GANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals have been preferred by the appellants being aggrieved by the acquisition proceedings carried out by the Bangalore Development Authority ('BDA', for short). All these appeals originate from different writ petitions, each filed before a learned Single Judge of this Court challenging the land acquisition proceedings carried out by the Bangalore Development Authority (BDA). The acquisition of said lands spread across various villages, in Thalaghattapura, Uttarahalli, Manavarthekaval, Gubbalala, for formation of 'Further Extension of Layout named Banashankari VI Stage'. As the lands of appellants in all these appeals have been acquired by the BDA for the common cause for formation of 'Further Extension of Layout named Banashankari VI Stage', all these appeals are taken up for hearing together and are disposed of by this common judgment.

(2.) Heard the learned Senior Advocate Shri Uday Holla representing the learned counsel Shri Prakash T. Hebbar for appellants in W.A.No.1026/2006 which arises out of W.P.No.2066/2004. The dispute concerns land in Survey No. 72 measuring 2.24 acres, which was scheduled for acquisition.

(3.) The factual matrix of the appeals are as under: