M/S.Purvankara Projects Limited vs The Urban Development Department on 20 April, 2012

[Cites 19, Cited by 1]

Karnataka High Court

M/S.Purvankara Projects Limited vs The Urban Development Department on 20 April, 2012

Bench: B.S.Patil

111 TEE HIGH COEERT Q? Kggwafgim AT BANQEALORE
DATED 11113 THE 215?" DAY DE' APRIL, 2012 
BEFORE  .
THE HONBLE: MRJUSTICE B.s.PAT11;;::

W.P.No. 18014/201 1(LB~BMP) C/W w.'P'.Nes.3'5123]2£11.1 an  A
36197/20 1 1(LB~I-3MP] W.P.Nos.34645/2011. gfjggsss [201  1 .

BMP) W.P.No.34646/2011(LB-BMP), w.P:1Nos.._321s43;s4s/201.1'(1.Be. _

BMP), W.P.Nos.34738/201 1 :3: 34739/2:0 1 1(I.-B-%BMP),

W.P.Nos.37805-807/2011(LB-BMP), w..1=.No.'37oa2/'2o1«V1(LBoB:MP), = L'

W.P.No.37o53/2.01 1(LB-BMP), W.P.N*es;'36347-85072.1) 1 1"{LB-BMP),
W.P.Nos.36803--805/ 201 1(LB-BMP), ~WIi?.Nc~.36054/20 1 1(?LB-BMP),
W.P.Nos. 35523-524/20 1 1(LB=wBMP}; w;12.No.'34654 /201 I(LB-BMP),
W.P.No.34647/20 1 1(LB-.B1_\€[P), \FJ;P."N.¢s1.3-4-6'14/201 1 &
34953 / 20 1 1(LB-BMP), W;.P.No..34 1831'-'.201'1{LB-BMP),
w:1>.No.34 184/20 1 1(LB-BMPL, ,_1y_.;12.Nos..34"1'6o4 162/20 1 1(LB-BMP),
W.P.Nos.34155'-34 159/20 1 1:(LB-'B.M1>), 'W..P'.Nos.32482-
484/201 1(L1=:.=';-B1193', w:P.Nos;3 18974809/201 1(LB-BMP),
W.1>.Nos.31802306/2o.1;1(LB: 311?), W .P.Nos.3 1604-605 /201 1(LB~
BMP); W.P.NoS.31602-603,/2011 81--32 1138/ 20 1 1 & 32 169/ 1 1(LB-
BMP), W.P.Nqs.3'16'0ﬁ +50 1 /20 1 1(LB--_l__3MZP3, W.P.Nos.3 1599/20 1 1 8:
322725-2713,1201 1("1';B  W.P.'No's.3 1596-598/201 1 &
330106/20 1 111.3.-BMP},.1 W-..1>.No'.3 1584/20 1 1(LB-BMP),
W.P.No.3 15831201 1(L13;'--ABN1'9),"-w_.:~.Nos.3 1343-344 /201 1(LB~BMP)
w.1>.1s:a:>§;._;_?¢_1_:_3_<_1»._1g;(_1~_1_1" -11 33212-213/201 1(LB--BMP),
w.1>.No.31437/20 1 1r_L'B.-gamp), W.P.Nos.29956/20 1 1 &
§_1_-13_3o/ 201 .1(LB--BMP), W.P.No.29888/20 1 1(LB-BMP),
.. « W;P.Nos.2Q--80 1 /2,01 1 8: 3 1473 /20 1 1(LB---BMP],

 . ..  ,5;,?.vN€>-29531-1/20 1 1(LB~BMP), W.P.No.28758/20 1 1(LB-BMP}
'~"W.P.I*i'os.28 142.. 144/201 1(LB~BMP), W.P.No.27599/20 1 1(LB-BMP)

'  w;9.Na.2--7_597~,(2o«1 1(LB~BMP), W.P.No.27 156 /201 1(LB-BMP),
W1. P;1~:;as.271;;§2«2;f:V1s5 /201 1{LB~B1\/IF}, W.P.N<>.2?139/291 1(LB~
gm), W.P.1\1esi26695-699/2011(LB-BMP}, W.P.,Nos.25656~
353/2111 1 5: '2594e-947/201 1(LB~BM'_P), W.P.No.252 13/20 1 10,35'
am}, 'W'.I?.E*E{1s.24220-22 1x201 1(LB«~BMP}, W.P.Nos.24 129/201 1 3:

'  1 ' ~ 231t19- 1 16 [.201 1(LB-BMP), W1P.Nos.24O82-24683 /201 1(LB-BMP)
--. _ ' g;;>.Nas41.23954-956/201 1(LB=BMP}, W.P.No.2376 1:201 1{LB~BMP}
'-.X§;g;?}?§§s.f33556--586f2O 1 1:L3-Ema W.1'»:No.2322 1'/201 1(L3~B1vm3

" W.P.N0s.2315'?',f2{}I. I 8: 238367201 1{LB-BMP)
W.P.Nos.23 156,4'20 1 I 8: 23835 X 201 1{LB~BMP)

  -"§Y£*';P,3€a.22850/2011{LB~BMP} 11LP.No.22so5;2o11(LB-B1139}
  W.?.Ns.22767;'2011(LBaBNIP) W,P.No.22388/2011{LB~B1\rIP}§

'W.P.E\?o.2238'Z/2031 I{LB-=BN[P} W.P1No,2224 1 [20 I 1{LB-BEE}
§§?.?ﬁ'o,22(}98 2C} 1 I LB»~B2%*E} "i}£?'.P,35fos.; 22133333? 23 I. 1 LB»~BEgE



%\~2<

W'.PLNOs.2 1964-969/20 1 1{LB~BMP) , W.P. 1828 1/20 1 1(LB-BEE},
W.P.Nos. 18396/201 1 8: 18398~408/20 I 1(LB-BMZP),
W.P.No. 18466/201 I(LB~BMP), W.P.No. 19043 / 20 1 1(LB~B}ﬂ_}1
W.P.Nos 20750/201 1 8: 208573862/20 1 1[LB~BMP), v._ "._
W.P.Nos.20928 / 201 1 8: 20929/201 1(LB-BMP), VV.P.No5'._20.9495-v. A'

950/201 1 8: 20952/201 IILB-JBMP). W.P.No.21 175/20i'1{LE<BM}?]2'~.
W.P.No.21 176/201 1(LB-BMP), W.P.No.2 1 177/201.1(LB-BMP}, _ ' -1 '

W.P.Nos.21560/2011 81; 22033-41/201 1(LB-BN[_Pj:"~

W.P.No.21937/2011(LB~BM?P),W.P.No.,1'7627/2011(Liiﬁmj,  

W.P.No. 17481 /201 1(LB-BM1'), W.P.N»b.17480/201 i(LB eB1w';1=)*,
W.P.Nos.14754~755/201 1(LB-BMP), W.P.,No§3; 14747451-,'20 1( 
BMP), W.P.No. 12825 /201 1(LB-BMP), w,P.No. 12373/201. 1(£_.B-, "
BMP), W.P.No.8950/201 1(LB-BMP), w.P.Nps;7614--'13g_go1 1(LB~¥
BMP), W.1=.No.10666/2o11(LB4BMP), W,P.Nos;4_:3'g4'1=' '
943/201 1[LB-BMP), w.P.Nos.437.84~7s5/2:111(i;B-B1111),
W.P.Nos.4365'7-659/20 1 1(LB-BMP), .w.fP.Nc.._435 13/20 1 1{'LB-BMP)
W.P.Nos.43323/201 1 & 432159/27101 1(I-J3-BMLP), W.P.Nos.42907~
9 1 1/20 1 1(LB-BMP), W.'p. Nos.42020-OZQ/201 1(LB-BMP),
W.P.Nos.42618-619/201 1(LB-BM?) 'W.?.No.4.1§,I_§§ 5201 1(LB-BMP],
W.P.No.4.-1942/201 1[LB-B A},v~W{P.N'os;.41619-3323/201 1(LB-BMP),
W.P.Nos.41617-61!S,_/20.1 1(:..B-BM? ,..w;~P;No;4'1614-616/201 1(LB--
BMP), W.P.No.4143€5/291 1(LB-B1\11_=\L,W.P;N«s.4o571/2011(LB-
BMP), W.P.No;'4(1229 ,-120 1 1(1.B;131v'£P);--« _W.P;No.40000 / 20 1 1(LB--
BMP), w.1=.N'e,39997/201 1(LB~B1v11>), W.P.No.39993/201 1(LB-
BMP), W,P.,.Nq.33_o3:~";,(2o1_1'(LB-BMP), W.P.No.37924/201 1(LB-
BMP), W.1=f.Nos.37927--9'31/20.11{LB-BMP), W.P.Nos.37163/2011 &
37636:640';'.'?.01 1;;_._,B:3M1?),' 'w.1=.-No.36o53/201 1(LB-BMP), A
W.P.No.36OE'12/201 1.IL34B1vIP), 'W.P.No.36055/201 1(LB-BMP),
W.P.No.3999s/20 1-1(i:..B-BN11?),' W.P.No.41437/201 1(LB--BMP],
w.P.No.361o2/2o11{LB~BM1» , W.P.No.46369/2011(LB-BMP),
w.P.1~:m;46371/2o1'1(LB-BMP), W.P.No.46427/2011(LB-BMP),
.~ . A W.P;fw3'io.<1»6:':-O8/2011(Ll3<BIVIP), W.P.No.44831/201 1(LB-BMP),
 .V " W.P;1No.é'§{i5§32 /201 1[LB-BMP), W.P.No.45296/201 1(LB-BMP},
 v2:I».1No.--15r.~.o~1'/29_1 1(LB-BMP), W.P.Nos.46157/2011 & 470441
  " 4:5/12O}.¢1LLB>:.BMP), w,P.Nos.4655a-572/2011 & 47009!
 ._ " .__27}26v1_1j;,.B'~BIvnD3, w.?.Ne.466o?;2o11(LB-BM?)
  E?,F.N;us.46648;'--2U11 & 47090-93/2011(LB-BMP], W.P.Nos.4695§«»
 _ ""9scs_/2e1"1(LB~BMP), W,P.No.46962/201IILB-BMP),
1. _ . v2:1@,Nes.46953~964/201 111:3-Ema), 'WgP.Nos.469§4--998 /201 1:13»
" - .. gm), W;r».No.46999/201 1{LB-BMP}, W.P.Nog47069/201 1[LB-
= - f » BEVSFL :W.P,Nos.4:?o?o~?1/201 IILB-BMP) W.P.Nos.47'0?3~

 '34 ,f;¢Q.I}§{LB~B1\:II'} W.P.;Nc,3?1?6;2o1 1{LB~BMP} W.P.Ncs.3552§¢«

  ' ' 1 530x201 1{LB-«BM¥'}, W.F.re*o.2475s/201 :(LB-B2119}.
 §s:;R2§o.21533i2o: 1{LB~BMP), W.P.NosA4'7{}3~'704/'Z83. I.(LB-BEVWL

' V ._   " 'W.P.No.2'?'36'?',!201 1(L}3~BMP} W.P.INos.4/'2012 & 339»

   f§41j2312(LB~BhIP], W.P.No.5;'2912{LB~BMP}. 1v:P.No.s;2012{LB~
BM?) wzauexz 2ﬁ12{LB-«BMP} '{§?1P§No.5'?9 2o12gLBa31uP}
2V.1£1zes.53iz»§39 2a 12{LB»B1i@' WZP.E§G.36'? 2Q3.2[LB»BI%B"}§





W.P.N0.20/20 12[LB--BMP) W¢P.No. 18/2012(LB~BN[P},
W'.,P.N0. 17/ 2D12(LB»-BMP), W.P.NG.48209 /' 201 1(LB---BMP)
W.P.No.31449/201 1(LB~BMZP), 'W.P.No.793/2012(LB~BMP}.,_'
W'.P.No.83i~3/2012(LB-BMP), W.P.No.S42/20 12(LB~BNIP},._ 
VV.P.N0.843/2012(LB«BMP), W:P€N0s405l2'01-.2(LB~B&'-.3-ﬁP'}.I:  

W.P.N0s.527~528/2012(LB-BMP], W.P.N0s.523~526/39_12!LB=¥'   3
BMP], W.P.No. 1204/2012(LB-BMP), W.P.No. 1205/2012'. (LB'--~BMP';' _ ' .

W.P.No. 1203/20 12(LB~BMP), \V.P.No.914/2012(LBV§B»1\f@_);
W.P.NoS.1927/2012 8: 2135/2O12(LB~B"MP*},T'v» »  *

W.P.No.3026/2012(LB-BMP), W.P.Nn".194'3,/2oA12_{LB:B1aaP):.it  
W§P.No.3484/2o12(LB-BMP), w.P.Nos.=325S--59/2012(LB~'B§g_:;éJi:.I:J .

W.P.Nos.34644/2011 & 35070-7'3/291'1(LB;-B1\r£32), _

' W.P.No.3702/2012 (LB--BMP), W'.-P.No. I'564A/2O]1g_(1xB--BMP):} " *

W.P.No.1811/2(}--12{J.,B--BMP1.  

IN W.P.No. 18014/201 1; 

BETWEEN:

M/' s.Pur'va1:1kara Pmj--€;::ts L:f:ii'tee.{:i, " _ 
N0.13O/1,U1sQ0:~~R:'>:;c _h _  = '
Bar1ga1ore~56O_ Q42, 5;   ~ '

R<3p.by its Dirérctoﬁw  " --. ,   ,  
Mr.Nanui R,§ho1;s*e3;4{;_:,' 3  ~   WPETITIQNER

{By Sri U<.iaya._HoA11§i.;VS;ﬁ§':oun$é!.._fer _'
Sri Mahesh, Adv; fcr~?V1';'s.'i1{Ia12_§sh_ 8: Co" Acivsg}

él'I§,:

 lg fijrban §&Véi--@§me%:iE Degarifiiﬁxzi
B§_iS $.€Qr:€£:§§§?§ .. ..... ..
_ » %F:é%V1a.:1a'«S0:;'5£?:a§
V'  E.§::g2:Eé;§_ " V' '

2. 'E'i';.<i: Cazizzraxis:-,t_.siG::e:;
-- B:::i:a€'--§B€n;g§:::*u ﬁiahaizagara ?aEi§€,
 ?€R.S'§uaVre§ B:/:::g3;};9?;e»~G2:.

 23-. _ 31i:€ ;:":S3§s:a::%, R§'é;€§:::€ €L2ff§{:€::

".*::%EaiE:az:§§a Sub»§iv§s§az:¢
BEEVEP, §a:1ga§a?:'e-§%. , 5 .§ES?§E%I§E§'§S

E33? Sgi Eﬁﬁesizaira ﬁedéyg £;.s:§.;%. £3: Rig

n  " Sri §.§§L§§3.I1j11I1§& Reédyg Szxﬁminsei §{)3'

Ssi K,E¥§§§::':'§gg§%.¥§3, Egév. £9: 1&2 8: R3}



IN W.P.Ness36128 2011 & 3619'? 2011:
BETWEEN:

Sri P.K.Somashekara Raddy:
S,/0 Sri M.P.Kri$hna Raddy?
Aged about 61 years,

R/at No.5,} Panathur Village,
Varthur Hobli,

Bangalare East Taluk.

{By Sri P.B.Raju, Adm)
AND:

1. The State of Kar3:1ai:ak::_ ._ .
Repjby Pzincipai SeCret5L1j§x~- ' __ 5. ;
Urban Dévelepment Depar':n1er:t 1
Vikasa Soudha," _  " . 
Ba:1ga1ore«O1;' '       

2. The C0mm?ssi€;:n§%r,  .    '
Bruhat _B_gn€gs;iér'é.: :Ma.i1;inagajta._E'aIi.k6§
Hudsch CifLl<=:; Corjaératicgfz Qfficés,
Ba.:1g&1._0re:C>2V, ' '   -- .

3, The Depuij; {:'€3fﬁf:ii§S§0:3é'§»:. '
ruhat B8.I1g3i{}§.'.e_ E;/faiiariagafa Paéikeg
Exéahgadsvagurs; -S_§1b~[I)i:F%@i$::,

 *  _ Bg2ﬁ:§aE:f'M?E~48,  ---------- ~ "

 V '?h§:":1;s's:$ia:éfLVj§€;3v€:::.:€ iﬁfficeaz
" ,f.8:*z';1"1.a:£'v;':'§:;:_:g;=g§§:%:6 Eﬁahaﬁagara ?&E:1};&§
§!£.a,E1a§€iz*a;§;.1':r 'Sz:;'a-$§vis:'en§

§a§:.gai:;%e»-$8,  §E§?G§ZQE1'€'§'§

" " 5 :33?» 3;»: M§1::e§hava Redciy, ma fer EL

A  §'.33*§.;Z€anj::::da Reédyg Sszﬁaunsei far
 jS:*i; §:e1§}.3?u§§:e Gaimlag Aésaa fa: R2 Sz 3}

I  fi=E:r;I1'I*1'O*N'E§i§ __  : T A'



EN W,?.N0s934645 2811 & 34839 2611:
BETWEEN:

=Smi:.K.Su::aaina

W/<3 Shy: Bfjharair: Prasadﬁ
Aged about 28 years,

505, Landing Poirm
Stackbridge, GA-30282,
ELSA.  
Repby here Power oféxtterney Holder 1
Shyi K;-3u,dha1s:ar Rasddy. T =

{By Rajesh 8: Rajesh Advsj

M2:

1. The State of Kar:i'a,t_aka:'  _ _  _ 
R6PCb}"' Pi£'i1"l€§f~§§f7'f:;..'3'i3l'f3iE7£{$:§«*§,    
Urban Dev§=}o§3méi1f.f.D€p;zyiiageni,  V
Vékasa S01idhaj,'"_, "  '* '  ' 
BangaL::2_re;8"iV.VA  '~1.g___ _

25 Bruhekﬁ Ba¥Ilga:{5f~§'§VV§¥%?éi:E?%;$::{{}_$!gE{}2;18i 'Pa1i§a:€t,
€\?,R9Squa§:x 8a§*;g&}§2~:§3~'{3;3;' ~ , 
Repby Eig Cammi'ssi:;ne:g 

Thit §E£4i'§A%iijy' Cé';:i1§::éss§@r:€:;

go

 V'  _ B:=é;_1*1~a--Ba;<:gaE::3:'eE:€a§13na,ga:'a ?aEil«§:::

V §v'?;3.f€'i;:1d;€iJja;);i'§a Zena

 L §3a:;g;zie:je"-- * ..  RE$PQ?€§E§~§'E§

   {S}? Raééga §.G.£§ far R1;

Sr: §.£%3_'_.1'\?a_:iji:z;éa Redéyg Sxxﬁeixnsei for

 3:; §§£%&.?g§%;e Gawéa, ggaa §e:* R2 & 3}

 -:§:' §§:?;'§€e23&ie4$ 232.1:

 '~  S:i:::é.f§§.$unai:3a

E%Z.f{; SE31? Eaﬁézgérzizz §3':*$,3§.é;
;%§€s:i £:%@::: 2% §z€%;::*'§2.

"  ;; .1éE*r:ff'1":;a;s:I:;1§ 





_.;,\.m~' . '

5&5, Lazzding Fsiéét,

Staskbridga G§:«3G28L

U.S.A

Repﬁgf hE'.'f'€ Power sf Attarney Eialﬁer
Shri Kﬁudhakar Raddy,

(By Rajesh 82: Rajesh Advs.}

AND:

E. The State of Karnataka.
R::~:p.by Principal Secretary, V 4_
Urban Develapmeni D€paFtInt:~§]_if,"~.V_
Vikasa Soudha, Banga1orew(}L  %'

E2. Bruhat Bangalore MaE;:%f:aga1!5, 
N.RV,Square, Banga10r«s:wO;2,;A "  «V  A. '
Repby its C0mmissione:_,V_ '  vv

3. The Deputy C§OfI1 i;33iSSii§?f1€I?§ = A  «V 
Bruhat BangalgréV_M.aha_i}§1gara~..Paf}ike§.
Mahadevaﬁtxrﬁ }<:_0I16';~ . "  '    
Banga1vQ:_e;48.,%  " " é--..._HVERESPONDENTS

[By Sri M§'Keshava Redgiy; AGA~fpr R1.

Sri D.N.Nanjun_da Reddy, Sr,Cn_11;;sel for
Sri KoNe?utt§ Gzxwdax Adv. _f(52?_R2 8: 3}

4. ~ 31$: 'W:E.-:s:g§;34843;345_"g2a1 1:

"l.§;E;li1§:*.:":E.4'.i§    

E9 §~?r:§i--.l'§"af¢2é"a§§3é:€.Eé;
'%V;'?--Q_ 13:6 ﬁﬁfﬁnéiaéarazzzanagpa
Ageé ::%::s:f:3.1?{ ifﬂg jgsarsﬁ

;~ ., Si: L $.25. Surash
j ' _§S;".Q 3331s E'€,'s£'s:3Egaia.ra::3a:3ap§a
V ggsé aﬁézri 3;? ysass,

"«.§,'"Sin:E§§%iJya:h:

ﬁfe Eats ?:§ﬁ§:3::i«:a:a:2e:I::a::a§;3a
Ekgsd abaué: :32 ys2;§$%

 pnrzrzgzkzgzi ' Q'   ~





 -  _ Bgmgaiggrewés,  ---------- --~ "

41, Sri K."~£iRam€shV
S/Q laiﬁ N.'JenE:aiaran:az:3;3§a
Aged abaut 39 yéars,

5: SmLK.V.JayabharaI:hi
D,/G late Nffenkataramanappa
Aged abeut 36 years,

All are 13/3": No.2/2§ Qld Police Sta?/'id:*i'Raad;--, . « 
Krishnaraj apurarn, ' '~ ' '
Banga1c>:'e~36§

(By Sri Somasundara Dixit, Adv.}V 

AND:

1. Ths Secretary, H   v_ u --
Urban Deve10pm;er1_t Depasfmz . _V I
(}0Ve:*nmenii Qif E§??1T:'1aVt2i'<i8.,i *'  A V   

Vidhana SQudha,i'I13;3nga_1qré:.;O   v

2. The C0vrr1_::1iS's»iéji1E:.V:j,_ V

Bruhai Baﬁgaiqre ?§{Iah'éL1:ﬁgara _'§:'{Iike,
N,R.Sq;;ars', Ba12ga1d:§:%G2; ' '

3. The JQiHi"'§:$i11§I1ViSSi§;{1€3f}  
Bruhat Barigaisrsg E*¢§a§':_a1':eigar3; Paéike,
Mah;}&ds2?apuré -21,0313,

'  RES?ﬁ1\§EE3Z"E'S

   Raddy, AGE; for R1?

Sri .I3«;Zé3.:'%a2:1;§":g:1aia:f' -Réddjrg San C§'£};§'iS6§ £92"
Sri K:¢§I';Pu§tE~§:::'0'§'€£i§§ gdvg far R2 8: 3}

-jifixj"*.§§.w,a:~€&:s§.'34?3$ gem 5: 3&3? 2831:
 '= R;aj:3év $32733

 "-.S,?$"Maéa§1 Fssiahaiz Sarda
'   Eigasﬁ abaui 45 gearsﬁ

§?E?, 5?" 3%. Cgsiﬁa EEE ?w3.{}{',§'~Z;,

..:'23Ei';i'IoNE;;*s;s' - 2 n "



Koramangala,

Bangaio1"e-95.

