A. ANANTHAYYA BHAT S/O LATE SUBBANNA BHAT Vs. SRI K.S. SURYA NARAYANA RAO CHIEF EXECUTIVE OFFICER ZILLA PANCHAYATH BANGALORE URBAN DISTRICT KRUSHI BHAVAN COMPLEX BANGALORE, SRI C. MARIYAPPA PRESIDENT ZILLA PANCHAYATH BANGALORE URBAN DISTRICT KRU

JUDGEMENT

(1.) THE complainant was the petitioner before this court in writ petition Nos.20798/2010 and 2415/2010 seeking for certain directions regarding reduction of the width of the road that had been formed by the Zilla Panchayat, Bangalore Urban District, in the vicinity of the petitioner's agricultural land in Sy. Nos. 149 and 150 of K. Choodahalli Village, Uttarahalli Hobli, Bangalore South Taluk. Petitioner had complained that some part of his land has been taken over for the purpose of widening even without following proper procedure and without paying him compensation for the land taken over; that after the formation of the road, the alignment of the road is such that water flows into the land of the petitioner and is damaging the crops etc.

(2.) THIS court in terms of the order dated 30.11.2010 disposed of the writ petition observing that if the petitioner's land had been utilized for formation of the road, it is proper that he should be compensated and with regard to the request of the petitioner to build a retaining wall adjacent to the petitioner's land, it is a matter which can be pursued by the petitioner with the Zilla Panchayath by giving suitable representation etc.

(3.) NOTICE had been issued to the accused persons and Accused Nos. 1 and 3 are represented by Sri. N V Vijay, learned counsel and Accused No.2 is represented by Sri. Prakash T Hebbar, learned counsel.