ASHWATH NARAYAN T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner has challenged the impugned Preliminary Notification dtd. 3/11/2008 and the impugned Final Notification dtd. 30/10/2018 issued by respondents 2 and 3 - BDA, insofar as it relates to the lands situated in the layout known as "Dr.Shivaram Karanth Layout".

(2.) Heard the learned senior counsel / counsel for the petitioners, Sri.Prabhuling K.Navadagi, learned Advocate General appearing for the State as well as Sri.D.N.Nanjunda Reddy, learned senior counsel appearing for the BDA and perused the material on record.

(3.) Before adverting to the rival contentions, it is necessary to state that in the earlier round of litigation, one Sri.T.Ashwathnarayana & Others had challenged the preliminary notification in W.P.No.9640/2014 & connected matters before this Court. By order dtd. 26/11/2014, the learned Single Judge of this Court quashed the aforesaid preliminary notification by holding as under:-