BANGALORE DEVELOPMENT AUTHORITY Vs. MURALI MOHAN

JUDGEMENT

(1.) Appeal is admitted for hearing. With the consent of both the parties, the matter is heard finally.

(2.) This intra Court appeal emanates from the order dtd. 15/12/2016 passed by the learned Single Judge, by which the writ petition preferred by respondent No.1, namely, owner of the land has been allowed and the land acquisition proceeding initiated in respect of Sy.No.31 measuring 1 acre and 12 guntas and in Sy.No.32/2 measuring 1 acre has been quashed.

(3.) The facts giving rise to filing of this appeal briefly stated are that respondent No.1 is the owner of the land bearing Sy.No.31 measuring 1 acre and 12 guntas and Sy.No.32/2 measuring 1 acre situate at Nayanappasettypalya Village, Begur Hobli, Bengaluru South Taluk.