COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY Vs. P. MANOHAR REDDY

JUDGEMENT

(1.) Bengaluru Development Authority has presented this petition challenging order dated 4th October 2017 passed by the Hon'ble Single Judge in W.P.No.34145/2016 (LA-BDA).

(2.) For the sake of convenience, parties shall be referred as per their status in the writ petition.

(3.) Briefly stated the facts of the case are, writ petitioner has filed the instant writ petition contending inter alia that BDA has utilized his land measuring 1 acre 5 guntas in Sy. No.68 situated in Banasawadi village, K.R.Puram Hobli, Bengaluru East Taluk for formation of outer ring road and that he is entitled for land equivalent to 100% area of land lost by him. However, BDA has resolved to allot only 75%. Accordingly, petitioner sought a writ of mandamus and to direct the BDA to allot land equivalent to 100% of the area of land utilized by the BDA and other reliefs which read as follows: