEARS, R/AT 311-312 SHEFFIELD TOWERS, 2ND CROSS LANE, LOKHANDWALA COMPLEX, ANDHERI WEST, MUMBAI-400 053. ...PETITIONER (BY SRI. MANJUNATH K. V., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
569
M.S. BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020.
BY ITS COMMISSIONER.
THE LAND ACQISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - E ISSUED BY THE R-1 IN SO FAR AS THE PETITIONER IS CONCERNED AND RELATING TO THE SCHEDULE PROPERTY AND ETC.
IN W.P.NO.20132/2016:
BETWEEN:
SRI JANAK RANJIT TOPRANI S/O SRI RANJIT HARIDAS TOPRANI, AGED ABOUT 54 YEARS, R/AT 311-312 SHEFFIELD TOWERS, 2ND CROSS LANE, LOKHANDWALA COMPLEX, ANDHERI WEST, MUMBAI-400 053. ...PETITIONER (BY SRI. MANJUNATH K. V., ADVOCATE)
AND:
THE STATE OF KARNTAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING &
URBAN DEVELOPMENT,
M.S.BUILDING,
BANGALORE-560 001.
570 2. THE BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE-560 020,
BY ITS COMMISSIONER.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR. COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 WHICH IS ENCLOSED AS ANNEXURE -E ISSUED BY THE R-1 IN SO FAR AS THE PETITIONER IS CONCERNED AND RELATING TO THE SCHEDULE PROPERTY AND ETC.
IN W.P.NO. 34947/2016:
BETWEEN:
MR. MANSOOR PASHA N.
S/O LATE NAWAB JAN,
AGED ABOUT 46 YEARS,
R/AT SITE BEARING NO.34,
JANJAR NO.1433/1,
KHATA NO.34,
VIDYA SAGAR LAYOUT,
THANISANDRA, K.R.PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE.
MR.MOHAMMED FAROOQ
S/O LATE GULAM HUSSAIN,
AGED ABOUT 53 YEARS,
MRS. SHAKEELA BANU
W/O MOHAMMED FAROOQ,
AGED ABOUT 40 YEARS,
BOTH ARE RESIDING AT NO.35,
JANJAR NO.1433D/1,
KHATA NO.35, VIDYA SAGAR LAYOUT,
571
THANISANDRA, K.R.PURAM HOBLI,
BANGALORE EAST TALUK,
BANGALORE.
SMT.ALMAS
W/O AMJAD PASHA,
AGED ABOUT 36 YEARS,
R/AT NO.19/3, 3RD FLOOR,
SIDDARTHA NAGAR, 1ST CROSS,
BANGALORE-560 053.
SMT.MUBEEN TAJ
W/O CHAND PASHA,
AGED ABOUT 32 YEARS,
R/AT NO.44, KATHA NO.2812,
THANISANDRA VILLAGE,
KRISHNARAJAPURAM HOBLI,
BANGALORE EAST TALUK
BANGALORE.
MR.IMTIYAZ PASHA
S/O MOHAMMED YACOOB,
AGED ABOUT 43 YEARS,
R/AT NO.19/3, 1ST FLOOR,
SIDDHARTHA NAGAR, 1ST CROSS,
BANGALORE-560 053. ...PETITIONERS (BY SRI. MOHAMED SHAFIULLA, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
VIDHANA SOUDHA,
BANGALORE-560 001.
THE COMMISSIONER
BANGALORE DEVELOPMEMT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
THE CHIEF ENGINEER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE-560 020.
572
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGAORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 TO R4; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTIFICATION DATED 18.06.2014 ISSUED BY RESPONDENTS AT ANNEX - J AND ETC.
IN W.P.NO.35309/2016:
BETWEEN:
SMT ASMA BEGUM
W/O. SYED EHTSHAMUDDIN,
AGED ABOUT 56 YEARS,
RESIDING AT NO. 66,
K.H.M. BLOCK,
GANGANAGAR,
4TH MAIN,
BANGALORE - 560032
SMT. S. ANSARI BEGUM
W/O. ABDUL MAJEED,
AGED ABOUT 58 YEARS,
RESIDING AT NO. 75,
PILLANNA GARDEN,
1ST STAGE,
BANGALORE - 560084
SMT. ZEENATHI JAN
WIFE OF LATE. MOHAMMED SAMIULLA,
AGED ABOUT 52 YEARS,
R/AT NO. 9, 4TH-B-CROSS,
16TH STREET,
CHANDINI CHOWK ROAD,
SHIVAJINAGAR,
BANGALORE - 560001
573 4. SRI. S. SELVARAJ
S/O. B. SUBRAMANYAM,
AGED ABOUT 61 YEARS,
RESIDING AT NO. 218,
RAMACHANDRAPPA LAYOUT,
KARIYANNAPALYA,
ST. THOMAS TOWN POST,
BANGALORE - 560084
SRI. A NELSON MARIANATHAN
S/O. A AUGUSTINE,
AGED ABOUT 40 YEARS,
RESIDING AT NO. 314/5,
C-BLOCK, AMBEDKARNAGAR,
ARABIC COLLEGE POST,
BANGALORE - 560 045
SMT. AISHA JHAN
WIFE OF MOHAMMED AKRAM
AGED ABOUT 39 YEARS,
RESIDING AT NO. 185,
4TH MAIN, SRIRAMPURAM,
BANGALORE - 560 021 ...PETITIONERS (BY SRI. SRINIVASA MURTHY S. R., ADVOCATE)
AND:
STATE OF KARNATAKA
REP BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT ,
M.S. BUILDING,
BANGALORE - 560 021
THE COMMISSIONER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE - 560 020
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
SANKEY ROAD,
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. G.S. KANNUR, ADVOCATE FOR R2 & R3;
574 SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION ISSUED BYTHE R-1 AT ANNX -H BANGALORE DATED 18.06.2014 AS UNCONSTITUTIONAL AND THE SAME IS UNENFORCEABLE IN THE EYE OF LAW AND PROTECT THE INTEREST OF THE PETITIONERS BY QUASHING THE IMPUGNED NOTIFICATION AT ANNX - H AND ETC.
IN W.P.NO.39427/2016:
BETWEEN:
SRI. FAROOK KHAN
S/O. AYAZ GHANI KHAN,
AGED ABOUT 48 YEARS,
RESIDING AT NO.43,
INFANTRY ROAD,
SHIVAJINAGAR,
BENGALURU-560 001.
SMT. JABEEN TAJ
D/O. NAZEER AHMED,
AGED ABOUT 41 YEARS,
RESIDING AT NO. 632,
CHUNCHAPPA BLOCK,
R.T. NAGAR,
BENGALURU-560 062. ...PETITIONERS (BY S. V. ANGADI, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS SECRETARY TO GOVERNMENT,
URBAN DEVELOPMENT DEPT.,
VIKASA SOUDHA,
BENGALURU-560 001.
THE COMMISSIONER
BDA, KUMARA PARK,
BENGALURU-560 020.
575 3. SPECIAL LAND ACQUISITION OFFICER
BDA, KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR AND SRI. NARENDRA GOWDA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE PRELIMINARY NOTIFICATION DATED 03.02.2003 (ANNEXURE - E) AND ALSO FINAL NOTIFICATION DATED 18.06.2014 ( ANNEXURE -G) ISSUED BY R-1 & 2 IN SO FAR AS THE SCHEDULE PROPERTIES ARE CONCERNED AS ILLEGAL, UNCONSTITUTIONAL ULTRA - VIRES AND OPPOSED TO ALL CANNONS OF PRINCIPLES OF NATURAL JUSTICE AND EQUITY AND ETC.
IN W.P.NO.47965/2016:
BETWEEN:
M/S. CONNEXIONS L.P.G. AND ACCESSORIES A REGISTERED PARTNERSHIP FIRM CONSTITUTED UNDER THE PROVISIONS OF THE INDIAN PARTNERSHIP ACT, 1932, HAVING ITS OFFICE AT: NO.116, P & T COLONY, R.T. NAGAR, 3RD CROSS, 2ND BLOCK, BANGALORE-560 032.
AND HAVING ITS GODOWN AT:
SITE BEARING NOS. 1, 1/A & 1/B, HOUSE LIST NO.99, KHATHA NO. 384/A, HENNUR VILLAGE, KASABA HOBLI, BANGALORE NORTH TALUK, BANGALORE-560 084, REPRESENTED BY DULY AUTHORIZED PARTNER:
MR. T. RAMU, S/O. LATE SRI. MADHAVA NAIDU T., AGED ABOUT 61 YEARS,
576 NO.116, P & T COLONY, R.T. NAGAR, 3RD CROSS, 2ND BLOCK, BANGALORE-560 032. ...PETITIONER (BY SRI. GANESH BHAT Y. H., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HOUSING AND
URBAN DEVELOPMENT,
M.S. BUILDING,
BANGALORE-560 001.
THE BANGALORE DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER,
KUMARA PARK WEST,
BANGALORE-560 020.
THE LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS
W.P. IS FILED UNDER ARTICLE 226 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX -T AND ETC.
IN W.P.NO.51142/2016:
BETWEEN:
MRS. SHERIN MICHAEL AGED 55 YEARS, WIFE OF MR. PRAKASH EARNEST MICHAEL
RESIDING AT NO.26, 1ST MAIN, 2ND & 3RD CROSS, GEDDALAHALLI,
577 K.NARAYANAPURA POST, BANGALORE-560077. ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560001.
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020.
REPRESENTED BY ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31/1, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX -L IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.55666/2016:
BETWEEN:
SRI. S. G. JAYADEVAIAH AGED ABOUT 62 YEARS, SON OF SRI. S.GANGA SETTY,
578 NO.82, 1ST MAIN, 6TH CROSS, GEDDALAHALLI VILLAGE, K.NARAYANAPURA POST, BANGALORE-560077 ...PETITIONER (BY SRI. B V SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL AND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
579 IN W.P.NO.57150/2016:
BETWEEN:
SRI. KARTHIGEYAN JAYARAJ
S/O SRI R JAYARAJ,
AGED ABOUT 30 YEARS,
NO.49, IST MAIN, 4TH CROSS,
GEDDALAHALLI,
K.NARAYAPURA POST,
BANGALORE-560077 ...PETITIONER (BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETATY,
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDING,
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK ROAD,
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. UDAY HOLLA, SR.COUNSEL FOR SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO. 31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX -M IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN OPERATIVE IN LAW AND ETC.
580 IN W.P.NO.57245/2016:
BETWEEN:
SRI. MAHESH C., AGED ABOUT 32 YEARS, SON OF SRI. V. S. CHANDRASEGARAM NO.45, 1ST MAIN, 4TH CROSS, GEDDALAHALLI K. NARAYANAPURA POST BANGALORE - 560 077 ...PETITIONER
(BY SRI. B V SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS,
BANGALORE - 560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020
REPRESENTED BY
ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
BANGALORE - 560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX -J IS ILLEGAL,
581 WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.58220/2016:
BETWEEN:
SRI. M. J. VEERESH AGED ABOUT 45 YEARS, SON OF SRI. S.M. JAYANNA NO.23, 2ND MAIN, 4TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE-560 077. ...PETITIONER
(BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDINGS,
BANGALORE - 560 001.
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020,
REPRESENTED BY
ITS COMMISSIONER.
THE ADDITIONAL LAND
ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
BANGALORE - 560 020. …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE
582 PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT [ANNEXURE -K] IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.58223/2016:
BETWEEN:
SRI. SIMON LAWRENCE AGED ABOUT 38 YEARS, SON OF SRI. PETER JOSEPH NO.138, 2ND MAIN, 2ND CROSS, GEDDALAHALLI K.NARAYANAPURA POST BANGALORE-560077 ...PETITIONER
(BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S.BUILDING
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY
ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALROE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
583
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX -J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.58362/2016:
BETWEEN:
SRI. SAGAYI RAJU AGED ABOUT 51 YEARS, SON OF SRI. JOSEPH, NO. 40, 2ND MAIN, 7TH CROSS, GEDDALAHALLI, K. NARAYANAPURA POST, BANGALORE - 560 077 ...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REP BY ITS SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
M.S. BUILDING,
BANGALORE - 560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560020.
REP BY ITS COMMISSIONER
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
584
T. CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE - 560 020. …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R.PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.062014 VIDE ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.59167/2016:
BETWEEN:
SRI. C. CHOWRAPPA AGED ABOUT 50 YEARS, SON OF LATE CHINNAPPA NO.44, 2ND MAIN ROAD, 7TH CROSS, GEDDALAHALLI K.NARAYANAPURA POST BANGALORE-560077 ...PETITIONER
(BY SRI. B. V. SHANKARANARAYANA RAO, ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT,
M.S.BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
585
THE ADDITIONAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO. 31, GEDDALAHALLI VILLAGE, K.R.PURAM HOBLI, BANGALORE EAST TALUK, INCLUDED AT AL NO. 251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 [ANNEXURE -J] IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN -OPERATIVE IN LAW AND ETC.
IN W.P.NO.59169/2016:
BETWEEN:
SMT. R. JAYALAKSHMI AGED ABOUT 61 YEARS WIFE OF LATE V RAJU NO 114, 8TH CROSS, GEDDALAHALLI K. NARAYANAPURA POST BANGALORE - 560 077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B. V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE - 560001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE - 560 002
586
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE - 560002 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 AT ANNEX-J IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON-EST AND HENCE, IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.61955/2016:
BETWEEN:
SRI. A. AROCKIA DASS AGED ABOUT 60 YEARS SON OF LATE A. AROCKIA SWAMY NO. 51, 2ND MAIN CHANDRA SHEKAR LAYOUT K. NARAYANAPURA POST BANGALORE - 560 077.
…PETITIONER (BY SRI. SHANKARANARAYANA RAO B.V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS
SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE - 560001
BANGALORE DEVELOPMENT AUTHORITY
587
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE - 560 002
REPRESENTED BY ITS
COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560002 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURAM, HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 [ANNEXURE -K] IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.63205/2016:
BETWEEN:
SRI. I. AROKIA SWAMY AGED ABOUT 58 YEARS SON OF LATE R. ISSAC NO 93, 1ST MAIN, 7TH CROSS, GEDDALAHALLI K. NARAYANAPURA POST BANGALORE - 560077 ...PETITIONER (BY SRI. SHANKARANARAYANA RAO B.V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M. S. BUILDINGS
BANGALORE - 560001
588
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE - 560020
REPRESENTED BY
ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE - 560020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31 GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX -J IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN- OPERATIVE IN LAW AND ETC.
IN W.P.NO.2531/2017:
BETWEEN:
SMT. ASHA
AGED ABOUT 51 YEARS
W/O N. KRISHNA RAO,
RESIDENT OF NO.19/1 (OLD NO.10/1)
1ST FLOOR,9TH CROSS,
SWIMMING POOL EXTENSION,
MALLESWARAM,
BANGALORE-560 003
HARISH KHANNA
AGED ABOUT 72 YEARS
S/O K. L. KHANNA,
RESIDENT OF NO.E702,
589
RAINBOW VISTA, IDL ROAD,
KUKKATPALLY,
HYDERABAD-500 072
I. K. KHANNA
AGED ABOUT 61 YEARS
SON OF M. L. KHANNA,
RESIDENT OF NO.GA SHARAMALAYA
II PRITHVI AVENUE,
2ND STREET,ABHIRAMAPURAM,
CHENNAI-600 018 ...PETITIONERS (BY SRI. DINESH RAO N., ADVOCATE)
AND:
BANGALORE DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST,
BANGALORE-560 001
SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY,
ARKAVATHY LAYOUT,
RAILWAY PARALLEL ROAD,
KUMARA PARK WEST,
BANGALORE-560 001 …RESPONDENTS (BY SRI. K KRISHNA, ADVOCATE FOR R1 & R2 )
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO REGULARIZE THE RESPECTIVE SITES OF THE PETITIONERS IN THEIR FAVOUR BY COLLECTING BETTERMENT CHARGES, AND IF IN CASE THERE IS ANY LEGAL IMPEDIMENT TO REGULARIZE GRANT ALTERNATIVE SITES TO PETITIONERS WITHIN REASONABLE TIME AND ETC.
IN W.P.NO.5209/2017:
BETWEEN:
SRI. T. X. MATHEWS
S/O LATE XAVIER
AGED ABOUT 45 YEARS
590 2. MRS. USHA MATHEWS
W/O MR. T. X. MATHEWS
AGED ABOUT 40 YEARS
BOTH AT NO.41
2ND MAIN, 7TH CROSS
GEDDALAHALLI
K. NARYANAPURA POST
BANGALORE-560 077 ...PETITIONERS
(BY SRI. SHANKARANARAYANA RAO B.V., ADVOCATE)
AND: 1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020 …RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S.SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE PROPERTY FORMING PART OF LAND IN SY.NO.31 GEDDALAHALLI VILLAGE K.R.PURAM HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX -L IS ILLEGAL, WITHOUT JURISDICTION ARBITRARY AND NON-EST AND HENCE IN- OPERATIVE IN LAW AND ETC.
591 IN W.P.NO.5212/2017:
BETWEEN:
SMT. PRAVEENA SHREE E.
D/O M. EKAMBARAM
AGED 36 YEARS
SMT. BRINDA E. SURESH
D/O M EKAMBARAM
AGED 33 YEARS
BOTH ARE RESIDING AT
NO.63, 1ST MAIN
5TH CROSS, GEDDALAHALLI
K. NARAYANAPURA POST
BANGALORE-560 077 ...PETITIONERS
(BY SRI. SHANKARANARAYANA RAO B.V., ADVOCATE)
AND:
STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
URBAN DEVELOPMENT DEPARTMENT
M.S. BUILDINGS
BANGALORE-560 001
BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560 020
REPRESENTED BY
ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BANGALORE-560 020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS IN RESPECT OF THE SCHEDULE
592 PROPERTY FORMING PART OF LAND IN SY.NO.31, GEDDALAHALLI VILLAGE, K.R. PURA HOBLI, BANGALORE EAST TALUK, INCLUDED AT SL.NO.251 OF THE 2ND FINAL NOTIFICATION DATED 18.06.2014 VIDE ANNEX - L PASSED BY R- 1 IS ILLEGAL, WITHOUT JURISDICTION, ARBITRARY AND NON- EST AND HENCE IN-OPERATIVE IN LAW AND ETC.
IN W.P.NO.37478/2017:
BETWEEN:
SMT. GEETHA W/O. SUDHAKAR HEBBAR AGED ABOUT 60 YEARS R/AT 43 NISARGH, 3RD MAIN ROAD M. M. S. LAYOUT VIDHYARANYAPURA, BANGALORE-560097
...PETITIONER (BY SRI. HEGDE V. S., ADVOCATE )
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
DR. AMBEDKAR ROAD
M. S. BUILDING
BANGALORE-560001
REP BY ITS CHIEF SECRETARY
BANGALORE DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER
CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020
THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020.
…RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S.SACHIN, ADVOCATE FOR R2 & R3)
593
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS UNDER THE PRL.NOTIFICATION DATED 03.02.2003 FINAL NOTIFICATION DATED 23.02.2004 AT ANNEX -G & H ISSUED BY R-1 IN RESPECT OF THE SCHEDULE PROPERTY IS DEEMED TO HAVE LAPSED IN VIEW OF THE PROVISIONS OF SEC.24(2) OF RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013 (CENTRAL ACT 30/2013) AND CONSEQUENTLY TO DIRECT THE RESPONDENT TO ISSUE AN APPROPRIATE NOTIFICATION IN VIEW OF THE DEEMED PROVISIONS OF SEC. 24(2) OF THE NEW ACT AND ETC.
IN W.P.NO.37480/2017:
BETWEEN:
SMT. K. NALINI AGED ABOUT 60 YEARS W/O. P KRISHNAMURTHY R/AT 242 NEW NO.230 A.K.COLONY,B.S.A.ROAD CROSS, NEAR LITTLE BOBBIN SCHOOL, BANGALORE-560 005 ...PETITIONER
(BY SRI. HEGDE V. S., ADVOCATE)
AND:
STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
DR. AMBEDKAR ROAD,
M. S. BUILDING,
BANGALORE-560 001
REP BY ITS CHIEF SECRETARY
BANGALORE DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER
CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE-560 020
THE SPECIAL LAND
ACQUISITION OFFICER
594
BANGALORE DEVELOPMENT AUTHORITY,
CHOWDAIAH ROAD,
KUMARA PARK WEST,
BANGALORE-560 020 …RESPONDENTS
(BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR SRI. B.S. SACHIN, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS UNDER PRELIMINARY NOTIFICATION DATED 03.02.03 THE FINAL NOTIFICATION DATED 23.02.2004 VIDE ANNEX-H, ISSUED BY THE R-1 IN RESPECT OF THE SCHEDULE PROPERTY IS DEEMED TO HAVE LAPSED IN VIEW OF THE PROVISIONS OF SECTION 24(2) OF RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013 (CENTRAL ACT 30 OF 2013) AND CONSEQUENTLY TO DIRECT THE RESPONDENT TO ISSUE AN APPROPRIATE NOTIFICATION IN VIEW OF THE DEEMED PROVISIONS OF SECTION 24(2) OF THE NEW ACT AND ETC.
IN W.P.NO.19783/2018:
BETWEEN:
SMT. R. BHAGYALAKSHMI
AGED ABOUT 56 YEARS
W/O. SRI. R. SHYAMPRASAD REDDY,
R. SHYAM PRASAD REDDY
AGED ABOUT 65 YEARS
S/O. LATE. R T MALLAREDDY,
BOTH ARE RESIDING AT
AT FLAT NO. 702, SAI KUTEER APARTMENT,
SY. NO. 2/1, VIDYANAGAR,
THANISANDRA VILLAGE,
DR. SHIVARAMAKARANTH POST,
BENGALURU 560077. ...PETITIONERS
(BY SRI. C M NAGABUSHANA, ADVOCATE)
595
AND:
THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIKASA SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
REP BY ITS SECRETARY
THE BANGALORE DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE - 560020.
REP BY ITS COMMISSIONER
THE ADDITIONAL LAND
ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY,
T. CHOWDAIAH ROAD,
KUMARA PARK WEST EXTENSION,
BANGALORE - 560020.
…RESPONDENTS (BY SRI. G.V. SHASHIKUMAR, AGA FOR R1; SRI. K. KRISHNA, ADVOCATE FOR R2 & R3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE ACQUISITION PROCEEDINGS INITIATED VIDE PRELIMINARY NOTIFICATION DATED 03.02.2003, ISSUED UNDER SECTION 17(1) OF THE BDA ACT, 1976 VIDE ANNEX -E BY THE R-2 & NOTIFICATION DATED 18.06.2014 VIDE ANNX-F ISSUED BY THE R-1 IN RESPECT OF THE PETITION SCHEDULE PROPERTIES ARE CONCERNED AS LAPSED, IN VIEW OF SECTION 27 OF THE BENGALURU DEVELOPMENT AUTHORITY ACT AND ETC.
