BANGALORE DEVELOPMENT AUTHORITY Vs. JAYALAKSHMAMMA

JUDGEMENT

(1.) This appeal has been preferred by the Bangalore Development Authority (BDA), being aggrieved by the order dtd. 11/7/2014 passed by a learned Single Judge of this Court in WP.No.32186/2010 (LA-BDA) and other connected matters. In the present appeal, the BDA's challenge pertains to particularly W.P.Nos.37190- 37191/2012. By the said order, the learned Single Judge has quashed the notifications issued under the provisions of the Bangalore Development Authority Act, 1976 for acquisition of lands intended for the formation of a residential layout known as "The Nadaprabhu Kempegowda Layout."

(2.) Heard the learned Senior Counsel Shri G.S. Kannur who has been engaged in the matter to represent the Learned Counsel Sri G.Lakshmeesh Rao for the BDA / Authority, as well as the learned Senior Counsel Shri D.L. Jagadeesh representing the learned counsel Shri Lohitaswa Banakar who is on record for the respondent Nos.1 and 2, inclusive of the learned AGA Shri B. Ravindranath for Respondent No.3.

(3.) The factual matrix of the appeal is as under: