K. S. MEENAKSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three writ appeals arise out of the common order dated 18.12.2017 passed by the learned Single Judge of this Court in W.P.Nos.17852-856/2014 & 17969/2014 connected with W.P.Nos.17290/2014 & 17673-687/2014 and W.P.No.20626/2016.

(2.) Since the facts and question of law involved in all the cases are common, all the three appeals are disposed of by this common judgment.

(3.) In all the above writ petitions, the petitioners have sought for declaration that the acquisition of the land bearing Sy. No.172/2A of Bilekahalli village, Begur Hobli, Bengaluru South Taluk, acquired for the purpose of respondent no.2- Bengaluru Development Authority (BDA) for formation of Byrasandra Tavarekere Madiwala Layout (BTM Layout) under the preliminary notification dated 19.09.1977 and the final notification dated 07.02.1978 as lapsed in terms of Section 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'Act of 2013').