THESE WRIT PETITIONS HAVING BEEN HEARD AND RESERVED FOR ORDERS, COMING ON FOR PRONOUNCEMENT THIS DAY, THE COURT MADE THE FOLLOWING:
596 ORDER
In all these writ petitions, challenge is laid to the Preliminary Notification No.BDA/CMMR/KLAO/LA19/ 104/2002-03, BANGALORE, dated 03.02.2003, Final Notification No.UDD 193 MNX 2004, BANGALORE, dated 23.02.2004 and revised/modified Notification bearing No.UDD 426 MNJ 2011, BANGALORE dated 18.06.2014 issued under Section 17(1) & (3) and sub-section (1) of Section 19 of the Bangalore Development Authority Act, 1976 (for short ‘BDA Act’) respectively for the purposes of wit for the formation of Layout called “ARKAVATI LAYOUT” at Bengaluru.
BRIEF HISTORY:
The Bangalore Development Authority (for short ‘BDA’) issued a Preliminary Notification under Section 17(3) of the BDA Act for acquisition of 3339 acres of land for formation of Arkavati Layout on 03.02.2003. A modified Preliminary Notification came to be issued on 16.09.2003 showing the extent of land as 3,839 acres 12 guntas situated in the following 16 villages: 1) Dasarahalli 2) Byrathikane
597 3) Challakere 4) Geddalahalli 5) K Narayanapura 6) Rachenahalli 7) Thanisandra 8) Amruthhalli 9) Jakkur 10) Kempapura 11) Sampigehalli 12) Srirampura 13) Venkateshpura 14) Hennur 15) Hebbala 16) Nagavara
Notices under Section 17(5) of the BDA Act was issued and there was no objection received in respect of 91 acres 7 guntas. Objections received in respect of 2658 acres were rejected. BDA resolved to delete 1089 acres 12 guntas of land and to obtain sanction for 2750 acres. Accordingly, a scheme formulated came to be sanctioned by the Government of Karnataka (for short ‘State’) under Section 18(3) of the BDA
598 Act for 2750 acres of land. Final Notification dated 23.02.2004 came to be issued for acquisition of 2750 acres of land situated in the aforesaid 16 villages. Awards came to be passed to an extent of 1618.38 acres. BDA claims to have taken possession in respect of 1459.37 acres of private land and 459.16 acres of Government land and in all, 1919.13 acres of land. BDA claims to have formed the Layout by carving 14103 plots/sites apart from developing the roads, drains, civic amenity sites, etc.
The acquisition proceedings came to be questioned before this court by filing writ petitions on several grounds in W.P.Nos.51119-51132/2004 and connected matters. The learned Single Judge allowed the writ petitions by declaring that BDA has no jurisdiction to frame developmental schemes in Bangalore Metropolitan Area amongst granting other reliefs. This order was challenged in Writ Appeal No.2625/2005 and connected matters. Since some of the writ petitions had also been filed challenging acquisition of lands for the formation of “Arkavati Layout” on the grounds, which had been upheld by the learned Single Judge, they were also taken up for consideration by Division Bench since identical questions of
599 law and fact arose for consideration along with writ appeals. The Division Bench in the matter of THE COMMISSIONER BDA AND OTHERS v. STATE OF KARNATAKA BY ITS SECRETARY reported in ILR 2006 KAR 318 (hereinafter referred to as "Division Bench") by order dated 25.11.2005 allowed the writ appeals filed by the BDA and State, and set aside the order dated 15.04.2005 passed by the learned Single Judge and dismissed the challenge laid to acquisition of lands for formation of Arkavati Layout. The acquisition of lands came to be upheld by Division Bench subject to the conditions stipulated thereunder.
In fact, Division Bench was also persuaded by the Memo filed by BDA, which was also taken note of by the Division Bench while issuing directions.
The order passed by the Division Bench of this Court came to be challenged before the Hon’ble Apex Court and after considering the rival contentions, Hon’ble Apex Court in the matter of BONDU RAMASWAMY AND OTHERS vs BANGALORE DEVELOPMENT AUTHORITY AND OTHERS reported in (2010) 7 SCC 129 (hereinafter referred to as
600 “BONDU RAMASWAMY’s case”) upheld the decision of the Division Bench, subject to BDA’s actions to take certain corrective measures by requiring it to reexamine certain aspects and provide an option to the land losers to secure some additional benefit as an incentive to accept the acquisition. In other words, directions issued by the Division Bench noted supra was affirmed subject to further directions and clarifications issued thereunder. The Hon’ble Apex Court had also observed that all allotments made by BDA either by forming Layouts or by way of bulk allotments, would be subject to the modified directions issued, extracted herein above.
Pursuant to said clarification and directions issued by Hon’ble Apex Court, BDA is said to have undertaken the exercise and in the process, has recommended certain lands to be excluded from entire acquisition by submitting re-modified scheme for approval by the appropriate Government and in terms of the order dated 03.04.2014 (Annexure-C in W.P.No.59219/2014) has approved the same.
601 8. By virtue of aforesaid order passed by the Hon’ble Apex Court and keeping in view the additional directions issued, the State issued a Notification dated 18.03.2011 declaring that land owners are entitled for allotment of developed plots in the ratio of 60:40 in 55% of the land acquired after deducting the land to be utilized for civic amenity purposes.
The BDA pursuant to directions issued has conducted an enquiry through Land Acquisition Officers by examining the applications and representations submitted by various applicants and placed the said report before the Board of BDA. Subsequently, BDA has approved the report and restricted the total area to 176.07 acres of land for acquisition by deleting 983.33 guntas vide resolution No.79/2013 dated 12.02.2013. The deleted lands measuring 983.33 guntas included 198 acres 20 guntas of denotified lands and 83 acre 8 guntas of land in respect of which acquisition proceedings had been already quashed in different cases. On the report submitted by the BDA forwarded to the Government, the State issued a modified scheme and thereafter the Notification dated 18.06.2014 came to be issued, under which an extent of 1766
602 acres 7 guntas of land was sought to be acquired. It is this Notification which has been challenged in these writ petitions apart from challenging the earlier Notification also by some of the petitioners.
CONTENTIONS OF PETITIONERS/RESPONDENTS: 10. Sum and substance of the grievance of the petitioners in these writ petitions revolves around the following contentions:
10.1 Some of the writ petitions have been filed by the bonafide allottees of the sites formed by BDA in Arkavati Layout, pursuant to which possession certificates have been issued and Lease cum Sale Agreement in respect of the respective sites allotted to them have also been executed. They have also sought for direction to the BDA to issue either possession certificate or execute Lease cum Sale Agreement or absolute sale deed and for issuance of khata.
10.2 In few of the writ petitions like W.P.No.42063/2012 and other matters, the Notification issued under sub-section(1) of Section 48 of the Land Acquisition Act, 1894 (for short ‘LA Act’), which came to be issued by the State withdrawing the
603 lands specified thereunder from acquisition has been called in question contending interalia that pursuant to Preliminary and Final Notification issued, BDA has formed the layout and sites have been allotted to them and Lease cum Sale Deed have also been executed in their favour and they are in possession and enjoyment of the sites and as such Government could not have denotified certain lands by withdrawing from acquisition.
10.3. Pursuant to the directions issued by the Division Bench and further modified directions issued by the Hon’ble Apex Court in BONDU RAMASWAMY’s case, representations have been submitted by several owners of the land contending interalia that their claim would fall within the four corners of the said directions. The said representations having been considered by the BDA and having rejected, land owners have filed writ petitions.
10.4 Whereas, few writ petitions like W.P.No.638/2014 have been filed challenging the acquisition proceedings culminating in issuance of the Final Notification dated 18.06.2014 contending interalia that acquisition is deemed to have lapsed under Section 24(2) of Right to Fair Compensation
604 and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short ‘ New LA Act’) on account of possession having not been taken.
10.5 Yet, few writ petitions have been filed by land owners for deletion of their respective lands on the ground of further directions issued in BONDU RAMASWAMY’s case would enure to their benefit. In other words, they have sought to raise a plea that on account of lands adjacent to the lands owned by them having been deleted, the land owned by them has become landlocked.
SUMMARY OF THE CONTENTIONS RAISED:
It is contended that representations submitted by the land owners had been considered under Section 17(5) of the BDA Act and a Notification under Section 19 of the said Act came to be issued, which is bad in law since acquisition proceedings have already been upheld by this court and the Hon’ble Apex Court and BDA has been directed only to consider the representation and as such, there was no need or necessity for issuance of Notification dated 18.06.2014 once again under Section 19(1) of the BDA Act. It is also contended
605 that Hon’ble Apex Court in BONDU RAMASWAMY’s case has directed the BDA to consider the representations of the land owners as to discrimination meted out to similarly placed land owners and instead of complying with the said direction, BDA has recommended the Government to denotify several lands which is contrary to the dicta laid down by Hon’ble Apex Court. It is also contended that Second Final Notification (for short ‘SFN’) dated 18.06.2014 is without authority of law , as BDA Act does not provide for the same and it has been issued under the Land Acquisition Act, 1894, which has been repealed. It is also contended that SFN has been issued without application of mind. Elaborating on this, it is contended that under SFN, 1766.05 guntas of land have been sought to be acquired and approximately, 500 acres of Government land has been wrongly notified which includes ‘B’ kharab lands. It is contended that Government has not passed any order under Section 97 of the Karnataka Land Revenue Act to divert ‘B’ kharab land for formation of a Layout. Moreover, 20,000 sites are sought to be formed in an area of 2750 acres initially and on account of reduction in the extent namely, confining the acquisition to 1766.05 acres, it would indicate that scheme cannot be implemented, as most of
606 the said lands are tank bed, gomala etc. wherein Layout cannot be formed. It is also contended that Section 503-C of Karnataka Municipal Corporations Act, 1976 by which Planning Authority is constituted, the Bangalore Metropolitan Planning Authority ( for short BMPA) is required to draw a scheme for Bangalore Metropolitan Area and State cannot exercise the power of BMPA by issuing the impugned Notification.
11.1 Yet other forceful argument which has been canvassed relates to the lands which are sought to be acquired is landlocked and/or similarly placed as that of lands which have been denotified. As such, there is hostile discrimination.
11.2 It is further contended that Hon’ble Apex Court in BONDU RAMASWAMY’s case has clearly held that Layout cannot be formed by BDA in bits and pieces or in scattered Layouts, inasmuch as, continuous Layout cannot be formed and as such, Notification is liable to be set aside. It is further submitted that SFN is hit by the provisions of New LA Act and on account of award having not been passed pursuant to the SFN and possession of lands having not been taken,
607 acquisition proceedings are deemed to have been lapsed. It is also contended that neither award amount is paid nor deposited and as such, acquisition proceedings have lapsed.
11.3 It is further contended that erstwhile land owners have formed revenue Layout prior to Preliminary Notification and therefore they ought to have been served with a notice of acquisition and in the absence thereof, it has to be necessarily held as acquisition having been lapsed. Drawing the attention of court to the photographs produced along with writ petitions, it is contended that there are residential buildings constructed by petitioners in the lands in question and they are in existence since long and as such, acquisition of such lands cannot be proceeded with. They have further contended that Land Acquisition Officers (for short LAO) have themselves recommended for exclusion of lands in their reports, which has not been considered and same have been included in SFN.
11.4 Learned advocates appearing for petitioners have contended that BDA has issued different and inconsistent endorsements after considering the representations of the petitioners. They would contend that sketch issued by one
608 LAO would depict the area as deleted, which has been changed by another LAO depicting that same has been acquired. On account of scheme having not been implemented under Section 27, it is deemed to have lapsed since within five (5) years from the date of first Final Notification dated 23.02.2004, the scheme has not been implemented.
11.5 For the purposes of convenience, contentions raised in some of the writ petitions including the common contentions referred to herein above are enumerated below:
W.P.No.51929/2014 & Connected Matters:
Preliminary Notification under section 17(3) of BDA Act for acquisition of 3339 acres of land in the 16 villages aforestated for formation of Arkavati Layout came to be issued on 03.02.2003 and subsequently, on 16.09.2003 modified Preliminary Notification was issued proposing thereunder to acquire 3839 acres 12 guntas in the said 16 villages. After issuance of notice under Section 17(5) of BDA Act and on receipt of objections, BDA resolved to delete 1089 acres 12 guntas land and sought for sanction/approval of the scheme for 2750 acres of land and submitted the proposal to the
609 appropriate Government which in turn, sanctioned the scheme under Section 18(3) of the BDA Act. It is thereafter Final Notification dated 23.02.2004 came to be issued for acquiring 2750 acres of land situated in the aforestated 16 villages. After conducting an enquiry, award is said to have been passed to an extent of 1618.38 acres and possession claims to have been taken in respect of 1459.37 acres of private land and 459.16 acres of Government land, thus in all, 1919.13 acres of land has been acquired for formation of the Layout. It is also stated that BDA has formed a Layout by laying or forming 14103 plots apart from constructing roads, culverts, drains, etc. however, said Notifications both Preliminary and Final were under challenge before this court in various writ petitions and said writ petitions came to be allowed by order dated 15.04.2005 (in W.P.Nos.26601-04/2004 and connected matters (reported in ILR 2005 KAR 3710)) and acquisition proceedings initiated by BDA came to be quashed. As already noticed herein above, Division Bench in W.A.Nos.2624- 25/2005 by order dated 25.11.2005 allowed the writ appeals, set aside the order passed by the learned Single Judge upholding the scheme subject to conditions/directions issued thereunder. Directions/ order of Division Bench of this Court
610 came to be affirmed by Hon’ble Apex Court in BONDU RAMASWAMY’s case referred to supra. Hon’ble Apex Court in the directions/clarification issued has made it explicitly clear that any allotment made by BDA either by forming a Layout or by way of bulk allotments would be subject to such directions and clarification issued.
12.1 Subsequent to order/directions issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case, State Government has issued a Notification dated 18.03.2011 declaring that land owners are entitled to plots in the ratio of 40:60 namely, 40% to land owners and 60% to BDA after deducting the land utilised for civic amenities, parks, roads, drainages, culverts, etc. In the light of directions issued by Hon’ble Apex Court, it was to the effect that acquisition of lands in Kempapura and Srirampura is concerned, BDA should reconsider objections to the acquisition having regard to the fact that large areas were not initially notified for acquisition and more than 50% of whatever that was notified for acquisition, was also subsequently deleted from acquisition. BDA has to consider whether in view of deletion to a large extent, development with respect to balance of the acquired lands has become illogical
611 and impractical and if so, whether balance area also should be deleted from acquisition. It was further directed that if BDA still proposes to continue the acquisition, it shall file a report within four (4) months before the High Court so that consequential orders can be passed. Insofar as villages of Venkateshapura, Nagavara, Hennur and Challakere where there are small pockets of acquired lands surrounded by lands, which were not acquired or which were deleted from the proposed acquisition, BDA may consider whether such small pockets should also be deleted if they are not suitable for forming self contained Layouts since acquisition thereof cannot be justified on the ground that these small islands of acquired land, could be used as a stand-alone park or playground in regard to a Layout formed in different unconnected lands in other villages. Similar isolated pockets in other villages should also be dealt with in a similar manner. As such, observing/clarifying these aspects, directions came to be issued by Hon’ble Apex Court that BDA should give option to each of the writ petitioners whose lands have been acquired for the Arkavati Layout to accept allotment for 15% of the land acquired from him by way of developed plots in lieu of compensation, any fractions in excess of 15% may be charged
612 at prevailing rates of allotment or where extent of land acquired exceeds half an acre, to claim in addition to compensation (without prejudice to seek reference, if he is not satisfied with the quantum), allotment of a plot measuring 30’ x 40’ for every half acre of land acquired at the prevailing allotment price and accordingly, directed BDA to undertake such exercise. It is in this background, BDA is said to have conducted an enquiry through Land Acquisition Officers by receiving various applications/representations filed by the applicants and after conducting such enquiry, has placed report before the Board of BDA, who in turn has approved the report and scaled down or reduced the extent of acquisition of the lands for formation of Arkavati Layout to 1760 acres of land by deleting yet another 983 acres 33 guntas of land. The appropriate Government after having perused the said proposal, is said to have approved and re-modified the scheme and accordingly, impugned Notification has been issued for formation for Arkavati Layout.
W.P.30731/2014: 13. It is the contention of Mr. Bharath Kumar V., learned counsel appearing for the petitioner that order passed
613 by this court on 17.10.2017 calling upon BDA to produce the original records to establish the fact that land in question has been acquired, Layout has been formed and sites have been allotted to the applicants and BDA has failed to produce the records. Hence, he prays that an adverse inference may be drawn in favour of petitioner and against the BDA.
13.1 He would also submit that the land which is the subject matter of present writ petition would fall within the parameters prescribed by the Apex Court in BONDU RAMASWAMY’s case namely, on all the three sites, lands which were also proposed to be acquired has been de-notified on account of said land being fully developed, as such land belonging to the petitioner is a land locked. Hence, he prays for acquisition insofar as the petitioner’s land is concerned to be quashed.
13.2 Per contra, Sri.B.S.Sachin, learned counsel appearing for respondent Nos.1 and 2 would defend the acquisition proceedings.
614 W.P.No.36525/2016:
Petitioners claim to be the owners of land bearing Sy.No.1/1 measuring 25 guntas situated at Ammanibyrathi Kane Village, K.R.Puram Hobli, Bangalore East Taluk.
14.1 Petitioners claim title to the property under registered sale deed dated 20.05.1946 and subsequent partition on 15.10.1982. It is the contention of Sri T Seshagiri Rao, learned Advocate appearing for petitioners that entire area is built up and hence, they would fall within the parameters fixed by the Hon’ble Apex Court in BONDU RAMASWAMY’s case. It is also contended that it is a patta land. Revenue records would also indicate that same has not been mutated to the names of petitioners and it continues to reflect the name of Government as owner of the land. On these grounds, they have sought for deletion of their land from acquisition. They would also rely upon the photographs produced to contend that entire surrounding area is built up.
W.P. No. 35204/2014:
Petitioners are claiming to be the owners of sites formed out of Survey No.97/2 of Jakkur Village having
615 purchased the same in the year 1999 and contending that on 08.05.1999 itself the land was converted for non- agricultural/residential purposes. It is submitted by the learned counsel appearing for the petitioners that after purchasing the sites petitioners have put up structures namely, residential building as evident from the photographs produced at Annexures – B1 and B6 and C1 and C9 and katha is also mutated in the respective names of petitioners and taxes are being collected and when this was the factual position, out of blue Preliminary and Final Notification came to be issued proposing to acquire the said lands and petitioner has submitted that on account of property having been build up, dicta laid down by the Apex Court in BONDU RAMASWAMY’s case would be squarely applicable. As such he prays for allowing the writ petition.
W.P.No.37446/2014: 16. It is contended that scheduled sites are formed out of composite land bearing original Sy.Nos.103/1, 103/2, 103/3, 103/4, 103/5 at Rachenahalli Village in which Sy.No.3 was converted way back on 17.07.1992 and petitioners have put up construction and lands in question are landlocked
616 lands and as such, it would fall within four corners of directions/clarification issued by the Hon’ble Apex Court in BONDU RAMASWAMY’s case at paragraph 160(ii) and as such continuation of acquisition of sites in question would be contrary to the directions issued by the Apex Court. Hence, he seeks for allowing the petition and quashing of proceedings.
16.1 Per contra, Sri. Bipin Hegde, learned counsel appearing for respondents would support the acquisition proceedings and prays for dismissal of the petition. He would also reiterate the grounds urged in the statement of objections and would contend that award has been passed and possession of land has been taken over by BDA and handed over to Engineering Section and BDA has formed a Layout and there has been substantial implementation of the scheme. Hence, he prays for dismissal of the writ petition.
16.2 Though, learned Advocate appearing for petitioner has contended that lands in question are the lands which have already been deleted and relies upon the Layout plan (Annexure-D). For the present, it cannot be relied upon and it is neither counter signed by any statutory authorities nor they
617 would indicate as to survey numbers in which sites have been formed or carved out. As to whether the sites in question would form part of Sy.No.103/4 of Rachenahalli village is disputed question of fact which cannot be called into in writ jurisdiction.
16.3 Elaborating his submission, learned Advocate appearing for petitioner would contend that on all the three sides of Sy.No.103/4, lands which were proposed for acquisition have been deleted and as such, land in Sy.No.103/4 is to be construed as an island as indicated in BONDU RAMASWAMY’s case and as such, petitioner is entitled for deletion of said land from acquisition.
16.4 Per contra, learned Advocate appearing for respondent-BDA would contend that possession of Sy.No.103/4 has been taken and sites have been formed and 24 sites have been formed out of which six (6) sites have already been allotted by relying upon document produced along with I.A.No.1/2019.
618 W.P.No.38463/2014:
Petitioners claim to be the owners of Site No.9 carved out of Sy.No.141/1 of Challakere Village, K.R.Puram Hobli, Bangalore East Taluk, having purchased the same under registered sale deed dated 27.02.2013 from Sri.M.C.Narayanaswamy, who had purchased from Sri.C.Santa Maria under a registered sale deed dated 17.03.2004 – Annexures-A and B respectively. It is the grievance of petitioners that said property had been purchased by them for putting up residential building and accordingly, they have constructed residential building which has since been demolished by BDA. It is the grievance of petitioners that their claim has not been considered in terms of law laid down by Hon’ble Apex Court in the case of BONDU RAMASWAMY’s case. Hence, petitioners have sought for quashing of Final Notification dated 23.02.2004 – Annexure-F and Notification dated 18.06.2014 – Annexure-G on the ground that said Notifications are illegal.
17.1 Per contra, Sri.B.S.Sachin, learned Advocate appearing for respondent Nos. - 2 and 3 would support the acquisition proceedings and contends that petitioner is not
619 entitled for any of the relief sought for, inasmuch as, they were not notified khatedars; no application was filed for registering their names as directed by Division Bench of this Court and construction of the house has come up subsequent to Preliminary Notification. On these grounds, respondent Nos.-2 and 3 have sought for dismissal of the petition.
17.2 It is an undisputed fact that petitioner had purchased the property in question on 27.02.2013 i.e., subsequent to Preliminary and Final Notification issued by the BDA. Petitioners have not submitted any representation to BDA. Even in the absence of their claim of BDA having not considered their plea, in the background of Division Bench judgment and BONDU RAMASWAMY’s case will have to be considered.
