K. MANJUNATH Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner has a short grievance against the impugned notice dated 15.04.2016 at Annexure-A which reads as under: ...[VARNACULAR TEXT UMITTED]...

(2.) The petitioner grieves that the intended content of this notice pose a potential threat to his settled occupation of the structure erected by him on the subject site and that the respondent-BDA and its officials are not justified doing the same, when he has acquired the property in question by a registered conveyance dated 22.02.2006 at Annexure-B and all the Property Records reflect him to be the owner thereof.

(3.) After service of notice, respondent-BDA having appeared through its learned Panel Counsel Sri. K. Krishna has filed the Statement of Objections resisting the petition.