S VENKATARAMA REDDY Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned Counsel for the parties. The matter is taken up for final hearing with their consent.

(2.) Order dated 28.9.2012 passed in LAC No.55/1996 by the learned II Additional City Civil & Sessions Judge, Bangalore, is called in question.

(3.) A reference has been made by the Special Land Acquisition Officer of the respondent Bangalore Development Authority for determination of the apportionment in terms of section 30 of the Land Acquisition Act, 1894 in regard to acquisition of entire lands in Sy. No.26/1 of Alahalli Village, Uttarahalli Hobli, Bengaluru South Taluk.