C.S. CHANDRASHEKAR, S/O SRI SHIVA NAGAPPA Vs. THE BANGALORE DEVELOPMENT AUTHORITY, T. CHOWDAIAH ROAD, KUMARA PARK WEST, BANGALORE - 560 020, REP. BY ITS COMMISSIONER

JUDGEMENT

(1.) SRI Bhadrinath, the learned counsel for the petitioner submits that this matter is squarely covered by this Court's order dated 06.06.2006 passed in W.P. No. 44949/2003 and other connected matters and dated 12.09.2011 passed in W.P. No. 13744/2011.

(2.) THIS petition is also disposed of in terms of the order, dated 06.06.2006 passed in W.P. No. 44949/2003 and other connected matters with the following: (A) The petitioners who are all the owners of sites in question (not duly converted for non -agricultural use in accordance with law) which are acquired are entitled to the following reliefs :