, ca PETITIONER

{By Sri S.Shaker Shetty, A&vs.}

AND:

1'

The Cammissionerg _.
Bruhai; Bangalore Mahanagara Palﬁié',  ' 
N.R.Square§ Bar1ga1:3re~O2. ' . "

Assistant Revenue Officer, V 4_
Mahadevapura Ward?  ' _
Bruhat Bangalore Mahanagara "§'V::_£Vi}::3_,
Bar1gal0re»O2,   

Government of Kamaiaka, T - '

:rep.by its Secretary, '  v_ V --
Urban Developmezqt Depé§ft11<1ent;«..:'> ._ A
Vikasa Soudha;   =:   A V 
Dr.Ambed1_§21r"X/feé;d3r;'i§"       .
Banga1ore:01..3      .;;,R'ESPONDENTS

{By Sri M,Kééhav é.f  for  
Sri D,N.N'anju.nda'I:.c:1dyz Sx3(jo1;1:se1 for
Sri 1:.N.P1i§t;e' (_}owda,nAdv".: .£9r..;22. & 3)

  *

IN W¢P;:€asA.37us05g3o7 :2o1"'1:

- .. 8111?, 39:; ?§%'E:3;:éj Q 's;7E?f%.>»ia§e' €§.'§;i§§§%;a§:,:E§as: 5}? Ciigmagaﬁe @ €73:i;:ﬁi}<:;::p_iE§.;1:§ ageé '«?.i'5.'.§"€§}};if{?5:5 yésarsg ya: 2:2§:v:«;3:"' Gm Shakﬁié Tamggie? , éiiﬁrgsg, Paisf, Eﬁagjagpa Laggsgui, _fEs32e_§;er§ Eviain Rsaﬁ 7 'ifeirihurg §a:':g3§9re~8'?} R§§p.b3z §?A Eizgidez' "VEEE/s.SaL§ ?a:i§Ja*s.:3.:a;r: Cagatyuciisas ?:fis:a':*,€ Liﬁliiﬁijg r€pE§§: §'{;'£; Maaagizzg §'§f€C'£8E' E':«"§:i;:'%*::,£i€€§ Eééaisa.

V' _§az7:g:ai§}§ﬁe~€3i2. ' """ "

2; Sr? §¥f§.:Suka::e'ia:aju S/9 Sr: Munishamana Aged abeut 48 yeare, R/at Apt.N0.19, Waterviile.

Sy.N0sg37/2% 37/3, Ramageridanahaﬂi, Varihur Hebli, Whitefieleh Bangaiereﬁﬁ, Replay GPA Helder M/s¢Sai Paryavaran Constructions"

Private Limited, rep.by its Managing Director Mrﬁudeep K.Jain. ' (By Sri A.C,.Balaraj, Advs.) AND:

L The Prineipai Secretary "§":<;£ 'C}€3'€'*Qff'{3LiV):T;l6£i§L{:tf, Kamatakag 4"' Floor, Vikas'S0udhe;;W . -

Bangalore      _ 

2. The C0mmi'ssieef1ef.,V.""*- »    '

Bruhatv B::m_gVa,1_G':'e1-IMafgaiiagafa ..P;1_i1§e, N R. Square; 'Ba1j1gaZQre~_O2,, H" .

3. The Jami:''{34ern:n§S$:ie:;:£er,: '*~~../. ' Bruhaf: BaI:g=a1e1*e.£\iIafi.anagare ?a1ike, E':/£ah_adev.apu:*S; Ra:1ge§ V . H RESPGN§E§T$ M,Ké§iz';E*§VReddy§ AGE-1 fer R1?

3:? .B;ES2f.Ha:tg§1!;;dafReddy§ Snﬁeunsei fer Sri E€;;§?;Nai'asi1:;*.h;é:ng Adv; for R2 :3: 3} " 1 ' ~ :_r€»»i§*.?.§z7e;,:é?es2 26 3; 3.; e__5Ce:*pe:*a1:e ieisgre and Preperigr . _V " ~ Seifeiegmems Liéw ﬁeéiirigf its regzjieéered; effiee ai 313$: 388% ﬁreuaé Eeeeze, Gxferé Tewerey E39? 33;;§"§es3'é: Reggie EU B2::ngaEar€vS$, Repfny its Managing Eirecinr $II}.+E.KeRL1ki'I11'I1i Achag:

(By Sri G.H.Nagaraj, Acivg} AND:

1. The Urban Develapment Dspariimejfiij' n By its Secretary, ?

Vidhana Soudha, Bangalore.

2. The Cammissioner, _ '-

Bmhat Bangalore 1\'Iah;2nag'an:a- --P:a.1'ike; --~ .. _ N.R.Square, Bangai0r€~_§_32.3 j V. 3, The Joint Director, {Town Planning?' . .

Bruhai; Bangs-;ic3:'é;V " ahéjnagafa ?'3§iké;' N.RySquare,~Ba'n§aJ_Qré~QZ. ' . RESPONDENTS (By Sri M.K¢_ghaarg"-néggy, .'Ae4§;'fo1--.:§ 1, Sri D.N.Nanjﬁ11d.aif,Red€£y', Sr~..Coi1nsel' for Sri K.N$P';1tte_ Gowc?..a--.~.,Adv."'1T9f-Ji_2-- 8: 3) IN WeP.No.3;?§.53vf2§)-11A:..V %%%%% sS:"i ii7s?I;;§.a;323.n'i::af::Cdff:a_ S/G §.n;?v§nn,i$;;§nk§'g§.8:§§a? Eégeii aiznnui 5€173j32$::1.:*s§ R;/3.4; wf§f':it€_ vE<':«a'E;?§§; 'Efﬁlagﬁg R. Panza §s':)1:% " Q ' ~ .28é3:gaier€vv§Z?'§si "§?a§:::§§§ ' 8;€,=..::g3;§-:f;r§~§3, 3 . * ?§'i"E'T§'IG§\EEi%;

K "§'.§aga§aja, zaézné vi: The §j§i:::zn ::3€i'if€§f§§%§§1€E{§§ §%€pa;:'::n:3n"a; 3}? its S€Cf€§&%;§ PETITIONER T KEV' [By Sri M.Keshava Raddy, AGA for' N 'ifidhana Smzéha, Bangaiore.

Thé Cammissioner, Bruhat Bangalore Mahanagara Palika N.R.Squ.are, Banga10re~{}2' The Joint Cemmissiener, J ;

Bruhat Bangalore Mahanagara Paﬁke, ' ' .. "

Mahaclevapura Sub-Division, Banga10re~48.

Sri D.N.Nanjunda Reddy, Sr.CounseI'=fpr Sri K.N.Putte Gowda, Adv.,----f9r R2,&"3) IN W.P.Nos.36847-50/201V1_: ' 'V BETWEEN;

1. M S1I1t.Lalithé:rnnié;_,. ' é W/0 1at¢'Mu11:f1ai?;3jappa" ' ' Ageci a.'b0ut"'E}5?;yearf~3 _ "

g Sn' Byréppa.

S/':3 late 's/'-€~::1Ka§:atp§1éV = ﬂ Aged ,a_be:;t 'GT5 32€.a;rs '

1.' ~ A ..... .. H 3,58 Eiaié Vsnkatappa V' }:gé:% z;2Ji><3}:Af':..§;i?:T 5,2633%, 53% $146 rfg' J:2g3;:::aha§y% Qpg".-. ?<:=rs': Qffica Rajajizzagafa, ' 2"? B§c:€1%:;_ Bangaigra» 185 'V , E?i_e§:;,bj; E31613" GFA E055?

' B5§Z§S.§,€dd§ SEQ Baﬁssmi Esﬁéy " , ,;%,g&%~:£~'3_§§z2.§; 38 gzeafsg __ §§;'a5: E\i¥:3.é%-$3, E §}§<:E{Q ...%3=§aHesE1paEya, " V , C,'%z'.Raman::gga:°3, ?<;:$%;';, Ba:1gs.E@r€~§f;%§ FETETEGNERS $3' ﬁri '§9?€aga:a§a, ﬁéiaé " 3*~Z0:a:::i3,i::g':;Ea, 'V.;Bang'a}@;'%~95» _ BN3:

1. "£116 Urban Bsvelepmeni B€§a:'*;m€:::L By its Seeretaryﬁ Vidhana Soudha, Bangalore.

2. The Commissioner, ;

Bruhat Bangalore Mahanagara Paiilica ' ' "

N.RgSC1uare, Banga10re--O2. A '

3. The Joint Commissioner, _ Brahat Bangalore Mahanagara''v§?éiiike, ' Mahadevapura Sub~Dh/ision, K Banga10re~48. = 1 REsP'0NDEN'rs {By Sri M.Keshava Recldy, A'(§}§__[_fo3; . V Sri D.N.Nanjunda Raddy, S1j.,_(39u;nsel_ far ' Sri K.N.Putte Gowda; Advifor R2 ~ ~ IN W.P.Nos.3é3o$;865';'2d11'iV:. : « BETWEEFS:

Sr}: S¢R.'v'ij8;j;'a, « V S/0 SeC,Rang'--appa H Agéd abaut 174 jg/<5%a:':;;.VVV _ E26, 23% Cr§ss$ 5133' Biecéi, V . . ; ?ET§'f'I§E\i"ER gs? gs;-if Sri §§Rames§:§ gay; " B€2;e1a§r:r:€'z:: Eiegaziraena .. f Bfg 'Ti':s $$£:"e'ia:°§, ¥i§h{~,m§ Sending?

§Ta§1g'a§5:"€.

., .;'i'}":6 Cgrzmxéggéanaiz Brzzhai Ba.::,ga§er€ Eviahaaagara Paﬁkeg .§,S<:;fuar€, Ba:s:g5§G2*€--§::2. 3» Thé Jain: Cammigsianar, Brzghai Bangaiofe R/Iahariagara Pahika Mahadevapura Sub~Div:s:@:L Bangaiorewélﬁg Raspomrglszsijrs (By Sri M.Ke.-shava Reddy: AGA for R1, Sri D.N.Nanjunda Reddy, Sr.Counsel for Sri K.N.Putte Gowda, Adv. for R2 8: 3} IN W'.P.No.3605-'-I/€201 1: BETWEEN:

Sri B,N.\?enu Gopal, S/0 B.C.Nrayanar€:ddy§ _ Aged about 40 years? " ' R/at N0.1966, Sosuth E:1dMain;_ 93* Block, Jayanagai: " V' ' "

Barlgalore. é = v._'..w.;PETITIONER (By Sri T.Naga;i}aja3-"A_gii}§}"=. . AND:

E. Thé Eirbéuiiz D€V'éi®.§§2é':2§:'EZ%§pé§r'£1f::sn:

By its Secretary) V _ ' " "

'v'idh_.a;::::,_ S>022<§iE-*3, " V .....

'EVA: .£C§e:'1:::3§s«:>3ié:2_e:1 L--«.Br2.;§13;fy .§'a:ig;a§;;o§a Mahanagaya ?:a§§§<€$ ;R;'S§:2.a§>s;j ~B;:;.:1gaieI"§~Q2, T'Ir;s Arajsééiané Es:>v$§:*:§€ Qffécssa ,n m 'mka ' " -- __ Vﬁruhaé Eiangaiere Eééahanagara ?2§iEé§? * §?=¢E;3..;s*3;§§%3,a;%1a§:Ey S1,1'b~§§v§;$iG§,

-- Ei3_::gak>:*e~s:%'?. RESP8E§BEN'§Z'$ _ ~.;f!B;?%S:--i Iyiﬁeshava Raw; AGE: far 3:, __ Bsiﬁﬁianjunéa Reééy; $f.QQ12IISe}, fez' ' 3:: K3'§,P1zt$e Gogszégg gégn £93" 32 & 32 E4 ZN '§¥1P.Nﬁ§.35523~24-I261 1: BETWEEN :

Sn' R.Prabhakar Reddy, S/0 Doddaramaiah Redd}:

R/at No.57, Thubarahaﬂy, Ramagondanahally Post, I _ Bangalore-65.

Rep.by GPA Holder Sri Bﬁovardhanacharyg S/0 Laxmanacharyé Aged about 43 years, R/at No.40/2 & 41?

Thubarahaﬂy, Varthur H«:§:;.Ij§ Banga1orew65, " VPETITIONER (By Sri T.Nagaraja, Aglvzl 'V AND:

By its:vSecrétarj<;, _ _ Vidhgria Soudhaé .. A' "

Bangalore, = " '

1. The Urtmn E5'ex%é1$*p,;ne:;1f"D;§§péxr':me:{t

2. She CQr::mi§ésiQ I:€3i';.'-- . ' 8:*2;%_%;a'€ Bangaicm Mahzmagaya Pgiikeg V' _A?€.§v%L._Sq2;;8,§eV;. ;Ba:':g3§'3?:'é3%{}2:

3: _ E16 ;i$é§s:a3'ié..§éf§€:1'ue Qfficezy ";'_%1r*::::;V5.éVT11%§;_§§ga;§;0I§€ Exéahaﬁagara §3§i§i€§ Eieeéi S:;'.s%E:3;%:fi:3io::% 'éﬁﬁiita E7' 261% :R@a&§ Ba:ri';x:jj9£i<;::':3«éi8§ RESF§E§'QE§§"£'S W " M.}§e§hava Reééyx 51$-A far RE? Sii $312' gfianjtméa. Rsédy, Sr..{3am1sei fer §§*;..§{£§i.E'titte ﬁﬁiivﬁag Aéan fa: R2 & 3} %<« lb IN W.P.Nc.34654 23} 1:

BETWEEN:

Sr: Sudarshan Karle, S/<3 late L.T.Kar1e, Aged about 57 years;

R/0 No¢iO1§ 7?" Cross, Sm Main RMV H Stage, Bangalon/:~94.

(By Sri K.Shashi Kiran Shetty, Adir.-3' AND:

1;;

. The Commi-3€»io'né§t,_'-'_ 'V f The Urban Developmenfi E>€p2.Lrtmei1:,_ Byits secretary: " " - L .. --

Vidhana Soudha, Bangalore. V ' Bruhat Bai'2ga1;o r§: Métfiaﬁagafa V }}'a1iE§é§ N .R.Squalfﬁ,uVB&i11ga1_Qre;:G2,V' " 5 Assistant Revgsriaa .{}ff1;CéV1; . Bruhat 'Baxlgaiozfé'§v1'22.har;3;g"a$a '?aEik€, Byatarayszrzapurai' Di'V*§S§C»f"i}=. Ehanésaﬁdra, Bangaiore; " RESPONDENTS " {By S:..i:L_ji?iéi.I§.e:si1a§.va R::e:€it?':j;*-,« EEGA far R1? Sri .N'ai1ju.n.ci:; Raddy, Srﬁaunsei far 3:: ,K."N.Pu§t'e ;;;m'sza,a, Adv, for R2 5; 3) EN W;i?.._N§_.34-333*?' 2313: ' ' 1 ' ~ mTWEE':«z;:__ ' Sf:'._E3Rgf:nac%1a:3é?a E'§3.i§:: a --E:3,R;E'$a:du§ % Sjaﬁate '%f.B.:"\§a;£§u, ' "--«;'?3.§€0i' abeué; "F8 yéara ' :13' 33'; $58133 Eieié Fafaa i%§§§§T;€ Eieiﬁ, ﬂex: ii; Sziggaéti '§'e:c§3 ?a;"E~a3 Baagaiorsﬁﬁ.

§E'?I'"§'E$§'¥ER :PE:a€IT:dNEP.}j-L 2 T A \ ,&;s,§~"' 'mu.

C5'.

QB}? Sri Vasanthappa, Adan} AND:

L The Urban Develepment Department, By its Secretary, Vidhana Soudha, Bangalore.

2. The Commissioner, Bruhat Bangalmfs Mahanagara .Ea1iké:;. _ V. ' ' "

N .R.Squa1*e9 Banga10re~O2.

3, The Assistant Ciomrnissmner, «. Bruhat Bangalore? Maf1:»;ﬁaga1'.'§1 Mahadevapura Zone' Banga1ore~4:8a (By Sri M.Keshava' Reday, AGA; fag} R1,' '~ _ Sri D.N.Nanjunda..Re5d§1y, .'31j';(_.3ou.ns¢=_,_-1 £9:

Sri B.V.Muralidha_,f; Adv" fo1""1§2A IN w.P.Ng:s.34é'1T;z-;1Vg.9';1; 5201 1: BETWEEN: , '' 4' V' "

Mfs.S0¥§f:::: LADev§é1@§éfS" Lifirziéiei " A CQf}f_': §:';~3Ii}{h i,;3§:§§pofa':€d.. maﬁa: £16 CG1H§)Eii'.?i6§ ;i:<*:!:',A~l_%58§ havimg its Q;:fii;e 2.: Es} {f}Ef5,'v',SU~§§I'§S€ Chambers. 22:'; *£E§__%s,r::é5 .Rs:1;»1!é, - . V Ba::ga1::z"s, z'€p ;§:>jg}=§is auiéasrisaﬁ signaiezjg Eszffifijay K;:r:":a:5'Ga§age§i, {Bf Sr: S2i:'a£g9:'Q§vi::é;raju, 3&2}: far * .§L1;11gT&; Shah Law Firm; ﬁsévsg ~ , 'The Uybag §}8'¥€§§:3i'£"i€':E':%1 §a$pa1"Lr::€::%;. B}? 313% S€€F$§Z8.Z"}»2 ifiéharza; Sazzéhgé Saggaéam.

RESPONDENTS . . ., ?ET§T§$}5fEE.

2. T316 Cemmissienszz Bruhat Barigaiare Mahanagara Paiika; N.R.Cir{:1€, Bangak:>r*€»{}2.

3. The Assistant Cornmissienérg, Mahadevpur Zone, BBMP, Banga1or€«4c8. a (By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjunda Reddy, Sr.Counsel for.' Sri K.N.Putte Gowda, Adv: for R2?8z;_ R3) " ._ IN W.P.N0.34189/201 1:

BETWEEN:

Smt.Jayamma, A -- "

Aged about 66 ytéaia _ 1: .V W/ 0 Late V.Ra:nasxv;:ij1*1y Réd.dy3 NO3447, No.31, zgfd V1\/ié'ir1,, Ramaiah Layojuzi, 7 "

St.Th0maTS"Fémiy,ii, . ' Banga1or&:g84.. ' __ . I PETITIONER {B}: St: 'i',P.§s"§;:r:e§1x;aIia:;riéz¢ 2t ci9§i;)_V'é' AND: 5* ~ ;'%r§:%'{2:;f"5F§3,§£§§jG:€€ ﬁighanagara Paiiiie, 2 ' §E;E3..Sqvuazegggar:gaEQ:*e~£32§ =. Repﬁgzv . i:}{'§iZ}"7£I??:]:SS§€}§}£i'l".

Q. Th:*:,._,_%s§:§~*:a:f:'§Rairsnuﬁ {}§fiC€§1 V iiarasgzééijts, Su§3~D§é2'§$§@::,, §vI3;ha:3.§§*3.pu§a Z9315, .. Erﬁégat 8&:::ga§§r€ kéahgnagafa Paﬁikg, " .'%}3é_3y}gS.§§§€.:

$§1',a:€ Q5 Kgrgsaéiaka?

B3; 5:3 S€s;:rei3,:j§:

{khan §€*:€§<}§:;:::sn: B€pa:*::r:€§:L 453" Féeaxsp, Eﬁéiag $ez;:§E:a¥ Baizgaiefs. RE$FQ§§EE1%§'i1§ :5 {By Sri Mlieshava Raddy, AGA far R3, 81:: D.N.Nanjunda Raddy, Sr.Counsel for Sri B.V.Mura1idha1*, Adv. for R1 8: R2) IN W.P.No.34184/201 1:

BETWEEN:

Sri Anil Kumar Reddy, Aged about 49 yearsg S/0 Kﬁrinivasa Redd}/2 R./at NOGL Keerti Ornatta, Cfv'.Rama,n Nagar, Nagavara Palya. Main Road, Bangalere, 'A 1. . ;'.~--.,PE1'ITic)isIER (By Sri T.Nagaraja, Adv.) +_'i\_.N¢Q3 ____ H

1. Bruhat Baxiigajgire."Ii/L;éL11ai*:é:g;Li*'a_ Pailkﬁg' V N.R.Square§'=Ba:'1g;;;;1orc§O2,"-- ~ Rep,byVié:éT'C3QI1h:nis'siibn€::a ' 2, The Aséisia;:tVR_€v£31"'1:1eT' £}f1'i§;;é;f.;

Bruhat Balngaiere. lyiahaﬁagara Eaiika 'Nhiiéfield S'..:b=~E3:iV§si0::, " "

Mah;5;deyapuTra», .ABVa:1ga.I'<3rs§ " '.3; ":§3:a'éE:.~': £3? Kawrﬁzgigka, 7 '85? _ ._.:jr?'>31j}§ §:'?¢Z:%""»'f€Z'§€f::AVBf£}?;€i'3§: Degarimenig '2,?i§_%{a':3 $G2,:§"§:3,F' Saéggaéaﬁeg _ 4. RE8P§PEBEN'§'°S . §_B:;s* Sr: Evliigééhava Redziy, A35. far R3,; ' ' 3§.;?§,1'€an_§u1;(ia Redéy, Sr.&3sz.1:1seI fa:

Siri 3,¥.:i§'!§7iII'a§i§I':&£, ﬁéxr. fgz R2 & R3} iii} IN W.P,N0s.3418Q$162 201 1:

BETYLTEEN:

l.

Smtﬁfasantha, W/0 Effallareddy Aged abaut 33 yaars Sri E,Gopal Raddy, S/0 S.Erareddy Aged about 37 years?

Sm't.Uma W/0 E.G0pal Raddy:

Aged about 32 years All are rfo Neeluruhally; VA ' K.R.Puram H0bll,_ & Whitefield P0s.t.._ _ V Bangalore Eaziél T3%i*u}:,. '-- V "

Bangalore, gré p'.by*t:l1?c_:if __ _ GPA Holder' _Sri__Sai A' S/0 P.R-agh..aV~«lRaé'LiI;:A. V Aged about .'2'E'g.3rear'€»<,V _ , _ -- R/aé: NQ.2<>:, Avlriaséh Afiafixiaefztag Ennxer Circle", §R:llr;iief:.¢§:§,V ' " --- h " ' « Bangalaré; l PETITIGNERS 4_ _ {By 3:: .'§1faz§Iagaraja;' .a.<132f.} _ L"

A "E333.__%;E:§a%:-7§}&:{é§§;§:1«:€::i Eﬁpariazsﬁa B}? is Se_€:r£;--::aI'§?, 'ifiélﬁgana A S5.-vulélza, Bazzgalefa °;i7§':s3_'{";0::'::;115sai9::e§, 8:::;h«a: Baagaiara aiahaaagara ?ai§l§§§ i"3§E<;.§:iE3;'l€5 B8;:figaE,fZ3§'€~Q2, E Téiée Jaini §§:'5{:§a§:

§§:aha§€'2?§ur Su'b-Sivéaieza, Ezflaléaalsvapuraa Ba::f:gala:*s~é§8. RE$?Q}f§§EE§'§§ »~\\«\~»»«« 2% AND:

1, The Urban Deveiapmérzi Department? By its Secretary', Vidhana Soudha, Bangalore' The Csmmissioner, I _ _--

Bruhat Bangalere Mahanagara Psliké, " ' ._ "

N.R.C1'rC1e, BangaI<:>re~()2, .

The Joint Director, _V BBMP, Mahadevpur SubwDiViSiQIi',', Mahadevapura, ' -

Banga10re~4& * RESPON'i5ENTS [By Sri M.Ke-shava Reddy, fcf' _ .V .

Sri D.N.Nanjunda Reddy, S1-icﬁunsel for "

Sri K.N.Putte Gowﬁa', Advgfor 3; R3;--__ - ~ "

IN W.P.Nos.3i!48%?#v{¥§4'f20'If1n V' "

BETWEEE :

L 35 Mr,N.§§'Naﬁgapp5 ..

