HANUMAIAH S/O LATE MUTHAIAH Vs. STATE OF KARNATAKA URBAN DEVELOPMENT DEPARTMENT VIKASA SOUDHA, BANGALORE

JUDGEMENT

(1.) Sri. Hanumaiah s/o late Muthaiah, aged 90 years and his sons, petitioners 2 to 5 (Sri.C.H.Venkata Hanumaiah, Sri.C.H.Hanumanthy, Sri.C.H.Jayaramu and Sri.C.H.Muthaiah) have filed this writ petition in this Court on 26.11.2016 challenging the land acquisition of their land in Sy.No.46/1, measuring 7 Acres and 13 Guntas of land, including 1 Acre of 'Kharab' land situated at Challaghatta village, Kengeri Hobli, Bangalore South Taluk.

(2.) The Preliminary Notification was issued by the Respondent-BDA on 21.05.2008 and the Final Notification was issued on 18.02010. The petitioner No.1-Mr.Hanumaiah is said to have expired on 31.12016.

(3.) Upon issuance of notice, the Respondent-BDA has put in appearance and the Statement of Objections have been filed by them on 17.04.2017. The said land acquisition was undertaken by the Respondent-BDA for development of a Residential Layout known as "Nadaprabhu Kempegowda Layout".