PREM SINGH Vs. COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present review petition has been filed by the petitioners in W.P.No.16139/2024 seeking review of the judgment and order dtd. 12/12/2025 passed by this Court in the aforesaid writ petition.

(2.) The petitioners claim to be the owners of the lands bearing Sy. Nos.17/1, 18, 19, 20 and 26 of Hennur Village, Kasba Hobli, Bengaluru in all, measuring 26 acres, 12 guntas, described as 'the scheduled property' in the writ petitions along with its boundaries. The said lands in the aforesaid Survey Numbers was the subject matter of land acquisition proceedings before the Bangalore Development Authority (hereinafter referred to as 'the BDA') for the purpose of formation of 'Arkavathi Layout' for which a Preliminary Notification dtd. 3/2/2003 was issued and the Final Notification dtd. 23/2/2004 came to be issued.

(3.) The petitioners had filed the writ petition praying following the reliefs: