(1.) THE petitioner's grievance is that 30 sites measuring 40' x 60' as the compensation for the compulsory acquisition of the lands for the formation of RMV II Stage layout, are not allotted to him. Sri M.Ramakrishna, the Learned Counsel appearing for M/s.M.T.Nanaiah Associates for the petitioner submits that the petitioner is a GPA holder of the owners of the lands at Sy. No. 10/6, 10/8, 10/9, 10/10 and 11/11 of Geddalahalli, Bangalore North Taluk. He submits that heitherto the respondent No. 2 has allotted only 31/2 sites to the petitioner. He prays for a direction to the respondents to allot the remaining 261/2 sites.
(2.) THE Learned Counsel brings to my notice I.A.1/12 for amendment of the cause title for arraigning the 11 owners of the properties in question as parties.
(3.) SRI Gurudev Gachchinamath, the Learned Counsel appearing for the respondent No. 2 submits that the petitioner's claim appears to be based on a fabricated power of attorney. He submits that as a matter of fact, the petitioner is liable to return 21/2 sites to the respondent No. 2.