HULLURAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these appeals originate from a common order dtd. 6/6/2006 passed by a learned Single Judge of this Court challenging the land acquisition proceedings carried out by the Bangalore Development Authority (BDA) for the formation of Further Extension of Sir M. Visveswaraya Layout in Bangalore. 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 Sir M. Visveswaraya Layout', all these appeals are taken up for hearing together and are disposed of by this common judgment.

(2.) Heard the learned counsel Shri C.M. Nagabhushana representing the appellant in Writ Appeal No. 1329/2006 (arising out of W.P. No. 1984/2004). Further, we have heard Shri Harisha A.S., learned AGA representing Respondent Nos.1 and 4 and the learned counsel Shri K. Krishna representing Respondent Nos.2 and 3 / BDA. The disputed land in respect of this appeal pertains to Survey No. 67, with an extent of 3.11 acres.

(3.) Heard the learned Senior Counsel Shri D.L.N. Rao who represents the learned counsel Shri C.M. Nagabhushana and Shri P.V. Chandrashekar who are on record for the appellant in Writ Appeal No. 1330/2006 (arising out of W.P. No. 1985/2004). We have also heard the learned AGA Shri Harisha A.S. representing R1, and the learned counsel Shri B. Vachan for R2 and R3. The land in dispute in respect of the present appeal is Survey No. 42, measuring 2 acres.