Karnataka High Court
Y C Suhas vs The State Of Karnataka on 29 November, 2021
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
1
®
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 29TH DAY OF NOVEMBER 2021
BEFORE
THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION No.5910/2021
c/w
W.P.Nos.6368/2021, 6842/2021, 3330/2021,
3373/2021, 3383/2021, 6755/2021, 10526/2021,
10609/2021, 6146/2021, 1041/2021, 1063/2021,
1064/2021, 1068/2021, 1072/2021, 1081/2021,
2489/2021, 1140/2021, 16327/2019, 1919/2021,
3535/2021, 6981/2021, 6986/2021, 6988/2021,
10456/2021, 10457/2021, 19403/2021, 11784/2021,
4772/2021, 3495/2021, 2295/2021, 2285/2021,
5020/2021, 6360/2021, 39246/2019, 13037/2021,
6978/2019, 31363/2019 and 19474/2021 (LA BDA)
IN W.P.No.5910/2021
BETWEEN:
BASAPPA
S/O LATE DODDARUDRAPPA,
AGED ABOUT 81 YEARS,
JOINT DIRECTOR OF AGRICULTURE (RTD)
GIRIJA HI -TECH AGRO FARM PROPRIETOR
R/O NO.26, KEMPANAHALLI AT PO
ATTUR TALUK YELAHANKA , BENGLAURU 560 064.
...PETITIONER
(BY SRI BASAVARAJAIAH.N , ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
REP BY ITS SECRETARY
VIKAS SOUDHA,BENGALURU 560 001.
2. BENGALURU DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER,
T.CHOWDAIAH ROAD,BENGALURU 560 020.
2
3. THE LAND ACQUISITION OFFICER,
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD, BENGLAURU-560020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. UNNIKRISHNAN.M , ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION IN RESPECT OF PETITIONER LAND I.E., SY.NO.62
OF JARAKIBANDE KAVAL VILLAGE MEASURING 5-A, 26-G, OF
LAND, ISSUED BY THE R-1 DTD 30.10.2018 PUBLISHED IN
KARNATAKA GAZETTE DTD 1.11.2018 VIDE ANNX-K AND ETC,
IN W.P.No.6368/2021
BETWEEN:
DR. VIJAYANANDAN C MALIMATH
S/O LATE CHIDANANDA SWAMY P MALIMATH,
AGED ABOUT 61 YEARS,
R/O NO.17, 17TH CROSS, MUTHAYALA NAGARA,
BENGALURU 560 054.
...PETITIONER
(BY SRI BASAVARAJAIAH.N, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
REP BY ITS SECRETARY,
VIKAS SOUDHA, BENGALURU 560 001.
2. BENGALURU DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER,
T CHOWDAIAH ROAD, BENGALURU 560 020.
3. THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
T CHOWDAIAH ROAD,
BENGALURU 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. C.RAMAKRISHNA, ADVOCATE FOR R-2 & R-3)
3
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION IN RESPECT OF PETITIONER LAND i.e., SY.NO.28
MEASURING 1-A OF LAND, SITUATED AT VEERASAGARA
VILLAGE, ISSUED BY THE R-1 VIDE DTD. 30.10.2018 PUBLISHED
IN KARNATAKA GAZETTE DTD. 01.11.2018 WHICH IS HERE WITH
PRODUCED AS ANNX-G IN RESPECT OF PETITIONER LAND
ONLY AND ETC.
IN W.P.No.6842/2021
BETWEEN:
BASAPPA S/O LATE DODDARUDRAPPA
AGED 81 YEARS
JOINT DIRECTOR OF AGRICULTURE (RTD)
GIRIJA HI-TECH AGRO FARM. PROPRIETOR
R/O.NO. 26, KEMPANAHALLI, AT. PO; ATTUR
TALUK - YELAHANKA
BENGALURU - 560 064.
...PETITIONER
(BY SRI. BSAVARAJAIAH.N., ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
REP BY ITS SECRETARY
VIKAS SOUDHA, BENGALURU - 560 001.
2. BENGALURU DEVELOPMNET AUTHORITY
REP BY ITS COMMISSIONER
T. CHOWDAIAH ROAD, BENGALURU - 560 020.
3. THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T.CHODAIAH ROAD, BENGALURU - 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K. KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION IN RESPECT OF PETITIONER LAND I.E., SY.NO. 4
OF KEMPANAHALLI, VILLAGE MEASURING 1-A, 28-G OF LAND
4
ISSUED BY THE R-1 DTD: 30.10.2018 PUBLISHED IN KARNATAKA
GAZETTE DATED: 01.11.2018 VIDE ANNEX-D AND ETC.
IN W.P.No.3330/2021
BETWEEN:
1 . SRI SATHISH S
S/O LATE SOMASHEKAR D B,
AGED ABOUT 45 YEARS,
R/AT HOUSE NO.7, 6TH CROSS,
SANTOSH NAGAR, ATTUR LAYOUT,
YELAHANKA NEW TOWN,
BANGALORE-560 064.
2 . SRI SHIVAPRASAD K S
S/O SRI SRIRAM S,
AGED ABOUT 33 YEARS,
3 . SMT NAYANA S
W/O SRI SHIVAPRASAD K S,
AGED ABOUT 29 YEARS,
(2) & (3) R/AT NO.NA 220,
BEL COLONY, NEAR BEL CIRCLE,
JALAHALLI, BANGALORE-560 013.
4 . SRI NIRMAL KUMAR M
S/O SRI MURUGESH,
AGED ABOUT 39 YEARS,
R/A NO.NA47, BEL COLONY,
JALAHALLI POST,
BANGALORE-560 013.
5 . SMT DIVYA R
W/O SRI CHETAN C R,
AGED ABOUT 35 YEARS,
R/AT NO.17, DHANVIN,
3RD MAIN, 3RD CROSS,
CHAMUNDESHWARI LAYOUT,
VIDYARANYAPURA,
BANGALORE-560 097.
6 . SRI M SRINIVASA
S/O SRI C D MUNISWAMY REDDY,
AGED ABOUT 53 YEARS,
R/AT NO.43/F-1, 3RD CROSS,
5TH PHASE, 1ST STAGE
MAHAGANAPATHI NAGAR,
5
WEST OF CHORD ROAD,
RAJAJINAGAR,
BANGALORE-560 010.
7 . SRI BALAKRISHNA G
S/O SRI GANGADHARAPPA K,
AGED ABOUT 35 YEARS,
8 . SMT MADHUMATHI H C
W/O SRI BALAKRISHNA G,
AGED ABOUT 31 YEARS,
(7) & (8) ARE R/AT NO.NA133,
BEL COLONY, JALAHALLI POST,
BANGALORE-560 013.
9 . SRI P VENKAPPA
S/O PATTABHI RAMAIAH,
AGED ABOUT 55 YEARS,
R/AT NO.1148, "SHUBA"
13TH A MAIN CROSS,
JUDICIAL LAYOUT,
BANGALORE-560 065.
10 . MISS BINDYA
D/O N VISHWANTH,
AGED ABOUT 39 YEARS,
R/AT NO.11, 3RD FLOOR,
1ST B MAIN ROAD, CHANNAPPA GARDEN,
PURNAPURA, MATHIKERE,
OPP VENKATESHWARA TEMPLE,
GOKULA, BANGALORE-560 054.
...PETITIONERS
(BY SRI. R. CHANDRASHEKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
DR B R AMBEDKAR VEEDHI,
BENGALURU-560 001.
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
SANKEY ROAD,
BENGALURU-560 020.
REPRESENTED BY ITS COMMISSIONER
6
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
SANKEY ROAD,
BANGALORE-560 020.
...RESPONDENTS
(BY SRI. PRABHULING K. NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C. BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR. COUNSEL FOR
SRI. MURUGESH.V. CHARATI., ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY HEARING DTD.30.12.2008 AND PUBLISHED IN THE
GAZETTE DTD.31.12.2008 PRODUCED AS ANNEXURE-A ISSUED
BY THE R-2 AND 3 & ETC.
IN W.P.No.3373/2021
BETWEEN:
1. DR DEEPTHY JAGADISH
W/O DR ROHITH K P,
AGED ABOUT 33 YEARS,
R/AT NO.155/A, 7TH CROSS,
3RD MAIN ROAD, M S RAMAIAH NAGAR,
BANGALORE 560 054.
2. SRI KESHAVA NAGABHUSHAN UPADHYAYA
S/O SRI NAGABHUSHAN UPADYAYA,
AGED ABOUT 39 YEARS,
R/AT NO.403, 3RD FLOOR,
BLOCK 2B, MAHAVEER WILLOW APARTMENT,
KENGERI SATELITE TOWN,
BANGALORE 560 060.
3. SMT SUMA M RAO
W/O SRI MADHUSUDAN M RAO,
AGED ABOUT 53 YEARS,
R/AT NO.48, 2ND MAIN BLALAJI LAYOUT,
VIDYARANYAPURA,
BANGALORE 560 097.
4. SRI SAKTHIVEL P
S/O SRI PANCHATSARAM,
AGED ABOUT 52 YEARS,
R/AT NO.19, AKSHAYA NILAYA,
7
2ND MAIN, AMBHA BHAVANI NAGAR,
VIDYARANYAPURA POST,
BANGALORE 560 097.
5. SRI VISHWANATH RAO Y L
S/O SRI LAKSHMAN Y V RAO,
AGED ABOUT 27 YEARS,
R/AT C/O SRI MADHUSUDHAN M RAO,
NO.48, 2ND MAIN, BALAJI LAYOUT,
VIDYARANYAPURA, BANGALORE 560 097.
6. SMT KUSUMA RANI M
W/O SRI P VENKAPPA,
AGED ABOUT 49 YEARS,
R/AT NO.1148, SHUBA, 13TH A MAIN CROSS,
JUDICIAL LAYOUT,
BANGALORE 560 065.
7. SRI VIJAYAKUMARA K H
S/O SRI HALAPPA KELAMANE,
AGED ABOUT 48 YEARS,
R/AT NO.180, 1ST CROSS,
1ST ROAD, NEAR KING FISHER FACTORY,
TIRUMALAPPA NAGAR,
BANGALORE 560 064.
8. SRI SHIVARAJA L K
S/O KUPPASWAMY,
AGED ABOUT 42 YEARS,
9. SMT RENUKA J N
W/O SRI SHIVARAJA L K,
AGED ABOUT 33 YEARS,
8 & 9 ARE R/AT NO.116,
NEAR GANESHA TEMPLE,
JALAHALLI POST, BEL CIRCLE,
BANGALORE 560 013.
10 . SRI M VENKATACHALAPATHI
S/O LATE M KRISHNAPPA,
AGED ABOUT 38 YEARS,
11 . SRI M CHAKRAPANI
S/O LATE M KRISHNAPPA,
AGED ABOUT 35 YEARS,
10 & 11 ARE R/AT NO.299/8, 2ND CROSS,
10TH MAIN ROAD,
8
GOKULA 1ST STAGE, 2ND PHASE,
NEAR PANCHAMUKHI GANESHA TEMPLE,
BANGALORE 560 054.
12 . SRI JAYANANDA S P
S/O SRI SUVARNAPPA P,
AGED ABOUT 39 YEARS,
13 . SMT KALAVATHI MOHAN MAITRI
W/O SRI JAYANANDA S P,
AGED ABOUT 38 YEARS,
12 & 13 ARE R/AT NO.132, BEL COLONY,
JALAHALLI POST,
BANGALORE 560 013.
14 . SRI RAMAPRASAD ANKIPATTI
S/O RAMACHANDRA REDDY,
AGED ABOUT 38 YEARS,
R/AT 1ST CROSS (WEST)
J C R EXTENSION,
CHITRADURGA 577 501.
15 . SRI GURUDEEP JAGANATH SHETTY
S/O JAGANATH SHETTY,
AGED ABOUT 37 YEARS,
R/AT NO.3, TWISHA HOUSE,
1ST FLOOR, 23RD CROSS,
T C PALYA MAIN ROAD,
SIR M V NAGAR, RAMAMURTHY NAGAR POST,
BANGALORE 560 016.
...PETITIONERS
(BY SRI R. CHANDRASHEKHAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
DR B R AMBEDKAR VEEDHI,
BENGALURU 560001
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
SANKEY ROAD,
BENGALURU 560020
REPRESENTED BY ITS COMMISSIONER
9
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST,
SANKEY ROAD,
BANGALORE 560 020
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI MURUGESH.V CHARATI , ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DTD.30.12.2008 AND PUBLISHED
IN THE GAZETTE DTD.31.12.2008 PRODUCED AS ANNEXURE-A
ISSUED BY THE R-2 AND 3 AND ETC.
IN W.P.No.3383/2021
BETWEEN:
1. SRI NAGANATH
SURYAKANTH BICHKUNDE,
S/O SRI SURYAKANTH,
MADHAVRAO BICHKUNDE,
AGED ABOUT 48 YEARS,
2. SMT JYOTI BICHKUNDE
S/O SRI SURYAKANTH MADHAVRAO BICHKUNDE,
AGED ABOUT 40 YEARS,
(1) & (2) ARE R/AT NO.815,
2ND B CROSS, 8TH MAIN, 1ST BLOCK,
HRBR LAYOUT,KALYAN NAGAR,
BANGALORE-560 043.
3. RAJA KUMAR A
S/O SRI ANJANEYA REDDY @ ANJANAPPA,
AGED ABOUT 30 YEARS,
4. SRI MANJUNATHA A
S/O SRI ANJANEYA REDDY @ ANJANAPPA,
AGED ABOUT 27 YEARS,
BOTH ARE R/ATNO. 72,
ANNAPOORNESHWARI NILAYA,
A M S LAYOUT, VIDYARANYAPURA,
BANGALORE-560 097.
10
5. SRI RANGANATH G
S/O SRI VITHAL RAO,
AGED ABOUT 36 YEARS,
6. SMT VANDANA
W/O SRI RANGANATH G,
AGED ABOUT 33 YEARS,
(5) & (6) ARE R/AT
C/O NARASINGRAO KULKARNI ,
ADVOCATE, SHREE NILAYAM,
OPP CHIRANJEEVI HIGH SCHOOL,
NEAR HANUMAN TEMPLE,
YADGIRI-585 201.
7. SRI VINAYAK ARIKATTI
S/O SRI SADASHIVA ARIKATTI,
AGED ABOUT 33 YEARS,
8. SMT VIDYA SATHYANARAYANACHAR
W/O SRI VINAYAK ARIKATTI,
AGED ABOUT 33 YEARS,
(7) & (8) ARE R/AT NO.46,
RAMADHAMA, 27TH CROSS,
1ST MAIN, MARUTHI NAGARA
YELAHANKA, BANGALORE-560 064.
9. SRI NIKHIL H C
S/O SRI CHANDRA SHEKAR H J,
AGED ABOUT 30 YEARS,
R/AT NO.201, 10TH CROSS,
BALAHI LAYOUT, MALATHAHALLI,
BANGALORE-560 056.
10 . SRI RAJUNAIK B
S/O SRI BHEEMANAIK,
AGED ABOUT 36 YEARS,
11 . SMT SHILPA V
W/O SRI RAJUNAIK B,
AGED ABOUT 35 YEARS,
(10) & (11) ARE R/AT NO.C-30,
UAS STAFF QUARTERS, HEBBAL CAMPUS,
OPP VETERINARY COLLEGE,
HEBBAL, BANGALORE-560 024.
11
12 . SRI PRADEEP K N
S/O SRI NANJUNDE GOWDA K R,
AGED ABOUT 33 YEARS,
R/AT NO.52, 7TH CROSS,
VINAYAKA LAYOUT, MARAGONDANAHALLI,
(NEAR NEW BALDWIN INTENATIONAL SCHOOL)
BANGALORE-560 036.
13 . SRI K B MURTHY
S/O SRI K BOMMAIAH,
AGED ABOUT 51 YEARS,
14 . SMT B GANGAMMA
W/O LATE N C GOWIYAPPA,
AGED ABOUT 73 YEARS,
(13) & (14) ARE R/AT NO.B-16,
UAS STAFF QUARTERS,
HEBBAL, BANGALORE-560 024.
15 . SRI CHIKKARAJENDRA D K
S/O SRI KARE GOWDA,
AGED ABOUT 44 YEARS,
16 . SMT MADHU C RAJENDRA
W/O SRI CHIKKARAJENDRA D K,
AGED ABOUT 38 YEARS,
(15) &(16) ARE R/AT NO.283,
LAKSHMI NIVASA, 1ST CROSS,
VINAYAKA NAGAR,
GUBBI TUMKUR-572 216.
17 . SAIPRASAD UMAKANTH M
S/O SRI UMAKANT,
AGED ABOUT 36 YEARS,
18 . SMT ANJU KUSHAL RAO WADEWALE,
W/O SRI SAIPRASAD UMAKANTH,
AGED ABOUT 34 YEARS,
(17) & (18) ARE R/AT NO.61,
SHUBHODAYA,2ND FLOOR,
SONNAPPA LAYOUT, VIRUPAKSHAPURA,
BANGALORE-560 097.
19 . SRI SANTOSH KUMAR BANSAL
S/O MR GOVIND PRASAD BANSAL,
AGED ABOUT 40 YEARS,
12
R/AT NO.1-1304, NCC MEADOWS 2,
PUTTENAHALLI, YELAHANKA,
BANGALORE-560 064.
20 . SRI PARAMESHWAR BHAT
S/O SRI TIMMANNA BHAT,
AGED ABOUT 41 YEARS.
21 . SMT CHETANA BHAT
W/O SRI PARAMESHWAR BHAT,
AGED ABOUT 37 YEARS,
(20) & (21) ARE R/AT NO.76,
2ND CROSS, SHIRADI SAI RATHAN LAYOUT,
HEGADE NAGAR, DR SHIVARAMA KARANTH NAGAR,
BANGALORE-560 077.
...PETITIONERS
(BY SRI. R. CHANDRASHEKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
DR B R AMBEDKAR VEEDHI,
BENGALURU-560001
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
SANKEY ROAD, BENGALURU-560 020.
REPRESENTED BY ITS COMMISSIONER.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST, SANKEY ROAD,
BENGALURU-560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N NANJUNDA REDDY, SR.COUNSEL FOR
SRI. UNNIKRISHNAN.M., ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DTD.30.12.2008 AND PUBLISHED
IN THE GAZETTE DTD.31.12.2008 PRODUCED AS ANNEXURE-A
ISSUED BY THE R-2 AND 3 & ETC.
13
IN W.P.No.6755/2021
BETWEEN:
1. SRI. K.C. DEVENDRAN
S/O LATE CHENGA REDDY
AGED ABOUT 66 YEARS.
2. SRI.C. RAMAKRISHNAN
S/O SRI. CHANDRAIAH REDDY
AGED ABOUT 50 YEARS.
BOTH ARE RESIDING AT:
NO. 14 & 15 , PAARIKA STREET
9TH C CROSS, 10TH MAIN
NISARGA COLONY, HORAMAVU MAIN ROAD
KALYAN NAGAR, BENGALURU - 560 043.
3. SRI. PARITOSH KUMAR GUPTA
S/O SRI. RAMJEE PRASAD GUPTA
AGED ABOUT 42 YEARS
RESIDING AT NO. 154, GROUND FLOOR,
3RD CROSS, 2ND MAIN, DOMLUR LAYOUT
BENGALURU - 560 073.
...PETITIONERS
(BY SRI. R. CHANDRASHEKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA, DR.B.R. AMBEDKAR VEEDHI
BENGALURU - 560 001.
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU - 560 020.
REPRESENTED BY ITS COMMISSIONER
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU - 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR
SRI. K. KRISHNA, ADVOCATE FOR R-2 & R-3)
14
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DATED: 30.12.2008 AND
PUBLISHED IN THE GAZETTE DATED: 31.12.2008 PRODUCED AS
ANNEXURE- A ISSUED BY THE R-2 AND 3 AND ETC.
IN W.P.No.10526 OF 2021
BETWEEN:
SRI SHANKAR KHENI
S/O SRI.SUBHASH KHENI
AGED 45 YEARS,
R/AT NO.85, SRI KALIKAMBA NILAYA,
7TH MAIN ROAD, NEAR M.S.RAMAIAH SAMADHI
V.R.LAYOUT, MATHIKERE
BANGALORE-560 054.
...PETITIONER
(BY SRI. R. CHANDRASHEKAR., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA, DR B.R.AMBEDKAR VEEDHI,
BENGALURU-560 001
REP BY ITS PRINCIPAL SECRETARY.
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD,
BENGALURU-560 020
REP BY ITS COMMISSIONER.
3. THE SPECIAL LAND ACQUISITION OFFICER,
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD,
BANGALORE-560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DATED 30.12.2008 AND
PUBLISHED IN THE GAZETTE DATED 31.12.2008 PRODUCED AS
ANNEXURE -A, ISSUED BY R2 AND R3 AND ETC.
15
IN W.P.No.10609/2021
BETWEEN:
1. SRI SANKA KANAKA KRUPAKAR
S/O SRI SANKA GOPALA KRISHNA MURHTY
AGED ABOUT 41 YEARS
RESIDING AT NO.1077
NAGALAKSHMI BUILDING
VIDYASAGAR, THANISANDRA MAIN ROAD
BANGALORE-560 077.
2. SRI TALAPANENI PRATAP
S/O SRI TALAPANENI SRINIVASALU
AGED ABOUT 37 YEARS
3. SMT SWAPNA M
W/O SRI TALAPANENI PRATAP
AGED ABOUT 27 YEARS,
(2)&(3) ARE RESIDING AT:
NO.B-5 METRO QUARTERS
NEW JAIBHIMA NAGAR
JALAHALLI WEST, BANGALORE-560 015
...PETITIONERS
(BY SRI R CHANDRASHEKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA, DR.B.R. AMBEDKAR VEEDHI
BENGALURU-560 001
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU-560 020.
REPRESENTED BY ITS COMMISSIONER
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD,
BANGALORE-560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
16
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DTD 30.12.2008 AND PUBLISHED
IN THE GAZETTE DATED: 31.12.2008 VIDE ANNX-A ISSUED BY
THE R-2 & R-3 AND ETC.
IN W.P.No.6146/2021
BETWEEN:
1. SRI. DHRUVA KUMAR P
S/O LATE POOJAIAH,
AGED ABOUT 36 YEARS,
R/AT NO.418, 12TH A MAIN, A SECTOR,
YELAHANKA NEW TOWN
BANGALORE 560 064.
2. SRI IRANI HANUMANTHAPPA
S/O LATE HUCHAPPA IRANI,
AGED ABOUT 62 YEARS,
R/AT NO.1 KAMADHENU
S H ROAD, KOMARANAHALLI
MALEBENNUR POST, HARIHAR TALUK
DAVANAGERE 577 530.
3. SRI SUDARSHAN S N
S/O SRI NANJUNDAPPA
AGED ABOUT 42 YEARS,
4. SMT. SHEELA M J
W/O SRI SUDARSHAN S N
AGED ABOUT 36 YEARS,
(3) AND (4) ARE RESIDING AT NO.1,
GROUND FLOOR,
1ST MAIN, 3RD FLOOR,
VENKATESHAMAPPA LAYOUT,
NEAR NARAYANA COLLEGE
VIDYARANYAPURA
BANGALORE 560 097.
5. SRI GUNAPALPPA P VEERAPUR
S/O SRI PARSHWANATH VEERAPUR
AGED ABOUT 41 YEARS,
R/AT NO.27, BENAKA APARTMENTS
ITTUMADU LAYOUT, BANGALORE 560 085.
6. SRI NAVEEN KUMAR H S
S/O SRI H C SRINIVASA MURTHY
17
AGED ABOUT 40 YEARS,
R/AT NO.23, AYUSHMAN NILAYA
5TH CROSS, SSA ROAD, HEBBAL,
BEHIND SREE PALACE
BANGALORE 560 024.
7. SMT. BHARAI A
W/O SRI LOKANATHA REDDY K L
AGED ABOUT 38 YEARS,
R/AT NO.70, 1ST MAIN,
AYYAPPA LAYOUT,
NEAR SAMBRAM ENGG. COLLEGE,
AMBA BHAVANI TEMPLE ROAD,
VIDYARANYAPURA POST,
BANGALORE 560 097.
...PETITIONERS
(BY SRI. R CHANDRASHEKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
DR B R AMBEDKAR VEEDHI
BENGALURU 560 001.
REPRESENTED BY ITS
PRINCIPAL SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 020.
REPRESENTED BY ITS COMMISSIONER
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST, SANKEY ROAD
BANGALORE 560 020.
...RESPONDENTS
((BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G.LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DTD 30.12.2008 AND PUBLISHED
IN THE GAZETTE DTD 31.12.2008 VIDE ANNX-A ISSUED BY THE
R-2 AND 3 AND ETC.
18
IN W.P.No.1041/2021
BETWEEN:
SRI PANCHANKSHARI R
S/O SRI C RUDRAPPA
AGED ABOUT 64 YEARS
ALSO PROPRIETOR OF
M/S VINOD HI TECH AGRO FARM
RESIDING AT KEMPANAHALLI
ATTUR POST,YELAHANKA HOBLI
BANGALORE URBAN DISTRICT
BENGALURU 560 064.
...PETITIONER
(BY SRI. KIRAN V.RON, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA
DR B R AMBEDKAR VEEDHI
BENGALURU 560 001
REPRESENTED BY ITS UNDER SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002
REPRESENTED BY ITS COMMISSIONER
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. MURUGESH V.CHARATI, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASHING THE
IMPUGNED FINAL NOTIFICATION DATED 30.10.2018, ISSUED BY
THE R-1, THE URBAN DEVELOPMENT SECRETARIAT, R-1
(ANNEXURE-A) AND ETC.
19
IN W.P.No.1063/2021
BETWEEN:
1. MR. PRASHANTH R NAIK
S/O RAMDAS S NAIK
AGED 42 YEARS,
NO.14, BANK COLONY THINDLU
VIDYARANYAPURA
BENGALURU 560 097.
2. MR VISHAL KRISHNA NAIK
S/O KRISHNA MAHABALESWAR NAIK
AGED 37 YEARS
RAHEJA 449/1, 24TH MAIN,
8TH CROSS, HSR LAYOUT, SECTOR-1,
AGARA
BENGALURU 560 102.
...PETITIONERS
(BY SRI.KIRAN V. RON, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI
BENGALURU 560001.
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002.
REPRESENTED BY ITS COMMISSIONER
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI.MURUGESH V. CHARATI, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
LANDS IN SY.NO.18 MEASRUING 1 ACRE 9 GUNTAS BEARING
SITE NOS. 9, 10 AND 27 CARVED OUT OF THE SY.BEARING
NO.18, MEASURING 1 ACRE 9 GUNTAS IN A LAYOUT KNOWN AS
20
SRI SAI ABHIRUDDI LAYOUT, SITUATED IN VADERAHALLI
VILLAGE, YELAHANKA HOBLI, BENGALURU NORTH TALUK WITH
A CONSTRUCTED HOUSE ON IT, HAVING BEEN CONVERTED
VIDE OFFICIAL MEMORANDUM BEARING DTD. 29.05.2017
(ANNX-G) ARE NOT COVERED BY THE IMPUGNED ACQUISITION
PROCEEDINGS VIDE THE FINAL NOTIFICATION DTD. 30.12.2018
AND PRELIMINARY NOTIFICATION DTD. 31.12.2008, BENGALURU
ISSUED BY THE R-1 (ANNX-B) AND ETC.
IN W.P.No.1064/2021
BETWEEN:
1. MR BIJESH KALLOORATH RAJAN
S/O. RAJAN K.K ,
AGED ABOUT 44 YEARS,
RESIDING AT NO. 8, 12TH E MAIN,
BANDAPPA GARDEN, MUTHYALA NAGAR,
BENGALURU 560 054.
2. MRS. SUREKHA KALLOORATH
W/O. BIJESH KALLOORATTH,
AGED ABOUT 38 YEARS,
RESIDING AT NO. 8, 12TH E MAIN,
BANDAPPA GARDEN, MUTHYALA NAGAR,
BENGALURU 560 054.
3. MRS. M. ASHA RANI
W/O. SRI. MANJUNATH,
AGED ABOUT 26 YEARS,
RESIDING AT 14TH CROSS,
NEAR ANJANEYA TEMPLE,
LAKSHMIPURA,VIDYARANYAPURA POST,
BENGALURU 560 097.
4. MR. VEERESHWARAYYA
S/O. H. SOMASHEKARAIAH,
AGED ABOUT 39 YEARS,
NO. 9, 1ST MAIN, 15TH MAIN, 12TH CROSS,
T. DASARAHALLI, KALYAN NAGAR,
BENGALURU 560 057.
5. MRS. K. G. INDIRAMANI
W/O. SATISH T.E.,
AGED ABOUT 48 YEARS,
NO. 20, 8TH CROSS,
NANJUNDAPPA LAYOUT,
VIDYARANYAPURA,
BENGALURU 560 097.
21
6. MR. B. PRASHANTH S/O. N. BALAIAH,
AGED ABOUT 43 YEARS,
NO.559, 2ND CROSS,
MUTHYALANAGAR, GOKUL POST,
BENGALURU 560 054.
...PETITIONERS
(BY SRI.KIRAN V.RON, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA, DR. B. R. AMBEDKAR VEEDHI,
BENGALURU 560 001,
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD,
BEGALURU 560 002,
REPRESENTED BY ITS COMMISSIONER.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
KUMARA PARK WEST, SANKEY ROAD,
BENGALURU 560 002.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K. KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
LANDS IN SY.NO.18 MEASURIN 1 ACRE 9 GUNTAS BEARING
RESIDENTIAL SITES BEARING NOS.12, 13, 15, 17, 19 AND 20
CARVED OUT OF THE SY. BEARING NO.18, MEASURING 1 ACRE
9 GUNTAS IN A LAYOUT KNOWN AS SRI SAI ABHIRUDDI LAYOUT
SITUATED AT VADERAHALLI VILLAGE, YELAHANKA HOBLI,
BANGALORE NORTH TALUK, WITH A CONSTRUCTED HOUSE ON
IT, HAVING BEEN COVERED VIDE OFFICIAL MEMORANDUM DTD
29.05.2017, ARE NOT COVERED BY THE IMPUGNED
ACQUISITION PROCEEDINGS VIDE THE FINAL NOTIFICATION
DTD 30.12.2018 AND PRELIMINARY NOTIFICATION DTD
31.12.2008, BENGALURU ISSUED BY THE R-1 AND ETC.
22
IN W.P.No.1068/2021
BETWEEN:
1. MR. M NAGARAJA
S/O MUNIYAPPA
AGED ABOUT 59 YEARS
RESIDING AT NO.1, 2ND CROSS,
NEAR NTC TILES FACTORY,
SINGAPURA LAYOUT,
VIDYARANYAPURA POST,
BENGALURU 560 097.
2. MR. SUBRAMANI A
S/O ANANTHAN
AGED ABOUT 39 YEARS
RESIDING AT NO.7,
BANESHWARA COMPLEX,
B T LANE, CHIKPET,
BENGALURU 560 053.
...PETITIONERS
(BY SRI.KIRAN V.RON, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANASOUDHA,
DR B R AMBEDKAR VEEDHI
BENGALURU 560 001.
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST,
SANKEY ROAD,
BENGALURU 560 002.
REPRESENTED BY ITS COMMISSIONER
3. THE SPEICAL LAND ACQUISTION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST,SANKEY ROAD,
BENGALURU 560 002.
REPRESENTED BY ITS COMMISSIONER
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI G.LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
23
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
LANDS IN SY.NO.18 MEASURING 1 ACRE 9 GUNTAS BEARING
SITES BEARING NO.26 AND A ORTHER PORTION OF SITE NO.25
TOTALLY MEASURING 1600 SQ FT AND SITE NO.6 MEASURING
1860 SQ.FT, CARVED OUT OF SY. BEARING NO.18, MEASURING
1 ACRE 9 GUNTAS IN A LAYOUT KNOWN AS SRI SAI
ABHIRUDDIN LAYOUT, SITUATED AT VADERAHALLI VILLAGE,
YELAHANKA HOBLI, BANGALORE NORTH TALUK, WITH A
CONSTRUCTED HOUSE ON IT, HAVING BEEN COVERED VIDE
OFFICIAL MEMORANDUM DTD 29.05.2017 VIDE ANNX-G, ARE
NOT COVERED BY THE IMPUGNED ACQUISITION
PROCEEDINGS VIDE THE FINAL NOTIFICATION DTD 30.12.2018
AND PRELIMINARY NOTIFICATION DTD 30.12.2008 VIDE ANXN-B,
BENGALURU ISSUED BY THE R-1 AND ETC.
IN W.P.No.1072/2021
BETWEEN:
SMT. V. AMRUTHA
W/O B R NANJUNDAPPA
AGED ABOUT 65 YEARS,
R/AT NO.652/8, BANDAPPA STREET
YASHWANTHPUR, BENGALURU 560 022.
...PETITIONER
(BY SRI KIRAN V.RON, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA, DR B R AMBEDKAR VEEDHI
BENGALURU 560 001.
REPRESENTED BY ITS UNDER SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002.
REPRESENTED BY ITS COMMISSIONER
3. THE SPECIAL LAND ACQUISITION OFFICER,
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G.LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
24
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTION MAY BE
ISSUED TO THE RESPONDENTS QUASHING THE IMPUGNED
FINAL NOTIFICATION DTD. 30.10.2018 VIDE ANNX-A
BENGALURU ISSUED BY THE R-1 THE URBAN DEVELOPMENT
SECRETARIAT, R-1 AND ETC.
IN W.P.No.1081/2021
BETWEEN:
SRI. VASANT S JANNU
S/O LATE SRINIVAS V JANNU,
AGED ABOUT 67 YEARS,
HOTEL PARAG, NO.3,
RAJ BHAVAN ROAD,
BANGALORE 560 001
...PETITIONER
(BY SRI. KIRAN V.RON, ADVOACTE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT,
VIDHANA SOUDHA,
DR B R AMBEDKAR VEEDHI
BENGALURU 560 001
REPREASENTED BY ITS PRINCIPAL SECRETARY,
2. BENGALURU DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
KUMARA PARK WEST,
SANKEY ROAD
BENGALURU 560 002.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K.KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED FINAL NOTIFICATION DTD.30.10.2018 ISSUED BY
25
THE R-1 THE URBAN DEVELOPMENT SECRETARIAT R-1 AND
ANENXURE-A CONSEQUENTLY DIRECT MAY BE ISSUED TO THE
RESPONDENT QUASH THE IMPUGNED PRELIMINARY
NOTIFICATION DTD.30.12.2008 BENGALURU ISSUED BY THE R-2
THE URBAN DEVELOPMENT SECRETARIAT R-2 ANENXURE-E
AND ETC.
IN W.P.No.2489/2021
BETWEEN:
SRI M CHANDRASHEKAR REDDY
S/O MUNISWAMY REDDY
AGED ABOUT 65 YEARS
R/AT SHYAMARAJAPURA GRAMA
YELAHANKA HOBLI
BANGALORE NORTH TALUK
BENGALURU 560 064.
...PETITIONER
(BY SRI KIRAN V. RON, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIDHANASOUDHA
DR B R AMBEDKAR VEEDHI
BENGALURU 560001.
REPRESENTED BY ITS PRINICIPAL SECRETARY
2. THE BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560002.
REPRESENTED BY ITS COMMISSIONER
3. THE SPECIAL LAND ACQUISITION OFFICER
THE BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, SANKEY ROAD
BENGALURU 560 002.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. MURUGESH.V.CHARATI , ADVOCATE FOR R-2 &
SRI. P.PRASANNA KUMAR, ADVOCATE FOR R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
26
LANDS FORMED IN SY NO.8/1A AND 8/1B, 9/1A AND 9/1B 10/1A
AND 10/1B, 11/A AND 11/B 12/A AND 12/B AND 13/A, AND 13/B OF
SHYAMARAJAPURA VILLAGE, YALAHANKA HOBLI, BANGALORE
NORTH TALUK ARE NOT COVERED BY THE IMPUGNED
ACQUISITION PROCEEDINGS VIDE THE FINAL NOTIFICATION
DTD.30.12.2018 AND PRELIMINARY NOTIFICATION
DTD.30.12.2008 BENGLAURU ISSUED BY THE R-2, ANNEXURE-B
AND ETC.
IN W.P.No.1140/2021
BETWEEN:
SHRI N C BASAVARAJ
S/O CHICKA KEMPAIAH
AGED ABOUT 68 YEARS,
R/AT NAGADASANAHALLI VILLAGE
RAJANAKUNTE POST
YELAHANKA HOBLI
BENGALURU NORTH 560 064.
...PETITIONER
(BY SRI K.SHASHIKIRAN SHETTY, SR.COUNSEL FOR
SRI KIRAN.J, ADVOCATE )
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BANGALORE 560 001.
2. THE BENGALURU DEVELOPMENT AUTHORITY,
REPRESENTED BY ITS COMMISSIONER,
T CHOWDAIAH ROAD,
BANGALORE 560 020.
3. THE LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD, KUMARA PARK WEST,
BANGALORE 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. MURUGESH V.CHARATI, ADVOCATE FOR R-2 & R-3)
27
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
NOTIFICATION DATED 30.10.2018 ISSUED BY THE R-1
ANNEXURE-A AND ETC.
IN W.P.No.16327/2019
BETWEEN:
1. M/S SAI SRUSHTI ESTATES
& PROJECTS LLP,
NOW KNOWN AS M/S SAI SRUSHTI PROJECTS
(YELAHANKA) LLP
NO.26/1, JALAPARAMOUNT, 2ND FLOOR, 1ST CROSS,
ULSOOR ROAD, BANGALORE - 560 042.
REPRESENTED BY ITS
PARTNER SRI N SREENADHA REDDY
S/O DR. JANARDHANA REDDY.
2. SRI. N. SREENADHA REDDY
S/O DR. JANARDHANA REDDY,
AGED ABOUT 41 YEARS,
NO.26/1, JALAPARAMOUNT,
2ND FLOOR, 1ST CROSS, ULSOOR ROAD,
BANGALORE - 560 042.
...PETITIONERS
(BY SRI. D.R.RAVISHANKAR., ADVOCATE)
AND:
1. THE COMMISSIONER
THE BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST, T.CHOWDAIAH ROAD,
BENGALURU.
2. THE STATE OF KARNATAKA
REPRESENTED BY UNDER SECRETARY TO GOVT
URBAN DEVELOPMENT DEPARTMENT
MS BUILDING, BANGALORE 560 001.
...RESPONDENTS
(BY SRI. D.N.NANJUNDA REDDY, SR. COUNSEL FOR
SRI. K. KRISHNA ., ADVOCATE FOR R-1
SRI. PRABHULING.K. NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C. BALARAJ, AGA FOR R-2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION 30.10.2018 VIDE ANNX-D, IN RESPECT OF THE
28
LANDS OF THE PETITIOENRS ARE CONCERNED VIDE ANNX-A
AND ETC.
IN W.P.No.1919/2021
BETWEEN:
1. SANTHOSH RAMANI
S/O. RAMANI V
AGED ABOUT 35 YEARS,
R/A. NO.F-13, B BLOCK,
SLS SILVER OAK APARTMENT,
NEAR MARIYAMMA TEMPLE,
VIRUPAKSHAPURA, BENGALURU - 560 097.
2. DR. ASHOK M.S.
S/O. G. SHAMANNA,
AGED ABOUT 37 YEARS,
R/AT. NO.21, ASHRAYA,
1ST FLOOR, 2ND CROSS,
VENKATESHWARA LAYOUT,
NEW BEL ROAD, BENGALURU - 560 054.
3. B.R. CHANDRU
S/O. RAMANATH GUPTHA,
AGED ABOUT 44 YEARS,
R/A. NO.175, SAMUKHA KRUPA,
NGEF LAYOUT, 4TH CROSS, 4TH MAIN,
BMV-II STATE, BENGALURU - 560 094.
