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Karnataka High Court

R. Srirama vs The State Of Karnataka on 4 September, 2025

                                          -1-
                                                  NC: 2025:KHC:34919-DB
                                                   WP No. 6568 of 2025


                HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF SEPTEMBER, 2025

                                        PRESENT
                         THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                          AND
                         THE HON'BLE MR. JUSTICE UMESH M ADIGA
                          WRIT PETITION NO. 6568 OF 2025 (BDA)


                BETWEEN:

                R. SRIRAMA,
                S/O LATE N.RAMASWMY,
                AGED ABOUT 61 YEARS,
                R/A 162, YELETHOTADAPALYA,
                GOLLAHALLI, ANJANAPURA POST,
                UTTARAHALLI HOBLI,
                BENGALURU-560 108.
                                                           ...PETITIONER
                (BY SRI. CHETHAN.A.C, ADVOCATE (ABSENT))
Digitally
signed by K G   AND:
RENUKAMBA
Location:
HIGH COURT      1.    THE STATE OF KARNATAKA,
OF                    BY ITS SECRETARY,
KARNATAKA
                      URBAN DEVELOPMENT DEPARTMENT, ROOM NO.436,
                      VIKASA SOUDHA, DR.B.R.AMBEDKAR VEEDHI,
                      BENGALURU-560 001.

                2.    THE COMMISSIONER,
                      BANGALORE DEVELOPMENT AUTHORITY,
                      CHOWDAIAH ROAD,
                      BENGALURU-560 001.
                           -2-
                                    NC: 2025:KHC:34919-DB
                                     WP No. 6568 of 2025


HC-KAR




3.   VIJAYASHANKAR.C.H,
     S/O LATE CHANDRASHEKAR,
     AGED ABOUT 69 YEARS,
     PRESENTLY GOVERNOR
     OF MEGHALAYA, RAJ BHAVAN,
     SHILLONG-793 001,
     MEGHALAYA STATE.

4.   MRS.VANGALA ESWARAMMA,
     W/O V.NARASI REDDY,
     AGED ABOUT 71 YEARS,
     R/A 530/B, 18TH MAIN,
     HSR LAYOUT-SECTOR 3,
     BENGALURU-560 102.

5.   MR.VANGALA SREENIVASA REDDY,
     S/O V.NARASI REDDY,
     AGED ABOUT 50 YEARS,
     R/A 530/B, 18TH MAIN,
     HSR LAYOUT-SECTOR-3,
     BENGALURU-560 102.
                                          ...RESPONDENTS
(BY SRI.S.H.RAGHAVENDRA, AGA FOR R1;
    SRI.M.V.CHARATI, ADVOCATE FOR R2;
    SRI.HARSHA P BANAD, ADVOCATE FOR R3;
    SRI.CHENNAKESHAVA.B.K, ADVOCATE FOR R4 AND R5)


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO (I)
REVIEW AND RECALL THE JUDGEMENT OF THIS COURT DATED
08.09.2023 IN WP NO.21198/2022(BDA) AND DISMISS THE
WRIT PETITION NO.21198/2022(BDA) (ANNEXURE-A); (II)
DIRECT THE 2ND RESPONDENT-BDA TO EXECUTE THE SALE
DEED FOR SITE NO.89-B IN HSR LAYOUT 3RD SECTOR,
                             -3-
                                        NC: 2025:KHC:34919-DB
                                         WP No. 6568 of 2025


HC-KAR




BENGALURU, TO THE PETITIONER; AND (III) PASS SUCH
OTHER OR FURTHER ORDERS.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE JAYANT BANERJI
       AND
       HON'BLE MR. JUSTICE UMESH M ADIGA


                         ORAL ORDER

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI) No one appears for the petitioner.

The petition is dismissed for non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE Sd/-

(UMESH M ADIGA) JUDGE KGR List No.: 1 Sl No.: 32