M.SUBRAMANYAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri C.R. Gopalaswamy, the learned Counsel appearing for the respondents 2 and 3 files a memo duly signed by himself and by the Special Land Acquisition Officer, Bangalore Development Authority. The memo is taken on record. The memo reads as follows:

(2.) Recording the memo filed and the submissions made on behalf of the respondents, I dispose of this petition with a direction to the State Government to consider the BDA's proposals contained in its letters dated 17-8-2011 and 3-8-2013 for the withdrawal of the site from acquisition in accordance with law and as expeditiously as possible and in any case within an outer limit of three months from the date of the issuance of the certified copy of today's order. The Government shall communicate its decision to the petitioner, as soon as it passes the orders.

(3.) All the parties are directed to maintain status quo in respect of possession till the State Government takes a decision in the matter. Needless to observe that all the contentions are kept open. No order as to costs.