4. SRINATH BHAT
S/O. RAMA BHAT,
AGED ABOUT 42 YEARS,
R/A NO.102/6, S.L.V. SANNIDHI,
PLOT NO.302, 19TH MAIN,
36TH CROSS, 5TH BLOCK,
HBR LAYOUT, BENGALURU - 560 043.
5. RAJAGOPALAN
S/O. R. SRIDHARAN,
AGED ABOUT 42 YEARS,
R/A NO.105, S.S.V.R LOOPLINE APARTMENT,
OPP. CANARA BANK, THINDLU MAIN ROAD,
VIDYARANYAPURA, BENGALURU - 560 097.
6. RAMANTH GUPTA B.P.
S/O. PATTABI SHETTY,
AGED ABOUT 70 YEARS,
R/AT. NO.175, SUMUKHA KRUPA,
29
4TH CROSS, BEHIND WOODWORLD,
NGEF LAYOUT, 4TH MAIN,
RMV 2ND STAGE, BENGALURU - 560 043.
7. LAKSHMAN R RAJU
S/O. RAMARAJU T,
AGED ABOUT 33 YEARS,
R/A NO.8, DWARAKAMAYI,
6TH CROSS, SLN ENCLAVE,
AMBABHAVANI LAYOUT,
DODDEBETTAHALLI,
BENGALURU - 560 097.
8. M.G. PRAVEEN KUMAR
S/O. GOVINDARAJU,
AGED ABOUT 37 YEARS,
R/A.NO.1 SRIDEVI NILAYA,
BEHIND AMBHABAVANI LAYOUT,
6TH CROSS, DODDABETTAHALLI,
VIDYARANYAPURA POST,
NEAR CHAITANYA SCHOOL,
BENGALURU - 560 097.
9. HEMANTHA KUMAR K.S.
S/O. SATHYANARAYANA K.S.
AGED ABOUT 35 YEARS,
R/A.NO.16, AKSHAYA NILAYA,
1ST MAIN, 6TH CROSS,
SLN ENCLAVE, BESIDE AMBHABAVANI LAYOUT,
DODDABETTAHALLI,
VIDYARANYAPURA POST,
BENGALURU - 560 097.
10 . MURALIDHARA V
S/O. VENKATARAMAIAH R,
AGED ABOUT 35 YEARS,
R/AT NO.16, AKSHAYA NILAYA,
1ST MAIN, 6TH CROSS,
SLN ENCLAVE, BESIDE AMBHABAVANI LAYOUT,
DODDABETTAHALLI,
VIDYARANYAPURA POST,
BENGALURU - 560 097.
11 . RAGHAVENDRA REDDY
S/O. P. KESHAVAREDDY,
AGED ABOUT 38 YEARS,
R/A. NO.31, LAKSHMINARASIMHA NILAYA,
SLN ENCLAVE, 1ST MAIN, 6TH CROSS,
BESIDE AMBHABAVANI LAYOUT,
30
DODDABETTAHALLI,
VIDYARANYAPURA POST,
BENGALURU - 560 097.
12 . ARAVIND G
S/O. GUDDANNA B,
AGED ABOUT 34 YEARS,
R/A. NO.65, ANJANADRI NILAYA,
II FLOOR, 4TH CROSS,
VINAYAKA LAYOUT, NAYANDAHALLI,
BENGALURU - 560 039.
13 . SMT. ROOPASHREE
W/O. K.P. SHRIKANTH,
AGED ABOUT 40 YEARS,
R/A. NO.202, TANVI RESIDENCY,
3RD MAIN ROAD, CHIKKAMARANAHALLI,
NEW BEL ROAD, BENGALURU - 560 054.
14 . MANIKANTA
S/O. GANDHI M
AGED ABOUT 40 YEARS,
R/A.NO.23, 1ST CROSS,
3RD 'A' MAIN, BALAJI LAYOUT,
VIDYARANYAPURA, BENGALURU - 560 097.
15 . B. SATHISH
S/O. B.N. NARAYANASWAMY NAIDU,
AGED ABOUT 53 YEARS,
R/A. NO.48, 5TH CROSS,
2ND MAIN, BALAJI LAYOUT, VIDYARANYAPURA,
BENGALURU - 560 097.
16 . PRASANNA PATIL
S/O. NAGARAJ PATIL,
AGED ABOUT 35 YEARS,
R/A.NO.45, 'ANU HOMES',
FLAT NO.T-2, 'A' SECTOR,
AMRUTHANAGAR,
BENGALURU - 560 092.
17 . C.G. SAI SUNIL
S/O. CHARUGUNDLA BHASKAR RAO,
AGED ABOUT 36 YEARS,
R/A.NO.14, 'SAI SRINIVASAM',
9TH MAIN, 6TH CROSS,
ADITYA NAGAR, CHIKKABETTAHALLI,
VIDYARANYAPURA POST,
BENGALURU - 560 097.
31
18 . CHARUGUNDLA RAMYA
W/O. C.S.K. SUDHIR,
AGED ABOUT 36 YEARS,
R/A.NO.14, 'SAI SRINIVASAM'
9TH MAIN, 6TH CROSS,
ADITYA NAGAR, CHIKKABETTAHALLI,
VIDYARANYAPURA POST,
BENGALURU - 560 097.
19 . SMT. B. RACHANA LAKSHMIKANTH
W/O. LAKSHMIKANTH B,
AGED ABOUT 45 YEARS,
R/A.NO.64, 3RD FLOOR,
1ST BLOCK, BEL LAYOUT,
VIDYARANYAPURA,
BENGALURU - 560 097.
20 . MONIKA GHOSH
D/O. SIDDARTHA GHOSH,
AGED ABOUT 33 YEARS,
R/A. 'SHETTY RESIDENCY'
NO.28/1, R.D. LAYOUT,
BANNERGHATTA ROAD, ADUGODI,
BENGALURU - 560 030.
21 . SMT. MEENAKSHI T
W/O. DEVENDRA BALLARI,
AGED ABOUT 35 YEARS,
R/A.NO.12011, 12TH BLOCK,
PRESTIGE WELLINGTON PARK PARTMENT,
NO.1 AND 2, IAF MAIN ROAD, JALAHALLI,
BENGALURU - 560 013.
22 . RAMESH SHETTY
S/O. SANJEEVA SHETTY,
AGED ABOUT 55 YEARS,
R/A. NO.434, 'KRUPANANDI'
2ND 'E' MAIN, MUTHYALANAGAR,
BENGALURU - 560 054.
23 . SUNIL KUMAR B.C
S/O. B.R. CHIKKAPPA,
AGED ABOUT 30 YEARS,
R/A.NO.17, 'MATHURA'
15TH CROSS, 1ST MAIN
GREEN MEADOWS, KEREGUDDADAHALLI,
CHIKKABANAVARA POST
BENGALURU - 560 090.
32
24 . SHARATH KUMAR B.C
S/O. B.R. CHIKKAPPA
AGED ABOUT 33 YEARS
R/A NO 17, MATHURA
15TH CROSS 1ST MAIN
GREEN MEADOWS, KEREGUDDADAHALLI,
CHIKKABANAVARA POST
BENGALURU - 560 090.
25 . SRINIVASA MURTHY
S/O. N. VENKATAGIRIYAPPA,
AGED ABOUT 57 YEARS,
R/A. NO.178/B , III MAIN
AECS LAYOUT
I STAGE SANJAYANAGAR
BENGALURU - 560 094.
26 . DATTATREYA RAO
S/O LATE BHEEMASHANAKARA RAO,
AGED ABOUT 57 YEARS
R/A 'AURORA ORCHIDS' NO.303,
2ND FLOOR, 3RD 'A' MAIN ROAD
BALAJI LAYOUT, VIDYARANYAPURA
BENGALURU - 560 097.
27 . GANESH M.K.
S/O. KESAVEGOWDA K M
AGED ABOUT 34 YEARS
R/A NO.48, 6TH CROSS
KONSHIRAMNAGAR MAIN ROAD
NEAR ST.MARYS SCHOOL, M.S. PALYA,
BENGALURU - 560 097.
28 . SUDARSHAN BABU J
S/O JAVAREGOWDA B
AGED ABOUT 38 YEARS
R/A NO 1105, 1ST CROSS
PADAVANA ROAD, T.K. LAYOUT,
MYSURU - 570 023.
29 . DR. SANJAY S
S/O. LATE SRINIVASA MURTHY,
AGED ABOUT 47 YEARS
R/A NO.47/1, 'SRI TEJASWI NIVASA',
BYALAKERE MAIN ROAD,
VEERASAGARA ATTUR POST
YELAHANKA, BENGALURU - 560 064.
33
30 . VIMAL KISHORE
S/O. ARJUNLAL PITALIYA
AGED ABOUT 48 YEARS
R/A.NO.301 DOLLOARS NEST APARTMENT
1ST CORSS, 3RD MAIN, DEVAPPA GARDEN
NAGASHETTIHALLI
BENGALURU - 560 094
31 . K SURESH
S/O. B M KEMPEGOWDA
AGED ABOUT 54 YEARS
R/A 157, DODDABETTAHALLI
VIDYARANYAPURA POST
BENGALURU - 560 097.
32 . SMT. B.R. PUSHPA
W/O. HARISH
AGED ABOUT 40 YEARS
R/A.NO.53, DODDABETTAHALLI
VIDYARANYAPURA POST
BENGALURU - 560 097.
33 . SMT. LALITHA
W/O. LATE C. HANUMANTHARAJU
AGED ABOUT 47 YEARS
R/A. 61/5, BUDDAMMA CHIKKANNA
INDUSTRIAL AREA
MARUTHI LAYOUT, LAKSHMIPURA,
VIDYARANYAPURA POST
BENGALURU - 560 097.
34 . B. RAJU
S/O. BHADREGOWA
AGED ABOUT 63 YEARS
R/A NO.46 , 5TH CROSS
11TH MAIN KAIWARA LAYOUT
KAMMAGONDANAHALLI, JALAHALLI WEST
BENGALURU - 560 015.
35 . C MUNIYAPPA
S/O. LATE CHIKKANNA
AGED ABOUT 63 YEARS
R/A. 61/2 BUDDAMMA CHIKKANNA
INDUSTRIAL AREA, MARUTHI LAYOUT,
LAKSHMIPURA, VIDYARANYAPURA POST
BENGALURU - 560 097.
36 . NAGARAJU C
S/O. LATE CHIKKANNA,
34
AGED ABOUT 52 YEARS
R/A NO.5, NEAR ANJANEYA TEMPLE
LAKSHMIPURA, VIDYARANYAPURA POST
BENGALURU - 560 097.
37 . SMT. POOJAMMA
W/O. LATE MUTHARAYAPPA
AGED ABOUT 90 YEARS
R/A KABBEPALYA VILLAGE,
CHIKKABANAVARA POST,
BENGALURU - 560 090.
38 . NARASIMAIAH
S/O. LATE MUTHARAYAPPA
AGED ABOUT 72 YEARS
R/A KABBEPALYA VILLAGE
CHIKKABANAVARA POST
BENGALURU - 560 090.
39 . JAGANATH
S/O. SAMPANGAPPA
AGED ABOUT 58 YEARS
R/A 285, 12TH 'A' MAIN
6TH BLOCK, RAJAJINAGAR
BENGALURU - 560 010.
40 . B.K. CHIKKAVENKATEGOWDA
S/O. B.V. KATERAPPA
AGED ABOUT 64 YEARS
R/A NO.25, DODDABETTAHALLI
VIDYARANYAPURA POST
BENGALURU - 560 097.
41 . S RAMESH BABU
S/O. R SANTHOJI RAO
AGED ABOUT 72 YEARS
R/A NO.9, L.G. ENCLAVE
NANJAPPA CIRCLE
VIDYARANYAPURA
BENGALURU 560 097.
42 . THRUPTHI
D/O. MUNIRAJU G
AGED ABOUT 22 YEARS
R/A.NO.413, 1ST MAIN ROAD
9TH CROSS, MARUTHI NAGARA
KAVIKA LAYOUT, MYSORE ROAD
BENGALURU - 560 026.
35
43 . SMT. BHAVANI
W/O. MUNIVENKATAIAH J.T
AGED ABOUT 57 YEARS
R/A NO.37, 'SAI NIVASA'
1ST CROSS VENKATESHWARA LAYOUT
BENGALURU - 560 090.
44 . MANJUNATHA NADAGOUDA
S/O. BASAVARAJ NADAGOUDA
AGED ABOUT 41 YEARS
R/A NO.69, 'SKANDA NIVAS'
2ND MAIN 6TH 'A' CROSS
RAMANJANEYA NAGARA
CHIKKALASNADRA, SUBRAMANYAPURA
BENGALURU - 560 061.
45 . NAGARAJU
S/O. SAMPIGAIAH
AGED ABOUT 70 YEARS
R/A NO.26,13TH CROSS, AGB LAYOUT
HESARAGHATA MAIN ROAD
CHIKKABANAVARA, BENGALURU - 560 090.
46 . VISHWAS B. N
S/O. LINGARAJU
AGED ABOUT 34 YEARS
R/A. NO.12, 1ST CROSS
SRI MANJUNATHA ENCLAVE
KEMPAPURA, CHIKKABANAVARA POST
BENGALURU - 560 090.
47 . SANTOSH AGADI HIREMATADA
S/O. MANJUNATHAIAH
AGED ABOUT 36 YEARS
R/A NO.14/5, HANUMAN LAYOUT
HESARAGHATTA MAIN ROAD
CHIKKABANAVARA
BENGALURU - 560 090.
48 . MANU R
S/O. G.C. RUDRAIAH,
AGED ABOUT 30 YEARS
R/A NO.216, 2ND MAIN
AGB LAYOUT, HESARAGHATTA MAIN ROAD
CHIKKABANAVARA, BENGALURU - 560 090.
49 . M.H. SAVITHA BAI
W/O. TUKARAM RAO
AGED ABOUT 33 YEARS
36
R/A NO.25, 'MUNESHWARA NILAYA',
4TH CROSS, 5TH MAIN
ANANDA CKOUNTI LAYOUT
CHIKKABANAVARA POST, ABBIGERE
BENGALURU - 560 090.
50 . ASHOK RAO
S/O. NARAYANA RAO
AGED BOUT 34 YEARS
R/A NO.25, 'MUNESHWARA NILAYA'
4TH CROSS, 5TH MAIN
ANANDA CKOUNTI LAYOUT
CHIKKABANAVARA POST, ABBIGERE
BENGALURU - 560 090.
51 . SUNITHA M
W/O. SHASHIKUMAR B.L.
AGED ABOUT 29 YEARS
R/A NO.727 KEMPAPURA
CHIKKABANAVARA, HESARAGHATTA
NEAR MARUTHI TEMPLE
BENGALURU - 560 090.
52 . SMT. PRASADAM SRISHA
W/O. P RAGHUNATH
AGED ABOUT 44 YEARS
R/AT NO.3261 4TH CROSS, GAYATHRI NAGAR
BENGALURU - 560 021.
53 . SMT. PADMAVATHI M
W/O. VENKATA RAO
AGED ABOUT 50 YEARS
R/A NO.81, 1ST CROSS
VIJAYALAKSHMI LAYOUT
PIPELINE ROAD, ABBIGERE
BENGALURU - 560 090.
54 . G.L. DEEPA
W/O. SRI. D.B. MANJUNATH
AGED ABOUT 36 YEARS
R/A NO.17, 3RD B CROSS
1ST MAIN MAHARUDRESHWARANAGAR,
KEMPAPURA VILLAGE
HESARAGHATTA HOBLI
BENGALURU - 560 090.
55 . LAKSHAMMA
W/O. SRI. CHANDRAPPA
AGED ABOUT 53 YEARS
37
R/A NO.13 KEMPAPURA
HESARAGHATTA HOBLI
BENGALURU - 560 090.
56 . MALLIKARJUNA
S/O. SHIVASHARANAPPA
AGED ABOUT 29 YEARS
R/A NO.53, 1ST CROSS
MAHARUDRESHWARANAGAR
KEMPAPURA, HESARAGHATTA HOBLI
CHIKKABANAVARA, BENGALURU - 560 090.
57 . MANJULA
W/O. GOPAL
AGED ABOUT 43 YEARS
R/A NO.16, 3RD CROSS, 1ST MAIN,
MAHARUDRESHWARA NAGAR
KEMPAPURA, CHIKKABANAVARA
BENGALURU 560 090.
58 . PUSHPALATHA
W/O CHANDRAKUMAR
AGED ABOUT 47 YEARS
R/AT NO.1 MANJUNATHA ENCLAVE POST
KEMPAPURA, CHIKKABANAVARA
BENGALURU - 560 090.
59 . ANANTHA KUMAR B
S/O. VENKATESH
AGED ABOUT 30 YEARS
R/A NO.4/59 ANEPARANNA ROAD
KEMPAPURA, CHIKKABANAVARA POST
BENGALURU - 560 090.
60 . NAGARAJ P
S/O. PARANNA
AGED ABOUT 66 YEARS
R/A NO.1, 1ST CROSS
KEMPAPURA LAYOUT
CHIKKABANAVARA POST
BENGALURU - 560 090.
61 . HONNAPPA M
S/O. LATE MUDDANNA
AGED ABOUT 43 YEARS
R/A NO.13, 1ST CROSS
KEMPAPURA LAYOUT, CHIKKABANAVARA POST
BENGALURU - 560 090.
38
62 . SMT. RUDRAMMA R
W/O B M SHIVANNA
AGED ABOUT 64 YEARS
R/A KEMPAPURA
CHIKKABANAVARA POST
BENGALURU - 560 090.
63 . VEDAVATHI V
W/O. SHESHADRI
AGED ABOUT 56 YEARS
R/A NO.639, 7TH MAIN, 8TH CROSS,
HAVANUR LAYOUT,
HESARAGATTA MAIN ROAD,
NAGASANDRA POST
BENGALURU - 560 073.
64 . UMADEVI C
W/O. PRAKASH
AGED ABOUT 33 YEARS
R/A NO.4, 'VENKATADRI NILAYA'
KEMPAPURA, CHIKKABANAVARA
BENGALURU - 560 090.
65 . LEELAVATHI K N
W/O. SHIVAKUMAR
AGED ABOUT 45 YEARS
R/A NO.59/20, 'PRIYANKA NILAYA'
NEAR MANJUNATHA ENCLAVE
1ST CROSS KEMPAPURA, CHIKKABANAVARA
BENGALURU - 560 090.
66 . SUDHA H.R.
W/O. RAJU L JAGAMANE
AGED ABOUT 49 YEARS
R/A NO.15/59, 'JAYAGOWRI'
1ST MAIN 1ST CROSS, KEMPAPURA LAYOUT
CHIKKABANAVARA, BENGALURU - 560 090.
67 . M.P. MANJULA
W/O. K.S. JAYARAM
AGED ABOUT 47 YEARS
R/A NO.307, 8TH MAIN
8TH CROSS, 3RD BLOCK
NANDINI LAYOUT
BENGALURU - 560 096.
68 . C.N. VENKATESH RAJU
S/O. C NARAYANA RAJU
39
AGED ABOUT 57 YEARS
R/A NO.9, 20TH CROSS, 1ST FLOOR,
RANGANATH SWAMY TEMPLE STREET
BENGALURU - 560 053.
69 . C N RAMCHANDRA RAJU
S/O. NARAYANA RAJU
AGED ABOUT 55 YEARS
R/AT NO.9, 20TH CROSS, 1ST FLOOR,
RANGANATH SWAMY TEMPLE STREET
BENGALURU - 560 053.
70 . SMT. PUTTATHAYEE
W/O. MAHADEVAIAH,
AGED ABOUT 61 YEARS,
R/A NO.62/3, 'MAHADESHWARA NILAYA'
PENYA 4TH BLOCK
BENGALURU - 560 058.
71 . SMT. M. GIRIJA
W/O. SRINIVAS
AGED ABOUT 42 YEARS
R/A NO.62/3 , 'MAHADESHWARA NILAYA'
15TH CROSS, PEENYA 4TH BLOCK
BENGALURU - 560 058.
72 . S RAJESH
S/O. SRINIVAS
AGED ABOUT 29 YEARS
R/A NO.24/1 2ND CROSS
BASAVESHWARA LAYOUT
GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU - 560 090.
73 . PRATHAP
S/O. KARTHANRAM CHOUDARY
AGED ABOUT 41 YEARS
R/A NO.21 MARUTHINAGAR
KEMPAPURA GANIGARAHALLI
CHIKKABANAVARA, BENGALURU - 560 090.
74 . DEVARAM C
S/O. KARTHARAM CHOUDARY
AGED ABOUT 31 YEARS
R/A NO.21, MARUTHINAGAR
KEMPAPURA, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
40
75 . DAYANANDA E C
S/O. CHANNABASAPPA,
AGED ABOUT 39 YEARS
R/A NO.36, 'NITHYATHERJA NILAYA'
16TH CROSS KIRLOSKAR LAYOUT
SIDEDAHALLI, BENGALURU - 560 073.
76 . B.S. LOKAMATHE
W/O. SHIVAKUMAR
AGED ABOUT 38 YEARS
C/O. MALLESHAPPA S, NO.266,
ABHYUTHANA, 1ST 'D' MAIN ROAD,
DWARAKA NAGAR, CHIKKABANAVARA POST
BENGALURU - 560 090.
77 . SMT. REKHA DEVI
W/O. RAJARAM
AGED ABOUT 37 YEARS
R/A NO.19/20A, MARUTHINAGAR
CHIKKABANAVARA
BENGALURU - 560 090.
78 . SMT RAMANJANAMMA
W/O. NAGAPPA
AGED ABOUT 42 YEARS
1ST MAIN ROAD, 3RD CROSS
MARUTHI NAGAR,
KEMPAPURA MAIN ROAD
CHIKKABANAVARA
BENGALURU - 560 090.
79 . L SHIVAJI RAO
S/O. LAKSHMAN RAO
AGED ABOUT 51 YEARS
R/A NO.11, 4TH CROSS
KEMPAPURA MARUTHINAGAR
CHIKKABANAVARA
BENGALURU - 560 090.
80 . DAYANANDA N BIRALA
S/O. NINGAPPA BIRALA
AGED ABOUT 48 YEARS
R/A. NO.94, 5TH CROSS
MARUTHINAGAR
CHIKKABANAVARA
BENGALURU - 560 090.
41
81 . SMT. SHARADHAMMA
W/O. RAMESH
AGED ABOUT 43 YEARS
R/A NO.83, 5TH CROSS
MARUTHINAGAR, KEMPAPURA MAIN ROAD
CHIKKABANAVARA, BENGALURU - 560 090.
82 . SMT. LAKSHMI DEVI
W/O. KRISHNAMURTHY M
AGED ABOUT 39 YEARS
R/A NO.85, 5TH CROSS
MARUTHINAGAR
KEMPAPURA MAIN ROAD
CHIKKABANAVARA, BENGALURU - 560 090.
83 . GURULINGAPPA
S/O. GADAPPA
AGED ABOUT 51 YEARS
R/A NO.26, 4TH CROSS
MARUTHINAGAR, KEMPAPURA MAIN ROAD
CHIKKABANAVARA, BENGALURU - 560 090.
84 . M RAMACHANDRA
S/O. MARIYAPPA
AGED ABOUT 56 YEARS,
R/A NO.600, 5TH CROSS,
VIJAYANANDA NAGAR,
NANDINI LAYOUT, BENGALURU - 560 096.
85 . SM.T L. SUMA
W/O. NAGESHWAR RAO
AGED ABOUT 50 YEARS
R/A NO.26, VIRUPAKSHAPURA,
VIDYARANYAPURA POST
DHANALAKSHMI LAYOUT
BENGALURU - 560 094.
86 . CHANNABASAVA A.N.
S/O. AMBREPPA NIRKOD
AGED ABOUT 53 YEARS
R/A NO.66, 3RD CROSS
KEMPAPURA MAIN ROAD
MARUTHINAGAR, CHIKKABANAVARA
BENGALURU - 560 090.
87 . K.M. DEVAIAH
S/O. K.D. MUTTAPPA,
AGED ABOUT 53 YEARS
42
R/A 3RD CROSS, MARUTHINAGAR
KEMPAPURA MAIN ROAD
BENGALURU - 560 090.
88 . SHARANAPPA
S/O. BASAVANTHAPPA YALGI
AGED ABOUT 46 YEARS
R/A NO.65, 3RD CROSS
MARUTHINAGAR
KEMPAPURA MAIN ROAD
CHIKKABANAVARA POST
BENGALURU - 560 090.
89 . SUGANA DEVI
W/O. ACHALARM
AGED ABOUT 40 YEARS
R/A NO.21, 6TH CROSS
KEMPAPURA MAIN ROAD
MARUTHINAGAR, CHIKKABANAVARA
BENGALURU - 560 090.
90 . C MUDAKAPPA
S/O. SIDDANNA
AGED ABOUT 45 YEARS
R/A NO.139, 1ST CROSS
KEMPAPURA MAIN ROAD
MARUTHI NAGAR
BENGALURU - 560 090.
91 . SELVA KUMAR M
S/O. P.T MANI,
AGED ABOUT 39 YEARS,
R/A NO.23, 2ND CROSS
BASAVAESHWARA LAYOUT
MAHARUDRESHWARANAGAR
GANIGARAHALLI, CHIKKABANAVARA POST
BENGALURU - 560 090.
92 . ANAND N
S/O. CHIKKACHANNAYA
AGED ABOUT 32 YEARS
R/A NO.24, 2ND CROSS
BASAVESHWARA LAYOUT
GANIGARAHALLI, CHIKKABANAVARA POST
BENGALURU - 560 090.
93 . SMT. K. SARALA
W/O. BASAVARAJU S
AGED ABOUT 32 YEARS
43
R/A NO.1685, PRASHANTH NAGAR
T DASARAHALLI
BENGALURU - 560 057.
94 . SMT. LEELADEVI
W/O. PRAKASH
AGED ABOUT 32 YEARS
R/A NO.19-20 MARUTHI NAGAR
KEMPAPURA MAIN ROAD
GANIGARAHALLI, CHIKKABANAVARA POST
BENGALURU - 560 090.
95 . K CHANDRIKA
W/O. V CHANDRASHEKAR
AGED ABOUT 52 YEARS
R/A 2ND CROSS, KEMPAPURA MAIN ROAD
MARUTHINAGAR, CHIKKABANAVARA
BENGALURU - 560 090.
96 . SMT. MUNILAKSHMAMMA
W/O. S NARAYANAPPA
AGED ABOUT 66 YEARS
R/A NO.87/38/2, 1ST MAIN
5TH CROSS, KEMPAPURA MAIN ROAD
MARUTHINAGAR, BENGALURU - 560 090.
97 . SMT. PANKAJA K W/O. BASAVARAJ R M
AGED ABOUT 37 YEARS
R/A. NO.6185, PRASHANTH NAGAR
T DASARAHALLI, BENGALURU - 560 057.
98 . T.V. KRISHNA RAO
S/O. VENKOBHA RAO
AGED ABOUT 60 YEARS
R/A 4TH CROSS, KEMPAPURA MAIN ROAD
MARUTHI NAGAR, CHIKKABANAVARA POST
BENGALURU - 560 090.
99 . SMT. AMBIKA K W/O. MADHUSUDAN
AGED ABOUT 40 YEARS
R/A NO.6185, PRASHANTH NAGAR
T. DASARAHALLI, BENGALURU - 560 057.
100 . SUBBAMMA
D/O. D. DEVARAJA
AGED ABOUT 61 YEARS
R/A NO.111, 112, 2ND CROSS,
KEMPAPURA MAIN ROAD, MARUTHINAGAR,
CHIKKABANAVARA POST, BENGALURU - 560 090.
44
101 . SMT. RANGAMMA
W/O. BASAVARAJ R
AGED ABOUT 50 YEARS
R/A 2ND CROSS, MARUTHI NAGAR
KEMPAPURA MAIN ROAD
CHIKKABANAVARA POST
BENGALURU - 560 090.
102 . R MANOHARA
S/O. LATE RANGASWAMY
AGED ABOUT 57 YEARS
R/A NO.139/4, 3RD CROSS, 2ND MAIN
NEAR BOMBAY DYEING, YESHWANTHPURA
BENGALURU - 560 022.
103 . ALAVALAPPA
S/O. LATE MALLAIAH
AGED ABOUT 45 YEARS
R/A 3RD CROSS, MARUTHI NAGAR,
KEMPAPURA ROAD
CHIKKABANAVARA POST
BENGALURU - 560 090.
104 . SMT. JAYALAKSHMI
W/O. LATE GOPALAKRISHNA
AGED ABOUT 41 YEARS
R/A NO.1512/28, 4TH CROSS,
MARIYAPPANAPALYA
BENGALURU - 560 021.
105 . M.V. RAMAN
S/O. VENKATACHALAPTHI
AGED ABOUT 56 YEARS
R/AT NO.18, 3RD MAIN
PALACE GUTTAHALLI
MALLESHWARAM
BENGALURU - 560 003.
106 . VISHWANATH V
S/O. LATE M.N. VENKATACHALAPATHI
AGED ABOUT 61 YEARS
R/A NO.1, 2ND FLOOR
2ND CORSS, MUNESHWARA BLOCK
PALACE GUTTAHALLI
BENGALURU - 560 003.
107 . S.T. RAVI
S/O. THIMMA SHETTY
45
AGED ABOUT 48 YEARS
R/A 3RD CROSS, MARUTHI NAGAR
KEMPAPURA ROAD,
CHIKKABANAVARA POST
BENGALURU - 560 090.
108 . V.S KOPPAL
S/O. SHAMCHAR
AGED ABOUT 70 YEARS
R/A NO.59/60, 3RD CROSS
MARUTHINAGAR, KEMPAPURA MAIN ROAD
CHIKKABANAVARA POST
BENGALURU - 560 090.
109 . SHIVARAJU R
S/O. RANGAPPA,
AGED ABOUT 38 YEARS,
NO.76, 3RD CROSS, KEMPAPURA MAIN ROAD
MARUTHINAGAR, CHIKKABANAVARA
BENGALURU - 560 090.
110 . SMT SHARANAMMA
W/O. LATE MARILINGAPPA BADIGER,
AGED ABOUT 52 YEARS,
R/A NO.124, MARUTHI NAGAR
KEMPAPURA MAIN ROAD
CHIKKABANAVARA
BENGALURU - 560 090.
111 . SUBHADRA D
W/O. MOHAN N
AGED ABOUT 58 YEARS
R/A NO.9, GUNIAGRAHARA,
SHIVAKOTE POST, BENGALURU - 560 089.
112 . S.S. PILLAI
S/O. LATE SHANKAR PILLAI
AGED ABOUT 64 YEARS
R/A NO.22, MATHRUSHRI LAYOUT
GUNIAGRAHARA,SHIVAKOTE POST
KALATHAMMANAHALLI MAIN ROAD
BENGALURU - 560 089.
113 . RAMESH A M
S/O. A.B. MANI
AGED ABOUT 42 YEARS
R/A NO.15, MATHRUSHRI LAYOUT
GUNIAGRAHARA,
KALATHAMMANAHALLI MAIN ROAD
46
SHIVAKOTE POST
BENGALURU - 560 089.
114 . K.P. SHANTHAVEERASWAMY
S/O. KANTHAIAH P
AGED ABOUT 36 YEARS
R/A HESARAGHATTA HOBLI
KALATHAMMANAHALLI MAIN ROAD
SHIVAKOTE POST
BANGALORE - 560 089.
115 . MANI REDDY C
S/O. GUNGUL REDDY,
AGED ABOUT 42 YEARS
R/A NO.9, GUNIAGARAHARA
SHIVAKOTE POST, BENGALURU - 560 089.
116 . RAVIKUMAR M
S/O. MUNISWAMY
AGED ABOUT 40 YEARS
R/A NO.43, GUNIAGARAHARA MAIN ROAD
HESARAGATTA ROAD
VIDYARANYAPURA POST
BENGALURU - 560 097.
117 . SRIDEVI N
W/O. SURESH D
AGED ABOUT 45 YEARS
R/A NO.43/2, GUNIAGRAHARA MAIN ROAD
MEDIAGRAHARA VILLAGE,
HESARAGHATTA ROAD
VIDYARANYAPURA POST
BENGALURU - 560 097.
118 . SMT. RUKMINI BAI D.K
W/O. B.K. KRISHNA KUMAR,
AGED ABOUT 45 YEARS,
R/A NO.2/A, GUNANAGRAHARA MAIN ROAD
MEDIAGRAHARA VILLAGE,
HESARAGHATTA ROAD,
VIDYARANYAPURA POST
BENGALURU - 560 097.
119 . MR. JOHN D SOUZA
S/O. ALBERT D SOUZA
AGED ABOUT 50 YEARS
R/A NO.25, MEDIAGRAHARA
VIDYARANYA PURA POST
BENGALURU - 560 097.
47
120 . JAGADISH M
S/O. N MOHAN
AGED ABOUT 38 YEARS
R/A GUNAN AGRAHARA MAIN ROAD
MEDIAGRAHARA VILLAGE
VIDYARANYA POST
BENGALURU - 560 097.
121 . SMT. ROOPA K.M.
D/O. MUNISWAMY K
AGED ABOUT 29 YEARS
R/A NO.100, MEDIAGRAHARA
HESARAGHATTA MAIN ROAD,
VIDYARANYA PURA POST
BENGALURU - 560 097.
122 . MANJUNATH A.S.
S/O. SIDDESHWARAPPA A.S.
AGED ABOUT 41 YEARS
R/A ARALUMALLIGE POST
DODDABALLAPURA TALUK
KASABA HOBLI
BENGALURU RURAL - 561 203.
123 . SMT. KOMALA K.G.
W/O. SRINIVASA
AGED ABOUT 54 YEARS
R/A NO.84, 3RD CROSS
NEAR CHIKKACHANNAPPA FLOUR,
DODDABOMMASANDRA
VIDYARANYAPURA, BENGALURU - 560 097.
124 . RAJANNA K. H.
S/O. LATE HANUMANTHAIAH,
AGED ABOUT 64 YEARS
R/A NO.1 MEDIAGRAHARA VILLAGE
GUNANAAGRAHARA MAIN ROAD,
HESARAGATTA ROAD
VIDYARANYA PURA POST
BENGALURU - 560 097.
125 . SMT. VIJAYA B
W/O. BALAN R
AGED ABOUT 54 YEARS
R/A NO.9, MEDIAGRAHARA
HESARAGATTA MAIN ROAD
VIDYARANYAPURA POST
BENGALURU - 560 097.
48
126 . N. M. VENKATESH REDDY
S/O. MUNISWAMY REDDY
AGED ABOUT 73 YEARS
R/A. ZONASA PARADISE
NEW HEAVEN APARTMENT
CHINNAPPANAHALLI
YEMLUR, BENGALURU SOUTH
BENGALURU - 560 037.
127 . SMT. SANDHYA N
W/O. MADINENI NAGENDRA BABU
AGED ABOUT 29 YEARS
R/A NO.20-77B, GUDIPATI GADDA
NEAR AYYAPPA SWAMY TEMPLE
NANDYAL, KURNOOL
ANDHRA PRADESH - 518 501.
128 . SMT. BHAVYA NANDI
W/O. MOHAMMED AZHARUDDIN,
AGED ABOUT 30 YEARS
R/A NO.33, 4TH CROSS
'SAI ENCLAVE', KSR MAIN ROAD
BANJARA MAIN ROAD, HORAMAVU
BENGALURU - 560 043.
129 . RASHMI Y.M.
W/O. RAMESH M.H.
AGED ABOUT 31 YEARS
R/A NO.424, BEL COLONY,
JALAHALLI POST, BENGALURU - 560 013.
130 . CHANDRASHEKAR
S/O. RAJU
AGED ABOUT 33 YEARS
R/A NO.184C, 3RD CROSS
7TH MAIN ROAD
MATHIKERE EXTENSION
BENGALURU - 560 054.
131 . SMT. D.N. SHRUTHI
W/O. SHIVASURYA
AGED ABOUT 29 YEARS
R/A SITE NO.5, SURVEY NO.43/5
GUNIAGRAHARA MAIN ROAD
MEDIAGRAHARA VILLAGE
HESARAGHATTA ROAD
VIDYARANYAPURA POST
BENGALURU - 560 097.
49
132 . S.N. GOPINATHA
S/O. NARSIMHA REDDY M
AGED ABOUT 48 YEARS
R/A NO. #51, 4TH CROSS
4TH MAIN ROAD, AYYAPPA REDDY GARDEN
LIC COLONY, YESHWANTHPURA
BENGALURU - 560 022.
133 . CHANDRAMAPPA MASABINALA
S/O. NAGAPPA MASABINALA
AGED ABOUT 39 YEARS
R/A 48/1 3RD MAIN ROAD
GUTTAHALLI, MALLESHWARAM
BENGALURU - 560 003.
134 . LEELAVATHI
W/O. G.M. PURUSHOTTAM REDDY
AGED ABOUT 46 YEARS
R/A 93, GUNIAGRAHARA LAYOUT
HESARAGATTA HOBLI
BENGALURU - 560 089.
135 . RAMA REDDY S
S/O. LATE SUKKA REDDY
AGED ABOUT 61 YEARS
R/A NO.52/A 2ND MAIN ROAD
13TH CROSS, B.K. NAGAR
YESHWANTHAPURA
BENGALURU - 560 022.
136 . MARY STELLA J
W/O. A.A. RAJU,
AGED ABOUT 65 YEARS
R/A NO.7, 2ND CROSS
MUTHAYALAMMA TEMPLE STREET
NARAYANAPPA ROAD, R.S. PALYA
M.S. NAGAR POST
BENGALURU - 560 033.
137 . G.G SHASHIDHAR
S/O. G.K. GURURAJA RAO,
AGED ABOUT 51 YEARS,
R/A NO.823, 15TH 'A' MAIN ROAD
MEI LAYOUT, BENGALURU - 560 073.
138 . SMT. SHRUTHI G
W/O. ANILKUMAR,
AGED ABOUT 39 YEARS
50
R/A NO.22/82, 4TH CROSS
BRUNDAVANA NAGAR, MATHIKERE
BENGALURU - 560 054.
139 . P.G. RAJAN
S/O. LATE J. GEORGE KUTTY
AGED ABOUT 66 YEARS
R/A NO.11, 2ND CROSS
KUMMODANHALLI
BENGALURU - 560 015.
140 . SMT. T. CHANDRAMMA
W/O. D DHANANJAYA
AGED ABOUT 61 YEARS,
R/A NO.67, 2ND CROSS,RAMAIAH LAYOUT
RAJAREDDY LAYOUT
BEHIND PRAKARIYA HOSPITAL
BENGALURU - 560 073.
141 . MANJUNATH H
S/O. H. KYATHAPPA
AGED ABOUT 55 YEARS
R/A B-305, PLOT NO.7
11TH MAIN ROAD, JEEVAN BHEEMA NAGAR
LIC QUARTERS, BENGALURU - 560 075.
142 . D NARASIMHA MURTHY
S/O. D. DHANANJAIAH
AGED ABOUT 42 YEARS
R/A NO.67, 2ND CROSS
RAJAREDDY LAYOUT
BEHIND PRAKRIYA HOSPITAL
BENGALURU - 560 073.
143 . SMT. PUTARANGAMMA
W/O. K. HANUMANTHAPPA
AGED ABOUT 70 YEARS
R/A 'SHIVA KRUPE', 1ST MAIN, 1ST CROSS
ASHOK NAGAR, TUMKUR - 572 102.
144 . JAYARAM N
S/O. NARAYANA N
AGED ABOUT 42 YEARS
R/A NO.107/1, 4TH CROSS,
PAMPANAGAR, YESHWANTHPURA
BENGALURU - 560 023.
145 . ANJANEYALU
S/O. BASAPPA
51
AGED ABOUT 45 YEARS
R/A NO.107/A, 4TH CROSS
PAMAPANAGAR, YESHWANTHPURA
BENGALURU - 560 022.
146 . P HEMADRI
S/O. LOKANATHA SHETTY
AGED ABOUT 31 YEARS
R/A MUTTAGADHAHALLI
SHIVAKOTE, HESARAGHATTA HOBLI
BENGALURU - 560 089.
147 . R RANJITH
S/O. RANGANATH REDDY
AGED ABOUT 34 YEARS
R/A NO.08, 6TH MAIN 6TH CROSS
MOHANKUMAR NAGAR
YESHWANTHPURA
BENGALURU - 560 054.
148 . G.A. MAHESH
S/O. ADHUMULA REDDY
AGED ABOUT 41 YEARS
R/A NO.4A, 4TH CROSS
1ST MAIN ROAD, MUNESHWARA LAYOUT
VADARAHALLI, BENGALURU - 560 097.
149 . K GAJENDRA REDDY
S/O. KRISHNA REDDY
AGED ABOUT 38 YEARS
R/A NO.63, NETRAVATHI ROAD
NEAR NISARGA LAYOUT
ABBIGERE CHIKKABANAVARA
BENGALURU NORTH
BENGALURU - 560 090.
150 . RAGHUNATH REDDY
S/O. LATE SANJEEVA REDDY
AGED ABOUT 61 YEARS
R/A NO.8, 6TH MAIN ROAD
MOHAN KUMAR NAGAR
BENGALURU - 560 022.
151 . S BHASKAR REDDY
S/O. LATE SUKKAREDDY
AGED ABOUT 48 YEARS
R/A 9TH CROSS, 2ND MAIN
B.K. NAGAR, YESHWANTHPURA
BENGALURU - 560 022.
52
152 . G.K. SANJEEV
S/O. LATE CHAMUNDI
AGED ABOUT 59 YEARS
R/AT NO.55, 17TH CROSS
MUTHAYALA NAGAR
BENGALURU - 560 022.
153 . SMT. PEDDAKONDAMMA
W/O. TIRUPATHAIAH
D/O. LATE PEDDAKONDAIAH,
AGED ABOUT 56 YEARS,
R/A NO.11, 10TH CROSS,
(OLD NO.36) 13TH MAIN
GOKULA I STAGE I PHASE
MATHIKERE, BENGALURU - 560 054.
154 . HALAPPA K
S/O. KANNAPPA
AGED ABOUT 53 YEARS
R/A NO.31, GANAPATHINAGAR LAYOUT
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU - 560 090.
155 . LOKESH T
S/O. THIMMAPPA G.T.
AGED ABOUT 30 EYARS
R/A W-164, HMT COLONY
JALAHALLI, BENGALURU - 560 013.
156 . UMESH R
S/O. RANGADHAMAIAH
AGED ABOUT 49 YEARS
R/A NO.132, 34/5, GANIGARAHALLI
PIPE LINE ROAD, YESHWANTHPURA
BENGALURU - 560 090.
157 . H.C. NANJEGOWDA
S/O. LATE CHIKKEGOWDA
AGED ABOUT 61 YEARS
R/A NO.20, 2ND CROSS
NEAR VIDAHANA SOUHDA LAYOUT
DURGADEVI TEMPLE STEET
BENGALURU NORTH TALUK.
BENGALURU - 560 058.
158 . NAGARAJAPPA D.M.
S/O. DURGAPPA M
53
AGED ABOUT 40 YEARS
NO.39, GANAPATHI NAGAR,
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
159 . YUVARAJ KUMAR K.N.
S/O. NAGAPPA K.A.
AGED ABOUT 39 YEARS
R/AT NO.24, GANAPTHINAGAR
PIPELINE ROAD, GANIGARAHALLI,
CHIKKABANAVARA
BENGALURU - 560 090.
160 . J.R. NAGARAJ
S/O. T RAMASHETTY
AGED ABOUT 56 YEARS
R/A NO.7, PIPELINE ROAD
GANAPATHINAGAR LAYOUT
GANIGARAHALLI
BENGALURU - 560 090.
161 . SIMPIGER M.N.
S/O. LATE NAGAPPA SIMPIGER
AGED ABOUT 52 YEARS
R/A NO.5, KASTURI NIVASA
1ST FLOOR, 3RD MAIN ROAD
NELAGADANAHALLI MAIN ROAD
JAMMUNAGUNTA LAYOUT
NAGASANDRA POST
BENGALURU - 560 073.
162 . S.V. RANGANATH
S/O. VENKATARAMANA SHETTY
AGED ABOUT 49 YEARS
R/A NO.150, BUDDHA JYOTHI LAYOUT
CHIKKABIDARAKALLU , NAGASANDRA
BENGALURU NORTH
BENGALURU - 560 073.
163 . SMT. JALAJAKSHI
W/O. ANNAYARAJU M
AGED ABOUT 46 YEARS
R/A NO.2, GANAPATHINAGAR
PIPELINE ROAD, GANIGARAHALLI
BENGALURU - 560 090.
164 . KHATIJA BI
W/O. MOHAMMED YUSUF
54
AGED ABOUT 65 YEARS
R/A NO.11, PIPELINE ROAD
GANAPATHINAGAR
GANIGARAHALLI, CHIKKABANAVARA
BENGALURU - 560 090.
165 . SMT. MEWATHI DEVI
W/O. BRIJ BHUSHNA SINGH
AGED ABOUT 61 YEARS
R/A NO.107, TULIP BLOCK
'A' WING, DIVYA JSR LIMELINE
NEAR VIMAC CIRCLE, JALAHALLI WEST
BENGALURU - 560 015.
166 . RAJIV RATAN SINHA
S/O. HCP SINHA,
AGED ABOUT 49 YEARS
R/A PLOT NO.5, SURVEY NO.34/2
34/5 GANAPTHINAGAR
GANIGARAHALLI VILLAGE, CHIKKABANAVARA
BENGALURU - 560 090.
167 . SMT. PUSHPA VERMA
W/O. RAMJI VERMA
AGED ABOUT 56 YEARS
R/A PLOT NO.2,
SURVEY NO.34/2 AND 34/5
GANAPATHINAGAR, GANIGARAHALLI VILLAGE
CHIKKABANAVARA
BENGALURU - 560 090.
168 . SHAILESH KUMAR SINGH
S/O. LATE MATADEEN SINGH
AGED ABOUT 61 YEARS
R/A NO.7, SURVEY NO.34/2 AND 34/5
GANAPATI NAGAR,
GANIGARAHALLI VILLAGE
YESHWANTHPUR HOBLI
BENGALURU NORTH
BENGALURU - 560 090.
169 . RAJEEV KUMAR SHARMA
S/O. LATE SRI. BABU RAM SHARMA,
AGED ABOUT 65 YEARS,
R/A NO.5, 1ST MAIN,1ST CROSS,
VARADARAJASWAMY LAYOUT
SINGAPURA
BENGALURU - 560 097.
55
170 . SMT. MANJU SINGH
W/O SUSHIL KUMAR SINGH
R/AT NO.22, SURVEY NO.36
GANAPTHINAGAR,
GANIGARAHALLI VILLAGE,
YESHWANTHPURA HOBLI,
BENGALURU NORTH,
BENGALURU - 560 090.
171 . M. GOVINDA BHAT
S/O. KRISHNA BHAT,
AGED ABOUT 67 YEARS,
R/AT NO.37, 'VISHNU KRUPA'
PIPELINE ROAD,GANAPATHINAGAR,
GANIGARAHALLI, CHIKKABANAVARA
BENGALURU - 560 090.
172 . B.T. GANGADHAR
S/O. B.M. THIMMAIAH,
AGED ABOUT 53 YEARS,
NO.393, 12TH MAIN,
7TH CROSS, RAGHAVENDRA BLOCK,
SRINAGAR, BSK-III STAGE
BENGALURU- 560 050.
173 . SMT. THIMMAMMA
W/O. PUTTEGOWDA
AGED ABOUT 69 YEARS
R/AT NO.25, GANAPATHINAGAR,
GANIGARAHALLI, PIPELINE ROAD
CHIKKABANAVARA POST,
BENGALURU NORTH TALUK,
BENGALURU - 560 090.
174 . SMT. D.S. LALITHA
D/O. SANJIVAPPA,
AGED ABOUT 49 YEARS
R/AT C/O AYODHYA COMPLEX
II FLOOR SUGGAPPA LAYOUT
YELAHANKA, BENGALURU - 560 064.
175 . LOKESH
S/O. RAMEGOWDA
AGED ABOUT 46 YEARS
R/A NO.98, GANAPATHINAGAR,
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
56
176 . DEVAPPA K.N.
S/O. NAGAPPA K A
AGED ABOUT 48 YEARS
R/A NO.25, GANAPATHINAGAR,
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
177 . NAGARAJA M
S/O. BASAVANNYAPPAA
AGED ABOUT 51 YEARS
R/A NO.25, GANAPATHINAGAR,
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
178 . SMT. PANCHALAMMA K
W/O. MASTHAN K (LATE)
AGED ABOUT 63 YEARS,
R/A NO.62, GANAPATHINAGAR,
GANIGARAHALLI
BENGALURU - 560 090.
179 . P MANOHAR
S/O. SHANTHAVEERAPPA PYATI,
AGED ABOUT 58 YEARS
R/A NO.56, GANAPATHINAGAR,
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA, BENGALURU - 560 090.
180 . SHANMUKHAPPA E
S/O. ESHWARAPPA
AGED ABOUT 56 YEARS,
R/A NO.264, GANAPATHINAGAR MAIN ROAD
CHIKKABANAVARA POST,
CHIKKABANAVARA
BENGALURU - 560 090.
181 . SMT R LALITHA
W/O. RADHAKRISHNA
AGED ABOUT 47 YEARS
R/A NO.32, GANAPATHINAGAR,
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
182 . SMT. BHAGAYAMMA A
W/O. GOPAL B
AGED ABOUT 33 YEARS
57
R/A NO.26, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
183 . JAGADEESH ACHARYA ALASADI
S/O. V NARAYANA ACHARYA
AGED ABOUT 50 YEARS
R/A NO.10, GANAPATHINAGAR,
CHIKKABANAVARA
BENGALURU - 560 090.
184 . T JAGADEESH
S/O. THIMMAIAH
AGED ABOUT 41 YEARS
R/A NO.245, GANAPATHINAGAR,
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
185 . SATHISH KUMAR M
S/O. KATTAN
AGED ABOUT 49 YEARS
R/A NO.22 NO.212, PIPELINE ROAD,
GANIGARAHALLI, CHIKKABANAVARA
BENGALURU - 560 090.
186 . SMT. PAVITHRA S.R.
W/O. MANJUNATHA REDDY S
AGED ABOUT 31 YEARS
R/A NO.32, GANIGARAHALLI
GANAPATHINAGAR, PIPELINE ROAD,
CHIKKABANAVARA POST
BENGALURU - 560 090.
187 . NAGENDRA N
S/O. LOKESH RAJU N
AGED ABOUT 41 YEARS
R/A. GANIGARAHALLI
CHIKKABANAVARA POST,
YESHWANTHPURA HOBLI
BENGALURU - 560 090.
188 . HONNAGIRI GOWDA
S/O. GIRIYAPPA,
AGED ABOUT 50 YEARS
R/A. GANAPATHI NAGAR,
GANIGARAHALLI MAIN ROAD
CHIKKABANAVARA POST
BENGALURU - 560 090.
58
189 . K.C. KUMAR
S/O. CHELUVEGOWDA
AGED ABOUT 46 YEARS
R/AT NO.50, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
190 . RANGEGOWDA
S/O. THIMMEGOWDA
AGED ABOUT 51 YEARS
R/A NO.49, GANAPATHINAGAR,
GANIGARAHALLI, CHIKKABANAVARA
BENGALURU - 560 090.
191 . NAGARAJU
S/O. LATE RAMAIAH
AGED ABOUT 41 YEARS
R/AT 39/2, GANIGARAHALLI
GANAPATHINAGAR,
BENGALURU - 560 090.
192 . ANJAN GOWDA
S/O. HANUMANTHARAYAPPA
AGED ABOUT ... YEARS
R/AT 6, GANIGARAHALLI
YESHWANTHAPURA
BANGALORE NORTH TALUK
BENGALURU - 560 090.
193 . SMT. YASHODA K
W/O. T.G. RANGANATH
AGED BOUT 39 YEARS
R/A.68/1, 10TH MAIN
5TH CROSS GNANJOTHINGAR
MALLATHAHALLI
BENGALURU - 560 056.
194 . MAHENDRA B.G.
S/O. LATE GUNDEGOWDA B.T.
AGED ABOUT 44 YEARS
R/AT 17, GANAPATHINGAR
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
195 . SATHYANARAYANA H.M.
S/O. H.G. MANJAPPA NAIK
AGED ABOUT 51 YEARS
59
R/A NO.17A, GANAPATHI NAGAR
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU - 560 090.
196 . SARDAR SAB
S/O. LATE KASHIM SAB
AGED ABOUT 65 YEARS
R/AT 17/1, 7TH CROSS, 2ND MAIN,
B.K. NAGAR, YESHWANTHPURA
BENGALURU - 560 022.
197 . SMT MAKKA BI
W/O. SUBHANE SAB
AGED ABOUT 40 YEARS
R/AT GANIGARAHALLI MAIN ROAD
GANAPATHINGAR
BENGALURU - 560 090.
198 . USHA
W/O. PANDURANGA
AGED ABOUT 30 YEARS
R/AT NO.1 GANAPATHINAGARA
PIPELINE ROAD, GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU - 560 090.
...PETITIONERS
(BY SRI. C.N VENUGOPAL, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY THE SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M.S. BUILDINGS
BENGALURU - 560 001.
BY ITS SECRETARY.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU - 560 020.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD
BENGALURU - 560 020.
...RESPONDENTS
60
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K. KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DATED 30.10.2018 ISSUED BY R-2 VIDE
ANENXURE-A, A1, A2, A3 AND A4 TO THE EXTENT IT COVERS
PROPERTY BEARING SY.NOS.37/5, 37/6, 37/7 AND 37/8 OF
VEERASAGARA, SURVEY NO.15/4 (NEW SURVEY NO.15/7 TO
15/20). 24/2 OF DODDABETTAHALLI VILLAGE, SURVEY NO.47/1
OF VEERASAGARA, SURVEY NO.13/1 AND 14/2 OF
SOMASHETTIHALLI, SURVEY NO.44, 76/2 AND 76/3, 137/4, 237/2,
137/5 OF KALATHIMMENAHALLI, SURVEY NO.44, 56/2, 61/2, 61/4
AND 61/5 OF LAKSHMIPURA, SURVEY NO.57/1, 57/2, 57/3 AND
59/2 OF KEMPAPURA, SURVEY NOS.1/3, 1/5, 26, 27, 31, 34, 35, 36,
38/1, 38/2 AND 64/1 OF GANIGARAHALLI, SURVEY NOS. 43, 43/2,
44, 44/2, 45/1, 45/2, 45/3 AND 46/2 OF MEDIAGRAYHARA, SURVEY
NO.37/1, 122/3 OF BYALAKERE VILLAGE, SURVEY NO.1. 5/4 OF
SHAMARAJAPURA, SURVEY NO.38/1 OF VODEYARAHALLI AND
ETC.,
IN W.P.No.3535/2021
BETWEEN:
1. B HAVANEERAIAH
S/O BOMMAIAH
AGED ABOUT 47 YEARS
R/A NO.34 5TH CROSS
KEMPAPURA MAIN ROAD
MARUTHINAGAR CHIKKABANAVVARA
GANIGARAHALLI VILLAGE
BENGALURU 560 090.
2. G V VENKATAGIRIYAPPA
S/O LATE GIRIYAPPA
AGED ABOUT 63 YEARS
R/AT NO. 151 1ST CROSS
GANIGARAHALLI VILLAGE,
MARUTHINAGAR, BENGALURU 560 090.
3. BASAVARAJ
S/O RACHAPPA
AGED ABOUT 61 YEARS
R/A NO.147 AND 148
1ST CROSS, KEMPAPURA MAIN ROAD
MAURTHI NAGARA,
61
GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU 560 090.
4. SMT ARUNDHATHI
W/O GOVINDARAJ
AGED ABOUT 48 YEARS
R/A NO. 147 AND 148
1ST CROSS KEMPAPURA MAIN ROAD
MARUTHI NAGAR GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU 560 090.
5. P V VENKATESH
S/O NALLAIAH NAIDU
AGED ABOUT 62 YEARS
R/A NO. 91 AND 92 2ND CROSS
KEMPAPURA MAIN ROAD
MARUTHI NAGAR
CHIKKABANAVARA POST
BENGALURU 560 090.
6. HARISH
S/O ARJUNAIAH
AGED ABOUT 40 YEARS
NO. 27 AND 28 4TH CROSS
KEMPAPURA MAIN ROAD
MARUTHI NAGAR, CHIKKABANAVARA POST
BENGALURU 560 090.
7. B V KUMAR
S/O VENKATAIAH
AGED ABOUT 46 YEARS
R/A NO. 8, 4TH CROSS
KEMPAPURA MAIN ROAD
MARUTHI NAGAR, CHIKKABANAVARA POST
BENGALURU 560 090.
8. IBRAHIM
S/O AHMED KUNNI
AGED ABOUT 42 YEARS
R/A NO. 9, SURVEY NO. 38/1
4TH CROSS MARUTHI NAGAR
GANIGARAHALLI VILLAGE
SOMASHETTIHALLI GRAM PANCHAYATH
CHIKKABANAVARA POST
YESHWANTHPURA HOBLI
BENGALURU NORTH TALUK
BENGALURU 560 090.
62
9. PRASAD G N
NAGENDRAPPA G
AGED ABOUT 27 YEARS
R/A NO. 4/1 2ND CROSS
BASAVESHWARA LAYOUT
NEAR YESHAS SCHOOL
GANIGARAHALLI, CHIKKABANAVARA POST
BENGALURU 560 090.
10 . K S PRABHU
S/O LATE K M SOMAIAH
AGED ABOUT 67 YEARS
R/A NO 46 HIG HUDCO
BANNIMANTAP, MYSURU 570 015.
11 . ANJANEYA REDDY M R
S/O RAMAKRISHNA REDDY M
AGED ABOUT 46 YEARS
R/A NO. 89 R K NILAYA
9TH CROSS, AMBABHAVANI TEMPLE ROAD
SHYAMARAJAPURA
OPP SHASHANKAVAS PARTMENT
BENGALURU 560 097.
12 . K VENKATAVARA PRASAD
S/O ANKAIAH
AGED ABOUT 39 YEARS
R/A NO. 112 3RD CROSS
SHAMARAJAPURA
AMBABHAVANI TEMPLE ROAD
BENGALURU 560 097.
13 . SMT PARIJATHA
W/O VIJAY KUMAR
AGED ABOUT 50 YEARS
R/A NO 66, 2ND CROSS
SHAMARAJAPURA LAYOUT
AMBABHAVANI TEMPLE ROAD
VIDYARANAPURA POST
BENGALURU 560 097.
14 . BASAVARAJU M
S/O MALLAIAH
AGED ABOUT 59 YEARS
R/A NO 152, MAIN ROAD
SOMASHETTIHALLI
CHIKKABANAVARA POST
BENGALURU 560 090.
63
15 . SUJATHA B
W/O G SHYAMASUNDAR
AGED ABOUT 47 YEARS
R/A NO. 201 SHASHANK AIKHYA APARTMENT
AMBABHAVANI TEMPLE ROAD
SHYAMARAJAPURA, CHIKKABETTAHALLI
VIDYARANYAPURA POST
BENGALURU 560 097.
16 . JAYAPRAKASH K
S/O KRISHNA ACHARYA K
AGED ABOUT 59 YEARS
R/A NO. 115, 2ND, CROSS
JAYANAGARA, CHIKKAMAGALURU 5770101
17 . VENKATARAMANAPPA V
S/O PUTTARANGAPPA
AGED ABOUT 66 YEARS
R/A NO. 64, 2ND CROSS
SYAMARAJAPURA
VIDYARANYAPURA POST
BENGALURU 560 097.
18 . SMT SARALA R W/O C RAJA REDDY
AGED ABOUT 51 YEARS
R/A NO. 1324/4, 7TH CROSS
9TH MAIN, SRIRAMAPURA POST
BENGALURU 560 021.
19 . SMT VIJAYA M W/O MURALI
AGED ABOUT 44 YEARS
R/A NO. 1324/4, 7TH MAIN, 9TH MAIN
SRIRAMAPURA POST
BENGALURU 560 021.
20 . JAYASHANKAR REDDY C
S/O C CHANGAREDDY
AGED ABOUT 52 YEARS
R/A NO. 1324/4 7TH CROSS, 9TH MAIN
SRIRAMAPURA POST
BENGALURU 560 021.
21 . SMT RADHAMANI
W/O LAKSHMINARASAPPA
AGED ABOUT 52 YEARS
R/A 65, 2ND CROSS
MATHRU LAYOUR, G K V K POST
BENGALURU 560 065.
64
22 . SHANKARAMMA
W/O KARUNAKAR REDDY
AGED ABOUT 47 YEARS
R/A NO.93, 9TH CROSS
SHAMARAJAPURA
AMBABHAVANI TEMPLE ROAD
BENGALURU 560 097.
23 . SMT NAGARATHNA B
W/O G R RAMACHANDRA REDDY
AGED ABOUT 48 YEARS
R/A NO.104, 8TH CROSS
VADERAHALLI SHAMARAJAPURA
AMBABHAVANI TEMPLE ROAD
VIDYARANYAPURA POST
BENGALURU NORTH
BENGALURU 560 097.
24 . GEETHA DHANDAPANI
W/O DHANDAPANI
AGED ABOUT 56 YEARS
R/A 105/514, 8TH CROSS
JOTHINIVAS, AMBABHAVANI TEMPLE ROAD
SHAMARAJAPURA, BENGALURU 560 097.
25 . LAKSHMI DEVAMMA
W/O LATE K M JAYACHANDRA
AGED ABOUT 60 YEARS
R/A NO.2/1, 10TH, CROSS
YELLAPPA GARDEN
MALLESHWARAM
BENGALURU 560 003.
26 . VIJAYALAXMI R W/O RAMAKRISHNAH
AGED ABOUT 51
R/A NO. 63, 2ND CROSS
SHAMARAJAPURA
AMBHABHAVANI TEMPLE MAIN ROAD
BENGALURU 560 097.
27. A. RAMA REDDY S/O LATE ADAPPA REDDY
AGED ABOUT 62 YEARS
R/A NO. 127/44, 3RD CROSS
SHAMARAJAPURA, AMBHABHAVANI TEMPLE STREET
VIDYARANYAPURA POST
YELAHANKA SOUTH TALUK
BENGALURU 560 097.
65
28 . REDDE LAKSHMU
W/O K REDDEPPA NAIDU
AGED ABOUT 68 YEARS
R/A NO.38 AMBHAVANI ROAD
1ST MAIN, 3RD CROSS, VIDYARANYAPURA
YELAHANKA HOBLI, BENGALURU 560097.
29 . PREETHI SOMASUNDARAM
W/O SOMASUNDARAM
AGED ABOUT 58 YEARS
R/A B-2-3 SRUTHIKSPING FILEDS
SINGAPURA MAIN ROAD
OPP INDIAN OIL PETROL PUMP
VIDYARANYAPURA POST
BENGALURU 560 097.
30 . KAMALA K
W/O KARUPPASWAMY
AGED ABOUT 44 YEARS
R/A 45 SHAMARAJAPURA VILLAGE
YELAHANKA HOBLI
BENGALURU NORTH TALUK
BENGALURU 560 097.
31 . SMT SUBHASHINI
W/O RAMANAIAH
AGED ABOUT 31 YEARS
R/A NO. 156, 4TH CROSS
VENKATESHWARA TEMPLE STREET
CHAMARAJAPURA
BENGALURU 560 097.
32 . K CHANDRASEKHAR
S/O LATE K KAREGOWDA
AGED ABOUT 69 YEARS
R/A NO. 129, LAXMINILAYA
1ST MAIN, 3RD CROSS
KUVEMPU NAGAR
TUMKUR 572 103.
33 . R NIRANJAN
S/O LATE N RAMACHANDACHAR
AGED ABOUT 50 YEARS
R/A NO. 493, 3RD FLOOR
3RD CROSS, 2ND MAIN
MUTHYALANAGAR
BENGALURU 560 054.
66
34 . K GEETHAMMA
W/O K BHASKAR
AGED ABOUT 43 YEARS
R/A NO.7, 10TH MAIN
TULSI THEATRE ROAD
MARATHALLI, BENGALURU 560 037.
35 . SMT SHANTHI R
W/O LATE NAGARAJ
AGED ABOUT 66 YEARS
R/A NO. 7, 10TH MAIN
TULSI THEATRE ROAD
MARATHALLI, BENGALURU 560 037.
36 . SMT SHANTHI D
W/O MANOHAR
AGED ABOUT 47 YEARS
R/A NO. 13 OLD NO.53
9TH CROSS, LAKSHMINARAYANAPURAM
BENGALURU NORTH
SRIRAMPURAM, BENGALURU 560 021.
37 . AVINASH KUMAR SINGH
S/O RAMASAGAR SINGH
AGED ABOUT 50 YEARS
R/A NO. 4022, SHOBHA PALLADIUM
YAMALUR CROSS JUNCTION
MARATHAHALLI, BENGALURU 560 037.
38 . SYED AZEEM
S/O SYED NAZEER
AGED ABOUT 38 YEARS
R/A NO.566/1, 2ND CROSS
MUNIKAMPANNA LAYOUT
DASARAHALLI MAIN ROAD
H A FARM POST
L M VARAHA APARTMENTS
BANGALORE 560 024.
39 . TIPPASAMUDRAM MUNVAR BASHA
S/O MAHMAD VALI
AGED ABOUT 56 YEARS
R/A N. 566/1, 2ND CROSS
MUNIKAMPANNA LAYOUT
DASARAHALLI MAIN ROAD H A FARM POST
L M VARAHA APARTMENTS
BANGALORE 560 024.
67
40 . DHANALAKSHMI N
W/O MUNNACHARI
AGED ABOUT 48 YEARS
R/A 10/11 ANAND NAGAR
ATTUR MAIN ROAD
NEAR AKASHAYA NURSING HOME
ATTUR YELAHANKA NEW TOWN
BENGALURU 560 064.
41 . SHANKARACHARI
S/O NANJACHARI
AGED ABOUT 50 YEARS
R/A NANDASHREE KALYANA MANTAPA
GATTIGANABBI ROAD
M V EXTENSION HOSAKOTE
BENGALURU 562 114.
42 . A M KRISHNAMURTHY
S/O MUNIYACHAR
AGED ABOUT 40 YEARS
R/A 10/11 ANAND NAGAR
ATTUR MAIN ROAD
NEAR AKSHAYA NURSING HOME
ATTUR YELAHANKA NEW TOWN
BENGALURU 560 064.
43 . NARAYANAPPA H S
S/O SETTAPPA
AGED ABOUT 58 YEARS
R/A 198 5TH CROSS
AMBABHAVANI MAIN ROAD
VIDYARANYAPURA POST
BENGALURU 560097.
44 . RAVIKUMAR JOSHI R
S/O RANGANATH JOSHI
AGED ABOUT 33 YEARS
R/A NO.181 5TH CROSS
AMBABHAVANI TEMPLE ROAD
SHAMARAJAPURA
VIDYARANYA PURA
BENGALURU 560 097.
45 . AYYAPPAN M
S/O MARIMUTTHU
AGED ABOUT 40 YEARS
R/A NO.257, 7TH CROSS
OPP SHASHANK AAVAAS APARTMENT
NEAR AMBABHAVANI TEMPLE ROAD
68
SHAMBRAM COLLEGE
VIDYARANYAPURA POST
BENGALURU 560 097.
46 . CHANDRA REDDY K
S/O K NAGIREDDY
AGED ABOUT 42 YEARS
R/A NO.215, 4TH MAIN
5TH CROSS SRINIVASA NAGAR
BANASHANKARI 1ST STAGE
BENGALURU 560 050.
47 . SRINIVAS V
S/O VENKATAPPA
AGED ABOUT 34 YEARS
R/A NO.256, 7TH CROSS
SHAMARAJAPURA
OPP SHASHANK AAVAAS APARTMENT
NEAR AMBABHAVANI TEMPLE
SAMBRAM COLLEGE
VIDYARANYAPURA POST
BENGALURU 560 097.
48 . KOLANCHI T S/O THANDAVAN
AGED ABOUT 40 YEARS
R/A NO.234, 6TH CROSS
1ST MAIN ROAD, OPP SHASHANK AAVAAS APARTMENT
NEAR AMBABHAVANI TEMPLE
SHAMARAJPURA VIDYARANYAPURA POST
BENGALURU 560 097.
49 . CHANDRASHEKAR P N
S/O P NARAYANA SHASTRY
AGED ABOUT 58 YEARS
R/A C/O TARA GOINATH
BEHIND SAIRAMA TEMPLE
SAHAKAR NAGAR MAIN ROAD
BENGALURU 560 092.
50 . C CHINNADARBHA REDDY
S/O SUBBI REDDY
AGED ABOUT 48 YEARS
R/A NO. 95, 9TH CROSS
SHAMARAJAPURA, YELAHANKA HOBLI
VIDYARANYAPURA POST
BENGALURU NORTH
BENGALURU 560 097.
69
51 . SMT B LEELAVATHI
W/O B NUGIREDDY
AGED ABOUT 37 YEARS
R/A NO. 94, 9TH CROSS
SHAMARAJAPURA
AMBA BHAVANI TEMPLE ROAD
VIDYARANYAPURA POST
BENGALURU 560 097.
52 . MEENA VARDARAJ
W/O VARADARAJ
NO. 45, 2ND MAIN ROAD
AGED ABOUT 48 YEARS
CHAMUNDESHWARI LAYOUT
NEXT TO JAI TIMBERS
BANGALORE 560 097.
53 . SARASWATHI KUMARI
W/O D RAJAKUMAR
AGED ABOUT 69 YEARS
NO.45, 2ND MAIN ROAD
CHAMUNDESHWARI LAYOUT
NEXT TO JAI TIMPBERS
BANGALORE 560 097.
54 . N KANNA REDDY
S/O CHINNASWAMY REDDY
AGED ABOUT 34 YEARS
NO. 67, 9TH CROSS
SHAMARAJ PURA VILLEGE
YELAHANKA HOBLI BANGALORE 560 097.
55 . DAGGI REDDY VENKATA KRISHNA
S/O RAMAIAH REDDY
AGED ABOUT 43 YEARS
NO.14 SRI THIRUPATHI LAYOUT
DODDABOMMASANDRA
NEAR B R SCHOOL VIDYARNYAPURA
BANGALORE 560 097.
56 . B INDIRA
W/O V S MURALIKRISHNA
AGED ABOUT 52 YEARS
NO.19/A BASAVESWARA NILAYA
10TH CROSS BHEL LAYOUT
CHIKKABETTALLY VIDYARANAYNAGAR POST
BANGALORE 560 097.
70
57 . SREERAM M
S/O MUNIVENKATAPPA
AGED ABOUT 45 YEARS
NO.211/C RAIL WHEEL FACTORY
WEST COLONY YELAHANKA NEW TOWN
BANGALORE 560 064.
58 . SUDHA S
W/O SARAVANA V
AGED ABOUT 47 YEARS
NO.148, 4TH CROSS NAGAPPA BLOCK
BANGALORE 560 021.
59 . KISHOR KUMAR G
S/O M GOVINDAPPA
AGED ABOUT 30 YEARS
R/A NO. 61/1, 1ST FLOOR, 6TH CROSS
NANJAPPA LAYOUT VIDYARANYAPURA
BANGALORE 560 097.
60 . SMT VEENA S
W/O SATHISHA M
AGED ABOUT 35 YEARS
R/A NO.91, HANUMANTHRAYAPPA ENCLAVE
GANIGARAHALLI PIPELINE ROAD
CHIKKABANAVARA POST
BENGALURU 560 091.
61 . SATHISHA M
S/O LATE MARIYAPPA
AGED ABOUT 45 YEARS
R/A NO.91, HANUMANTHRAYAPPA ENCLAVE
GANIGARAHALLI PIPELINE ROAD
CHIKKABANAVARA POST
BENGALURU 560 091.
62 . SMT ROOPA B
W/O RAVINDRA S
AGED ABOUT 36 YEARS
R/A NO.19, HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU 560 091.
63 . VIDHYADHAR S V
S/O SADASHIVA
AGED ABOUT 40 YEARS
R/A NO. 45 ANJANEYA KRUPA
1ST MAIN, 1ST CROSS
71
HANUMANTHARAYAPPA ENCLAVE
CHIKKABANAVARA GANIGARAHALLI
BENGALURU 560 090.
64 . B V NAGAMALLAIAH
S/O LAT EB VENKATASHETTY
AGED ABOUT 53 YEARS
R/A 2338 RAJAJINAGARA
2ND STAGE, 9TH MAIN ROAD
E BLOCK, BENGALURU 560 010.
65 . KASHINATH B N
S/O BHIMAPPA
AGED ABOUT 35 YEARS
R/A NO.20, 2ND A CROSS
2ND MAIN WEST OF CHORD ROAD
SHIVANAGARA RAJAJINAGARA
BENGALURU 560 010.
66 . SANDHYARANI K
W/O MADHUCHANDRA S
AGED ABOUT 45 YEARS
R/A NO. 61, 17TH D MAIN ROAD
6TH CROSS, KORAMANGALA
BENGALURU
67 . SATHISH KUMAR P
S/O R PRABHAKAR RAO
AGED ABOUT 46 YEARS
R/A NO. 280/4 3RD CROSS
DODDABOMMASANDRA
MAHESHWARA NILAYA 1ST FLOOR
VIDYARANYA PURA POST
BENGALURU 560 097.
68 . SUNDAR SHETTY R
S/O RAMANNA SHETTY
AGED ABOUT 47 YEARS
R/A NO.37/27, RAILWAY NO.37/27
RAILWAY PARALLAL ROAD
GAYATHRI NAGARA, BENGALURU 560 021.
69 . SMT P KALAVATHI
W/O P RAMACHANDRAN
AGED ABOUT 60 YEARS
R/A NO. 120 GANIGARAHALLI VILLAGE
YESHWANTHAPURA HOBLI
BANGALORE NORTH
BENGALURU 560 090.
72
70 . SMT SAPNA
W/O KISHORE PANDURANGA RAO
AGED ABOUT 47 YEARS
R/A NO.170 VINAYAKA LAYOUT
KADABAGERE MADGADI ROAD
BENGALURU 560 030.
71 . SANTHOSH KUMAR SINHA
S/O SHAMBU SHARAN PRASAD
AGED ABOUT 49 YEARS
R/A NO.321 A BLOCK
MAHAVEER GARDIAN APARTMENT
32ND CROSS KUMARASWAMY LAYOUT
BENGALURU 560078.
72 . SMT ARUNA
W/O KUMAR A
AGED ABOUT 40 YEARS
R/A NO.222 4TH CROSS
SINGAPURA VARADHARAJU NAGARA
BENGALURU 560 097.
73 . R DINESHKUMAR
S/O LATE A RUDRAPPA
AGED ABOUT 47 YEARS
R/A NO.125 GANIGARAHALLI VILLAGE
YESHWANTHPURA HOBLI
BENGALURU NORTH TALUK
BENGALURU 560 090.
74 . HULIYAPPA A B
S/O BASAVALINGAPPA
AGED ABOUT 40 YEARS
R/A NO.87 GANIGARAHALLI VILLAGE
YESHWANTHAPURA HOBLI
BANGALORE NORTH TALUK
BENGALURU 560 090.
75 . JAYASHREE H
W/O SHAMASUNDARA L
AGED ABOUT 42 YEARS
R/A NO.8 HESARAGHATTA MAIN ROAD
KENGAL HANUMANTHAYA
NEW EXTENSION ROAD
DWARAKANAGARA CHIKKABANAVARA
BENGALURU 560 090.
73
76 . DEVENDRAN U
S/O UMAPATHY D
AGED ABOUT 32 YEARS
R/A NO.19/7, HANUMANTHARAPPA ENCLAVE
GANIGARAHALLI CHIKKABANAVARA
BENGALURU 560 090.
77 . G D DEVAPPA
S/O DODDAMUNISHYAMAPPA
AGED ABOUT 50 YEARS
R/A NO.69, HANUMANTHARAPPA ENCLAVE
GANIGARA HALLI, CHIKKABANAVARA POST
BENGALURU 560 090.
78 . SRINIVAS G D
S/O DODDAMUNISHYAMAPPA
AGED ABOUT 50 YEARS
R/A NO.68, HANUMANTHARAPPA ENCLAVE
GANIGARA HALLI CHIKKABANAVARA POST
BENGALURU 560 090.
79 . G D VENKATESHA
S/O DODDAMUNISHYAMAPPA
AGED ABOUT 50 YEARS
R/A NO.67, HANUMANTHARAPP ENCLAVE
GANIGARA HALLI CHIKKABANAVARA
BENGALURU 560 090.
80 . SABIHA BEGUM
W/O ABDUL BASID
AGED ABOUT 48 YEARS
R/A NO.48 GANIGARAHALLI
YESHWANTHAPURA HOBLI
BANGALORE NORTH
BENGALURU 560 090.
81 . H UMADEVI
W/O HANUMANTHEGOWDA
AGED ABOUT 56 YEARS
R/A NO.34 GANIGARAHALLI
YESHWANTHAURA HOBLI
BANGALORE NORTH, BENGALURU 560 090.
82 . PUSHPA S
W/O ASHWATHAIAH
AGED ABOUT 47 YEARS
R/A NO. 46 NRUKESARI
KINI LAYOUT BAGALAGUNTE
BENGALURU 560 073.
74
83 . SUNDARASHAN K R
S/O K C RANGADAMAIAH
AGED ABOUT 39 YEARS
R/A NO. 171 SHIVARAM
KARANTH EXTENSION
GANIGARAHALLI
CHIKKABANAVARA
BENGALURU 560 090.
84 . DEEPA BADAMI
D/O BASAVARAJAPPA BADAMI
AGED ABOUT 39 YEARS
R/A NO. 101, HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI, CHIKKABANAVARA
BENGALURU 560 090.
85 . LATHA V W/O M GAJENDRA
AGED ABOUT 45 YEARS
R/A NO.23, SRI LAKSHMI NARASAYYA KRUPA
8TH MAIN, 9TH CROSS,
BHUVANESHWARI NAGARA
DASARAHALLI
BENGALURU 560 057.
86 . M RAVIKUMAR
S/O LATE MALLAYYA
AGED ABOUT 44 YEARS
R/A NO.1525/A
SRIDEVI NILAYA BETWEEN
13 14 CROSS KALYANANANAGARA
DASARAHALLI, BENGALURU 560057.
87 . RUBY AHMED
W/O ADIL AHMED
AGED ABOUT 43 YEARS
R/A NO.13/2 13TH CROSS
D K NAGARA YESHWATHAPURA
BENGALURU 560022.
88 . LEELAVATHI C
W/O CHANDRANAYAKA
AGED ABOUT 46 YEARS
R/A NO. 110 GANIGARAHALLI
YESHWANTHAPURA HOBLI
BANGALORE NORTH TALUK
BENGALURU 560090.
75
89 . MOHAMMAD BANU
W/O LATE RAFULLA KHAN
AGED ABOUT 74 YEARS
R/A NO. 105 CHIKKABANAVARA
YESHWANTHAPUA HOBLI
HESARAGATTA MAIN ROAD
BENGALURU 560 090.
90 . ANIL KUMAR K
S/O KRISHNA PILLAI
AGED ABOUT 48 YEARS
R/A NO. 03 SHAYYADRI LAYOUT
SHETTIHALLI JALAHALLI WEST
BENGALURU 560015.
91 . GOMATHI DEVI
W/O S G T NAYAK
AGED ABOUT 62 YEARS
R/A NO. 17, 9TH MAIN
2ND CROSS SAHAKARA NAGAR
MAHALAKSHIMI LAYOUT
BENGALURU 560 096.
92 . C SRINIVAS RAO
S/O CHANDRA RAO
AGED ABOUT 50 YEARS
R/A NO.866, NEW NO.2
RR LAYOUT CHIKKASANDRA
BANGALORE NORTH
CHIKKABANAVARA
BENGALURU 560 090.
93 . R VELAYUDAM
S/O LATE RATHINAM
AGED ABOUT 57 YEARS
R/A NO.8 DHANPAL LAYOUT
RAGHAVENDRA TEMPLE ROAD
KAMMAGONDAHALLI
JALAHALLI WEST
BENGALURU 560 015.
94 . DILIP KUMAR K
S/O K GOPI
AGED ABOUT 50 YEARS
R/A NO. 70, HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI, CHIKKABANAVARA POST
BENGALURU NORTH TALUK
BENGALURU 560 090.
76
95 . M NAGARAJ SHETTY
S/O M VENKATACHALA SHETTY
AGED ABOUT 47 YEARS
R/A NO. 20, HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI CHIKKABANAVARA
BANGALORE NORTH
BENGALURU 560 090.
96 . GOPALA HEGDE
S/O THIMMAPPA HEGDE
AGED ABOUT 61 YEARS
R/A NO. 4015/A, RAMADHAMA 7TH CROSS
1ST MAIN GAYATHRINAGAR
BANGALORE NORTH
SRIRAM PURAM, BENGALURU 560 021.
97 . SATHYA MURTHY M
S/O SRI MUNISWAMY NAIDU
AGED ABOUT 54 YEARS
R/A NO. 77, 10TH MAIN ROAD
J C NAGARA KURUBARAHALLI
BENGALURU 560 086.
98 . BHAVANI BAI
W/O YASHWANTHA SIMHA
AGED ABOUT 59 YEARS
R/A NO.27 GANIGARAHALLI
YESHWANTHAPURA HOBLI
BANGALORE NORTH TALUK
BENGALURU 560 090.
99 . P NANDA LAL S/O POMYANAYAK
AGED ABOUT 48 YEARS
R/A NO.47 GANIGARAHALLI
YESHWANTHAPURA HOBLI
BANGALORE NORTH TALUK
BENGALURU 560 090.
100 . MANOHARAN S VEERA
S/O SATHYANATHAN V
AGED ABOUT 37 YEARS
R/A NO.105, 16/14 CROSS
MARUTHINAGARA 20TH D MAIN
BTM 1ST STAGE, BENGALURU 560 068.
101 . M G POOJARI
S/O GURUBASAPPA POOJAR
AGED ABOUT 30 YEARS
R/A NO.44 2ND MAIN ROAD
77
SHIVANAGARA BANGALORE NORTH
BENGALURU 560 010.
102 . N DEVANANDA
S/O P NARAYANAN
AGED ABOUT 40 YEARS
R/A 63 NILACHAL DHAM BUILDING
1ST FLOOR, 2ND CROSS
HANUMANTHARAYAPPA
ENCLAVE GANIGARAHALLI
BENGALURU 560 090.
103 . SREEVIDYA R W/O RAJASHEKAR
AGED ABOUT 50
R/A NO.56 1ST MAIN
6TH BLOCK, BEL LAYOUT
VIDYARANYAPURA
BENGALURU 560 097.
104 . C GOPINATH REDDY
S/O C VENKATARAMANA REDDY
AGED ABOUT 54 YEARS
R/A NO.1005, 2ND BLOCK
3RD CROSS BEL LAYOUT
VIDYARANYAPURA
BENGALURU 560 097.
105 . RADHA KARUN Y
W/O Y KARUNA KUMAR REDDY
AGED ABOUT 48 YEARS
R/A NO.55 RADHA NILAYAM
3RD MAIN ROAD, SLN LAYOUT
NEAR DOCTORS LAYOUT
NAGANATHAPURA HOSA ROAD
BENGALURU 560 100.
106 . M VENUGOPAL REDDY
S/O P PEDDI REDDY
AGED ABOUT 57 YEARS
R/A NO.51, 3RD MAIN
MEENAKSHINAGAR POST
BASAVESHWARANAGAR
BENGALURU 560 079.
107 . SMT BHAGYA
W/O LATE T RAJANNA
AGED ABOUT 49 YEARS
R/A NO. 338, 7TH CROSS
KEREANGALA, BASAVESHWARANAGAR
78
KAMLANAGARA
BENGALURU 560 079.
108 . N JANAKI RAMAN
S/O N NARASIMHAIAH
AGED ABOUT 46 YEARS
R/A NO.199 5TH B CROSS
CHOWDESWARI NAGAR
LAGGERE, BENGALURU 560 058.
109 . K MURTHY S/O KUPPUSWAMY
AGED ABOUT 49 YEARS
R/A O.232 12TH CROSS
2ND PHASE MANJUNATHANAGAR
BENGALURU 560 010.
110 . MAHALINGEGOWDA D L
S/O LAKSHMEGOWDA
AGED ABOUT 65 YEARS
R/A NO.43 HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI CHIKKABANAVARA
BENGALURU 560 090.
111 . RAMADEVI G W/O G V SHESHAIAH
AGED ABOUT 54 YEARS
R/A NO.166/C, RAILWAY QUARTERS
VASANTHANAGAR
BENGALURU 560 052.
112 . NANJAMMA K W/O GANGANNA
AGED ABOUT 59 YEARS
R/A NO. 35, 2ND CROSS
CHOWDAIAH LAYOUT
ABBIGERE VILLAGE
CHIKKABANAVARA POST
BENGALURU 560 090.
113 . BHAGYAMMA W/O GANESH
AGED ABOUT 41 YEARS
R/A NO.37, HUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI, CHIKKABANAVARA
BENGALURU 560 090.
114 . DEVARAJAIAH S/O MALLAIAH
AGED ABOUT 60 YEARS
R/A NO. MYLARALINGESHWARA NILAYA
MAHADESHWARA LAYOUT
MANJANNA ROAD, KANAKAPURA TOWN
RAMANAGARA DISTRICT 562 117.
79
115 . KESHAVA N S/O NARASIMHA RAO
AGED ABOUT 46 YEARS
R/A 17 BANGAPPA GARDEN
BEHIDN MURALI THEATRE
MUTHLAYANAGARA
BENGALURU 560 052.
116 . RAGHUNANDAN G
S/O GOPALAKRISHNAN
AGED ABOUT 40 YEARS
R/A NO. 3, 2ND CROSS
LINGAPPA LAYOUT
ABBIGERE CHIKKABANAVARA POST
BENGALURU 560 090.
117 . NAGARAJU K G
S/O GANGADHARAPPA
AGED ABOUT 36 YEARS
R/A 2 2/59 KEMPAPURA LAYOUT
KEMPAPURA
CHIKKABANAVARA POST
BENGALURU 560 090.
118 . ARAVIND K J
S/O JAVAREGOWDA
AGED ABOUT 34 YEARS
R/A KEMPAPURA
CHIKKABANAVARA
BENGALURU 560 090.
119 . KRISHNAMURTHY S/O DHANAPAL
AGED ABOUT 43 YEARS
R/A NO.214, NEAR AMBABHAVANI TEMPLE
SHYAMARAJAPURA
BENGALURU 560 097.
120 . RANGANATHA R S/O RANGASWAMY S
AGED ABOUT 38 YEARS
R/A KEMPAPURA LAYOUT
NEAR MANJUNATHA ENCLAVE
CHIKKABANAVARA POST
BENGALURU 560 090.
121 . JAGADISH PRASAD D S/O DAMODARACHARI D V
AGED ABOUT 54 YEARS
R/A NO. KEMPAPURA
CHIKKABANAVARA POST
BENGALURU 560 090.
80
122 . SARAVANAN R S/O RAMAMURTHY C
AGED ABOUT 36 YEARS
R/A NO.436, 3RD CROSS
3RD MAIN ROAD, KAMALANAGAR
BENGALURU 560 079.
123 . D DEVANDRAN S/O DHANAPAL
AGED ABOUT 36 YEARS
R/A NO.214, NEAR AMBABHAVANI TEMPLE
SHYAMARAJAPURA
BENGALURU 560 097.
124 . UMAKANTHA B S/O RAMANNANAYAK
AGED ABOUT 53 YEARS
R/A NO.8, SRIVASTHA HOUSE
1ST CROSS , BASAVESHWARA LAYOUT
GANIGARAHALLI VILLAGE
CHIKKABANAVARA POST
BENGALURU 560 090.
125 . SHADAKSHARI R S/O R RAMAPPA
AGED ABOUT 52 YEARS
R/A 49, 2ND CROSS
1ST MAIN ROAD, MAHARUDRESHWARA NAGAR
KEMPAPURA, CHIKKABANAVARA POST
BENGALURU 560 090.
126 . LAKSHMAMMA W/O VENKATESH
AGED ABOUT 45 YEARS
R/A NO.6, 1ST MAIN
3RD CROSS, MAHADESHWARA NAGAR
BENGALURU 560 090.
127 . S RAJESH
S/O SHANTHAPPAN
AGED ABOUT 52 YEARS
R/A NO.57/58 , 3RD CROSS
MAURTHINAGAR GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU NORTH
BENGALURU 560 090.
128 . PURANDARA SWAMY
S/O LATE M RAMAPPA
AGED ABOUT 49 YEARS
R/A NO.8 PIPELANE ROAD
GANIGARAHALLI, CHIKKABANAVARA POST
BENGALURU 560 090.
81
129 . DIPIKA M W/O DINESH B
AGED ABOUT 33 YEARS
R/A NO.31, 2ND FLOOR
13T MAIN I CROSS
K P AGRAHARA
BENGALURU 560023.
130 . SMT PARVATHAMMA
W/O GOVINDA
AGED ABOUT 46 YEARS
R/A NO.34 GANAPATHI NAGAR
PIPELINE ROAD GANIGARAHALLI
CHIKKABANAVARA POST
BENGALURU 560090.
131 . N T DAS BHOVI
S/O LATE THIMMABHOVI
AGED ABOUT 66 YEARS
R/A GANAPATHI NAGAR LAYOUT
CHIKKABANAVARA POST
BENGLAURU 560090.
132 . NAGENDRA N
S/O LOKESH RAJU N
AGED ABOUT 41 YEARS
R/A GANIGARAHALLI CHIKKABANAVARA POST
YESHWANTHPURA HOBLI
BENGALURU 560090.
133 . SMT MAMATHA
W/O SHIVANNA K N
AGED ABOUT 43 YEARS
R/A NO.26 PIPE LINE ROAD
GANIGARAHALLI
CHIKKABANAVARA
BENGALURU 560090.
134 . SHABEER PASHA
S/O ALLABAKSH
AGED ABOUT 46 YEARS
R/A NO. 1245, RAGHAVENDRA EXTENSION
CHIKKABANAVARA
BENGALURU 560 090.
135 . G RANGARAJU
S/O LATE A GANGAIAH
AGED ABOUT 53 YEARS
NO.5 SAMBRUDHI NILAYA
82
GANIGARAHALLI MAIN ROAD
VIDYARNYAPUR POST
BENGALURU NORTH TALUK
BENGALURU 560 097.
136 . PRASHANT SHENOY L
S/O N LAKSHMANA SHENOY
AGED ABOUT 46
R/A NO.18 SHANTHAPRIYA
AMBHABAVANINAGARA
SOMESHWARA LAYOUT
OPP SHAMBRAM COLLEGE
VIDYARANYAPURA
BENGALURU 560 097.
137 . JAYASHREE G C
W/O THYAGARAJAN R
AGED ABOUT 36 YEARS
R/A NO.B5, UAS CAMPUS QUARTARS
HEBBALA
BANGALORE 560 024.
138 . KOTESHWARA RAO JAMMULA
S/O SIKANDAR RAO J
AGED ABOUT 37 YEARS
R/A NO.63 5TH CROSS
SRI LAKSHMI NARSIMHASWAMY NILAYA
BHDRAPPA LAYOUT
MARUTHINAGAR RMV II STAGE (POST)
NEAR G R KALYANA MANTAPA
BANGALORE 560 094.
139 . VENKATARAMANA S
S/O SOORYANARAYAN KEDILAYA
NO.F14 VISHWAS GOWRI ESPANA
NANJAPPA CIRCLE
VIDYARNYAPURA
BANGALORE 560 097.
140 . PRAKASH S M
S/O SHIVAIAH S M
GED ABOUT 39 YEARS
R/A NO. A305 9/10
KEERTHI CHALET APARTMENTS
COCONUT GROOVE LAYOUT
PAPAIAH LAYOUT HORAMAVU
BENGLAURU 560 043.
83
141 . NARAIN ADINARAYANAN
S/O KALIYAPPAN ADHINARAYANAN
AGED ABOUT 44 YEARS
R/A NO.C1401, MERA HOMES APARTMENTS
SEEGEHALLI, HOSKOTE MAIN ROAD
NEAR SHELL PETROL BUNK
BENGALURU 560 067.
142 . RADHIKA M
W/O G RAMESH
AGED ABOUT 50 YEARS
R/A NO. 47/1 1ST FLOOR
LAKSHMI VENKATESHWARA NILAYA
12TH MAIN 1ST STAGE 1ST PHASE
GOKULA MATHIKERE
BENGALURU 560 054.
143 . PRAMOD SARATHY
S/O SARATHY D
AGED ABOUT 37 YEARS
R/A NO. 153, 9TH MAIN
BEHIND AMBEDKAR COLLEGE
J C NAGAR BENGALURU NORTH
MAHALAKSHMIPURAM
BENGALURU 560 086.
144 . K A BAIRAREDDY
S/O K A ASHWATHAREDDY
AGED ABOUT 46 YEARS
R/A NO. 837. 3RD STAGE
BEML LAYOUT
RR NAGARA S M DIGITAL STUDIO
BENGALURU 560 098.
145 . MAHANTESH HANCHINAL
S/O SIDDAPPA B HANCHINAL
AGED ABOUT 37 YEARS
R/A NO. A305 9/10
COCONUT GRAVE LAYOUT
KEETHI CHALET APARTMENTS
HORAMAVU, BENGALURU 560 043.
146 . ASHOK REDDY A
S/O ASHWATHAPPA
AGED ABOUT 36 YEARS
R/A NO.45 WOOD LAND LAYOUT
BYLADAKERE VILLAGE
HESARAGATTA HOBLI, BENGALURU NORTH
BENGALURU 560089.
84
147 . VENKATESH S
S/O SRINIVASALU REDDY
AGED ABOUT 46 YEARS
R/A NO.05 12TH A CROSS
GOBBANNA LAYOUT
6TH BLOCK RAJAJINAGAR
BENGALURU 560 010.
148 . MAHALAKSHMI S
D/O A SRINIVASALU REDDY
AGED ABOUT 37 YEARS
R/A NO.05 12TH A CROSS
GOBBANNA LAYOUT
6TH BLOCK RAJAJINAGAR
BENGALURU 560 010.
149 . SURESH C S/O CHINNAPAYYA
AGED ABOUT 37 YEARS
R/A A305 9/10, KEERTHI CHALET APARTMENTS
COCONUT GROOVE LAYOUT
PAPAIAH LAYOUT, HORAMAVU
BENGALURU 560 043.
150 . SHOBHARANI W/O CHANDAR T R
AGED ABOUT 43 YEARS
R/A NO.363 1ST AND 2ND STAGE
13 B CROSS 10TH MAIN SECTOR B
YELAHANKA NEW TOWN
BANGALORE 560 064.
151 . PRADEEP N S/O T NARAYANASWAMY
AGED ABOUT 34 YEARS
R/A NO.18 1ST CROSS
SAPATHAGIRI LAYOUT
VIDYARANYA PURA
BENGALURU 560 097.
152 . ARCHANA DAS W/O ANIL KUMAR SINGH
AGED ABOUT 37 YEARS
R/A NO.410, DURGA NIVASA APARTMENTS
ODERAHALLI VILLAGE
M S PALYA NEAR KOUSHIRAMNAGAR
BENGALURU 560097.
153 . M KANAGARAJ S/O P MUTHAYYA SHETTY
AGED ABOUT 40 YEARS
R/A NO.18 4TH A, WEST CROSS
RICHAS GARDEN
85
RAMAMURTHY NAGARA
BENGALURU 560 016.
154 . PRAVIN PREMKUMAR HOSBETKAR
S/O PREMKUMAR VASUDEV HOSBETKAR
AGED ABOUT 40 YEARS
R/A NO.25, 4TH CROSS
AMAYJOTHI NAGAR, VIJAYANAGAR
BENGALURU 560 040.
155 . NISHITHA PRAVIN HOSBETKAR
W/O PRAVIN PREMKUMAR HOSBETKAR
AGED ABOUT 34 YEARS
R/A NO. 25 4TH CROSS
AMAYJOTHI NAGAR
VIJAYNAGAR
BENGALURU 560 040.
156 . G ASHWINI W/O R BHARATH
AGED ABOUT 37 YEARS
R/A NO.32 2ND CROSS
PRAKRUTHI LAYOUT
BEHIND B NATURAL JUICE FACTORY
SINGAPURA VILLAGE ABBIGERE
CHIKKABANAVARA
BENGALURU 560 090.
157 . VINAY BHATT K
S/O LATE H R KUMAR
AGED ABOUT 33 YEARS
R/A NO.T-6 SITE NO.1 AND 2
3RD FLOOR VISHWAS GOWRI EXPANA
APARTMENT NEAR DWARAKA
CONVENTION HALL
VIDYARANAYA PURA
BENGALURU 560 097.
158 . SARASWATHI
W/O LATE R KRISHNAPPA
AGED ABOUT 51 YEARS
R/A NO.17 11TH CROSS
L N PURAM SRIRAM PURAM
BENGALURU 560 021.
159 . DEVARAJU R
S/O RAJANNA
AGED ABOUT 35
R/A NO.20 RAJARATHNA NILAYA
4TH MAIN 3RD CROSS
86
MAHALAXMINAGAR
TUMKUR 572 103.
160 . MUNINARAYANA R
S/O RANGAPPA
AGED ABOUT 36 YEARS
R/A NO. NIDARAMANGALA
MALUR TALUK
KOLAR DISTRICT 563 137.
161 . KUMARASWAMY B
S/O LATE CHINNABATHYAPPA GOWDA
AGED ABOUT 39 YEARS
R/A NO.16 1ST MAIN
ENRICH GARDEN CITY LAYOUT
MEDIAGRAHARA VIDYARANYA POST
BENGALURU 560 097.
162 . C SURESH KUMAR
S/O CHANNAIAH
AGED ABOUT 49 YEARS
R/A NO.1 OPPSITE B R ACADEMY
ENRICH GARDEN CITY LAYOUT
MEDIAGRAHARA VIDYARANAPURA POST
BANGALORE 560 097.
163 . NATARAJU S N
S/O NAGARAJU S V
AGED ABOUT 38 YEARS
R/A NO.33 ENRICH GARDEN CITY LAYOUT
MEDIAGRAHARA
VIDYARANYAPURA POST
BENGALURU 560 097.
164 . RASHMI B N
W/O RAVINDRAKUMAR C N
AGED ABOUT 36 YEARS
R/A NO.101 3RD A MAIN ROAD
2ND CROSS BALAJI LAYOUT
VIDYARANYAPURA
BENGALURU 560097.
165 . DIVAKAR B NAYAK S/O B H NAIK
AGED ABOUT 36 YEARS
R/A NO. 17/18
T-304 SAKURA HEIGHTS
2ND MAIN KARNA CHAND LAYOUT
KARIYANAPALYA
BENGALURU 560 084.
87
166 . RAVI P D
S/O DEEPAK
AGED ABOUT 33 YEARS
R/A NO.137 2ND PHASE
MEDIAGRAHARA VILLAGE
YELAHANKA HOBLI, VIDYARANYAPURA POST
BANGALORE NORTH, BANGALORE 560 097.
167 . NAGESH R S/O RAMU C
AGED ABOUT 43 YEARS
R/A NO.95 SHARADA NAGAR
YELAHANKA NEW TOWN
BANGALORE 560 065.
168 . S SUBRAMANI REDDY
S/O SUKKAREDDY
AGED ABOUT 57 YEARS
R/A NO.70 15TH CROSS
B K NAGAR YESHWANTHPURA
BENGALURU 560 022.
169 . SHIVARAMA REDDY
S/O VENKATARAMAN REDDY C
AGED ABOUT 63 YEARS
R/A NO. 248 1ST MAIN ROAD
MES ROAD BANDAPPA LAYOUT
GOKUL MATHIKERE
BENGALURU 560 054.
170 . K KRISHNAIAH
S/O LATE C H PEDDAKONDAIAH
AGED ABOUT 41 YEARS
R/A OLD NO.36, NEW NO. 11
10TH CROSS 13TH MAIN
GOKULA I STAGE I PHASE
MATHIKERE, BENGALURU 560 054.
171 . V KRISHNA REDDY
S/O LATE SANJEEVA REDDY
AGED ABOUT 57 YEARS
R/A NO. 8 6TH MAIN ROAD
MOHAN KUMAR NAGAR
BENGALURU 560 022.
172 . M P GIRISH
S/O PUTTAMAHADEVEGOWDA
AGED ABOUT 45 YEARS
R/A NO.641/1, BUCHANNA COMPOUND
88
1ST MAIN ROAD, NEAR ESWARA TEMPLE
MATHIKERE, BENGALURU 560 054.
173 . S N GOPINATH S/O M NARASIMHA REDDY
AGED ABOUT 48 YEARS
NO.51 4TH CROSS, 4TH MAIN ROAD
AIYAPPA REDDY GARDEN
LIC COLONY YESHWANTHPURA
BENGALURU 560 022.
174 . CHAMUNDI S., D/O SAMARAJI
AGED ABOUT 27 YEARS
R/A NO.55 17TH CROSS
MUTHYALANAGAR, BENGALURU 560 022.
175 . C ESWARAPPA S/O JULAPPA
AGED ABOUT 58 YEARS
R/A NO.22/4 3RD CROSS
11TH MAIN SREERAMA LAYOUT
KAMMAGONDANAHALLI
BENGALURU 560 015.
176 . GANGIREDDY BRAHMAIAH
S/O PAPPANNA
AGED ABOUT 38 YEARS
R/A NO.60 KALANAGAR MAIN ROAD
KAMMAGONDANAHALLI
NEAR INDIAN OVERSEAS BANK
BENGALURU 560 015.
177 . K BALANARAYANA S/O K CHINAVENGAIAH
AGED ABOUT 41 YEARS
R/A NO.60 KALANAGAR MAIN ROAD
KAMMAGONDANAHALLI
BENGALURU 560 015.
178 . K MALYADRI S/O K MALKONDAIAH
AGED ABOUT 38 YEARS
R/A 09 B T PURUSHOTTAM ROAD
NEAR CENTRAL BANK
F BUS STOP ABBIGERE
BENGALURU 560 090.
179 . K R BHAGYAMMA W/O ESWARAPPA
AGED ABOUT 52 YEARS
R/A 22/4 3RD CROSS
11TH MAIN SREERAMA LAYOUT
KAMMAGONDANAHALLI
BENGALURU 560 015.
89
180 . CHANDRA SHEKAR N
S/O NARAYAN SWAMY
AGED ABOUT 33 YEARS
R/A NO.2/1 GUNIAGRAHARA
HESARAGATTA HOBLI
BANGALORE NORTH
BANGALORE 560 097.
...PETITIONERS
(BY SRI VENUGOPAL C N, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY THE SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M S BUILDINGS
BENGALURU-560001
BY ITS SECRETARY.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU-560 020.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU-560020
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K. KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DATED 30.10.2018 ISSUED BY THE R-2 VIDE
ANNEXUE-G TO THE EXTENT IT COVERS PROPERTY BEARING
SY.NOS.1/22, 26, 27, 31, 34/1, 34/2, 34/5, 35, 36, 40/3, 41/3, 65/1
AND 85/2 OF GANIGARAHALLI VILLAGE, SURVEY NO.21/4 OF
SOMASHETTIHALLI VILLAGE, SURVEY NO.11/23, 11/24O AND 1/1
OF LAKSHMIPURA VILLAGE SURVEY NOS.8/1B, 9/1B, 10/1B,
11/1B, 12/B AND 13/B OF SHAMARAJAPURA VILLAGE, SURVEY
NO.35/3 OF SOMASHETTIHALLI, SURVEY NOS.9, 8, 12 AND 19/7
OF GANIGARAHALLI VILLAGE, SURVEY NOS.56/2 OF
LAKSHMIPURA, SURVEY NOS.31/2 AND 30/5 OF BYALAKERE
VILLAGE AND SURVEY NOS.45, 45/1, 45/2, 45/3 AND 46/2 OF
MEDIAGRAHARA VILLAGE AND ETC.
90
IN W.P.No.6981/2021
BETWEEN:
1. SMT BHUVANESHWARI.P
W/O PALANISWAMY.P
AGED ABOUT 38 YEARS
R/A NO. 304,7TH MAIN ROAD KHB
B SECTOR,YELAHANKA NEW TOWN,
BANGALORE NORTH
BANGALORE 560 064.
2. PALANISWAMY.V
S/O VENKATARAJUNAIDU
AGED ABOUT 53 YEARS
R/A. NO. 304,7TH MAIN ROAD,
KHB B SECTOR YELAHANKA NEW TOWN
BANGALORE NORTH
BENGALORE 560 064.
3. K VENKATESHWARAREDDY
S/O K NAGIREDDY
AGED ABOUT 39 YEARS
R/A NO. 34,SLV HARIDHAN
NO.203,2ND FLOOR,BHEL LAYOUT
1ST CROSS,1ST MAIN MS PALYA,
VIDYARANYAPURA,
BENGALURU 560 097.
4. AMULYA G. T
W/O RAJESH.G
AGED ABOUT 29 YEARS
R/A NO. 97,ACHYUTHANILAYA 1ST MAIN
2ND CROSS,NANJUNDAPPA LAYOUT,
CHIKKABOMMASANDRA GKVK POST,
YELAHANKA NEW TOWN
BENGALURU 560 065.
5. ARUNDHATHI
W/O L.G. BALAJI
AGED ABOUT 59 YEARS
R/A NO. 128, 1ST FLOOR ASHOK NAGAR,
GANGAMMA LAYOUT 16TH CROSS,
BANASHANKARI 1ST STAGE
BENGALURU 560 050.
6. KOWSHIK M P
PURUSHOTHAMMA M S
91
AGED ABOUT 37 YEARS
R/A NO. 30, GROUND FLOOR
1ST MAIN, 1ST BLOCK,
NEAR SAIBABA TEMPLE,
THYAGARAJANAGAR
BENGALURU 560 028.
7. UMA B S
W/O SURESH P K,
AGED ABOUT 33YEARS,
R/A NO.25, 16TH B MAIN,
J.C.NAGARA, KURUBARAHALLI,
BENGALURU 560 086.
8. ANANDKUMAR G
S/O GOVINDARAJU,
AGED ABOUT 44 YEARS,
R/A NO.60, 18TH CROSS,
BANDAPPAGARDEN,
MUTHYALANAGARA,
BENGALURU 560 054.
9. SOURA ROY
S/O SOMANATHA ROY,
AGED ABOUT 35YEARS,
R/A NO.2A,SLN ENCLAVE, DODABETTAHALI,
2ND CROSS, AMBABHAVANI LAYOT,
VIDYARANYAPURA POST,
BENGALURU 560 097.
10. RAMESH ANJANEYALU
S/O SHABASHIVA RAO,
AGED ABOUT 37 YEARS,
R/A NO.02, SAI GOVINDAM,
SLN ENCLAVE, AMBABHAVANI LAYOUT,
6TH CROSS, DODDABETAHALI,
VIDYARANYAPURA POST,
YELAHANKA HOBLI,
BENGALURU 560 097.
11. NARAYANAPPA H
S/O LATE HANUMAPPA
AGED ABOUT 70 YEARS
R/A 436 12TH CROSS,
SADASHIVANAGAR
BENGALURU 560 080.
12. VINAY JOSHI G
S/O GURURAJ B JOSHI
AGED ABOUT 30 YEARS
92
R/A NO 24 SHREE RESIDENCY,
1ST MAIN,1ST BLOCK
BEL LAYOUT, VIDYARANYAPURA
BENGALURU 560 097.
13. NIJALINGAPPA
S/O BASAVARAJ
AGED ABOUT 36 YEARS
R/A NO NA 26, BEL
SOUTH COLONY, JALAHALLI POST
BENGALURU 560 013.
14. MANJUNATHA C.S
S/O SANKARAPPA C.J,
AGED ABOUT 37 YEARS
R/A NO NA274,BEL SOUTH COLONY,
JALAHALLI POST, BENGALURU 560 013.
15. ANAND KUMAR. G
S/O VENKATAIAH
AGED ABOUT 57 YEARS
R/A NO 20,HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI PIPELINE ROAD,
BENGALURU 560 090.
16. ANAND. S
S/O T. SRIRAM,
AGED ABOUT 40 YEARS
R/A NO 127 HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI PIPELINE ROAD,
BENGALURU 560 090.
17. RAMU
S/O PENCHALAIAH,
AGED ABOUT 61 YEARS
R/A NO 78, HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI PIPELINE ROAD,
CHIKKABANAVARA POST,
BENGALURU 560 090.
18. T PRABHAKARAN
S/O S IDAYAKUMAR,
AGED ABOUT 58 YEARS,
R/A NO 84 AND 85, HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI PIPELINE ROAD,
BENGALURU 560 090.
19. K SUNDARAMURTHY
S/O B A KRISHNASWAMY NAIDU,
93
AGED ABOUT 65 YEARS
R/AT NO 07, HANUMANTHARAYAPPA ENCLAVE
GANIGARAHALLI PIPELINE ROAD,
BENGALURU 560 090.
20. VENKATESH K
S/O V. KRISHNAMURTHY,
AGED ABOUT 35 YEARS
R/A NO 55, 1ST MAIN, SHAMARAJAPURA,
AMBABHAVANI TEMPLE ROAD,
BENGALURU NORTH, VIDYRANYAPURA POST,
BENGALURU 560 097.
21. S K NAWABAR ROHAMAN
S/O USIAR ROHAMAN,
AGED ABOUT 45 YEARS,
R/A NO 303, 2ND CROSS
2ND MAIN, NEAR AMBABHAVANI TEMPLE,
SHAMRAJAPURA BENGALUR NORTH
BENGALURU 560 097.
22. S K NAJIMAR RAHAMAN
S/O USAIR ROHAMAN,
AGED ABOUT 45 YEARS
R/A NO 303, 5TH CROSS
NEAR AMBABHAVANI TEMPLE
SHAMRAJAPURA, BENGALUR NORTH
BENGALURU 560 097.
23. DAMODHARAN MODALIAR S
S/O SRINIVASA MODALIAR,
AGED ABOUT 39 YEARS ,
R/A NO 92, 9TH CROSS SHAMARAJAPURA
YELAHANKA HOBLI, BENGALURU NORTH
BENGALURU 560 097.
24. CHITRA S
W/O DAMODARAN MODALIAR,
AGED ABOUT 30 YEARS
R/A NO 11, 8TH CROSS, SHAMARAJAPURA,
YELAHANKA HOBLI,
BENGALURU NORTH,
BENGALURU 560 097.
25. RAVINDRAN V
S/O VENAKTESHA REDDY C,
AGED ABOUT 62 YEARS,
R/A NO 100, 2ND MAIN,
4TH CROSS, MV LAYOUT,
94
VIRUPAKSHAPURA,THINDLU MAIN ROAD
KODIGEHALLI,
BENGALURU 560 097.
26. V GOVINDAN
S/O VENKATESHA REDDY,
AGED ABOUT 53 YEARS,
R/A NO.19, 2ND MAIN,
4TH CROSS, MV LAYOUT,
VIRUPAKSHAPURA, THINDLU MAIN ROAD
KODIGEHALLI, BENGALURU 560 097.
27. SHAMBHONATH K S
S/O SHIVANANJAMURTHY K,
AGED ABOUT 51 YEARS,
R/A 15, 3RD MAIN, 3RD CROSS,
BIKASHIPURA,VISHWA LAYOUT,
BSK 5TH STAGE, BENGALURU 560 111.
28. MOHAN VELU T
S/O TULASIRAMAN J
AGED ABOUT 53 YEARS
R/A NO.180, 11TH MAIN ROAD,
3RD STAGE, WEST OF CHORD ROAD,
MANJUNATHANAGARA,
BENGALURU 560 010.
29. AJAYAN P
S/O RAGHAVAN P
AGED ABOUT 55 YEARS
R/A NO.119, 14TH MAIN ROAD
HMT LAYOUT, 1ST BLOCK,
VIDYARANYAPURA, BENGALURU 560 097.
30. THIMMAKKA
W/O LATE VENKATASWAMY,
AGED ABOUT 70 YEARS
R/A NO.183,GKVK ROAD
THINDLU,VIDYRANAYAPURA POST,
BENGALURU 560 097.
31. SAJITH N
S/O M P NARAYANAN,
AGED ABOUT 42 YEARS,
R/A NO.681,KARTHIKA,5TH MAIN,
MES ROAD,MUTHYALANAGAR
BENGALURU 560 054.
95
32. RAJESH PRABHU
S/O LAKSHMANPRABHU,
AGED ABOUT 40 YEARS,
R/A NO.76,LAKSHMANSANKALP,
NEAR SAIPURNA PARADISE,ROYAL PLACID
PHASE 3, SOMASUNDARPALYA
HSR LAYOUT, 2ND SECTOR,
BENGALURU 560 102.
33. NARAYANAPPA H
S/O LATE HANUMANTHAPPA,
AGED ABOUT 68 YEARS,
R/A NO.14,2ND CROSS, 16TH MAIN
HMT LAYOUT, MATHIKERE
BENGALURU 560 054.
34. KEMPEEREGOWDA H P
S/O PAVADIGOWDA,
AGED ABOUT 71 YEARS,
R/AT 60, CHANNAKRISHNAPPA BUILDING
THINDLU MAIN ROAD,
NEAR NANJAPPA CIRCLE,
VIDYARANYAPURA
BANGALORE 560 097.
35. PRABHAVATHI V
W/O VELU.R
AGED ABOUT 57 YEARS,
R/AT C/14, 2ND CROSS,
ROBERTSON BLOCK, RAMACHANDRAPURAM,
BANGALORE NORTH, SRIRAMPURAM
BENGALURU 560 021.
36. HEMA V
W/O DEEPAK
AGED ABOUT 37 YEARS,
R/AT NO.25, GANAPATHINAGARA,
GANIGARAHALLI PIPELINE ROAD,
CHIKKABANAVARA POST, BENGLAURU NORTH
BENGALURU 560 090.
37. NAGAMANI
W/O VENKATESHAMURTHY
AGED ABOUT 37 YEARS,
R/AT NO.214/4, KARNATAKA LAYOUT,
2ND STAGE, KAVERINAGARA,
KURUBARAHALLI, PIPE LINE ROAD,
BENGLAURU 560 079.
96
38. RAMESH.G.P
S/O PUTTAPPA G I,
AGED ABOUT 42 YEARS,
R/A NO 55, GANAPATHINAGAR,
GANIGARAHALLI, CHIKKABANAVARA,
BENGALURU 560 090.
39. SRINIVASA M
S/O MUNIYAPPA,
AGED ABOUT 32 YEARS,
R/ NO 179/2, KEBBE PALYA,
SOMESHETTIHALLI,
CHIKKABANAVARA POST,
BENGALURU 560 090.
40. NARAYANA K N
S/O HOTTEGAPPA ,
AGED ABOUT 46 YEARS,
R/A GANAPATHINAGAR,
GANIGARAHALLI, CHIKKABANAVARA,
BENGALURU 560 090.
41. POORMIMA
W/O PUTTARAJU K S,
AGED ABOUT 36 YEARS,
R/A GANAPATHINAGAR LAYOUT,
GANIGARAHALLI, BENGALURU 560 090.
42. VIJAYASARATHY C
S/O G CHIKKANANAIAH,
AGED ABOUT 55 YEARS,
R/A NO.05, DEFENCE COLONY
1ST MAIN, NAGASANDRA POST
BAGALAGUNTE MAIN ROAD,
BENGALURU 560 076.
43. LATHA
W/O K M VISHWANATHA,
AGED ABOUT 32 YEARS,
R/A NO.582/10, 5TH CROSS,
7TH MAIN, K.N. EXTENSION,
TRIVENI ROAD, YESHWANTHAPURA,
BENGALURU 560 022.
44. BALAKRISHNA S KARKERA
S/O SHEENA M AMEEN,
AGED ABOUT 48 YEARS,
R/A 38/1, 16, 4TH CROSS
KEMPAPURA MAIN ROAD,
97
GANIGARAHALLI EXTENSION
BENGALURU 566 090.
44. VIMAL RAJ I
S/O IRUDAYARAJ A,
AGED ABOUT 28 YEARS,
R/A NO.77, BACHANNA LAYOUT,
SILUVEPURA ROAD,DODDABYALAKERE
HESARAGHATTA POST
BENGALURU 560 089.
...PETITIONERS
(BY SRI C.N. VENUGOPAL, ADVOCATE AND
SRI D.R RAVISHANKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
M.S BUILDINGS,BENGALURU 560 001
REPRESENTED BY ITS SECRETARY
2. THE COMMISSIONER
THE BENGALURU DEVELOPMENT AUTHORITY, T
CHOWDAIAH ROAD, BENGALURU 560 020.
3. THE SPECIAL LAND ACQUISITION OFFICER,
BANGALORE DEVELOPMENT AUTHORITY
CHOWDAIAH ROAD, BENGALURU 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K.KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DTD.30.10.018 ISSUED BY THE R-2 VIDE
ANENXUR-A, A1, A2, A3 TO THE EXTENT IT COVERS PROPERTY
BEARING THE PETITIONERS NO.1 TO 7 (WOODLAND LAYOUT)
AR SITE OWNERS PURCHASED IN SY NO.30/5 31/2 OF
GANIGARAHALI VILLAGE, PETITIONER 8 TO 12 ARE
CONCERNED THE LAYOUT (SLN ENCLAVE) FORMED IN SY
NO.15/7, 15/20, 15/4 OF DODDABETTAHALLI VILLAGE, IN SO FAR
AS PETITIONER NO.13 TO 14 ARE CONCERNED THE LAYOUT
(ENRICH GARDEN) FORMED IN SYNO.48/1 48/4 MEDI AGRAHARA
VILLAGE, SO FAR AS PETITIONER 15 TO 19 ARE CONCERNED,
THE LAYOUT (HANUMANTHARAYAPPA ENCLAVE) FORMED IN
SY NO.9, 19/7, 8 OF GANIGARA HALLI VILLAGE, PETITIONER
NO.20 TO 35 IS CONCERNED (SHAMARAJAPURA LAYOUT) THE
98
SITE BEARING SY NO.8/1B, 9/1B, 10/1B, 11B, 12B, 13B OF
SHAMRARAJAPURA VILLAGE IN SO FAR AS PETITIONER NO.36
TO 42 IS CONCERNED THE LAYOUT (GANAPATHI NAGARA)
FORMED IN SY NO,.27M 231, 63/3 OF GANIGARAHALLI VILLAGE
IN SO FAR AS PETITIONERS NO.42 TO 43 IS CONCERNED THE
LAYOUT (MARUTHI NAGARA) FORMED IN SY NO.27, 31, 63/3 OF
GANIGAARAHALI VILLAGE, IN SO FAR AS PETITIONER NO.45 IS
CONCERNED THE LAYOUT (BACHANNA LAYOUT) THE SITE
BEARING SY NO.73/5, 73/6, 74/4, 74/6 BYALAKERE VILLAGE AND
ETC.
IN W.P.No.6986/2021
BETWEEN:
K BALARAM
S/O KRISHNASWAMY,
AGED ABOUT 72 YEARS,
SCIENTIFIC NURSERY ,
R/A 559, DOLLARS COLONY, RMV-II STAGE,
KRISHNA GARDENIA APARTMENT,
BANGALORE 560 094.
...PETITIONER
(BY SRI. C.N. VENUGOPAL, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP.BY THE SECRETARY,
DEPARTMENT OF URBAN DEVELOPMENT
M.S.BUILDINGS,
BENGALURU 560001.
BY ITS SECRETARY.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
BENGALURU 560020.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
T.CHOWDAIAH ROAD,
BENGALURU-560020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K.KRISHNA, ADVOCATE FOR R-2 & R-3)
99
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DTD.30.10.2018 ISSUED BY THE R-2 VIDE
ANNEXURE-G TO THE EXTENT IT COVERS THE SCHEDULE
PROPERTY OF THE PETITIONER BEARING SY NO.34, 36, 37 OF
MEDI AGRAHARA YALAHANKA HOBLI, BENGALURU NORTH
TALUK AS PER SCHEDULE-A AND B AND ETC.
IN W.P.No.6988/2021
BETWEEN:
1. SAMUEL SUKUMAR
S/O DEVAPRASAD
AGE ABOUT 65 YEARS
R/ANO 167 SFS 407 4TH PHASE
YELAHANKA NEW TOWN
BANGALORE 560069.
2. SHASHANK DEVAPUR
S/O VASANT DEVAPUR
AGE ABOUT 36 YEARS
R/A 722/A VINAYAKANAGAR
A BLOCK KONENENA AGRAHARA
VIMANAPURA POST , BENGALURU 560070.
3. SMT M S UMA
W/O P N RADHAKRISHNA
AGED ABOUT 61 YEARS
R/AT NO 107, 4TH CROSS
13TH MAIN ROAD, ALCOBOO NAGAR,
BTM 1ST STAGE , BENGALURU 560068.
4. M JAIKANTHAN
S/O D MOHAN
AGE ABOUT 45 YEARS
R/A NO 04 , G RAMAIAN ELCAVE
HESSARGHATTA MAIN ROAD
VIDYARANYAPURA POST
BENGALURU 560 097.
5. SHIVALINGAPPA N G
S/O VISWANATHA N G
AGE ABOUT 48 YEARS
R/ANO 28,1ST CROSS , G RAMAIAH ENCLAVE
NEAR BEST COUNTY BUS STOP HESARGATTA ROAD
VIDYARANYAPURA POST
BENGALURU 560 097.
100
6. MANJUNATHA G H
S/O LATE HANUMANNA AGE ABOUT 65 YEARS
R/ANO 32/1 SRI DURGA NILAYA
2ND MAIN, 7TH CROSS
CHAMUNDESHWARI LAYOUT
VIDYARANYAPURA POST
BENGALURU 560 097.
7. PRAJWAL N SHINDE
S/O LATE H NAGESH RAO
AGE ABOUT 32 YEARS
R/A NO 2706/1 1ST FLOOR
4TH A MAIN ,4TH CROSS, E BLOCK SAHAKAR NAGAR
BENGALURU 560 097.
8. HARISH P
S/O S V PRABHAKARA RAO
AGE ABOUT 37 YEARS
R/ANO 17 ,8TH CROSS NANJAPPA LAYOUT
VIDYARANYAPURA POST
BENGALURU 560 097.
9. DEEPAK P
S/O PRABHAKARA RAO
AGE ABOUT 33 YEARS
R/AT NO 17, 8TH CROSS NANJAPPA LAYOUT
VIDYARANYAPURA POST
BENGALURU 560 097.
10 . NAGARAJ M
S/O LATE MALLAIAH
AGED ABOUT 48 YEARS
R/A 42/2A/10, 9TH CROSS
ATTUR LAST BUS STOP
SANTHOSH NAGAR
YELAHANKA
BENGALURU 560064.
11 . ANAND M J
S/O JAKANACHAR M
AGED ABOUT 50 EYARS
R/A NO.26, 5TH CROSS
8TH MAIN ROAD,
SAPTHAGIRI LAYOUT
NEAR NARAYANA E KCHO SCHOOL
VIDYARANYAPURA
BENGALURU 560 097.
101
12 . ARCHANA
D/O SIDRAM JADHAV
AGED ABOUT 38 YEARS
R/A NO.41,SRI LAKSHMI NARASHIMA NILAYA
CHANDRAPPA LAYOUT
276, CHIKKABETTAHALLI
HESARAGHATTA MAIN ROAD
M S PALYA, VIDYARANYAPURA
BENGALURU 560 097.
13 . M N KAMALAKARA MURTHY
S/O M V NEELAKANTACHAR
AGED ABOUT 9 YEARS
R/A NO.36/1, 7TH CROSS
8TH MAIN, SPATHAGIRI LAYOUT
VIDYARANYAPURA , BENGALURU 560097.
14 . SELVENDRAN M
S/O MURUGESAN K
AGED ABOUT 41 YEARS
R/A NO.604,A BLOCK
C TYPE MULTISTORE APARTMENT
BEL COLONY, JALAHALLI
BENGALURU 560 013.
15 . SHANANDA GANESH L
S/OLATE B LINGAPPA,
AGEDA BOUT 54YERS,
R/A NO.53, 12TH CROSS,
NANJAPPALAYOUT,
VIDYARANYAPURA POST,
BENGALURU 560 097.
16 . SIVAKUMAR R
S/O RAMADOSS,
AGED ABOUT 45YES,
R/A NO.C-42,BEL COLONY, JALAHALLI POST,
BENGALURU 560 013.
17 . NALLAYAN A
S/O ARULSAMY M,
AGED ABOUT 44 YEARS,
R/A NO. D-5,R/A NO.C-42,
BEL COLONY, JALAHALLI POST,
BENGALURU 560 013.
18 . HRUSHIKESH BISWAL
S/O HALADHAR BISWAL,
AGED ABOUT 46 YEARS,
102
R/A NO.144/B, 11TH B CROSS,
BHADRAPPA LAYOUT,
SANJAYANAGARA POST,
BENGALURU 560 094.
19 . B M RAMESH
S/O LATE MUTTHANNA
AGED ABOUT 49 YEARS
R/A NO. 82,NEAR GOVERNMENT
SCHOOL DODDABYLAKERE
SHIVAKOTE POST
BENGALURU 560 089.
20 . PANGALA DESAIAH
S/O LATE KANCHI MANDADI
AGED ABOUT 54 YEARS
R/A NO. 28, SAMRUDHI NILAYA
3RD CROSS, 2ND MAIN
SAPTHAGIRI LAYOUT
VIDYARANYAPURA
BENGALURU 560 097.
21 . BHAGYAMMA R
W/O LATE SATHISH
AGED ABOUT 35 YEAWRS
R/A NO. 22, DODDA BYLAKERE
BYLAKERE SHIVAKOTEL POST
BENGALURU NORTH TLAUK
HESARAGHATTA HOBLI,
BENGALURU 560 089.
22 . H M SIDDALINGASWAMY
S/O MARIGANGAPPA H S
AGED ABOUT 46 YEARS
R/AT NO. 880, 4TH MAIN
KAMALA NEHRU EXTENSION
YESHWANTHPUR
BENGALORE 560 022.
23. NITHIN B JAIN S/O BABULAL
AGED ABOUT 28 YEARS
R/A NO. 1075, 5TH CROSS
4TH MAIN E N EXTENSION
YESHWANTHPUR
BANGALORE 560 022.
24 . CHELARAM
S/O LAXMAN RAM
AGED ABOUT 56 YEARS
103
R/A DHANALAXMI HARD WEAR
M. S PALYA CIRCLE
HESARAGATTA MAIN ROAD,
VIDYARANYAPUR POST
BENGALURU 560 097.
25 . CHUNNI LAL
S/O LIKHAMA RAM
AGED ABOUT 41 YEARS
R/A NO. BHAVANI HARDWARE AND ELECTRICALS
NO.02,LAXMIPUR CROSS
HESARAGATTA MAIN ROAD,
VIDYARANAYAPUR POST
BENGALURU 560 097.
26. SITHADEVI
W/O CHUNILAL
AGED ABOUT 34 YEARS
R/AT BHAVANI HARDWARE AND ELECTRICALS
LAXMIPUR CROSS, HESARAGATTA MAIN ROAD
VIDYARANYAPURA POST
BENGALURU 560097.
27 . PRADEEP KUMAR P
S/O PADMANABHAN P
AGED ABOUT 42 YEARS
R/A NO. 809/91, 3RD MAIN ROAD,
4TH BLOCK RAJAJI NAGAR
BENGALURU 560 010.
28 . ALOK PRAKASH PATEL
S/O PRASANNA KUMAR PATEL
AGED 44 YEARS,
R/AT NO.951/44, 8TH CROSS,
13TH MAIN, 1ST STAGE, I PHASE,
GOKULA EXTENSION, MATHIKERE,
BANGALORE 560 054.
29 . MAROTI
S/O ZAREPPA
AGED 51 YEARS,
R/AT NO.313, 4TH B MAIN,
A.M.S. LAYOUT, VIDYARANYAPURA POST,
BENGALURU 560 097.
30 . LAKSHMAMMA W/O ANJINAPPA
AGED 67 YEARS,
R/AT NO.37, PIPE LINE ROAD,
GNAPATHI NAGARA,
104
GANIGARAHALLI, CHIKKABANAVARA,
BANGALORE 560 090.
31 . SAKAMMA W/O HUCHANNA
AGED 74 YEARS,
R/AT NO.120, OLD NO.46,
GANIGARAHALLI, CHIKKABANAVARA,
BENGALORE 560 090.
32 . VEERANNA H
S/O HANUMANTHARAYAPPAH
AGED ABOUT 52 YEARS,
R/AT NO.94 GANIGARAHALLI
CHIKKABANAVARA
BANGALORE 560 090.
33 . HUCHANNA
S/O HANUMAIAH
AGED ABOUT 75 YEARS,
R/AT NO.120 OLD 46
GANIGARAHALLI CHIKKABANAVARA
BANGALORE 560 090.
34 . HANUMAKKA
W/O MUNIYAPPA
AGED ABOUT 49 YEARS
R/AT NO.45, GANIGARAHALLI
CHIKKABANAVARA
BENGALURU 560 090.
35 . ZAHID HUSSAIN
S/O MALIK HUSSAIN
AGED ABOUT 31 YEARS,
R/AT NO.128 3RD CROSS
SINGAPURA GARDEN LAYOUT
LAKSHMIPURA MAIN ROAD
CHIKKABANAVARA POST
BENGALURU 560 090.
36 . P T ARUNKUMAR
S/O P THYAGARAJA SETTY
AGED ABOUT 54 YEARS
R/A NO.417, 75TH CROSS, 12TH MAIN
6TH BLOCK, RAJAJINAGAR
BENGALURU 560 010.
37 . SHARANYA P A D/O ARUNKUMAR P T
AGED ABOUT 29 YEARS
R/A NO.417, 12TH MAIN
105
7TH CROSS, 6TH BLOCK
RAJAJINAGAR, BENGALURU 560 010.
38 . MAHEDNRA KUMAR P T
S/O P THYAGARAJA SETTY
AGED ABOUT 41 YEARS
R/A NO.417, 12TH MAIN
7TH CROSS, 6TH BLOCK
RAJAJINAGAR, BENGALURU 560 010.
39 . ANURADHA P T
D/O P THYAGARAJ SHETTY
AGED ABOUT 35 YEARS
R/A NO.14, SRI PARAM JYOTHI ANUGRAHA
HANUMANTHARAYAPPA LAYOUT
GANIGARAHALLI, CHICKBANAVARA POST
BENGALURU-560 090.
40 . CHELARAM JANAWAT
S/O LAXMAN RAM JANWAT,
AGED ABOUT 56 YEARS,
R/A NO 01, 2ND CROSS, SINGAPUR MAIN ROAD,
M S PALYA, VIDYARANYAPURA POST,
BENGALURU 560 097.
41 . SHEETHAL A SUVARNA
W/O ANIL SUVARANA,
AGED ABOUT 37 YEARS,
R/A NO 74/1, 15TH A CROSS,
MUTHYALANAGARA,
BENGALURU 560 054.
42 . SACHIN J S/O JAYAPRAKASH,
AGED ABOUT 34 YEARS,
R/A NO 709, B BLOCK, DIVYA MSR GATEWAY,
MS RAMAIAH ROAD, GOKUL,
BENGALURU 560 054.
43 . NANDAKUMAR CHETRABALAN
S/O CHETRABALAN,
AGED ABOUT 41 YEARS,
R/A NO L2, GARDENCOURT APT,
8TH MAIN SRINIDHI LAYOUT,
VIDYARANYAPURA,
BANGALORE 560 097.
44 . SRIDHAR P S/O PUTTAPPA,
AGED ABOUT 57 YEARS,
106
NO 1456, 28TH CROSS, D GROUP LAYOUT,
SRIGANDHAKAVAL,
BENGALURU 560 091.
...PETITIONERS
(BY SRI. C.N. VENUGOPAL, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY ITS SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M S BUILDINGS
BENGALURU - 560001
BY ITS SECRETARY
2. BENGALURU DEVELOPMENT AUTHORITY
THE COMMISSIONER
T CHOWDAIAH ROAD
BENGALURU - 560020
3. THE SPECIAL LAND ACQUISITON OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU - 560 020
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDAREDDY, SR.COUNSEL FOR
SRI. K.KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DTD.30.10.018 ISSUED BY THE R-2 VIDE
ANENXUR-A, A1, A2, A3 TO THE EXTENT IT COVERS PROPERTY
BEARING THE PETITIONERS NO.1 TO 17 ARE SITE OWNERS
PURCHASED IN SY NO.60, 60/1 AND 65/2 OF BYLKERE VILLAGE
(PEOCOCK LAYOUT), PETITIONER NO.18 TO 23 ARE
CONCERNED THE LAYOUT FORMED IN SY.NO. 73/5, 6, 7, 74/4
AND 74/6 OF BYALKERE VILLAGE (BACHHANA LAYOUT) IN SO
FAR AS PETITIONER NO.24 TO 26 ARE CONCERNED THE
LAYOUT FORMED IN SY.NO.37/5, 6, 7 AND 8 OF VEERSAGARA
VILLAGE (ASHWATHA NARAYANA LAYOUT) SO FAR AS
PETITIONER NO.27 TO 31 ARE CONCERNED, THE LAYOUT
FORMED IN SY.NO.40/3, 41/3, 85/2, 83/5, 39/6, 50, 61/5, 2/1, 42,
39/6 OF GANIGARA HALLI VILLAGE, PETITIONER NO. 32 IS
CONCERNED, THE SITE BELONGS TO SY.NO.61/1 OF
LAXMIPURA VILLAGE, IN SO FAR AS PETITIONER NO.33 TO 46
ARE CONCERNED THE LAYOUT FORMED IN SY.NO.12, 8/1B,
107
9/1B, 10/1B, 11, 12/B, 13/B OF GANIGARAHALLI VILLAGE
(HANUMANTHRAYAPPA ENCLAVE) AND ETC.
IN W.P.No.10456/2021
BETWEEN:
1. C M RAVI
S/O MALLESHAPPA M
AGED ABOUT 56 YEARS,
RESIDING AT NO.2025/2
GOWRIPRIYA 18TH CROSS
VIDYANAGARA DAVANAGERE -577 005.
2. C S CHANDRASHEKAR
S/O SHANTHAVEERAPPA
AGED ABOUT 66 YEARS
RESIDING AT NO.436A, 2ND C MAIN
MUTHYALANAGARA, BENGALURU-560 054.
3. MUKTHA B
W/O DEVARAJ B S
AGED ABOUT 44 YEARS,
R/AT NO.313A AND B
ADITHYA ROYAL APT GF 005
MPM LAYOUT 80 FT ROAD
MALLTHAHALLI NAGARBHAVI
BANGALORE-560 056.
4. GAYATRI C G
W/O CHANDRASHEKARAPPA Y S
AGED ABOUT 55 YEARS
R/AT NO.1841 35TH MAIN D GROUP LAYOUT
NAGARBHAVI 2ND STAGE
BENGALURU-560 091.
5. SOURABHA S
W/O RAJESH M B
AGED ABOUT 33 YEARS
R/AT NO.214 6TH MAIN 6TH CROSS
NTI LAYOUT RAJEEV GANDHI NAGAR
GKVK BENGALURU-560 097 (GANIGARAHALLI)
6. CHANDRAKANT RAMGOND
S/O MALLAPPA RAMGOND
AGED ABOUT 37 YEARS
R/AT NO.15 3RD FLOOR 16TH C MAIN ROAD
JC NAGAR KURUBARAHALLI
BENGALURU-560 086.
108
7. SANGEETA MOHANRAJ
W/O MOHANRAJ A
AGED ABOUT 36 YEARS,
R/AT NO.18/19 1ST FLOOR, 6TH CROSS
AMBABHAVANI LAYOUT
DODDABETTAHALLI
BENGALURU-560 097.
8. MOHANRAJ A S/O ADIRAJ A S
AGED ABOUT 36 YEARS R/AT NO.18/19
1ST FLOOR 6TH CROSS,
AMBABHAVANI LAYOUT
DODDABETTAHALLI BENGALURU-560 097.
9. OMKESH MURTHY
S/O GOVINDA NAIKA
AGED ABOUT 45 YEARS
R/AT HIRE JENI VILLAGE KOTETHARIGA POST
HOSANAGARA TALUK
SHIVAMOGGA DISTRICT-577 418.
10 . MARY CLARA
W/O ROBERT JOSEPH
AGED ABOUT 38 YEARS,
R/AT NO.354 10TH CROSS
1ST MAIN SARASWATHIPURAM
MAHALXMI LAYOUT, BENGALURU-560 086.
11 . J RAJAREDDY S/O MUNISWAMY REDDY
AGED ABOUT 65 YEARS,
R/AT 78 11TH MAIN, 11TH CROSS
T RAMARAO LAYOUT
MALLESHWARUM.
BENGALURU-560 003.
12 . NUTHAN C S
S/O C T SUBRAMANYA
AGED ABOUT 35 YEARS
NO.01 ABHISHEK NIVAS
5TH MAIN, 2ND A CROSS VASU LAYOUT
DODDANEKKUNDI
BENGALURU-560 037.
13 . SMT SUMA JOSE
W/O JOSE DANNIEL
AGED ABOUT 48 YEARS,
C/O SHAGU P VARGHESE NO.3
109
CHIKKABETTAHALLI VIDARANYAPURA
BENGALURU-560 097.
14 . SALIL KUMAR BISWAS
S/O LATE SHANKAR PRASAD BISWAL
AGED ABOUT 60 YEARS,
R/AT NO.D-05 BHEL TOWN SHIP-A
19TH CROSS, MALLESWARAM
BENGALURU-560 055.
15 . PRASHANTH R NAIK
S/O R.S.NAIK,
AGED ABOUT 39 YEARS,
R/AT NO.14, BONK COLONY
THINDLU, VIDYARANYAPURA
BENGALURU-560 097.
16 . ABRAHAM THOMAS
S/O P M THAMOS
AGED ABOUT 64 YEARS,
R/AT NO.7 JIBBIN VILLA
S M ROAD SABRINAGR
JALAHALLI WEST
BENGALURU-560 015.
17 . TITTY JOHN
S/O C/O JOHN
AGED ABOUT 42 YEARS,
R/AT NO.33 AMS LAYOUT
3RD STAGE, VIDYANARYANAPUR
BENGALURU-560 097.
18 . RAVIKALA
W/O H M SUBRAMANYA
AGED ABOUT 66
R/AT NO.59 12TH F MAIN
MUTYALA NAGAR BENGALURU-560 054
19 . H M SUBRAMANYA
S/O T MUNIYACHAR
AGED ABOUT 60 YEARS
R/AT NO.59 12TH F MAIN
MUTYALA NAGAR
BENGALURU-560 054.
20 . SHRIPAD K KULKARNI
S/O K M KULKARNI
AGED ABOUT 58
R/AT NO.22 (17) SRI KRISHNA NILAYA
110
3RD CROSS H M R LAYOUT
RAKUL EXTN BEHIND MOVEN PICK
BENGALURU-560 054.
21 . EASO VARGHESE
S/O LATE EAPPEN VARGHESE
AGED ABOUT 56 YEARS,
R/AT NO.139, SHIJO VILLA
CHIKKABETAHALLI VIDYARANYAPURA POST
BENGALURU-560 097.
22 . GOVINDAN KUTTY K
S/O KRISHNAN KUTTY NAIR
AGED ABOUT 51 R./AT NO.23
ASTHA 1ST MAIN, 5TH CROSS
S M R LAYOUT, ABBEGERE
BENGALURU-560 090.
23 . SUJI JOHN
S/O LATE ABRAM JOHN
AGED ABOUT 43
C/O RAJAN KUTTY
R/AT NO.264 RAJA VILLAGE
5TH CROSS, 2ND BLOCK H M T LAYOUT
VIDYARANYAPURA, BENGALURU-560 097.
24 . ALEX PHILIPH SUJI JOHN
S/O V PHILIPH, AGED ABOUT 62 YEARS
C/O RAJAN KUTTY
R/AT NO.246 RAJA VILLA
5TH CROSS, 2ND BLOCK
H M T LAYOUT VIDYARANYAPUR
BENGALURU-560 097.
25 . DINEY RAJAN
S/O T V RAJAN V PHILIPH
AGED ABOUT 41 YEARS
R/AT NO.56 POIKAYIL HOUSE
NEAR ST MARY'S CHURCH
KALATHUR LAYOUT
GANGAMMA CIRCLE
JALAHALLI, BENGALURU-560 013.
26 . NEENA ANNIE THOMAS
D/O JACOB THOMAS
AGED ABOUT 44 YEARS,
R/AT NO.36 2ND B CROSS
PALASSERIL BEN SATHIYA ENCLAVE
111
HENNUR MAIN ROAD KALYAN NAGAR POST
BENGALURU-560 043.
27 . GOWRAMMA R KORANAMATH
W/O P C CHAPPARADAHALLI MATH
R/AT NO.61 2ND CROSS, GANIGARAHALLI
HANUMANTHARAYAPPA ENCLAVE
SOMASHETTI HALLI, YESHWANTHAPUR
BENGALURU-560 097.
28 . JALLADI RAGHAVAIAH
S/O LATE SRI KOTAIAH
AGED ABOUT 59 YEARS,
R/AT NO.48/13-19/5
FLAT NO.501 SRI SAI HEIGHTS
SRIRAMACHANDRA NAGARA
V J POLYTECHNIC KRISHNA
ANDHRAPRADESH-520008
29 . JALLADI LALITHA MANOHAR
S/O JALLADI RAGHAVAIAH
AGED ABOUT 39 YEARS,
R/AT NO.48/13-19/5
FLAT NO. 501 SRI SAI HEIGHTS
SRIRAMACHANDRA NAGARA
VIJAYAWADA (URBAN)
V J POLYTECHINC KRISHNA
ANDHRAPRADESH-520 008.
...PETITIONERS
(BY SRI. C.N. VENUGOPAL, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
M S BUILDINGS
BENGALURU-560 001
BY ITS SECRETARY.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU-560 020.
3. THE SPECIAL LAND ACQUISITON OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU-560 020.
...RESPONDENTS
112
(BY SRI. PRABHULING.K. NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDAREDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICTION DATED 30.10.2018 ISSUED BY R2 VIDE
ANNEXURE-G TO THE EXTENT IT COVERS PROPERTY BEARING
SY.NO.10 OF GANIGARAHALLI VILLAGE, SY.NO.15/7, 15/20 OF
DODDABETTAHALLI VILLAGE, SY.NO.73/5, 73/6, 73/7, 74/4 AND
74/6 OF BYALKERE VILLAGE, SY.NO.19/7 OF GANIGARAHALLI
VILLAGE AND SY.NO.39/1 OF VEERASAGARA VILLAGE VIDE
ANNEXURE-A A1 TO A3 SERIES AS PER SCHEDULE
PROPERTIES AND ETC.
IN W.P.No.10457/2021
BETWEEN:
SRI. N. LAKSHMI NARAYAN
S/O LATE NARASAPPA
AGED ABOUT 64 YEARS
R/AT NO.72, ARTHUR POST
VEERASAGARA, YELAHANKA HOBLI
BANGALORE - 560 064.
...PETITIONER
(BY SRI. C.N.VENUGOPAL, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY THE SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M S BUILDINGS, BENGALURU-560 001
BY ITS SECRETARY.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD, BENGALURU-560 020.
3. THE SPECIAL LAND ACQUISITON OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU-560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDAREDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
113
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DATED 30.10.2018 ISSUED BY R2 VIDE
ANNEXURE-G TO THE EXTENT IT COVERS PROPERTY BEARING
SY.NO.100 OF T B KAVAL, SY.NO.33/4 OF VEERASAGARA
VILLAGE, VIDE ANNEXURE-A A1 AND A2 AS PER SCHEDULE
PROPERTIES AND ETC.
IN W.P.No.19403/2021
BETWEEN:
1. SRI RAGAVENDRA B K
S/O KRISHNAMURTHY B S
AGED ABOUT 55 YEARS
NO.52 VEERASAGAR MAIN ROAD
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
2. SRI ANNAYAPPA
S/O NARAYANAPPA
AGED ABOUT 65 YEARS
NO.84 DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
3. SRI MURARISWAMY
S/O NARAYANAPPA
AGED ABOUT 63 YEARS
NO.45 DODDABETTAHALLI
BANGALORE NORTH, VIDYARANYAPURA
BENGALURU-560097.
4. SRI MOHANKUMAR B S
S/O LATE SHESHAPPA
AGED ABOUT 50 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
5. SRI B N NARAYANAPPA
S/O LATE D SONNAPPA
114
AGED ABOUT 70 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
6. SRI B N RAVI KUMAR
S/O NARAYANAPPA
AGED ABOUT 55 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
7. SRI B N SONNEGOWDA
S/O NARAYANAPPA
AGED ABOUT 47 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
8. SRI B N JAGADEESH
S/O NARAYANAPPA
AGED ABOUT 49 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
9. SRI B N CHANNAPPA
S/O NARAYANAPPA
AGED ABOUT 46 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
10. SRI B N BABU
S/O NARAYANAPPA
AGED ABOUT 32 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
115
VIDYARANYAPURA
BENGALURU-560097
11. SRI B N LAKSMESHA
S/O NARAYANAPPA
AGED ABOUT 44 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
12. SRI B N JAYAKUMAR @ JAYANNA
S/O NARAYANAPPA
AGED ABOUT 38 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
13. SRI B N SATISH
S/O NARAYANAPPA
AGED ABOUT 40 YEARS
NO.20 BEHIND GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
14. SRI B C VENKATESH
S/O LATE CHIKKADASAPPA
AGED ABOUT 55 YEARS
NO.66 DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
15. SRI B R VIVEKANANDA
S/O LATE RAMAIAH B N
AGED ABOUT 55 YEARS
NO.48 BEHIND GOVT SCHOOL DODDABETTAHALLI
BANGALORE NORTH, VIDYARANYAPURA
BENGALURU-560097.
16. SRI LAKSHMISHA B R
S/O B N RAMAIAH
AGED ABOUT 50 YEARS
NO.48 BEHIND GOVT SCHOOL
116
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
17. SRI RAJANNA
S/O CHIKKATHIMMANNA
AGED ABOUT 70 YEARS
NO.80 DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
18. B N NANJEGOWDA
S/O LATE B N NARAYANASWAMAPPA
AGED ABOUT 52 YEARS
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
19. SAROJAMMA
W/O SHIVANAND MURTHY
AGED ABOUT 45 YEARS
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
20. B N NAGARJUNA
S/O LATE B N NARAYANASWAMAPPA
AGED ABOUT 48 YEARS
NO.25 NEAR GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
21. SMT JALAJAKSHI
W/O GOPAL
AGED ABOUT 47 YEARS
NO.25 NEAR GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
22. SMT HEMAVATHI
W/O VENKATASWAMY
117
AGED ABOUT 58 YEARS
NO.34 NEAR GOVT SCHOOL
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
23. SRI B N BASAVARAJ
D/O LATE B N NARAYANASWAMAPPA
AGED ABOUT 55 YEARS
NO.45 SANKALPA SADANA NEAR GOVT SCHOOL
DODDABETTAHALLI, BANGALORE NORTH
VIDYARANYAPURA, BENGALURU-560097
24. SRI B R ANANDA
S/O RAJANNA
AGED ABOUT 44 YEARS
NO.80 DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097
25. SRI RAMA
S/O CHIKKATAMMANNA
AGED ABOUT 55 YEARS
R/AT NO.10/18 NEAR MANJUNATHA STORES
SINGAPORE LAYOUT
BANGALORE NORTH
VIDYARANYAPURA POST
BENGALURU-560097.
26. SRI SHANTHAKUMAR
S/O LATE SIDDAPPA
AGED ABOUT 45 YEARS
R/AT NO.5 2ND MAIN KAVERI LAYOUT
VIDYARANYAPURA, YELAHANKA
BENGALURU-560097
27. SRI K B SURESH
S/O LATE BETTAIAH
AGED ABOUT 48 YEARS
R/A RAILWAY QTRS
950B NO.2/123 GUNTAKAL VILLAGE
GUTHI TALUK
ANANTHAPURA DISTRICT.
28. PILLAMUNIYAPPA B V
S/O VEERANNA
AGED ABOUT 49 YEARS
118
NO.161 NEAR MARIYAMMA TEMPLE
DODDABETTAHALLI ALYOUT
BANGALORE NORTH
VIDYARANYAPURA
BENGALURU-560097.
29. RAMACHANDRA G BHAT
S/O GAJANANA S BHAT
AGED ABOUT 39 YEARS
NO.2 2ND MAIN, KAVERI LAYOUT
DODDABETTAHALLI
BANGALORE NORTH
VIDYARANYAPURA POST
BENGALURU-560097.
30. NAGAVENI P DEVADIGA
W/O RAMACHANDRA BHAT
AGED 37 YEARS
NO.2 2ND MAIN, KAVERI LAYOUT
DODDABETTAHALLI
VIDYARANYAPURA POST
BENGALURU-560097.
31. NINGARAJU
S/O CHANNANAYAK
AGED 42 YEARS
NO.43/1 4TH MAIN 4TH CROSS
BRAMPAUR, NEAR SRIRAMPURA
BENGALURU-560021.
32. S PRAKASH
S/O LATE N SHIVARAMAIAH
AGED ABOUT 57 YEARS
NO.7 WARD 3, DODDABETTAHALLI
BANGALORE NORTH, VIDYARANYAPURA
BENGALURU-560097.
33. SRI B S SADASHIVAIAH
S/O N SHIVARAMAIAH
AGED ABOUT 69 YEARS
R/AT KANASUI 3RD CROSS
MAHADESHWARA LAYOUT
DODDABETTAHALLI
VIDYARANYAPURA
BENGALURU-560097
...PETITIONERS
(BY SRI. C.N.VENUGOPAL, ADVOCATE)
119
AND:
1. STATE OF KARNATAKA
REP BY THE SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M S BUILDINGS, BENGALURU-560 001
BY ITS SECRETARY.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD, BENGALURU-560 020.
3. THE SPECIAL LAND ACQUISITON OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD, BENGALURU-560 020.
...RESPONDENTS
(BY SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDAREDDY, SR.COUNSEL FOR
SRI. K.KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DTD.30.10.2018 ISSUED BY THE R-2 ANNXURE-Q
TO THE EXTENT IT COVERS TOTHE SCHDULE PROEPRTIES
SITUATED IN SY NO.20/1, 15/2A, 6/1, 40/6, 29/1, 27, 15/5, 16/1, 6/2,
16/2, 50/2, 4/2, 4/5, 22/1, 22/2, 6/7, 6/3, 4/4, 6/6, 6/5, 6/4, 4/6, 4/7,
22/5(22/1), 40/2, 40/1(NEW NO.40/10), 40/1 SITE NO.5 FORMED IN
SY NO.40/7 (OLD NO.40/1) SITE NO.2 FORMED IN SY NO.40/7,
SITE BEARING NO.1 FORMED IN SY NO.40/7, SY NO.14/1, 39/3, 30
KHATHA NO.350/36/4, 350/70/5, SITE NO.68, 69, 70/81, 82 AND 93
CARVED OUT IN SY NO.44 SITE NO.34 AND 43 CARVED OUT IN
SY NO.27/1 SITE NO.74, 75, 76, 77 CARVED OUT IN SY NO.27/1
39/6 KHATHA NO.52/36/2 AND KHATHA NO.466/39/6 ALL THE
PROPERTIES ARE SITUATED AT DODDABETTAHALLI VILLAGE,
YELAHANKA HOBLI, BENGALURU NORTH TALUK AND MORE
FULLY DESCRIBED IN THE SCHEDULE PROPERTY AND ETC.
IN W.P.No.11784/2021
BETWEEN:
M/S R M C DEVELOPERS
A PARTNERSHIP FIRM HAVING
ITS OFFICE AT NO.291/6, 2ND CROSS, 9TH MAIN ROAD,
GOKULA 1ST STAGE, 2ND PHASE,
MATHIKERE, BENGALURU-560 054.
REPRESENTED BY ITS MANAGING DIRECTOR
120
1. MR MADHUSUDAN M S
S/O SRI G SREERAMAIAH
AGED ABOUT 43 YEARS,
NO.291/6, 2ND CROSS,
9TH MAIN ROAD, GOKULA 1ST STAGE,
2ND PHASE MATHIKERE
BENGALURU-560 054.
2. SRI RAJANNA
S/O SRI NANJUNDAIAH
AGED ABOUT 49 YEARS,
NO.480/33, 4TH MAIN, 2ND STAGE
NEAR VIVEKANANDA COLLEGE
MALLESHWARAM WEST
BENGALURU-560 055.
...PETITIONERS
(BY SRI. DHIRAJ.A.K., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP BY ITS SECRETARY TO GOVERNMENT,
URBAN DEVELOPMENT DEPARTMENT,
M S BUILDING
BENGALURU-560 001.
2. THE BENGALURU DEVELOPMENT AUTHORITY
(REPRESENTED BY ITS COMMISSIONER)
KUMARA PARK WEST
BENGALURU-560 020.
3. SPECIAL LAND ACQUISITON OFFICER
(DR K SHIVARAMA KARANTHA LAYOUT)
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BENGALURU-560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. K. KRISHNA, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DTD.30.10.2018 GAZETTED ON 1.11.2018
PERTAINING TO CONVERTED LAND BEARING SY NO.62
MEASURING 1 ACRE 38 GUTAS SY NO.63/1 MEASURING 1 ACRE
15 GUNTAS, SY NO.64 MEASURING 5.1/2 GUNTAS AND SY
NO.65/2 MEASURING 33.1/2 GUNTAS OF SOMASHETTIHALLI
121
VILLAGE, YESHWANTHPUR AHOBLI, BENGALURU NORTH
TALUK BENGALURU URBAN DISTRICT (WHICH IS MORE FULLY
AND CLEARLY DESCRIBED AT ITEM NO.1 TO 4 IN THE
SCHEDULE) RELEVANT EXTRACT PRODUCED AT ANENXURE-J
ISSUED FOR THE FORMATION OF DR.KSHIVARAMA KARANTHA
LAYOUT BY RESPONDENTS AND ETC.
IN W.P.No.4772/2021
BETWEEN:
1. SRI. N. R. LAKSHMIKANTH
S/O LATE NEELIRANGAPPA,
AGED ABOUT 52 YEARS,
R/AT NO 25, 1ST MAIN, 7TH CROSS,
L D BLOCK, GANGANAGAR,
BANGALORE 560 032.
2. SRI. S NARAYANASWAMY
S/O SRINIVAS MURTHY,
AGED ABOUT 32 YEARS,
R/AT NO 23, CHIKKABETTAHALLI,
VIDYARANYAPURA POST,
BANGALORE 560 097.
...PETITIONERS
(BY SRI. S.V.GIRIDHAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS CHIEF SECRETARY
VIDHANA SOUDHA,
BANGALORE 560 001.
2. THE BENGALURU DEVELOPMENT AUTHORITY,
REPRESENTED BY ITS COMMISSIONER,
T CHOWDAIAH ROAD,
BANGALORE 560 020.
3. THE SPECIAL LAND ACQUISITION OFFICER
THE BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD,
BANGALORE 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
122
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED FINAL NOTIFICATION DATED 30.10.2018 ISSUED BY
THE R-1, THE URBAN DEVELOPMENT SECRETARIAT, R-1 AS AT
ANNEXURE- N INSOFAR AS THE SAME RELATES TO THE
SCHEDULE A PROPERTY AND ETC.
IN W.P.No.3495/2021
BETWEEN:
SRI M SHASHIDHAR
S/O LATE C MUNIRAJU
AGE ABOUT 42 YEARS
R/AT RAMAGONDANAHALLI VILLAGE
CHIKKANAYKANAHALLI , YELAHANKA HOBLI,
BANGALORE NORTH TALUK
BANGALORE DISTRICT 560 064.
...PETITIONER
(BY SRI H.P LEELADHAR, ADVOCATE)
AND:
1. THE PRINCIPAL SECRETARY
GOVERNMENT OF KARNATAKA
DEPT OF URBAN DEVELOPMENT
M S BUILDINGS
DR AMBEDKAR VEEDHI
BENGALURU - 560 001.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BENGALURU - 560 020.
3. THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
KUMARA PARK WEST
BENGALURU - 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G.LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENTIRE
RECORDS IN RESPECT OF THE PRELIMINARY NOTIFICATION
ISSUED BY THE BDA VIDE PRELIMINARY NOTIFICATION DTD
30.12.2008, PUBLISHED IN THE KARNATAKA GAZETTEE ON
31.12.2008 AND ETC.
123
IN W.P.No.2295/2021
BETWEEN:
SRI. V. RAGHU
AGED ABOUT 63 YEARS
S/O LATE SRI.VENKATASWAMAPPA
R/AT FARM HOUSE, M.S. PALYA
VIDYARANYAPURA POST, YELAHANKA HOBLI
BENGALURU - 560 097.
...PETITIONER
(BY SRI. P.N. NANJA REDDY, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M.S. BUILDING, DR. AMBEDKAR VEEDI
BENGALURU - 560 001.
2. BENGALURU DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD, KUMARA PARK WEST
BENGALURU - 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION ISSUED BY THE R-1 BEARING DTD: 30.10.2018
(ANNX-D) AS VIOLATIVE OF ARTICLE 21, 39A, 41 AND 300-A OF
THE CONSTITUTION OF INDIA AND ALSO CONTRARY TO BDA
ACT AND THE LAND ACQUISITION ACT IN SO FAR AS THE
PETITIONER IS CONCERNED AND ETC.
IN W.P.No.2285/2021
BETWEEN:
SRI. V. RAGHU
AGED ABOUT 63 YEARS
S/O LATE SRI.VENKATASWAMAPPA
R/AT FARM HOUSE, M.S. PALYA
VIDYARANYAPURA POST, YELAHANKA HOBLI
BENGALURU - 560 097.
...PETITIONER
124
(BY SRI. P.N. NANJA REDDY, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M.S. BUILDING, DR. AMBEDKAR VEEDI
BENGALURU - 560 001.
2. BENGALURU DEVELOPMENT AUTHORITY
REPRESENTED BY ITS COMMISSIONER
T. CHOWDAIAH ROAD, KUMARA PARK WEST
BENGALURU - 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION ISSUED BY THE R-1 BEARING DTD: 30.10.2018
(ANNX-E) AS VIOLATIVE OF ARTICLE 21, 39A, 41 AND 300-A OF
THE CONSTITUTION OF INDIA AND ALSO CONTRARY TO BDA
ACT AND THE LAND ACQUISITION ACT AND ETC.
IN W.P.NO.5020/2021
BETWEEN:
1. SMT. K. A. PUTTAMMA
W/O. LATE H. V. KRISHNAPPA,
D/O. LATE ANJANAPPA,
AGED ABOUT 62 YEARS,
OCC. HOUSEWIFE AND AGRICULTURIST,
RESIDENT OF KAMPANAHALLI,
ATTURE POST,YELAHANKA HOBLI,
BENGALURU 560 064.
2. SMT. LALITHAMMA
W/O. LATE PUTTA ANJANAPPA. J. M.,
D/O. LATE ANJANAPPA,
AGED ABOUT 60 YEARS,
OCCUPATION: HOUSEWIFE AND AGRICULTURIST,
RESIDENT OF KAMPANAHALLI,
ATTURE POST,YELAHANKA HOBLI,
BENGALURU 560 064.
125
3. SMT. PUSHPALATHA
W/O. VENKATESH,
D/O. LATE ANJANAPPA,
AGED ABOUT 47 YEARS,
OCCUPATION: HOUSEWIFE AND AGRICULTURIST,
RESIDENT OF KAMPANAHALLI,
ATTURE POST,YELAHANKA HOBLI,
BENGALURU 560 064.
4. K. A. SURESH
S/O. LATE ANJANAPPA,
AGED ABOUT 55 YEARS,
OCCUPATION: AGRICULTURIST,
RESIDENT OF KAMPANAHALLI,
ATTURE POST, YELAHANKA HOBLI,
BENGALURU 560 064.
5. K. A. CHANDRASHEKARAIAH
S/O. LATE ANJANAPPA,
AGED ABOUT 52 YEARS,
OCCUPATION: AGRICULTURIST,
RESIDENT OF KAMPANAHALLI,
ATTURE POST,YELAHANKA HOBLI,
BENGALURU 560 064.
6. K. A. RAMESH
S/O. LATE ANJANAPPA,
AGED ABOUT 50 YEARS,
OCCUPATION: AGRICULTURIST,
RESIDENT OF KAMPANAHALLI,
ATTURE POST, YELAHANKA HOBLI,
BENGALURU-560 064.
...PETITIONERS
(BY SRI. K.R. SREENIVASA PATAVARDHAN, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
VIKASA SOUDHA,
BENGALURU 560 001.
2. THE BENGALURU DEVELOPMENT AUTHORITY
REP BY ITS COMMISSIONER
T. CHOWDAIAH ROAD,KUMARA PARK WEST,
BENGALURU 560 020.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
126
T. CHOWDAIAH ROAD,KUMARA PARK WEST,
BENGALURU 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. G. LAKSHMEESH RAO, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTIFICATION ISSUED BY THE R-1 SECRETARY, TO
THE GOVERNMENT URBAN DEVELOPMENT DEPARTMENT AT
ANENXURE-AG, DATED 30.10.2018 BEARING NO, BENGALURU IN
SO FAR AS THE PETITIONERS ARE CONCERNED AT SL.NO.1542
AND 1543 AND ETC.
IN W.P.No.6360/2021
BETWEEN:
1. SRI K M JAYARAM
S/O LATE MARAPPA,
AGED ABOUT 58 YEARS,
2. SRI K M VENKATESHMURTHY
S/O LATE MARAPPA,
AGED ABOUT 56 YEARS,
(1) AND (2) ARE RESIDING AT NO. K-69,
13TH CROSS, RAJAJINAGAR,
BENGALURU - 560 010
...PETITIONERS
(BY SRI.G.S. VENKAT SUBBARAO, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP BY ITS SECRETARY,
DEPT OF URBAN DEVELOPMENT,
M S BUILDING, VIDHANA SOUDHA
BENGALURU 560 001
2. THE COMMISSIONER,
BENGALURU DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BENGALURU 560 020.
3. THE SPECIAL LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY,
127
T CHOWDAIAH ROAD,
BENGALURU 560 020.
...RESPONDENTS
(BY SRI. PRABHULING.K. NAVADAGI ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. VACHAN.B, ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FINAL
NOTIFICATION DATED 30.10.2018 BEARING NO. ISSUED BY THE
2ND RESPONDENT VIDE ANNEXURE-K IN SO FAR AS IT RELATES
TO THE LANDED PROPERTY BEARING SY.NO. 89/3 MEASURING
1 ACRE, SY.NO.90/1 MEASURING 1 ACRE 25 GUNTAS,
SY.NO.90/2 MEASURING 3 GUNTAS, SY NO.90/3 MEASURING 1
ACRE 1 GUNTA, SY NO.91 MEASURING 2 ACRES 23 GUNTAS ,
SY NO.92/1 MEASURING 1 ACRE 23 GUNTAS SY NO.,92/2
MEASURING 1 ACRE 12 GUNTAS BELONGING TO EACH OF THE
PETITIONERS AND ETC.
IN W.P.No.39246/2019
BETWEEN:
M/S HILL LAND PROPERTIES
#22/1, KAVERAPPA LAYOUT,
MILLERS TANK BUND ROAD,
BANGALORE 560052,
REP. BY ITS SOLE PROPRIETOR
MR. YOUSUF SHARIFF @ D BABU
...PETITIONER
(BY SRI. KIRAN S JAVALI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA, BENGALURU - 560 001.
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. THE BENGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD, KUMARA PARK WEST,
BANGALORE 560020,
BY ITS COMMISSIONER
3. THE DEPUTY COMMISSIONER
BENGALURU URBAN DISTRICT,
BENGALURU 560009
128
4. THE STATE OF KARNATAKA
DEPARTMENT OF REVENUE,
M S BUILDING,BENGALURU 560001,
BY ITS PRINCIPAL SECRETARY
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1, R3 AND R4
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. C.RAMAKRISHNA, ADVOCATE FOR R-2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DTD.30.12.2008 ISSUED BY THE R-
2 AND FINAL NOTIFICATION DTD.30.10.2018 VIDE ANNX-C AND S
IN SO FAR AS NOTIFYING THE PETITIONER'S SCHEDULE LAND
(RESIDENTIAL CONVERTED SY.NO.25 OF KEMPANAHALLI
VILLAGE MEASURING 4 ACRES 24 GUNTAS) FOR ACQUISITION
FOR THE FORMATION OF DR.K.SHIVARAMA KARANTHA LAYOUT
AND ETC.
IN W.P.No.13037/2021
BETWEEN:
S.M.GAJENDRA
S/O M.S. SHAMANNA
AGED ABOUT 55 YEARS
R/AT. SY NO. 16/2, SOMANAHALLI VILLAGE
YESHWANTHAPURA HOBLI
BENGALURU NORTH TALUK
BENGALURU - 560 019.
...PETITIONER
(BY SRI. HALESHA.R.G., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKAS SOUDHA, BENGALURU - 560 001.
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. THE COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
BENGALURU - 560 023.
3. THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
BENGALURU - 560 023.
...RESPONDENTS
129
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N. NANJUNDA REDDY, SR.COUNSEL FOR
SRI. MURUGESH.V.CHARATI., ADVOCATE FOR R-2 & R-3)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECTIONS TO
DECLARE THAT THE ACQUISITION PROCEEDINGS HAVE
ELAPSED PURSUANT TO THE IMPUGNED FINAL NOTIFICATION
DATED 30.10.2018, WHICH HAS BEEN PUBLISHED AT STATE
GAZETTE ON 01.11.2018 PRODUCED AT ANNEXUREH BY
APPRECIATING THE ORDER OF QUASH OF PRELIMINARY
NOTIFICATION IN RESPECT OF PETITIONERS PROPERTY ON
13.04.2015 IN WP NO.10573-10575/2015 AND WP NO.13106-
13107/2015 (LA-BDA) PRODUCED AT ANNEXUREG, IN SO FAR AS
THE PETITIONERS LANDS IN SY.NO.15, MEASURING 4 ACRES 33
GUNTAS SY.NO.14/3 MEASURING 8 GUNTAS, SY.NO.14/2,
MEASURING 2 GUNTAS, SY.NO. 16/1 MEASURING 1 ACRES 2
GUNTAS AND SY.NO.16/2, MEASURING 1 ACRES 10 GUNTAS,
SITUATED AT SOMASHETTYHALLI VILAGE, YESHWANTHPURA
HOBLI, BENGALURU NORTH TALUK, BENGALURU AND ETC.
IN W.P.No.6978/2019
BETWEEN:
Y.C.SUHAS
AGED ABOUT 32 YEARS
S/O LATE Y.C.CHIDAANDA
R/AT. NO. 777, RAILWAY STATION ROAD
YELAHANKA OLD TOWN
BENGALURU - 560 064.
...PETITIONER
(BY SRI. A. SAMPATH., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF URBAN DEVELOPMENT
M.S. BUILDING, BENGALURU - 560 001.
2. THE BENGALURU DEVELOPMENT AUTHORITY
BY ITS COMMISSIONER
KUMARA PARK WEST
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
130
SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR
SRI. MURUGESH.V. CHARATI., ADVOCATE FOR R-2
SRI. S.RAJU., ADV., FOR IMPLEADING APPLICANT ON
I.A.NO. 1/20)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
NOTIFICATION ISSUED BY THE R-1 DTD: 03.11.2018 WHICH IS
ENCLOSED AS ANNEXURE-F AND ETC.
IN W.P.No.31363/2019
BETWEEN:
1. SRI. B.N. SADASIVA
S/O OF B. NARAYANASWAMAPPA
AGED ABOUT 80 YEARS
RESIDING AT : NO. 3, OLD NO. 655/5
BANDAPPA ROAD, YESHWANTHPUR
BENGALURU - 560 022.
2. SMT. SHANTHAK. RAM
W/O LATE N. KODANDARAMAIAH
AGED ABOUT 75 YEARS
RESIDING AT : NO. 3 OLD NO. 655/5,
BANDAPPA ROAD, YESHWANTHPUR
BENGALURU - 560 022.
3. SRI. R.R. RAJKUMAR
S/O LATE M.R. RAGHAVENDRA
AGED ABOUT 48 YEARS
4. SRI. R.R. RAVIPRAKASH
S/O LATE M.R. RAGHAVENDRA
AGED ABOUT 46 YEARS
5. SMT. SUMA MURALI
W/O SRI. MURALI
D/O LATE M.R. RAGHAVENDRA
AGED ABOUT 44 YEARS
PETITIONER Nos. 3 & 4 AND 5 ARE
RESIDING AT NO. 822,
25TH CROSS, 52ND MAIN ROAD
KUMARASWAMY LAYOUT
BENGALURU - 560 078
131
6. SMT. PREMA VIJAYENDRA
D/O LATE N. KODANDARAMAIAH
AGED ABOUT 52 YEARS
RESIDING AT NO. 3. OLD NO. 655/5
BANDAPPA ROAD, YESHWANTHPUR
BENGALURU - 560 022.
...PETITIONERS
(BY SRI. NISHANTH.A.V., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA, BENGALURU - 560 001.
2. BENGALURU DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BENGALURU - 560 020
3. THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD
BENGALURU - 560 023.
...RESPONDENTS
(BY SRI. PRABHULING.K.NAVADAGI, ADVOCATE GENERAL FOR
SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR
SRI M.N. SUDEV HEGDE., ADVOCATE FOR R-2 AND R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 AND ARTICLE
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PRELIMINARY NOTIFICATION DTD: 30.12.2008 U/S 17(1) AND (3)
OF THE BENGALURU DEVELOPMENT ACT, 1976 ISSUED BY THE
R-2 AND PUBLISHED IN THE KARNATAKA GAZETTEE DTD:
31.12.2008 FOR THE FORMATION OF DR. K. SHIVARAMA
KARANTH LAYOUT' VIDE ANNX- IN SO FAR AS IT PERTAINS TO
THE ACQUISITION OF THE SCHEDULE PROPERTY BELONGING
TO THE PETITIONERS AND ETC.
132
IN W.P.No.19474/2021
BETWEEN:
SRI NARASIMHAMURTHY M
S/O SRI MARIGOWDA
AGED ABOUT 35 YEARS
R/AT NO.E-414, THUNGANAGAR HEROHALLI
BANGALORE-560091
...PETITIONER
(BY SRI. RAVIKUMARA B.R., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
VIKASA SOUDHA
BENGALURU - 560 001.
2. COMMISSIONER
BENGALURU DEVELOPMENT AUTHORITY
T. CHOWDAIAH ROAD,
KUMARA PARK WEST
BENGALURU - 560 020
3. THE LAND ACQUISITION OFFICER
BENGALURU DEVELOPMENT AUTHORITY
T.CHOWDAIAH ROAD,
BENGALURU - 560 023.
...RESPONDENTS
(BY SRI. A.C.BALARAJ, AGA FOR R-1
SRI. D.N.NANJUNDA REDDY, SR.COUNSEL FOR
SRI K.KRISHNA, ADVOCATE FOR R-2 AND R-3)
THIS W.P. IS FILED UNDER ARTICLE 226 AND ARTICLE
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
PRELIMINARY NOTIFICATION ISSUED BY THE R2 DATED
30.12.2008 PRODUCED ALONG WITH THIS WRIT PETITION AS
ANNEXURE-G AND ALSO QUASH THE FINAL NOTIFICATION
DATED 30.10.2018 PASSED BY THE R1 PRODUCED ALONG WITH
THE WRIT PETITION IN ANNEXURE-L SO FAR AS THE
PETITIONER IS CONCERNED AND ETC.
THESE WRIT PETITIONS ARE HAVING BEEN HEARD AND
RESERVED, COMING ON FOR PRONOUNCEMENT OF ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:-
133
ORDER
"By far the greatest and most admirable form of wisdom is that needed to plan and beautify cities and human communities."
- Socrates Over the years, cities have expanded and become burdened by the stresses and strains of unplanned urbanization, the brunt of which is faced by the poor and the marginalised, the biodiversity and the economy. In fact, Covid-19 revealed the dire need for planning and management of our cities with an emphasis on the health of citizens. Urban planning is a valuable force to achieve sustainable development. It distributes economic development within a given territory to reach social objectives and creates a framework for collaboration between local Governments, the private sectors and the public at large.
2. Urban planning is a framework that helps leaders transform vision into implementation, using space as a key resource for development and engaging stakeholders along 134 the way. Thriving cities have a vision and follow it through with a framework to develop in an orderly manner. A framework is not about centralized command and control but a way to anticipate needs, coordinate efforts and draw a path to a horizon that is collectively held. Major efforts to enhance liveability, prosperity and equity have taken place in a number of well known cities. Such transformational impact is not a product of spontaneity but of constructive planning. A planned city is a well prepared city; anticipating the future allows us to be better prepared today. On the other hand, cities that don't actively plan for their future will likely be left behind.
3. Given the magnitude of the challenges cities face, it is unlikely that all desired improvements will happen at once. Successful cities build momentum by undertaking priority projects that are aligned with the vision. Planning identifies pressing issues and available resources and makes sure that initiatives are not redundant or going in different directions. Housing, employment, accessibility and safety are key concerns for urban dwellers. These topics 135 are strongly correlated to urban form. The right policies on density, land use, public space and the layout of infrastructure and services can make a difference in delivering quality of life at the right price point. Designing a spatial pattern that addresses citizens' concerns is a means for delivering a better city.
4. Cities compete to attract investment with a view to generating economic activity. Planning coordinates the spatial location and distribution of economic activity and facilitates value capture from public investment and the transformation of rural to urban land. Cities that plan in sufficient scale would be in a position of anticipating rather than reacting, hence being able to tackle the root of the problem. Unplanned spatial patterns are inefficient and require more resources to maintain and the high cost of bad or no decisions is likely to make them irreversible.
5. The aforesaid vision and factors were the backdrop of the Bangalore Development Authority preparing, formulating and framing a scheme for formation of a layout in Bangalore across more than 3546 Acres 12 136 Guntas acres of land by naming it "Dr.K.Shivaram Karanth Layout", after Late Dr.K.Shivaram Karanth, an extremely famous and well known polymath from Karnataka, who was a novelist in Kannada language, playwright as well as an ecological conservationist. The epicentre of this litigation is the aforesaid 3546 Acres 12 Guntas Acres of land situated in Dr.K.Shivaram Karanth Layout.
6. In these batch of writ petitions, the petitioners have challenged the legality, validity, and correctness of Preliminary Notification No. BDA. Commr. DC (LA) . SLAO.
A5. PR. 283. 2008-09 dated 30/12/2008 issued by the Bangalore Development Authority (for short 'the BDA') and Final Notification No.UDD/533/MNX/2018 dated 30/10/2018 issued by the Respondents under Section 17(1) and (3) and Section 19(1) of the Bangalore Development Authority Act, 1976 (for short 'the BDA Act') respectively for formation of the aforesaid "Dr.K.Shivaram Karanth Layout".
1377. Having regard to the similitude in the controversy involved in all these cases and since common questions of fact and law arise for consideration in all these matters, they were heard analogously together and a common judgment is being passed.
FACTUAL BACKGROUND
8. The aforesaid Preliminary Notification was the subject matter of earlier round of litigation, in which one Sri.T.Ashwathnarayana and others had challenged the aforesaid preliminary notification dated 30.12.2008 in W.P.No.9640/2014 & connected matters before this Court. By order dated 26.11.2014, the learned Single Judge of this Court quashed the aforesaid preliminary notification.
9. The BDA filed appeals in W.A.No.5098/2016 and connected matters before the Hon'ble Division Bench. By order dated 28.04.2017, the Hon'ble Division Bench dismissed the said appeals and confirmed the order of the learned Single Judge.
13810. Aggrieved by the aforesaid orders passed by this Court, the BDA preferred Civil Appeal Nos.7661- 7663/2018 & connected matters before the Hon'ble Supreme Court. By order dated 03.08.2018 reported as Bangalore Development Authority and another vs State of Karnataka and another- (2018) 9 SCC 122, the Hon'ble Supreme Court allowed the said appeals, restored the preliminary notification as well as the acquisition proceedings and directed the BDA to issue the Final Notification within a period of three months from the date of the order.
11. Pursuant to the aforesaid order passed by the Apex Court and directions issued by it, a Final Notification dated 30.10.2018 was issued in respect of the entire extent of land measuring more than 3546 Acres 12 Guntas, which were notified in the Preliminary Notification.
12. The present petitions have been filed subsequent to issuance of the aforesaid Final Notification by the petitioners claiming right, title, interest and possession over the portions of land covered by the 139 preliminary and final notifications; in these petitions, petitioners seek to challenge both the preliminary and final notifications and acquisition proceedings, pursuant thereto, in respect of the portions of lands claimed by them.
Meanwhile, subsequent to its aforesaid order dated 03.08.2018, the Apex Court has been continuously passing several orders and issuing various directions for the purpose of facilitating implementation and execution of the scheme for the purpose of formation and development of the layout.
13. Before adverting to the rival contentions, it is necessary to refer the aforesaid order of the Apex Court in Bangalore Development Authority and another vs. State of Karnataka and another- (2018) 9 SCC 122, which is reproduced below:
" Delay condoned. Leave granted. The Bangalore Development Authority (for short, "the BDA") has questioned the orders passed by the Division Bench of the High Court dismissing writ appeals vide judgment and order dated 28.04.2017, confirming the order passed by the Single Bench. The appeals have also been filed 140 against the orders of the Single Bench directly before this Court as Division Bench has already dismissed the writ appeals arising out of the same scheme / orders.
2. The BDA is Town Planning Authority for the city of Bangalore, State of Karnataka and a notified developer. It is entrusted with the task of preparation of city development schemes and its execution. Section 15 of the Bangalore Development Authority Act, 1976 (for short referred to as "the BDA Act") confers power to draw up the development schemes. Section 16 of the BDA Act provides for the particulars to be included in the development scheme. The same is required to be published in terms of provisions contained in Section 17 of the BDA Act in the official gazette and in the manner prescribed therein. On 30.12.2008 the BDA published a scheme and notification under Section 17 of the BDA Act for the formation of the layout at as "Dr. K. Shivaram Karanth Layout" including link roads.
3. The scheme was approved by Government of Karnataka vide its orders dated 3.12.2008. 45% of the land covered under the scheme was to be used for the civic amenities, playgrounds, roads etc., and the residential sites would be formed by utilizing the remaining 55% of the land. Out of this 55% developed residential area i.e. 40% of 55% will be offered as compensation to the farmers as specified in the 141 scheme and the remaining 60% of 55% will be the share of BDA. The farmers were also given the option to accept either the developed eligible residential land or opt for compensation as per the Land Acquisition Act, 1894 (for short "the LA Act"). Notice to that effect was thereby given to all concerned in accordance with the provisions of sub Sections 1 and 3 of Section 17 of the BDA Act and in accordance with Section 36 of the BDA Act. The Special Land Acquisition Officer, Bangalore Development Authority, Bangalore, his staff, and workmen were authorized to exercise the powers conferred under Section 4(2) of the LA Act and section 52 of the BDA Act. Objections were also invited from the interested persons to be filed within 30 days of the publication of the notification. It was also mentioned that any sale, mortgage, assignment, exchange or otherwise of any layout or improvements made therein without sanction of the Deputy Commissioner (Land Acquisition), Bangalore Development Authority, Bangalore after the date of publication of the notification shall under Section 24 of the LA Act be disregarded by the Officer assessing compensation for such parts of the said lands as will be finally acquired.
4. The BDA has to consider the objections to the preliminary notification and submit them to the Government as required under the BDA Act. Under section 18(3) of the BDA Act it is for the Government to sanction the scheme and under 142 Section 19 of the said Act, it is for the Government to make a final declaration and publication.
5. The BDA received a large number of objections. The State Government also issued a direction to withdraw the acquisition of the land to the extent of 257 acres and 20 guntas from various villages. Representations for deletion were also favourably considered for 446 acres and 7 guntas of the land. In the year 2012, with regard to the withdrawal of acquisition of 446 acres and 7 guntas, and action of State Government questions were raised in the Assembly and the State Government ultimately ordered an inquiry to be held in the year 14.11.2012 and yet another inquiry was ordered by the State Government into the matter pertaining to the same acquisition on 19.01.2013.
6. The writ petitions were then filed on the ground that Government and the BDA had not taken any steps to issue a final notification or to develop the land for the last 5 years. The BDA refused to give permission to develop the land on the ground of preliminary notification under Section 17 of the BDA Act. Thus, right to enjoy the property has been taken away without finalizing the acquisition. It was submitted that the preliminary notification shall be deemed to have lapsed. Now, Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 143 2013 has come into force. Therefore, it was urged that the impugned notification issued under Section 17(1) and 17(3) of the BDA Act was liable to be quashed, and a prayer was made to direct the respondents to give permission to develop the land.
7. It was contended on behalf of the BDA that while the Land Acquisition Officer was considering the representations under Sections 18(3) of the BDA Act, the State Government has directed the BDA to withdraw to the extent of 270 guntas of land from various villages. In view of the large number of representations filed under Section 18(1) of the BDA Act, time has been consumed. Ultimately deletion of 446 acres 7 guntas of land was favourably considered. In the meanwhile, the Board of BDA ordered an inhouse inquiry to consider the findings of the Special Land Acquisition Officer regarding exclusion of land. The State Government also initiated suo moto inquiry vide Government Order dated 24.11.2012 and 19.1.2013 and constituted a Committee consisting of Additional Chief Secretary and Development Commissioner, based on the newspaper reports and questions raised at the Assembly pertaining to illegal and discriminatory proposals for withdrawal/deletion of the land from the acquisition. It was learnt that the Committee has completed the inquiry and issue was before the State Government. In view of the pendency of the 144 inquiry report before the State Government and in view of the practical difficulty, final notification under Section 19 of the BDA Act could not be issued on time.
8. It was also contended by the BDA that notice dated 3.5.2014 was issued to the landowners as there was the need for fresh inquiry. Therefore, the further process would be taken pursuant to the notification. Thus, it was contended by the BDA that no interference was called for in the writ petitions.
9. The Single Bench allowed the writ application and quashed the notification with respect to the lands of the appellants. The Single Judge in Writ Petition No.9640 of 2014 decided on 26th November 2014 along with other writ applications has observed that the Division Bench of the High Court in the case of H.N. Shivanna and Ors. vs the State of Karnataka, Department of Industries and Commerce, Bangalore, and Anr. (2013) 4 KCCR 2793 (DB) considering similar aspect held that, even though under Karnataka Industrial Area Development Act, no time limit has been prescribed, the period of two years would be appropriate for the purpose of completing acquisition. The Single Judge observed that:
"8. On the legal position as to whether the provisions as contained in the Land Acquisition Act insofar as the time period as fixed therein for passing the final notification and the award thereof could be imported into the BDA Act which has been raised by the respondents, a detailed 145 consideration would not be necessary. This is due to the fact that the Hon'ble Division Bench of this Court while considering the matter in the case of Sri H.N. Shivanna and Others vs. State of Karnataka, Department of Industries and Commerce, Bangalore and Another reported in 2013 (4) KCCR 2793 (DB) has elaborately considered this aspect of the matter while taking note of the acquisition process which was being done under the KIAD Act wherein also no time limit has been prescribed. The Hon'ble Division Bench having accepted the position that there is no time limit fixed under the special enactment has also taken into consideration the observations made by the Hon'ble Supreme Court in the earlier cases under different circumstances and has declared the position that even though a time frame is not fixed in the special enactment under which the acquisition is being made, the reasonableness of the delay should be considered in the facts of a case and in that circumstance, a decision is to be taken, but unreasonable delay would not be permitted. While stating so, the Hon'ble Division bench has also kept in view the fact that the Land Acquisition Act prescribes a specific time frame even for the enactments, roughly the period of two years would be appropriate. Hence, on the legal aspect, the said decision would settle the issue. In the light of the judgment as rendered by the Hon'ble Division Bench, the explanation as put forth in the instant case needs to be taken into consideration."
10. Being aggrieved by the aforesaid decision, the writ appeal was filed before the Division Bench, which has been dismissed. The Division Bench of the High Court in the writ appeal, observed thus:
"3. Being aggrieved by the order Dt.26.11.2014 passed by the Hon'ble Learned Single Judge in Writ Petition No.9640/ 2014 the appellants beg to prefer this appeal.
4. It is respectfully submitted that the respondent no.2 who was the appellant, filed the writ petition challenging the Preliminary notification issued by the Bangalore Development 146 Authority for the formation of the "Dr. K. Shivarama Karanth Layout".
5. The Petitioner was amongst the notified Khatedars of Sy. No.15 of and Sy.No.31 of Veerasagara Village, Yelahanka Hobli, Bangalore North Taluk, Bangalore. It was contended that after issuance of the Preliminary notification by the Bangalore Development Authority for the formation of the layout no steps have been taken by the Bangalore Development Authority for the completion of the acquisition proceedings. It was contended that their right to enjoy the property has been curtailed by the issuance of the Notification by the Bangalore Development Authority. It was contended that the action of Bangalore Development Authority in not proceeding further amounts to an abandonment of the acquisition proceedings and hence the preliminary Notification was sought to be quashed in so far as the property of the petitioner was concerned."
11. Aggrieved by the aforesaid decisions, the appeals have been preferred by the BDA in this Court. The decisions of the Division Bench in H.N. Shivanna (supra) has been followed by the Single Judge.
12. The BDA in the appeals has urged that decision of the Constitution Bench of this Court interpreting the provisions of Bangalore Development Authority Act, 1976 has been totally ignored and overlooked. This Court has decided the same issue in Offshore Holdings Private Limited v. Bangalore Development Authority and Others (2011) 3 SCC 139, after consideration of the previous judgments of this Court in Munithimmaiah v. State of Karnataka (2002) 4 SCC 326 and Bondu Ramaswamy v. Bangalore Development Authority & Ors. (2010) 7 SCC 129. It was held that the BDA Act is a self contained code and the time frame of two years provided under Section 11A of 147 the Land Acquisition Act is not applicable to the BDA Act. The High Court has failed to consider the judgment. This Court has held that the period of five years as prescribed under Section 27 of the BDA Act start from the date of publication of the declaration under sub- Section (1) of Section 19 of the BDA Act in the Official Gazette. The High Court has grossly erred in law in holding otherwise.
13. The learned counsel appearing on behalf of the BDA has relied upon the Constitution Bench decision of this Court in the case of Offshore Holdings (supra). The High Court has totally ignored the said decision and had flouted the same. In the facts and circumstances of the case, there was no delay as a large number of objections were filed. The Land Acquisition Officer considered deletion of certain land in an illegal manner. The Government had also issued a direction in regard to approx. 257 acres of the land. Ultimately, there was a question raised about the proposed exclusion of the land in an illegal manner, in the Assembly and the State Government has ordered an inquiry in the year 2012. Yet another inquiry was ordered in January, 2013. The in-house inquiry was also conducted by the BDA and ultimately notice was issued in May 2014 that the entire matter has to be considered afresh. Thereafter, the writ petitions were filed to quash the initial notification and the notification was illegally quashed by the High Court. Writ appeals were also dismissed. They have also been illegally dismissed by a laconic order without considering the 148 decision of this Court and also the facts and circumstances. The land was required for the planned development of Bangalore city. Thus, the impugned orders are liable to be quashed.
14. It was contended on behalf of the landowners that there was undue delay in completion of the land acquisition procedure, as for more than five years the final notification was not issued. The writ petitions were filed. There was an undue delay, even if the period of two years of time frame provided under the LA Act, does not apply for issuance of final notification under Section 19, there cannot be undue delay in taking the steps. The acquisition could not have been kept in lurch for such an unreasonable period as done in the instant case. Thus, the High Court was fully justified in quashing the final notification. When no time has been fixed under the BDA Act to complete the issuance of final notification under Section 19, it would not mean that with an unreasonable delay such steps can be taken, as there was restraint put upon the owners by issuance of initial notification under Section 17. Right to enjoyment of the property could not have been denied for an unreasonable period. As there was a proposal to exclude the land, and after High Court has quashed the preliminary notification, certain developments have been made and the property has exchanged hands. Thus, it would not be appropriate to interfere in the matter owing to the delay on the part of the BDA in approaching before the High Court as well as this Court.
14915. First, we take up the question as to whether the High Court was legally justified on merits in quashing the preliminary notification issued under Section 17. The Constitution Bench of this Court in Offshore Holdings (supra) has decided the question affirmatively. The BDA has issued preliminary notification for acquisition of the lands. Non finalization of the acquisition proceedings resulted in the filing of the writ petitions before the High Court of Karnataka by the owners in the year 1987. Certain lands were de- notified and the permission which was granted earlier was withdrawn. The de-notification of the land was also withdrawn. It was urged that the timeframe which was prescribed under section 6 and 11A of the LA Act would form an integral part of the BDA Act. This Court considered the scheme under the BDA Act and has observed thus:
"33. The provisions of the Land Acquisition Act, which provide for timeframe for compliance and the consequences of default thereof, are not applicable to acquisition under the BDA Act. They are Sections 6 and 11A of the Land Acquisition Act. As per Section 11A, if the award is not made within a period of two years from the date of declaration under Section 6, the acquisition proceedings will lapse. Similarly, where declaration under Section 6 of this Act is not issued within three years from the date of publication of notification under Section 4 of the Land Acquisition Act [such notification being issued after the commencement of the Land Acquisition (Amendment and Validation) Ordinance, 1967 but before the commencement of Central Act 68 of 1984] or within one year where Section 4 notification was published subsequent to the passing of Central Act 68 of 1984, no such declaration under Section 6 of the Land Acquisition Act can be issued in any of these cases.
xxx xxxxxxxxxxxxxx 150
35. Be that as it may, it is clear that the BDA Act is a self-contained code which provides for all the situations that may arise in planned development of an area including acquisition of land for that purpose. The scheme of the Act does not admit any necessity for reading the provisions of Sections 6 and 11A of the Land Acquisition Act, as part and parcel of the BDA Act for attainment of its object. The primary object of the State Act is to carry out planned development and acquisition is a mere incident of such planned development. The provisions of the Land Acquisition Act, where the land is to be acquired for a specific public purpose and acquisition is the sum and substance of that Act, all matters in relation to the acquisition of land will be regulated by the provisions of that Act. The State Act has provided its own scheme and provisions for acquisition of land.
xxx xxx xxx
50. Applying the above principle to the facts of the case in hand, it will be clear that the provisions relating to acquisition like passing of an award, payment of compensation and the legal remedies available under the Central Act would have to be applied to the acquisitions under the State Act but the bar contained in Sections 6 and 11A of the Central Act cannot be made an integral part of the State Act as the State Act itself has provided specific time- frames under its various provisions as well as consequences of default thereto. The scheme, thus, does not admit such incorporation.
xxx xxx xxx
55. The principle stated in Munithimmaiah's case (supra) that the BDA Act is a self-contained code, was referred with approval by a three Judge Bench of this Court in the case of Bondu Ramaswamy (supra). The Court, inter alia, specifically discussed and answered the questions whether the provisions of Section 6 of the Land Acquisition Act will apply to the acquisition under the BDA Act and if the final declaration under Section 19(1) is not issued within one year of the publication of the notification under Section 17(1) of the BDA Act, whether such final declaration will be invalid and held as under:
(Bondu Ramaswamy case, SCC p.170, paras 79-81) 151 "79. This question arises from the contention raised by one of the appellants that the provisions of Section 6 of the Land Acquisition Act, 1894 ("the LA Act", for short) will apply to the acquisitions under the BDA Act and consequently if the final declaration 17 under Section 19(1) is not issued within one year from the date of publication of the notification under Sections 17(1) and (3) of the BDA Act, such final declaration will be invalid. The appellants' submissions are as under: the notification under Sections 17(1) and (3) of the Act was issued and gazette on 3-2-2003 and the declaration under Section 19(1) was issued and published on 23-2-
2004. Section 36 of the Act provides that the acquisition of land under the BDA Act within or outside the Bangalore Metropolitan Area, shall be regulated by the provisions of the LA Act, so far as they are applicable. Section 6 of the LA Act requires that no declaration shall be made, in respect of any land covered by a notification under Section 4 of the LA Act, after the expiry of one year from the date of the publication of such notification under Section 4 of the LA Act. As the provisions of the LA Act have been made applicable to acquisitions under the BDA Act, it is necessary that the declaration under Section 19(1) of the BDA Act (which is equivalent to the final declaration under Section 6 of the LA Act) should also be made before the expiry of one year from the date of publication of notification under Sections 17(1) and (3) of the BDA Act [which is equivalent to Section 4(1) of the LA Act].
80. The BDA Act contains provisions relating to acquisition of properties, up to the stage of publication of final declaration. The BDA Act does not contain the subsequent provisions relating to completion of the acquisition, that is, issue of notices, enquiry and award, vesting of land, payment of compensation, principles relating to determination of compensation, etc. Section 36 of the BDA Act does not make the LA Act applicable in its entirety, but states that the acquisition under the BDA Act, shall be regulated by the provisions, so far as they are applicable, of the LA Act. Therefore it follows that where there are already provisions in the BDA Act regulating certain aspects or stages of acquisition or the proceedings relating thereto, the corresponding provisions of the LA Act will not apply to the acquisitions under the BDA Act. Only those provisions of the LA Act, relating to the stages of 152 acquisition, for which there is no provision in the BDA Act, are applied to the acquisitions under the BDA Act.
81. The BDA Act contains specific provisions relating to preliminary notification and final declaration. In fact the procedure up to final declaration under the BDA Act is different from the procedure under the LA Act relating to acquisition proceedings up to the stage of final notification. therefore, having regard to the scheme for acquisition under Sections 15 to 19 of the BDA Act and the limited application of the LA Act in terms of Section 36 of the BDA Act, the provisions of Sections 4 to 6 of the LA Act will not apply to the acquisitions under the BDA Act. If Section 6 of the LA Act is not made applicable, the question of amendment to Section 6 of the LA Act providing a time-limit for issue of final declaration, will also not apply."
We may notice that, in the above case, the Court declined to examine whether the provisions of Section 11A of the Central Act would apply to the acquisition under the BDA Act but categorically stated that Sections 4 and 6 of the Central Act were inapplicable to the acquisition under the BDA Act xxx xxx xxx
123. Accepting the argument of the appellant would certainly frustrate the very object of the State law, particularly when both the enactments can peacefully operate together. To us, there appears to be no direct conflict between the provisions of the Land Acquisition Act and the BDA Act. The BDA Act does not admit reading of provisions of Section 11A of the Land Acquisition Act into its scheme as it is bound to debilitate the very object of the State law. The Parliament has not enacted any law with regard to development the competence of which, in fact, exclusively falls in the domain of the State Legislature with reference to Entries 5 and 18 of List II of Schedule VII.
124. Both these laws cover different fields of legislation and do not relate to the same List, leave apart the question of relating to the same Entry. Acquisition being merely an incident of planned development, the Court will have to ignore it even if there was some encroachment or overlapping. The BDA Act does not provide any provision in regard to 153 compensation and manner of acquisition for which it refers to the provisions of the Land Acquisition Act. There are no provisions in the BDA Act which lay down detailed mechanism for the acquisition of property, i.e. they are not covering the same field and, thus, there is no apparent irreconcilable conflict. The BDA Act provides a specific period during which the development under a scheme has to be implemented and if it is not so done, the consequences thereof would follow in terms of Section 27 of the BDA Act. None of the provisions of the Land Acquisition Act deals with implementation of schemes. We have already answered that the acquisition under the Land Acquisition Act cannot, in law, lapse if vesting has taken place. therefore, the question of applying the provisions of Section 11A of the Land Acquisition Act to the BDA Act does not arise. Section 27 of the BDA Act takes care of even the consequences of default, including the fate of acquisition, where vesting has not taken place under Section 27(3). Thus, there are no provisions under the two Acts which operate in the same field and have a direct irreconcilable conflict.
125. Having said so, now we proceed to record our answer to the question referred to the larger Bench as follows:
For the reasons stated in this judgment, we hold that the BDA Act is a self contained code. Further, we hold that provisions introduced in the Land Acquisition Act, 1894 by Central Act 68 of 1984, limited to the extent of acquisition of land, payment of compensation and recourse to legal remedies provided under the said Act, can be read into an acquisition controlled by the provisions of the BDA Act but with a specific exception that the provisions of the Land Acquisition Act in so far as they provide different time frames and consequences of default thereof, including lapsing of acquisition proceedings, cannot be read into the BDA Act. Section 11A of the Land Acquisition Act being one of such provisions cannot be applied to the acquisitions under the provisions of the BDA Act."
(emphasis supplied)
16. This Court has emphasized that the primary object of the BDA Act is to carry out planned 154 development. The State Act has provided its own scheme. The time constraints of the land acquisition are not applicable to the BDA Act. Making applicable the time frame of Section 11A of LA Act would debilitate very object of the BDA Act. It is apparent that the decision of the Single Judge as well as the Division Bench is directly juxtaposed to the decision of Five Judge Bench of this Court in Offshore Holdings (supra) in which precisely the question involved in the instant cases had been dealt with. By indirect method by making applicable the time period of two years of 11A of LA Act mandate of BDA Act has been violated.
However, it is shocking that various decisions have been taken into consideration particularly by the Single Judge, however, whereas the decision that has set the controversy at rest, has not even been noticed even by the Single Judge or by the Division Bench. If this is the fate of the law of the land laid down by this Court that too the decision by the Constitution Bench, so much can be said but to exercise restraint is the best use of the power. Least said is better, the way in which the justice has been dealt with and the planned development of Bangalore city has been left at the mercy of unscrupulous persons of Government and the BDA.
17. It is apparent from the fact that the Single Judge has relied upon the decision in H.N. Shivanna [H.N. Shivanna v. State of Karnataka, 2012 SCC OnLine Kar 8956 : (2013) 4 KCCR 2793] in which it was observed by the Division Bench that scheme 155 was to be completed in 2 years otherwise it would lapse. It was precisely the question of time period which was dwelt upon and what was ultimately decided by this Court in Offshore Holdings [Offshore Holdings (P) Ltd. v. BDA, (2011) 3 SCC 139 : (2011) 1 SCC (Civ) 662] has been blatantly violated by the Single Judge and that too in flagrant violation of the provisions and intendment of the Act.
18. It is also apparent from the facts and circumstances of the case that there were a large number of irregularities in the course of an inquiry under Section 18(1) of the BDA Act. The Government had nothing to do with respect to the release of the land at this stage, as the stage of final notification had not reached but still the landowners in connivance with the influential persons, political or otherwise, managed the directions in respect of 251 acres of the land and the Special Land Acquisition Collector also considered exclusion of 498 acres of the land against which the question was raised in the Assembly and eyebrows were raised in public domain. Two inquiries were ordered on 24-11-2012 and 19-1-2013 by the State Government and based upon that inquiry, it was ordered and a public notice was issued on 3-5-2014 that the BDA will consider the entire matter afresh.
19. In the aforesaid backdrop of the facts, the writ petitions came to be filed, it would not be termed to be the bona fide litigation, but was initiated having failed in attempt to get the land illegally 156 excluded at the hands of the Special Land Acquisition Collector and the State Government and after the inquiries held in the matter and the notice was issued to start the proceedings afresh. At this stage, the writ petitions were filed. In the aforesaid circumstances, it was not at all open to the High Court to quash the preliminary notification issued under Section 17, as the landowners, the State Government and BDA were responsible to create a mess in the way of planned development of Bangalore City.
20. The scheme which was framed was so much benevolent scheme that 40% of the 55% of the land reserved for the residential purpose was to be given to the landowners at their choice and they were also given the choice to obtain the compensation, if they so desired, under the provisions of the LA Act. Thus, it was such a scheme that there was no scope for any exclusion of the land in the ultimate final notification.
21. It is apparent from the circumstances that the matter cannot be left at the mercy of unscrupulous authority of the BDA, the State Government or in the political hands. Considering the proper development and planned development of Bangalore City, let the Government issue a final notification with respect to the land which has been notified in the initial notification and there is no question of leaving out of the land in the instant case as option has been given to landowners to claim the 157 land or to claim the compensation under the relevant LA Act which may be applicable in the case.
22. It was contended on behalf of the landowners that certain developments have taken place after the orders were passed regarding exclusion of the land and when Section 27 provides a limitation of five years after final notification, in case development was not undertaken within five years, even the final scheme would lapse. Thus, the principle enunciated in Section 27 should be followed by this Court with respect to the lapse of preliminary notification as well. We find that there is a vast difference in the provisions and action to be taken pursuant to the preliminary notification and the final notification under Section 19. In the instant case, the facts indicated that it was in the interest of the public, landowners, BDA and the State Government. The scheme had prior approval of the State Government however at the cost of public interest yet another scheme was sought to be frustrated by powerful unforeseen hands and the issuance of final notification had been delayed. Three inquiries were ordered, two by the State Government and one by the BDA as the release of the land was being proposed in an illegal manner. Hue and cry has been raised about their illegalities in the Assembly as well as in the public. Thus, for the delay, owners cannot escape the liability, they cannot take the advantage of their own wrong having acted in collusion with the authorities. Thus, we are of the considered opinion 158 that in the facts of the case the time consumed would not adversely affect the ultimate development of Bangalore City.
23. The authorities are supposed to carry out the statutory mandate and cannot be permitted to act against the public interest and planned development of Bangalore City which was envisaged as a statutory mandate under the BDA Act. The State Government, as well as the authorities under the BDA Act, are supposed to cater to the need of the planned development which is a mandate enjoined upon them and also binding on them. They have to necessarily carry it forward and no dereliction of duty can be an escape route so as to avoid fulfilment of the obligation enjoined upon them. The courts are not powerless to frown upon such an action and proper development cannot be deterred by continuing inaction. As the proper development of such metropolitan is of immense importance, the public purpose for which the primary notification was issued was in order to provide civic amenities like laying down roads, etc. which cannot be left at the whim or mercy of the authorities concerned. They were bound to act in furtherance thereof. There was a clear embargo placed while issuing the notification not to create any charge, mortgage, assign, issue or revise any improvement and after inquiry, it was clear that the notice had been issued in May 2014, thus, no development could have been made legally. Notification dated 3-5-2014 was issued that re-inquiry 159 was necessary in the matter. The development made, if any, would be at the peril of the owners and it has to give way to larger welfare schemes and the individual interest and cannot come in the way of the larger public interest. The acquisition was for the proper and planned development that was an absolute necessity for the city of Bangalore.
24. In the circumstances, we have no hesitation in condoning the delay. Though, it is apparent that the authorities had come with certain delay, in certain matters and the writ appeals were also filed belatedly with the delay in the High Court, however, considering the provisions of the scheme and the method and manner, wrong has been committed, it has compelled us not only to condone the delay but also to act in the matter so as to preserve the sanctity of the legal process and decision of this Court in Offshore Holdings [Offshore Holdings (P) Ltd. v. BDA, (2011) 3 SCC 139 : (2011) 1 SCC (Civ) 662] .
25. We, therefore, direct the State Government as well as the BDA to proceed further to issue final notification without any further delay in the light of the observations made in the order. The impugned orders passed by the Single Judge and the Division Bench are hereby quashed and set aside. The scheme and notification under Section 17 of the BDA Act are hereby upheld with the aforesaid directions.
16026. As noticed above, the Land Acquisition Officer proposed exclusion of 251 acres of land from acquisition on being asked by the Government after the preliminary notification was issued. The Land Acquisition Officer, has considered another 498 acres of land to be excluded from being acquired. In connection to this, several questions were raised in the Karnataka Legislative Assembly, as a result of which two inquiries were ordered by the State Government i.e. on 24-11-2012 and 19-1-2013. However, result of the inquiry is not forthcoming. Further, it appears that the exclusion of the lands from acquisition was proposed in connivance with influential persons; political or otherwise. We are of the view that the BDA and the State Government have to proceed with the acquisition of these lands. We are also of the view that it is just and proper to hold an inquiry for fixing the responsibility on the officials of the BDA and the State Government for trying to exclude these lands from acquisition.
27. Therefore, we appoint Hon'ble Mr Justice K.N. Keshavanarayana, former Judge of the Karnataka High Court as the inquiry officer for fixing the responsibility on the officials of the BDA and the State Government who were responsible for the aforesaid. The Commissioner, BDA is hereby directed to consult the inquiry officer and pay his remuneration. Further, we direct BDA to provide appropriate secretarial assistance and logistical support to the inquiry officer for holding the inquiry. In 161 addition, we authorise the inquiry officer to appoint requisite staff on temporary basis to assist him in the inquiry and to fix their salaries. Further, the BDA is directed to pay their salaries. The State Government and the BDA are directed to produce the files/documents in relation to the aforesaid lands before the inquiry officer within a period of four weeks from today. We request the inquiry officer to submit his report to this Court as expeditiously as possible.
28. The State Government and the BDA are further directed to proceed with the acquisition of the aforementioned lands without excluding land from acquisition and submit a report to this Court the steps taken by them in this regard within a period of three months from today.
29. In addition, it was submitted at the Bar that several cases where similar orders of exclusion in relation to lands notified for acquisitions for the formation of "Dr K. Shivarama Karantha Layout" have been passed by the High Court and that BDA has failed to challenge those orders in connivance with the landowners and influential persons. We hereby direct the BDA to challenge all such orders/seek review of the said orders in accordance with law within a period of three months from today.
30. The appeals are disposed of in the aforesaid terms leaving the parties to bear their own costs".
16214. Subsequently, in continuation of the aforesaid order dated 03.08.2018, the Apex Court has been continuously passing and issuing orders and directions in Miscellaneous Applications No.1614-1616/2019 and other applications in relation to the subject layout, the last of the orders having been passed on 25-11-2021 and the matters having been adjourned by two weeks; the aforesaid orders subsequent to 03.08.2018 clearly reveal that the Apex Court is supervising and monitoring not only the implementation and execution of the entire scheme comprising of the entire notified extent of more than 3546 Acres 12 Guntas, but also all its earlier orders; in addition thereto, the Apex Court has been addressing all the grievances ventilated by all persons claiming right over portions of the layout and is passing suitable orders and issuing appropriate directions in this regard.
15. The relevant subsequent orders passed by the Apex Court in seriatim are as under:
Order dated 03.12.2020 163 "1. Heard learned counsel for the parties and perused the affidavit dated 26.11.2020 filed by the Commissioner, Bangalore Development Authority.
"2. During the course of hearing, it is pointed out that after quashing of the preliminary notification by the High Court and before setting aside of the said order by this Court, several constructions have been put up either by the land owners or purchasers of the sites from the land -owners. It is submitted that these constructions are mainly dwelling houses. In this factual background, we are of the considered opinion that some protection against demolition of dwelling houses may be justified. Further the layout is meant for residential sites and this object of formation of layout would not be frustrated by saving lawfully constructed dwelling houses belonging to poor and middle income groups.
3. Judgment dated 03.08.2018, inter alia, observes that 45% of the land covered under the scheme was to be utilised for the civic amenities like play grounds, road etc. and residential sites would be formed by utilising remaining 55% of the land covered under the scheme. It is also clear that out the said 55% of developed residential area, 40 % of 55% will be offered as compensation to the land -owners as specified in the scheme and remaining 60 % of 55 % will be the share of the Bangalore Development Authority (BDA). The land owners would be given option to accept the developed eligible residential land or opt for compensations as per the Land Acquisition Act, 1894 (for short, ' the LA Act').164
4. Needless to state that the acquisition of the land under the BDA Act is regulated by the provisions of he LA Act so far as they are applicable. (See: Section 36 of the BDA Act). The borrowed provisions of LA Act, become an integral part of the BDA Act and are totally unaffected by the repeal of the LA Act. In other words, the provisions of the LA Act are incorporated into the BDA Act so far as they are applicable. Of course, the bar contained in Sections 6 and 11-A of the LA Act, are not applicable to the BDA Act. We have discussed this aspect of the matter in our main judgment dated: 03.08.2018. It is also clear that the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 are not applicable for the acquisition made under the BDA Act. Final notification has also been issued after the pronouncement of judgment by this Court in Civil Appeal No(s). 7661-7663 of 2018 dated: 03.08.2018. We direct the BDA to proceed with the acquisition of the lands as proposed in the notification.
5. If the land - owner who has put up the construction opts for land by way of developed plot in lieu of compensation, the constructed portion would be adjusted in the land that would be adjusted in the land that would be allotted in his favour. It if also clarified that the persons who have put up construction/dwelling house are not entitled for compensation in respect of the portion of the land. If the incentive scheme as per Bangalore Development Authority (Incentive Scheme for Voluntary Surrender of Land) Rules, 1989, is applied 165 , the constructed portion can also be adjusted towards incentive site for voluntary surrender of land. However, where a person has constructed a dwelling house or any other building and where the constructed portion is not adjusted for any reason, betterment charges could be levied on him under Section 20 of the BDA Act. BDA is directed to integrate the said constructions into the layout.
6. As stated above, the building constructed in the layout with valid sanction/ permission from the competent authority/authority(ies) needs to be saved from demolition. Therefore, it is important to identify the lawful constructions made in the notified lands. For this purpose, we appoint a Committee comprising of Hon'ble Mr.Justice A.V.Chandrashekhar, former Judge of the Karnataka High Court, as its Chairman, Mr.Jayakar Jerome, former Commissioner of the BDA and Mr.S.T.Ramesh, former Director General of Police, as its members. The Committee is required to look into each of the requests of the owners of the dwelling houses/buildings have been constructed in accordance with the sanction / permission of the competent authorities. The Constructions which have come up after the date of pronouncement of the judgment by this Court i.e., 03.08.2018, shall not be eligible for regulations. The Committee is permitted to devise its own mechanism/procedure for holding the enquiry including issuing notices in the local newspapers in this regard. Final orders regarding dwelling 166 houses/buildings which will be protected, would be passed after we receive the report of the committee.
7. To ensure that in the interregnum and from now onwards no further constructions come up, the Commissioner, BDA, would undertake exercise for satellite imaging of the area in question for identifying and noting the construction as they exist. The said exercise would be undertaken within a period of three days from the date of receipt of a copy of this order. This exercise would be repeated periodically every month and in case any new constructions are noticed, they would be brought to the notice of the committee and action, including demolition etc., would be undertaken.
8. The Commissioner of the BDA is hereby directed to consult the Chairman and its Members of the Committee and accordingly fix and pay their remunerations. We direct the BDA to provide appropriate secretarial assistance, transport and other logistical support to the Chairman and the members of the Committee for holding an enquiry within two weeks from today. We authorise the Chairman of the Committee to appoint requisite staff, if needed, on a temporary basis to assist the Committee in conducting enquiry and fix their salaries which would be paid by the BDA. The BDA is also directed to provide enough office space in its headquarters for the smooth functioning of the Committee within two weeks. The Committee is also permitted to take assistance of any of the employees including surveyors from the BDA or of the State 167 Government for the purpose of spot inspection, measurement and for its overall functioning .
9. We make it clear that there is no bar for the Chairman or the members of the Committee to accept any other engagement/arbitration matters during the subsistence of the Committee.
10. The Committee is requested to submit its report before this Court Preferably within a period of six months from today.
11. It appears that certain writ petitions are pending before the Karnataka High Court Challenging the final notification for acquisition of lands for the formation of Dr. Shviarama Karantha Layout. BDA is directed to furnish the list of pending cases in respect of the said layout to the Registrar General of the High Court within a week from today. We request the Registrar General to list them before the Court within two weeks. We request the High Court to dispose of the said cases on their merits expeditiously.
12. The State Government is directed to grant approval to the 60:40 scheme in respect of the layout in question, if necessary, within two weeks from today. The State Government is also directed to depute additionally six Land Acquisition Officers to the BDA within two weeks from today.
13. BDA to file status report on or before 11.01.2021.
14. List these cases on 19.01.2021".
Order dated 18.03.2021 168 " Heard the learned counsel for the parties.
Delay in filing the Affidavit of the Commissioner, Bangalore Development Authority, is condoned and the Affidavit dated 06.03.2021 is taken on record.
This Court vide its Judgment dated 03.08.2018 while allowing the appeals filed by the Bangalore Development Authority, directed the State Government to issue a final notification without any further delay in the light of the observations made in the said judgment. Accordingly, the State Government has issued a Final Notification on 30.10.2018 which was published in the Karnataka State Government Gazette on 01.11.2018. As per the latest Status Report filed by the Commissioner, Bangalore Development Authority, acquisition of land for the formation of the lay-out in question is in progress.
It appears that certain persons belonging to poor and middle-income groups have purchased house sites from the land owners whose lands have been notified for the acquisition for the formation of the lay-out in question, prior to the date of the judgment dated 03.08.2018. We are of the view that their grievances also require to be redressed. We are informed that similar grievances of the purchasers of the sites in other layouts formed by the Bangalore Development Authority have been redressed by the Bangalore Development Authority. The Commissioner, Bangalore Development 169 Authorities directed to place on record the mode and manner of redressal of the grievances of such site- holders adopted by the Bangalore Development Authority in the previously formed lay-outs within a period of four weeks from today. The Commissioner, Bangalore Development Authority, is also directed to file further Status Report on or before 16th April, 2021.
List these matters on 30th April, 2021.
Order dated 05.05.2021 "(1) We have heard the learned counsel for the parties.
(2) Issue notice on I.A. No.55439 of 2021 to: Sri Kodihalli Chandrashekar, "Renaissance Lanarat Apartment", No.102, 2nd Floor, 10th A Main Road, Near MES College, Malleshwaram, Bangalore - 560003 Notice as above to be served through the Commissioner of Police, Bangalore.
(3) Learned counsel for the State of Karnataka is permitted to inspect and make notes of the report submitted by Hon'ble Mr. Justice K.N Keshavanarayana, as per their request in I.A. No.56870 of 2021.
(4) In our Order dated 18.03.2021, we had observed as under: "It appears that certain persons belonging to poor and middle-income groups have purchased house sites from the land owners whose lands have been notified for the acquisition for the formation of the lay-out in question, prior to the date of the judgment 170 dated 03.08.2018. We are of the view that their grievances also require to be redressed. We are informed that similar grievances of the purchasers of the sites in other layouts formed by the Bangalore Development Authority have been redressed by the Bangalore Development Authority. The Commissioner, Bangalore Development Authority, is directed to place on record the mode and manner of redressal of the grievances of such site-holders adopted by the Bangalore Development Authority in the previously formed lay-outs within a period of four weeks from today."
(5) In compliance of the above order, the Commissioner, Bangalore Development Authority (B.D.A.), has filed an affidavit dated 12.04.2021 stating that in respect of the previous lay-outs formed 3 by the B.D.A. such as Anjanapura Layout, Sir M. Vishweshwaraiah Layout, Banashankari 6th Stage layout, the purchasers of the revenue sites in those lay-outs have been permitted to apply for allotment of sites measuring 30 ft. x 40 ft. even though the sites purchased by them are bigger in dimension. The affidavit also indicates the other conditions based on which the sites were allotted to the revenue site holders.
(6) In consideration of the above, we are of the view that the purchasers of sites in Dr. Shivaram Karanth Layout are entitled for allotment of sites provided that their purchase of such sites is prior to the date of the judgment i.e. 03.08.2018.
171(7) The purchasers of the sites in Dr. Shivaram Karanth Layout are permitted to get themselves registered in the B.D.A. as applicants for allotment of sites under the Bangalore Development Authority (Allotment of Sites) Rules, 1984 ("B.D.A. Allotment of Site Rules") within 4 months from today. (8) These purchasers should not be owning any other residential property in Bangalore and surrounding vicinity. They shall be bound by all the other terms and conditions for allotment of sites as per the B.D.A. Allotment of Site Rules.
(9) The General Power of Attorney holders and persons having an Agreement to Sell are not entitled for allotment of the sites.
(10) Purchasers of sites, through registered sale deeds, prior to 03.08.2018, are alone entitled for allotment of sites as per this order.
(11) The B.D.A. shall calculate the compensation payable to the applicants in respect of their acquired sites and give credit 4 accordingly by adjusting the same towards the allotment price for the sites to be allotted and call upon the applicants to pay the balance, if any.
(12) The allotment of sites is restricted to sites measuring 30 ft. x 40 ft. being the maximum extent irrespective of the measurement of their sites that have been acquired by the B.D.A. (13) The applicants have to withdraw the cases filed by them, if any, challenging the acquisition of their 172 lands, before filing an application with the B.D.A. in terms of this order.
(14) The purchasers of the sites are permitted to apply for allotment of sites to the B.D.A. along with self- certified photocopy of the title deeds on or before 17.09.2021. It is clarified that they need not pay the initial deposit. The documents submitted by the applicants along with their applications for allotment of sites in terms of this order shall be referred by the Commissioner, B.D.A., to a committee of retired District Judges comprising of a Chairman and two Members. The Committee so appointed shall examine the title deed of the applicants and submit a report as to the ownership of the sites to the Commissioner, B.D.A. The rival claim(s), if any, shall also be decided by the committee. The B.D.A. would allot sites only to those applicants who are duly certified by this Committee as the owners, subject to their satisfying other conditions of this order.
(15) The Committee in terms of this Order shall be appointed within a period of four months from today. The remuneration of the Chairman and the Members of this Committee may be fixed by the Commissioner, B.D.A., in consultation with the Chairman of the 5 Committee.
(16) The Commissioner, B.D.A., is directed to provide enough office space to the Committee in its head office, for its smooth functioning. The Commissioner, B.D.A., is also directed to provide secretarial 173 assistance and other logistical support to the Chairman and the Members of the Committee. (17) Some of the purchasers of the sites in the said lay-out have filed an application (I.A.NO.46146 of 2021) bringing to the notice of this Court that the B.D.A. had approved certain lay-outs in the notified lands prior to 03.08.2018 and that the developers have formed residential lay-out in compliance with all statutory regulations and sold the sites. Some of the purchasers of those sites have put up construction on the sites purchased by them. The Commissioner, B.D.A. in his affidavit dated 12.04.2021 has stated as under: "Secondly, there are 17 layouts formed in 126 acres and these layouts are formed with due approval of B.D.A. under Section 32 of the B.D.A. Act. After forming layouts, the parks, open spaces and civic amenity areas have been relinquished in favour of B.D.A. as per law. Buildings have come up including high rise buildings. Valuations for these buildings will be enormous. Having regard to these aspects, B.D.A. would respectfully seek appropriate directions of this Hon'ble Court in this regard."
(18) It is clear from the above that certain lay-outs have been formed in accordance with the permission accorded by the B.D.A. under Section 32 of the B.D.A. Act before 03.08.2018 and that the lay-outs have been formed according to the plan approved by the B.D.A. The sites in these lay-outs have already been sold to different persons. We are of the view that it is just and proper 6 not to demolish constructions made in these 174 lay-outs. Accordingly, we direct the B.D.A. not to acquire the lands where the lay-outs were approved and sanctioned before 03.08.2018. This, however, is subject to verification in terms of our directions given below.
(19) The developers of these lay-outs are permitted to file the documents in relation to approval of these lay- outs to the Justice A.V. Chandrashekar Committee within a period of three months from today. The B.D.A. is directed to furnish the files containing approval granted to these lay-outs to the Justice A.V. Chandrashekar Committee within a period of three months from today. We request the Justice A.V. Chandrashekar Committee to examine the approvals granted to these lay-outs and submit a report to this Court. The B.D.A. is directed to integrate these private lay-outs into the lay-out which is going to be formed by it i.e. Dr. Shivaram Karanth Layout. The fencing/boundary wall of these layouts, if any, shall be demolished by the B.D.A. while integrating these layouts as above.
(20) The purchasers of the sites or the persons who have built the houses in the sites purchased by them in these approved layouts need not apply as per paragraphs 6 to 14 of this order or as per our order dated 03.12.2020. However, the site owners in these approved layouts are liable to pay betterment tax in accordance with Section 20 of the B.D.A. Act to the B.D.A. 175 (21) We make it clear that the order made by us in paragraph Nos. 18 to 20 is not applicable to the 'unauthorised' lay-outs. The purchasers of the sites in 'unauthorised' lay-outs are permitted to apply for allotment of sites in accordance with paragraph 6 to 14 7 of this Order. If they have put up any construction on these sites, they are to be governed by our order dated 03.12.2020.
(22) At the first instance, we direct the B.D.A. to allot sites in Dr. Shivaram Karanth Layout to the applicants in accordance with this order, to the land owners who have opted for 60:40 scheme and incentive sites as per the Bangalore Development Authority (Incentive Scheme for Voluntary Surrender of Land) Rules, 1989. It is only thereafter that the B.D.A. would allot sites in accordance with the B.D.A. Allotment of Site Rules to the general public.
(23) The Commissioner, B.D.A. to file further Status Report on or before 04.06.2021. List the matter after the ensuing summer vacation".
Order dated 14.07.2021 (1) We have heard the learned counsel for the parties. For the reasons set out in I.A. No. 67060 of 2021, time for submission of the Report by the Justice A.V. Chandrashekar Committee is extended till 31.03.2022.
(2) In our order dated 3rd December, 2020, we had observed as under:
"To ensure that in the interregnum and from now onwards no further constructions 176 come up, the Commissioner, BDA, would undertake exercise for satellite imaging of the area in question for identifying and noting the constructions as they exist. The said exercise would be undertaken within a period of three days from the date of receipt of a copy of this order. This exercise would be repeated periodically every month and in case any new constructions are noticed, they would be brought to the notice of the Committee and action, including demolition etc., would be undertaken."
(3) It appears that despite the above order, new constructions are coming up in the land proposed for acquisition to Dr. Shivaram Karanth Layout. BDA is directed to stop further constructions in the said layout with immediate effect and the above direction shall be implemented strictly by the BDA. It is made clear that buildings constructed after 03.08.2018 cannot be regularised and are liable to be demolished.
(4) We direct the State Government to depute additionally one Executive Engineer (EE), two Assistant Executive Engineers (AEE) and four Assistant Engineers (AE) to the BDA within a period of 15 days from today.
(5) It is clear from the Status Report dated 2nd June, 2021 that BDA has not taken possession of any land so far. We direct the BDA to speed up the acquisition proceedings. BDA to file latest Status Report within a period of two weeks from today. (6) In our order dated 05.05.2021, we had requested Justice A.V. Chandrashekar Committee to examine the approval granted to the private layouts 177 formed in the lands proposed for acquisition for the formation of Dr. Shivaram Karanath layout. The Committee after examination of the records submitted by the BDA along with checklist and joint inspection reports has submitted a report dated 09.07.2021, certifying that the following layouts have been formed after appropriate permission from the BDA:
1. A Layout in Sy. Nos. 62P 1 and 27measuring 17 acres 30 guntas in Jarakbande Kaval Village and Kempanahalli Village, YelanhankaHobli, Bangalore North Taluk.
2. Layout in Sy. Nos. 55/2, 55/3, 55/4, 56/1, 56/2, 56/3 measuring 9 acres 9 guntas in Ramagondanahalli Village, Yelahanka Hobli, Bangalore North Taluk.
3. A Layout in Sy. Nos. 53 & 54/2 measuring 12 acres 28 guntas in Ramagondanahalli Village, YelanhankaHobli, Bangalore North Taluk.
4. Layout in Sy. Nos. 37/5, 37/6, 37/7 & 37/8 measuring 3 acres 5.88 guntas of Veerasagara Village, Yelahanka Hobli, Bangalore North Taluk.
5. Layout in Sy. Nos. 27/2A, 27/1, 44, 45/1 and 45/2 measuring 9 acres 19 guntas of Doddabettahalli Village, 3 Yelahanka Hobli, Bangalore North Taluk.
6. Layout in Sy. Nos. 34P, 35/1P, 35/2P, 39/2AP, 39/2BP, 39/3, 40/1P, 40/2P and 42 measuring 13 acres 38 guntas of Byalakere Village, HesaraghattaHobli, Bangalore North Taluk.178
7. Layout in Sy. Nos. 75, 76/3, 76/4, 77P1, 78/5 and 109/1 measuring 14 acres 36 guntas of Avalahalli Village, Yelahanka Hobli, Bangalore North Taluk.
8. Layout in Survey Number 43/3 measuring 1 acre 02 guntas in Doddabettahalli Village, Yelahanka Hobli, Bangalore North Taluk.
9. Layout in Survey Number 27 measuring 06 acres 22 guntas of Shyamarajapura Village, Yelahanka Hobli, Bangalore North Taluk.
10. Layout in Sy. Nos. 35/1, 36/2, 37/2 & 40/1 measuring 04 acres 07 guntas in Byalakere village, HesaraghattaHobli, Bangalore North Taluk.
11. Layout in Survey Number 43/2 measuring 38 guntas of Doddabettahalli Village, Yelahanka Hobli, Bangalore North Taluk.
12. Layout in Sy. Nos. 70P and 71P measuring 6 acres 15.82 guntas of Avalahalli Village, Yelahanka Hobli, Bangalore North Taluk.
13. Layout in Sy. Nos. 66(P) and 70(P) measuring 13 acres 12.62 guntas of Avalahalli Village, Yelahanka Hobli, Bangalore North Taluk.
(7) In view of the above, the BDA is restrained from acquiring the aforesaid lands for the formation of Dr. Shivaram Karanth layout. However, the purchasers of the sites in these layouts and the developers/land-owners of these layouts are bound by the directions contained in our order dated 05.05.2021.
179(8) List these matters on Thursday, the 29th July, 2021".
Order dated 19.08.2021 " We have heard learned counsel for the parties.
2. Justice A.V. Chandrashekar Committee has sent a Second Report dated 10.08.2021 informing this Court that an applicant by name Smt. B.N. Sunanda, through her application dated 13.07.2021 brought to the notice of the Committee that she has the relevant approvals for a building in Survey Number 75/1 to the extent of 2 acres 7 guntas of Somashettyhalli. Similarly, the Committee has also received an application from M/s BCIL Realty (P) Ltd. informing them that it has also relevant approvals for the building in Survey No.109(4)(P) to an extent of 2 acres of Avalahalli village. These two survey numbers have also been notified for acquisition for the formation of Dr. Shivaram Karanth Layout.
3. In our order dated 05.05.2021, we have observed that the layouts formed in the land proposed for acquisition to the aforesaid layout before 03.08.2018 in accordance with the approvals granted by the BDA, need to be protected. We had also directed the Committee to examine the documents in relation to these layouts and to furnish a report in that regard to this Court.
4. The Committee in its second report has observed as under:
180"To summarise, in all the two cases mentioned above, requisite permissions from the appropriate authorities have been obtained by the applicants before submissions of their requests to the B.D.A. to sanction the Building Plans. The B.D.A., in turn, has sanctioned the Building Plans only after verifying all the mandatory approvals accorded by the appropriate authorities by each of the two applicants. The B.D.A. has sanctioned the Building Plans in these two cases not while the Preliminary Notification dated 30.12.2008 was in force or after the Order of the Hon'ble Supreme Court dated 3.8.2018. The sanction for the Building Plans was accorded in the interregnum i.e. between setting aside of the Notification by the Hon'ble High Court of Karnataka on 26.11.2014 and the Order of the Hon'ble Supreme Court dated 03.08.2018. The Committee has perused and examined all the relevant files.
Hence the benefit of the Order dated 05.05.2021 of the Hon'ble Supreme Court is applicable to these buildings also. In view of what is stated above, Your Lordships may be pleased to issue a direction to the B.D.A. 1) not to acquire an extent of 2 (two) acres only out of a total extent of 3 (three) acres 12 (twelve) guntas in Survey Number 109(4)(P) of Avalahalli village and an extent of 2 (two) acres 07 (seven) guntas only out of a total extent of 3 (three) acres 04 (four) guntas of Survey Number 75/1 of Somashettyhalli village and 2) to integrate these two projects into the Layout, subject of course to payment of betterment charges."
5. In view of the above, we direct the BDA not to acquire the aforesaid lands for the formation of the Dr. Shivaram Karanth Layout. We, however, make it clear that the purchasers of the apartments/sites and the developers/land-owners of the aforesaid two parcels of land are bound by our order dated 05.05.2021.
6. In our orders dated 03.12.2020 and 05.05.2021, we had indicated that if any land-owner surrenders the land voluntarily, he is entitled for an incentive site and that the constructed portion, if any, in the lands, could be adjusted towards incentive sites 181 for voluntary surrender of the land. Therefore, allotment of incentive sites is available only to the land-owners who opt for voluntary surrender of lands under Bangalore Development Authority (Incentive Scheme for Voluntary Surrender of Land) Rules, 1989. The allotment of lands under these Rules is not applicable to those land-owners who opt for 40:60 scheme. In other words, if the land-owners voluntarily surrender the land as above, compensation for the entire land has to be determined; however, he is entitled for allotment of a site in accordance with the aforesaid Rules. The only exception to this is, in case the land consists of a constructed area, the said constructed area has to be adjusted in the site which would be allotted to him under these Rules, provided he should have made an application for regularisation of the construction in accordance with our order dated 31.03.2020. In such an event, if the Justice A.V. Chandrashekar Committee directs regularisation of the building subject to fulfilling the terms and conditions contained our order dated 03.12.2020, compensation need not be determined for the constructed portion of the land and it is only in respect of the balance of the lands, the compensation needs to be determined.
7. In our order dated 14.07.2021, we had issued a direction to the State Government as under:
"(4) We direct the State Government to depute additionally one Executive Engineer (EE), two Assistant Executive Engineers (AEE) and four Assistant Engineers (AE) to the BDA within a period of 15 days from today."182
8. It appears that pursuant to the aforesaid order, the State Government has issued an order of transfer of engineers to the BDA. It also appears that some of the engineers have not joined the BDA. We direct those engineers who have been deputed by the State Government pursuant to our order dated 14.07.2021 to join the BDA on or before 24.08.2021, failing which disciplinary action should be initiated against them. The State Government/the authority concerned may also consider keeping them under suspension if they do not join.
9. We direct the State Government/Commissioner BDA, not to transfer the Deputy Commissioner, Land Acquisition Officers and the Engineers who are presently engaged in the formation of Dr. Shivaram Karanth Layout nor they should be assigned with any additional work in the BDA until further orders.
10. It is also clear that the Town Planning Section of the BDA is not making any progress in the formation of the layout. Town Planning Member of the BDA is directed to file his affidavit in this regard after consulting the Justice A.V.Chandrashekar Committee on or before 01.09.2021.
11. The status report filed by the BDA on 12.08.2021, does not disclose the details of approval of awards in respect of the lands notified for acquisition. It also does not clarify the correct position on many other aspects. It does not suggest how many engineers have joined the BDA pursuant to our order 183 dated 14.07.2021. It also does not state the progress made by the Committee of Former District Judges appointed pursuant to our order dated 05.05.2021. A fresh status report shall be filed on or before 01.09.2021 after consulting the Justice A.V. Chandrashekar Committee.
12. On the last date of hearing, we had orally directed the learned Advocate General to find out whether sale-deed, if any, has been registered in respect of the lands/sites notified for acquisition for Dr. Shivaram Karanth Layout after 03.08.2018. No such status report has been filed so far. The State Government is directed to file a status report in this regard on or before 27.08.2021.
13. BDA is directed to state in its next status report if it has informed the Competent Authority under the Stamps and Registration Act not to register the sale of land/sites notified for acquisition for Dr. Shivaram Karanth Layout.
14. The Commissioner, BDA, is directed to deploy enough supporting staff to the Executive Engineer, In-charge of Dr. Shivaram Karanth Layout. The Engineer in-charge of this layout shall not be given any additional charge in the BDA until further orders.
15. The Commissioner of BDA is directed to remain present in person along with the learned Advocate representing the BDA on the next date of hearing.
18416. Applicants in these applications (I.A. NO(S).101569/2021 and 100376/2021) seek permission to file impleadment application and application for impleadment as Respondents and for certain other directions. They are permitted to file applications before Justice A.V. Chandrashekar Committee or before the Former District Judges Committee constituted by our Orders dated 05.05.2021 as the case may be. If the applications are filed before the Justice A.V. Chandrashekar Committee, the Committee is requested to consider them in accordance with our Orders dated 03.12.2020 and 05.05.2021 and if the applications are filed before the Former District Judges Committee, the same shall be considered by the Committee in accordance with our Order dated 05.05.2021. The applications are disposed of accordingly.
17. List the matter after two weeks".
Order dated 07.09.2021 "We have heard learned counsel for the parties.
2. Dr. H.R. Shantharajanna, was working as Engineer Member, Engineering Section of Bangalore Development Authority, Bengaluru (B.D.A.). He was heading the Engineering Section of the B.D.A. and was Incharge of formation Dr. Shivaram Karanth Layout along with other responsibilities in B.D.A. In fact, he had filed an affidavit dated 06.02.2021 before this Court in terms of our Order dated 25.01.2021 185 indicating the plan of action for the formation of Dr. Shivaram Karanth Layout.
3. Despite our Order dated 19.08.2021, he was transferred by the State Government to some other Department. In view of above, we direct the State of Karnataka to re-transfer him to the position of Engineer Member, Engineering Section of the B.D.A. forthwith.
4. In para 3 of the status report dated 30.08.2021, the Commissioner, B.D.A. has stated that 416 acres 13 guntas of Government land have been notified for the formation of Dr. Shivaram Karanth Layout. The Revenue Department of the State Government is directed to take steps to deliver the possession of these lands to the B.D.A.
5. We also direct the B.D.A. to issue certificates to the landowners indicating their entitlement for allotment of developed lands under the 40:60 scheme/voluntary surrender scheme immediately on taking possession of their lands. For any reason, if such certificates have not been issued so far, B.D.A. to issue such certificates to such land-owners, within a period of four weeks from today.
6. in paragraph '6 ' of the Status Report dated 30.08.2021, B.D.A. has sought for extension of time for receiving the application from the revenue site holders till 31.10.2021. Time, as prayed for, is accordingly extended till 31.10.2021. Extension of time, as above, shall be informed to the general public.
1867. Next status report/compliance report shall be filed by B.D.A. after consulting the Justice A.V. Chandrashekar Committee within 15 days from today.
8. List after two weeks".
Order dated 29.09.2021 " We have heard learned counsel for the parties.
(2) The Commissioner, Bangalore Development Authority, is present through video conferencing.
(3) In the Order dated 07.09.2021 this Court had directed the re-transfer of Dr. H.R. Shantharajanna, as Engineer Member of the BDA as under:
"2. Dr. H.R. Shantharajanna, was working as Engineer Member, Engineering Section of Bangalore Development Authority, Bengaluru. He was heading the Engineering Section of the B.D.A. and was Incharge of formation Dr. Shivaram Karanth Layout along with other responsibilities in B.D.A. In fact, he had filed an affidavit dated 06.02.2021 before this Court in terms of our Order dated 25.01.2021 indicating the plan of action for the formation of Dr. Shivaram Karanth Layout.
3. Despite our Order dated 19.08.2021, he was transferred by the State Government to some other Department. In view of above, we direct the State of Karnataka to re-transfer him to the position of Engineer Member, Engineering Section of the B.D.A. forthwith."
(4) Mr. PrabhulingK.Navadgi, learned Advocate General appearing for the State of Karnataka, submits that Dr.H.R. Shantharajanna would be re-transferred to his original position of Engineer Member, 187 Engineering Section of the Bangalore Development Authority within a day.
(5) The submission of learned Advocate General is placed on record. Government of Karnataka to file the compliance report in that regard within two weeks from today.
(6) We have noticed from the Layout Plan of Dr. Shivaram Karanth produced by the BDA on 30.08.2021 that several pockets of land within this Layout have not been notified for acquisition which will hamper the planned development of the layout and the connectivity within the Layout. The Commissioner, BDA, is directed to send a proposal for acquisition of these lands to the State Government within two weeks from today and submit complete details of the lands left out from acquisition for the formation of Dr. Shivaram Karanth Layout in its next Status Report. The State Government is directed to issue preliminary notification proposing to acquire these lands for the formation of Dr. Shivaram Karanth Layout within four weeks from the date of receipt of the details of the lands left out from acquisition from the BDA.
(7) The Status Report filed by the Commissioner, BDA, dated 20.09.2021 is accepted. Permission as sought for in paragraph'7' of this Report is granted.
(8) The Commissioner, BDA, as well as the State of Karnataka to inform this Court as to what steps they have taken for taking possession of the government lands notified for formation of Dr. 188 Shivaram Karanth Layout in terms of our order dated 07.09.2021 within two weeks from today.
(9) Application, IA No.124163 of 2021, for impleadment is allowed. Application, IA No.124167 of 2021, for exemption from filing official translation is also allowed.
(10) In the application, IA No.124166 of 2021, the applicant has averred that he is the owner of certain extent of land which has been notified for acquisition for formation of Dr. Shivaram Karanth Layout. Some portion of his land has been notified for acquisition for the formation of Peripheral Ring Road and that this ring road has not been developed though the implementation of this project was approved by the Government of Karnataka on 20.09.2013. Non- implementation of the scheme has adversely affected his right to claim compensation.
(11) It is evident from the layout plan produced by the BDA on 30.08.2021 in respect of Dr. Shivaram Karanth Layout that the proposed ring road passes through the said layout at two places. Some portion of the road is passing through the boundary of the said Layout. This road provides for the connectivity to the layout and is also within the layout.
(12) The Commissioner, BDA, is directed to file a complete status report in respect of the Peripheral Ring Road right from its inception.