W.P.No.39832/2014:
Petitioner claims to be the owner of lands bearing Sy.Nos.129/2, 133/1, 133/2 & 133/3 measuring 25 guntas, 32 guntas, 6 guntas and 5 guntas respectively situated at Challakere village, K.R.Puram Hobli, Bangalore East Taluk. He has questioned acquisition Notification relating to Arkavati
620 Layout. Undisputedly, challenge to said Notification has reached Finality before Hon’ble Apex Court in the case of BONDU RAMASWAMY’s case. Pursuant to same, petitioner is said to have submitted representation and endorsement dated 07.01.2011 came to be issued by BDA, which was questioned by petitioners in W.P.Nos.7049-7052/2011. Claim of the petitioner have not been considered in the light of directions and observations made by Hon’ble Apex Court in paragraph 160 of BONDU RAMASWAMY’s case referred to supra, Co- ordinate Bench quashed the same by order dated 01.02.2012 passed in said writ petitions and directed respondent–BDA to re-consider the representation/application submitted by petitioner for deletion of his land from acquisition.
18.1 It is the grievance of petitioner that said representation having been submitted on 27.06.2014, without considering the same, subsequent Notification has been issued. Hence, petitioner is seeking for quashing of Notification.
621
18.2 Learned Advocate appearing for petitioner has reiterated the contentions raised and grounds urged in the writ petitions.
18.3 Sri.B.S.Sachin, learned Advocate appearing for respondent-BDA would draw the attention of the Court to Annexures-R1 to R8 produced along with statement of objections to contend that except sporadic constructions having been put-up in the lands acquired, major portion of the land has been lying vacant as per the mahazar drawn and possession of said land has been taken way back in the year 2004 itself. It is also contended that sites have already been formed in the said lands and as such, he prays for dismissal of the petitions.
W.P.No.43815/2014:
Petitioner claims to be the owner of property bearing Site No.206. The said site has been carved out of Sy.Nos.45/1, 45/6, 48/1, 48/2, 54 and 47 of Dasarahalli village measuring East to West 81.6 feet and North to South 48 feet. He is seeking for quashing of the Notification dated 18.06.2014 insofar as his property is concerned.
622
19.1 It is the contention of Sri. Narayana Rao H.R, learned Advocate appearing for petitioner that said site has been formed by the vendor of petitioner after obtaining conversion order of said land and pursuant to purchase, she has put up construction over the property and residing therein after obtaining electricity and water connection from the statutory authorities and as such khata is also made out and revenue records have been mutated in the name of petitioner in the records of BBMP and as such, at this length of time, if the property is acquired, she would be put to hardship as it is the only property which is available to her. He would also elaborate his submission by contending that entire property, which petitioner had purchased, has been safeguarded by putting up compound wall and it is in her possession and enjoyment and as such, he seeks for quashing of the impugned Notification. He would also contend that the adjacent properties are fully developed and there is no land left for BDA to make any development pursuant to this scheme.
19.2 Per contra, learned counsel appearing for BDA has supported the acquisition insofar as Sy.Nos.45/1, 45/6, 48/1,
623 48/2, 54 and 47 of Dasarahalli village. It is also contended that petitioner is a subsequent purchaser and as such she has no locus standi to file a petition. He would reiterate the grounds urged in the statement of objections by contending that all schemes have been implemented insofar as Dasarahalli village is concerned and as such question of granting any relief to the petitioner does not arise as petitioner’s case would not fall within the parameter laid down by the Division Bench and as affirmed and modified by the Hon’ble Apex Court in BONDU RAMASWAMY’s case. Hence, he prays for rejection of the petition.
19.3 Having heard the learned counsel appearing for petitioner and respondents, it would emerge from the very Notification that undisputedly, petitioner has purchased the property in the year 2004 i.e., under sale deed dated 17.9.2004 and Preliminary Notification came to be issued on 03.02.2003 followed by Final Notification dated 23.02.2004. Thus, petitioner having purchased the property on 17.09.2004, which is subsequent to Notification dated 23.02.2004 and before Notification dated 18.06.2014 (Annexure-A), the only issue which would required to be considered is as to what
624 relief the petitioner would be entitled to in the background of parameters fixed by the Division Bench of this Court as affirmed by the Hon’ble Apex Court in BONDU RAMASWAMY’s case whereunder clarification and further directions came to be issued.
W.P.Nos.44306/2014:
In these writ petitions, petitioners who are claiming to be the purchasers of sites from Talakaveri Housing Cooperative Building Society are contending interalia that they have purchased the sites under registered sale deeds and said sale deeds have come into existence prior to impugned Notifications.
20.1 Sri.B.M.Halaswamy, learned counsel appearing for petitioners would also elaborate his submission by contending that land measuring 8 acres was converted and a memorandum of understanding was entered into between the then land owner - Sri. K. Gundu Rao along with Talakaveri Housing Cooperative Building Society, pursuant to which conversion of land was obtained and sites came to be formed by the Society and sale deeds were executed on behalf of
625 Sri.Gundu Rao by Talakaveri Housing Cooperative Building Society.
20.2 He would submit that BDA had recognized sale deeds executed in favour of allottees till death of Sri.Gundu Rao and subsequent to his death, sale deeds executed have been not recognized. He would also submit that suit filed by the deceased Gundu Rao has also been withdrawn and as such acquisition of lands, insofar, as petitioners are concerned be dropped in the background of BONDU RAMASWAMY's case keeping in mind the adjacent land has also been dropped from the acquisition.
20.3 Per contra, Sri.M.N.Ramanjaneya, learned Standing Counsel appearing for BDA would submit that petitioners are only agreement holders and does not have any right over the property and as such petitioners would not be entitled for the relief sought for. He would also submit that BDA has formed Layout in the said 8 acres of land and allotted sites in favour of applicants and possession also having been delivered, they are waiting for Lease cum Sale Deeds having been executed in
626 favour of allottees. Hence, he prays for dismissal of the writ petition. W.P.No.46766/2014:
Petitioner is the owner of land bearing Survey No.14/1 situated at Thanisandra Village measuring 1 acre 20 guntas. He is seeking for a writ of mandamus to delete the said land from acquisition proceedings as it has been included in Final Notification dated 23.02.2004 Annexure-B. 24.1 It is the contention of Sri.Vikhar Ahmed B., learned counsel appearing for petitioner that claim of petitioner would fall within the four corners of paragraph-160(2) of BONDU RAMASWAMY’s case, inasmuch as, lands adjacent and abutting to petitioner’s land has been denotified by the BDA namely, Survey No.12/7 on eastern side and remaining portion of Survey Nos.14/1 and 66/6. Hence, he seeks for land belonging to petitioner also being set aside. 24.2 Per contra, Sri K.Krishna, learned counsel appearing for respondent-BDA seeks for dismissal of writ petition on the ground that lands abutting to petitioner’s land namely, Survey Nos.13 and 14/2 on northern and southern sides respectively are acquired, possession taken, sites carved out and as such, he prays for dismissal of the writ petition.
627 24.3 Having heard learned Advocates counsel appearing for parties and on perusal of records, it requires to be noticed that in the instant case, undisputedly petitioner was also a party to earlier round of proceedings. Division Bench while disposing of writ appeal on 25.11.2005 granting succor to land owners at paragraph-106(D)(i), gave liberty to applicants to submit appropriate applications to the authorities seeking such exclusion and exemption from acquisition by producing documents to substantiate their contentions within one month from the date of that order and indicating thereunder that they would be at liberty to demonstrate that their lands are situated within green belt area or they are totally built up or properties where there are buildings constructed by Charitable, Educational and Religious Institutions or nursery lands or who have set up factories or their lands are similar to the lands, which are adjoining the lands but not notified for acquisition at all. Undisputedly, petitioner did not submit any application or representation to the BDA. However, now petitioner is attempting to take umbrage on account of matter pending before the Hon’ble Apex Court, even though no application was filed before BDA as ordered by Division Bench. Even otherwise, the Hon’ble Apex Court in BONDU RAMASWAMY’s
628 case which came to be disposed of on 05.05.2010, as already noticed hereinabove, apart from confirming/affirming the judgment of learned Single Judge and affirming acquisition proceedings had also further clarified that BDA can consider whether small pockets of acquired lands and surrounded lands, which are not acquired for the purposes of deletion are not suitable for forming self contained Layout. Hence, said benefit was extended to those persons namely, owners of lands to pursue their grievances before the BDA by submitting representations and BDA was directed to consider such representations in accordance with direction issued by the Hon’ble Apex Court in BONDU RAMASWAMY’s case. Pursuant to same, BDA has undertaken exercise of redoing the whole issue namely, examining claim of land owners. At that point of time also, there was no representation submitted by petitioner or representation, if any, filed earlier was pending. Hence, no fault can be found on the BDA in this regard. However, it is seen in many instances, that BDA in compliance of direction issued by the Hon’ble Apex Court in BONDU RAMASWAMY’s case, suo motu has undertaken exercise to delete certain lands on the premise that it would fall within the parameters fixed either by the Division Bench or by the Hon’ble Apex Court
629 clarified in BONDU RAMASWAMY’s case and accordingly, in many instances, it has dropped lands from acquisition or in other words, lands which were proposed to be acquired under Notification dated 23.02.2004 came to be deleted. It is thereafter Notification dated 18.06.2014 came to be issued. Even immediately thereafter or within a reasonable period, petitioner did not make any representation. In other words, petitioner can be termed as a fence-sitter or who had slept over his right, if any and without seeking for deletion of land included in Notification dated 18.06.2014, still petitioner is clinging to Notification dated 23.02.2004, which has got eclipsed by virtue of Notification dated 18.06.2014. W.P.No.47107/2014:
Petitioner claims to be the Khatedar of the land bearing Survey No.61/3 of Amruthahalli Village, Yelahanka Hobli, Bengaluru North Taluk, measuring 10 guntas. It is contended that said land is bounded on the east by Sy.No.61/4, west by Sy.No.61/3, north by Sy.No.38 and south by Sy.No.62. It is contended in the SFN dated 18.06.2014 first respondent has excluded Sy.No.61/4 and 62/1, which were vacant agricultural lands as on the date Preliminary Notification dated 23.02.2004 (Annexure-A) was issued and
630 though petitioner's land had been developed even prior to Preliminary Notification and were entitled to be treated on par with the lands excluded from acquisition namely, Sy.No.61/4 and 62/1, same benefit has not been extended to the petitioners. Thus, contending that there is discrimination between two (2) similarly placed persons and Division Bench judgment as well as dicta laid in BONDU RAMASWAMY's have not been correctly applied to the claim of petitioner, he has sought for quashing of Final Notification dated 18.06.2014 (Annexure-C). Contending that there is clause discrimination between 2 person who are equally placed, challenge to the impugned notification is laid. It is also contended that lands belonging to the Government, which had been reserved for public purposes have not been declassified as required under Section 97 of the Karnataka Land Revenue Act namely, there is no order passed for diversion of the said lands. It is also contended that non alienable 'B' kharab lands are also wrongly notified for acquisition and hence, acquisition has to be set aside. These amongst other grounds, urged in the connected writ petitions and reiterating the same petitioner has sought for writ petition being allowed.
631
25.1 Per contra, Sri.G.Lakshmeesha Rao, learned counsel appearing for respondent Nos.2 and 3 has reiterated the averments made in the statement of objections and adopting the arguments addressed by Sri.Nanjunda Reddy, learned Senior Counsel who has appeared on behalf of BDA, he prays for dismissal of the petition. W.P.Nos.47608/2014
Petitioners claims to be the purchasers of sites 157, 157A - Annexures –A and A1 respectively carved out of Sy.No.45/6 of Dasarahalli Village. It is contended that in the light of direction issued by the Division Bench that BDA is required to examine the claim of petitioners.
26.1 Though Sri. K. Krishna, learned counsel appearing for BDA is justified in contending that petitioners have not got registered themselves for considering their request, fact remains that under similar circumstances even where the applicants were the revenue sites holders had approached this Court in the earlier round of litigation or having not submitted the representations, have been directed by this Court to consider the claim of applicants in the teeth of directions issued by the Division Bench and as such, it requires to be examined as to whether petitioners would also be entitled to
632 similar reliefs or any other relief though claim of petitioners for deletion of lands insofar as sites purchased by them concerned would not hold water.
W.P.No.47731/2014:
It is the contention of the petitioner that he is the owner of the land measuring 1 acre 37 guntas in Survey No.72/2 of Thanisandra Village having acquired the same by way of succession. 27.1 Learned counsel for petitioner would submit that petitioner has constructed a house as reflected in Annexure-H and they are residing therein. Neither the Preliminary Notification nor Final Notification or the modified Notification reflected the correct name of petitioner and as such, petitioner had no notice of the acquisition proceedings till 2014. He would submit that the adjacent properties which were allotted to the shares of his brothers have been left out from the acquisition, as they are built up area and all the three sites of the petitioner’s property the buildings have coming up, as such the judgment of Apex Court rendered in BONDU RAMASWAMY’s case would be squarely applicable to petitioner’s claim and hence he prays for land bearing Survey
633 No.72/2 measuring 1 acre 37 guntas be dropped from the acquisition proceedings.
27.2 Per contra, Sri M.B. Prabhakar, learned counsel appearing for respondent Nos.2 to 4 would support the Notification and he would adopt the arguments addressed by Sri B.N. Nanjundareddy, learned Senior Counsel who had appeared on behalf of the BDA. W.P.No.48880/2014:
Heard Sri.Somashekhar, learned Advocate appearing for petitioner. Respondents are served and unrepresented. No statement of objections has been filed. 28.1 Petitioner who claims to be the owner of 0.5¼ guntas of land in Sy.No.85/3 situated at Amruthahalli, Yelahanka Hobli, Bangalore North Taluk is seeking for deletion of said extent of land from Final Notification contending interalia that on three sides of land in question namely, Sy.Nos.86, 84 and 115 situated on the northern, eastern and southern sides have been deleted and as such, there is no reason for the BDA to continue with the acquisition of land insofar as land owned by the petitioners. Hence, contending that further directions and clarification issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case at paragraph 160 would
634 squarely be applicable to the case of petitioners, he prays for deletion of land from acquisition. 28.2 The working plan insofar as Amruthahalli village furnished by learned Advocate appearing for BDA in the connected matters would disclose that to the north of Sy.No.85/3, land bearing Sy.No.84 has been deleted, on the eastern side, Sy.No.86 (portion) has been deleted and even on the southern side, there is ‘nala’, above which, there is vacant space, which is also not included in the acquisition proceedings. Therefore, on all the three sides of Sy.No.85/3 namely, north, east and south lands as referred to herein above has not been acquired by BDA. 28.3 In the impugned order (Annexure-F), consideration seems to have been made by BDA pursuant to the direction issued by the Division Bench of this Court and not in the light of clarification issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case. In fact, there is no reference to the judgment of Hon’ble Apex Court in the impugned endorsement. There is no statement of objections filed by BDA indicating that said exercise was undertaken by BDA to examine claim of the petitioner.
635 W.P. No.51294/2014:
Respondent No.9 is claiming right over the site No.198, which is said to have been purchased by him from the erstwhile owner Smt.Saroja under registered Sale Deed dated 20.12.2014 formed out of Survey No.82/2/14 of Thanisandra Village, contending inter alia that said Saroja was the owner of land bearing Survey No.35/2 of Thanisandra Village, measuring 1 acre 1 ½ guntas and in view of she giving up her right to the said land, which was acquired by the BDA for formation of Arkavati Layout under the extract scheme operating, she has been allotted the site wherein site bearing No. Survey No.198, which has since been sold by her to the 9th respondent, as such acquisition of land bearing Survey No.82/2/14 by the BDA is justified and hence, he has prayed for dismissal of the petition. W.P.No.52760/2014:
Petitioners who own property bearing Sy.No.13/3A measuring 22 guntas situated at Jakkur village, Yelahanka Hobli, Bangalore North Taluk are before this Court with a prayer to delete said land from acquisition.
636
30.1 It is the contention of petitioners that said land is surrounded by Sy.Nos.13/2, 13/4, 11/10 and 13/3B, which have not been notified and as such, petitioners claim would fall within the parameters of clarification/direction issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case vide paragraph 160(ii).
30.2 Per contra, Sri.K.Krishna, learned Advocate appearing on behalf of Sri.M.B.Prabhakar for respondent-BDA would support the action of respondent in acquiring the land in question and by reiterating the grounds urged in the statement of objections, he would contend that possession of land has been taken, sites have been formed and as such, considering the claim of petitioners for deletion of land in question would be inappropriate, he prays for dismissal of the petition. W.P.No.54358/2014:
Petitioners claim to be the owners of 18 guntas of land situated in Sy.No.81/3B of Rachenahalli village, K.R.Puram Hobli, Bangalore East Taluk. They have sought for quashing of acquisition proceedings under impugned Notification dated 18.06.2014.
637
31.1 It is the contention of Sri.N.Sonnegowda, learned Advocate appearing for petitioners that though petitioners’ names were mutated in the revenue records, none of the impugned Notifications reflected their names. He would also submit that land in question measures about 18 guntas and is an isolated pocket surrounded by land bearing Sy.Nos.81/2A, 81/2B, 82 , 83/1, 81/3A, 84/2 and portion of 81/3B, which lands have been excluded and respondent – BDA by pick and choose method has sought to acquire land in question belonging to the petitioners and as such, he has sought for said land being dropped from the acquisition proceedings. He would also draw the attention of Court to paragraph 160(ii) of BONDU RAMASWAMY’s case to contend that claim of petitioner would fall within four corners of the said directions/clarification issued by Hon’ble Apex Court.
31.2 It is the contention of learned Advocate appearing for respondent-BDA that 28 sites have been formed in said land and 8 sites have been allotted.
31.3 Perusal of the working plan and plan approved by the Commissioner-BDA, insofar, as it relates to Rachenahalli village, it would disclose that land measuring 18 guntas in
638 Sy.No.81/3B, which is sought to be acquired, is bounded on east by Sy.Nos.81/2A & 81/2B, west by halla and Sy.No.82 & 83/1, north by Sy.No.81/3B (excluded major portion) and 84/2 and south by Sy.No.81/3A and all these three lands have been notified for acquisition. W.P.No.56748/2014:
Learned counsel appearing for BDA has furnished details of the sites formed in the Arkavati Layout, which is village vice and in respect of the same, it has depicted the number of sites formed. However, details of sites are not forthcoming. For instance in Thanisandra village bearing Sy.Nos.1/1 to 14/1 the details of the sites formed is not forthcoming. However, in respect of Sy.No.17/5 (subject matter of W.P.No.56748-775/2014) BDA claims to have formed sites bearing Sy.Nos.403 to 409, 410 to 413, 416 to 426, 385, 386, 387, 388 and 389. Names of the allottees in respect of Sy.Nos.410, 413, 416 to 426 are reflected; as to whether these sites are within the area, which has been constructed or not, details are not forthcoming. On the other hand, petitioners claim to have purchased sites and have also contended that they have constructed residential buildings and are residing therein and photographs produced at Annexures-D to F, H1
639 would disclose several buildings have come up. BDA by endorsement dated 18.12.2015 -Annexure-W has also intimated the Secretary, AAR Employees Society to remit Rs.1,10,00,000/- towards development charges.
32.1 In that view of the matter, it has been ascertained by actual examination as to whether the sites which are sought to be deleted from the acquisition would fall within the zone of sites already formed by BDA and allotted to third parties and if there are such allottees, they will have to necessarily allot alternate sites to such of the allottees. W.P. No.58829/2014:
Sri.M.B.Prabhakar, learned counsel for respondent Nos.2 and 3 would contend that predecessors in title of petitioner were parties to the proceedings in BONDU RAMASWAMY’S case, wherein, the challenge was laid to the legality of acquisition proceedings of Arkavati Layout and same having laid to rest, petitioners cannot have any independent leg to stand and as such, he has prayed for dismissal of the petition by reiterating the contentions raised in the statement of objections.
640 W.P.No.18814/2015:
Petitioner claims to be the owner of property bearing Sy.No.94/7 measuring 1 acre situated at Thanisandra, K.R.Puram Hobli, Bangalore East Taluk, Bangalore.
34.1 On account of representation submitted by petitioner having not been considered, petitioner had approached this court in W.P.No.23964/2014 and this court by order dated 28.11.2014 (Annexure-E) directed the respondent-BDA to consider the said representation. Pursuant to the same, petitioner submitted one more representation on 19.12.2014 –Annexure-F, which was adjudicated by respondent-BDA and issued an endorsement dated 20.04.2015 rejecting the request of petitioner.
34.2 Photographs produced along with the petition would indicate that at an undisputed point of time, it was virgin land. Mahazar produced along with statement of objections filed by respondent Nos.-1 and 2 would indicate that possession of the land has been taken on 30.06.2006 and Notification under Section 16(2) of the Act has been issued. That apart, sites have been formed and have been allotted to third parties/allottees. It is submitted by respondent-BDA
641 that land bearing Sy.Nos.94/4B and 95/5 situated on the northern side of Sy.No.94/7 was not included in the Notification dated 23.02.2004. W.P.No.29317/2015:
Petitioner claims to be the owner of 16 guntas of land situated in Sy.No.4/1 of Sampigehalli village, Yelahanka Hobli, she has sought for quashing of acquisition proceedings commenced under impugned Notification dated 18.06.2014 and also endorsement dated 20.01.2015–Annexure-A whereunder prayer of the petitioner for deleting land in question from acquisition has been turned down by BDA.
35.1 It is the contention of Sri.Y.S.Vedhkumar, learned Advocate appearing for petitioner that though petitioner’s name was mutated in the revenue records, none of the impugned Notifications reflected her name. He would also submit that land in question measures about 16 guntas and is an isolated pocket surrounded by land Sy.Nos.4/2, 5/2, 4/1 which lands have not been acquired and yet, respondent – BDA by pick and choose method has sought to acquire land in question belonging to the petitioner and as such, he has sought for said land being dropped from the acquisition
642 proceedings. He would also draw the attention of court to paragraph 160(ii) of BONDU RAMASWAMY reported in to contend that claim of petitioner would fall within four corners of the said directions/clarification issued by Hon’ble Apex Court.
35.2 Perusal of working plan and plan approved by the Commissioner, BDA, insofar as it relates to Sampigehalli village, would disclose that land measuring 16 guntas in Sy.No.4/1 which is sought to be acquired, is indicated as reserved for civil amenity and said land is bounded on East by Sy.No.4/2, South by Sy.No.5/2, West by Sy.No.4/1 and thereafter by Sy.No.6/1 and all these three lands have not been notified for acquisition. W.P.No.29541/2015:
Petitioner is seeking for a writ of mandamus being issued to BDA for executing sale deed pursuant to allotment made.
36.1 Petitioners were applicants before respondent-BDA, who had filed applications seeking allotment of sites formed in Arkavati Layout. Pursuant to said application, petitioners were allotted site No.71 in Block No.7 and Sy.No.829 in Block
643 No.11, Arkavati Layout measuring 50’ x 80’ and 30’ x 40’ vide allotment letters dated 24.06.2006 and 30.12.2005 - Annexures-A and B respectively. Pursuant to same, entire site value is said to have been deposited by the petitioners. On account of non-execution of sale deed or delivering possession, petitioners have approached this court seeking a writ of mandamus to direct respondent-BDA to register the sale deeds in respect of sites allotted to them.
