B.K.SRINIVASAMURTHY Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Mr.Sachin B.S., learned advocate, appears and moves a memorandum dated April 29, 2016.

(2.) In these cases, the land of the writ petitioners was utilised by the Authorities without obtaining any order of acquisition. Neither any agreement was arrived at nor any compensation was paid to the writ petitioners. The writ petitioners were aggrieved and, therefore, approached this Court.

(3.) We are happy to know that the parties have arrived at a settlement. The Bengaluru Development Authority has agreed to give alternative demarcated sites to the writ petitioners and the writ petitioners have agreed to accept such sites as earmarked in the sketch annexed to the memo. The memo be kept on record.