S/0 Eats: Shamaiaih Refciziy';--- Aged abouiffﬁ 'y€;a.:zfs: * i'»€¥r:;Qi3..G§a;:::;:a @ Samjgainﬁaa . "W.,s"{i N:$,N3.31_§.a§}§a Raddy', V -- @":gég;i . g:;.9ua;: _ gzafiars, §'$'$ff§';{§'8;}?8.'iS1:%.§3:;;§"3f;18.§§§IEE5. Wj0._§a:€'EI.?§€anjappa Rgdﬁjgp Agsd 2:'b%31:;*: 55 years »?%:;E:i'i€7..}?'€§§'g:gQpa§a Reéé}-* ' his E{E€.Y5§a§§2»: R€d§:g', = Agsﬁ absu: 63 };$a:"°s, HV?%'§",Y.S«rira:na Regziﬁy S55; Eaie E<;%\E.':'€1§appa Redéy Agﬁgi a'§G:,:%: 5% 3,:sa:*§, 35$ 22 8: M£:Y'Muni Reédyr, S/G fate K,N,Ye1iappa Reédy Aged about 52 years Petitioners 1 is 6 are rE:p.by their GPA Holder Mr.D.K,Sharma, S/0 late Sri Ram Gapal Sharma; _ Aged about 40 years! :

27. Soul Space Projects Limited, _ A Campany incorporated ur1d.et=.:,Vhe provisions of the Companies Act, "

Having its office at: 151, 2nd Cr0SI's:..,_ Domlur 11 Stage, Bang:£k;_re~7.1V;"" " ' Repby its Authorised SigI"1atory ; V "

Mr.D.K.Sharma, A S/G late Sri Ram._GopaI_Sha1fma--, Aged about 40 ye-3121,':-'Se V' ' EETITIONERS (By Sri Ganesh; s1§ie..m§y-,--';;3¢iv;) ...__ _ ' AND: '''' .. . .

3. State Cf K.:.:ma_:;a;:;{;:.; -- Replay i's':<3 p}"if1Cipfé.§..S€Cf€§éQ?;'£§ Urban I)e€;<-;t1d;:.:ne'11t E3.ep::;_:::ment% M«S.I€%1V1ﬂding'f, Dr;A:::bédk3r Vaedhg Ba:.:§.§aZot=3*. "

".2. Tit;:% _Ca:nr::i--ssi:::::€r, B'7rfz.;§:atvVBgr;ga§.Qif£ Mahanagara Faéﬁia é~?u's:-i§snV ' %:;"J:1':ér:§€*,, Baggaiszs. '£'he"EXssiCéjfhztniasiezzsgi, ' ;,8:*::i1a": BA:«,;:1ga}:are Eixiahaggagaya §3;1§£e§ . E:€§:ade:?{a'p:zra Eixgisiasz, ?§a::g;a§Qr$»~é8.

V' T316 ﬁssiséazzi Rezzerlzgé §ffis:'€r, '"Bruha: Ba:2g3;i§:'e Maharzagara Pahiia = Raiahgdavagura S:,:%3~§;Zé;isiQ:;, Saagaisrawéﬁ. §E$§§Z\E§EE%"§'$ 23 {By Sri Miieshava Redéy, AGA fer R1, Sri D.N.Nanjunda Raddy? Snﬂounsel for Sri BlV..Mura1idhar, Adv. for R2 to R4} IN WLP.Nos.3180'7~809/201 1:

BETWEEN:

Sri BgNeVenl<atasWamy Reddy, S/0 late Declda Nanjunclappa, Aged about 78 years, R/at Bellanduru Village, Varthuru Hobli, Bangalore East Taluk, Rep.by his GPA Holder Sri B.G<3Vardhanachary, S/0 Laxmanachary, Aged about 42 years', V R/at No.94/2, 3,.3:'2;.,%'w1'--

Bellanduru Village, 5;;  4 _ ~    .
Varthuru Hobli, Bémgalere   

V  PETITIONER

{By Sri T.vNagamjé:, Aé%;}-
AND: V V V

l . Thé ilrbanl "{}evelVep._::1,&nt"Eﬁégartmentg B}; is "S€cr€iar;5, ' . "\fi£l?§az3:;;:'Ee;;1;dl':al'; ..... " Baflgaébfe. l 'E'l2.€: {j{§§§4l§1?T1}i:5S;ll®§§€fg E§::":3.:;:': Saéfsgalars l'v'§al"335":&§a:*a Ealilga Ex' , Rgﬁitcliss, V Eéangalezswiii, " " Q' '§'he J §§§'€C§;Qf} » '§'o'?é;::§: ?la:::::£:;gl BBii:E?1 ' -.§%E3§f:a£l€:7§z.;r $155 Qzivigiazzl §3angalar&~«§+8, > RE$F§§§'§EE'~E"§S 1 . . _ _ "--.§§§%S:--i 3rI.Kesh3va Reééy, 335 far 12;

, §:i Dﬁﬁlisfanjurzda Reziéyg Snceazrgsei far Sgfi Béiiiiﬁtzralidhgs, Aﬁsg. £9: R2: 8: RS} 2% IN W.P.Nos.3I802~806 2011:

BETWEEN:

1.

1* as':mi';E:a, E?iz",f..@ N shnareéégrg.

Sn' N.S.Krishr1areddy;

S/0 late Siddareddjn Aged about 53 years, R/at Doddanukkundi Viﬂageig K.R.Puram Hobﬁ, Bangalore East Taluk, BaI1ga10re:*~«56O 093.

Sri Srinivasreddy, S / 0 late Abbaiah Raddy.' Aged about 63 y<:':ars9 V --_ R/at No.97, HSBR Lay0*a.':, _T " V 15' Stage, 3" Cross, ' Ka1yar1anagara, ' ' Baf1ga10rew43i.

Sri Balakﬁshnaréddyg ' ._ ¢_ S/0 late. Nagappa'@_. N,a_raya1<:ar€'ddy. Aged about 5O[.Lj;earﬁ,, .4 --

R/at D'Qddar1u.k}ksj;1:idi Tifiﬂ::g.gs3, ' ' K.R,Pura}n'HQbii, "

BangaioréV"E}_asfvTé;1;3,k, " , Bang9i0re~56:'>_0§33;* "

' ab7<:.i;1:~ 4?. yigafa 95¢-,"i;.1'___ﬁV01':§}*'°;s' $2 4 airs Rjai; §{id§3§}'z}kE~{'z:E:§i i?:T11age§ ' ' v._1'§.R,P':;;::f2;i;*: H3513? H' ' " Barzgaiéfs E35: Taiukg " «. '§3;s;_ng;::k3r€~E*8C% S93.

:5: SE ?€ag2:§aE::;.§ha::ar€é§§:3

-€556 M.,E§:*i$?n::a§€s§d§2 Agsd abeué: 3}: ygars, R,/3: Shgrzbsg L.a§;@uig 25 Ba§danuE~:§<:u::éi '~§i}§age§ BangaZ<:2re~3'?. , ., PETITIGN E125 (By Sri T.Nagaraja, Adv.) AND:

1. The Urban Develepmeni Department, By its Secretary, Vidhana Ssudha, Bangalore,

2. The Cammissioner, Bruhat Bangalore Mahanagar Pa1i}:§:,_V N9R.Cir<:1e, Bangaiorewﬂil:

3: Th€ Joint Director; _T Town Planning, BBMP, Mahadevpur Su.'bD.iVisf.0n,' " '~ - Banga10re~48; ' ' =i '' RESPONDENTS (BY Sri M.KesIiava:'I"1€*-ddi; 'for*--R1, Sri D.N.Nan j_1;ni:ia\ Retlgly, s_r;Q_ouns¢_1Vro;%: Sri B.V.Murali(iha'r, A637.' for .132 3: R3)" IN W.P.Nos}31'6o4-665 ?f2o':i---2,":'' " BETW1'fI;E;§:L..

fa Elsi Aﬁabiéé Kumar, V' . V ;"3;'€?:"Ea*{:i%_§{::§:s§}é:::afa::3;}f ?2§ai§i.L "' égéfé '§;eéa:°§, 341,53? N0. 1i'f§§;" 1 EG5i'?4..M8ih, -ii}: Biackg aEa32'z":m.ag3_::

h V Eia;1gak:;'é~} L vS%'§» .'2iT§:"1a§§ $5/a 8:1 Muﬁirathnam Eefaééu? VA ..._,.§:ge§ abaési: 35 yearsf Rig Eiangaaéiahallé i?E§3.ge§ Bangasgei Takzk, 3:933? §:}iS§:"§2:f'£. F§'§'§"§1§E*¥$E§ 25 {By Sri §.B«§.Rag§1u:1a.th§ Adv'? AND:

3. Commissioner.

Bruhat Bangalore Mahanagara Paﬁke, Bangalere.

2. T' 116 Joint Cammissienezz 1 Mahadevapura Zone, ..

Bruhat Bangalore Mahanagatf Paiik£:.__ Bangalore. v

3. The Asst.Revenue Qfficer;

Marathahalli Sub~Z0ne; = -- ~ BBMP, Bangalore ' .-- . "~-.__*._..;;~RESPONDENTS (By Sri D.N.Nanjunda Reddy,§£::;o§§§;s§1 3-51: ' ; V Sri K.N.Putte Go'w(1a',Adv.;'} ' - ~ E:

2, Sr}; Anaﬁd Kumar;« "~ _.

S/0 Eats l~:::ppasWa:f;§f :\E3L:*:§::, Aged ab0ué"'58'y€:a:r's3 V' "

R,/'31; *Ai:shay3S; Eéég E {'%G,:' E ,

- :0%%='s>..zia,:n, III Biaéicg ---------- -« "

;E.2:y§a:1ag3gi, _ E%a;:ga§Gr€- E E ,

2.'~'§r§I§§'§&::0<§;--«._ .

Si' 6:51'? Eiiaﬁéréthgam Zxfaidu, égéﬁi a§3_:;:1;::3'5 yéars, Rfa Eiaégaadéahaiié ifﬁkgsg "Ba;::garp.::': Talzgéa V' »:»:<;a'zaz.:4§:si:~;t;;::_ ?§';*r:>:@:~zgg§ éﬁﬂﬁiﬁaghunaifg Aéia} 2'?

AND:

E. Cemmisgienezz Bruhat Bangaietzre Mahanagara Paiiks, Bangalore.

2; The Joint Commissiener.

Mahadevapura Zone, I _ ;

Bruhat Bangalore Mahanagar Paiike, " ' .. "

Bangalore. A

3. The Asst.Revenue Officer, Marathahalli Sub-Zone, ' ._ _ BBMP, Bangalore K RESP_0NDENTS [By Sri D.N.Nanjunda Redd3z.,..':Sr.Q?Ow{;§t;I"'£91; _ Sri K.N.Putte Gowda, Adv. } 'L 7' * IN W.P.Nos.316Q0¥i;(§1 /291 1:" "

BETWEEN:

1. SriV1'1;i0d, A. _ _ _ S/0 Sr": §\/I:1::irat3iaf2:am ' ' §xg€d ab«:>u.:«35 §"t"j3é£'§,'._ "

R/0 Kang'21::diah2i'}i§ Vi1i3.gé;; Bangarpet '{'a1;i}2s:; _F;{>i5;;i' Béstrisi _ Snv;':§§5§s§:§vi;3,: §ané$'§:';" ' V .1?'J}{0 Sr':

L Eigﬁﬁ _2J3~:f1_€::{.. §lé:?;_ ygtgrs, 35:' 2§:as_ha:;a': 3%. ESQ/' 1 1 8?? :¥ifai1_::,' 'E-{E BEEGCR9 $5.},-fazzagagx Ba::ga:@_re»-S63 $3 L ?E*:':'r19:§ERs " " 5 1 §Bf3;s <'§1:i c.zs:2..:séag:nma::z, 5%.;

" W$§mmiss§sn$r$ Bmha: Bangaiézrg Maiﬁarzagara ?aii1<:& Ba;1ga;E9:2i:

3,.

28 , ?h€ ésini {i{)I2"}I§iiSS§8EE€E2 Mahadevapura Zane, Bruhat Bangaloré Mghazaagar Paiikea, Bangaiere.

. The Assi:.Reve::ue Officer? Marathahaﬂi Submzime, BBMP, Bangalare {By Sri D.N.Nanjunda Reddy: Sr.CounsélAfo:§ "

Sri K.N.Putf:e Gowda, Adv. E x IN W.P.Nos.31599/2011 3: 322*z:5}":?6 i2p11':" ~ T% BETWEEN :

3.

Sri Vinod, V .

S/0 Sri Mun.ira:hna_m E§Fa§<:lu_;'; Aged abcsui: 35$ j,\I€}Z%;:"S-V, ' 1 ' Rfo Kanga1jadIé1heiﬁi--'Fy Bangarpet T§3l11;I}§V,»'_ K0131? I}iS.t1fi_Ct~u_ "

, 3 , PEEITIQNER {By Sr: C.l§I_.Ra,ghuii é£?£i§»*-- ' ' AND:

3 5, '~ _BrL,{}1{:é.:~.t ;B_az;>;;'a§02"e$ Eviﬁiagzagare. igaiiéia, 2,1 Cemsiiiszziezzasx" ~ ._ ;i:3:1:2gL2;§a':::?j. _ '?ij':&I;,§r;:i::::£§z:;m%§:iésia::s:;:

Erighaﬂexfagui 'Z9316?

B:"ui':a2¥; iﬁaézgaiare kiahaﬁaggr Faéiéie, ' . V Ba:r1g3.§s::%r<ig_ f'"§"';:€V ;f&:ss§Rsv€:aae3 i3§f§$€§§ { §.;f§;:<:2;é;E;:3§:a§Ei 8:223:3-Zaﬁaz ' Baagaigrs 2 ¢ . §E§§§§%If§£?§5§'$ E;§~ZL§¥a:z2_§:.:;1éa Reéiﬁy, §i'.§§1%;§'§§£§ fez' $33: Eiaxfilﬁée éﬁrswda Aim 3 WmWmwmm Wmnmw.

29

EN §V.P,Nos.31596~59S 2611 81: 33336/2011:

BETWEEN:

1

{>3 Sri Anand Kama}:

S/0 late Kuppaswam}? Naidu, Aged about 58 years, SmLRama Devi, W/<3 Sri anand Kumar, Aged about 48 years?


. Smt.ArundhathL

W/0 Sri Vinod,
Aged about 32 years, V    '  _' V

All are now at 'Akshayai N0, 190 " 1O"1Main, HI Biock, Jayanz3._gar;--~' Banga101'e~56OO1_i. 'v,,{"PETITIONERS (By Sri c.M.1zagh=;ixiai§;::;7,A..1§;i,) AND: ' 4' ' ' ' ' i, _ --

}3ruhat.V_Ba:r1g'a10':'éExiahaﬁagara Paﬁké, Baﬂ§a1c;'r":6~G2 " "

5;»;

2"he Jmﬁnt Cé:mf:%2i:esi'8I:ér, I:;iah.2_§_:d€vapura 'Z-53:16, V' _B:'1: §_f:éf: sﬁazsgigiers MéE"1é;nagfa:*a Paiike, Bfsjggafainﬁ. , "

*:':§:e;+ags:'. ;«2?eye;:s;é;1'é Qfficexz E§€a:§{tha§}3;iZ§3.Si1bvZa%:e§ BB;";?i;¥'52 B8.:3g"é;§er€, RESFGNBE}'3"'£'S W " ':« §3jE'3:iT LB.§.':'§é;z;ju:z{ia Reciéyg ﬁguﬁmmsei far é E:,N;i? :ztte Gmzgéa, ﬁsév. } 332- '§AP§éo:3:§34 291::

gﬁrmm §%fEf:§.;'§«3::€sia Grséagpg " 5: Parzizsrshég E':Z:*m§ Bavéng iés Gffics at 8§z.E'€e.5:i§, Thubarahaﬁy Village' Vsufthuru Hebii, Bangalore East Taiuk, Rc~:~p.by its Partner Sr: B,Cv<>va:rdhar1aChar3z: Aged abeut 42 yearsg R/at Kaggadasapura Main Road; C..V,Raman Nagara. Post, Bangal0re~93. X j_ [By Sri T.Nagaraja, Adv.) AND:

1. The Urban Developmerfwi'..Depar£::2§%f;--ﬂ' By its Secretary, Vidha:;é{V«--S01--;dhi3.V "

Bangalore. " 5' *

2. Commissioner} ;:;_: * Bmhat Baljzgaiqre..M--aha:;aga.ra'---Pa1ﬁ:€; ' BaI1ga10r6'O.2 '

3. The Jcim; C'Omfmiss:i.Qf1:~§f;'«V.¢_' Mahad';§::Va«pur.a Z:'§n¢;A ~ ' Bruhai; 'Bangabre E1/Ifaa§:a;§1a§;3::'?ai:E:a Bangalcré; * RESEQNDENTS {By Sri 4E;JI.I§1eshava"'i2eViioVﬁ§r, ASA fez: R19 " D..ivV;';?i'a1;r1ju.*;da Redd;3:----$::Ceunse1 fa:

'- aria B.V'.Mu'r3lidi;a:_r, Adv? fez' R2 82: 31 EN ;'13;?..:15;%?«3'e;§37 i-35j33:= V20: 3:

;3;ETWEfu}:2'l;.\Ii'''V..V . 4' V ' S:'i.,E¥§.P3.§aié;h Rsdﬁfyz "S;;:2_ §;2:3f:_$_E§a::§ap§a§ gig;-§e€i* abem, '?2 year& K "----fF{/giﬁfﬁznnakeiaéa Viiiaga ' ._ "§fai*§21ur:1 Eabié, ' '~ ..;E:m.gaé§3:s Eras': faiaké Baaga/§er€~3?, 1S . % ?E'§'§'§E%E'*§ER {By Sri 'i1Nagaraja, 53.6393} AND:

L The Urban Deveiopmerzt Department, By its Secretary: Vidhana Soudhag Bangaloreo 2, Commissioner, 1 " A A_ ~ Bruhat Bangalore Mahanagara Pai_iko,"= .. BangaIore~O2 35 The Join'; Commissioner? _ Mahadevapura Zone, Bruhat Bangalore Maha.oagarPa}i1§e, Bangalore; ' -- .-- . " QVRESPONDENTS (By Sri M.Keshava Reddy, for Sri D.N.Nanjunda Roddy, Sr.CO'a§13el'«forV_ .

Sri B.v.Mura1idhar.';{3+ﬁv. for 1§2»& 3} _ IN w.P.Nos:313,4344/2o_1w1:§"7 ~ V V BETWEEN: A % V :. M.N,Shé:;ké;: K;:mg;':{' .\ "' 3,/'o Naraj;a§':1appa Agocf: 'obou': 35"~j,2fo_a:s» _ " F2/E. Kama}:

' :; 3f$.}%1'3}fi~33p§3_8.

égoé aéaoot £352] -3z~::'a:°s, Boiiig argzﬁféé N02, Ksmp;3;p'u:'a Eféain Roaé,» ' ' " . V "~'?{fe::1ai::':..§3os:, Baog3Eo:ro~3'? , 9 H §E5£'i'i'EGE%EERS ..{§?5};._S;*:i_ﬁ.;L9Su:esh, ;§d:z.§ "figs ﬁrﬁao ﬁovoiopmooé Qeoaztozooég 3%; 1:3 .§oo:*o:;;3:~§g§ Kﬁidhaooa Soosaééia, Bangaioros 32 2» The Cismmisgisner, Bruhat Bangaiare Mahazmgara Pegiii/:55, Bangaioreﬂi :3. The Joint Director, Town Planning, N,R,Cir~::1€§ Banga}Gre~{).'2 {By Sri M.Keshava Raddy, AGA for R1, -._ 1 Sri D.N.Nanjunda Reddy, Sr.Counse1 fot.__ ' Sri K.'V.Narasimhan, Advx for R2*&.._.3) IN W.P.Nos.31341/201 1 ,3: 332,12 §2;'L13i2o1 13" * BETWEEN:

Sri C.Thimma Reddy,.__ . - _ -

S/0 late Chikkab'baé13h R€:dC1§r5; _ Aged 56 years/««V 2 " K . ' » R/at Kudlu Village,' R<~':p.by Power dfV.Aiidr;1i_1ey Hcidef M/s.SrinﬁVasa"De%r¢Io1ii€fs§ ¢' 11:. registered Partr1é:.sIhip~ .. ' Office 3: Ni::.3OL 9192:' 1a Sﬁ7.Apartme'11:s;% H fjross, §§'9"§3;'Iain, BTM Istage, B»an'ga1g:~e~29,"~" §€p.bj,;i ité ?v'}fa::ag:':1g§V ?3.r1;:=; er Pa%a':S:A;:::;:;asu§::M ..... H ?E'i'E'7£'I6E§ER Egg Sﬁ :s:y"a§'a:g':h:::»:aéhav, ﬁﬁv, 3 Séaie ::}fE<;a:':::ai3}:a, __ '"Re§_by E?%;":%I1<:§§aE S&c:'€t2;:j§; :0 Gwargzmeézig .. f V. Efﬁbzggz Ssveiegmeai Ssgsayémega ' ~§%'i:""'€_A.?,-'T'§i'E§,€E'}§{ sf Eiﬁfﬁéifééia, Vékaaa Ssudhag _. §7§,B.R$A:33beéka§ Ve%s;§%1: " Ba::§a1«:::z°§~G.'é, :?%~*»?>.<*' .:«4:%.. 4' 33 2, The CG:::missim::e::

Bruhat Bangaiere Mahanagara Paiike, Bangaloréﬁz 3' The Assistant Revenue Officezz Begur Sub-D1'Vision, Hosur Read, Bruhat Bangalore Mahanagar Paiiks, Bangalore.

{By Sri M.Keshava Reddy, AGA for R1, -._ 1 Sri D.N.Nanjunda Reddy, Sr.Counsel for1__ ' Sri B.,V.Muralidhar, Adv. for R2 .8: 3) IN W.P.No.3143'7/201 1: ..

BETWEEN:

M/s.Srir1iVasa DeV€§iCpers5"VV' _ A rffgistered Partne1'9hip Férmi, '" " Office at No.3Q.1,'-910%; M « S.V.ApartmenEs, Ii "Cross, '9{}V:V'f£V1aii1§." BTM ISta.g<:, Ban;gai--:?uje~2--9'; ' " Repby its; Managing P7§g1rin¢r«..¢_' Sri Pola S;§fiI1i¥J'aSu1L1{:"-.,_' " PETITIONER {By Sri S.Vaéa.ni:11 Médhéﬁf, V "L;f1':iB»Ci§é§.S€Cf€§,ar:i,f '5:§ G::>:fer::§1a1V1: L'~~?J;:'f;a:: E3é'%:§z;§1:::é:1i Be§a:"é;;r:ﬁ;$r:.'é§ {T§€;vf€rnmei:%E§ar:2ataka§ ﬁkgzsa $t:;:,:.:fi.E:a§ ;§ér.Bg?;"é§::b$dkar Egeaéhig V "Sa::ga§Qvré~Q E .

g ' 7E%;a:>_ iiézzzzzziggéazzﬁf, B;§":,3.haE Bamgaiars Mahaaagara Ti3aE§}<:e§ .. _MBa::gaiGr$~§2 Thg éssigiant Ravezmé Gffi:::€z; Begin?' S1:?:}»:'§}§vi;§:;':3::$ E6323? Eieaﬁg .§3laL:3.§ai:3rg :

' §%_:Eg;.E:a::2;.g;g.Iré.1 ?@}:1:é.5

- _ _ _ §€sa£3r;§;;i'a:"3f§§.§ _ sx§ $;3;(3mi;1$eI¥3--f¢:* 3'? :_ rs, ﬁﬁv. £133: R2 .&"j3} jhmémﬁiag. _ _ '%.%%s:1::a:ah-- .$_e:;i§,'_ 36 IN WaP¢NOSe298(}1 8: 314?3 2011: BETWEEN:

1.

Sri V.S.C:handrashekar, S/0 V9S.Kumar, Aged about 40 years, Proprietor of M / s.Madhura Developers, No.46, 931 Cross, 28" Main, J'RNagar, W Phase, Bar1ga1ore--'78'.-._ M/s.Chartered Housing Privg+fe'~Limited. 2 2;

A Company Incorporated undezfoothe Companies Act? 1956, having its A1; No.27, Victoria Road; " e "

Banga1orev4'7, _ Repby its Managing Director Sri V§srchandras_hekar._... ' ' "...."'Pj:';TITIONERS (By Sri G.S.Venka_£a;'§€}3J»§.jI)a. V' AND: ' ' x 1' The on Bruhat1,VBa:'1ga}or :e'fE*.:'{Aé;11.;1'r::i_grara Paiike, NgR.Squ'are BangaiQ:*e~{};'?;: " ~ . . Assistant Revenue. 0ff19e.er;''' :

Ut':a1faha:3.h Sub'~iL}§Visio::? " BrnEié;t Baragaiore 'M":§f':anaga§a ?aii'ke, :Banga'so:*e.»"}27 ' V 'zihéc-J'.ea:mie;.s:s:a:;V::é;; Bgngaiorep liléeéseioprneni Anihozéiy, Knniaraka yam, Bangalore;

; jﬁgifiﬁi pS§a§e of Eiarnaiaka, _ ~ . ' By éie Erineépai Seereéarjgg ' , tﬁroari ﬁeveiopzneni Bepartrnenig ' Vikiihsgia 8ou(§1::aa, M '~ .B:::ngaiore~G 1.

e , Q RESF9§§E§E'1'$ ~§.'£§iy Sri D.rNgNanj11n;ia Reedy, Szxéonnsei for Sri Kéifﬁarasimhano Aév. for R: 8: 2% Sri Egiggieshava Reﬁziyg AGE. fax' 33%} 3?

