BHAWARLAL H RANKA Vs. THE GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Petitioners claiming right, title and interest over land bearing Sy.No.103/3 measuring 2 acres 24 guntas situated at Jakkur Village, Yelahanka Hobli, Bengaluru North Taluk, have filed these writ petitions challenging acquisition of the land for the benefit of Bangalore Development Authority (for short 'BDA') vide final notification dated 18.06.2014. They have also sought for a declaration that action of BDA and its authority in allotting the land in question to a third party - respondent No.5 is illegal. A direction is also sought to the BDA to pass orders in compliance with the direction issued by this Court in W.P.Nos.21761-62/2012 dated 03.10.2012.

(2.) Facts relevant for the purpose of this case, stated in nutshell are as under:

(3.) For the purpose of formation of Arkavathi Layout, a preliminary notification was issued on 03.02.2003 proposing to acquire the land in question. This was followed by a final notification issued by the State Government on 23.02.2004. Out of total 2 acres 24 guntas of land comprised in Sy.No.103/3 an extent of 1 acre 24 guntas with the following boundaries was acquired as per the final notification East by: Sy.No.97, West by: Border (Village border) North by: Sy.No.103/1, South by: Sy.No.103/3