JAIN HEIGHTS RESIDENTS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER-owner of certain immovable properties which when notified for widening of a road by the respondent-BBMP, by issuing a notification under Section 14-B of the Karnataka Town and Country Planning Act, 1961, for short 'Act', has presented this petition.

(2.) LEARNED counsel for the petitioner submits that the petitioner is not willing to extend its consent for being issued Transfer Development Rights (TDS) in lieu of monetary compensation and permit the respondent-BBMP to widen the road without acquiring its property by recourse to The Land Acquisition Act, 1894.