IN W.P.No.29531 2011:

BETWEEN:

Sn B.P.I\/Ianjunatha Raddy, S/0 late B.P.Papanna Reddy, Aged about 49 years, I N0.9§ 'Ashirwad', Haralur Main Reach Off Sarjapur Road, 4' Banga10re--56O 102% (By Sri C.M.VRaghunath, Adv.) AND:

1. Commissioner, W ._ u r __ .--

Bruhat Bangalore Mahanagalja 3 Bangalore. J

2. The Joint :

Mahade_vap1ira" ZC'.1:':1_€V, ' V "

Bruhait Bangaiqré I'1{Iéh._é::':n;gar Paiike, Bangaﬁﬁre-f' ' ' '

3. The Asst;R'§vt3nué* 4' V E\r1arathaha!I£ Snb;Z1nn':::, BB'§\.{f~;_fP;' B.3€.ngaE'i{;:¢V 5 3 , RESPGNDENTS $§;1'v;'?1VL"i.7i.1'NE;';"3L'§Izc:n:ji;.t;fzda Raddy; $:*.Cg:1::se§ fer 7Sr'i .K;z~z§1éu:'ten Qnwda, Adv: 3 in W;P.¢N6f_23?§3 201::

55:'; E'; Séézgnanﬁg Reéiiy, Ageiz anon: 58 yéars, j_§__§ai€ SEE Fiesta Reﬁdy, "8Ci-41?': §i9c:k§ Zééih {Ii Qrnss, A ' ~ E%iQH$ Layeaé, E52 §?§? S€a:%:<:r:*, ,?ESR Laggauig Bangalnra 38 R€p.b}?' GPA Hséder M;"s;SJR EZn:erprises§ A Proprietary Concern havi:/1g its effice at HI Floor, 'Balavanaﬁ Fiat Neﬁi, f:'$"' *A' BIOQR, Karamangala, Banga,1~:>re~95, By its sole Proprietor Jﬁoopesh Reddya % T (By Sri C.M.Raghunath, Adv.) AND:

1. Bruhat Bangalore Mahanagafa.f5a1Vike, N .R,Square, Banga1ore~O2, * ' Rep! by its Commissioner,

2. The Assistant R€V€1'11J.€ Officer'; , Bruhat Bangalore Maha;1;:_1ga.r3.»1?aliké;'~vv jv --.

Begur Sub~DiVis'iG1:;, B6gu1*,'- ' - ~ Barlgalares :3. State of Kai'natzii;.a, ~ ' 3 Department Uftﬁn L3_é\::_,_ i3;i1n€3::L5 Vikas f'5oudh'a.;; _ ' .

Ba.nga1'v:>re; ' V ' ' RESPONDENTS {By Sri D.N¢1\'Ia.n;itLnda"'Réiifi}n':Sziéounsel fa:

Sri S.N.Prashai1th'Cha'ndra, Adm for R1 8: R2, Sri M.K;e's11:;va Raddy; AGA for R3} E15: '"€i?§_}:;£SZo'3,28:f;.;_é?2~44 291 1:

, EETW:EEN:V --'"."*--. " "

Sri ?.Su'§:fa§:na:d§§ ' ' Q ' 3,: E} Eats Pagééiah;

a§;::f}u: 5% years?

'E%e'p,E;:;_ figs €»?A Hséésr sféis-srighi §eaz€1<:2p€:*:3, Efgfémerséziga Finn?

. " Eepﬁy :23 ?Eé:"{::€:;f'S ...é,R3._;'esh:>sa§*:, agsci aﬁzixué 4:; §z$a:2:s§ Ef.?:*a£a§ R€:§::3:j=g: ageci a§;2<>ui 48 years., Eiaving £13 Qffécs ai Eéﬁezzhi R€S§§§}'?£3}f, 59 Krislznappa Laysnt, Belathur, Kaclugsﬁi Past, Banga1ore«6?i PETITIONER."-_ {By $ri Somasundara ﬁikshit; Adv.) él\T_.Q= L The Secretary; V Urban Development Departrnrsntl V Gavernment of Karnataka, Vidhana Saudhag Bangalore.

2. The Commissioner, _ Bruhath Bangalorrs: Mahéinlag21raV_P2il§l:€,V l\l.R.Square, Ba:r1gal0re--0'2.p * 1 " A. "

3. The Joint Direcl:jJr.,__ H Town Plannin;g2§'l?.l1:Qri:fYs =Z * A Bruhath Belngaéloiig. _lvIah;a.~nagara' Ralikes N.R.Squar«:*, Bahga1d:=-e.~Q2.','j RESPONDENTS (By Sri n.:¢;r¢a::3a;§i,da iv€je'dd§v',~.$fr.coﬁ£:§éi for Sri K.N.Puttegnwdé,V Advl. for R2 8'. 3.

Sri M.Kesh_e&1v'a_Reddy,}A»GA.fdr,.RV3.} IN w.P.;io.275é9.!2oi 1:

V _ §1:'r11i___1:_;;é;1_§j':"n f ' _ _ 53 ' Eaten N . £§.E~'iL;;2;r:;§<::":°§ir1nar€é::%jy§ Aged abcnntvﬁﬁjgfiaarsl féizai §'2l<;.i?';l§l2&, Fxkkiilairnrnanahalé Q ' ~ $8»? lblé 253$; Sfiganéhinagsaz A Baﬁgaiﬁlﬁ. 9 FEZ§"?§€}l'§ER ll " '§';§€aga:aja§ Aéxaé u E, 331$ M e:*¥:;:3;§;. fssvelepnzani Qsgarimenél 3 Ba: 3'? Sscrsilazjvz ﬁx .

4} {By Sri M.Ke:'-shava Reddy, ASA for R1? Sri D..N.Nanjunda Raddy, Sr.Cou:1seI for Sri B.V.Mura1icIhar, Adv. for R2 8: R3} IN W.P.No.27156/201 1 BETWEEN: -

SH C.N.KI"ishnamurthy§ S3/'0 C.NarayaI1a Gowda, Aged about 52 years, R/at Channasandra (V) Bidarahally Hobli, Bangalore East Taluk, __ A_ _ _ ~ _ Bangalores * ' _ i V". I?ETI_TI0NER (By Sri T.Nagaraja, A.<lv.} . V ' . V ' AND:

1; The Urban --Dévfe§ofif%§:i%ri%;.Dcparéihﬁeni, B;y'its'SeCreta'ry;V -- f Vidhana. So4udha,;~,'*«_ Baxigalefzzyéiéi. "

2, The %::c;«n:mis3sia::é::"

.-- V. A_ 8r;_1§*::at Ba:I;ga10r?'e' E'v¥../i%:'.*f<2..'§fsa.:1aga:°a ?a3;i'.i:€% V "37\LR;'Sq1:a:&,' Bangaisre.

3; ~'.E"1h;:?;_=J<:>;':£::sv€"~§)i: <~::é:%;Vev:, ':"<;w:=; Pia§::i:--ag=, V :fE"I3.fE;ELCi;E§€!§3'*;ifEi iffazis §i'%'?£S§€?i":;., g %az:gs;§:s;:~~sé.& : RE§P§?~E§E1'§T§

4. " Sari Z§'I.K e1's}:av§ Redéyg 'KS3: is: Big Sri }&;,§g}?§anjun&a Reédy; gzaﬁmzzzsei £3:

S;G;P2.néii§ Aévé £9: R2 & gag 42 IN W'..P.Nos.2'?152$155 2011 BETWEEN:

L SmI:.A,Sar0ja, W,/0 A.Jayacha:ndra Raddy, Aged about 51 years, R/at N0.173, 'Sapthagiri' Karthik Nagar, LRDE layout;

Banga1or€:u3?'.

25 Sri Venugspal Raddy, «.

S/0 Palakalam Maﬁa Ready. ' Aged about 4-1 years, R/at N0.2~363, Society;=€§oIon}7;"" = Madanapaﬂy Town, Chittor Distriat, ' ;

Andhra PradeshA. '

3. Sri S/0 Vemi Re'd'dy Gepfal R_C.§1.('/113;, V Aged about 43i:y¢ars§" ' ._ R/at Le.tapaI1£M_(\/)"'€3;_ §P<3}_ Kamaivapurainf aridaﬁ é 3. _ Kadapsz 4, Sri Up€:1d'r3_, Eiimiéar, " . "

Sff) Naganné: _ "

AgE>r;f5.xab0ut 8} '3%e.2,;fs, _ ' "=.R/'21ia"L\Eé:_z';;?%:';--.3"? Croéé; :3: 333$ ._ . E<1a:rig1;ppa~ 4E:7a3t,.B$K 3"? Stage, Ba:.:::ga1VG':.¢%8;5;.. _ " '_.

'ﬁéjijbyviiaégs '£?«PA Haida"

?,'i£} Rag}? ava----_. Rae?

_ Sf ﬁffezvskaivéshwara Rag, gﬁgsd Ezbﬁiii 51 5:33.35?

. R;"}:3;_: ':'*;¥§;"2é%, $3363 Garcia": Layazgi, §{uné§_ana%3aiE§ ﬁsaée, Exéuiznéiiaiaia _ :3,a"f1g§339:'§~35g : EETETEQEFEERS VT {E36 '.§2§'§aga:*aja, Adm} 43 A__;l)iQi E. The Urban Develepnzent Deparirnenki, By its Secretary, Vidhana Soudha, Bangai<:>r<~:~O1 5

2. The Commissioner, _ _--

Bruhat Bangalore Mahanagara Paiike, " ' A_ ~ N.R'Square, Bangalore. .

3. The Jnint Director, Town Planning, Mahadevpura Sub Diviginn, ' _ Bangalore-48, ' ': LARESPONDENTS (By Sri M.Keshava Reddy, AGA_Yfer' R'£',g . -. V Sri D.N.Nanjunda Raddy, S1j.HQdu1_1s»:-._1 {pr "

Sri S.G.Pandit, Adv; fqr R2' & R3): L IN w.P.No.27i39,"2_6ii--- .

BETWEEJE:

Sn _AsNaraS5mh.a. I\xI.un;hy; T' .4 S/0 Late Chikkabbaié;hp'p a.--

Aged about 613:-.ea1"s..V "

R/at 12§3f1,N,M.,Ca_r{1en, " L3n:§d:;};é;rn:nanahai1}%; * ---------- ~ "

I_Bann$rgha§i€a Rcad, §30£'3~=Pb'3t_, 33aLIs:gaE_(:1*3, Ee";:'~..§:«*-Ef;g:'$ Ei5g"*§:£§:;i:§j:$:*"':Sr§ ?,§;sh<3i<: Eiumgrg §/Q Sr: 'i).,Sr:n*::22_as', \ 4 , , féged 9i:::=.0uif_j5'G- .3; Ears; 'managing. ?a.:iner 9? Ennaaraiiw " 7. 'Enf:*:i Prajgéis? $653.53, W Qrags, £§.E%fain;«-;.3.P,E%agaa 4%: Pha$§§ ;"Z?9:E1$;:1<: fﬁninnfg, B3ngai@:*s~'?$. : ?ET§'f§G§3'ER "§'asantha§pa, Adm} 44 ABED:

,is The Urban Bévsiopmént Deparinzent By its Secrnrtary, Vidhana Soudha, Bangalore-O19 2, The Coxnmissionerﬁ _ _--

Bruhat Bangalore: Mahanagara Paﬁike, " ' ._ "

N.R.Squa.re, Bangalore. .

3a The Jnint Directar, 'I'¢:>wn Planning, Mahadevpura Sub Bivisiona ' _ Banga1ore~48. '"n. RESPONDENTS (By Sri M.Keshava Reddy, AGA_Cf'er' _ ~. Sri D.N.Nanjunda Raddy, Sr,_QOunse1 fpr * _ ._ Sri B.V.Muralidhar,_ for R2 ~ ~ IN W.P.Nos.2£§69$'$§§')'2d'1/in. ' V' "

Ef L SmtéllEaga.vaihidt3§*;i.,V T' ~ W/0 '§fZDhanapaL"-- A' Aged aboutég jysars, ' _ R/a1;;'N?0;.96$, 8"? A Main Rana " '~ Ka§jg:é:nanag,ara% 1.'? ea:--Extenainn, "n::mga:§:je»4:3;,._ g " ;'§,::'$.3:;'i«:3;n2:*;n;3;i} Win Baiaiiriénnan Ageti. a¥:z;.;:%:::-Q'? yaarg?

R/ai :'§0.§, Crnssg "'§}harIn3§é;§ Kai} Siraéég V A I' '~Bfan'g::3.§@§<5~§ F; 2 * S:ni.Sa§as:vaihia:n:n:ai V .,.'_»5.!'V;'n 'i!.Shani<:aran éagsé abnné: §§ 555353, 12/ 3? Na 19%, Sgsappa iiisiany, S%:.J::§3n*'$ Rnaég Bangaényewéi. ~. _Ba:£:g3i«ir}is:~4-8.

45 4, Snitjﬁasiuriammai W/0 V.Jayaram, Aged about 62 years, R/at No.19, Sangam Road, Banga1ore-42.

5,; Smt.S.IDhana1akshm1', _ W/0 Shanmugam, I Aged about 53 years, R/at N0.1O4? Dasappa Colony, St.J0hn's Road, Bangalore»-4:3.

(By Sri T.Nagaraja, Adv.) AND:

By its Secreta;fy., ._ V __ _ Vidhana souc'§ha,;i::~'_. ., _ Bangalore-§)"1."_«.__V"=.~--:-- « '

1. The Urban Develgpment...D§§part%13{%nf; 'v_ "

2. The Bruhazt Bang'av1L«;;~_re1&Mahanagara Palike, NaR.Sqi1ar€,Bang2ﬁQre.V "

3. 'ﬁle Jami IZ=§:féC<;.t<3rV; . V "

Town .P1annif;g_7 ' -

Mahadevpura S:;;:--E: :}I§iz'iF5i0E2, RESPGNDENTS :35; '<s:ij'mz%.Kes:::;g§aJ_1:z¢ddy, ma. fer mg Sr: .9;i§L§~IaTI:jﬁ;1;da.Réddyg Szzﬁeuzzsei far Sri Bi..v;:Mura1i:::;.n.:%, Adv, for R2 8: R3} " '.::~€'W,PL§Na}sg.é5356a353 26:1: 3: 2594334? 26::

VA 'K 315% Eiariumazntézaéah V 2 "V339 late Chikkagiziaigéi .. ' égged absui 58 }?€3;FS, . ' T':3ET1_'1**xaNERs * ' £5

2. 3:"; H.$aj;3.I'ama;ia%:

Sis fate Eéanumanthappa, Ekgcaei about 60 years 3, Sr: H.Adhiraju9 S/<3 iaie Hanumanthappa, Aged abcimt 52 years

4.». Sn' H.Ramakrish:r1a S/0 late Hanumanthappa, Aged about 50 years All are I"/G N0.111, Jodidar Hdtzsjé. Byatarayanapura, Yelahanka, Bangalore North Talukj G.S.Yathish Kumar, V S,/0 late Gundaiah"-.

Aged about 45 yegI:;fs., _ j V R/at No. 104'/B;-.V1"~*"Ei__B1.0c£;9 " _ , .. Rajajinagar,--,Bé1nﬁ€l10rc%10';- A. Z $31 PETITIONERS (By Sri 0.3%.sa£§sr.,g;d§;A§"V"

L Tbs {khan L§'*c»fc§I<3§fn€Aéi: §é§a:"%;mr:::i:§ By jig SeE'c:e3€a.:'y; A " V' .V§.dZ*?:3.'1f2é3;":3$'E;¥Af€i§:2£i, .8*a:<1_ga}.Q:'~:{»O.}; . __

2. '?§1Vé«.€::'$E:§EfI:1§S:$iQfi.§if§ B:"L:_i'1éi': Bamgaiare Mahanagaya ?a§}~«:e, E? .R.§3q1§,'&§°Ei;' Bangaisfs.

'$353 5: Ezssiéiagt Revenge Gffissz, Sakai E8.I1§8;§i:I:E°€ ﬁfiahanagarg. Paéiksg _ §<Zod:'géha£Ei Suh~Eiv§s§@::g " Esgzgzgalargség. RE8F§R"§EfiTS uiﬁy Sri M.Kesha:%*a Redéy, AQFL far R1, " Sri §.N,Pé'anju:1da Raddy, <Sr,¥3e::nse3 fer Sri E.'§?Z}f&&11raI§dI:ar§ Adv; far R2 & R3} mi 4?

IN W.P.No.252 13/201 1:

BETWEEN:

Sri B.L1'ngappa.

S/0 late Jamedar Krishngppa Aged about 61 ysars, _ R/0 No.10, Lingappa Black, Ramakrishnaiah Street, Sheshadripuram, Banga10re~1O, / Rep.by their GPA Halder Sri Gopal Shinde, S/0 Panduranga Shinde.

Aged about 44 years, V L R/at No.20-4L Rajani Gandhag Garden Apartments, 21, _ ' Vittahnalya Road, . ' Bangaloreﬂl. ' ' [By Sri T.Naga1€'.aja.;:_uAg:1§}.). ' ' AND:

1' Ths £Er¥:x§'22:1' ﬁépartment, Byits S€C':'f:4€;€i:i§?, ' _ " Yidhana Soziaﬁha, _ B3.E}fé:§33'VC}E'*~..'t~~§§. '' '- V2, ﬂag Cr:n*;::::$§»:>::€:1 §:3ha.:'VBg:;§:a§[Q:'*4§ i\/Eahanagara §ai1Z.k$§ ;'E,_ ii. .$qj.;i:~;:4¢,, ' §3,:':gaE@§$. T§'1€ .£3:SSi.S:§;.aE*:f' Revenuna {}ff1i:::e:; qﬁruhaé Bzgngaieza fviahanagara Paﬁiigs; . h ' = _ §3a:1igaEQ':'"2:3~%8, '{3}? Sfi.=E9_'E;Kesha¥a Red&3n AGE; fez' EL 313% §~_.§*E..N'a:2.juz1da Redﬁy, Szaﬁeuzzsei fer '"Sr§K§L§?1}'€arasimha::, Adsn fa: R2 8: R3} ' " PETITIONER EESF§E5?§EE%§TS 48 IN W;P.N0s.24220»221 2611:

BETWEEN:

Sri V.Narayanappa S/0 S.Ve:1k_atashamappa Aged about 71 years;

R/at No.37, 21" Cross, V b New Extension, ' Near G0Vt:.Junior College:

K.R.Puram, Bar1ga1ore~36, V Repby GPA Holder Sri R.Samb23'3iv.areﬁd§;, V S/0 R.Rami. Raddy, Aged about 38 years;

R/at Flat NOD04 B?

May Flower Gardens, ._ _ .

Nagavarapalya, CaV.Raman     

V  '  PETITIONER

Bangalore-«Q35    '

(By Sri T§Nagaraj?ia'}'¥?%_x;';I AND: ' ' ' .

L The Ufban 'I3ei;€;1op'i:1e:1t'Départment, By its E';ecre£ar3%,x""-. * .. ' ' Vidhan3;.Scsudha,, '* * ._ "

Bangai0ré=--C>1%. V V' V v2é Th<:;Cau:::m:ssi5:1=é:: V ' ' _ABrvi:&::»_§a::gai@r€ Egﬁanagara Paiike, §\§,fQ;.;S:;;:;a§a.,' B-angaisre.

3. ""35_E'iLzs ._,§:s«éais%;;2,:"::'Eésiéfﬁime Qifiseg', Bmliat 8§a.:*zgT:_»3;§§:'e Mahgnagara Faééigaz E§aR;'E3ur&m'8ub~§iv§§:en, ' V _ Ba:2,ga.Z§Q:%::---483 RES?9N§E§€"§'S S:ﬂ:i§f,£§esi1a?a Redéy, AC2}: £9: E}; 4 " ;§5ri-..I3.--§iZ.§¥az:ju12éa Reééyg Srzészmsei £9:

7 '-Sr: iZ§.°i?.§vIura1id11a:: Asia 5&1' R2 & R3} 49 EN WéP.N0$.24129 2011 8: 25109~11{}/2011:

BETWEEN:

M/s.U.K.N.Pr0perti€$ {P)Ltd.¥ A private limited company.

Regd. Office at No.12, St.Patricks Arcade, Residency Raaﬁi .. Bangal0re--25, rep.by its 1 Directar M1: Gautam Nambisan. (By Sri N .Bayya Redd)'. & Smt.R::::dha_Jayéint:11, AND:

1. The State ofKarnatakQ;1;..'. :é" _ .' 1 Rep. by its Principal SE?CI'€ll';8.1'y°,"v Urban Development Depa-zftlfnczrm "

Vidhana SouC1.h€i: I ' "

Bangaloremﬁlif ' ' "" 'V

2. The Commissizijﬁger, ' ._ "

Bruhat .B--ang3!ore" 2';/[vahanagara" Faiikes N.R.Square, B:i;1g§;1i0re;.4V '

3. The Rev:=r:u€VOi'fi§e:'---3."-- 4 * Bruhat Ba'r3.gai:.:>ré Mahagzggara Palike, Mahadevapué 3, Range, Mahadevap 22:3, Bafgaieie, " . V .«;f<3§:1_¥; Qirc:i€ir;:"',~~ .

