SRWATH HEGDE S/O SAMASHAMBU HEGDE Vs. BANGALORE DEVELOPMENT AUTHORITY REP. BY ITS COMMISSIONER T. CHOWDAIAH ROAD KUMARAPARK WEST BANGALORE-560020 AND THE STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT BANGAL

JUDGEMENT

(1.) BANGALORE Development Authority [BDA] and the manner of its functioning is rather difficult to fathom. BDA is a development authority within the meaning of the provisions of the Bangalore Development Authority Act, 1976 [for short, the Act] in respect of metropolitan area of Bangalore city and also planning authority within the meaning of this phrase as it occurs in the Karnataka Town and Country Planning Act, 1961, has been on the other hand an authority functioning in a most erratic, whimsical, arbitrary manner over a period of time.

(2.) THE city of Bangalore, which could have been transformed into a beautiful developed garden city, has only turned out to be a concrete jungle, a messed up concrete jungle and the annihilation of green cover which was available earlier in the city has made this possible!

(3.) THE BDA being both the planning authority under the provisions of the Karnataka Town and Country Planning Act, 1961 and a Development Authority under the BDA Act is required to ensure that there is a proper outline development plan which is a comprehensive plan for the entire Bangalore metropolitan region prepared and published in terms of the provisions of the Karnataka Town and Country Planning Act, 1961 and also to ensure that all developments within Bangalore metropolitan area takes place only in conformity with this plan.