(1.) The petitioners have sought for issuance of writ of mandamus to direct the respondent No.2 to consider the representations of the petitioners dtd. 12/4/2023, 29/4/2023. 15/5/2023, the copies of which are annexed as Annexures - 'R', 'R1' and 'R2' and also seek for a direction to stop further developmental activities till consideration of the representations of the petitioners.
(2.) The petitioners state that they are the absolute owners of the properties bearing in Survey Nos. 8/1, 13/1, 13/2, 14, 15/1, 15/2, 15/3, 15/4, 15/5, 44/1, 8/2, 16/1, 16/2, 17, 44/3, 51/2, 53/1, 53/3, 53/4, 44/2 situate at Bangalore North Taluik and Survey Nos.30/6 and 30/7, situate at Byalakere Village, Hesaraghatta Hobli, Bangalore North Taluk.
(3.) It is further submitted that pursuant to the Preliminary Notification passed on 20/12/2018 under Sec. 17(1) and 17(3) of the Bangalore Development Authority Act ,1976 for the purpose of formation of "Dr. K. Shivarama Karanth Layout", the petitioners have filed detailed objections to the Preliminary Notification on 6/11/2009. It is stated that the objections were filed on the ground that the lands were horticultural lands.