SMT. KASTOORI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are heard and disposed of by this common order as the petitions seek to question the same proceedings, by the several petitioners. The facts leading up to these petitions is stated to be as follows:

(2.) It is stated that the BBMP had, by its letter dated 16.02.2009, informed DLF Southern Homes that the road in question had been declared as an Arterial road and had directed that the said company should coordinate with the Chief Engineer to arrive at the cost of the road construction. Accordingly, an estimate of the cost of work was also said to have been prepared in consultation with the BBMP.

(3.) On 3.8.2009, a notification in terms of Section 14-B of the Karnataka Town and Country Planning Act, 1961, was said to have been issued notifying the Hulimavu Main Road as a 60 feet wide road. The notification is said to have included the details of the lands required for road widening and of the right of the land owners to seek Transferable Development Rights.