REKHA MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner who claims Sy.Nos.7/1A, 7/1B, 7/1C and 7/1D situated at Gangenahalli village were acquired under the notification dtd. 30/11/1977 by the Bangalore Development Authority (hereinafter referred to as 'BDA').

(2.) The petitioner in this petition has challenged the judgment dtd. 20/3/2014 passed in Writ Petition No.36025/2013.

(3.) Before dealing with the question of maintainability of the petition in challenging the judgment dtd. 20/3/2014 passed in the Writ petition No.36025/2013 and two other connected petitions, it would be apt to take note of the relevant facts which are stated thereunder: