BANGALORE DEVELOPMENT AUTHORITY Vs. SRI.GOPALKRISHNE GOWDA

JUDGEMENT

(1.) Although the appeals are barred by limitation, by consent of the learned advocates appearing for the parties, the appeals are taken up for preliminary hearing.

(2.) These are appeals against the judgment and order dated April 21, 2016, passed by the Hon'ble Single Judge holding that the scheme for formation of the layout has been abandoned. The acquisition proceedings in respect of the petitioners stood, therefore, quashed.

(3.) Initially, it was proposed to acquire 225 acres of land. In the final notification, 160 acres were notified, but the award was passed in respect of 98 acres of land.