LAWS(KAR)-2014-7-35

R. SHANKARAN Vs. STATE OF KARNATAKA

Decided On July 11, 2014
Sri. R. Shankaran Appellant
V/S
The State Of Karnataka Respondents

JUDGEMENT

(1.) These petitions are heard and disposed of together having regard to certain common issues that arise for consideration.

(2.) The petitioners are aggrieved by the proposed acquisition of their lands for the formation of a residential layout known as 'Nada Prabhu Kempe Gowda Layout'. The acquisition proceedings under the provisions of the Bangalore Development Authority Act, 1976 (Hereinafter referred to as the 'BDA Act', for brevity) spans lands spread over 12 villages. A preliminary notification, issued under Section 17 of the BDA Act was issued on 21.5.2008, proposing to acquire an extent of 4814 acres and 15 guntas of land. However, the extent was confined to 4043 acres and 27 guntas of land as per the final notification, issued under Section 19 of the BDA Act dated 18.2.2010.

(3.) The petitions are brought by persons, who may be broadly grouped under the following heads, namely: