MOHAMMED EBRAHIM Vs. COMMISSIONER, BBMP

JUDGEMENT

(1.) The petitioner stating to be the owner in possession of the property situated in Sy. No. 157, Pattandur Agrahara Village, K.R. Puram Hobli, Bengaluru East Taluk, measuring an extent of 20 guntas and has sought for issuance of a writ in the nature of mandamus to consider his representation at Annexure-G, dated 23-11-2018 and has also sought for issuance of a writ of mandamus directing the respondents to afford an opportunity of personal hearing in light of request for monetary compensation instead of issuance of Transferable Development Rights (TDR).

(2.) The petitioner has stated that the respondent-Bruhat Bengaluru Mahanagara Palike (BBMP) have sought to widen the road from Whitefield main (SH-35) road to Nagondanahalli via Vijayanagara (Munsing Hospital) as per the Revised Master Plan - 2015 to the extent of 24 meters width.

(3.) The petitioner states that pursuant to the notice at Annexure-F, dated 16-11-2018, he has caused the issuance of reply as per Annexure-G on 23-11-2018 and has stated that he was not interested in availing of TDR that is proposed in lieu of monetary compensation for the utilisation of property of the petitioner that was required for the purpose of road widening activity.