36.2 On respondents being notified, statement of objections have been filed stating that under re-do exercise carried out by BDA pursuant to decision of Hon’ble Apex Court in BONDU RAMASWAMY, large number of sites are being held up or lands have been deleted and as such about 3000 sites have been reserved for being allotted to the allottees in another Layout “Nadaprabhu Kempegowda Layout”.
Hence, respondent-BDA has stated that petitioners have been allotted site Nos. B9-SC-2201 and B5-SF-2137 to petitioners as per the allotment letters dated 09.11.2017 (Annexures-R2 and R3). Hence, they contend that present prayer sought for in the writ petitions has become infructuous.
644
Though stand of respondent-BDA appeals to logic, fact remains that even in respect of sites which have been allotted, there is no whisper with regard to Lease-cum-Sale Agreement or absolute sale deed having not been executed in favour of petitioners. As such, respondent - BDA is directed to take immediate steps in this regard to execute Lease-cum-Sale Agreement and petitioners shall approach BDA for redressal of their grievance in that regard. In the event of such application/representation is filed, BDA shall consider the same and take steps expeditiously, at any rate, within an outer limit of three months from the date of receipt of such representations. W.P.Nos.30781/2015:
Petitioner who is claiming to be the owner of land bearing Sy.No.2/5 measuring 1 acre 27 guntas situated at Thanisandra village, K.R.Puram Hobli, Bangalore East Taluk is seeking for deletion of said land from acquisition.
38.1 Working map/plan produced by the BDA would disclose that on the north and south of land bearing Sy.No.2/5, it is bounded by Sy.Nos.2/4 and 2/B, which have not been notified for acquisition, on the eastern side there is a
645 road and thereafter land bearing Sy.No.11/1, which is also notified for acquisition and on the western side, Sy.No.1/1 is situated and same is also not notified for acquisition. Hence, it is the contention of learned Advocate appearing for petitioner that claim of the petitioner would fall within the parameters of paragraph 160(ii) of BONDU RAMASWAMY’s case and petitioner is entitled for deletion/dropping of his land from acquisition. W.P.No.35055/2015:
Petitioner is seeking for a writ of mandamus being issued to BDA for executing sale deed pursuant to allotment made. W.P.No.47820/2015:
In this writ petition the dispute relates to the property bearing Sy.No.65/5 measuring 2 acres 2 guntas out of which 1 acre has sought to be acquired located at Dasarahalli Village.
Sri. Shashikiran Shetty, learned Senior Counsel appearing for petitioner would reiterate the arguments advanced in W.P.No.47822/2015 and he would rely upon the judgment rendered in W.P.No.47819/2015 on 19.08.2017 by
646 the Coordinate, Bench which has been annexed to file on 26.05.2018. W.P.No.47822/2015:
The Hon’ble Apex Court in BONDU RAMASWAMY’s case while affirming the judgment of Division Bench had issued further directions and clarification. Insofar as present case is concerned, it would suffice to take note of the direction No.(ii) issued under Paragraph 160, which reads as under: “(ii). In regard to villages of Venkateshapura, Nagavara, Hennur and Challakere where there are several very small pockets of acquired lands surrounded by lands which were not acquired or which were deleted from the proposed acquisition, BDA may consider whether such small pockets should also be deleted if they are not suitable for forming self-contained Layouts. The acquisition thereof cannot be justified on the ground that these small islands of acquired land, could be used as a stand-alone park or playground in regard to a Layout formed in a different unconnected lands in other villages. Similar isolated pockets in other villages should also be dealt with in a similar manner.”
It is a specific case of Sri. Shashikiran Shetty, learned Senior Counsel appearing on behalf of petitioner that property bearing Sy.No.54/1A measuring 25 guntas owned by petitioners was sought to be acquired to an extent of 12.5 guntas and initially under the Preliminary Notification dated
647 03.02.2003 other adjacent Survey numbers were also proposed to be acquired and same was notified in the Final Notification dated 23.02.2004, which was subsequently revised pursuant to BONDU RAMASWAMY’s case rendered by Hon’ble Apex Court and as such revised Notification dated 18.06.2014 came to be issued whereunder an extent of 12.5 guntas in Sy.No.54/1A alone was sought to be acquired or dropped from the acquisition. Hence, contendig that perusal of directions issued by Hon’ble Apex Court or in other words directions issued by the Division Bench having not been followed by BDA in its letter and spirit, he seeks for allowing writ petition. W.P.No.47823/2015:
The subject matter of these two petitions are Sy.Nos.103/3 and 103/4 situated at Nagawara village measuring 9 and 10 guntas respectively. They are bounded on east by Sy.No.103/5, west by Sy.No.102/2 north by Sy.No.103/2 and south by Sy.No.102/5.
44.1 Insofar as Sy.No.103/5 is concerned, same has not been notified for acquisition likewise Sy.No.103/2. However, Sy.No.102/2 on the western side which was initially notified, and subsequently came to be dropped from acquisition after BONDU RAMASWAMY’s case. Thus, in respect of this
648 composite property Sy.Nos.103/3 and 103/4, which is surrounded by Sy.No.103/5 on the eastern side, Sy.No.102/2 on the western side, Sy.No.103/2 on the northern side and Sy.No.102/5 on the southern side, are either not the subject matter of acquisition or it has been deleted. Thus, prima facie it would fall within the four corners of directions issued by the Hon’ble Apex Court in BONDU RAAMASWAMY’s case at paragraph 160(ii). W.P.No.47827/2015:
Sri. Shashikiran Shetty, learned Senior Counsel appearing for petitioner would reiterate the arguments advanced in W.P.No.47822/2015 and submits that claims of the petitioner would fall within the parameter laid down by Hon’ble Apex Court in BONDU RAMASWAMY’s case at paragraph 160(ii). W.P.No.57992/2015:
Heard.
46.1 Petitioner has contended in the petition that he and his brothers are owners and in possession of the land bearing Sy.No.117/1 measuring 47 guntas, is seeking for deletion of said land by quashing Notification dated 18.06.2014 and to re-
649 consider the representation dated 26.11.2013 (Annexure-E), whereunder he has sought for said land being dropped from acquisition on the ground that adjacent lands have been deleted subsequent to the judgment of Hon’ble Apex Court in the case of BONDU RAMASWAMY’s case.
46.2 It is the contention of Sri. Somashekar, learned Advocate appearing for petitioner that land in question is surrounded by Sy.Nos.115 and 116 on the western side, Sy.No.94 on the eastern side and Sy.No.118 on the northern side have been dropped/deleted from acquisition and as such, acquisition of land in question would be contrary to the directions issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case. Hence, he prays for allowing the petition.
46.3 Sri B.S.Sachin, learned Advocate appearing for respondent-BDA would reiterate the contentions raised in the statement of objections and prays for dismissal of the writ petition. W.P.No.751/2016:
Petitioner is seeking for allotment of an alternate site contending inter alia that on more than three occasions
650 sites were allotted in favour of petitioner and yet petitioner has not been able to see the light of day of a site having been allotted to him.
47.1 Learned counsel appearing for the petitioner would submit that site measuring 30’ x 40’ bearing No.184/E was allotted on 30.12.2005 pursuant to which Lease-cum-Sale Agreement executed on 27.06.2008 and Possession Certificate though issued, BDA did not deliver possession of the site as site was not available. Hence, on being called upon to execute a Cancellation Deed, petitioner executed the same on 30.05.2005 prior to which an alternate site bearing No.632 was allotted on 29.12.2014 and Allotment Letter was also issued on 15.07.2015. However, possession of said site was also not delivered on the ground that it would fall within the redo category as ordered by the Apex Court in BONDU RAMASWAMY’s case. Hence, a new site bearing No.150 in Survey No.204 was allotted at Sampigehalli Village, but unfortunately the CD report disclosed that there was no such site available.
47.2 Hence, petitioner being left in lurch has sought for a writ of mandamus being issued to BDA to allot site in favour
651 of petitioner forthwith, as he had got registered himself for allotment way back in the year 2005 and for the past 16 years petitioner has been waiting for an allotment of a site. He would also submit that petitioner was a Government Servant at the time he applied for allotment and his fond hope of having a shelter has got shattered on account of laxity exhibited by the BDA in not allotting the site or allotting a site, which is not in existence or allotting a site which is in dispute. Hence, he prays for writ being issued as prayed for in the writ petition.
47.3 Having regard to the aforesaid facts, we have perused the case papers and same would disclose that petitioner had sought for allotment of site from BDA in the year 2005 under Government Servants category, with a fond hope of constructing a house and had got himself registered with the BDA. Petitioner was initially allotted a site in the year 2005, which site did not exist at all and as such he was forced to execute a Cancellation Deed in respect of site allotted to him i.e., site No.184/E, as the said site never existed or in other words, it was not available for possession being delivered to petitioner. Successive attempts made by the BDA to allot site
652 bearing Nos.632 and 150 did not materialize on account of these two sites either being in the category of redo category or CD report reflecting non-availability of the said sites.
47.4 Be that as it may. The fact remains that petitioner has not been allotted site afresh after the execution of cancellation deed in respect of site allotted to him. Hence, petitioner would be entitled to the relief sought for. W.P.2392/2016: 48. It is the contention of Sri Zulfikar Kumar Shaffi, learned counsel appearing for petitioner, that property bearing Survey No.24/1 measuring 22 guntas owned by the petitioner is a landlocked property namely; on all the three sides i.e., on the eastern side property bearing Survey No.24/2, on the western side property bearing Survey Nos.19/1 and 19/2 and northern side the land bearing Survey Nos.26/5a1 and 26/6 of petitioner’s property, are all well developed land and said survey numbers have been de-notified from acquisition. Even on the southern side of the property belonging to the petitioner there exists Nagawara Lake and as such proposed acquisition in respect of petitioner’s land has to be necessarily deleted in view of law laid down by the Apex Court in BONDU
653 RAMASWAMY’s case. Hence, he prays for, acquisition insofar as petitioner’s land is concerned, being quashed. W.P.No.5446/2016:
Petitioner is seeking for a writ of mandamus being issued to respondents to consider the claim of petitioner contending his allotment as having been made in the year 2006, since similarly situated persons as per the list furnished under Annexure-A, who were much below the list in the claim for allotment of sites, had been allotted sites in the year 2006 and as such allotment made on 04.07.2013 was directed to be considered as an allotment made in the year 2006. Consequently, petitioner is seeking for resolution dated 23.09.2015 (Annexure-G) and endorsement dated 28.10.2015 (Annexure-H) issued to the petitioner to be quashed. W.P.No.11295/2016:
Petitioner has been allotted a corner site by BDA and as such learned counsel appearing for petitioner contends that under the extant Rules of BDA a corner site cannot be allotted and it is intermediary site, which can be allotted and as such he has sought for an alternate site, being allotted to the petitioner. Hence, he prays for a writ of mandamus being
654 issued by directing BDA to consider the representation of petitioner for allotment of alternate W.P.No.12010/2016: 51. It is the contention of learned counsel appearing for petitioner that petitioner has paid excess amount than what was demanded by the BDA and as such petitioner may be refunded the excess amount and to the said extent, she seeks for a writ of mandamus being issued by the BDA. W.P.No.13637/2016:
Learned counsel appearing for petitioner has sought for a writ of mandamus to direct the respondents to consider the representation for allotment of site. W.P.No.15833/2016:
It is the contention of learned counsel appearing for petitioner that petitioner has purchased a site carved out of Sy.No.26/5 situated at K.Narayanapura Village, K.R.Puram Hobli, Bangalore South Taluk, under a registered sale deed dated 28.04.1997 and thereafter, revenue records were mutated in his name as per Annexure-C to C-13 and in the year 2003 said area has fallen within the jurisdiction of BBMP and taxes have been paid to BBMP and khatha has been made over in the name of petitioner. It is also contended that
655 petitioner came to know about the acquisition only in the year 2015 and immediately thereafter he has filed present writ petition challenging the present Notification.
53.1 Per contra, Sri.B.S.Sachin, learned Standing Counsel appearing for petitioner opposing the prayer sought for in the petition he would contend that petitioner is bound by the judgment rendered by the Division Bench whereunder the only remedy given to the revenue site holders is to make an application and as such petitioner cannot feign ignorance in the light of law laid down by the Apex Court. He would submit that claim of the petitioner is in accordance with the dicta laid down by the Division Bench, which is since been upheld by the Apex Court in BONDU RAMASWAMY's case and as such petitioner would be entitled to an alternate site. He would submit that only in order to overcome the latches a feeble attempt has been made by pleading as though the petitioner came to know about the acquisition only in the year 2015 and having not challenged the acquisition proceedings at this length of time, petitioner would not be entitled to relief sought for. Hence, he prays for dismissal of the writ petition.
656 W.P.No.33385/2016:
Petitioners claim to be the owners of land bearing Sy.No.35/1 measuring 2 acres 31 guntas situated at Thanisandra Village, K.R.Puram Hobli, Bangalore East Taluk.
54.1 It is the contention of Sri T Seshagiri Rao, learned Advocate appearing for petitioners that entire property is built up and land situated in all the four sides of the property has been deleted.
54.2 Per contra, learned Advocate appearing for respondent-BDA has contended that on the eastern side and southern side, land bearing Sy.No.170/10B and 35/2 respectively have been acquired and have not been deleted. He would also draw the attention of Court to the mahazar drawn as per Annexure-R1 to contend that except building described therein, entire land was vacant as on the date of mahazar being drawn i.e., on 25.08.2003 and any further improvements made by the petitioners would not enure to their benefit. Hence, he submits that claim of the petitioners would not fall within the parameters laid down by Hon’ble Apex Court in BONDU RAMASWAMY’s case.
657 W.P.No.38919/2016:
Under the Preliminary Notification, an extent of 1 acre 11 guntas in Sy.No.11/10 of Jakkur Village (out of total extent of 2 acres 21 guntas) has sought to be acquired under Sl.No.28. Subsequent to Final Notification dated 23.02.2004, an extent of 0.26 guntas was sought to be acquired under Sl.No.18. Subsequent to the order of Division Bench and Hon’ble Apex Court, an exercise has been undertaken by the BDA, which resulted in Notification dated 18.06.2014 being issued under which BDA has sought to acquire 0.14 guntas of land as reflected at Sl.No.697 of said Notification. The comprehensive plan which has been produced at Annexure-S would clearly indicate that on the western portion of Sy.No.11/10 is sought to be acquired. The lands so proposed to be acquired is bounded on the northern side of Sy.No.10/4 and 10/3, which have not been acquired and on the southern side of Sy.No.11/10 which is dropped from the acquisition and on the eastern side bounded on Sy.No.13/2 has also been deleted from the acquisition. On the western side, which is bounded on Sy.Nos.11/1 and 11/2, have not been acquired at all, which would clearly goes to show that it is the landlocked
658 land as indicated in paragraph 160(ii) of the BONDU RAMASWAMY’s case.
55.1 This factual matrix is not seriously disputed by the learned counsel appearing for the respondent. In fact statement of objections itself has not been filed in this petition. Prima facie it would indicate that land in question is the landlocked land. W.P.No.47461/2016: 56. Petitioners are seeking for a direction to respondents to allot sites measuring 40’ x 60’ formed in Sy.Nos.17, 18, 19/1 & 31/1 of Venkateshpura and Sampigehalli village, Yelahanka Hobli, Bangalore North Taluk.
56.1 It is the contention of Sri Adinarayan, learned Advocate appearing for petitioners that petitioners and similarly placed persons are members of third respondent – society and an extent of 41 acres of land came to be in possession of society, who developed the same into sites and petitioner had been allotted a site and same is the subject matter of acquisition by BDA for formation of Arkavati Layout. By relying upon the judgment of Hon’ble Apex Court in the case of BONDU RAMASWAMY's case, petitioners seeks for a
659 direction to respondents to consider their representations for allotment of site.
56.2 Per contra, Sri Lakshmeesh Rao, learned Advocate appearing for respondent-BDA submits that sites have been formed in the area, which has been acquired after taking possession of said land. He further submits that petitioner does not have any right, inasmuch as, there is no registered sale deed in his favour and as such, question of considering the claim for allotment of site would not arise.
56.3 Perusal of records would disclose that undisputedly, petitioners are claiming right for allotment of site based on allotment made by third respondent – society during the year 2001. Undisputedly, there is no registered sale deed executed in his favour. Petitioners had not challenged acquisition proceedings at any point of time. Thus, grievance of the petitioners, if any, has to be addressed by third respondent, would not arise and as such, question of issuing any writ in the nature of mandamus to second respondent would not arise.
660 W.P.No.54790/2016:
Petitioner is seeking for a writ of mandamus to direct respondent Nos.1 and 2 to acquire schedule property in accordance with law and award compensation to the petitioner.
57.1 It is the grievance of petitioner that out of 1 acre 20 guntas in Sy.No.42/3 possession to an extent of 20 guntas of land has been forcibly taken by BDA for formation of Layout and initially BDA had made an attempt to dispossess the petitioner and suit was filed in O.S.No.1845/2010 and interim order of temporary injunction was sought, which was denied and on rejection of Interlocutory Application for temporary injunction had been confirmed in MFA No.3564/2011 on 23.08.2011 with a direction to trial court to consider the claim of plaintiff independently, which resulted in permanent injunction being granted by virtue of judgment and decree having been passed by the trial court, it is established that petitioner’s land to the extent of 20 guntas has been forcibly taken over by respondent-BDA and as such, he sought for allowing the writ petition and granting the reliefs sought for.
661
57.2 Per contra, Sri.B.S.Sachin, learned Advocate appearing for respondent-BDA would support the endorsement dated 08.08.2016 – Annexure-N issued to petitioner whereunder it has been stated that land belonging to the petitioner has not been acquired.
57.3 Petitioner claims to have acquired title to the property in question and on the premise that BDA was attempting to interfere with the possession of land, suit came to be filed in O.S.No.1845/2010 and interim order of temporary injunction sought for was negatived and confirmed in MFA No.3564/2011 by order dated 23.08.2011. Subsequently, suit having been decreed, on the said basis premise petitioner is seeking writ of mandamus in this writ petition. Holistic reading of entire judgment and decree passed by trial court would clearly indicate that plaintiff’s possession over property in question has been reiterated by the learned trial Judge and has held that petitioner was in possession of the suit schedule property as on date of filing of said suit vide paragraph 9 of the judgment. On the other hand, consistent stand of respondent - BDA throughout is that land in question measures 1 acre 20 guntas, out of which, 20
662 guntas is kharab land. As such, question of paying compensation to the petitioner has been rejected by respondent-BDA vide endorsement dated 08.08.2016 – Annexure-N. In fact, said endorsement would disclose that there was existing road already and if it is so, this court sitting in writ jurisdiction would not be in a position to adjudicate the disputed question of fact and as such, it would be open for the petitioner to establish with regard to his title to the extent of 20 guntas and then seek for appropriate relief of payment of compensation. W.P.No.27750/2018:
It is the contention of learned counsel appearing for petitioners that petitioners are in possession and enjoyment of sites purchased by them under the respective sale deeds and they have not been divested of the possession of properties and as such acquisition proceedings in respect of these sites ought to be quashed by quashing the Preliminary and Final Notification. W.P.Nos.59793/2016:
Petitioners who are owners of property bearing Sy.No.21/5 of Kempapura village, measuring 1 acre 2 guntas are before this Court seeking declaration that notice dated
663 06.09.2016 – Annexure-E issued by second respondent whereunder petitioners are called upon to execute certain documents and undertaking for receiving the land to an extent of 40% i.e., an extent in the ratio of 60:40 for each acre.
59.1 Petitioners purchased the land in question on 17.01.2004 from one Sri. Manjappa, who in turn had purchased the land from Sri. Anthonappa under registered sale deed dated 26.04.1993. Proceedings came to be initiated against said Sri. Manjappa alleging violation of Section 79A of the Karnataka Land Reforms Act, 1973 and said proceedings having attained Finality before Karnataka Appellate Tribunal in Appeal No.79/2002 whereunder Tribunal set aside the order of forfeiture dated 11.07.1997 and allowed the appeal by order dated 19.08.2002.
59.2 During this interregnum period, land in question came to be notified by BDA for acquisition for formation of residential Layout known as ‘Arkavati Layout’ on account of petitioners names having not been reflected in the acquisition proceedings and alleging violation of principles of natural justice, petitioners were before this Court in W.P.Nos.31467/2011 & 40778/2013 for quashing of
664 Notification dated 23.02.2004 on the ground it was illegal. Said writ petitions came to be disposed of by Co-ordinate Bench on 30.09.2013 vide Annexure-A by observing to the following effect: “12. With regard to the factual situation on that aspect, certainly this Court will not go into that aspect at this juncture in a writ petition, since the same would have to be looked into by the respondents keeping in view not only the documents under which the petitioners No.1 to 3 have purchased the property, but the fact situation existing keeping in view the nature of construction, if any that is available therein, age of construction etc., so as to find out, whether such construction in fact existed much prior to the Preliminary Notification or not. On deciding this aspect, the appropriate relief as available to the petitioners under Para 160 of the judgment in Bondu Ramaswamy’s case would be made applicable to the petitioner. Therefore, the petition is disposed of with a direction to the respondents not to proceed further with the acquisition proceedings as initiated, but to consider the case of the petitioners under the category where it would be admissible as stated by the Hon’ble Supreme Court in the decision referred to above.
In order to enable such consideration, the petitioners shall now file all the necessary papers and copy of this order with the respondents within three weeks from the date of receipt of a copy of this order. The respondent No.2 shall thereafter consider the case of the petitioners in the manner as directed herein above and thereafter come to a conclusion with regard to the nature of relief to be granted. Such relief would be available to the petitioners No.1 to 3 jointly and the petitioner No.4 shall be excluded, since the petitioners No.1 to 3 have indicated that they have purchased the property from the petitioner No.4. The consideration of the respondent No.2 shall be concluded as expeditiously as possible, but not
665 later than six weeks from the date of copy being filed with the respondents. The further action, if any to be taken in that regard shall also be concluded as expeditiously as possible.”
Pursuant to the same, petitioners submitted representation on 29.10.2013 enclosing order passed in the writ petitions as well as other documents and pursuant to the same, impugned endorsement/intimation came to be issued to the petitioners.
Thereafter, petitioners submitted representation dated 19.09.2016 to the BDA contending that claim of petitioners will have to be considered in accordance with paragraph 160 of BONDU RAMASWAMY’s case. On account of non-consideration of said representation, petitioners are before this Court.
60.1 It is the contention of learned Advocate appearing for petitioners that representation of petitioners has not been considered in terms of directions/clarification issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case and even otherwise, records of BDA would itself demonstrates that land of petitioners is in the midst of lands, which have already been deleted and as such, question of continuing acquisition proceedings would be diametrically opposite to the dicta laid
666 down by Hon’ble Apex Court in BONDU RAMASWAMY’s case. It is also contended that when the authority itself has given up neighbouring lands, question of continuing proceedings in respect of land belonging to petitioners would not serve any purpose and there cannot be formation of Layout in the isolated pieces of land. Hence, he has prayed for allowing the petition.
60.2 Per contra, learned Advocate appearing for respondent No.-2-BDA would support acquisition proceedings on the ground it has already been upheld by the Apex Court. W.P.No.64534/2016:
Petitioner is seeking for an alternate site and as such has sought for writ of mandamus being issued to respondents.
61.1 It is the grievance of petitioner that BDA had allotted a site in favour of petitioner bearing Sy.No.1313 and even possession certificate also came to be issued pursuant to which khatha was mutated in the name of petitioner and taxes were also paid. However, BDA has cancelled khatha on the ground that said site is to be allotted to the land owners in lieu
667 of they having given up their right over the lands, which have been acquired for the formation of Layout. Hence, she seeks for a writ of mandamus being issued to BDA for allotment of alternate site.
W.P.No.815/2017 * 62. Petitioner was allotted a site bearing No.748 in 8th Block, Arkavati Layout on 24.06.2006. Pursuant to which Lease-cum-Sale Agreement was executed on 15.11.2007 and Possession Certificate was issued on 17.11.2007. However, on account of said site falling under the redo category, physical possession of the site so allotted was not delivered in favour of the petitioner. Hence, a representation came to be submitted by the petitioner on 06.08.2014 for allotment of alternate site. Acceding to the request made by the petitioner, a site bearing No.BK90 was allotted on 31.05.2016. Thereafter allotment process insofar as said site relating to the petitioner has got stagnated for reasons unknown. Hence, petitioner has invoked extraordinary jurisdiction of this Court for issuance of writ of mandamus to direct the BDA to perform its statutory duty namely; to execute Lease-cum-Sale Agreement and deliver possession of the property to petitioner. *Deleted V.C.O dated 08/10/2021.
668 W.P.No. 21361/2017:
Petitioner is seeking for a writ of mandamus to the respondent – BDA to execute absolute Sale Deed in respect of site No.**1117 contending that Lease-cum-Sale Agreement was executed way back on 24.06.2006 and possession has been delivered and Katha has also been mutated in the name of the petitioner and for the reasons best known, BDA is not executing Sale Deed.
63.1 Having regard to the aforestated facts petitioner would be entitled to the relief sought for or in other words, it has to be necessarily held that writ of mandamus is to be issued to the respondents to execute the Sale Deed in respect of site allotted to him. Mere pendency of proceedings would not absolve the respondents-BDA from discharging its statutory obligations, particularly when there being no order of stay or injunction operating against the BDA to execute the Sale Deed. W.P.No.40596/2017:
Sy.No.4/4 which totally measures 1 acre 28 guntas situated at Thanisandra Village has sought to be acquired to an extent of 12 guntas, which is under challenge. ** Corrected vide Court order dated: 20.01.2022
669 Sri.Nagabhushan, learned counsel appearing for petitioner by reiterating the grounds urged in W.P.No.28861/2014 would also rely upon the RTC Extracts (Annexure-A), which would indicate that way back in the year 2000-01 name of the petitioner has been entered in the revenue records or in other words, revenue records came to be mutated in the name of petitioner and yet BDA has not notified the name of khatedar by including the name of petitioner, but issued Notification in the name of a dead person. He would also submit that land which is sought to be acquired is adjacent and abutting to land which has not been notified and no useful or fruitful purpose would be served in continuing the acquisition proceedings and as such he prays for quashing of the proceedings. W.P. No. 43194/2017:
Petitioner is seeking for a writ of mandamus to the respondents to consider the representations dated 03.05.2017 Annexures – F and F1, contending interalia, that petitioner was the allottee of site bearing No.833 Annexure – A in Survey No.8/5 of Sampigehalli Village. Pursuant to which, Lease- cum-Sale Agreement was executed on 28.02.2007 and Possession Certificate was also issued. It is also stated that Katha of the said property was mutated in the name of
670 petitioner and he has been paying taxes. But surprisingly, BDA executed a Sale Deed in respect of same property, which was allotted to the petitioner in favour of one Sri Narayanappa under a registered Sale Deed dated 05.07.2013 and as such a representation was submitted on 03.05.2017 seeking for cancellation of said Sale Deed and execution of absolute Sale Deed in favour of the petitioner or alternatively to allot alternate site. Undisputedly, in the instant case subsequent purchaser who has acquired right over the property namely, site said to have been allotted in favour of the petitioner, has not been made a party, who is necessary and proper party. As such question of granting relief of either cancellation of the Sale Deed executed by BDA in favour of said Narayanappa or declaring that petitioner could be the absolute owner of the said site No.833 by virtue of Lease-Cum-Sale Agreement dated 27.02.2007 on executing by BDA, does not arise.
65.1 However, petitioner having been allotted site in the year 2007 itself, pursuant to which a Lease-cum-Sale Deed have also been executed, Possession Certificate issued, Katha mutated in his name, BDA will have to necessarily consider his
671 claim for allotment of alternate site by considering the representations dated 03.05.2017. W.P.No.49031/2017:
Petitioner herein came to be allotted site bearing No.721, Block VIII of Arkavati Layout on 24.06.2006. After having paid Rs.2,27,300/- on 24.02.2007, Lease cum Sale Agreement came to be executed on 17.05.2007 and khatha was made over to the name of the petitioner. On account of said site having been allotted in favour of erstwhile owners, petitioner was allotted alternate site bearing No.1043 in Block VIII and allotment letter was issued on 10.04.2014. Despite submitting representations to issue possession certificate and Lease cum Sale Agreement in respect of site No.1043, BDA has not executed the same. Hence, petitioner is before this Court seeking for a direction to BDA to issue possession certificate and to execute Lease cum Sale Agreement in respect of Site No.1043.
66.1 No statement of objections has been filed by BDA controverting the averments made in the objections. This would only indicate that BDA has no objection for writ of mandamus being issued.
672 W.P.No.26667/2018:
Learned counsel appearing for petitioners submits that as per the report of Special Land Acquisition Officer (Annexure-K) it has been clearly stated therein that land owned by the petitioners cannot be acquired and as such representation has been submitted to BDA for denotifying the same and representations of petitioners having not been considered, they are seeking for writ of mandamus being issued to respondents to consider their representation. His submission is placed on record. W.P.No.53051/2018: 68. It is the contention of Sri. Nagabhushan, learned counsel appearing for petitioner that property of the petitioner, which he has inherited from his grandfather measures 39 feet from East to West and 37 feet from North to South carved out of from Sy.No.27/4B of Kempapura Village and said land having been notified for acquisition, was the subject matter of acquisition even under the earlier acquisition proceedings and subsequently, by the impugned Notification a portion of Sy.No.27/4B viz., to an extent of 20 guntas including the land of petitioner is sought to be acquired giving a complete goby to the direction issued by the Division Bench as well as Apex
673 Court in BONDU RAMASWAMY’s case and BDA has failed to consider the representation submitted by the petitioner and drawing the attention of court to paragraph 22 wherein the adjacent survey numbers have been indicated, which are said to have been deleted by BDA, proposed acquisition of Sy.No.27/4B is sought to be quashed. He would also contend that in view of adjacent land owners in respect of very same survey numbers having been deleted, if the land of petitioner is sought to be acquired without considering prayer for deletion, it amounts to considering equals by unequals thereby hit by Article 14 of the Constitution of India. Hence, he prays for allowing the writ petition. W.P.Nos.15096/2019:
It is the contention of learned Advocate appearing for petitioners that land bearing Sy.No.4/4 of Horamavu village, K.R.Puram Hobli, Bangalore South Taluk, which is sought to be acquired under the Notification dated 18.06.2014 is to be deleted and by relying upon directions issued in W.A.No.2624/2005, petitioners claim that they are entitled for alternate sites in the event of prayer for deletion of sites in question is not acceded to.
674
69.1 Per contra, learned Advocates appearing for respondent-BDA would support the acquisition proceedings and contend that petitioners are subsequent purchasers and as such, they would not get any right and they pray for dismissal of writ petitions.
69.2 Perusal of the records in W.P.No.15096/2019 would disclose that mother of petitioner acquired title to the property bearing Sy.No.4/4 under registered sale deed dated 22.06.1995 and subsequently, gift deed has been executed in favour of petitioner in the year 2008 by which time, Preliminary Notification and Final Notification had been issued.
69.3 Working plan of Sy.No.4/4 of Byrathikhane earlier known as Horamavu Agara village has been perused, which would indicate that on the northern side of Sy.No.4/4, Sy.No.4/6 is existing which has already been acquired. On the Western side, Sy.No.3/1 is located which has been acquired and on the eastern side, Sy.No.15/1 has also been acquired and so also on the southern side. Petitioner has undisputedly claimed title to the property based on the gift deed executed in the year 2008, which is subsequent to the Notification dated
675 03.02.2003 and has not submitted any representation to the BDA, pursuant to order passed by Division Bench in W.A.No.2624/2005. W.P.No.27833/2014:
Petitioner is seeking for quashing of the acquisition of lands as notified under the impugned Notification insofar as it relates to 1 acre 12 guntas in Sy.No.30 of Sampigehalli village, Yelahanka Hobli, Bangalore North Taluk, Bangalore contending interalia that said land was sold to the petitioner after notifying the said land to be available for public auction vide notice dated 11.04.2007 – Annexure-B, pursuant to which petitioner participated and was a successful bidder and has deposited the entire amount. It is also contended that auction sale has been approved by the appropriate Government on 11.05.2007 – Annexure-D and possession of the land was delivered on 18.10.2008. Thereafter, petitioner had sought permission of the appropriate Government to put up a compound wall and Deputy Commissioner by communication dated 31.10.2008 – Annexure-AC, permitted the petitioner to put up compound wall. It is also stated that certificate of sale also came to be issued by the Deputy Commissioner on 01.07.2013 – Annexure-AF. It is also contended that at this
676 point of time, if the proceedings for acquiring said land initiated at the behest of the BDA if allowed to continue, it would not only cause financial hardship to the petitioner but he would be put to irretrievable loss. Hence, on this ground, petitioner seeks for deletion of land in question from being acquired.
Per contra, Sri.K.Krishna, learned Advocate appearing for respondent-BDA by reiterating the grounds urged in the statement of objections would contend that pursuant to Preliminary Notification dated 03.02.2003 and Final Notification dated 23.02.2004, award came to be passed on 25.11.2004 to an extent of 7 acres. He would also contend that on account of dispute pending with regard to an extent of 7 acres and there being order of status-quo granted on 15.07.2014, no further development has taken place to the extent of 7 acres and land in question having been classified as gomal land and same being vacant and not falling under any of the categories as indicated by the Division Bench of this Court and clarified by Hon’ble Apex Court in BONDU RAMASWAMY 's case, he prays for dismissal of the petition.
677 W.P.Nos.47606/2014:
Petitioner claiming to have purchased a revenue site under a registered sale deed dated 04.12.2013 for valuable consideration is seeking for declaring the land in question which has been Reserved for Future Development (RFD) for the implementation of scheme for Arkavati Layout relating to Sy.Nos.45/5 and 45/6, is without jurisdiction and unenforceable; for a writ of mandamus to direct the respondents to delete the land bearing Sy.No.45/5 belonging to petitioner for the scheme of formation of Layout; and, to declare that depicting of land belonging to petitioner in the development plan and map for implementing the scheme for formation of Arkavati Layout is without jurisdiction and unenforceable against petitioner.
72.1 It is contended that Sy.No.45/5 was never acquired and as such question of invoking the doctrine of eminent domain insofar as site belonging to petitioner carved out of Sy.No.45/5 does not arise and it would fall outside the acquisition proceedings. Hence, petitioner seeks for allowing the prayer sought for in the writ petition.
678
72.2 Respondent/BDA has specifically contended that there is no Sy.Nos.45/5 and 45/6 in Dasarahalli Village but on the other hand, it is only the Sy.No.45, which totally measures 9 acres 3 guntas and it is mufut kaval, Government kharab land and alleged purchase of land by petitioner on 04.12.2013 is after 10 years of the date of issuance of Preliminary Notification and as such petitioner do not get any right over the property and sale itself is void. He would also contend that petitioner has nowhere contended that as to how the predecessor in title of the petitioner acquired the right over suit property and alleged grant is not produced.
72.3 Sri.K.Krishna, learned counsel appearing for respondent/BDA has made available the copy of map depicting subject property i.e., Sy.No.45 wherein it has been reflected as ‘mufut kaval kharab’ of 9 acre 3 guntas is sought to be acquired. Whereas in the photocopy of the Preliminary Notification dated 23.02.2004 produced at Annexure-C an entry has been reflected as ‘45/P’ and what is sought to be acquired is 1 acre 3 guntas, even the boundaries on East, West, North and South has been reflected improperly. Whereas in respect of serial number 43 and 45 the boundaries as well as extent, which has been reflected, is same as that
679 being reflected in the original gazette Notification. This itself speak the conduct of BDA in attempting to dodge the court from perusing the records. As already noticed hereinabove, petitioner, who claims to be a revenue site owner, has purchased the property in question on 04.12.2013 i.e., after 10 years of the issuance of Preliminary Notification on 03.02.2003. Hence, petitioners are not entitled to the relief sought for. W.P.Nos.47607/2014:
Petitioner claiming to have purchased a revenue site under a registered sale deed dated 18.03.2013 for valuable consideration has sought for declaring the land in question which has been Reserved for Future Development (RFD) for the implementation of scheme for Arkavati Layout relating to Sy.Nos.45/5 and 45/6 is without jurisdiction and unenforceable; for a writ of mandamus to direct the respondents to delete the land bearing Sy.No.45/5 belonging to petitioner for the scheme of formation of Layout; and, to declare that depicting of the land belonging to petitioner in the development plan and map for implementing the scheme for formation of Arkavati Layout is without jurisdiction and unenforceable against petitioner.
680 73.1 It is contended that Sy.No.45/5 was never acquired and as such question of invoking the doctrine of eminent domain insofar as site belonging to petitioner carved out of Sy.No.45/5 does not arise and it would fall outside the acquisition proceedings. Hence, petitioner seeks for allowing the prayer sought for in the writ petition.
73.2 Respondent/BDA has specifically contended that there is no Sy.Nos.45/5 and 45/6 in Dasarahalli Village but on the other hand it is only the Sy.No.45, which totally measures 9 acres 3 guntas and it is mufut kaval, Government kharab land and alleged purchase of land by petitioner on 18.03.2013 is after 10 years of the date of issuance of Preliminary Notification and as such petitioner do not get any right over the property and sale itself is void. He would also contend that petitioner has nowhere contended that as to how the predecessor in title of the petitioner acquired the right over suit property and alleged grant is not produced.
73.3 Sri.K.Krishna, learned counsel appearing for respondent/BDA has made available the copy of map depicting subject property i.e., Sy.No.45 wherein it has been reflected as ‘mufut kaval kharab’ of 9 acre 3 guntas is sought to be acquired. Whereas in the photocopy of the Preliminary
681 Notification dated 23.02.2004 produced at Annexure-C an entry has been reflected as ‘45/P’ and what is sought to be acquired is 1 acre 3 guntas even the boundaries on East, West, North and South has been reflected improperly. Whereas in respect of serial number 43 and 45 the boundaries as well as extent which has been reflected is same as that being reflected in the original gazette Notification. This itself speak the conduct of BDA in attempting to dodge the court from perusing the records. As already noticed hereinabove petitioner, who claims to be a revenue site owner, has purchased the property in question on 18.03.2013 i.e., after 10 years of the issuance of Preliminary Notification on 03.02.2003. W.P.NO.1876/2016:
Petitioner claims to be the revenue site holder having purchased the site carved out of Sy.No.33/1, Dasarahalli village under a registered sale deed dated 21.10.1994. It is contended that despite submission of representation dated 09.06.2012 to delete the site purchased by petitioner, BDA has not favourably considered the same and as such, she has sought for not only deleting the said site from acquisition but has also sought for a direction to the
682 second respondent to consider her representation dated 09.06.2012 – Annexure-E.
74.1 The Division Bench while disposing of the matter, insofar as revenue site holders are concerned, has extended an olive branch by directing such of the revenue site holders to register themselves as applicants for allotment under Bangalore Development Authority (Allotment of Sites) Rules, 1984 within a period of two months from the date of order i.e., 25.11.2005 and extendable for additional period of one month, if sufficient cause is shown. However, records do not disclose that petitioner has got registered with BDA.
74.2 Be that as it may. Even assuming for a moment that pendency of cases before courts precluded the petitioner from getting herself registered as directed by Division Bench is a good ground to call upon the BDA to consider representation of the petitioner, by itself would not suffice for the simple reason that writ of mandamus can be issued only when there is a statutory right vested in the applicant, demand made and non-consideration of such demand by the authority. In this regard, representation stated to have been submitted by the petitioner which is at Annexure-E dated 09.06.2012 cannot be construed as a valid representation, inasmuch as, it does not
683 bear acknowledgement for having submitted the said representation to BDA or office copy would contain seal of BDA and writ of mandamus to consider such representation cannot be issued. However, in the interest of justice and in the light of judgment rendered by the Division Bench directing the BDA to consider the representations/applications submitted even beyond the time prescribed, similar directions requires to be issued to BDA, to consider the representations/applications submitted by applicants-revenue site holders by keeping in mind the observations made by the Division Bench and Hon’ble Apex Court in BONDU RAMASWAMY’s case, similar relief deserves to be granted to petitioner also. W.P.Nos.19783/2018: 75. Petitioner claims to be the owner of 2 sites (totalling to an extent of 2 Acres 9 guntas) in Sy.No.46/2 situated at Amruthahalli village and out of which 2 acres have been notified for acquisition, contends that he has purchased 2 sites bearing Nos.3 and 4 each measuring 40 X 72 ft. and that said acquisition is liable to be interfered on the ground that adjacent lands are fully built up as evident from the sketch /plan- Annexure-A and it would meet the clarifications/directions issued by the Hon’ble Apex Court in
684 BONDU RAMASWAMY’s case. He would also submit that petitioner has constructed fairly a big residential houses and for want of finance he could not construct regular house. He would also submit that composite property of 2 acres is notified and all the 3 sites are residential apartment buildings and as such forming sites in isolated pocket i.e., in 2 acres would be contrary to the judgment of Hon’ble Apex Court in the BONDU RAMASWAMY’s case. Hence, he prays for allowing the petition.
75.1 Per contra, Sri. Krishna, learned counsel appearing for respondent-BDA would support the acquisition proceedings and he would contend that possession of 2 acres is taken and sites are formed by BDA and 13 sites have already been allotted to the applicants who had sought for sites. Hence, he prays for dismissal of petition. 75.2 It has to be seen from the directions issued by Division Bench and also clarifications/directions issued by the Apex Court in BONDU RAMASWAMY’s case, that land holders whose lands have been locked are sought to be acquired and residential sites are to be constructed in small pockets, same could not serve the purpose for which land is sought to be acquired. If the lands are not in isolated pocket or it would
685 form major chunk, proposed acquisition would suffice for BDA for formation of sites and it is not open for the petitioner to contend that even in such circumstances also, lands proposed for acquisition are to be deleted. W.P.No.2462/2015:
As already observed hereinabove, under the guise of implementing orders of Hon’ble Apex Court in BONDU RAMASWAMY’s case, which was in furtherance of orders passed by Division Bench whereunder several guidelines came to be issued to BDA to ensure that where the lands sought to be acquired is a landlocked area or in other words, island and as such continuation of the acquisition proceedings would not be favourable in the interest of both parties. Apex Court had also directed BDA to drop such pocket of lands from being acquired. Taking umbrage under this order, officials of BDA seems to have gone on the spree of de-notifying the lands by pick and choose methods. In other words, there being no transparency and obviously to favour such of those persons whom they thought is to be favoured, the glaring example for such incidents can be noticed in respect of lands bearing Sy.No.89/1 situated at Nagavara village, Map of which lands
686 has been produced by learned panel counsel appearing for BDA, boundaries as described in the said Map reads as under: East by: Sy.No.87 not acquired West by: Sy.No.90 which is not included in the Final Notification North by: Sy.No.102/5 notified for acquisition South by: Sy.No.89/2 notified for acquisition and later
on not included in the revised Final
Notification.
76.1 Sri. B.S. Sachin, learned panel counsel appearing for BDA would fairly submit that there is mis-description of the property in the sketch, particularly on the boundary of eastern side of Sy.No.89/1. As could be seen from the map, eastern side boundary i.e.,Sy.No.89/1 is recorded as Sy.No.90, though it is Sy.No.102/5 and Sy.No.87. In fact, eastern boundary is 89/2 as well as 89/5 and 89/5 is not abutting Sy.No.89/1.
76.2 Even according to BDA, Sy.No.89/1 of the Nagavara village measures 13 guntas and out of which, 2 guntas is Kharab land and remaining 11 guntas is said to have been included under the acquisition namely, under the revised Notification dated 18.06.2014 at Sl.No.1178. However, in compilation of documents furnished to the court at part 1-B
687 relating to Nagavara village, which is at page Nos. 439 to 443, Sy.Nos.89/1, 89/5, 89/9 have been left out. In the map which has been made available to the court insofar as Nagavara village is concerned, Sy.No.90 has not been included in the Notification at all. Though, nothing is placed on record, learned counsel appearing for the BDA submits that it is a Layout which is approved by the BDA.
Be that as it may. Pleadings are lacking in this regard. Even in respect of Sy.No.87, which is reflected as southern boundary and Sy.No.89/1, which has not been notified for acquisition. Likewise, Sy.No.89/2 which is not only abutting and adjacent to Sy.No.89/1, southern side of Sy.No.89/1 has not been included in the Notification. Sy.No.89/5 which is a pocket of 7 guntas of land is sought to be acquired and despite bringing to the notice of BDA by the owner of land bearing Sy.No.89/5 indicating that Sy.No.89/2 has not been acquired and Sy.No.89/6 is also left out, reason for including only 89/5 that too measuring 7 guntas of land which is island, no reasons are forthcoming. As such this court has been perforced to observe hereinabove that strategy has been adopted by BDA by use of pick and choose method to de-notify
688 the land subsequent to orders of BONDU RAMASWAMY’s case passed by Hon’ble Apex Court. It requires serious examination and officials who have indulged in such acts cannot go un- punished. However, truth has to be ascertained in that regard and it is left to the authorities to consider these aspects for taking action against erring officials. W.P.Nos.3178/2017 c/w 55737/2016, 10923/2015, 58734/2016, 15588/2017, 14868/2017, 30485/2017 & 59317/2016:
It is the contention of Sri.C.M.Nagabhushan, learned Advocate appearing for petitioners that petitioners are allottees of the sites much prior to acquisition proceedings being set aside by learned Single Judge and on account of order passed by the learned Single Judge having been set aside by Division Bench on 25.11.2005 in W.A.No.2624/2005 and connected matters, BDA has undertaken the exercise as per the directions issued by Division Bench and in the process, has denotified several lands on the premise that they would fall within the parameters indicated in the operative portion of the order passed by the Division Bench and as such, site owners/land owners were entitled to the relief sought for and exercise undertaken by BDA is erroneous and contrary to the facts. Assailing the same, petitioners are before this court for
689 a direction to BDA to consider their representations and also to quash the Notification dated 18.06.2014. 77.1 Per contra, Sriyuths B.S.Sachin, K.Krishna and Goutham Dev C Ullal, learned Advocates appearing for respondent-BDA reiterated the contentions urged, pleas advanced and facts pleaded in the statement of objections. This Court Has already noticed the gist of arguments of petitioners' counsel and reply arguments of respondents counsel hereinabove.
