Far East Broad Casting Associates Of ... vs By Its Principal Secretary on 15 July, 2008

[Cites 1, Cited by 13]

Karnataka High Court

Far East Broad Casting Associates Of ... vs By Its Principal Secretary on 15 July, 2008

Bench: Huluvadi G.Ramesh

Bctwten:

IN THE BIGH COURT OF KARNATAKA AT BANGPALORE 

Dated this the 15"' day ofluly, 2003

Befuxe

ms If0N'BLE MR JUSYYCE HLrLUV4p1 G  = _

Writ Peﬁtion 9894 /  a,.g;T'_%f:V  "   "

Far East Broad Casting Associates ofhiiia

# 7, Comxnissatiat Road, Bangalore 25 
By its Manﬁ Director ,~~'"Szji B Agbavﬁd '
'I'1n'oughhisPAHolder~1s:izu¢;(};mm;)icv " '
S/0 Amgya Swmny Piilai  A   

Scorpien     '
Regd.Oﬂ":#3w1.J2,~--$1t,Jo}ms  «.  
Bmga:.ure"s5qG42    
   

Sic late'.Ard-gya' swam Pinai' "  ' Petitioners

<BysriI~Ivvim%;%'«;iv.>  % '

M4'

 ofj{ma;;ﬁ1<a~byﬁsPrl.Secxamy
' -r;fHo1:air~.g 5.; Urban Development

 ~.Ms%Bu:1.4.i;;g,_, Baﬁigalore

.~KPWestExtcnsion._, Bangalore

 "  Sri K N Puttegowda, Adv. for R2;
 Sri Kcshava Raddy, GA for State)

Bag atom  ' Authority «-- by its
Conmzissianct, K P West Extnnsion

  AA Bangalore
'   Acquisitian Oﬁicer

Btmgaiore Development Authority
T Rmpondcms

":,'J'}('."'



This Writ Peﬁtian is ﬁled under Art.226!227 of me ctdsaaiiuziien

praying to qaaah the preliminary notiﬁcation data! 

and the final noﬁiication dated 9.1.1985 - annexute (1.

following:

amzsx

Petitioners have  fer   
dated 27.6.1978 - anncxure  dated 9.1.1935 ..
armcxum C and also f0}' a   to consider the
representation   and 1.

It    to ﬁle issuance of the
preli1rairxa1'yAhg>V_tt4ii;;atik:21_. purchased the property in qxmtion

from'  .m§twf{i1¢. §)wnéfs : aﬁer they have taken possession and

. V.  ﬁrs pmperty"    Iiibti1er words, the prehma" 'nay notaﬁ cation is dated

27:'5,_i9'}s;_'a:§ gugm have purchased the property during 1934 and the

11:15!  hated 9.1.1985.

V' ,  "According to the comm} for the peﬁtimxers. even after several years

  i.e .;, ﬁve to six years after $116 pre;lim1n' ary notification the ﬁnal mttﬁ" cation

.4 was not issued and the r%dent atﬁnorities have not taken possession.

Meanwhile, after having pumh/ased the property in the year 1984, petitioners

ms Writ Petition comm g on for oragmnas    the; k "



have made aievelopments am! also have given a  the

respondent authority to consider de-notﬂiving this extent   ;i;_e';; _

23 guntas in Sy.No.37i1 and to the extent of 39 guntag Hﬂfmiif Village, Bangalore North Taluk. It is to be noted, petitioners have sofa; '.a lapse of 25 years as such, they have ' 'Vjing of' V the preliminary notiﬁcation or the ﬁna1AVna!V§iieaaticn. In so far as the if the property is it is at the risk of ﬂue petitioners. '}3é as ii'» given by the petitioners could be' cgxrsidéﬁ-ad me. auﬂnority in accordance wish law. %' ' « , Aiiisposedxv of accordingly. .' . H Adv. to ﬁle mama of appearance for the BDA wwain ' ﬂfour w¢:>"el:s.$" xﬁeshava Raddy, Govemment Advocate to file memo of = four weeks.

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