LAWS(KAR)-2018-4-69

L RAMAREDDY S/O LATE LINGA REDDY Vs. STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIDHANA SOUDHA, BANGALORE BY ITS SECRETARY

Decided On April 16, 2018
L Ramareddy S/O Late Linga Reddy Appellant
V/S
State Of Karnataka Urban Development Department Vidhana Soudha, Bangalore By Its Secretary Respondents

JUDGEMENT

(1.) Sri.L.Rama Reddy s/o late Linga Reddy, Bangalore, has filed this writ petition in this Court on 05.04.2014 challenging the land acquisition by the Respondent-BDA for development of "HSR Layout" in Agara village, Begur Hobli, Bangalore South Taluk. The petitioner claims to be the owner of 20 Guntas of land in Sy.No.146 of the said Agara village.

(2.) The facts in brief relating to the said land acquisition are:-

(3.) Upon issuance of notices, the Respondents-BDA has put in appearance and filed its Statement of Objections.