DORAISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Madhusudhan R. Naik, the learned Senior Advocate appearing for the Counsel for the petitioners and the learned Counsel for the Bangalore Development Authority. The petitions coming on for preliminary hearing ("B" Group) are considered for final disposal.

(2.) The brief facts are as follows:

(3.) The learned Senior Advocate would submit that this position cannot be denied, as there are a series of orders passed in various petitions, pertaining to the very layout, and this Court has repeatedly held that the scheme has lapsed insofar as the respondents had not proceeded to implement the scheme within a period of five years from the date of final notification and even as on date, there has been no further progress and hence, the petition would have to be allowed, summarily.