GODREJ PROPERTIES LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed challenging the Notification dtd. 20/5/2017 issued by respondent No.1-State in so far it relates to imposing a condition that the land owner shall reserve 5% of the total area as land bank for Satellite Town Ring Road project at the time of approval of development of the land and that the same shall be relinquished in favour of the Satellite Town Ring Road Planning Authority.

(2.) The issue involved in the present writ petition was examined by a Co-ordinate Bench of this Court in the case of M/s.Chatered Holdings Vs. State of Karnataka and Another in W.P.No.15250/2022 and this Court held that the relinquishment of 5% of total land area as a condition precedent for approval of development plan violates Article 300A of the Constitution of India. Therefore, this writ petition requires to be disposed of in the light of the order dtd. 10/8/2022 passed in W.P.No.15250/2022.

(3.) Hence, the following: