POORNIMA GIRISH Vs. REVENUE DEPARTMENT GOVT OF KARNATAKA

JUDGEMENT

(1.) Writ Petitioner who is said to be the owner and in possession and enjoyment of the property bearing site No. 71, Mallathahalli Village, Yeshwanthpur Hobli, Bangalore North Taluk, has sought for quashing of the preliminary notification dated 8.4.2003 and final notification dated 9.9.2003 in terms of which the Petitioner's land was sought to be acquired by the Respondent - Bangalore Development Authority for the purpose of development of Sir M Visveshwaraiah Layout in the vicinity and has prayed for the following reliefs:

(2.) I have heard Sri Krishnappa, learned Counsel for the Petitioner and Sri Abdul Khader, learned Counsel for the Respondent - Bangalore Development Authority.

(3.) Sri Abdul Khader, learned Counsel for the Respondent - Bangalore Development Authority requests the matter to be called tomorrow though the report placed before the court by the very official of the BDA indicates that the writ Petitioner has continued to remain in possession and occupation of the building constructed on the site and running a manufacturing unit to manufacture mosaic tiles and is also residing in the very premises.