BENGALURU DEVELOPMENT AUTHORITY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dated 29.01.2014 passed in Writ Petition No. 52989 of 2013 by the learned Single Judge, whereby the learned Single Judge allowed the writ petition and the Scheme was declared to have lapsed insofar as the petitioner's land is concerned, respondent Nos. 2 and 3-Bengaluru Development Authority are in appeal.

(2.) The parties will be referred to as per their ranking in the writ petition before the learned Single Judge.

(3.) Brief facts of the case are as follows: