B. SATHYANARAYANACHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner who is the owner of land bearing Sy.No.11/2 (new No.11/8) situated at Kempanahalli Village, Yelahanka Hobli, Bangalore North Taluk measuring 1 acre, has assailed the validity of the preliminary notification dtd. 30/12/2008 as well as final notification dtd. 30/10/2018 issued under the Bangalore Development Act, 1976.

(2.) Mr.Ashok Haranahalli, learned Senior counsel for the petitioner submits that the grievance of the petitioner in this petition is confined to the consideration of representation dtd. 23/9/2021 submitted by the petitioner to the respondent No.4 with regard to his grievance, and the writ petition be disposed of with a direction to respondent No.4 to consider the aforesaid representation. It is further submitted that steps are being taken to demolish the nursery and therefore, the respondent be restrained from demolishing the nursery.

(3.) On the other hand, Mr.Jayakumar S.Patil, learned Senior counsel for the respondent Nos.2 and 3 submitted that according to Bangalore Development Authority, such a representation has not been submitted to respondent No.4.