BANGALORE DEVELOPMENT AUTHORITY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sriyuths Murugesh V Charati, learned counsel for the appellants, Jeevan J Neeralagi, learned AGA for respondent No.1 and Shiva Kumar H, learned counsel for respondent No.2.

(2.) Learned counsel appearing for respondent No.2 submits that the opposite respondents have accepted 40% of the developed plots in lieu of compensation and have arrived at a settlement with the Bangalore Development Authority in this regard.

(3.) The aforesaid settlement is accepted by the learned counsel for the appellants.