MUNIKRISHNAPPA M Vs. ANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These Review Petitions are filed seeking review of the judgment passed in Writ Appeals No.583 of 2014 connected with Writ Appeals No.584 and 585 of 2014. The Review Petitions came to be dismissed vide order dated 27th August, 2019. The learned counsel for the Review Petitioners filed a memo "for being spoken to". Accordingly, petitions are listed today for orders.

(2.) The grounds taken in the memo are that in paragraph 14 of the judgment in the Writ Appeals, there is a reference to the effect that possession of land has been taken over by the Bangalore Development Authority. Though it is submitted that possession has been taken, it is required to review since the Bangalore Development Authority has not made available any documents to the effect that possession has been taken by it.

(3.) In view of the same, the learned counsel for the Bangalore Development Authority was directed to produce documents to the effect of taking possession. Today the learned counsel has filed the documents in respect of Survey numbers of which possession is taken and it is submitted that as per the mahazar report made under Section 16 of the Land Acquisition Act, possession has been taken.