PREM SINGH Vs. COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The instant writ petition is filed seeking the following prayers:-

(2.) Petitioners are said to be the owners of the lands bearing Survey Nos.17/1, 18, 19, 20 and 26 of Hennur Village, Kasaba Hobli, Bangalore, in all measuring 26 acres 12 guntas, which has been described as 'the schedule property' in the writ petition along with its boundaries. The said properties along with a large chunk of other lands were proposed to be acquired by the Bangalore Development Authority (for short 'the BDA') for the purpose of formation of 'Arkavathi Layout' for which a Preliminary Notification dtd. 3/2/2003 was issued and Final Notification dtd. 23/2/2004 came to be issued.

(3.) Smt. Divya Devi, wife of the first petitioner and the mother of second and third petitioners had filed her objection dtd. 17/3/2003 seeking deletion of the above lands from acquisition. Without considering the objections, the Final Notification dtd. 23/2/2004 came to be issued.