(13) In paragraph '5' of the Status Report dated 20.09.2021 it is stated that the draft layout plan has been approved by the Authority (Board) through 189 circulation. The formation of Dr. Shivaram Karanth Layout and construction of Peripheral Ring Road has huge financial implications and needs to be discussed in the Board meeting. Therefore, BDA is directed to hold the board meetings from time to time to discuss all these issues along with other subjects.
(14) Status report/compliance report, as above, shall be filed by BDA within a period of two weeks from today after consulting the Justice A.V. Chandrashekar Committee.
(15) List the matter after two weeks".
Order dated 26.10.2021 "We have heard learned counsel for the parties and perused the Status Report dated 22.10.2021 filed by the BDA.
DR. K. SHIVARAM KARANTH LAYOUT (2) It is evident from paragraph '3' of the Status Report that passing of the awards as well as taking possession of the lands has slowed down considerably. In view of above, we direct the BDA to speed up the acquisition of the lands.
(3) Time for receipt of the application from the Revenue site holders is extended till 31.12.2021, as prayed for in paragraph '6' of the Status Report.
(4) In paragraph '7' of the Status Report connectivity issue within the Layout has been discussed. It is stated that exhaustive land survey is necessary to fix the actual alignment of this connectivity. BDA is directed to acquire the requisite 190 lands for this purpose. It is also directed to send a proposal accordingly to the State Government.
(5) Four weeks' further time is granted to send the proposal for acquisition of the left-out lands for the formation of the Dr. K. Shivaram Karanth Layout to the State Government.
(6) By our order dated 29.09.2021, we had directed the BDA as also the State Government to inform this Court, the steps taken for taking possession of government lands notified for formation of Dr. K. Shivaram Karanth Layout. The State Government has not filed its Status Report in terms of the above order. Two weeks' further time is finally granted to the State Government to file the Status Report as above.
(7) During the course of the hearing, it was pointed out that the BDA is forming the Layout by generating its own resources. It is true that for the formation of the Layout, BDA has to incur huge expenses. It is not disputed that the BDA has been taking possession of the lands vested in it in the developed layouts. There is no bar for the BDA to form the sites in these recovered lands subject to the land use indicated in the approved layout plan and dispose of them by public auction. Needless to say, that the sites formed in these lands, both intermediary and corner sites or any other intermediary sites in the developed layouts have to be disposed of only by public auction. Bangalore Development Authority (Allotment of Sites) Rules, 1984 are not applicable to 191 the sites formed in the recovered properties or the intermediary sites in the developed layouts. These Rules are applicable only to the new layouts formed by the BDA.
PERIPHERAL RING ROAD(PRR) (8) Status Report dated 22.10.2021 in relation to PRR is as under:
"G REGARDING PERIPHERAL RING ROAD.
11. This Hon'ble Court was pleased to direct in para 12 of its order dated 29/09/2021 to file a complete status report regarding peripheral ring road from its inception. Hence chronologically, all developments are placed for the kind consideration of this Hon'ble Court.
12. A peripheral ring road (PRR) was proposed encircling the Bangalore City for a length of 116 km vide Letter No.BDA/Vi.A.BhuSwaA/C4/PR/619/2006- 07 dated 27.11.2006 by the BDA. A true translated copy of BDA letter dated 27.11.2006 is produced herewith marked as Annexure 3. The scheme was sanctioned by the Government of Karnataka vide Government order No. UDD 399 MNX 2006 Bangalore dated 23.04.2007. A true copy of the Government order dated 23.04.2007, is produced herewith marked as Annexure 4. Peripheral Ring Road is to provide connectivity to various destinations in all directions for onward traffic without entering the city of Bengaluru and thus minimising the congestion on the outer ring road and internal roads of the city roads. Part of this PRR commencing from Tumkur 192 Road NH44 (old NH4) near Madanayakanahalli and ending on Hosur Road NH48 (old NH7) near Huskur passing in the eastern side of City was called as PRR Part-1. The remaining part on the western side of the City as PRR Part-2. Concentric to PRR Part-2, as part of Bangalore-Mysore Infrastructure Corridor, connecting roads were formed by Nandi Infrastructure Corridor Enterprises (NICE) connecting Hosur road (NH 44) to Mysore road and Tumakuru road (NH 44) to Mysore road. In view of this, PRR Part-2 has not progressed further (exceptfor the portion from Mysore road to Magadi road which is now passing through Nadaprabhu Kempegowda Layout), though Preliminary Notification was issued for PRR Part-2 also.
13. 1st Preliminary Notification was done to an extent of 1962 Acre 26 Guntas in Preliminary Notification No: BDA/Commr/ DC(LA)/ SALAO/ 79/ 2005- 06/ Bangalore dated 23.09.2005 for PRR Part-
1. 2nd Preliminary Notification was done to an extent of 989 Acre 32.25 Guntas vide Notification No: BDA/ Commr/ DC(LA)/ SALAO/ 79/ 2006-07 Bangalore dated: 15.11.2006 for PRR Part-1. Final Notification for PRR Part-1 was done for an extent of 1810 Acre 18.5 Guntas vide order No. UDD 399 MNX 2006 Bangalore dated 29.06.2007. Additional Preliminary Notification was done for Toll Plaza, Missing Links to an extent of 372 Acre 26 Guntas wide order No. BDA/ Commr/ DC(LA)/ SALAO/ 37/2010-11 Bangalore dated 16.08.2010 in PRR part-1.193
14. Out of 1810 Acre 18.5 Guntas, awards have been framed for 948 acres and awards have been approved for 569 acres and 16.5 guntas and compensation is paid in 3 (three) cases only as per the provisions of Land Acquisition Act, 1894 in the months of June and July 2011 ie., (1) Kachamarnahalli Village Sy No.100 extent of 1 Acre 28 Guntas, award passed for Rs.21,27,608/-. (2) Aduru village Sy No.25/6 extent of 0-28 Guntas, award passed for Rs.8,15,782/- (3) Aduru village Sy No.32/10 extent of 1 Acre 5 Guntas, award passed for Rs.11,78,552/-. Thus, an extent of only 3 acres 21 guntas has been taken possession of and handed over to the engineering division.
H LITIGATIONS/PERIPHERAL RING ROAD
15. Several Writ Petitions had been filed before the Hon'ble High Court of Karnataka challenging the acquisition proceedings. Smt. A.Gowramma and two others had challenged the Preliminary Notification dated 16/08/2010 issued under Section 17(1) of the BDA Act 1976 in Writ Petition Nos.21920 to 21922/2011. The above writ petitions were allowed in entirety by the Hon'ble High Court of Karnataka on 8/9/2011 by quashing the notifications in its entirety pertaining to the scheme of PRR. The relevant portion of the order is in paragraph 36 at page 32 of the order dated 8/9/2011 and is reproduced below.
"Therefore, these writ petitions are allowed. All the notifications in its entirety pertaining to the scheme of 'peripheral ring road' are hereby quashed by issue of a writ of certiorari. Rule made absolute"".194
While allowing the writ petitions, the Hon'ble High court of Karnataka had ordered for a detailed scrutiny and investigation by the competent investigating agency with regard to the implementation of the project by increasing large amount of public funds. A direction had been given to send a copy of this order to Lokayukta.
16. The final order dated 8/9/2011 passed by the Hon'ble High Court of Karnataka in Writ Petition Nos. 21920 to 21922 of 2011 was called in question by BDAbefore the Division Bench by the Hon'ble High Court of Karnataka in Writ Appeal No.17005 to 17007/2011. These Writ Appeals were partly allowed by the Division Bench upholding the quashing by the three writ petitions only in so far as Smt.A.Gowramma and two others only. The acquisition in respect of the remaining land has been upheld by the Division Bench. In so far as the directions issued by the learned Single Judge for a detailed scrutiny and investigation by the competent authority and a copy of the final order to be sent to Karnataka Lokayukta is upheld by the Division Bench in paragraph No.16 and 17 of the final orders passed by the Division Bench on 15/7/2013. The relevant extract of the orders produced as under:
"Our view is also supported by the submission made by B.V.Shankaranarayana Rao, learned counsel since the Government has decided to reduce the width of the Peripheral Ring Road from 100 mts to 70 mts, the remaining 30 meters wide throughout the area of 120 kms. of Peripheral Ring Road will be in the command of BDA. When they have 30 meters at their command, there is no reason for the BDA to acquire additional lands under the 195 guise of construction of Toll plaza. Therefore, we are of the view that even though Court cannot interfere with the preliminary notification of acquisition proceedings, still in the background of the present case, we are of the view that the Court caninterfere with the acquisition proceedings. In addition to that as stated supra, there is no guarantee that the BDA would implement the scheme of formation of Peripheral Ring Road. For eight years it has not shown any progress. Indeed the area has now reduced from 100 meters to 70 meters. As stated earlier, as 30% of the acquired area is in command of the BDA, they can very well construct any other utilities or toll plaza. Therefore we are of the view that the learned Single Judge has not committed any error in quashing the notification pertaining to the writ petitioners.
So far as the direction issued by the learned Single Judge directing the Registry to forward a copy of his order to Karnataka Lokayuktha for holding an enquiry at its level in the case of expenditure insofar as the scheme is concerned and that it should be satisfied about the bonafide meaning incurring expenditure is concerned, we decline to interfere with the same considering the background of this project. Accordingly writ appeal is allowed in part".
17. Against the said final order passed by the Division Bench, BDA had approached the Hon'ble Supreme Court. The Special Leave Petitions filed in Nos.9800 to 9802/2014 were dismissed by the Hon'ble Supreme Court on 26/10/2015 without granting theleave but has given liberty to go for the acquisition once the ring road project is completed. The relevant portion of the Hon'ble Supreme Court passed on 15/7/2013 in the above two SLPs are as follows:
"Heard learned counsel for the petitioners and perused the relevant material.
Exemption from filing O.T. is granted. Permission to file additional documents is granted.
We do not find any merit in the present special leave petitions. That apart, the High Court has in para 15(page No.16) has granted liberty to the petitioner to go 196 for acquisition once the project i.e. ring road project is completed.
In view of the above, the present Special Leave Petitions are not entertained any further and are disposed of accordingly".
18. In order to fund the PRR Scheme, the government has passed an order vide G O No.UDD 214 BAS 2018 dated 24/11/2018. The Government has made it clear that the entire PRR scheme should be implemented from the full grant of the State Government and it shall be implemented through separate agency namely Bangalore PRR Development Corporation. The said company is already incorporated. An attested translated copy of the Government Order dated 24/11/2018 is produced along with this as Annexure. 5 for perusal.
19. As per the Government order UDD 214 BAS 2018,dated 24.11.2018 Government has approved to implement the PRR Project for road construction with an estimated cost of Rs.5616.41 crore. Out of which 16% of the cost Rs.901.72 crore to be borne by the State Government. Remaining 84% cost of the project Rs.4714.69 crore of loan to be availed from JICA (Japan International Cooperation Agency) in 3 stages. Government has submitted Preliminary Project Proposal Report on 02.01.2020 to Government of India, Ministry of Finance, Department of Economic Affairs through Finance Department, GoK for loan assistance of JICA. The Central Government has approved the proposal in the list of projects eligible for loan and according to that Rs.4714.69 crore which is 197 84% of the total construction cost of Rs.5616.41 crore has been approved for loan.
20. In Writ Petition No.4550/2008 and connected cases Hon'ble High Court of Karnataka has held as follows:
"Therefore, the further proceedings not having been taken would not attract the rigour of Section 24 of the 2013 Act. However, the procedure that would now regulate the acquisition proceedings are the provisions of the 2013 Act, in so far as they are applicable. This would include the determination of compensation in accordance with that Act, as no Award is passed in the present proceedings".
21. In the light of this order of the Hon'ble High Court of Karnataka dated 22/7/2014, BDA had written to the Government seeking clarification with regardto the determination of the compensation. The State Government of Karnataka has issued Government Order dated 3/10/2019 in No.UDD 214 BemAaSe 2018 with a direction to provide either cash or TDR as land compensation after calculating compensation under THE RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUSITION, REHABILITATION AND RESETTLEMENT ACT, 2013 as per the direction of the Hon'ble High Court of Karnataka. A translated copy of the Government order dated 3/10/2019 is furnished as Annexure 6 for kind reference.
22. The total extent of land covered under the Final Notification required for PRR-1 project is 2567 acres 22.5 guntas which is inclusive of the extent of 1810 acres 18.5 guntas under the Final Notification dated 29/06/2007 and 167 acres 30 guntas in Preliminary 198 Notification dated 16/08/2010 for Missing Link, Toll Plaza and proposed additional extent of 589 acres 13.76 guntas for public notifying afresh for the purpose of missing link alternate alignment near Sheegehalli Village and integration with NICE road, clover leaf grade separators, Toll Plaza and Petronet line re-alignment."
(9) It is clear from the above that PRR was proposed as early as on 27.11.2006 by the BDA and no progress has been made except notifying the lands for acquisition. It appears that possession of only 3 acres 21 guntas of land has been taken so far.
(10) In paragraph '18' of the Status Report, it is stated that in the Notification dated 24.11.2018 the entire PRR Scheme should be implemented from the full grant of the State Government and it shall be implemented through separate agency, namely, Bangalore PRR Development Corporation/Authority.
(11) Paragraph '22' of the Status Report indicates the details of the lands notified and additional lands required for the purpose of missing link alternate alignment and integration with NICE road, clover leaf grade separators, Toll Plaza and Petronet line re-alignment.
(12) In view of above, the BDA is directed to takes steps to notify for acquisition of additional extent of lands of 589 acres 13.76 guntas for the aforesaid purpose. The proposal in this regard shall be sent to the State Government as early as possible.
199(13) Simultaneously, BDA may start passing the awards and taking possession of the lands notified for PRR. The State Government is directed to deliver possession of the Government lands notified for the purpose of PRR to the BDA.
(14) BDA is also directed to move the Karnataka Pollution Control Board to conduct fresh environmental public hearing and inform this Court the latest position regarding environmental clearance for PRR, in the next Status Report.
(15) The State Government is directed to file an affidavit clarifying its stand, in relation to Peripheral Ring Road, within a period of two weeks from today.
(16) The next Status/Compliance Report shall be filed by the BDA within two weeks from today.
(17) List the matter after two weeks".
Order dated 25.11.2021 I.A. No.147134 of 2021 (Application for Direction) We have heard learned counsel for the parties on this IA.
Order is reserved.
DR. SHIVARAM KARANTH LAYOUT (2) We have perused the Third Report dated 10.11.2021 sent by the Justice A.V. Chandrashekar Committee. The Committee has recorded in detail the method adopted by it for identifying the constructions made in the lands notified for the formation of Dr. Shivaram Karanth Layout requiring regularization in 200 accordance with our order dated 03.12.2020. We place on record our appreciation for the manner and method evolved by the Committee for identifying the constructions requiring regularization. (3) The Committee in this Report has recommended for regularization of 300 buildings, details of which are provided in Annexures L0001 to L0026 subject to the following conditions:
"26. The J.C.C. further recommends that the BDA be directed:
(a) To issue Possession Certificates to be applicants in Annexures L0001 to L0026.
(b) To determine and collect Betterment Levy as per the provisions of the BDA Act, 1976.
(c) To integrate these buildings into the Dr. Shivaram Karanth Layout.
(d) To give wide publicity to this order electronically, digitally and by other means necessary."
(4) The Committee has sent Fourth Report dated 23.11.2021 with an addendum of the same date, presenting the enhanced data-set, which reflects two additional criteria viz., number of floors and sital area in relation to the buildings to be regularized in terms of our Order dated 03.12.2020.
(5) Having perused the Third and Fourth Report, we are satisfied that the buildings specified in Annexures L0001 to L0026 require to be regularized in terms of our order dated 03.12.2020. Therefore, we direct the BDA to regularize the buildings specified in Annexures L0001 to L0026 of the Fourth Report as corrected in the addendum. Annexures L0001 to L0026 of the said Report is made part and parcel of this order. We direct the BDA not to acquire/take possession of the 201 lands/buildings specified in Annexures L0001 to L0026. This is, however, subject to the conditions indicated in our Order dated 03.12.2020. (6) The Committee is requested to hand over a copy of the Third and Fourth Report and Annexures L0001 to L0026 of the Fourth Report with the addendum to the Commissioner of the BDA.
(7) The Commissioner of the BDA is directed to issue Regularization Certificates to the concerned applicants in a transparent manner within four weeks from today under the supervision of the Justice A.V. Chandrashekar Committee. Necessary assistance in this regard, shall be given by the BDA to the Justice A.V. Chandrashekar Committee. BDA is further directed to follow other conditions suggested by the Justice A.V. Chandrashekar Committee in its Third Report. However, levy of betterment tax may be considered at a later stage.
(8) We have also perused Status Report dated 12.11.2021 submitted by the BDA. BDA is directed to file a progress report in respect of each of the points raised in this affidavit in its next Status Report. (9) The State Government has filed an affidavit of the Principal Secretary to the Govt., Department of Revenue, dated 09.11.2021 explaining the status in relation to delivery of possession of 393 acres 31 guntas of the government land notified for the formation of Dr. Shivaram Karanth Layout. We request the Justice A.V.Chandrashekar Committee to look into the said affidavit and file a report suggesting 202 mode and method for acquisition/taking possession of these lands. The State Government is directed to furnish a copy of this affidavit to the Justice A.V. Chandrashekar Committee forthwith.
PERIPHERAL RING ROAD (PRR) (10) On 26.10.2021, this Court had directed the State Government to file an affidavit clarifying its stand in relation to the PRR. In response to this order, the State Government has filed an affidavit dated 09.11.2021, the relevant portion of which is as under:
"AFFIDAVIT OF STATUS REPORT ON BEHALF OF STATE OF KARNATAKA REGARDING PERIPHERAL RING ROAD IN TERMS OF THE ORDER DATED 26.10.2021 I, RAKESH SINGH, S/o Bharat Prasad Singh, aged 57 years, working as Additional Chief Secretary, Government of Karnataka, Urban Development Department, Bengaluru, Karnataka State, do hereby solemnly affirm and state as under:
1. I am working as Additional Chief Secretary, Government of Karnataka, Urban Development Department, Bengaluru and I am aware of the facts from the records placed before me.
PROJECT NECESSITY
2. At the outset it is submitted that the Bengaluru City needs the Peripheral Ring Road (PRR) more than ever in view of the phenomenal growth of the city in all directions. The geographical extent of the city has grown to 2196 sq. kms. The vehicle count as of 2019 wasover 80 lakhs. Bengaluru being the capital city, thousands of vehicles come in every day from various parts of the state as well as outside the state. There is enormous pressure on city roads and public transport system is overstressed. The PRR will greatly reduce the stress and congestion in the city roads. The Government is very keen to facilitate the early execution of the PRR.
FUNDING.
2033. As per Government Order dated 03.10.2019, the costof acquisition was stated as Rs.8,100.00 crores and cost of Road making was stated as 3850 crores. Subsequent to GO dated 03.10.2019, the Bangalore Development Authority submitted that the land acquisition cost is calculated by adopting Right to Fair Compensation Act with a multiplication factor of 1.5 for lands outside BBMP area and a factor of one within BBMP, over that, Solatium of 100% and additionally interest at 12% per annum from the date of Preliminary Notification till the date of award. The cost of acquisition has been estimated as Rs.15,475.00 crore as on December 2020 as per 2013 Act. (The cost will increase upwardly due to the interest component). The cost of construction is estimated to be Rs.5,616 crore. Thus, the total cost as at end of December 2020 is Rs.21,091 crores.
4. In view of the steep revision of the cost of project, the earlier proposals and decisions require reconsideration and new ways to finance may have to be worked out. Due to two years of Covid related shutdowns and Covid related relief measures, the Government finances are also under stress. The Bangalore Development Authority has now proposed to implement the PRR project fully funded (cost of land acquisition and construction maintenance and operation) by the concessionaire under PPP-DBFOT (Public Private Partnership - Design, Build, Finance, Operate and Transfer) mode. It has proposed to call for Global tenders to finalise the concessionaire offering lowest concession period. It has also proposed to merge the Special Purpose Vehicle with KUIDFCL (Karnataka Urban Infrastructure Development & Finance Corporation Ltd.) as it will have no role in this process. These proposals are under consideration before the Government and will be placed before the next Cabinet meeting.
5. The PPP route through global tenders will be first explored and concluded in as short a time as possible. If there be no effective bidder, then Government will consider viability gap funding. The Bangalore Development Authority may also raise funds from auction route and other possible avenues.
2046. The Special Purpose Vehicle (SPV) was registered as a company in the name of BENGALURU PRR DEVELOPMENT CORPORATION LIMITED. It held its meeting on 7th October, 2021. In this meeting it was decided to merge this company with KUIDFCL (Karnataka Urban Infrastructure Development & Finance Corporation Ltd.). The Govt. of Karnataka also has sought opinion for the merger of the Company. It is recorded in the said meeting that 1% share of the company has to be transferred to KUIDFCL and become its subsidiary. The PRR project will be done on PPP mode.
LAND ACQUISITION
7. The Bangalore Development Authority has sought the State Government's approval to notify additional lands to implement the PRR project. This approval was held up in view of the observation of the High Court that additional lands for toll plaza may be acquired after the completion of the PRR. Now, the approval will be issued immediately in view of the directions of this Hon'ble Court dated 26/10/2021 directing the Bangalore Development Authority to notify these lands immediately.
8. In respect of Government lands required for the PRR project, 216 acres and 18 guntas of Government lands were notified by BDA vide Final Notification dated 29/6/2007. Out of this, Joint Measurement of the land required for the carriage way of the PRR has been done by the Revenue Department and BDA and it has been found that an extent of 141 acres and 34½ guntas of Government land required for the carriageway of the PRR can be transferred by the Revenue Department to BDA. The transfer process is underway and Revenue Department will deliver possession of 141 acres and 34½ guntas of Government land required for the carriageway of the PRR to BDA within eight weeks. The Urban Development Department is coordinating with the Revenue Department for completing the transfer process within this timeline. Joint Measurement of the remaining areas will be undertaken and completed as early as possible.
DEPONENT"
205(11) BDA and the State Government, as the case may be, are directed to acquire the lands for the formation of PRR in accordance with law and proceed to implement the PRR Project as indicated in this affidavit.
(12) The next Status/Compliance Report shall be filed by the BDA, within two weeks from today after consulting Justice A.V. Chandrashekar Committee.
(13) List the matter after two weeks".
16. After having referred to all the orders passed by the Apex Court commencing from the order dated 03.08.2018, it is now necessary to notice the various contentions urged by the parties.
PETITIONERS' CONTENTIONS
17. A perusal of the pleadings and documents of the petitioners will indicate that several common contentions/grounds have been put forth and urged by the petitioners, which can be summarized as hereunder:
• Impugned acquisition is contrary to law and provisions of the BDA Act;
• Notifications are violative of principles of natural justice, arbitrary, illegal, contrary to law and without application of mind;206
• Procedure under Sections 15 to 19 of the BDA Act has not been followed and the acquisition is contrary to and violative of the said provisions; • Objections filed by the petitioners to the preliminary notification have not been considered and they have not been heard before issuance of the final notification;
• After the preliminary notification was quashed by this Court on 26.11.2014, sale deeds and other documents have been registered by registering authorities, Government has passed conversion orders and granted other approvals, clearances etc., BDA has approved layouts and issued NOCs, permissions, licences etc., Local authorities, Statutory authorities, etc., have also issued licences, approvals, permissions, NOCs, etc., and various events have transpired and third party rights have been created prior to Apex Court's order dated 03.08.2018; it is therefore contended that the impugned acquisition proceedings are vitiated by estoppel, promissory estoppel and legitimate expectation;
• Impugned acquisition is contrary to law and provisions of BDA Act;
• Notifications are violative of principles of natural justice, contrary to law and without application of mind;
207• The notifications are without jurisdiction or authority of law;
• Final notification is issued without conducting spot inspection and without considering the developments that took place during the period between preliminary and final notifications, particularly before the Apex Court passed the order dated 03.08.2018; • The impugned acquisition is contrary to Articles 31C and 300A of the Constitution of India;
• The identity of the notified lands have are unclear, indefinite and uncertain without proper description of extent and boundaries and there are discrepancies between preliminary and final notifications; • The BDA and State Government have wrongly interpreted the Apex Court's order dated 03.08.2018 before issuing the final notification; • The Apex Court's order dated 03.08.2018 is not binding upon persons who are not parties to the order as well as to the persons who have acquired/developed/put up construction etc., prior to that date;
• Several types of legal and authorised constructions have come up prior to the final notification including houses, commercial premises, industries, hospitals, educational institutions, nurseries, go-downs, warehouses, floriculture farms etc., after obtaining all requisite permissions, clearances etc., from BDA, 208 Government etc., and consequently, the final notification in respect of the same deserve to be quashed;
• Huge investments have been made by petitioners after obtaining loans, financial assistance etc., and consequently, upholding of the acquisition would result in irreparable injury and hardship to the petitioners;
• Impugned acquisition is contrary to the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013;
• The final notification has not considered or taken into account State Government notifications regarding exclusion/exemption of several types of properties from acquisition; no opportunity to petitioners to establish that their lands come within exempted/excluded category;
• By Apex Court Order dated 03.12.2020, this Court is required to decide matter on merits; all aspects regarding legality and validity of the final notification have to be examined by this Court;
• The acquisition proceedings are violative of Articles 14, 19 and 21 of the Constitution of India; • In addition to the aforesaid contentions, the respective petitioners have also urged other facts and grounds with regard to respective properties and have contended that having regard to their pleadings 209 and documents, the impugned notifications and acquisition proceedings are vitiated and the same deserve to be quashed;
• Learned counsel for the petitioners placed reliance upon several decisions in support of their contentions.
CONTENTIONS OF THE BDA
18. In addition to reiterating the various contentions urged in the statement of objections and referring to the material on record, wherein the BDA has disputed and denied all the contentions put forth by the petitioners, Sri.D.N.Nanjunda Reddy, learned senior counsel along with the other counsel for the BDA submitted that the various grounds and contentions urged by the petitioners are baseless, untenable and devoid of merit and the same are liable to be rejected, especially when the BDA scheme in relation to the entire extent of more than 3546 Acres 12 Guntas has been upheld by the Apex Court, which has not only directed issuance of the final notification without excluding any portion of the lands notified in the preliminary notification, but has/is continuously passed/passing several orders and issuing directions with regard to the layout.
21018.1 It is submitted that the orders of the Apex Court clearly establish that apart from those portions of lands which have been salvaged by the Apex Court and directed to be regularized or be dropped/deleted from acquisition, the undisputed fact that the Apex Court is very closely monitoring and supervising the development of the entire layout including various stages of acquisition, is sufficient to show that the challenge to the final notification is liable to be rejected. It is therefore submitted that there is no merit in any of the petitions and the same are liable to be dismissed.
18.2 The learned senior counsel and other BDA counsel also placed reliance upon several decisions in support of their defence.
19. I have given my anxious consideration to the rival contentions and perused the material on record.
20. A careful and holistic reading of the order dated 03.08.2018 passed by the Apex Court clearly indicates that in unmistakable terms, the Apex Court has not only restored, revived and upheld the entire scheme and the 211 preliminary notification but has also unequivocally, unambiguously, clearly and definitely directed the State Government and BDA to implement the entire scheme and issue the final notification within 3 months in respect of the entire extent of 3546 Acres 12 Guntas notified in the preliminary notification without excluding, deleting or dropping any portion of land from the final notification. In the said order, the Apex Court has held as under:
" 20. The scheme which was framed was such a benevolent scheme that 40% of the 55% of the land reserved for the residential purpose was to be given to the landowners at their choice and they were also given the choice to obtain the compensation, if they so desire, under the provisions of the LA Act. Thus, it was such a scheme that there was no scope for any exclusion of the land in the ultimate final notification.
21. It is apparent from the circumstances that the matter cannot be left at the mercy of unscrupulous authority of the BDA, the State Government or in the political hands. Considering the proper development and planned development of Bangalore city, let the Government issue a final notification with respect to the land which has been notified in the initial notification and there is no question of leaving out of the land in the instant 212 case as option has been given to land owners to claim the land or to claim the compensation under the relevant LA Act which may be applicable in the case.
22. It was contended on behalf of the landowners that certain developments have taken place after the orders were passed regarding exclusion of the land and when Section 27 provides a limitation of five years after final notification, in case development was not undertaken within five years, even the final scheme would lapse. Thus, the principle enunciated in Section 27 should be followed by this Court with respect to the lapse of preliminary notification as well. We find that there is a vast difference in the provisions and action to be taken pursuant to the preliminary notification and the final notification under Section 19. In the instant case, the facts indicated that it was in the interest of the public, landowners, BDA and State Government. The scheme had prior approval of State Government however at the cost of public interest yet another scheme was sought to be frustrated by powerful unforeseen hands and the issuance of final notification had been delayed. Three inquiries were ordered, two by the State Government and one by the BDA as the release of the land was being proposed in an illegal manner. Hue and cry has been raised about their illegalities in the Assembly as well as in the public. Thus, for 213 the delay, owners cannot escape the liability, they cannot take the advantage of their own wrong having acted in collusion with the authorities. Thus, we are of the considered opinion that in the facts of the case the time consumed would not adversely affect the ultimate development of Bangalore city.
23. The authorities are supposed to carry out the statutory mandate and cannot be permitted to act against the public interest and planned development of Bangalore city which was envisaged as a statutory mandate under the BDA Act. The State Government, as well as Authorities under the BDA Act, are supposed to cater to the need of the planned development which is a mandate enjoined upon them and also binding on them. They have to necessarily carry it forward and no dereliction of duty can be an escape route so as to avoid fulfilment of the obligation enjoined upon them. The courts are not powerless to frown upon such an action and proper development cannot be deterred by continuing inaction. As the proper development of such metropolitan is of immense importance, the public purpose for which the primary notification was issued was in order to provide civic amenities like laying down roads etc. which cannot be left at the whim or mercy of the concerned authorities. They were bound to act in furtherance thereof. There was a clear embargo 214 placed while issuing the notification not to create any charge, mortgage, assign, issue or revise any improvement and after inquiry, it was clear that the notice had been issued in May, 2014, thus, no development could have been made legally.
rd Notification dated 3 May, 2014 was issued that re- inquiry was necessary in the matter. The development made, if any, would be at the peril of the owners and it has to give way to larger welfare schemes and the individual interest and cannot come in the way of the larger public interest. The acquisition was for the proper and planned development that was an absolute necessity for the city of Bangalore.
24. xxxxxxxxxxxxxxxxx
25. We, therefore, direct the State Government as well as the BDA to proceed further to issue final notification without any further delay in the light of the observations made in the order. The impugned orders passed by the Single Judge and the Division Bench are hereby quashed and set aside. The scheme and notification under Section 17 of the BDA Act are hereby upheld with the aforesaid directions.
26. xxxxxxxxxxxxxxx
27.xxxxxxxxxxxxxxx 215
28. The State Government and the BDA are further directed to proceed with the acquisition of the aforementioned lands without excluding land from acquisition and submit a report to this Court the steps taken by them in this regard within a period of three months from today. "
21. It is well settled that it is not open for this Court to venture or attempt to interpret the aforesaid order of the Apex Court, which consists of clear, definite, unequivocal and unambiguous directions to the State and BDA to issue the final notification in respect of the entire extent of 3546 Acres 12 Guntas notified under preliminary notification. The aforesaid order will also clearly indicate that in unmistakable terms, the Apex Court has directed the State Government and BDA to issue a Final Notification without excluding any portion of land from acquisition by coming to the definite conclusion that there was no scope for exclusion of any land in the ultimate Final Notification.
Further, the Apex Court has not only upheld the Preliminary Notification but also the scheme framed by the BDA, both of which are in respect of the entire extent of 3546 Acres 12 Guntas.
21622. There is no gainsaying the fact that all the contentions urged by the petitioners are for the purpose of assailing the final notification and to contend that the acquisition proceedings in respect of the portions claimed by the petitioners deserve to be quashed; however, in the face of the clear dicta of the Apex Court in its order dated 03.08.2018, directing issuance of the final notification in respect of the entire extent notified under the preliminary notification without excluding any portion from the final notification, any contrary order or direction which would have the effect of quashing or excluding/dropping/deleting any portion of land from the final notification would be diametrically opposite and run counter to the order of the Apex Court which is impermissible in law; in fact, this Court cannot go beyond/behind the orders of the Apex Court and any tinkering around with the orders of the Apex Court would be a complete negation of the dicta of the Apex Court. Under these circumstances, contentions of the petitioners that the Final Notification is liable to be quashed in respect of their properties cannot be accepted.
21723. A perusal of the subsequent series of orders passed by the Apex Court commencing from 03.12.2020 onwards also disclose that the final notification dated 30.10.2018 has been ratified, upheld, confirmed and affirmed by the Apex Court repeatedly; while upholding the validity of the final notification and scheme for the entire extent of 3546 Acres 12 Guntas, the Apex Court has attempted to salvage the situation and has carved out certain categories of properties in respect of which reliefs' can be granted to the parties by permitting them to approach the BDA or the Justice A.V.Chandrashekara Committee; the subsequent orders of the Apex Court also make it absolutely clear that the BDA scheme, final notification and acquisition proceedings in respect of the entire extent of the notified 3546 Acres 12 Guntas have been declared by the Apex Court to be perfectly legal and proper, except only those lands, buildings etc., which fall within the categories specified and protected by the Apex Court. Under these circumstances also, I am of the considered opinion that none of the contentions urged by the petitioners merit acceptance by this Court.
21824. Learned counsel for the petitioners have placed reliance on the observation made by the Apex Court in paragraph No.11 of its aforesaid order 03.12.2020, wherein the Apex Court has directed this Court to dispose of the present petitions "on merits", in order to contend that all aspects and contentions are kept open and that this Court need not refer to the Apex Court's order dated 03.08.2018 and other orders nor is this Court bound by the same. In my considered opinion, the said contention is only to be noted to be rejected; the said observation has to be construed and understood in the context where it was made and not divorced from the remaining portion of the order or the other orders passed by the Apex Court, all of which are inextricably linked and intertwined to each other.
In other words, the said observation of the Apex Court in its order dated 03.12.2020 cannot be understood, construed, treated or interpreted as enabling this Court to interfere with the acquisition proceedings by ignoring the remaining portions of the said order or the other orders, particularly in the face of repeated orders and directions made and issued by the Apex Court to the State Government and BDA to 219 implement the scheme in relation to the entire extent of 3546 Acres 12 Guntas excluding only those exceptions and categories of cases carved out by the Apex Court in its subsequent orders.
25. A conjoint reading of the order dated 03.08.2018 passed by Apex Court as well as the subsequent orders leads to the inescapable conclusion that the phrase "on merits" as observed by the Apex Court (supra) will not entail reopening the acquisition proceedings nor interfering with the Final Notification and the said observations pale into insignificance, particularly in light of the subsequent orders passed by the Apex Court. To put it very simply, from 03.12.2020 onwards, despite being fully conscious and aware that the present petitions challenging the final notification are pending before this Court, the Apex Court has continued to pass several orders and issue various directions safeguarding and protecting only certain types of categories of cases, thereby indicating that except the said categories enumerated by the Apex Court, the Final Notification in respect of the remaining lands is perfectly 220 legal and proper and does not warrant interference by this Court.
26. The cumulative effect of various orders passed by the Apex Court referred to supra and a conjoint reading of the same will clearly indicate that while in the first instance, the Apex Court has specifically directed that the Final Notification is to be issued in respect of the entire extent of 3546 Acres 12 Guntas and no portion is to be excluded/dropped/deleted from the Final Notification, the only small category of cases which can be dealt with differently have been identified, recognized and categorized by the Apex Court itself in its subsequent orders. Under these circumstances, the scope of interference to the Final Notification by this Court is completely and totally circumscribed by the orders passed by the Apex Court and consequently, the words "on merits" cannot be relied upon by the petitioners or made basis by them to contend that despite the orders of Apex Court it is still open for this Court to reopen the acquisition or re-examine the impugned notifications; in the teeth of the orders of the Apex Court in respect of the entire subject layout and the scheme in 221 relation to the entire extent of 3546 Acres 12 Guntas, such an endeavor/attempt by this Court will clearly tantamount to overstepping its jurisdiction and overreaching the orders of the Apex Court, which is continuously monitoring the progress, development and effective implementation and execution of the scheme by issuing necessary directions from time to time. I am therefore of the view that the said contentions of the petitioners cannot be accepted.
27. In so far as the contention of some of the petitioners that they are not parties to the earlier round of litigation before the Apex Court and that consequently any order passed by the Apex Court is not binding upon them is concerned, it is necessary to state that the order dated 03.08.2018 passed by Apex Court in relation to the entire extent of 3546 Acres 12 Guntas would necessarily include and encompass all parties including non-parties notwithstanding some of the petitioners not being parties to the said decision; in view of specific directions issued by the Apex Court directing issuance of Final Notification in respect of the entire extent of 3546 Acres 12 Guntas, the 222 Final Notification clearly applies to all persons including persons who are not parties before Apex Court also and consequently, even this contention of some of the petitioners cannot be accepted.
28. In so far as the contention of some of the petitioners that they have purchased their respective properties prior to the order dated 03.08.2018 passed by the Apex Court and consequently, none of the orders of the Apex Court are binding upon them is concerned, it is necessary to state that the revival of the Preliminary Notification by the Apex Court by virtue of its order dated 03.08.2018 would relate back to the date of Preliminary Notification dated 30.12.2008; as a consequence of upholding the Preliminary Notification which has been declared as legal, proper and valid from 30.12.2008 onwards, all subsequent transaction after 30.12.2008 would be the subject matter of acquisition proceedings and all transactions in respect of any portion of the subject layout would be subject to, circumscribed, limited, restricted and governed by the orders of the Apex Court and 223 consequently, even this contention of the petitioners cannot be not accepted.
29. It is also necessary to state that restoration of the preliminary notification by Apex Court on 03.08.2018 in respect of the entire extent of 3546 Acres 12 Guntas would relate back to the date of the original preliminary notification dated 30.12.2008; this relation back would have the effect of validating, confirming and affirming the preliminary notification with effect from 30.12.2008 onwards and not from any later date. Consequently, all acts, deeds and things as well as all transactions, documents etc., which have been done or come into existence after 30.12.2008 onwards, by or at the instance of any person in respect of any portion of the notified land measuring 3546 Acres 12 Guntas would get subsumed by the judgment of the Apex Court and become subject to the outcome of the acquisition proceedings pursuant to the preliminary notification; in other words, none of the events, transactions etc., that have occurred after 30.12.2008 will have any bearing or impact on the legality or validity of the final notification and the same cannot be relied upon by the petitioners nor made 224 the basis to contend that the final notification in respect of any portion of land is liable to be quashed.
30. In so far as all other contentions urged by the petitioners with regard to the legality and validity of Final Notification and the various decisions relied upon by the petitioners and respondents are concerned, in view of my findings above that in the backdrop of the orders passed by Apex Court, the scope of interference in the present petitions by this Court is extremely restricted and limited, there is no merit in any of the contentions urged by the petitioners and the same are liable to be rejected; so also, in the peculiar/special fact situation obtaining in the cases on hand and in the teeth of the orders passed by the Apex Court in relation to the subject layout, none of the decisions relied upon by the petitioners can be applied to the facts of the instant case and the contentions of the learned counsel for the petitioners in this regard also is liable to be rejected.
31. In the result, I pass the following:-
ORDER
(i) All the petitions are hereby dismissed.225
(ii) Consequently, interim applications, if any, do not survive for consideration and the same are accordingly disposed of.
(iii) Office objections, if any, are accordingly overruled.
(iv) The interim orders that were in force in these petitions till today are hereby extended up to 20.12.2021, so as to enable the petitioners to challenge this order.
SD/-
JUDGE Srl.