77.2 Having regard to the rival contentions and on perusal of records, it would clearly disclose that there is no dispute to the fact that acquisition of lands, which is the subject matter of these writ petitions was for the purpose of formation of Arkavati Layout. 77.3 The Division Bench has upheld the acquisition of lands for the purposes of formation of Arkavati Layout. It came to be held:
“106. The acquisition of the lands for formation of Arkavati Layout is upheld subject to the following conditions:
106(C)(a) In so far as the site owners are concerned, they are entitled to the following reliefs: (i) These site owners/writ petitioners shall register themselves as
690 applicants for allotment under the Bangalore Development Authority (Allotment of Sites) Rules, 1984 within a period of two months from today (extendable by another one month by BDA, if sufficient cause is shown). Petitioners will have to pay only the registration fee. They need not pay initial deposit as their sites have been acquired and they have agreed not to receive compensation in regard to the sites under this arrangement. (ii) The petitioners shall file applications for allotment of sites to BDA within three months from today in the prescribed form stating that they are applicants who were the petitioners in these writ petitions. Petitioners shall file their documents with BDA within a period of two months to enable BDA to verify the same. (iii) BDA will treat them as applicants entitled to priority in allotment and allot each of them a site measuring 30’ x 40’ in Arkavati Layout or in any other nearby Layouts in Bangalore at the prevailing allotment prices subject to petitioners satisfying that twin requirements for allotment under the BDA (Allotment of Sites) Rules, 1984, that they must be the residents of Bangalore (10 year domicile) and should not be owning any residential property in Bangalore. (iv) If there are no rival claimants for compensation in regard to the plots claimed by petitioners, and if the ownership of the petitioners in regard to their respective sites which have been acquired is not disputed, BDA shall calculate the compensation payable to the petitioners and give credit to the same by adjusting the same towards the allotment price for the site to be allotted and call upon
691 the petitioners to pay the balance. Petitioners shall be given six months time for making payment. (To enable petitioners to know the amount of compensation which they will be entitled and to ascertain how much balance they should pay). (v) If there are rival claimants in regard to the survey numbers or the sites or if any petitioners title in regard to the sites are challenged, BDA shall make a reference in regard to the compensation in regard to such site/land in question, to the Civil Court under Section 30 of the Land Acquisition Act, 1894 and the petitioners will have to sort out the matter before the Reference Court. In that event, such petitioners will have to pay the full allotment price within the time stipulated, without seeking adjustment of compensation for the acquired site. (vi) If any of the petitioners does not fulfill the requirements for allotment, under the Allotment Rules, their cases may be considered for allotment of 20' x 30' sites as per the Rules containing incentive scheme for voluntary surrender of lands. For the purpose of the said scheme, such petitioners will be deemed to have voluntarily surrendered the sites; (vii) The above scheme will be available to only those who are owners, as a consequence of execution of registered sale deeds in their favour prior to the date of Preliminary Notification (and not to GPA/Agreement Holders).
(D) Insofar as the landowners excluding the site owners, are entitled to the following reliefs.--
(i) All the petitioners who are the landowners who are seeking dropping of
692 the acquisition proceedings insofar as their respective lands are concerned, on the ground that: (a) their lands are situated within green belt area; (b) they are totally built up; (c) properties wherein there are buildings constructed by charitable, educational and/or religious institutions; (d) nursery lands; (e) who have set-up factories; (f) their lands are similar to the lands which are adjoining their lands but not notified for acquisition at all, are permitted to make appropriate application to the authorities seeking such exclusion and exemption and producing documents to substantiate their contentions within one month from the date of this order.
It is made clear that the BDA shall consider such request keeping in mind the status of the land as on the date of Preliminary Notification and to exclude any developments, improvements, constructions put up subsequent to the Preliminary Notification and then decide whether their cases are similar to that of the landowners whose lands, are notified for acquisition, notified and whose objections were upheld and no Final Notification is issued.
In the event the BDA comes to the conclusion that the lands of those persons are similarly placed, then to exclude those lands from acquisition.
(ii) Petitioners who are interested in availing this benefit shall make appropriate application within 30 days from the date of this order and thereafter the BDA shall give notice to those persons, hear them and pass appropriate orders expeditiously.
(iii)Till the aforesaid exercise is undertaken by the BDA and the applications filed by
693 the petitioners either for allotment of site or for denotifying or exemption sought for are considered their possession shall not be disturbed and the existing construction shall not be demolished. After consideration of the applications, in the light of the aforesaid directions, if the lands are not excluded then the BDA is at liberty to proceed with the acquisition.
(E) The BDA is directed to exclude the land bearing Sy. No. 9/1 measuring 0.27, 10/2 measuring 1.16 and 10/3 measuring 1.02 of land which are the subject-matter of W.P. Nos. 1353-1354/2005 filed by University of Agricultural Science Employees House Building Co-operative Society from acquisition.
(F) W.P.No.28087 of 2004 is allowed and acquisition of land in respect of 53 acres of land in Nagavara Village which is the subject matter of the aforesaid Writ Petition is quashed.
(2) W.A.No.2757/2005 is partly allowed. In W.P.No.25807/2004 filed by Tata Housing Development Company in respect of land bearing Sy.Nos.17/1, 18, 19, 20, 26 and 94 situated at Hennur Village, Kasaba Hobli, Bangalore, in all measuring about 26 acres 12 guntas, the finding of the learned single Judge is set aside. Liberty is granted to the petitioners therein to make appropriate application before the BDA for deleting the said land from acquisition in view of the policy decision of the Government dated 1.6.1995. On such representation the BDA shall consider the request and pass appropriate orders. In the event their contention is upheld the said extent of land shall stand excluded from acquisition. Otherwise acquisition in respect of the said lands stand and the BDA is at liberty to form the layout.”
(Emphasis supplied by this Court)
694 78. The aforesaid order passed by the Division Bench came to be affirmed by the Hon’ble Apex Court in the matter of BONDU RAMASWAMY's case, with certain modifications and clarifications as indicated thereunder: “160. In view of the foregoing, we affirm the directions of the Division Bench subject to the following further directions and clarifications:
(i) In regard to the acquisition of lands in Kempapura and Srirampura, BDA is directed to reconsider the objections to the acquisitions having regard to the fact that large areas were not initially notified for acquisition, and more than 50% of whatever that was proposed for acquisition was also subsequently deleted from acquisition. BDA has to consider whether in view of deletions to a large extent, whether development with respect to the balance of the acquired lands has become illogical and impractical, and if so, whether the balance area also should be deleted from acquisition. If BDA proposes to continue the acquisition, it shall file a report within four months before the High Court so that consequential orders could be passed.
(ii) In regard to villages of Venkateshapura, Nagavara, Hennur and Challakere where there are several very small pockets of acquired lands surrounded by lands which were not acquired or which were deleted from the proposed acquisition, BDA may consider whether such small pockets should also be deleted if they are not suitable for forming self-contained Layouts. The acquisition thereof cannot be justified on the ground that these small islands of acquired land, could be used as a stand-alone park or playground in regard to a Layout formed in different
695 unconnected lands in other villages. Similar isolated pockets in other villages should also be dealt with in a similar manner.
(iii) BDA shall give an option to each writ petitioner whose land has been acquired for Arkavati Layout:
(a) to accept allotment of 15% (fifteen percent) of the land acquired from him, by way of developed plots, in lieu of compensation (any fractions in excess of 15% may be charged prevailing rates of allotment). OR (b) in cases where the extent of land acquired exceeds half an acre, to claim in addition to compensation (without prejudice to seek reference if he is not satisfied with the quantum), allotment of a plot measuring 30' x 40' for every half acre of land acquired at the prevailing allotment price.
(iv) Any allotment made by BDA, either by forming Layouts or by way of bulk allotments, will be subject to the above.”
(Emphasis supplied by this Court)
78.1 Thus, it can be noticed from the order of Division Bench that an olive branch was extended to the bonafide purchasers of sites from BDA, from House Building Cooperative Societies, as well as owners of those lands which was acquired for the purposes of formation of Arkavati Layout. It came to be held that in the event of parameters laid thereunder were to be satisfied by the respective site
696 owner/land owners, as the case may be, such of those persons would be entitled to the relief sought for. In fact, the Hon’ble Apex Court in BONDU RAMASWAMY’s case supra having upheld the decision of Division Bench issued certain directions to the BDA in the concluding paragraph-160, which is already noticed hereinabove to salvage the acquisition and to avoid hardships to BDA and its allottees and to avoid prolonged further rounds of litigation emanating from the directions of the High Court, in order to uphold the decision of the Division Bench, but subject to BDAs actions to certain corrective measures by requiring it to reexamine take certain aspects and provide an option to the land losers to secure some additional benefit, as an incentive to accept the acquisition.
78.2 Thus, acquisition of the land for Arkavati Layout having been upheld by the Division Bench of this court and affirmed by the Apex Court, question of re-examining the said issue in these writ petitions would not arise. However, it requires to be noticed that a valiant attempt has been made by the writ petitioners to contend that on account of representations submitted by the petitioners/land losers under Section 17(5) of BDA Act, Notification issued under Section
697 19(1) of BDA Act is bad in law. It requires to be noticed at this juncture itself that said Notification was issued pursuant to order of the Division Bench as affirmed in BONDU RAMASWAMY’s case resulting in re-modified scheme of Arkavati Layout being sanctioned. The representations submitted by the land losers having been considered by the BDA, ipso facto does not wipe out the impugned Notification. It also requires to be noticed that representations of the land losers was considered, as directed by the Apex Court in BONDU RAMASWAMY’s case. 78.3 Yet another contention which has been raised is that BDA Act does not provide for second Notification. In fact, Notification dated 18.06.2014 is not a SFN and it is a misnomer. It could be seen from the records that enquiry came to be conducted by the BDA pursuant to directions issued by the Division Bench as well as by the Apex Court and report was submitted to the Government, which resulted in 983.36 of lands being deleted and an extent of 1766 acres was retained. In fact, the scheme which was sanctioned earlier, stood modified by the Government. The expression and words found in the impugned Notification 18.06.2014 is a complete
698 answer to the contentions raised by the petitioners and same reads: “Whereas the Government of Karnataka has approved a Re-modified Scheme for the formation of Arkavati Layout vide Government Order No. UDD/426/MNJ/2011, Bangalore, dated: 03.04.2014 in modification of the Scheme sanctioned vide Government Order No. UDD 193 MNX 2004, Bangalore, dated 21.02.2014.”
78.4 Hence, contention raised that Notification dated 18.06.2014 is bad in law on account of BDA Act not providing for the same, is rejected. It would not be out of context to state that Notification in question is a replacement of earlier Notification based on the re-modified scheme. Particularly when acquisition having been upheld subject to the modifications, clarifications and directions issued, resulting in appropriate Government issuing a modified Notification, would not wipe out the acquisition proceedings itself. The impugned Notification only replaces the earlier Notification. A reference has been made to Section 3 and 7 of the Land Acquisition Act, 1894, in the impugned Notification and as such impugned Notification is liable to be set aside, since it is under a repealed New Act, is an argument which requires to be brushed aside
699 for two (2) reasons; firstly, impugned Notification is only replacement of the earlier Notification, which was on account of directions issued by the Apex Court; secondly, under Section 6 of the General Clauses Act, Act prior to 2013 is indeed saved. In fact, power to amend is always available to the Government, inasmuch as, power to issue would include power to amend, vary or rescind the Notifications and orders in terms of Section 21 of General Clauses Act. In the matter of M.P.GANGADHARAN AND ANOTHER v. STATE OF KERALA AND OTHERS reported in (2006) 6 SCC 162 the Hon’ble Apex Court has held:
"14. In terms of Section 21 of the General Clauses Act, 1897, (corresponding to the relevant provisions in the Interpretation and General Clauses Act, 1925) the power to issue would include the power to amend, vary or rescind, Notifications and orders. If a Notification could be issued establishing a Family Court at Manjeri, we do not see any reason why another Notification cannot be issued by the State to shift the said court to another place but within the same area of the Family Court. In terms of Section 21 of the General Clauses Act, the State Government will indisputably have jurisdiction to abolish a Family Court and establish one at another place. If such an extensive jurisdiction can be exercised by the State, we fail to comprehend as to why its jurisdiction should be held to be limited in the matter of shifting of court from one place to another but within the same area, particularly, in view of the fact that in terms of
700 sub-section (2) of Section 3 of the Act even a change in the area is permissible."
Successive Final Notifications for acquisition of land on behalf of BDA is permissible and this Court in W.P.No.16590/2004 disposed on 19.11.2013 has held that BDA is empowered to issue SFN. It has been further held: “8. In so far as WP 27731/2012 is concerned, it is contended that the Scheme has been substantially implemented and hence the petitioners are estopped from questioning the same.
In the light of the above contentions, the points that would arise for consideration are as follows :
i.) Has the Scheme, pursuant to which the acquisition proceedings had been initiated, lapsed by virtue of non- implementation of the same vis-à-vis the lands of the petitioners herein.
ii.) Whether the State government is enabled to issue successive Notifications under Section 19 of the BDA Act.
It is to be noticed that a common ground raised in all the petitions is that the Scheme sanctioned and approved by the State government under Section 18(3) of the BDA Act has not been implemented even after long lapse of time and much beyond the period, within which it ought to have been implemented, as contemplated under Section 27 of the said Act. It is also the common ground that the possession of the respective extents of land has remained with the petitioners. Though that fact is sought to be disputed by the BDA, it is not the case of the BDA that it has developed any layout over any of the said lands. In WP 27731/2012, the BDA has not even claimed to have taken possession of the land in question.
701 The following observations of a learned single judge in the case of R. Adikesavulu Naidu v. the State of Karnataka , ILR 2011 Kar 3657, are relevant :
"90. Insofar as the acquisition proceedings are concerned, even on admitted facts and by the operation of Section 27 of the BDA Act, if the scheme has lapsed even before the stage of the lands notified for acquisition vesting in the State and taking possession of the subject land after passing of the Award had not been reached, it is obvious that the acquisition proceedings get aborted due to the scheme lapsing and if the subject land notified for acquisition had not vested in the State within a period of five years from the date of issue of the Final Notification a period within which the scheme is required to be implemented substantially to avoid the scheme lapsing in terms of Section 27 of the BDA Act, in law even assuming for argument sake, award is passed, possession is taken after expiry of this period as a matter of fact under the enabling provisions of Section 11 of the LA Act to pass an award and the further enabling provision of section 16 of the LA Act for taking possession of the subject land also, but these statutory provisions being not available to the state and the BDA any more due to Section 27 of the Act whereafter alone the land vests absolutely in the Government in the wake of Section 36 of the BDA Act and if there is no way in law to take the acquisition proceedings also to its logical conclusion as the original purpose of acquisition itself is lost, it is obvious this is a situation attracting legal consequence of not only the scheme lapsing but also the acquisition proceedings lapsing.
It is necessary to bear in mind the distinction between the acquisition proceedings being quashed at any stage of the acquisition proceeding due to non- adherence of the statutory provisions and the
702 procedure and a situation of the acquisition proceedings per se lapsing due to the scheme lapsing in terms of Section 27 of the BDA Act and by that time if the acquisition proceedings having not been completed and therefore the acquisition proceedings being left midway without completion and when the matter is before the Court for examination at the instance of persons claiming interest in the subject lands, by a sense of fairness, by a duty to act in a constitutional manner, a duty to ensure that the State and public bodies which is the 'State' within the meaning of Article 12 of the Constitution of India abide by the constitutional provisions and statutory provisions and do not give scope for discriminatory act in respect of some persons who are situated in a like position as others, this Court is compelled to exercise its constitutional writ jurisdiction for quashing the proceedings and the orders of the State and the authorities akin to the State which are left incomplete, and which do not serve any purpose any more leave alone serving a public purpose and therefore writ of certiorari should be issued to put an end to this 'trishanku' stage of acquisition proceedings by quashing the incomplete acquisition proceedings."
As regards the contention that there could not be successive Final Notifications under Section 19 of the BDA Act is concerned, a learned single judge of this court has considered the question in a particular context and has held in the affirmative, in the case of B. K. Nanjudaiah v. BDA , ILR 1987 Kar 2977. The petitioners in that case claimed to be the owners of land in Survey No.16 of Malagalu village, Bangalore North Taluk, measuring about 5 acres 20 guntas. The land stood in the name of the father of the first petitioner therein, on the death of the father of the petitioner, there was a dispute between the petitioners in respect of the land, which was the subject matter of a civil suit in OS 222/1980, before the Court of the Civil Judge, Bangalore. The same
703 stood settled under a compromise decree. Petitioner no.1 was conferred 2 acres 30 guntas and Petitioners 2 and 3 together took 2 acres 30 guntas , in terms of the compromise. The said land along with several other lands were notified for acquisition under the BDA Act, for the formation of the Nagarabhavi II Stage layout. A Preliminary Notification was published in the gazette dated 26-8-1982. A Final Notification was issued on 5-8-1986. The same was challenged. One of the grounds of challenge was that, since the State government had published a Final Notification in respect of Nagarbhavi I Stage layout, as on 16-8-1985 - pursuant to the Preliminary Notification dated 26-8-1982,the State government had no competence to issue a second Final Notification on the basis of the same Preliminary Notification. In that, it was contended that since the petitioners' lands did not find mention in the first Final Notification dated 16-9-1985, the State government must be deemed to have abandoned the scheme. State of MP v. Vishnu Prasad, AIR 1966 SC 1593, was cited in support of the argument. The apex court had held thus in Vishnu Prasad:
"There is nothing in Ss, 4, 5-A and 6 to suggest that S.4(1) is a kind of reservoir from which the government may from time to time draw out land and make declarations with respect to it successively. If that was the intention behind sections 4, 5-A and 6 we would have found some indication of it in the language used therein. But as we read these three sections together we can only find that the scheme is that S.4 specifies the locality, then there may be survey and drawing of maps of the land and the consideration whether the land is adapted for the purpose for which it has to be acquired, followed by objections and making up of its mind by the government what particular land out of that locality it needs. This is followed by a declaration under S.6 specifying the particular land needed and that in our opinion completes the process and the Notification under S.4(1) cannot be further used thereafter. At the stage of S.4 the land is
704 not particularised but only the locality is mentioned; at the stage of S.6 the land in the locality is particularised and thereafter it seems to us that the Notification under S.4(1) having served its purpose exhausts itself. The sequence of events from a Notification of the intention to acquire [S.4(1)] to the declaration under S.6 unmistakably leads one to the reasonable conclusion that when once a declaration under Section 6 particularising the area out of the area in the locality specified in the Notification under Section 4(1) is issued, the remaining non-particularized area stands automatically released."
Negating the argument, the learned judge, while interpreting the scope of Section 19 - laid down as follows : "13. xxx xxxx Section 19, on which the arguments is constructed, reads thus: "19. Upon sanction, declaration to be published giving particulars of land to be acquired- (1) Upon sanction of the scheme, the Government shall publish in the official Gazette declaration stating the fact of such sanction and that the land proposed to be acquired by the Authority for the purposes of the scheme is required for a public purpose."
It is seen from sub-section (1) of this Section that the declaration to be published in the official Gazette has to mention the land proposed to be acquired by the authority for the purpose of the scheme and such declaration shall state the limits, for which is needed and its approximate area and the place where a plan of the land may be inspected. There is nothing in the Act from which it can be culled out that acquisition of part of the area comprised in the scheme would render the entire scheme to lapse though the remaining area which is already contemplated in this scheme under the Act is not acquired at that stage, the scheme lapses if there is no substantial compliance with the scheme within five years as contemplated
705 by Section 27. No other provision in the Act mentions about the lapsing of the scheme. Therefore it is difficult to appreciate that by acquiring some portions of the lands in the scheme, the entire scheme lapses. It has to be remembered that the B.D.A. is required to under take development work from time to time since it has to incur expenditure and has to execute the developmental schemes. This takes me to the definition of the words 'development and engineering operations' provided in clause (2)(j) and (k), which reads thus:
"(j) 'development' with its grammatical variations means the carrying out of building, engineering, or other operations in or over or under land or the making of any material change in any building or land and includes redevelopment; (k) 'engineering operations' means formation or laying out of means of access to road".
The above scheme is framed for achieving the objects for which the authority is constituted as per Section 14 of the Act. This object, obviously cannot be achieved at one stretch and requires to be achieved by stages.”
In the instant case, by declaration dated 16.8.1985 and 7.9.1985, an extent of 357 acres and 2 guntas in Nagarbhavi village and 163 acres 14 guntas in Malagalu village was sought to be acquired for Nagarbhavi I stage and by Notification dated 5.8.1986, an extent of 292 acres 5 guntas in Nagarbhavi village and 312 acres 5 guntas in Malagalu was sought to be acquired. This has to be resorted to because without completing the I stage, the authorities could not have undertaken the development work as defined, for the II stage."
The question again arose for consideration in relation to acquisition proceedings under the provisions of the Karnataka Industrial Area Development Act, 1966 (Hereinafter referred to as the
706 'KIAD Act', for brevity), namely, whether successive Final Notifications under Section 28(4) of the KIAD Act, could be issued. A division bench of this court dealing with the issue in WA 3189-3201/2010 and connected cases, dated 20-11-2012, has held that with the amendment to Section 5-A and 6 of the Land Acquisition Act, 1894, the basis of the judgment in Vishnu Prasad Sharma's case was taken away. And that as the law stands to-day, it was permissible to make successive Notifications under Section 6(1) of the LA Act. By the issuance of a Notification under the said provision, in respect of only a portion of the land which is the subject matter of Section 4(1), the said Preliminary Notification would not lapse in respect of other provisions of the land in respect of which 6 (1) Notification is not issued.
