SYED SAIFULLA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Sri N.R. Naik, learned counsel for petitioner submitted that property bearing no.4, presently no.4/4, Pottery Town, 48th Division, BBMP New Ward no.61, Bengaluru, was granted to family members of petitioner. Subsequently, under a deed of release, petitioner became it's owner.

(3.) It was submitted that said property was sought to be acquired for Bangalore Metro Rail Corporation Ltd., under notification dtd. 18/10/2021 and that respondent no.3 had passed an order dtd. 4/8/2021 (Annexure-D) under Sec. 28(3) of KIAD Act for continuation of acquisition proceedings in name of persons, shown as khatedars.