BALJEET SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks quashing of the impugned demand note at Annexure-N dated 06.12.2019 issued by respondent No.2-BDA and for other reliefs.

(2.) I have heard learned counsel for the petitioner as well as learned High Court Government Pleader for respondent No.1, as well as learned counsel for respondent No.2 and perused the material on record.

(3.) The material on record indicates that initially, the petitioner filed the instant petition seeking quashing of the resolution at Annexure-A dated 25.02.2016 passed by the BDA and for the consequential direction directing the respondents to allot an alternative site in J.P. Nagar, 2nd Phase, Sarakki Agrahara Area, Bengaluru, without insisting on interest at 18% p.a. from the petitioner and for consequential execution of a registered sale deed in favour of the petitioner.