While addressing the argument that as there were no corresponding amendments to the KIAD Act, as brought about under the LA Act and therefore the dictum in Vishnu Prasad Sharma yet being drawn into service, the division bench on an elaborate analysis of the relevant provisions has held thus :
"19. Therefore, from the aforesaid provisions as well as from the discussion as above, it is clear the Apex Court in Vishnu Prasad Sharma's case was constrained to hold that successive declarations are not permissible because Section 5A of the Land Acquisition Act provided for consideration of all objections made to the Notification under Section 4(1) and one report thereafter to the Government. Similarly the Government after considering the report made under Section 5A had to make up its mind whether particular land is needed for public purpose or not and then issue a declaration under Section 6(1). Correspondingly there is no provision in the Act for considering all objections made to the Notification under Section 28(1) of the Act. There is no provision for submission of one report to the Government. There is no provision for consideration of any such report by the Government before issuing a
707 declaration under section 28(4) of the Act. On the contrary, the language of the Act makes it very clear the Government has to consider the cause shown by the owner of the land and may pass such order as it deems fit and if it is satisfied that any such land should be acquired for the purpose specified in the Notification, it may issue a declaration. In the light of the marked difference in the language employed in Section 28, there is no scope for holding that successive Notifications are not permissible in law. In fact the legislature did not amend the Act because in the Act the provisions similar to consideration of all objections together, submission of a report and consideration of a report and issuing Final Notification are conspicuously missing. If those words had been there and if they had not been amended, then the judgment of the Apex Court would have to be applied with full force. Therefore, merely because the State legislature did not bring about any amendment as was done by the Parliament, it would in no way support the case of the petitioners. Such an amendment in the facts of this case was wholly unnecessary.
In the light of what is stated above we are of the view that the learned Single Judge was justified in holding that under the Act, issuance of successive declarations is permissible. It is not out of place to mention here the acquisition of land under the Act is for an industrial purpose. Under the scheme of the Act first a Notification has to be issued under Section 3(1) of the Act specifying the area to be an industrial area for the purpose of this Act. Section 3 reads as under:
Declaration of industrial areas:
(1) The State Government may, by Notification, declare any area in the State to
708 be an industrial area for the purposes of this Act. (2) Every such Notification shall define the limits of the area to which it relates.
The object of this provision is to inform the public that the State Government has taken a decision to form an industrial estate in a particular area, so that the said area may not be used for any other purpose. In fact, Section 4 of the Act specifically provides for alteration of industrial area after issue of a Notification under Section 3(1) of the Act specifying and declaring any area in the State to be an industrial area. The power is vested under Section 4 of the Act to exclude from any industrial area, any area or include therein any additional area as may be specified in such Notification. That is the only mode by which an area which is declared as an industrial area can be excluded from the industrial area. Though the Act came into force from 26th Day of May 1966, Chapter-VII of the Act which deals with acquisition and disposal of land were not made applicable to the entire state of Karnataka. It is only when a land is to be acquired for the purpose of industrial development, after issue of a Notification under Section 3(1) of the Act, Notification has to be issued under Section 1(3) of the Act making Chapter-VII applicable. After Chapter-VII is made applicable to a particular area, then the Government is vested with the power under Section 28(1) of the Act to issue a Notification expressing its intention to acquire such land. When such a land is notified it is not as if every owner of the land would object to the acquisition. There are number of owners of the land who may be willing to give their consent to acquisition of the land and accept compensation payable under the Act. At the same time the very object of enacting this Act is establishment and development
709 of industrial area and for making available industrial land to the private entrepreneurs to start industries. If a land owner chooses to challenge the acquisition, certainly it takes time before the acquisition is completed. Therefore, under the scheme it is open to the Government to issue a Notification under Section 28(4) in respect of lands where there is no opposition to the acquisition or where they are able to serve the land owners, consider their objections and issue Notification for acquisition. If there is any delay in service of notice, if there are contests and any order of stay or injunction is obtained from Courts, it is not necessary for the Government to wait for conclusion of those proceedings before it could issue a Notification under Section 28(4) of the Act. That is precisely the reason why as is clear from the language employed in Sections 28(3) and (4), the Government is empowered to consider the cause shown by each owner and pass appropriate orders and issue declarations in respect of such owners under Section 28(4) of the Act. It serves the object of the Act. Similarly it also enables the owners of the land who are consenting for acquisition to get compensation expeditiously. Therefore, seen from all angles the legislature has consciously avoiding the pit falls which were found in the unamended provisions of Section 6 and 5A of the Act and to enable the Government to acquire land piece meal by issue of such successive Notifications have not adopted the procedure prescribed under the unamended Sections 6 and 5A of the L.A. Act. In that view of the matter we do not see any substance in the first contention.”
In the light of the views expressed herein above, it may be said that there is no provision under the BDA Act, to indicate that upon issuance of a Final Notification and acquisition of a part of the area comprised in the Scheme, that the other
710 lands covered under the Scheme would not be available for acquisition and that a second Final Notification is impermissible. As in any event, the Scheme would lapse if there is no substantial compliance with the Scheme.
In the result, the above points for consideration are answered as follows :
The petitioners having demonstrated that though the lands of the petitioners were duly notified for acquisition, the possession of the lands having remained with the petitioners, even without the benefit of any interim orders of this court, and the Scheme under which the lands had been sought to be acquired, not having been substantially implemented, in so far as the petitioners' lands are concerned, the Scheme to that extent would lapse and the lands of the petitioners except to such extent as has not vested with the State, (the admitted extent of land, utilized for the formation of road- in WP 16590/2004) is no longer available for acquisition under the impugned Notifications.
There is no impediment in law for the State to issue successive Notifications under Section 19 (1) of the BDA Act, but the succeeding Notification shall disclose valid and justifiable reason for such issuance. It is ideal for the State to ensure Finality in the issuance of a "Final Notification" in respect of the proposed acquisition as it would enable other land owners to proceed on the presumption that their land, which may have been initially notified, is outside the purview of the acquisition proceedings. Therefore, the State shall not normally resort to successive Final Notifications unless the land owners are forewarned of further impending Notifications. As seen in Nanjundaiah's case above, the State could very well have indicated that the remaining lands which were not notified in the "first" Final Notification are subject to be notified before the expiry of five years from the date of the Preliminary Notification.”
711 80. The issue relating to inclusion of 500 acres of Government land, inclusive of ‘B’ Kharab land without an order being passed under Section 97 of the Karnataka Land Revenue Act for diverting the said lands for formation of Layout, is an issue between the Government and BDA and necessarily the tank beds and ‘B’ Kharab lands will have to be retained. 80.1 The contention relating to New Act being applicable on account of award having not been passed and possession has not been taken and therefore under Section 24(2) of the New Act acquisition lapses, is an argument requires to be considered for the purposes of rejection, inasmuch as, acquisition having already been upheld by the Apex Court and scheme having been formulated by the BDA for allotment of developed land in the ratio of 60:40. In fact, 15% of the developed plots has been ordered to be allotted to the land owners and the Government Circular to allot plots to land owners in the ratio of 60:40, payment of compensation does not arise. 80.2 One another contention raised is that acquisition lapsed under Section 27 of the BDA Act. Even when scheme lapses under Section 27 of the BDA Act, acquisition does not
712 lapse as held by the Apex Court in the matter of OFFSHORE HOLDINGS (P) LTD vs BANGALORE DEVELOPMENT AUTHORITY & ORS reported in (2011) 3 SCC 139: “38. On a conjunctive reading of the provisions of Sections 27 and 36 of the State Act, it is clear that where a scheme lapses, the acquisition may not. This, of course, will depend upon the facts and circumstances of a given case. Where, upon completion of the acquisition proceedings, the land has vested in the State Government in terms of Section 16 of the Land Acquisition Act, the acquisition would not lapse or terminate as a result of lapsing of the scheme under Section 27 of the BDA Act. An argument to the contrary cannot be accepted for the reason that on vesting, the land stands transferred and vested in the State/Authority free from all encumbrances and such status of the property is incapable of being altered by fiction of law either by the State Act or by the Central Act. Both these Acts do not contain any provision in terms of which property, once and absolutely, vested in the State can be reverted to the owner on any condition. There is no reversal of the title and possession of the State. However, this may not be true in cases where acquisition proceedings are still pending and land has not been vested in the Government in terms of Section 16 of the Land Acquisition Act.”
Thus, what requires to be examined is: “Whether the BDA has complied with the directions issued by the Division Bench as clarified and further directions issued by Apex Court in BONDU RAMASWAMY’s case?” and consequentially it has to be examine the nature of exercise that was undertaken by the BDA.
713
A plain reading of direction issued by the Division Bench would indicate that a Memo was filed during the course of hearing of the appeal by producing the maps of the area showing lands in the village which are not notified, lands which were notified under Section 17(1) of the BDA Act, lands which are notified under Section 19(1) of the BDA Act and said areas depicted in different colours. On account of lands which was proposed to be acquired did not form a contiguous area, and in some of the village certain extent of lands notified under the Final Notification were surrounded by large chunk of area, which was not acquired, making access to said land difficult, which was found to be heart-burning and as such BDA was confronted with those hard facts. Contents of the said memo reads: "Memo filed by Appellant, the Bangalore Development Authority:
Without prejudice to the submission that there is no discrimination in the matter of deletion of lands in the Final Notification and that deletion of certain lands will not invalidate either the Preliminary or the Final Notifications, it is submitted as follows.
If this Hon'ble Court were to come to the conclusion that the objections of certain landowners/writ petitioners to the Final Notification are to be considered afresh by the Bangalore Development Authority,
714 directions on the following lines may kindly be issued.
The writ petitioners who are landowners seeking dropping of the acquisition proceedings insofar as their respective lands are concerned, on the ground that: (a) their lands are situated within green belt area; (b) they are totally built up; (c) properties wherein there are buildings constructed by charitable, educational and/or religious institutions; (d) nursery lands; (e) who have set up factories, may be permitted to make appropriate application to the BDA seeking reconsideration for exclusion of their lands from acquisition by producing documents to substantiate their contentions within one month from the date of the order.
3.1 The BDA will consider such requests keeping in mind the status of the property as on the date of Preliminary Notification. Properties developed, improved, constructed upon, subsequent to the Preliminary Notification will not be considered for deletion.
3.2 The writ petitioners whose revenue sites have been acquired they shall be allotted with the site of 30 ft. x 40 ft. dimension in terms of the order/direction of this Hon'ble Court dated 20-7-2001 passed in W.P. Nos.20875 to 20938 of 2001 (Anjanapura Scheme).
3.3 The writ petitioners/landowners shall make appropriate applications within 30 days from the date of this order and thereafter the authority shall consider the applications and pass appropriate orders within period of three months.”
As observed hereinabove, BDA was required to undertake the exercise of examining the claims of respective
715 parties as directed thereunder. BDA was also required to comply with further directions and clarifications issued by the Apex Court. In other words, it had to ascertain whether the claim of applicants would fall within the four corners of parameters fixed by the Division Bench as well as by the Hon’ble Apex Court. In this direction BDA has undertaken the mammoth exercise of conducting spot inspection, ascertaining the age of buildings existing, if any (namely, as to whether such buildings came up before issuance of Preliminary Notification or after issuance thereof) and the Special Land Acquisition Officers have submitted their reports. In fact, some of the reports which have been filed have been also challenged and/or attacked in these writ petitions on the ground of they being contrary to the factual matrix. We have already enumerated as to how some of the reports are either being erroneous or being contrary to facts. 82.1 This Court in exercise of the writ jurisdiction under Article 226 or in supervisory jurisdiction under Article 227 of Constitution of India would not be in a position to fathom the truth or otherwise of such exercise undertaken by BDA. It would also be necessary to note at this juncture that after issuance of Preliminary Notification sites have been purchased
716 from the erstwhile owners. There are instances where even prior to issuance of Preliminary Notification, revenue sites have been purchased by few of the petitioners and they are said to have put up constructions. There are instances where the construction put up are in accordance with the building plan or licence issued by Municipal Authority, Corporation or Council, as the case may be. In fact, direction issued by the Division Bench to BDA is to either consider for regularization or dropping of such portions of lands/sites from acquisition, who had purchased the same prior to issuance of Preliminary Notification. 82.2 Some of the petitioners who have been allotted sites in these lands, which were at one point of time notified and subsequently denotified in the light of exercise undertaken by virtue of order passed by Division Bench and the order upholding acquisition with certain directions and clarification issued by Hon’ble Apex Court, such allottees have sought for alternate site in the very same Layout. There may be instances where such allottees would have already constructed building/s and have been residing in such building/s by themselves or through their tenants or might have sold the property and thereby third party rights having crept in. Even
717 in such circumstances, BDA cannot be heard to contend that they would not look into those aspects or turn blind eye. In this regard suitable direction will have to be issued.
82.3 Petitioner in W.P.No.5228/2015 has been allotted a site bearing No.141 formed in Sy.No.17/1 of Hennur Village, Arkavati Layout measuring East to West 15 meters and North to South 24 meters and totally measuring 360 sq.mtrs. as morefully described in schedule to the petition. Pursuant to said allotment, Lease-cum-Sale agreement was executed in his favour on 28.05.2007 (Annexure-A) and possession came to be delivered pursuant to which Khata was mutated in his name by the respondent-BDA on 20-06-2007 vide Annexures-B & C respectively. Petitioner approached respondent – BDA for approval of building plan and accordingly, it was approved and licence was granted as per Annexures-D & E respectively. As is evident from photographs –Annexure-F, building has been constructed which includes residential building on the rear side. In fact, petitioner had borrowed loan from State Bank of India in a sum of Rs.20 lakhs for construction of the house, which is also evident from consent letter issued by the State Bank of India on 03.07.2008–Annexure-Q. The total expenditure incurred for putting up construction on the said
718 site as certified by the Civil Engineer dated 11.04.2008 - Annexure-R as well as payments made when the construction was in progress is reflected in the statement produced at Annexure-S and such payments were made by petitioner through cheques. 82.4 In this factual scenario, where building has come up in the site allotted by respondent-BDA in favour of petitioner, he was into a surprise or shock when land in which site had been carved out and allotted by BDA having been de- notified. As such, for quashing of de-Notification process and to declare that respondents-1 to 5 have no right whatsoever to demolish the portion of petition schedule property formed in Sy.No.17/1 of Hennur village and to declare that impugned Final Notification dated 18.06.2014 as illegal and arbitrary, petitioner is before this Court. 83. Though petitioner in W.P.No.5228/2015 has sought for quashing of Final Notification dated 18.06.2014, this court is not inclined to entertain the said prayer for reasons more than one.
83.1 Firstly, issuance of Notification for acquiring the lands specified under said Notification has been upheld by the Division Bench and affirmed by Hon’ble Apex Court in the case
719 of BONDU RAMASWAMY's case. Secondly, land in which petitioner’s site has been carved out and allotted to him by the BDA has been de-notified in favour of the owners of land and they not being parties to the present proceedings, as said prayer cannot be considered.
83.2 However, the fact remains that pursuant to Final Notification dated 21.02.2004 whereunder, an extent of 2750 acres of land was sought to be acquired for the purpose of formation of Layout, land in question has been acquired and sites have also been stated to be formed, pursuant to which, allotments were made, Lease-cum-Sale Agreements were executed, khata was mutated in the names of allottees and tax has been collected from allottees. Further, plan submitted by allottees for construction of buildings has also been approved and license granted to put up construction. However, under the guise of undertaking re-do exercise pursuant to BONDU RAMASWAMY’s case, an extent of 983.12 acres have been deleted either by way of de-notifying the lands or on account of some of land owners having approached this court for quashing of the proceedings and having obtained orders in their favour or said lands being deleted from acquisition proceedings for the reasons indicated in the orders
720 passed denotifying certain land. But, fact remains that 983.12 acres have been deleted from acquisition out of 2750 acres, which was the subject matter of Final Notification dated 21.02.2004. In the photograph which has been produced at Annexure-F by the petitioner has been perused by this Court, which would clearly indicate that except building of the petitioner, surrounding lands which can be seen seems to be more than several acres which are lying fallow and vacant and yet same has been denotified. The circumstances in which lands have been denotified cannot be beyond the parameters fixed by the Division Bench as well by Hon’ble Apex Court in BONDU RAMASWAMY’s case. However, on perusal of records made available by the BDA and various reports, it would disclose that in several cases where Special Land Acquisition Officer has undertaken the exercise of visiting the spot along with Revenue Inspectors has recommended for de-notifying the lands and BDA on the ground that there is inconsistency between the said report as well as report of the Assistant Commissioner, has not accepted the reports of the Special Land Acquisition Officer and thereby has not deleted or denotified certain lands. However, intriguing circumstances this case would unfold is the fact that large tracts of lands
721 though vacant, not developed and not falling within the parameters fixed by the Division Bench and the Hon’ble Apex Court has also been deleted or de-notified. It is in this background, exercise so undertaken by the BDA requires to be scrutinized at micro level. 84. Sri Somashekhar, learned Advocate appearing for petitioner in W.P.No.7248/2019 would contend that in the land bearing Sy.No.79 measuring 4 acres of Dasarahalli village, revenue sites have been formed way back in the year 1994. He would also contend that surrounding lands have been deleted and denotified namely, Sy.Nos,45, 75, 47 & 34 bounded East, West, North and South respectively and as such, he is entitled to the relief as specified in paragraph 160(i) of BONDU RAMASWAMY's case. He would also contend that Division Bench has extended the relief to revenue site holders and similar relief deserves to be granted to the petitioners. He would also submit that site owners have already constructed residential buildings and are residing therein and the fact that betterment charges have been paid and plan having been sanctioned by the jurisdictional Gram Panchayat would clearly indicate that petitioners are revenue site owners and as such, they are entitled to the relief granted by Division Bench.
722 85. Per contra, Sri K N Puttegowda, learned Advocate appearing for respondent-BDA would support the impugned Notifications and contends that writ petitions itself are not maintainable since they are not filed by the aggrieved person but by association.
85.1 Working plan insofar as P.Dasarahally village would indicate that Sy.No.79 is bounded on North by Sy.No.47/7 and 47/8, which have already been acquired and on eastern side, it is bounded by Sy.No.45, which has been acquired and Sy.No.34/1 situated on the southern side itself was either deleted or denotified and so also, land situated on the western side bearing Sy.No.77. Present petitions are common writ petitions filed by the association on behalf of members who are 28 in number and court fee has been paid accordingly. As such, contention regarding maintainability of writ petitions stands rejected. 85.2 Petitioners have contended that they have put up construction over the sites allotted to them except sporadic construction put up in different plots. It cannot be conclusively held that on the basis of documents made available, that in the sites purchased by the petitioners are fully built.
723 86. It is the contention of learned counsel appearing for the petitioners in W.P.No.37478/2017 & W.P.No.37480/2017 that sites have been formed by the erstwhile owners in the land bearing Sy.No.104/6 situated at Rachenahalli Village, K.R.Puram Hobli, after duly converted from agricultural purposes to non-agriculture residential purposes way back on 23.04.1992 as per Annexure-B and they are in possession and enjoyment of the said sites and they have obtained khata from jurisdictional municipal authorities. It is also contended that even BBMP has issued khata and collected taxes for the year 2017-18. He would submit that there was an agreement entered into between the erstwhile land owners and the Post and Telecommunication Department’s Employees Co-operative Housing Society Ltd and pursuant to same, Layout was formed and sites have allotted/sold in favour of its members like the petitioners and authorities having considered the said representations of the society, as well as representations submitted by the petitioners for de-notifying the said lands, as it would pass the test prescribed under the directions issued by the Division Bench, as clarified and directed by the Hon’ble Apex Court in the BONDU RAMASWAMY's case and yet, steps having not been taken by the BDA. They have prayed for
724 quashing the Preliminary and Final Notification insofar as petitioners’ sites are concerned. 86.1 Per contra, Sri.B.S.Sachin, learned counsel appearing for respondent Nos.2 and 3-BDA would submit that petitioners are not notified khatedars and they were not parties to the earlier writ petition and they have not filed any application seeking for re-conveying the sites they had purchased. As such question of considering their claim at this length of time, does not arise. 86.2 However, it is required to be noticed that in the statement of objections filed on behalf of BDA insofar as petitioners in W.P.Nos.37478/2017 & 37480/2017 are concerned, is not only vague but also bereft of any particulars whatsoever. General and omnibus statements have been made in paragraph-11 of its statement of objections by denying the fact that lands surrounding Sy.No.104/6 having been left out from acquisition is not true. It is stated that petitioners’ land does not come within the guidelines issued by the Division Bench of this Court. 86.3 Averments made in paragraph-10 to 16 of the statement of objections filed by BDA are generic in nature, without any particulars, insofar as, Sy.No.104/6 except to the
725 extent stated in paragraph-11. It is very intriguing to notice that in W.P.No.37478/2017, two sets of statement of objections have been filed. One by the present counsel, Sri.Sachin B.S. (filed on 29.06.2018) and other one filed by Smt.A.D.Vijaya, previous counsel (filed on 16.07.2018). In paragraph-8 of the statement of objections filed by Smt. A.D.Vijaya, it is stated that request of the petitioner has been considered and rejected by the Government. It is also admitted that compensation amount has not been deposited on account of pendency of the litigations. This itself would indicate as to the manner in which the matters pending before Courts are dealt with by the BDA. Even minimum requisite details which requires to be considered on facts of each case has not been furnished by the BDA. This would only indicate the lackadaisical approach of the BDA in dealing with the cases pending before the Court and also a mirror to the pedantic approach which BDA adopts, which obviously for the reasons to keep the litigations pending before the Courts and to ensure that there is no end to such litigations. 86.4 These matters require to be examined from several angles namely, the aspirants for sites who have applied with the BDA and having been waiting eagerly for such allotments
726 from long number of years with a fond hope that they would be able to construct a roof over their head and they have been pursuing their claim by submitting application in attempts and in some cases it can be seen applicants have made more than ten attempts. Yet, they have not received any allotment letters from BDA. On the other hand, certain land owners, site owners including the owners of sites who have been allotted sites by Housing Co-operative Society like PNT Employees Housing Societies, Income Tax Department Employees’ Housing Society, Telecommunications Employees’ Housing Society, Income Tax Department Officer’s Association and the like and who have purchased such sites, have already put up construction in the said sites and have been residing in the said houses, have also knocked the doors of this Court and running from pillar to post to save their valuable property. Judgment of the Division Bench as well as judgment of Hon’ble Apex Court in BONDU RAMASWAMY’s case having come as a succor to their vows has also not come to their rescue, as observed herein above, either on account of non consideration of their representation by the BDA or consideration of the representation as an eye wash and rejecting it or non consideration of the application with reference to the factual
727 matrix or not considering the application for denotifying as having been built up as observed by the Hon’ble Apex Court in the case of BONDU RAMASWAMY’s case vide paragraph- 160(i)(ii) and this has resulted in several unwarranted litigations and present litigations are such. In fact, in order to put an end to all these litigations and to resolve the issue in a transparent manner and to ensure that directions issued by the Division Bench of this Court and further directions and clarifications issued by the Hon’ble Apex Court, BDA was directed to make their stand clear by explaining as to how they propose to deal with these aspects referred to above and this Court was expecting a positive stand from the BDA. Unfortunately, in its usual rigmarole stand which it takes before Courts, BDA has filed an affidavit through its Commissioner on 12.06.2019 that too only when learned AGA intervened in the matter and assured this Court such an affidavit would be filed. It is stated in paragraph-4 of the affidavit that there are 2608 revenue sites holders who have approached the BDA by filing an application for regularization of their sites or for payment of compensation or to give alternate sites. However, stand of the BDA in respect of revenue site holders is that those who have purchased sites
728 prior to issuance of Preliminary Notification would be governed by the resolution dated 18.04.2017 passed by BDA for regularization of their sites and in such cases, it has been resolved that where BDA utilized revenue sites for formation of layout and road, allotment would be made as per the resolution dated 09.06.2017 namely, in terms of directions issued in the case of JUNJAMMA AND OTHERS vs. THE BANGALORE DEVELOPMENT AUTHORITY reported in ILR 2005 KAR 608 (for short "JUNJAMMA's case") alternative sites to the revenue site holders would be given. They have also enclosed resolution dated 18.04.2017 and 09.06.2017 forwarded to the appropriate Government for approval of its resolutions. As noticed hereinabove, appropriate Government is also dragging its feet not taking its stand either way, it would only indicate that sufferings of the individual site owners or land holders or prospective site allottees rights are being put into jeopardy on account of attitude adopted by BDA as well as appropriate Government. In fact, it would not have been difficult for BDA to place on record with reference to each of the writ petitions as to whether their claim would fall in any of the category or conditions stipulated in judgment of Division Bench or BONDU RAMASWAMY’s case as stated supra. If so,
729 the manner in which such consideration has taken place or had been considered by the BDA or the net result of such consideration. As noticed hereinabove the BDA seems too eager and anxious to withhold such details or information from being made available to the Court. Neither the statement of objections filed nor affidavit of the Commissioner dated 12.06.2019 would disclose as to mode, manner and method in which the representation of these two writ petitioners came to be considered, dealt with and decided. 86.5 However, optimistic view of this Court has been shattered on perusal of the affidavit filed by the Commissioner of BDA, inasmuch as, said affidavit contains no particulars regarding the manner in which BDA proposes to deal in respect of different categories of applicants as ordered by Division Bench and clarified by Apex Court. It is as bald as baldness could be or as vague as vagueness could be. In fact, BDA attempted to shirk from its responsibility by shifting the responsibility on the Government and the communication dated 18.04.2017 to 07.06.2019 would act as mirror to this fact. In fact as to what steps BDA has taken subsequent to the resolution dated 18.04.2017 till 18.03.2019, the affidavit is silent. This would only indicate that when the matters are
730 taken up by the Courts, BDA has made attempts to show that it has woken from its slumber and contend before the Court that it is discharging its statutory obligation, which is not so, inasmuch as, for past two years i.e., from 18.04.2017 to 18.03.2019, there seems to be no correspondence between the Government and BDA. Though Government is party to all these writ petitions, it is also dragging its feet and thereby, resulting in rights of the parties being put into jeopardy i.e., rights of both sets of parties. This has to be necessarily termed as colourable exercise of powers by the instrumentality of the State like BDA. 87. On perusal of case papers relating to W.P.No.57992/2015 it would disclose that after disposal of the matter before the Division Bench, an affidavit came to be filed by the petitioner and his brothers on 03.02.2017 declaring that they own the property jointly. However, this petition has been filed by one of the brothers and other co-owners are not arrayed as parties to this petition. Records would also disclose that undisputedly, Sy.No.118 which is on the northern side of land in question was not notified for acquisition. So also, Sy.No.115 situated on the western side. Taking this into consideration, land bearing Sy.No.116 on the western side has
731 been deleted and land bearing Sy.No.94 situated on eastern side is also deleted. This would only indicate that respondent- BDA in terms of the directions issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case, while undertaking exercise of re- doing has dropped Sy.Nos.116 and 94 from the acquisition proceedings. No reasons are forthcoming from the statement of objections filed by respondent-BDA as to how land in question would not form an isolated pocket or in other words, as to why acquisition in respect of this isolated pocket deserves to be continued. Representation dated 26.11.2013 (Annexure-E) has not been considered and disposed of by BDA and there is no reference to the same in the statement of objections filed.
87.1 Having regard to the facts obtained in W.P.No.5276/2014, it is noticed that land bearing Sy.No.13/34 measuring 22 guntas of Jakkur Village, Yelahanka Hobli, Bengaluru North Taluk, is surrounded by Sy.No.13/2 on the northern side, Sy.No.13/4 to the East, Sy.No. 11/10 to the West and Sy.No.13/3B to the South, which lands have been deleted. After BONDU RAMASWAMY’s case cited supra, while undertaking the exercise of re-doing the whole process, the land in question alone is sought to be
732 acquired, which prima-facie would fall within the parameters of paragraph 160(ii) of the directions issued by Hon’ble Apex Court. 87.2 As to whether exercise undertaken by the BDA in deleting adjacent lands Sy.Nos.13/2, 13/4, 11/10 and 13/3B itself is in serious doubt. 87.3 While narrating the facts of respective writ petitions hereinabove, it has already been noticed that thrust of arguments of the land owners relate to non implementation of the order of Division Bench as well as Apex Court, which can be summarized as: (a) Though adjacent lands have been denotified, lands belonging to the writ petitioners have not been denotified or dropped from the acquisition proceedings; (b) Claim made by the petitioners for deleting their lands on the ground of lands in the vicinity have been developed and as such those lands have been deleted, was not considered by BDA. Hence, petitioners have sought for deletion of their lands. There is prima facie justification in such claims. However, at the same time, it has to be noticed by this Court that subsequent to BONDU RAMASWAMY’s case and under the
733 guise of implementing the said order, reports have been furnished by the Land Acquisition Officer and by using pick and choose method certain lands have been deleted from acquisition either on the ground that it is built up or it is landlocked, which is factually otherwise. This view of the Court gets fortified from the following facts: (i) In W.P.No.48880/2014 the petitioner therein is claiming for deletion of 0.54 guntas of land in Sy.No.85/3 of Amruthahalli Village, Yelahanka Hobli, Bangalore North Taluk, contending the lands on all the three sides namely, lands situated in Sy.No.86, 84 and 115 on the northern, eastern and southern side of Sy.No.85/3 has been deleted. The working plan of Amruthahalli Village produced by the BDA indicated that on all the three sides of Sy.No.85/3 the lands have not been acquired for Arkavathi Layout. In the endorsement issued to the petitioner therein it does not even disclose that the exercise that has been undertaken by the BDA was in pursuance to BONDU RAMASWAMY’s case. (ii) Even in respect of Sy.No.103/3 and 103/4 which is the subject matter of W.P.Nos.47823-824/2015 the lands surrounded on eastern, western, northern
734 and southern side bearing no.103/5, 102/2, 103/2, 102/5 are either not the subject matter of acquisition or it has been deleted. (iii) Even in respect of property bearing Sy.No.13/3A measuring 22 guntas situated at Jakkur Village, Yelahanka Hobli, which is surrounded by lands bearing Sy.No.13/2, 13/4, 11/10 and 13/3B have not been notified for acquisition at all. (iv) Insofar as land measuring 18 guntas situated in Sy.No.81/3B of Rachenahalli Village, K R Puram Hobli, Bangalore East Taluk, which is the subject matter of W.P.Nos.54358-59/2014 is concerned, which is sought for being deleted on the ground of adjacent lands having been deleted when examined with reference to the records, it would disclose that above said 18 guntas of land is bounded on East by Sy.Nos.81/2A and 81/2B, West by halla and Sy.Nos.82, 83/1, north by Sy.Nos.81/3B and 84/2 and south by Sy.No.81/3A. These three (3) lands have been notified for acquisition. 88. Even according to BDA subsequent to FFN dated 23.02.2004 and prior to issuance of modified Notification dated 18.06.2014, about 988 acres of land has been denotified for which acceptable and justifiable reasons are lacking. To
735 put it differently, facts discussed hereinabove is contrary to the stand of BDA. 89. In the light of aforestated facts, this Court is of the considered view that these aspects will have to be dealt by examining the claims afresh and for ensuring there is clear and absolute transparency in the said process, it would be apt and appropriate to constitute a Committee. The Committee is accordingly constituted comprising of following three (3) persons to look into the various aspects as indicated in the order hereinabove and as also morefully indicated in the operative portion of this order. The Committee shall comprise of the following persons: (1) Hon’ble Mr.Justice K.N.Keshavanarayana, Former Judge-High Court of Karnataka No.10/11, Manasa, Singapore Gardens, Green Fields-1, Gubbilala Gate, Kanakapura Road, Bengaluru - 560 062
- - CHAIRMAN
(2) Sri.Sandeep Dave, IAS (Retd.), Former Additional Chief Secretary #N-73, Diamond District, Old Airport Road, Bengaluru-560 008
- - MEMBER
(3) Sri.N.S.Megharikh, IPS (Retd.) Former Director General of Police-CID, Economic Offences and Special Units Government of Karnataka #A-33, Legacy ESTILO, Doddaballapur Road,
736 Avalahalli, Yelahanka, Bengaluru - 560 064
- - MEMBER
The Commissioner-BDA shall be the Ex-Officio Convener. This Court directs the Commissioner-BDA to consult the Chairman and its Members of the Committee and accordingly fix and pay the remunerations. BDA is directed to provide the necessary assistance, transport and other logistical support to the Chairman and Members of the Committee for holding the meetings. The Chairman of the Committee is authorized to appoint requisite staff, if need be, on temporary basis to assist the Committee in conducting the meetings and also fix their salaries, which shall be paid by the BDA. The BDA is also directed to provide necessary office space at its Head Office for smooth functioning of the Committee within an outer limit of three (3) weeks from today. The Committee would be at liberty to take requisite assistance of any of the employees of the BDA or the State Government including Surveyors either from BDA or of the State Government for the purposes of carrying out spot inspection, marking, inspection, etc and for overall implementation of this order.
737 91. For the reasons aforestated, I proceed to pass the following:
ORDER (i) The challenge made to the Notifications Nos. BDA/COMMR, KLAO/LA9/104/2002-03, BANGALORE, dated: 03.02.2003, No. UDD 193 MNX 2004, BANGALORE, dated: 23.02.2004 and No. UDD 426 MNJ/2011, BANGALORE, dated 18.06.2014, stands rejected and acquisition of the lands for the formation of Arkavati Layout is upheld. (ii) W.P.No.*815/2017 * is allowed and writ of mandamus issues to the BDA – respondent No.1 to conclude the allotment process of site No.BK90, Arkavati Layout, expeditiously, at any rate within an outer limit of three months from the date of receipt of this order. In the alternate, if site BK90 is not available BDA shall allot alternate site and execute Lease-cum-Sale Agreement in favour of the petitioner, issue Possession
Certificate
and
deliver vacant possession of site so allotted, *Corrected and deleted V.C.O dated 08/10/2021.
738 expeditiously and at any rate within 30 days from the date of issuing the endorsement to the petitioner that site bearing No.BK90 not being available. It is also made clear that within 7 days from the date of this order, BDA shall intimate petitioner as to whether site No.BK90 allotted to him on 31.05.2016, is available or not. (iii) W.P.Nos.47461/2016 & 48412-14/2016 are hereby dismissed. (iv) W.P.No.21361/2017 is allowed and writ of mandamus issues to BDA directing the said Authority to execute absolute sale deed in favour of the petitioner expeditiously at any rate within an outer limit of three (3) months from the date of receipt of this order. (v) W.P.No.751/2016 is allowed and writ of mandamus issues to the BDA to allot a site measuring 30’ x 40’ in favour of petitioner expeditiously at any rate within an outer limit of three (3) months from the date of receipt of this order.
739 (vi) W.P.Nos.3178/2017 c/w 55737/2016, 10923/2015, 58734/2016, 15588/2017, 14868/2017, 30485/2017 & 59317/2016 and similarly placed writ petitions stands disposed of by directing the BDA to place the representations of all the applicants/petitioners submitted for allotment of sites for being considered by the Committee constituted hereinabove. It is also made clear that all such applications which have been filed for allotment of sites under any of the categories specified in the order of the Division Bench or the Apex Court in BONDU RAMASWAMY’s case shall be considered by the Committee keeping in mind the directions issued thereunder and subject to order passed at paragraph (xiv) hereinbelow. (vii) W.P.No.43194/2017 is hereby allowed in part and a writ of mandamus issues to the BDA to allot one (1) site in favour of the petitioner, the measurement of which shall be same as indicated in the Lease cum Sale Agreement executed in favour of petitioner by BDA on 28.02.2007.
740 (viii) W.P.Nos.38463/2014, 19783-784/2018, 46766/2014, 47606/2014 & 48579/2014, stands dismissed. (ix) W.P.No.1876/2016 stands disposed of and BDA is directed to place the representation of the petitioner, who is a revenue site holder and all similar representations/applications of the revenue site holders before the Committee for examining their claims in the background of Division Bench judgment as affirmed by Apex Court in BONDU RAMASWAMY’s case and as undertaken in paragraph No.3.2 of the Memo filed by the BDA before the Division Bench. (x) W.P.No.29541/2015 is allowed in part and a writ of mandamus issues to the BDA to execute the Lease cum Sale Agreement in favour of the petitioners in respect of site Nos.B9-SC-2201 and B5-SF-2137, which sites have been allotted as per allotment letters dated 09.11.2007 (Annexures-R2 and R3 respectively). (xi) The applicants/writ petitioners who are claiming relief based on sale transactions which has taken
741 place subsequent to issuance of Preliminary Notification dated 03.02.2003, would not be entitled to any protection or relief whatsoever and their claim stands rejected. (xii) It is also made clear that neither the Committee nor the BDA would be required to examine or consider the claim where dispute with regard to title is involved. (xiii) The BDA shall allot the site to all such applicants in whose favour allotment had been made and later cancelled on the ground of same site having been allotted to two (2) persons or cancelled for whatsoever reason like it has fallen in the land deleted from acquisition and like reasons. (xiv) All deletions or deNotification recommended by the BDA or made by BDA or by the Government, is subject to the certification or approval by the Committee to the effect that such deletion of land is in accordance with the law laid down by the Division Bench and directions/clarifications issued by the Apex Court in BONDU RAMASWAMY’s case.
742 (xv) It is also made clear that in the event of applications or representations having not been submitted by the applicant/s pursuant to the order of the Division Bench or BONDU RAMASWAMY’s case, they would be at liberty to submit the same to the BDA within one (1) month from the date of this order and on receipt of said representations or applications, it shall be placed by the BDA before the Committee constituted hereinabove within ten (10) days after expiry of one (1) month. (xvi) The civic amenities sites earmarked in the map/s or Arkavati Layout Plans, if located as an isolated plot or island and such plots if not being adjacent or abutting to the sites formed in Arkavati Layout, such lands may not be feasible for acquisition and Committee would examine such claims and based on physical verification and a report shall be forwarded by the Committee to BDA either to retain such lands for acquisition or recommend for deletion as the case may be, upon
743 receipt of such report BDA shall take further steps. (xvii) A writ of mandamus issues to BDA to execute Lease cum Sale Agreement and possession certificate in favour of all such allottees, who had been allotted sites and on account of pendency of the present proceedings, further steps had not been taken. The BDA shall also ensure that katha of the sites so allotted and possession delivered is issued in favour of such allottees. The said exercise shall be undertaken by the BDA forthwith and at any rate within an outer limit of three (3) months from today. (xviii) The BDA shall consider the claim of all such allottees, who have been allotted site/s in Arkavati Layout, but later cancelled due to redo exercise and shall allot the site/s to such of those applicants/allottees expeditiously and at any rate within an outer limit of three (3) months from the date of receipt of copy of this order and it is also made clear that in the event of such site/s not being available in Arkavati Layout, they shall be
744 allotted sites in any other Layout within the timeframe stipulated hereinabove. (xix) Registered agreement holders or agreement holders together holding registered General Power of Attorney namely, if such documents have come into existence contemporaneously prior to issuance of Preliminary Notification dated 03.02.2003, would be entitled to seek for allotment of site from BDA and all such applicants would be at liberty to submit application/representations to BDA within one (1) month from today and all such representations received by the BDA shall be placed before the Committee constituted by this Court within ten (10) days after expirty of one (1) month and on report being submitted by the Committee, BDA would be at liberty to make allotment of sites or issue endorsement assigning the reasons for rejection of claim, if any. (xx) The Committee constituted hereinabove shall implement the order passed in W.A.No.2624/2005 & connected matters on
745 25.11.2005 in the matter of THE COMMISSIONER, BDA AND OTHERS vs. STATE OF KARNATAKA, BY ITS SECRETARY AND OTHERS and order passed by the Hon’ble Supreme Court in Civil Appeal Nos.4097/2010 and connected matters on 05.05.2010 in the matter of BONDU RAMASWAMY AND OTHERS vs. BANGALORE DEVELOPMENT AND OTHERS and in addition to the same, said Committee shall also: (a) Examine all such representations received by BDA pursuant to Division Bench order and BONDU RAMASWAMY’s judgment placed before the Committee and submit a report to the BDA as to whether such claim/s would fall within the exceptions carved out under the judgments for deleting the lands or not. The BDA shall thereafter take steps to delete or include such lands from acquisition.
746 (b) The Committee shall also consider the representations of the land owners submitted to BDA which shall be placed before the Committee to ascertain as to whether the lands of the applicants are landlocked and/or adjacent lands having been dropped from acquisition without dropping the lands of the applicants.
The Committee shall examine the claim on case to case basis and on being satisfied either such claim being genuine or being contrary to factual scenario shall prepare a report village wise and forward the same to the BDA to enable the said authority to either delete such lands from acquisition or conclude the acquisition. (c) The Committee shall either by itself or through its empowered officers carryout inspection of all 16 villages where sites have been carved in Arkavati Layout by identifying such sites in respect of which
747 allotment letters, possession certificate has been issued and recommend to the BDA to handover possession of such sites to the allottees forthwith for ensuring the process of allotment is taken to its logical end by forwarding a report in that regard to the BDA expeditiously and preferably within a period of four (4) months today. On receipt of such report from the Committee, BDA shall expeditiously and not later than one (1) month from the date of receipt of such report shall execute the Lease cum Sale Agreement or absolute Sale Deed, as the case may be, by confirming possession of such sites having been handed over or delivered to the allottees. (d) The Committee shall examine as to whether the claim of land owners for deleting their lands from being acquired is within the parameters or the
748 directions issued by the Division Bench and the Hon’ble Apex Court in BONDU RAMASWAMY’s case and if so, shall submit a report to the BDA to the said effect and pursuant to the same BDA shall take steps accordingly to either delete the land or proceed with allotment of the sites to the applicants that may be formed in such lands. (e) The Committee shall examine as to whether deletion of land/s from acquisition made by the BDA is within the parameters fixed by Division Bench and BONDU RAMASWAMY's case by examining every such deletion made on case to case basis and particularly with reference to deletion made on the ground of adjacent lands having been deleted. (f) The Committee shall also examine the claim of the applicants on case to case basis for deletion of lands on the ground
749 of area being built-up by considering or looking into the scientific evidence that may be secured by the Committee as noticed hereinabove. (g) The Committee shall examine the claim of the applicants on case to case basis for deletion of lands from acquisition on the ground of buildings having been constructed by ascertaining as to whether such buildings have come up prior to the Preliminary Notification dated 03.02.2003 or thereafter. It is made clear that such buildings/sheds constructed with asbestos sheets or tiled roof, shall not be eligible to be considered as a pucca building for the purposes of exclusion from acquisition even if so claimed by the applicants. (h) The Committee shall examine as to whether deletion of 983.12 acres of land by the Government subsequent to the Notification dated 23.02.2004 and before
750 issuance of Notification dated 18.06.2014 was in accordance of dicta laid down by the Division Bench and in compliance with directions/clarifications issued by Hon’ble Apex Court in BONDU RAMASWAMY’s case and submit a report to the BDA, who shall take steps based on said report. (i) The Committee shall also examine the applications of revenue site holders for allotment of sites in accordance with the extant Circular of BDA dated 09.06.2017 and Resolution dated 18.04.2017 keeping in mind the law laid down in JUNJAMMA’s case and also keeping in mind paragraph 3.2 of the memo filed before the Division Bench whereunder BDA has undertaken to allot a site measuring 30' X 40' in favour of revenue site holders, whose revenue sites had been acquired, which would be in terms of the order/direction issued in
751 W.P.Nos.20875-938/2001 dated 20.07.2021 (Anjanapura Scheme). (j) The Committee shall examine as to whether on Layout/s formed by Housing Co-operative Societies or House Building Co-operative Societies or registered Union or registered Association wherein sites have been formed and allotted to its Members wherein construction of buildings have come up by conducting spot inspection either by itself or through its empowered officers and if the Committee is of the view that it is a self contained Layout, a report to said effect shall be submitted to BDA, upon which BDA shall delete the said lands from acquisition. However, it is made clear that if BDA has taken possession of such lands and has already formed sites, allotment made, then claim of the Members of the Co-operative Society for allotment of alternate site would only be
752 considered by the BDA and it is made clear that said benefit would be available only to the applicants or Members of the Society/Union/Association, who have purchased the property under registered sale deed from such Housing Co- operative Society or House Building Co- operative Society or Registered Union or Registered Association, as the case may be. (k) The BDA shall publish the operative portion of this order in any two (2) vernacular newspapers consecutively on two (2) dates within a gap of 10 days from today, so as to avoid issuance of individual notices by the Committee and it is made clear that there would be no need or necessity to issue individual notices by the Committee. (l) The Committee would at liberty to examine as to whether BDA has undertaken any exercise to delete lands
753 suo motu and if it is so found, the exercise so undertaken by BDA would stand quashed if it is not in conformity with the order passed by the Division Bench as affirmed and clarified by the Apex Court, to which effect the Committee shall submit a report to BDA and on such report being submitted, the deleted lands would stand restored to BDA for the purposes of formation of sites in Arkavati Layout to be allotted to the applicants in waiting. (xxi) All lands which are the subject matter of acquisition for the purpose of Arkavati Layout if having been converted, layout formed, sites carved and constructions having been put-up prior to issuance of Preliminary Notification dated 03.02.2003, would be entitled for deletion from acquisition, subject to report being submitted by the Committee to the said effect. (xxii) All writ petitions which have not been specifically dealt with hereinabove is deemed to have been
754 disposed of in terms of the above order and all pending interlocutory applications stands consigned to records. (xxiii) No order as to costs.
SD/- JUDGE
*sp/DR