H.S. MALLESH Vs. COMMISSIONER

JUDGEMENT

(1.) Petitioner is before this court seeking for the following reliefs:

(2.) The petitioner is the owner of land bearing Sy.No.10 measuring 0.12 guntas of Ramasandra Village, Kengeri Hobli, Bengaluru South Taluk. The said land came to be acquired under a preliminary notification published on 23/5/2002. The petitioner having voluntarily surrendered the land under acquisition made an application in terms of Rule 3 of BDA (Incentive Scheme for voluntarily surrender of land) Rules, 1989 (herein after refer to as "Incentive Rules") for allotting of a site.

(3.) The contention of the petitioner is that on such application being made, a site was allotted in favour of the petitioner and his three brothers namely Sri.H.S.Renukaradhya, Sri.H.S.Jaishankar and Sri.H.S.Rudraradhya.