NAGARAJA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have filed the present appeal, impugning a judgment dtd. 19/3/2024 ['impugned order'] passed by the learned Single Judge in W.P.No.9180/2022 (BDA) captioned, 'Sri. Nagaraja Reddy & Others v. State of Karnataka & Others'.

(2.) The appellants had filed the said petition, inter alia impugning the allotment of alternate land in favour of respondent No.3 [Shri B.V. Krishna Reddy, since deceased], in lieu of 1 acre and 13 guntas of land comprised in Survey No.43/4 in Madiwala Village, Begur Hobli, Bangalore South Taluk. The alternate land was allotted to late Shri B.V. Krishna Reddy, in terms of an order dtd. 25/5/2010 issued by respondent No.1. The appellants also impugned orders dtd. 17/12/2012 making bulk allotment of land comprising in Survey No.172 / 2A of Bilekahalli, Begur Hobli, Bengaluru South Taluk [subject land], which prior to its acquisition, belonged to the father / grandfather of the appellants.

(3.) Additionally, the appellants also prayed for directions to be issued to Bangalore Development Authority [BDA], to grant restitution of the subject land to the appellants, in terms of Sec. 39-C of the Bangalore Development Authority Act, 1976 [hereafter 'the BDA Act'].