BANASHANKARI TEMPLE Vs. KAVERI PROPERTIES PVT. LTD.

JUDGEMENT

(1.) This intra-Court Writ Appeal is directed against the order dtd. 24/7/2019 in Writ Petition No.1392/2017 (LA-BDA), passed by the learned Single Judge of this Court.

(2.) We have heard the arguments of the learned Senior Counsel appearing for appellant, the learned Senior Counsel appearing for respondent No.1, the learned Addl., Government Advocate appearing for respondent No.2 and the learned counsel appearing for respondent No.3.

(3.) Learned Senior Counsel for the appellant would submit that there are lot of inconsistencies in the pleadings and documents placed on record by the respondent No.1 before the learned Single Judge. According to the contention of respondent No.1, Survey No.75/2 along with other properties were acquired for formation of Kanakanapalya Extension, but in the alleged allotment letter issued by respondent No.3-Bengaluru Development Authority (for short, 'BDA'), to the vendor of respondent No.1, it is mentioned as Jayanagar Extension; The very same property was proposed to be acquired for formation of J.P.Nagar extension Layout by another Notification of the year 1987; Later on, it was dropped on the ground that it was already acquired for formation of Kanakanapalya Extension Layout; This inconsistency was not clarified by any documents.