S. SRINIVASAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ appeals are directed against the judgment and order dated August 26, 2015, passed by the Hon'ble Single Judge in Writ Petition Nos.52406 to 52434 of 2014.

(2.) The Bengaluru Development Authority ('BDA' for short), asked one Nanjundappa to pay betterment charges in respect of 3 acres, 15 guntas of land in Survey No.48 of Gidadakonenahalli, Yeshwantpur Hobli, Bengaluru North Taluk, by an endorsement dated August 27, 2011.

(3.) The claim of the writ petitioners is that they are the absolute owners of Survey No.48, as aforesaid. Therefore, neither Nanjundappa can deposit the betterment charges nor the BDA can accept the same.