LAWS(KAR)-2025-6-61

P. D. SHASHIDHAR RAO Vs. STATE OF KARNATAKA

Decided On June 16, 2025
P. D. Shashidhar Rao Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioners are before this Court seeking the following prayers;

(2.) Learned counsel for the petitioners submits that the acquisition for 'Nadaprabhu Kempegowda Layout' has been affirmed with certain directions by the Division Bench in W.A.No.1783/2014 Bangalore Development Authority & Another vs. Sri.R. Shankaran & Another and connected matters dtd. 22/2/2024. The directions so issued are as follows -

(3.) Learned counsel for the petitioners submits that the petition be disposed with liberty to submit a representation, as is reserved by the Division Bench in the aforesaid judgment, in the event the petitioners would stand covered by the directions so issued.