T:C%f£Z,.?I1V ?;§;«;:;:1:ri§1_ Eangaiaré Smith, :3:"1;:§:ai Baixgaﬁsfe Mahaﬁagara Paéiiga .EE._,4Squ;Var€;' §§'a.::§aEar&~{}2, RES?§NEENTS f:€§{ Sri M.£§é§2iava Raddy, AGE; far R3;

" 'V V A":Z-'qi' I§,N.Nanjt:nda Reticly, $t:Cm,t1:seI for _ I:§.E€;':?u:tegeWda,, Aév. fa: R2 & Réi 56 IN W.F.Nos.24G82--S3ff2O I 1:

BETWEEN:

Sn' B.A.Nag3.raj, S/0 late Amaranarayana Gupta, Aged about 44 years;

R/at No.16$ ;V.V.Road, ._ Basavanagudi, ' '~ ' Banga10re~O4' : PETITIONER _ (By Sri T.Nagaraja, Adv.) AND:

I, The Urban De\;e10pII1e;17£ b€133;iI'€?11£3rii;_"v~ . BY its Secretary; --

Vidhana Soudha, ' BangaIore-01. "

2. The Cornmis'si'01f16rv-,«';V--_ 'V -- Bruhat Bahgafjofe Méiha.ﬁ'agaré1'PaIike,

3. TheAssistar2t.Ré?}::nue, .

Bruhat }3ar:-gaiorgz 'I\fI$¢h3;1~2.g,ig;3fa Pahkﬁ, Mahadevalpjurav$1ib~§)§:vi3:¢r:§ Banga1.pre~418. V_ ' : RESPQNDENTS "(By Sxéﬁr/'ialgeéhava RécId'}*';",§;GA for R1, Sri D;,N.Nanjun_da.._Reddy, Szzccunsel for B.V;MurgIidi:gr;--Adv. for R2 3.: R3} QIN W.fr»:Nos'g23é'5é»956 231::

_ ;- x_3§;'W"EE§§':. *-

4' A «E ' S2'? 'féfraijizakaz, . 3 Eggs P.M.&ishna Reéﬁy Agizﬁ abgui 35 yéarsg ' "£~'%}'ai N0. E J23, 'Sreﬁsfga Niiaya' 7"? Cr@ss§ E'yEaru:hin:»3;ga:*a, §ar:§a§2:>2.;€~A§8.

wmmw .M,..._ . ,, 5}

2. Sr? Kﬂeneugepaé Rezidyg R/at Ne. E2, iii?' 1% times, 26"' Main? 15$ Stage, BTLVI Layeui, Banga1ere~29,

3. Sr: P.M.Sri11ivasreddy S/0 late Muniswamy Aged about 38 years, _ R/at No.133/ 1, Venkaiadri Nﬂayag Parappana Agrahara, Electronic City Post, T. Banga10re~1OO, rep.by their ' GPA Holder Sn' D.Bhupa1:hL ' S / 0 Dﬁangaiah, Aged abeut 42 years, V "

N0.492, F Block, Sahaka1i:_N:1ga::ra, " A' e Banga1ore~92. ' T'---}éEI11'I0NERs (By Sri T.Nagarajav, AND:

L The Urban Deiéev10p:§1e11:'Depa:*§;menL By its ;:3ee1«'e'tary§"':"'-~ " . §?idhana'«S0udhe,_ " ' Bangaioreiﬁl". _ V _ 2. The, .§}eemmissie'nerj,v _ j" ' _Br::§:é;€i,fE~rar:gS;aE0:"e Exziéghaizagara Ehiike, '~. EQ'.R§Sq:;a:*e§.5Bia:1gaiere. 3; .§3$$':'s%"_2;:3,_: ';'§e?enue ﬁfficez', B:':§§a: Baﬁgaéere Mahazgagara ?e}::}gea _ Begiimz :%§s'a2'¥:3v~'Di*:zisi:/):";, V .__Ba:2ga:~s:;re. «£8, : RE2SP()F=E§EN'I'S I §ii;Keshava Reﬁéggg AQ5; fer RE; "Sri 'A.£)'.1i1,E'¥anjuncIa Reedy, Sréémmsei fer

- _ -sssi 5>?:aMura1:&ha:§ Adv. fer R2 & R3} WM ruz«v»\Ju«wéxv\bWNPi~\)<Y&\' IN W.F.NG.23?S1 281 I:

BETWEEN:

E. N.S§Nagaraj, Aged about 58 yearg, S/9 Eats N.R.Sriniva3a Redd}; N.S.KeshaVa Reddy, Agsd abaut 48 years?

S/0 fate N *R.Srin1'vasa Raddy N.S.Harish Babu Agezd abaut 44 years', S/<3 Late N.R.Srinivasa .£?f§ddy,v'"" * All are F/Q Deddanekuniii .'€i}}.:i~g»:§; K.R.Puram H0b1iV,Banga10re',--.. ' b All repby M/s.SJR Enterprises, _ A pr0prieiary%'£:oti§3£r:2tliavigg its A. ' u Office at 3i.<"'F1'o.Qf;.. ?B_a1av_a--..r_1a~'~_ V V Plot N051; 5ih{A B1oc§k', «_ * K0ramangalé,~._Bai':g;a10:<3«'é!5, By its,So1€ Pr<:ps.r§et;3r " ' J,B00pé3sh Reddyfj-» PETITIGNERS {By Sri TéPaVi$*¢ka§aﬁda ;

AND: "

B:;;h3f§3a:1;gz2£§r:3 Mahanagara §a§§}<:€, E's§;;€'{:.'3qi;s--2'g:"é, ..

/ b.:,A "'3aii.&1%i5¢;:~é':~{}29~ Rajah}! ﬁgs '<;Aé}::é:':*:§ssiar:e§. '§'h€ E:§§3?.S§SE:f:3;§§§ Revszme Officea E;*§a{::CE:Z S ?;;1'b*i:}iV§S§€Z}f1§ ~ "Br::E"::aJ: Ba;:§gaE@:*§ Etxizzhgnagazig. Faéiéia §:§a:;g?:g'.E@r£~a§~%.

. ...$:§f£§ £35 Ka§::a¥;3,E§a.;

Saparimszzi srgf '{,§§§:x&n B€v€Ee;:;m€né:$ Vikas Seuéﬁaé Ba::gaie:*€»{§ E . §;£S?§§EE3¥E'":'$ . kg}?

53 {By Sri Eviﬁeshava Ready, AG!-S. for R3, Sri I),N.Nanjunda Raddy, Sr.CounseI for Sri B.V.1\/Iuralidhar, Adv; for R1 8: R2) IN W.P.Nos.23556-586/ 201 1:

= Sri F',Shya.maraju, Aged about 60 years, S/0 late P.narasaraju§ .

Chairman and Managing DiI'€C'[OI'~.,,_ _ M/s.Shyamaraju 8: Company {Indié}«]?vi;.Ltﬁ., ' 'Diﬁ/'}'a Shri' Chambers, . = No.11, Ushaugnessy Road'? " 5 V V _ Bar1ga_i0re~66& ' ' , " " . PETITIONER (By Sri N .Bayya Re4(iC'i1'!.; 82'. Jé1y'a;iith, Advs.) AND:

L The Stat?vof'Ka;1*ri;1:e;ka," V' " Rep. its'F'r1T1f1cipéfi tﬁeéﬁsgtary, . Urban?}f)e2«*e10pfi2.{3I1t' Department Efidhana Soutfh.a¢ 67$} .

2; The CGmmiS~sé{>::e,:;~. _ Bmjﬁaii Barigalmfs Mahsmagara; ?ah?i~:€§ * _ N;%3q:g.arr;., Bg:1gai'a;»';::'. V "§1ii<é";':?;e*i:<§::1:z§§iV ;95ffr?€§:', "'Br*:':__i':aa'{' '1%é.:;g;:§E €;:'é §¥Eai':a:3aga?a Eziﬁis, ?§'§aha§e'vap:':::: Rarzgs, Mahaééxfapura, Bagégaéars, -. "

" " E93721: ﬁiréaéggz ﬁ'*'?'§*iai1¢P'Eg:::1i::g, Eazzgaéayﬁ Ssuiéaé 'B:"':;.?r;a': Barzgaiore Mahaﬁagara ?aE§§<:.eE ' §'«3 .E.$q§,:a:°e, Ba:3ga§:::z*€--§2. : RESFGi'§BE:R§':"§ " Esiglieshavg Reédy, AG5. £6: E}; «Sri 393.!'-Eanjtxnﬁa Reddy, $rgCet1nse§ far 83% §§,E¥.?::tiegr;ii?da" 53?, £3: K3 8: R4} 0'» .Mn.,umm«»»»m»»»»»m»»m« @wQ%%W .

{J} 2% IN 'W.P.No;23221 2011 BETWEEN:

M/sﬁfridant Autanmbiies PVf;.Ltd.§ A Company incorporated in She Cempanies Act, 1958 arm having R8 registered offi.C'€5"ai« ' No.1, Lawer Palacé Orchards, Banga}é:§e--Q3.T A Z ' Repby its Managing DiI"€;'C'{iQ1' " Mihsmir Coudaryi S/0 £.R.Kumar, Ageé abeui 49 years? ' . _ R/at Na}, Lower Palace {1>;jchards:,,.... _ .... Bar1gai0r€w§3. = __ A_ 1=E'rI'r10NER {By Sri Tiiiagaraja, Adm} AND:

E" The Urban ET)'§év$§'E<3}§§':i:§é32j: 'Eif€,>-;:{§éii't1f::;€i'1--f;; V By its SeCret:»:1:'y;:. . ¢_ ; 'xfidhana'';'S'@?;::1f:3., . BangaiQr€~~_0_1_. ' 2* ﬁgs CS::{11%::3§_s'S§;3»r:'€:?_ _ ﬁruhsj. Ba.n"gfa;,}.m*¢ i\»§a%;'a,nag;ara ?a§i}<:e, N.R&Ss:gu:a:€., Ba:-':gaE'<é:*€; ' . °'§?:eV':i:$s§Léfta.:i%A.Raver}:/is ﬁfféasgg Bxjéiiégja .§_a:3g;.3jére Eﬁahanagara Paéiéis, ' §§.VTi~€.;_TPz:A:*a_::';..ASuijT= .§:Ei'§/"§S§Gf}.,. Ba::b1'§aE<;r€i-5E¥E:-... : §§S?€éE§§EE§"'§§ {By Sri 2;i;Ke$§;a'v<é Reédga gag is: 33. . _ .;Sr§.,B,?€.§§ai:§§i;€£3. Raddy; Srﬁszzzzsei fa: L _' " V .§?r€_é§1§2}F'L:itLv*;5 §#3'i39'§3., zkézn far RE. 3»: R2} §__I§' §¥Q§?gf€§s;23§5'? 3: 23333 2333;:

4.,M4.,,§;:::%i::*i$E:s?:

?'§§§'§3a{ Sizzgggh §§"iS2"23,f'ié} S/'*0 E\§§,%§a:2sra§ €E:e3;~s2:*ia§ i?/x%f5?' %'xﬂ44z4zzzm44w4z4arm"//MW, 533 Agsd abeui 55 ji€8.I"S, Rzat NG.5C'3§ "Embassy Gm}/1:d'1 N05? ,1' 38, 8": Main Read RMV Extensism Sadaghivgmagaz:

Banga1or<:»:34, {By Sri G.S.Srinivas, Adv.) AND:

1, The State of Karnataka, Rep. by its Principal Secretary', Urban Development Departm¢:n_f;~~ Vidhana Soudha, Banga1ore~O1." ' _

2. The Commissioner, _ Bruhat Bangalore Mahanagara__Pf:ahke; .

N5R.,Square, Bangalore. V '

3. The Asst. Rex,*:éniifL.V{)ffi«i::r,€ Bruhat Bangaiqrél.V.M3ha.:;aga.:ra ~Pa1:1<:e§ .

Marathahaﬂi 7 Mahad¢vap1i'r.af'ZL:--;3_g3,_ " ' "

Bangajore. ' ' = RESPONDENTS {By Sri M.Késhéw-a R'eddy;' Aé;"Affo}+ R1. Sri D.N.Nanjur1*da ;E3ieddy;~Sr;€2bunsel for Sri K,N.}'utt.egowd-ag, Adv, far R2 8: R3} ":15: *e§*;:x:~ms;23<1f5:3._ 13: 23835 2011; Sré §<:.Y;é;3.e§*i}::.'i$hna§:, :1 ' ~ 39% Ev1r¢'%:':e;3{;'d1':ara:L ' §x§€§ abgui Q5 yﬁars, ,Z\l<}..~>%§2§ ﬁgzbgsgg? "E'€a§1qu§§§

--.§'s§--$922§ 89? Main Rszaég EH Eiriecii, % §j§C3F§3f§I}8.f}g3.§8;, B§.Z'}.§§,i€3§€-"3-§r. : §E':'§TiG:s?ER Sr: €§.§.Sri::i*s.ras, Acka} PETITIOFER' M V' " A. :3-"% r §7 M E' "ﬁgs iismmissitszzzezp B3iuh_a't; B3f}§a36:'€ Mahanagara Paiikez Hudsen Circies Bangaiarek 3: The Asst. Revenue Officer.

Bruhat Bangalore Mahanagara Palilie, Mhadevapura Division Mahadexrapura Banga1«:>re»48.

{By Sri M.Keshava Ready, AGA for R1, , Sri D.N.Nanjunda Raddy, Sr.Counsel forf Sri B.V.Mu:ralidhar, Adv. for R2 &:'R3} "

IN W.P.N0.22805/201 1:

BETWEEN:

Sri M.Thyagaraja11, S/0T.Mur11gav€:1 _' _ .

Aged about 52 year:c§_." 2;

R/at No. 1 88 / 2 Cﬁvhixiigappa 'Reddy -Egazéflﬁ, . New Thi1313asai"1d1?i;">.' . BangaI0re~_'_7_5. V " PETITIONER {By Sri T.i\§aga_:a*iAV;i;'£1<1sf;}.M AND: ' ' ' V .

E. TS':-E: E33333} B€x;I¥:3§;o3;:3:1r:€zi: Dsgarémené, 8:;-'ii??:'é $$e;€:::e§'§;,"'«.¥. ..... _ "'i:':0§§ia,:1é1V':Z¥@::{§E2a, V' ' §é;'nga§;'e:9s; " ' E, E16"f§@:::::1--§;3_s§:i;:1€:; Bf'ELi«§7:3f£f3'c1Ef%§8;!iC::2'€ Eﬁahanagara ?aE§E»§$, ,§,€.§:°aE..a"~; Ea::§5;Ea:°€~S2u ; » 'Ti"%§§,é' J 5313:: 31:69:91

-.,'§ é;:::.,m7: ?§aE'§Ifi§E}g, '~ iigiaaﬁsvgsur Su'Q€3i:?i$i§z2? __:E'anga:e:e~48' RES?G§§'§EBE':'$ Sr: ﬁéjieshaiga Reédy, Aﬁzéi. £3: R1, 33; §.§%".§§a1'1}:,:::§a Redégr, §::,§s2.3.::§e§ fa: Sri §i§§.?'itii$ Qswéag Aégézr. £32: £2 & £3} » REs?oN--i§:2N**rs * _ é 0% EN W',.P.N0.22?6'? 320: 3.:

BETWEEN:

L Sri Kﬂema Raddy, S/0 late Sri D.Krtshna Reddy, Aged about 64 years, Sr:nt.StNagarathna W50 Sri K.Hema Reddga Aged about 60 yezars, . Sri H.D€:€:pak, S/0 Sri K.Hema Reddy, Aged about 29 years Sri H.Su:1ﬂ Kumar, ;

S/0 Sri Kﬁema Raddy,    V
Aged about  ysizfara ' t *
smt.shobh,a'  ._ A.

D/0 Sri K.H_¢n:jatRedd§zt,._V Aged £:1_bGut_ ye2t:§s., Sr: HEt3ha'rat,. V . ..

S/0 Sn' tiﬁgma Re;iV::;;;'--. " Aged abo:it.__41tE3_y€;::S,'.. " A:t..s;:é 13:3: Né'. 3:39; 3 ' t -. :Si'taf'a€I:.;53n::>t.a Ls.y§:it';' . :}G.§t11E.,1_i} V i'£;'a::ga_10:*e~? E. H $;;':f; 811:3, .P.tt1-'fiianftra fvighan Reééyg .s§ge:;:§ eJ;>Q1.1t'3S §§f38;£'S Managing Péftfiﬁi' " f¢'§:;;s.;%bhi§:av Eregfests, EEG, E1; Fisrtzgn, L233: iajgmza 7'I'73§§5 'éifiaciras Rgadi E:-a:::gaEG§s~ 18. P§':"§7i'i§§E'ERS V EB?' Rajesi: St Rajesht ééva} 3:18 ANB:

it State of Karnaiakaﬁ Replay its Principai Secrstary :0 Urban Develepmeni Department M:S.Bui1ding, Dr.Ambedka:* Veedhi, Bangalore.

2; Bruhat Bangalore Mahanagara Pallfkég . N'.R..Square, Banga1ore~02g = Replay its Commissioner.

3. The Assistant Revenue C)fficer,'--._ Mahadevpur Sub~Divisi0n, L' .

Bruhat Bangalore Mahargagamg 'PaJ.i1;c3§ " -» _ Bangalore. ' 7 .. " u 45 The Additional Director, Town P1anning,_ _ Bruhat Bang2siIorc}1j[Fviahénagfgeifa pa1:1:e Mhadevaplira'ZOf:s-,T:q-_ 'V f V. ' ' ' ' Bangalore-418, --:ﬁ__ » RESPONDENTS (By Sri M.:Keshava;:1ed:iy, .565.' for R1, Sri D.N.Nanju.nda Ratldyg §Sr.:(3o:1n'sel for Sri Zulfikir &Kumar--Sha1:i~, Ad.\_>';" for-~ R2 to R4} IN W.P'{D1}o.223é8V8f20i1:

Pz::*a%:an}:a:i3.--« Limiisdg E£av1';:§i*:s ragiéjéﬁiéﬁ Gfééce 5:

*s~ze.23@g:,__:;::;,a::: Ram ;?a_ar:ga}G:*;e~%%:2, H " " --§é'p_.}:s:;; iiig '§73»é;3a1iy Ejanggiizg §f}:'£:*€cte:r ' 1'i4€'§§'é3,:;%_R€E:£§:$ejg: . g g ?E'Z'ET§GFEER

- iidaya 30132., §I.{:§1§2§S€§ fa: 1 _S1z.fi__73391viahesh, Adm} SQ} AND:

1. The Urban Bevsiopment Bepartm€1'::, By its Secretary.

Vidharia Soudhzg Bangalore, 2, The Commissioner, Bruhai: Bangalore Mahanagara i3al:'JKr:, . N,R.Circ1e, Banga10re~O2.

3. The Joint Director, Town Planning, Bruhat Bangalore Mahanagara Paiik-2; "

Bangalare. V RESPUNDENTS (By Sri M.Keshava Raddy, Sri D.N.Nanjunda Reddy, Sr:Q6't1J1S81 ffnf ' Sri K.N.Putte Gowgla", 4Adv.;for"R:?.': & ' IN w.P.No.22:é87V:,*'2bii: .

M/' s.Ir1c:11'.ab:1i1::}. Home'~3';PV'E;Lf(£.,', A cempany registerézﬁ. 2ir::Z:%r""'éI:1é Campanies Act,-. hésﬁing registered Sffice aft ;?\ll:s,849§ Z'??? Cmss; 16?" Mairi, 3 ;;'E;.é§ ;_£§;;0:'a,::1a:ig':iia-,------« "

?.VBar;g,3.io:'€%.'3-4, _ rgtgggby is Aaiharigaé $;g:;:as:::s:~y ';'i;;~i% §§';~?_.NaV€€:n. §E'r:1':9:\zER {By é'-):"i"'"i.?cia§éa'.i'fi£3Viﬂ%{*aV§ Siiﬂﬁilllﬁﬁi fa:

' Sri s.':s::ah¢3.s::;vé;dv.3 VA % gijrbaz: §ev€%@§_:zns:::é §€;§a:'%;:§:€1v1'é:? .V V 532' YES S€:C};'€iaI'_'y§ H 'ifidhana Sausihag §a:1gaE$ra L 61 2: 'ins Cnrnniisniansr, Bruhai Bangalnra Mahanagara Paiike, N.R.Cir€:1e, Banga1nr*e-O2. 3, The Assistant Revenue Officer, Mahadevapura Division, Bruhat Bangalore Mahanagara Pahke, Bangalore.

(By Sri M.Kesl1ava Raddy. AGA for R1, i V A , Sri I).N.Nanjunda Reddy, Sr.CounseI foxﬁ Sri K.N.Putte Gowda, Adv. for R2.s&_R3) "

IN W.P.No.22241/201 1:

BETWEEN:

SriP.K.SrenivasRe:::1d};' " . S/0 Krishna Aged about 57.y:~%a:siIEV_V._*--'. ' __ R/at Panathufu V:i1i?71§€"&.P£;r€%.'£'n,. ' Varthuru .,:.;:__ _ . V' "

Bangalore: Eastif ' _ _ Bangalore; regxby ._ ' Holder Sr: Haxiikishelnn E S/0 iate Channaliisiézcianfg .-- E Aged abnut 594j;ears._f. _ R/at N,<:§.§{;'3§ La2:fné__Cha;tn nersa " 'A§;c$v.';'g;yr;:;:§ .1 Ma;:::;-------*--::'' 33393, K;B:i<3<3}.s:_ Field, «£{ni:;.<iaia.ha1i§n, 1\z?a:'a:haE.13>'--v??:::3f; ' " - . B3§:i¥,g&?_.g:?€¥3?L_ ?ETi'f:G:*é'E3§ {By Sri'««T3N§_zgarn.ja§ 2§§v.} E: ~7.1¥f§:€ .?.;é':*Vb2:n Eﬁsveingrnﬁni Ssgsayiznsni, if/5 Sesretazga iféénana Snnéhag ' u _;P;a.ngaiG§6.

€336 Csznrnisgiisnez:

ﬁynhai §angai.n:"s Mahanngara ?a§£i'%:eg E"viR&{i§§c3€: Sangaiernﬁié Rgspeiimﬁrérsy E' 62

3. The Assigtant Revenzse Ciffiézssn 'Nhite Fieid $ub»~DiVisi012, .

BBMP' Bangaiore. RESPONDENTS. "= ' {By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjunda Reddy, Sr.CounseI for Sri K.N.Putt:e Gowcla, Adv. for R2 8: R3) IN W.P.No.22098/201 1 BETWEEN:

1. Sm.t.Suguna, W/0 late M.Krishnappa__ ..

Aged about 59 years " ' 2, rS1'iM.Muniraju_" : _ -

S,/Q late M.Kri'sh:';appa*._ ::

Aged about.35'vye5a 1j:5g'. 'V ' .. . 3; Sri K.Gane-Zsh 5 » é S/0 latﬁ.Mv.K1'§:S'f1fiQppa.,_ "

Aged a.bout"33j'y€ar?3 ' _ '

4. Sr:1t.K.:'5ad1na; ._ ._ E/0 Eats Ni,:£:*§shf:ap§a = V A,gedV2;ba1;{é%%V3se:::;3 ' " % S§I;%.2:e§§,§3§3§--§$g « ..... .. » V is £339: ;?;vE..E<::V«is«h::a§pa L ﬁggﬁ' a'§:i>»_a:é. Eféjars 8, §:ﬁ.ﬁ'§K;E{aVii:§:.€z::

_ Q 5 5-iaiéa' 'ﬁ}':;}%;é'is%:::appa Ageé a3;»e'--;::; 25 ygars ~ I' ';!%§ fgét Kaaggaéa-sa;c::u:ra "%:"i§E3ég€§ Z{§;f§.f":}§a iéabiig Baﬁgaiers gas: '?aE:§£, Regfby {hsir ?::m7e:: ﬁf ;'§'§,'{§1"§§E6:§,? §'{{)§§,€i' ..~E1:'2' Eﬁshgre Eiumasx Sfe Shssziiﬁai ﬁged abaagé; £2 years, R5,/';:~:;i §'$G.§§;'{'§§{3~§%§5§§ *«\<% 83 15% §'E:::a:; Présﬁgs ""§"m:;<:r3., Residency Read, Ba:zga1z:;r€~25.

{By Sri Padmanabha Mahala, Sr; Counsel for Sri S.Shivam-ind for Law Assts, Advs.} AND: ._ L State cf Kamataka, Repby its Principal Seéretary to Urban Qeveiapmeni D€pa:Lr:<1€::t;'--~ M.S.BuiIding, §r.A:11bedkar V€€{'}hi;',". Bangalore The Cemmissionerg V _ ._ 1 AA Bruha: Bangaleré Mahanagarze. 1?9li§<:€,_..._ . Hudson Circle, B2:r1g'aio1f€: . = V , The Asst, R€'x%erib1'2€'C')ﬁi_C€:r;..f'--..V Bruhat Bang;:s.1Q're :'}VIah':r1ag= Pélikéz 3; A I , Airpéri --S1i}3~E3ii}i:$i0'::..» Ma11a;d<.iVap:zra§ Banga1;grew48."v RESPQNDENTS {By Sti M.Kes3;a'va Reaa§?[,% ;a§;9§i*5:~"'R;, Sri B.EiNa:;j:.1n;~:l_a Reddyg 'Sr;s€':§;.*:1:1se}L fer Sri E££\f.Pa1t:eg9v§:i§§ glrk, far R2 8: R3} ":12? "s:?.:=>:,g$:es;';22:s}f3;*3:~3'? 23: 2 VZi'i0_§2'3a§é"?:*:3§%:éé:§§3:*:§vai;s L%:d., .. Q4; <'Z§':fa%;:::':é Fktsar, _ " ' .Ef:3'3a::fV.:§*§,f 'f¢3C"hI:a ?a?§»:f é:i§;é:§2.§;:::%"§{§9.éﬁ Bs~_::":gf3§:::'€--~§§Q SQ}, ..._Ré§.'£::%§f ﬁg Eéaaagiﬁggg B§'§'f3Ci§§;' ?E'§§T§§E€ER Ezfa-;*'7§.TS.Sa%;€e$E*:¢ "2;'S§ Sr: §,B,§at.i§§2§ Aéargg PETITIONERS V. ._ _ T . .

