BAKHTAWAR TRUST Vs. M D NARAYAN

JUDGEMENT

(1.) The question that arises in these appeals is, whether the Bangalore City Planning Area Zonal Regulations (Amendment and Validation) Act, 1996 (Karnataka Act No. 2 of 1996) (hereinafter referred to as 'the Act'), is constitutionally valid

(2.) Civil Appeal No. 831/98 has been filed at the instance of the State of Karnataka whereas Civil Appeal No. 8951/97 is by the builders (hereinafter referred to as "the builders").

(3.) In the year 1980 the builders were granted permission to construct eight-storied building eighty feet in height in the locality of 9th Main Road, Rajmahal Vilas Extension, Bangalore by the Karnataka Municipal Corporation, Bangalore (hereinafter referred to as "the Corporation").