BRAMARAMBHA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking for following reliefs:

(2.) Sri H.A.Manjunatha, learned counsel for petitioner submitted that petitioner was absolute owner of property bearing no.49, khatha no.49 measuring East - West 30 ft. and North - South 20 ft., totally measuring 600 sq. ft. of Benniganahalli village, K.R.Puram Hobli, Bengaluru. It was submitted that under notifications at Annexures - D and E, an extent of 6.65 sq. meters was acquired for purposes of BMRCL, through respondents no.1 and 2. It was submitted that acquisition of only 6.65 sq. meters rendered remaining extent of 600 sq. ft. unusable and therefore, seeks for direction to respondents to acquire remaining extent and pay compensation for same.

(3.) Sri K.Krishna, learned counsel for respondents no.3 and 4 would submit that acquisition of extent of 6.65 sq. meters land for purposes of respondents no.3 and 4 was not in dispute as only said extent was required. Further, in respect of said acquisition, petitioner was paid compensation as per Annexures-R8 and R9. In respect of remaining extent, it was submitted that petitioner had constructed house encroaching railway property and therefore there was no question of acquiring land which was railway property.