SNN ABODE LLP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayers in the writ petition are as follows: "WHEREFORE, the Petitioner prays that this Hon'ble Court be pleased to:

(2.) The issue regarding relinquishment of the area designated as Buffer Zone, free of cost, which is stipulated in condition No.2 in the commencement certificate dtd. 23/11/2015 at Annexure 'D' is no more res integra. The issue has been considered by a co-ordinate Bench of this Court in the case of Dr.Arun Kumar B.C. Vs. State of Karnataka and Others in W.P.No.9408/2020 and connected matters dtd. 17/1/2022.

(3.) In those batch of writ petitions, the petitioners had filed applications for developing the property into residential buildings. The Bruhat Bengaluru Mahanagara Palike, had issued an endorsement to the petitioner therein stating that the applications submitted by the petitioner for sanction of the building plan will be processed only upon the petitioner surrendering the property earmarked for the purposes of widening of road in the Master Plan, free of cost.