51:'-E AND:

E. The Uyban Beveiapmeni Dspartméni, By its Secretary?

Vidhana Soudha.

Bang-110re~(} 1, 2, The Commissioner, b Bmhat Bangalore Mahanagara Paliikg « N.R.Square§ Bangalore.

3. The Asst. Revenue Officer, ._ Bruhat Bangalore Mahanagaraﬁaiike, Kodigehalli Sub~Div1'si0r1, ' Bangalore. V " :A RESPONDENTS (By Sri M.Keshava Reddy, AGA_1i'c')r'R1E; . _ S1-i D.N.Nanjunda Reddy, Sr,C_9unse1_ fqr " V .

Sri B.V.Muralidhar,.Ad._v. fc r R2' 3; R.3)a. ~__ - "

IN W.P.Nos.2?i..9V64:'?€S$V'3V./.20 "

BETWEEITS:

1. Sri Ravvvi'i2dfa11Vath? » __ S/0 late Sbjxraifazngiah »-- V Aged absut 3?€a:'$, ' ' " _ Sr§:LS{'a:::,g*as%;~eka§§ H ' """ " 'V . Sig Eaie Sf:i.V';u%amaia%:

sigsﬁ' abaui. jygars 2;

_ S ;' §37'%.ai:<::V Sfgiﬁkarainaiah Aged 2:'i:é;?Ja: 35 ggaars V' A1§%;':::§ ?€S§{i€§};'iS :3? B€§,§i'§%E§,%3f' ifiﬁagsg '~3:;::a:'~aha12: Heb}:

Eiangaiaré E35': '§'ah::k§

-~E9{sp.by iheir ?m=;?:e:~r Gf§Cf}5{)I'I1€:§;' Haida' S2'; R.'i?.8::b'ba Rsééy, Sis Sré Eiagagagala Rsdéigzz égsé aégzzé y§:a.§s§ 65 Rfai: N0.E'>4,/4% Beilaihur, Kadugoedi Post, Banga10:*e~6?L : PETITIQNERS {By Sri Padmanabha Mahala, Sr.Counse1 for Sri S.Shivanand for Law Assts., Adva) +€\_N.,QI

1. The State sf Kamataka, Rep. by its Principal Secretary, Urban Development Department, Vidhana Soudha, Bangaloreﬁ 1. --

2. The Comniissioner, . _ Bruhat Bangalore Mah.:1;ri2:.gar.a Pa1ik<=;, N.R.Square, Bangalore. ' ' ' } " . "

3' The Asst. RevenUyeQffice§1: ~ Bruhat Bangasioré;Mahéinagiewa Paliké';

Mahade\7ap.:11':1       .

' "  » - ' RESPONDENTS

Bangalore.' _V 5
{By Sri  for

Sri D.N.Na_njL_md,a. Raddy; >S'1:Ccun-sei for Sri K..N.Pu'tteg_owda, Adm Tfo_;'R.2 J8: R3) V IN WeP{NO.182$iv?2:Oi 1 "

:_ z . . . . . ..

S2,': E~Z';..E. ~ 8/siaie £~§.Ra2é;a§;fah% ' Agﬁd :5;§:;@:;,_:' ggraaysg E25 3, Eﬁészéiifie C&§§E1E'8. Bank, " . ' _ Bja::g*a:<>:s»3:i. : §ETE'§'E§§ER Hﬁéaya ﬁﬁiiﬁg $:°.$oz:2iseE fa:

,$;fi__3S,,2§aiai:esiig Aém} 'B'ar1galGf5~%e'§~.2. A. 66 AND:

1., The Urban Develapmem Deparimsni, By its Secretary, Vidhana Soudha, Ba1f1galore~{) 1.

2. The Csmmissionerz _ Bruhat Bangalore Mahanagara Palike, l\LR.Square, Bangalore.

3. Tbs Asst. Revenue Officer, . -

Bruhat Bangalore Mahanaga:ra"Palil:e, Kodigehalli Sub~DiVisl0I1, --

Bangalore, .

:- u""a.I.{ESI5(l)NDE1VVlTS {By Sri M.Keshava Reddy, AGA __iorRi'I; _ Sri D.N.Nanjunda Raddy. Sr,CV9unVsel__ fur ' V _ _ Sri K.N.PuttegoW(Vla,« Adv. R25: - "

IN W.P.Nos.1.'E:.;'.!__'V»9€;°:ll/'i.V'..lV(.l).l.l"1 »a§"vi.e.?§9--sla4b$ /201 1:

BETWEEIE:

Smt.N.Rukma13L V W30 Sri NlNagaraj, ll Aged abmut "F6 'y'<s:afs,.V . _. Neg l 5'§r"}_§_&K;Ka,mara3'- Raaél ***** " " : ?E'1*:'r:o:mR.

{B5} E'£9z5§;:%;:1t;l,:1i"«:gl.i:2.9lppa% égdvz} *3; B16 Béalzs elf liamaialia, = V '£%';$33. bfgégg ?:"iI'i.€2§§8.l Baareiayyl " lﬁzﬁaz: B€i:'€l@§§'}'l€:i}'{ Begarimeail "*£é<;l§":ana Sazgélzal E§a;::ga§Q:"&~G l 6 Tliﬁ Elrtzées" S€Cl"€§a§'§f is GC%V€§"§3E"§€§§{i, Elrbag Dsvalagameni §€§a}"'§§';€:§1'{, Gavilsf Kamaiaka, 'ifﬁéasa Bamjhag Bangalaiel ?2-«ax M 87 3, The Commissioner, Bruhat; Bangaiore Mahanagara Faiika N.R.Squar€.; Bar1ga1<:>re, 4E The Asst. Revenue Officer, Whitefield Sub+Division.

Mahadevapura Zone, Bangalore. :

(By Sri M.Keshava Ready, AGA for R1 3: A' Sri D.N.Nanjunda Reddy, Sr.Coum3e1___for ' "

Sri B.V.Mura1idhar, Adv. for R3 8:

IN W.P.No.18466/2011: ' = ..

SriS.Chandan S/0 Sri G.Srin:vasa{, "

Aged about 81:yea;1*s_,; "

R/at No§91.,%.:3r<é'¢;:.;f¢3s:s:,,__ _ _ 3rd Main, ;Dodc1'ane1:un':::', % % Ba:1ga10re*;3'?:. ' 3 ;. PETITIONER {By Sri Padﬁ1&t;abha "S3:'.4(:.'3V.<)unse1 for Sri Shiv:anand,"'Ad;\a £0: sglgaw Asstsei V E.':%.a;:€ [G'f.E§'a2:§'r:g."ie3 ka "' R€§},b§;" P§i§}C§§8 .3.-*'S%<::*s':a§yg E§:*bé;:: B§§s'éi_:3§;é:::eni Bepayimani V}3{21S2L Sézzdha BaI1gaE:%§.€-$ 3 .

* «-Qammissiagaiz hat Bazggaisre Eviahaizagara ?§a1§ke§ §*§:.;§sQ§3 Circie, Cefggiaticzi Gfficssi % §ang3ia:'$~{}2% A " " '§h& Asséséani Rsvsnue Céfficsa Bruigaai Bangaigrs E€;'a.3:3a::ag*afa %*a§%.}<;'$, E§ia§'1aé€:?a§:.;.:*a Qivégiszag Bazzggéers. RE§?€§§§§§E€é'T$ 88 (By Sri Mlieshava Reddy, AGA for R1, Sri D§N.Nanjumia Raddy, Srxiounsel for Sri K'..N.Putte Gowda, Adv. for R2 8: 3) IN W.P.No.19043/201 1:

BETWEEN; -

Astra Zeneca Pharma India Ltd, Having its registered affice at 'Avishkarl P.B.No;2.483, 0pp.Be11ary Road, Hebbal, Banga10re~24, .

Replay its Authorized Persgﬁ. _ V .__ _ Mr.N.R.SriniVasa:r1. " ' -- } L[VV:I?»E'iTITIONER (Sri Udaya Holla, sr,*'c9unsei'fcx~:Z"' V M/s.Udwadia 8: Urbﬁ;q_.DeVé_0piIL£*nt'Déﬁf;- .. AND:

ByitsV$ec--:etafy;*'VV._» ' » 'Jidhanéz. Saudilag " V. Banga10re--{Ci1, ' '

1. The "Déirei01§§f1er§1*»T:§epa:4{ﬁ€i9:t,

2. Bmiieii Bangaéeafé iéaéanagara Paﬁke, " _ Ba3f:ggai73:'€~LGE, ---------- ~ , Rﬁgby 2&3 {:L{;::::z:2;ssiane:*, :3I'§Eﬁ%._;iS$;."":¥g5v%;;tia Qffisea §:f2.::jr:ai Baajgajlazrs Evighanagaya Faéiéaa Bya':ar:_¢:§a::«é;§z2ra Subwﬁixrigiaa 'faia}::2.:1§§a Eiegzienaii, §E$i3G:'%'§E§TS

- {:;B3:§ﬂS:%i'--E§§eE{es§;ava Raddy, ASA far 22:, ._ ' _ Sr: 'E..'N.;§a::j::1:da Reétigg ﬁzzﬁsurzsei fag ~ _ *~-'Sri§EZ.?§¢?:zt§:egew€ia, Asia far R2 & R3} .~ , «_ Baj?:§;a§Q:*{:~G2.

6% EN W;PcNOSeﬂﬁ?56 2&1 1 & 2385'?-=862;'201 it BETWEEN:

M/s.C0rp0raté: Leisuré and Pmperty Develapments Ltd, Having its registered Office at Unit No.1{)8, Ground Floor, Oxforﬂ TOW'€I'S, I _ No.139. Airport Road, Bangalore-O8, Repby its Director A " ' Sm:.K.Rukmmi Achar. I'ET£' 1_'I'0jI\*ERV." (By Sri B.Ramesh, Adv.) é.N__Q=

1. The Urban Developmeni;.D.epart1nen"€{ Q .

Byits Secreta1jy.--_ V ' Vidhana,S0uc'i_1"1'a,;1ij'?'V' _. . ,V Barlgalore. VV '

2. The C0::11nis.;:V€i:)'f1e.i';I::A3 . ._ Bruhz-:15; Bangé115Qre¢V1\z{aha.:iezg;ara Palike, N.R*Ci1'<:_ie; ;Ban_ga1.§§reAwG2M;*TV[.__ .

3. 'fhe JQin:v I}«i.:féc:s11ﬂ.' 'V _ TGWL: * E3Ian11i:%1g, BBEVIP;

A' RESPONDENTS '{3y ism' M.x:esha§}a.Reddy, AGA £0: Rig 'ZZ;.N;ﬁa:vi:j¢;i1:d}:T_ Raddy, Srﬁieunsel far S11 Adv. far R2 :3: R3} "£iif.\XT.P.I'4'£:o$;fZﬁ928 233.1 3: 29929 2013.:

' .__ Ei»§:*3,.SE1&1in, , " -~~§/G KE'iSh§'}$ Reééyg Aged abszt: 24 }f€ai"S§ '?Q 2; Ea/E:'s.K.Prava.1§ika§ D/0 Krishna Reddy, Aged abaui 20 years?

Both are 1'! 0 Docidamekkundi K.R.Pura Hebii, Bangalore East Taluk.

(By Sri T.Nagaraja, Adv.) AND:

1. The Urban Develepmem Departrﬁént, By its Secretary, Vidhana Soudha, Bangalore.

2, The Commissioner, Bruhat Bangalprg E./Iahggnagaqia. Eahfkgj, ' ' N.R.Cir<:1eg Bang2§1,o'1fe~ V V .

3' The Joint Dixjecftoaf, _ ¢_ Tmvn p1an::.._m'g_, BEE?)/£P,"--.. Mahadcvpur S{;«b_D§ViSiQ1"i;. _ -- Banga1C>re~'48; ' "-~ ' ~ RESPONDENTS {By Sri M.Kesfxaqw a,Réddy;,AGAg~for R1, Sri I).N.Nanjun<ia__Red.<iy, Srxjounsel for Sri K.;~:_;.;>utte Gowz1a,Adv,£or R2 3: R3) ::§'W;i>;Nes.;_2{§gg§;;59 2011 3: 20952 201::

BI*3"£.i"*s}'~'i2'E;EN:_ 'V' ' ' _ .4 :?:'e:f1' ﬁugiiﬁ Esashg " " V f'C.i::fi,1:§ ?;;:Raac%:

_ éigsé aiwut 58 }3'§3.E7S§ 'R/at 33315, E Main, kzdiragagar, V' " E1 $§a.g5,B§ngaE@r&«38$ . . ., §E'£'I'E§§§IER . V -- A ' Paémaxzahha lsiahaieg Szzémzzggei fer " ~ Sri Sgshivanand, Adm £9: Mjseiaw Assisj PETIT:::§NER:§' '% 'ii IRNB:

3: The Stgte cf Karnataka Repby Principal Secretary, Urban Developmeni §)€}:36i}:"£l"f2€I'1f.; Vikasa Soudha, Banga1ere~O1,

2. Thé Cammissionez', ; « ¢_ Bruhat Bangalore Mahanagara Paliige, .

Hudson Circle. Carporation Offices, ' V Bar1gaI0r€--O2,

3. The Deputy Director:

{Town Planning), V Mahadevapura. Divieiongg 2 _ Banga10re~485 LT'-..;;'.RE-SPONDENTS (By Sri M.Keshava_ Ready, ALGA for R1;~,'g_ 1 Sri n.N.Nanjunda Reiidy» Si%».\:e»§iiise1"f9r'--- Sri K.N.ZPutte GOW'd__a;~-.Adv.' f.<_>r__ R-2?; &:.'3}.. vv . IN W.P.Nc§'.'2'i'1'7A5;(2oifi:

BETWEE1\f:u V I Sri Chaizrgarajgﬁ Réddjfg Sis S11? _?§v'Iu::iyappa~ ' . . . . . .. ' ' ~ Rjai' Ksdihaiii. Tifiiéage? V;%;r':§;:;:' Baszagaigsre '§l3;ié;:%§% ' V' §a::g'3,1<:§a §_'€§".ai§}'32':.§$§VE§i" s::»f Aitgfnégr Héidisf Sﬁ Eiishsré Eiamar . ,. , Sf}: Shargiiiégi _' " t Eégeé .:§I3e::?;" <12 },?€§fS, £153.: 'gxizgggg 3&5» mag _ _ é%3*?'E%'i5e1'a:;:: Fraséigaa Tawew, ... §:€s;Zé:'};€:z1t::_§.;v* Road, Ba::§g§aG§§»25, . . § ?E'fE'§iGNE£ Ab "{By Sri Paémanakha Iviahale, Szaﬁmxzissi fag' " Sri Sﬁhizgagzarzd, gidv. E91' E41; seéaw Asstsg} ?2 AND:

1. The: State of Karnataka Repby Principal Secretary?

Urban Development Department?

Vikasa Soudha.

Banga1or'e~O1 .

2. The Commissioner, 1 « ¢_ « Bruhat Bangalore Mahanagara Pal' 7:6? .. Hudson Circle, Carporation Offices, ' ' Banga1ore~02., 3* The Assistant Revenue Officer, V x Bruhat Bangalore Mah:i1"a.;_1gare:;V'I5a?,:Lkc, HAL Airport Sub«Dixrisi0n,VA" _ . " a _ I-3anga10re~3'7, I A ' V .12EsPoNDENTs (By Sri M.KeshavaVRede!.y, AGA for; I Sri D.N.Nanjunda_'Re;i.ziy, $t-..cc5u.1ise1''f9r'*-- "

Sri K.N.Putte GbWd_a;~-At)'-._v.' fo_:&__R§.'._ &'-T3j<. . IN W.P.N¢§.§i'1'7$;(2oiii;

BETWEEN? V' ~ V 3 Sr: R.V€€.':{faS\2V8. f£1yv; V. _. S] 0 LE{f€;§ SI'1'Ru§1'$L11'}.ﬁ:1i}?a§ipa; V :5;,§3i>:1i,i;-82'~.:\,{€ars§ """

'N0 2i')?C i6::1.€'fGS$g Vﬁf§}*s'<;:: 'V{}23£ﬁ:{¢:;;jE?ﬁai:gaEsr6~3{}§ :e;:}_;;,:;:s .Esa¥€§"_:3f £'3x:§,i'§£"E}€:§? Haiﬁsr Sri Eiishare _?.§L1:f::;:a;r'* 5:3 ,1' 3 Sh:znti1ai,' v ""

-. - ,. , Aged abzmt 2&2 yeara _ " 2 'gags: ?\3'_e;§§;;s' 33% K365; " E85 :?.'}ea"1i ?:*e§Eig€ '§'§v;e:'S§ __R€$i.C1é:1::§; Raaé, §§,:'1g3lS:,GE"€3'~25. , , S ?ET§TiQ§EEE V V '{'B§:----S:i Padnzanaﬁha Mahala Srﬁiengasei far _ Sﬁtzivanané; Adv. fez' M[s.£,aw agstsé} AND:

E. The State ef Kamataka Repgby Prineipai Secretary, Urban Development Department, Vikasa Soudhae Banga10re~01 5 2, The Cemmissionexz " ._ Bruhat Bangalore Mahanagara Palike, .. Hudson Circle, C0rpo1*ati0n Offices? ' ' Banga1ore~OSZ, ' _ 3, The Assistant Revenue Officer, Bruhat Bangalore Mah.2in.e:ga1iaf Pa:1:'.1;e, * Marathahalli Sub--Divisi0I1} _ 1:": _ Bangalore.

(By Sri M.Keshava_ Retidy, V . V' Sri D.N.Nanjunds2__ Rejfaly, S1*,Ctuinsel'fqr'* "

Sri K.N.Putte Gbwd_a','-..A'c1v.' f9:7__.R~2_ &-733-.V' M » IN w.P.N§.2i1*7~?i(%o§§,i:

BETWEENKV 4- V ' J 81*: S.Sc:>rr:1van::a';" V V V _ h' 4_ . /G ia,i<ij S1i'~E'\Eera}?a:a...a vﬁeééy, Eiigeé Q 'years, " ' V~VNQs 14-31 ?»=Ia:r:,-- .L'.*}?x1Red&§a Ceiozzy, §{2;::eaeé%;e gig}: ?§i;:a; Basavanagaeg, ﬁiageaihfgzhgiié §_}e;:2igfaierew3 E2 .:ep:b:sj"Pewer i;§z¥:?,erz:efg Eeieler » ~ .. , S23: E<:ishe":ﬂe Eiumar _ V E3~1,x'e= ﬁhaniiials A ;ia§e:'.ii abmgi 5:2 3:53:53?

__ i_%,"%;:=: E*'~:'e}§§;" 1@S-E;S'5£ NEWS? 5199:: Prestige Yeavers,

--. _ VR"€:*$'3:§6:':€:§;' Reed? Ba.11gaiaer'e»~:TE§4 . , . §E}T1TI§§3ER {By Sr: Paémanahha. hiahaiee Szuﬁezxzzsei fez' Sri S,S§3.i3Ia:;a2::(i, égévg far 19:; 3.13% Asstse} AND:

E. "Fine State <31" Karnaiaka Repby Principal Secretary?

Urban Developrneni Departmant, Vikasa Souciha, Banga10re~01 .

2. The Commissioner, ' ._ ~ Bmhat Bangalore Mahanagara Palikeg ..

Hudson Circle, Cerporation Offices, ' ' Banga10re~O2,

3. The Assistant Revenue Officer, . .. Bruhat Bangalore Mah:»i11..f;1ga1ia;' 15a§.1'_ke-, " " L. _ . HALAi1"p0rt Sub-«Div1'siGn.7 _ Bangalore-371 : ' ' ' VRESPONDENTS (By S1-i M.Keshava_ Rgddy, AGA fdj? a_1;».['*.._ . Sri D.N.Nanjund«'§__ Reftaiy, Sr5C<j11nse1'for'* "

Sri K.N.Putte Gbw.s1_a','--.Adv.' fQ2i__R2 &-73}- ' » W.P.Nos.:2'15T6'o;éVo 1 :2:*zQ§'33-4 '/"20 1 1:

BETWEENx':'«V ~ V 'V ' ' :az1js.so'ma Be%;»u§'pers;-- Liivniiéilg _.. V5 C0m;j§ny~5.nCsrparated !.;I}C§€I" 'aha {Z:s;:np"a.::'i<:=:~f5-L;z'¢:€.*:.A. E956,"1*§s:i?mgét$ VQffi::':::,a': E} Eijéfi, 'Exunziss Chambsrsg 2:3, ':§:s'egg}"§oaa,..T__ Ba::tga;E§;re;' zéggbgi ;ES::"\/"ice Prssafdsni Q Lagai; mac': i;a::d._;"{ffairs §'J£r,?E.B7"E:&:%:a§<:v Eiumgi. ?E"EIT§QNER ' 'V ' sgﬁy .32: sura; Gasiindrajug gévg fa: zégzzgp &Sha1: Law ﬁrm; éévs} _ "€136 Eirbagz $§'«f€§%§i'E7}€'£';€ §}€§a;?'"§E§€ffE§§ B}; its Secretary, 'x?i§ha.::s: Seuéhag.

Bangaésmz 2' The C0mmi$sic2ne:;

Bruhai Bangalore Mahanagara Palika N.R.CirC1e, Bar1ga10re«O2.

3. The J oint Directer, Town Planning, BBMP, Mahadevpur Sub DiViSi(::I'1, Banga1ore~48.

(By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjunda Raddy, Sr.Cou1:se'1_for Sri K.N.Putte Gowda, Adv. for R2 IN W.P.No.21937/2011: ' '.

M/s.Sobha A Company ing:0'rpQré::V.ed. ur.1d_c3i..fLhe_" v Companies ACL 1€35'6, h.*:iViIf1'g .i{iS' : :

Office at E-;.],VQ6,V'Sui1fi;§e_ Chambéx V 22, Ulsooif Roach }3a.ngé;1bre',' » ' repﬂby its Aut~hk;:r?;sé:?V'"Signatory.. ' Mr.Vija}gakumar G.;Bé;g<§ji_g ' __ . _ PETITIONER {By Sri Suraj G£$'¢?indraj§1, P;d'{r';~*1;or _ Anup Shah Law"Ei:;m§ Advs} E , " E_§rE;3;f:._f§e:%aE;'é§::1€n: Bsparimsaé, 53? its SsC::éij_ar:;, '%fi&i*:.g:::.::;" §3o:;:¥::iha, Ba:zg:;»:}§:":a " Qsmmissiaﬁsiu {Br:.--:E:Ia¥: Bamgaleré ékfiahaséggfara ?aE§E§a E<§3ReC§:*c"£§§ Eangaiazﬁsﬂz. The Jain: §§.1"€€'i$Ei', "§T::s1x;:: Planning. BB%R ,?f%§aha§2:=v§:::* 811% Q:%v:;$§a:1§ §&IEg8XQE'§-3:8, RE$?§§I§E§€"§'S iv:-»' A {f~ 8afi:gaie:e~3?' 376 {By Sri 1VI.Ke-shava Reddyg AGA for R1, Sri D.N.Nanjunda Reddy, Sxzcounsel for Sri K.N.Putte Gcwda, Adv. for R2 8: R3} IN W.P.No. 17627/201 1:

BETWEEN:

Sm1:.Nar1damma W/0 late Mﬁovindappa Aged about 63 years, R./at Panathur Village, Varthur Hobli, -. ' Bangalore East Taluk. » .,vPETITIONER (By Sri Padmanabha Mahale, Sf;COunsé1 ' for Sri S.Shivanand_,' VA_c_1v. fvof AND:

L The State bf Ka.rnaiiaka Rep.by;P:rhf1;:ipa§ . 5!"-9C17":tary',~ .._ __ -- ' Urban Devel0pn1ei:1:"ﬁépafimgtnat, Vikasa Sou%dha§ ' ' ' Bangalors-«Cv'l. " V . E3GfI1K:iSSi01§éf; H ---------- --« * Eﬁrjuhai: 'ﬁarzgaieia Malaaziagara, ?ai§%;€, f={1J£«:1?'SQi'1-.'CiI$€1f§;V Cafpgraéian Qfficasg §a::gQa::,~s%:-s§2:;*,.,.a"V--~" V 3. 7§hé".ASS§QS:£3,F£t Ravezzus Qifficer, S}"'%,1§i§/'i Baagaiere Mahaézagara Faéiéié, ' Mahaﬁevapzzra Qiviaéag, R§$§§§%EE?§'§'$

- _ *{1:ByA Sri: f§i.Kesh3va Reciéy, 33A far 121% ' V.S];i__§§).1?€.2\Ianjunéa Ready; Sréﬁcunsei far ' " K.l*iLPutte Gawéa, Adv, fa? R2 6: 3} IN W.P.N0.I?'48I '€261 1:

BETWEEN;

M/sskyline C0t1st:ructi<:>n 3: Hausing Private Li111itec}_,_' * Incerporated under the Campanies Act, Having its registered office at Neal 1, Hayes Road, Banga10re----25, 5 = -. u Repby its Managing Director, : PETITIONER .g (By Sri Udaya I-Iolla, Sr.Counse1 for Sri S.Mahesh, Adv.) AND:

1. The Urban D6:Ve10pI11er1t_ D.epafrtm6:f1t,_V BY its Secretafya V' VA Vidhana Soudha, "

Bangalore-v01; 4.: '

2. The COI11II1:i.3'Si1()I_1€:f.,---';V' ' _ . Bmhat Bafigalgre Mating 'agaravPa1ii;e; N.R.Sq1.1euie_, B.ang.~:e1_Qre.--.._' ' .

3. The JO:iI1'€'Ui1'$C;§ZGf;. A * "

Bruhat Bangahsre '§»a£a.}f:an:2i'ga3"a ?a1ik.e§ N.R.Squai*'e,_' E';ajnga._1<}r€~*Q2}; RESPGNDENTS _ {By Sr: .ivfI.Keshava:'R§§1dy, QGA. far R1, Siqi D;§_§fNaz1?juz1da Red6;;;;S:.Counsel fer Sgi 'K;§L3Ia:*a§i_;rih_an, Adv; for R2 & R3} 1:»: i?:&:F;:§a.:*f'4§V§'V231::

4 ;:;3;ETw"E?E;_;r§§':.¢V ' 4' ' F?:;§:,V"iiu.$ 2'--':1:'i@::y Pi1:*:e§ jR%:§>;'b}?_A.§;:s i}P;% Eiaider « ji~;,Si§yiine ﬁansimsiéon 3: ﬂagging Prévgie L:§:;ii:€é§ E?:§ régisiered Gffics at Emir E1; E5? [§<'E0s31:

"«.jS1i;Pa€:::'iCE:€$ Business $$ni:§E5;%; " «§§u3€:1::': Raaég Bazigaiara R€§:;f{3§' Esrégiifaziizasii §?i*a.%3%:::.:§ Exféazzagizgg Di§$<*:{3:: ?E§'§"i'§Q§§EE E32' 78 {By Sri Udaya H-olla, Sizﬁounsel for Sri S.Mahesh, Adv.) AND:

l.

(By Sri M.Keshava1gé£1d3~. AGA_ie.1_- R1}? V The Urban Developnieni; Doparlirnoni, By its Secretary?

Vidhana Soudha, Bangalore--(} 1.

The Commissioner, Bruhat Bangalore Mahanagara ~l2a'iikei N.R.Square, 'Bangalore.

The Joint Director? _ V Town Planning, _ -.

Bruhat Bangalore: Mahanagara 'P,al.iké,"'g V .. N.R.Square, Bangal.Qre{_O2.. RESPONDENTS Sri D.N.Nanjurida --1_{e_ddy}" Sr,Co;1ns*eli'foi; Sri K.V.Nara.simhan,"A:c_1y. £91 R2 85 IN W.P.No§--.. i BETWEEN:

'V vi' ;. _ S,f.o Sir: 'Manéiapalli Venkaiaramaiah Sri-l:§Ql;F§a;nalohanx§ia;:s~pa, L Eggeéi alC)'i'}_Li'i, ?'«f; yftarsi '"Rf;:é._: E%léisv.7{1%,1, %3<::éia:'a 31395:, 'f«:~;iananl§:a ' Town, Bangalore Norin Tainki ' ' Bangali:or§%~8éE.

_ .._" 252%' A1 l*%ara§,:ana§§a its --§":3ri Eéandapaiii 'éfanéiaiazamaiah zxgesi about 88 E28333, ~~.§€,«"a': X0. :92? Bessiasa $i:"$§*i, Yelaizanka Qld Town, Bangaiora iéoﬁh '§'aluf§+;, §angal$:*e~8«~'E». ?E"§'1E'§'i€)I'§ERS ?9 AND:

1.

Bruhai Bangaicsre Mahanagara Palika Hudson Circle, Bangalore, Repsby itg Commissioner.

Assistant Revénue Officer, V b Yelahanka Sub~Divisi0n§ ' ' ._ Bruhat Bangalore Mahanagara Palike, . Banga1ore~02.

(By Sri D.N.Nanjunda Reddy, Sr.Cou1i§el for" ' Sri N.V.Vijay, Adv.) _ IN W.P.Nos.14747~751/2€51VM1T:' A "

BETWEEN:

1;

Sn' M.Nara},'aﬁ,'apf}%;.';'. ' ' S/0 Mandapalh Siddéapp Aged ah0.1.1.i:_8i3_ yeéa' _ Sri -~ ----

S/9 Mandapalh' Sid-j4i'€:_pp«%:; " ~ . Ageé abO{i§'_'7C'Vy€é:$S ; = ;. Sri:ﬁéciﬁaimrgkaisﬁaiiiaéapga . S959 Marzdapaléi Siddapga i? gsﬁays;

Sm:.?ap1;Ea:'::f::a Wit; iazs iiiiziilzza. '\?e:::%:aiar3.:;aa::a§§a Ageﬁ abéut 65 }'€53§§ Kaéézzzaihi "'?s?'f,;»*'):';* Eaig S.Ramachand§a, éggeé absui 58 '§?'€af"S A3 are; rfai lklég E??? Sasihgra S%1:*e3:3§§ 'fe3§aT:':a:"§{a§ Bangaﬁare-$21: : ?ET1"£':GE'EERS REsPo1§DEN:§s'~ . ~. "

8§ {By Sr: Alviadhusucihana Ram ﬁévj AND:

L Bruhat Bangalore Mahanagara. Palikee, Hudson Circle, Bangalore, Repby its Commissioner.

2. The Asst.R6:venue Officer, Yelahanka Sub-Division, BBMR Banga10re--64.~. 3 (By Sri D.N.Nanjunda Reddy, Sr.CQ11--n§e1._fdr, Sri K.N.Puttegowda, Adv.) __ V _< V IN W.P.No.12825/2011: ' BETWEEN:

Replay itsvE'C}'E3AE_EI:;g1déff1-: _ M/ s.1\/Ianljri D_we11'i:1gs_ Privavté' -1;td..

ByA.:1i1K:i1fna:; ' _ " __ N041, 'Jitt3;1V.VIVIai1ya"Ra'a§ij _ E' V' " Bar1gak3:'€-O1;''--, = V : PETITIONER M/ s.D.S.Ku1ké.mi: e1§§':§'1"i\}:a§fe

5 '§:3y Sri§:?dfa,ﬁ%a He1Ia";"S:,._C§n::nse1 far _ Sfi .n1Ié;i3.esh; Aﬁzrfi E . 'E'};é"'{§rE3?a1':'§§eveE@§§::e§:§ §€§a:'"?:n:ez:'é:, By €25; Setrséafgg =<a:.a.hang; Sazzsiiba V' '- '_ Baﬁgaigya V25 "ﬁgs C{}ff£1'§'1iS:§i0I1€:} E Bzuhaé; Bagigaisrs iﬁahaaaggya ?§§i§«:::::

§'J.ReS§L'23E"'€§ Saﬁgaiﬁre, 81 3, The Ass:Revem3e Officer, Marzaqthaﬂi SuE:>~Divisi0n, BBMP, Bangaierg.

4. The Joint Director:

Town Planning South, Bruhat Bangalore Mahanagara Pahke, J.C.Road, N.R.Square, _ _--

Bangalore. : ;{EsP0«:\1D--EN:rs _ " . (By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjunda Reddy, Sr.Cou1:se1_.for Sri K.N.Puttegowda, Adv' for R2 --Ré_L)'*~ IN W.P.No.12376/2011: ' BETWEEN:

Sri Rajanna 1 ' S/0 late B.Kri§hnapp;g_ * Aged about 58:' yea-r"s__ " .

R/at Sy.N0.=2Q97'5'3.O9r'8§' Kodigehalliﬁ Ba1[1g;é.10ré1"§V9'8 , ' ' » " _ Replay GPA Haldéf S.A;Kabss:::- M,/s*A1p1'.ne' ~Hcaus11ng Déve1€3«pﬁ*:.en--{ Cc:>rp01*ation."~ * ' --

: PETITIONER _ {By Sr: Eﬁclajra Haifa-, ,_Si9.Cot,ix1sei for " '51:: s.v;ngah«;s_1;, ..;;dv.§ ---------- -« * 'ENE; ' L 1316"iiffagr§ '§3é§'é§a;:z:1e:1t Degartmeﬁi, By"-:'..:$ Sésgreﬁarfg, %§:§::a:;g+ .,Sa':,:dh.a§ ' " -- V §2::*;ga§<:z"*e.

--_'§E*::f~t _;€Z;::,::*:':r::iss§$:2€:: Bmhai Baagaiare E's:Eah3;:;2,g'a:"a ?a1f§§:a % __§$;iR.Sq:1a:*€, Bangaierg, The 3.SS'§aR€'\§f3§1E.;i€ Gfficssg §5id§?3§f8L§i}?3:§E£§E: ;%§b»Eiv§$§€3::L BER??? ﬁa}::ga'i$:"€~§?. : RE$P®§E§E:*€'ii'$ V' ._ B:'é1__hiat;_ Baagaiare E~é§--::£:an&gara Paiika, 82 {By Sri Mlieshava Reddy, AGA for R1, Sri D.N.Nanjunda Reddgn Sxzcounsel for Sri K.N.Puttegowda, Adv. for R2 8: R3} IN W.P.No.8950/201 1:

BETWEEN:

M / s.Cor1fec:1€rati0I1 of Real Estate Developers' Association of Indiavﬁaljnatakaa ' No.60?/608, 6*" Floor, Barton Ceriﬁe, " 84, M.G.R0ad, Bangaloreﬂl, %' India, .

Replay its Secretary "

1\/IreSha:1kar Sastri.

: 4""'VLi.';m}:*r11'IoNER (By Sri Udaya Hol1a._'S:,CouﬁééVl'fdr " Sri S.Mahesh, Ad_;<r. ﬁ'aQ_1f.M/sg1\&.';1Lesh"8:rC{i;#Agﬁrs.) AND: V

2. The Ufbari Dﬁjﬁéeiopiiileni'3:iEpartIiié:ﬁ:, Byits:Z§»eC1's3:a1*y}.'''V-.» 4' ' -

Vidhana] Soudtia, V A' ' BangaI0:f€*~a 01;. V' 29 The?' .{:'iér§2.r::issiE:;:1,<$V:'; , N.R§}r:;z:a:e? "E3.angaEG1*€, EESPQEEDEBETS $33: .s:+i._ Qigﬁésﬁaarég vgeﬁﬁyg ASA for 3:. Sri }3SN;NaI1j1l§';13fR8dd§?, Sz'.Com1se1 fer gr: K;1&I.P1.g§te.£?¥4owda§ Adv. for R2 & R3;

" ; ' « .13 WfPs§f¢.sAf'?614~i6 29: 3:

V. __%:'abhu K1131: ?€.'g?am::EE«:a:: " Syi '§~§,?'£ag3:3;j, gkgﬁd aésegi 5? 388,33?

?€§.E§?§ Eiiiamarag Eigaﬁ, Ba:':gaie;"€:-42§ ?E§.'§'3'E§?%'EE kw ).%:?/\f/ 8?» AND:

1, State: sf Karnataka Replay Principal Secretary, Urban Dévelopment; Depammenis Vikasa Soudha, Banga1c~re~€}1. _ Under Secretary :0 Government, Urban Development Department, Government of Karnataka, 'T ' Vikasa Soudha, Banga1ore~O1.°=, "

The Commissioner; V A Bruhalt Bangalore Mahanagara _ N.R.Square, Bangai0re~O2..; L " ' b The Assistant_.Re§{e;1ue :

Whitefield Mahadevapurajzdlie',__ " _ ' Banga1ore--65. in 3 .. RESPONDENTS (By Sri M;Kesh;;{va"1ae;1£1y, A(§'A. :t'or R1, Sri D.N .Né¢njt1nda Réddy; Sr;C_<>iznse71 fer Sri K.N€.Put;.t§ Gowdg, Adv. V£m°'i!.§.i" 8: 3} _ . :3: W.P;1§o.n1o666' *2i§i 1: "

$35: vg Eiiéj, ' Sfe§§aji§:jn;aE'1.g%'§is .-Aged abauit SS 'gkears, .. §§;{at Nai§>4;';.K,S.{§ar§sn§ _ " 2 §§,a.::g3§Gra%'2?, " E'£.ép..;h3z'En$ ?z}:a?&: €3f£i'n:@:*n€jg Eiahjer .::;a-£521: Eegg ' £3 iﬁbduéia Beégt' .._ §':g.::§ abnui iéﬁ gxzara, Rfat §\§G.i§8§ Gancinipnnra?

'§%?%':§E§§'§<3Eé$ B&ngaE::=:*§-56. ?E'E;'§'§3IGE€ER {B§ $3'? iiﬁsﬁaéasisigagaix, éévg, in: 3 & S 333:5; gévge} 84 AND:

1, (By Sri M.Kesh.av:i" Ré§?1 d,;«;. A C+A rm 12.3.11' V The Bmhat Bangaigre Mahanagara Paiike, N.R.E'>quare, Bangalore, Rep, by its Cammissioner.

. The Bruhai: Bangalore Mahanagara Pgiiké, Mahadevapura Z0116, Whitefielél Sub«DiVisior1, By its Joint Commissioner, Banga10re~4--8.

State of Karnataka, By its Secretary, A Revenue Department; V Vidhana Soudhas __ ;

Bar1ga10re~O1, _ ' .

Sri D.N.Nanju1:c_la .Re;ddy;-- s:.<:;'j»unsa1--£oa; Sri K.N.Putt.egowda,';s1gy. for R1 8:_11_2H)v,.%' IN w.P.N§'s,,4394 1.--?4éf'/42go1.%i':--. " . BETWEEN:

Sf? « ..... _. .

._ 'fageéi aiéiéut yeafs, V * ' f:§ 2'é}'vS1'ivY'£:~f1:g2§§p_a ":3: §§.':'.;"~§a:;§.,=;;azé>§::a Aged 3J.::0s;;%:, 7:34 356313 32% 5.31% Eﬁazzggppa J » "i5,'3a.tga§Er:a§§:

--.Ags:~*:"_i = 8.5521: 42 §%'ES:{S 9 SEE Ysngaggsa V' am I"/6 Sega? 'v'iEE:s,;/ge§ N68,}? $'{.E':'a::<:is Scheoﬁ, Bﬁsiéa §'"e8$e§ Eﬁiliﬁ §1?6s{§:'«a Bega? Rsaég Baggy Eiebﬁé, 85 Bangaicrs South Taiuk, Bangal0r€«{)8.; rep.by their GPA M/s.MBR Builders <3: Promoters, A Partnership Firm, having its office At N0.-468/21, 2nd Floor, 26"} Main, 39"? Cross, 9*" Block, Jayanagar, Ban';-§a1ore~69, by its Partners

1. Sri Rajat Prasad V b

2. Sri B.R.DeVgade and h' '

3. Sri Lalit Kumar Sultania 2 :3 n (By Sri 'I'.P.Vivekananda, Adv.) AND:

1. Bruhat Bangalore Maha.n§;«gar.&§ P§11niLk:;:g N.R.Square, Bangalore, _ _ Rep. by its Comrnissionenlvb _ ' 25 The Asst.Reve14iuc§;£7)fficé:; 4' Bruhat Ban,g'a}L'0ré~--.E\.{;£: 'Paiike, ~ Utharaha11iZOfl,é;:'. ' ' Bangalvc-r~e.. _ is. .

3, State ($5 Ka.fna,téi}:é}-

By its S¢:<*;refa.ry; ' .. "

Departmﬁnt (Bf VUr"t:»_an' .D'€.x%:'§0pmen:§ Vikas S0udha__ W ' _ Banggiaiaizwﬂ "L " ¢ V : RESPGNDENTS £33; :s1,Ke$§h.»{vgR¢ddy, AGA for R3, Sr}; ._I)!;3§ZNaL:s;:jm;da Redﬁy, Sauﬁcunsei fer Sri K 5i;Narasizt:11é:n, Adv; for R1 8: R2} " " 5 --:§2*»w.r.N'és_.§3?34as5 26: 1:

Su¥;§na:*a:na Rﬁﬁﬁjg S] as Veeraypa Reﬁéjgg Aged abmgl: 58 :§'€8,§'S 88 2' Sri Nagaiinga Raddy S/'<3 Veerappa Redd};

Aged abauf, 81 years Both are :'/::e Munnekoiala Village, Marathally P0315 Varthuru Hohli, Bangalore East Talulg Banga10re-37, : _PE1'ITI(}NER:Sf . (By Sri Tghfagaraja, Adm} AND:

1. The Urban [)eVe1<3pmer11:.Depa.r<*:2T:'5:i1*; "_ BY its Secretafyg V T . V ' Vidharza Soudha, Bangalore.

2. The Commissibnérg ' Bruhat BaI;gai'oré~.1V[:j.1'i'aif}ag2":1fa.?E':i§i}::e, . H N.R.Square,_VBa;;§1ga10fe;_ " '

3. The Joint Cdm:nj1iss:iQf;::f,'«».¢' .

Bruhat.ABar1gaI<5:'s-{"Mahba::a7ga.ra Palike, Bangaiorgyrfl-8. ' _ " " IRESPONDENTS {By Sri M.Kes1iﬁ;%*aV'Re;l'dy,A"AC§;éiVfor R1, _ Sri D."N}NanjundaV"R¢ddyg Sncounsel for ' Bk¥2M1;.raii.dhara, Ad-'afar R12 8;: R3} _:§5:;;W§:i?;:_1é:i$T«s-;ég:§§;?5f2%:--la359g2+3:::

' BETWIS-_ENi,,_"' ' " " 'T Sr': ?.;§;§«'i3f:j1;ﬁ3;E}E¥ » SZ:;:..§.g3:§pa:§ah ' -,§;g:3é= aﬁeut 53 eyaiag S%:::':Ii,?az:aj gkshi, ':Fsf,,i{2 §.E3.:E.:E§a::§z:na§§:

Agﬁé abezgé 3:6 §z€ars., J 5:43 if >2» 8?'

3. Sri P£:.Sur€::::1ra, SE3 Vankajakshi Aged about 20 years, AH are 1:70 Panathum Vﬂiageg Varthuru Hobli, Bangalore East Taluk.

(By Sri T.Nagaraja, Adv.) AND:

L The Urban Development Depar{h2g§r';i,_ By its Secretary, _ Vidhana Soudha.

Bangalore.

2. The C{)mmissi01:r3'r,__ .

Bruhat Bangaviom. VMahé.hnag.a::a Pailike - N.R.Squar¢,.-Bahgglqrev, _: "

3. The Joint;VC<51':1fhi;:=:.§jonef;' "

Bruhaf: Barigﬁore I¥'1ai3a:'12;;€ga_ra.15é;iike, Banga1pre«r48- h :R.EsPoNDEN'rs {By Sri M.K<§s!1éiV*a Rédd§*.§'AC§A R1; Sri D.N..Nanjun';da. Redd_y,'Sr;Cbunsel for Sri B.V.;'Niu1ja1idhara;1','Adv; for R2 8: R3} ":N»w;EnNe..;1:3513.3.20: 1:

BE9:'*:x;%?is;;§«:§::V'V ' °' F35}: G.2I';'2?serase::y§ 1' w Ag~::?§ aboésii F34 years?

" g 'Ea;ié:_ Efaiii R::dra§;3a =§;53;.:.§_i*'@;.?ri, Vaai Gsgztisrz, §8.i€§ V " Buiiéinahalii, Yeéahaaéia gab}: V ~ .,Ba:%1ga1G§e N<;rt,h Taiéik, Eispby hi5 $95'; B21 / 3.1!' €f3C§G1iS Buﬁéers 9301 §:32re§e§53:*:«3; Paﬁ:.L%:d.§ Ezaxziiag its @§i5:ic€ ai §'§Q53§3, ; PETITIONERS V' 88 Qxford Chambara, Rustumbagh? Airport Roach Bangalore" 1 Tr', by its Managing Director Sr': Kﬁrinivasulu Roddy. : (By Sri T.P.Vivekananda, Adv.) AND:

1. Bruhat Bangalore Mahanagara Palilgieo I u N .R.Square, Bangalore, Reps by its Commissioner.

2. The Asst.Rever1ue Officer, ' - Bruhat Bangalore Mahanagara ~Palil<€;*~-. _ Utharahalli Zone, E _ --«._ , Bangalore.

3. State ofKarnataka._ _ Department of U':;mn Il€v«:%lopménf:,--." = Vikas Soud.1*ra:';v 2 " .

Banga1oreJ0_1..;: » RESPONDENTS (By Sri M.VKé$hazz;i,Re¢i?i§, Aogx for i£3'," ll Sri D.N.NaVnjundaVRo:1c_V1ly; Sr,Cc~unsel for Sri K.V.Narasimhan, Ac'ivV.'l'f9_r"R'1 R2) IN W.P.I€0s,43'.§2f~la 8:? 43469." 201 1: aas¢'l:<i:<%3:a,:["o«Q ' §i5'ff;é* Ra zsloosh -§§i:>§ §Ls1; Aged a.boa:V~~§€Sl'§aioars, iagat; N5. E58, am §'loo:*, . .' _f .9Si:r3:aMz.:§og__ Gardon Aparimaoisg, ' l'i5'i»::al:'aalya Road?

Baogalao:'o~€} E, r€§fi::»§; hat

--.E';A.'Hol§$r 3:3? ?:*avo§::: ll $,/o .§5L,V€ﬁka'{S§if&fﬁ§§ «Agsa abooi 3'? §,!aa:'& ll ' ~ Félaoagmg ?E;§"'EZ":€:° of M;'s.a§g3:§a§:*%§g Eiasaoatéaiaa §'v%;.L§§,? i3ff:i::§ at ?%o, §§'?§/2., ~ B:E'I'\E?'_!:;I:§;2.1\1F:: 53 Ggiéigers Main Read, Kcaéhanuxz Bangalare-62, L : PETITIONER (By Sri Vasanthappa, Adv.) AND:

1. The Urban Development Departnlevtxﬁ . By its Sécretaryx ?

Vidhana Soudha, Bangalere.

2. The Commissioner, _ Bruhat Bangalore Mahanagara --Pa1i}<:€§ v. _ N.R.,Square, Bangalor€',.__ . ' , V

3. The Additional Director " vv (Town P1anr1ing,) ' _ -

Bruhat Bangssicirég.Mahé,r1a§§afa F*a.};1'}'«:cé; . Baﬁga1or6i48§'~v u *1} " ' '' :..RESPONDENTS (By Sri M.K¢ghavg"'1:é:-:1.dy. AG 4§"£o': Sri D.N.N3njﬁIiéaLfRedt'£y'; Sr;C/aunsel far Sri K.V.N'.g1rasimha:1,'-Adv. fin' 8: R3) IN W,P.Nos.4§2--9o72-91-1 A2i)1.$§': 'E3: is,' firm iaiva' Crf._}é':?;e1<:> era . , . ii» , 9 _ A §?a:'<::1€f;:m%:i§3. }'i:*:':1,..~~h3;vi:1g $3 Regisiéréﬁ Qffiss at 539.92, K5513 ﬁ3;l'C5t£.1§:f:; _E::i'a:1':r§: R536: §8s;3.:;g3,i::%;%»V'iT,? 1, :'€§.'Qjz is " -T Q ' "ff2i:»?§'1§fi3€.£%:.V§}igIE3,iQ§°}%' ' i{i:.Ei9;i§§_$§: L.M§r§22;:11 : §E'§'I'E'i$NER I» Eigfiﬁiiafg ﬁdvgi K \ 85} AND:

E. N 'Yhe Bruhat Bangalore Mahanagara Paiike, Cerparatian Offimi;

N.R.Square, Bangalore Repby its Commirasioner.

