Karnataka High Court
Sri S Jagannathan vs M/S Bangalore Development Authority on 25 August, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN '[1115 men ('JOUR'£' 09 KARNATAKA AT :_ A' med this mezs" day ufAugust, '
-'mavens:-5» 1HEHON'BLEMRJUS3IC?E Hviwgiég-ml G .§.:d;IaEsii: V% Writ Pawn 113?2}'% . 299: mm;
1 Srislmatmathan, 74y"r's.' * S/o!a1eRSrinivasan " ._ C i R/a#27e7r2,_i1:;LntAstae»."' " . .. New " K' ' WfidNe~.-'}'4 2 ' S:-"<>MPC11¢*-_ilapr¥a' 1 R'z3a#46-A."V£>i2-ffiittkfl ' # fi'3:'9i;, .. _ 596733 ..
';jS1i$Nuay'.m;m:S!oSri:1i\asar,673aa " snej3aw.agisaih:mug¢syu ' " zap ;i'aaWa;di--Sam.¥Jam'vaRao . R:*a1=:~ppe;j15e,2<re.411,1'Dm1 SmatT1_iiVa~gheac.503r13 .. " * Win Icahn Vatghese H _.-R!aPrqact1yNo.4, 1"-D Mm! 7"Mah;, 3"' stage, New T Bangakxe Peiiticmcm And:
flak:-IeDcw!% Azfiority '1'ChowdaiahRoad,KPWe.st (BySn"RaviGSabhahit,Adv.) L' This Wfit Peliflm is filed {if the pn'z3'ingtoconskietfl:ecascef~:1ae pasaitigaayetdasof demolition or interfering vs=ith'*£h£.- and enjoyment of Scheduke A-Dpropeflies. « -- W was Writ this (hy, the Counmade the f¢§1pw?:ig:. . '-- % "
Peiizimm mam to consider the case of the pe11II"oners bei2:;g"pm§&:g."ag;y% % of demolition or intc:1'fenxg' with the _ Atoflpmpettics.
._ 1 __ petmoners,' ' they have putchaaod the scheaned "site _mwa&a 1~:_cs.743&£ , HALms:age,B.ngaaonm¢era " " " deed. Thaereafia-, am is elm' m" g that me land was ac®uaed' 1972 am it was kept vacmt. However, 61: pdiiiamts me said to thee13twlnl'eowmtsmdacom'dmg' toflne 7mspm.aentBnA,meaaidsa;ewasmadebymemiganmawnemam%aaae If the BDA funds it 'mapproptiatc for me selling' the property after re:.:etv1" "nag the compensation, it libe;-1v_ "ufiaoé criminalcaseagainstlhcownar.
Petition is allowed.