GOLLARAHALLY VIJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is the owner of the property bearing Site No.28 and 29 formed in Sy.Nos.41/1B, 41/2A, 41/2B of Rachenahalli Village, Defence Enclave II Phase, Arkavathi Layout, Bengaluru South Taluk.

(3.) The respondent No.2/Bengaluru Development Authority (BDA) had issued a notification dtd. 14/3/2001, indicating its intention to acquire several properties including that of petitioner, and final notification came to be issued on 23/2/2004. Since the lands in the aforesaid survey numbers were developed, the respondent No.2 has resolved to allot the site to the site owners on payment of development charges. In pursuance thereof, various allotment letters were issued and the demand was made. The said demand was challenged by several persons in several writ petitions namely W.P.No.49255/2014 etc., the said writ petition came to be disposed directing the BDA to consider the representation given by the said plot owners. In pursuance thereof, the BDA revised the allotment charges to Rs.159.00 per square feet.