GOKULAM SHELTERS PRIVATE LIMITED, KANAKAPURA MAIN ROAD, BENGALURU AND ORS. Vs. THE COMMISSIONER, BRUHAT BENGALURU MAHANAGARA PALIKE, BENGALURU AND ORS.

JUDGEMENT

(1.) These writ petitions are filed seeking to quash the demand notices issued by the Revenue Officer of Bruhat Bangalore Mahanagara Palike demanding betterment charges. It is also prayed for quashing the circular issued by the Corporation authorising the Revenue Officers to collect the same. Some of the writ petitions pertain to seeking direction to effect khata in respect of the properties of the respective petitioners without insisting for payment of betterment charges.

(2.) The facts of the case in all the writ petitions are more or less one and the same. The facts as stated in W.P. Nos. 56465 and 56724 to 56734 of 2014 in which statement of objection is filed by the respondent, with a prayer to consider the said objections in respect of all the writ petitions are stated in this order, to avoid repetition.

(3.) The petitioner is stated to be a developer. The demand of developmental charges is based on circular dated 1-7-2014 at the rate of Rs. 250.00 per sq. meter in respect of the converted properties falling under the jurisdiction of newly added areas to the Bruhat Bangalore Mahanagara Palike and Rs. 200.00 in respect of 100 old wards which were already existed. Earlier the Corporation had issued circular on 7-11-2007 prescribing different rates to meet the expenses towards the improvement of revenue areas that have become a part of Bruhat Bengaluru Mahanagara Palike pursuant to the reconstitution of Bangalore Mahanagara Palike into Bruhat Bengaluru Mahanagara Palike (hereinafter referred to as 'BMP' and 'BBMP', respectively for short).