H A BALAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since common and identical prayers have been sought in these writ petitions, they have been heard together and are disposed of by this common order.

(2.) In these writ petitions, the Petitioners have sought a declaration that the Notification issued under Section 17(1) of the Bangalore Development Authority Act, 1976 (hereinafter, referred to as the "BDA Act") dated 15/12/1984 and the Notification issued under Section 19 of the said Act, dated 28/11/1986, stand vitiated due to the inordinate delay in completing the acquisition proceedings, in so far as the Petitioners' lands are concerned. The Petitioners have also sought a declaration to the effect that the acquisition proceedings have lapsed on account of the abandonment of the scheme in respect of the Petitioners lands.

(3.) The Petitioner in W.P. No. 32652/2010 claims to be the owner of the land bearing House List Khata No. 79/1 (Old) and New Khata No. 80/1 carved out of Sy. No. 53/3A, measuring 6300 sq. ft. situated at Bommanahalli Village, Begur Hobli, Bangalore South Taluk, Bangalore.