M NARAYANA REDDY AND ORS Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The present petition which was originally filed on behalf of three petitioners, at present it survives only in so far as the third petitioner is concerned. The petition in so far as petitioners No. 1 and 2 are concerned stands dismissed vide order dated 12.4.2010. The third petitioner, hereinafter referred to as the petitioner, claims to be the owner in possession and enjoyment of land measuring 2 acres 37 guntas, in land bearing survey No. 17/4, with certain construction thereon, of Yellukunte, Begur hobli, Bangalore South Taluk.

(2.) On the other hand, it is contended on behalf of the respondent-Society by way of Statement of objections, that the details of the acquisition proceedings with reference to the sequence of events is as shown in tabular form thus:

(3.) The learned counsel for the respondent has filed a memo dated 29.11.2013, after the matter was reserved for orders, enclosing a copy of a registered Relinquishment Deed dated 16.12.2002, executed by the Society in favour of the Bangalore Development Authority (BDA), whereby the Society has relinquished its right and handed over areas of the land earmarked for roads, civic amenity sites, parks, water supply and sewerage mains - etc., on completion of the lay out works. The land in question - Survey No. 17/4 is shown as part of the lands earmarked for a park. There is also a lay out plan produced indicating the location of the said item of land in the said layout.