The Urban Developmént D<=:partmc3r1t., By its Secretary, Vidhana Soudha, Bangalore.

The Joint Diréctor {P1ar1ning}V BBMP, N.R.Square, Banga10re~='l8a (By Sri M.Keshava Reddy, .V ~ _ Sri D.N.Nanjunda Reddy, Sr.Cdu;1se1 f-ﬁr S ri K.V.Narasimhan',-- Adv. :fdr"R.1'A& ' IN W.P.Nos.42d2§iL».'§'6'i:2_Q 1'-1:;-. _ V BETWEEN' --.

1. Sri " .

8/0 Eats iiihinappa ' Aged ab<:>u1£'*;"§6 years, ' ' R/a*é;No.328, B _BIO'<:k§ ' 1ay<:,n.;?;, Kuf1ciaE.i.?§3a1Eé Pesi, V §i3.a:i'gaiC:°1e--~3?,_ . Rﬁééfg' :S',5'§'Eéﬁi$ E:'vEé:j;}i.é£=:xr8,m§F Raddy, g%g::--:§ abazﬁvéié years?

R53: ?~F:};i 325%? E3"? §'s£3i:L V Layiiéist, Biiathgikéref x V ' f ..8ia;:*:;§2ﬁa:"e-54;

-- .A?'§'€:£i;3?,€E§, 3;'-3 EsE.§v1.'vi<:nE<:at§§§'1& Rﬁddy, Héigeﬁé abaué 3% years R/'ai ass. zﬁim 232%: E»-gag; EEEVI? iayaaa Eéaihikéra Bangaiggs-$4}, .. ~ .:' ":u3i's3?oNni«:N1+s 31 5L Sri 'v'.P:'a{ha§§ S/Q N.M¢V€1:1ka'tesh3 Reédy, Aged about 2'? years R/at N0.1O2/A, 13"' Main, HMT Layout Mathikere, Banga1ore--~54.

5. Sri G.Raghura:m Reddyg S/0 late Gaverndana Reddy, Aged about 33 years, V R/at N089, Krishna Reddy €J0ia._r1y, Dommalur Layout, Banga1orc:~7 1 6 6, Sri K.C.Subhakar Redvdjgif _ ._ ; . S/0 late K.T5Chinappa Raddy? Aged about 53 years, _ .

R/at Kempapg1*aa'\Ji_11ag;e, V _ . VarthurHob1§, * 7 Bangalore Sc: Li" __ 1?, Sri G.La}isI1ri1an R+3.ddy-,.. S/0 laate K.G0§?£;rda131Re:id«y§ _ ' Aged a'i30ut'31 yeaisg V' .

R/at No'.89; Kr:shna.,'§2e::a::y"€¢§any3 DOIHH131Uf'fg€i}7QU:;. '. ' Bar1§'aTi0rew7}9._. : FETITIONERS 'V {szi Pa'd£:'1aIiabi;a 1\«iahéfiue5;"'5S;:.Cou:1sei for '$«$hiva12.a:1§i;"A.§iv. fer Law Asstsé} V VV 3. S:a €::r 9f--._§ié:2"éfatak39 Regby' its Principai Secrsiisgryg .' hv ' ' = Eirban :3E:Vf3§Q}§)1T1€f1?: S€§8E"EE11€E1£ '~._"E5§ka:§a Somjhaq Eangaiayaéég ﬁgs C§§I:::1i8$ie:3€:;

-Bruhat: Bangaisrs Mahanagara ?a§ﬁ<:€§ u " ' V. 3% .RT.S<:§;:ara Ba:;ga§@:"&~§2 921 CW "§E:€ A533,. §{%V€§":Li€ Gff§:::<:--?::*, Bruhat B23:1gal@r€: Eviahanagiara. Paiééie, Bégur $ub~DiVisi«:>r1, Ba:iga§e:'<:~f:~8, {By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjunda Raddy, Sr.Counsel for Sri K.V.Narasimhan, Adv. for R2 8: R4} _ IN W.P.Nos.42618-619/201 1:

1. Sri Chikkarnuniyappa @ B¢Mu::i'§za"ppa W/C: 331:': Byrappa.

aged a.b<:>u§ 6} yea/133 V A R/at Ysrraiahnappaiya E§';>W{3T_$n;3'ha5§i.§i;vvA _ Deoravaninzzgara Past, _ ' 5' Ba:1gai<:»r€:--i8. _ 2, Sr: H.Naraya11é R€¥ii"'d};,; _ " _ S/0 late I--iE}.I§lVi;iIl"k.&'éVR:€%t':§,'.\g-Efrﬁ"I-V""-_ Aged abcxui 54 ' ' V .. 3.

13/0 Na, ;FZx:€::é§§::::<:;V' Hanum.aredd},? f3.£_;r€.€ V " * Ranlurfhy f*~Eage,ra; " M _ " _ Bangsdaeré: :3 'S répj_'Q3z"--3é§3 Eaéder Sr: S:*inivas:=§:_éd:J, _ 7 " g S,/0 XII:/::§<;a{1 §%€d.,é3i; "

Ag€s:2j5:;{b<3:§:' ﬁg: }«'éa:*.sg,_ _____ A §2;'§?~E;:§;.iLfa;; §{a.::a,%:asr€€ Euﬁciizzgé 1 2 £j%%¥ '€.:rs3.$ «éiagggzéagapura, A L'§.;..§%aim:3::a§a';g_£?'3st, $5 ::§;az'1a:':'%» ?E"§'§Z'E§§§?ER$ {£332 32»: é*.:§g§g:9.§'g% gays} V V "§§3é'{Erb22.n §€a€};§§;m€::': §€:§}22E'§,EE"2€'§Ei.; as S£;:<?:"'€%;3;}2:

VV Viéhana 3Q1i{,5§§'§&§ ' 83.r:g2:i<f:v:*:i%.

REs90NDBr§"E*éj - .4

2. 3:

(By Sri M.Ke-shava Reddy, AGA for R1,; Sri D.N.Nanjunda Reddy, S1-.Counsel for 93 '}i'E1€ Cornmissiem-:1:

Bruhat Bangalore Mahanagara Paiike, N.R,Square, Bangszicere, The Joint Commissioner.

BBMP, Mahadevapura Divisicm, Banga1ore~48.

Sri B.V.Muralidhar, Adv. for R2 8; R3) IN W.P.No.41953/201 1:

BETWEEN:

1.

Q1 Sri Thimmarayappa, S / 0 late LaXmaj;_ah.__ _ Aged about y:-'ﬁrs.

Smt.Muni\fen1?%£'tamfﬂ21 VL ' W/0 Thimmérrayaiaya ~ %' .

Agcsd 2j,'bout'65L»yearS' _ "

8 Sr: T, Las:1'ni4:1arayaI:;a:* ._ V "

S,/<3 ThimV:rnamyap;:_>aAA = ' Ages} ggbaut 3S_}.?{:a1is ' _ 8:51?-:_Sadg1sh§.::}<:ar, A """ " 'V _ .:5:;';;s 'i'}1i:;3:::arc1}a21§pa ' Agsﬁ Vabxzzui ..28__ j§;€a.rs Sf;2:§'Na§ma&:a,A 23/ é"----S3.€T§aS§3éi1:28i{§ 'Vﬁggjed a3')G's;?{ 243 gzaars ;~ I' '§<'.;;::é;~S}ar:d}%a , Eiéjia ihimmarayagga ' Aggjeé abgzzi 24 3263.33 u are rje Beiathum Ceiazgf Barzgalars East Tﬁiliiia, Bangalgra, reg:,¥:>jg' {his {ERA Eiaéaisy : REsP(§N.p'E:§Ts V WWW 94 Sri C.H.8aiakrishna:*edy, S/G 'ifijaykumar Reddy, Aged about 34 y€ar.s, R/at N034, ITPL Main Road, Opp.AECS layout, Brook Fields, Banga1<3re~37. : PETIfI'IOvI\iE.'ﬁS~ é "

(By Sri T.Nagaraja, Adv.) ._ AND:

L The Urban Deve1epmentAut1io';ity, By its Secrettaryn Vidhana Seudha, V' Bangalore.

2. The Ccsmmissioner, Bruhat Bangalore Mahana A gara. iv _1 N.R.Square, Bva2.1ga.1_0re;; ' - ~

3. The Joint Gonimiézsigner,' V BBMP, Malzadéfvapuraz'DiViSiQﬁ;' Bangalr>re~48~.._ . : RESPONDENTS {By Sri M.Kesa1av.a Re'd;1y%, _AG.A'fm% R1.

Sri D.N.Na1:jun,da Redd y~,._Si*-;Cbnn'sel for Sri Bxnmurazidnar, Z1dv'..Af(3--:V R2. 3: R3}

-' gig W. z,%';3:sIo:,%%:; 1942 ﬁt) * Mfjiéafaizzdas' §3_€z:f§'3;:*a:::g Z S/G Eats BQiia§a;:i: ﬁahujaé gxggﬂ abe::t'i§2 §g€3rs§ " " --« ' 'E5._§§;3A2 { & 34rd £3002:

. ';3.;E*3 .S.'€§har:1b€:*', 233 ";:%%a:2_k%:~§,.r ,?€,aaé§ Saéashivazzagagx E§:ingg.10:*e~8G. ?E"i'£5§EGE'{ER ' "s.En§:1s Law, Advsg} 95 AND:

L State of Karnataka, Rep.by its Principal Secretary, Urban Deveiopmeni: Department? Vikasa Soudha, Bangalore-G1,.

2. The Cammissioner, A Bruhat Bangalore Mahanagara Paﬁlikey j.

N.R.Square, Bar1ga1ore-02 "

3; The Asst. Revenue Officer; ._ .. Bruhat Bangalore Mahanagaré£L'L!?éiIike, Begur Sub~«»Div1'si0n, _ Bangalare-48. V . A _ ".~..,, RESPONDENTS (By Sri M.Keshava Reddy, AdA'fof'Ri;" _. Sri D.N.Nanjunda Reddy, Sr.Coj1nsel_fz_)r _ 'V , Sri B.V.Mura1idh§a11*a3 Adv. for &-R4) ' «_ u j' IN W.P.Nos.4i(5 1.§',':.g1;é<')")'2s'$:"1':'i.'L_:_ Q BETwEE:1§§%"VT' ' ' L. Sm' K3Surya-- Pra'3ad,_ V. H « S/(:2 late Sr: GgEiui;;ar.$i:Ja f;1y Reddy, Aged about yeam, "

V R;'a:§. Fiai N034 2 ¢ _ " V' _£Vc.37éh§:2s fgigpicai Vzéns §:i§&EiﬁE€§}i, . , §}a:§p:(:na%:aa«Eii,"~EI:d§:*ar:aga:1 _ Er'£i§17g}1i5E'.$?36.~,_. " '_.

2, S':*§;%i.E<;i:s:i:y':§{:i::r:a:'; _ 8/dﬁré arssgéimha R€§§:§,,?} Agﬁﬁ a~?*:2eé;:ft 46 §€&§$ 77 Ei;';1§ pm: NG.3§ 3% again Read, ,£<E:3c:ie§}7 Qeiarzyz, {%aSav':s,naga:, Eviaraihahaili 11393:, V " B23.n,ga§e:*e~3'?a EE"i"ITI62§ERS 'V V A E3? Aﬁviaélzusszéharga Rae; ﬁdmé a E z é 96 AND;

. State of Karnatakae Department of Urban Deyeiopmem, Vikasa Soudha, Bangak>re~OL Replay its Principal Secretary.

The Commissienerg . --

Bruhat Bangalore Mahanagara Pa[I'ik€»..e « j. u N.R.Square, Banga10re~O.2 The Deputy Commissioner, ' _ .

Office of the Joint Commissioner?

Mahadevapura Zone, Bar1ga1ore~-485 . The Assistant Revenue Offi-eerj b Krishnarajapura»Sub .Z-:3'r1e,-- Bangalore » (By Sri M.Kesha9w§»_'Red'c'::y__, _f'o--r_1:i1,"{ Sri D.N.Nanju;ngla'vRc:&§ldy. Sr,C'o.unseI for Sri G.Nagamj111u~VNaid?L1; "t'\(i'§ff for R2"wR4} IN W.P.No s.'v1~5d;'_§%17:e:__'Afs;,§§g;g;5j;;g;,;;;:"

V _Sm*:., E{0m:31z;«::faju gages; « Ageé a}:_>e::i--39~-- years, ' _ 'J€:';_e" 3:'i"'E.s:e::1,is:_a:fe;3;j:2 Ekgresh Babe "Bjfa: é} '§5>a,dm*3.n§a eéagar, Er:f::_fzgadd2;, iiyéeraéaad, Arzdhfa =?ra':i'esh§ V. RESPONDENTS 'r__Rep,b§:* {§5E:% Eialéez' Sr: Kemmaraju Safes}: Beise, aeéiri 43 :§é'"S3?S, 8;€§'>§£::-,§~}3§% Faﬁurazigfe, Rfagar', T. }§f.:°:*'3.g'a::§<ia, Hyderabad, i M' giazgﬁhra Pradesh, ;. Sr: Rﬁreeéhaz:

Sic Sri Rﬁrinizfasaizi Ex£a%€§E¢§§ égeé eégeai 4% fy"€8;fE':;, 9?

Riai F331 N::L3{31, Séniini ﬁazay Wirxispering Meadows, Chailaghatteg BaI1ga}ore~3?. PETITIONERS T 2 5 (By Sri A.Madhusudhana Rao, Adv. J £LN._12= -

1. State of Karnataka, A. Department of Urban Deve10prnent,7._ Vikasa Souclha, Bangaloreﬂl, _V '-

Replay its Principal Secretary,' "

2a The Cemmissioner, V " ' Bruhat Bangalore Maha, ]i:ga':_a A N.R.5quare, A .

Banga1ore--O2 ' '

3. The Deputy C.omﬁ:1Vissip1*1ef,;_ V .NIahadevapii1ié1««.ZGnE%%_,_ Banga1ore~4;8,*i:._ ' '

4. The As:sistarﬁ';'ReVei':.ue--Qfﬁ§:e3; _' Krishné1raj€;pura§'S'§:1bA 2ZfQi*:=:+:_, _ Krishnar'ajapura,_' ' Barzgaioreﬁ' % _ _ " RESPGNDENTS _ {By $1"i,'fi*:¢1.iiéShaV3V.'R.Q(idy, ASA. for R1 8: 4, D.-3\1_'.'Na;zjund:a RedcI§i;"SréCounse1 for Sri I€.._N..Pt.;tt§ Gowda, Adv; for R2 8: 3} i§zL"xi?"1?fN¢s'§.i§g'5:'f§»-':3 2911;; ' §33ETW'EE.L':." ' -.

' " " 5 2;. ¥,£§zg§§a Reaﬁdye '~Sjs"S;*§ 'sf',§u<§haE:a:' R§ééy., _ 'Aga:3..3.¥:2G*:§{ .32 yﬁara _ Rjgfz E\E€>.E'iG5G§ Hacienﬁa Qriveg f ...N.:;, 1 ES; Bxzbiin, $2: gziéﬁa U.,S,A.§ Repb}; his {§?5% Eialdﬁi' Sm? V.§V:,:.:f'::aE<:ei:' ﬁ€§C§}& E/as: N3, iéfiﬁﬁ, Fa/rig Sires'; Faiiala Cﬁitiaer Bisirisa Anéhra Fraﬁesh.

§ 98 2 Sri V.Su::ih€€:' Kunzarg $/:3 late Sr: Subramangga Raddy Aged about 50 yéarsg R/at No.90' 3"" Crossg Bhuvaneshwari Nagar, C.V.Raman Nagar Pest, Banga1c:>r€-93. ~-

3. Smt.Lakshmi Swampa, W/0 Sn' S.RaVindra Raddy _ Aged about 39 years, V R/at ﬂat Nc).205, "

Oakyard Apartment, 38"' Cressg East End 'C Main R0a,d',~~._ " ' 9"1BIock§Jayanagar, j L _ Banga10re~69. -- _ 1 *...;;z>_Er1TIoNERs (By Sri A.Madhus::ci§a';2.a 1zi§1o,,:A§1'v; V' AND: 4.

1. State: :3vf'E<Zar:1}aj.tak'a£;.; _ - Deparimen: «:3f.Urban Deavizigpment, Vikasa*--:SC£udha,§ V' " " _ Dr;B.R.A_.*nbedka: '§z13€<:%;h'I',«.._ b N' J Bar1gaioré%Q_i§ . ._ 4_ . .2. 'Ehs ééﬁaminissisﬁex H . 3r"u.ha:5«.Baﬁg;aie:"e Méhaﬁagara Paéik-:1, V. é\f;I?:..Sq:;8:re; ._ ' L._.Ba;ngaEQ::i~§2 . V V $35 '§h<:_Be:§1;éi§,§'iﬁémmigsisaeg,

-- E§'§:3.%:é;&e:€§.pi;i:*3; 29:16';

"-.,B3.z1gaE:*::;?3~r§&8¢ Eiﬂg Eizssisigﬁi §eVe:;:_:ze Qffigzség, Ei;?a?a5t}:aE':ali§ 82.1%} Zeﬁa V " :v:;;.:~a:haha:::

" '"Banga£§;"€, KESF§B§§ENi'S ' "zfsy 3:: zs1.:a:es:;assa Reééy; 5&5. fgr 3;, Sri ﬂeﬁgﬁfaszjunda Raddy, Szzgaamsei £3: $2': §§.'%.?'.E%'a:*asig:ha::§ éﬁir. fﬁi' R2 & 3} §§\ $35} {By Sri 'I1P;Vivekanaz3.éa, zaévj AND:

1. Bruhai, Bangaiora Mahanagara Pahke, N,R.SqL:are, Bangaiora Rep. by its C0mmissi{>:1sr.

2.9 The Asst/.R€arenu€ Gfficer, Bruhat Barzgalers EVIahanagara>P'31ike;"._ Utharahaﬁi Zsne, -- "

Bangalcsre.

3. Smte sf Karnaiaiiag __ f Departmem ef U:*'E>a:1 D€?{:é::>p::;§r:~t,:v Vikas Soudhag " V :

Bangaloraﬁl.

v'RExSi5ONDENTS {By Sri M.Kesh2.?v é.

Sri D.N.NanjundaVR3;1f1y, Sr.(3o"unse1 for Sri B§VaMu:-a1'i:i.haij*;, Adi; "fa1?'-R1 82: R213*-- ' 1:: W.P.N3.%§€1229 2:3'i':f:; V. -. BETWEE:\§:..

€'Gé:':x€:lE::>§€:*$, ' """ " «V 5 §::::*¥;::€rs;Ej:i;::. firffri-, havmg Sig ®§fij_C€' 5.: ':T:}{§"£'3Q.'vE 253;: 5;: E21?;'2<, S%:aga§";.«3j.%:aé§';; _'i;".§_§E::,g'1€§ V'».Bang3;§§§€~5;${? ?:.~--§.;::E5?

E€ep;'§y £33 ?§'sp':é€:{,2:f . .. «,$§§E..§?.She%:3,:9 Rsdéga, _ ' :3..7';3_;3u§; Z12 y€:a;r$% ' «;"'_5,£'«::'_§?',§?5%.::3;':7a2 §{6és:§§:. : FETi'§'§$§:§ER Szfi ';{",§§ag§.:*a§a? Aééﬁ V 'éyﬁ;

E. Téﬁs E§:*b:::': §3i'fi"\f€§i3§}31"£§?E,"§E§ §}<:<§};§:'%;::§%:§}'£;, 8}; ééség »§£f€Z'§'fT§&E§"}K, wNNwW%W u~Mmww Viéhazza Souﬁha.

Bangaiors, 2, The Cammrissioner, Bruhat Bangalore Mahanagara Palike, NaR,Square, Bangalore,

3. The Joint COH1I'I1iSSiGI1€F, ._ BBMP, Mahadevapura Division, Bangalore-48.

(By Sri M.Keshava Reddy, AGA fef R], Sri D.N.Nanjunda Reddy, Sr.Counsel far r{ESPONI§'E§i1§i3* --- . . 1 T A Sri B.V.Muralidharan, Adv; for R2 & R3; IN W.P.No.4oooo/201 1:

BETWEEN:

Mrs.Shashika1.:r, 4' _ W/ 0 A.C.Srini'Zras,;' " ' Aged about 35 _ _ R/0 cho1:;kana'i<I;}J1: Vi11age;»..." _ Yelahankészﬁcsblii V' V _ ' Bangalors Siorth 'I'9;11:f::;~._ 1 {By Sri I§.$hasIiiv 1;ira:;'.s1iett3r;" Advz} Tiié frbarg ff)€j§f€§.Gprn@n{ ;5x':§ih(§Tii}'l "'B§>*-3:s{ §fi.é§i:'a::& >5€z_:;;éf{1a, Bar:«g'a1<;:"E:. . V .--

" ' * 2; ""3'fhe C9:3:?:::::s$is:25:2 V "~;8§*:3;:*:a': Bangaiaze Mgézanagaza; Faéékeg. ' E? SqL1a1'6.:; Bangaiara _§':E:§S§Si3I3}: Eexsﬁzzzzs §f§.€€12 Byaﬁagayanapura Qivisisrz, gzuhaé; Bangalsm E-ziahanagara §'a§é§»:€5 'E'ha::i3ar:{£:*a.9 §ar:gai@:*§~{¥2; PET ITION ER §ES?$§§E?§"§'§ 103 W,/''@ fate E'v'E.Char:dr3shs3kar§ R/at 'Nihariksf Pete Channappa industrial Estate, Magadi Main Roach Kamakshipalyar Banga1ore~79= 3 Sri C.R00paL Aged about 26 years, S/0 late M.Chandrashekrar, R/at 'N iharika' Pete Channappa Industrial Estate, ' Magadi Main Road, Karnakshipalya, ' Bangalore 7'9.

. Sri C.Vinee:th Aged abaut 22 years, V . . _ --_ S/0 late M.Char1drasheka1-;

R/at 'Niharika' . V V' Pete C:hannappz+«.Iu1rc1us§;ria} H a Magadi Main R0356, Iia,rr1akshipa,1:;a, Banga10re«s'7'9. . " " b . Sri K.l\!i;'J'anarzlha:rifiA:

Aged a:bout.58";53aVrs.M * _ S/0 1at€:_I\«'Iariyapp::i _ __ R,/at N0.2.{j3,'Rakshita §'E:iié;§;é;' "

Karnakshipaiya, Ba_r1g.3iGr.€%?Q. = "E Sr§V_"££§..S.3.r1:3::ati'1 Kumar; 'f'.xgeL<':'; a?::¥'3?;;§iVA'5l years, , ' Sf <3 ..iai--é_ Maﬁappar A =.R;'§_at 3%' ?:§:§~::rt%1arr: Eshvasf' E-"é:i€~VChar;;i;a¢§§3a Endugtriai Egiareg Magadi Majrfir Raaég K&f1"§8§£S§§§£{§§f3§ ' V §s.r1g.3gEe§'r§3«?§.

.. 311:: ...g?':r:as21§a j ' .;g'g.§_§_-abaufa 5'? ysars

-- V15" /8 B.GaG3.r2gair1ar1urr:§ Srczwéa, Rfsjr Vihhaxfal 15* B296};

" ""5'3? Eviairir Eaxiahaéaéisirrgrrérzagarr Baiwaéi "§'1::::1}:1:r, 1&4

7. Sm§.Y'ashodha Aged about 59 yeare 'N,/G Ramaehandra Gewcia R/at 'Ieeri'. No.95 215* Cross, 31*' Block, 4*" Stage, Basaveshwarnagan Ba1:1ga10re--79a Smt.Jy0thi, ._ Aged abeut 51 years, :

W/o late M.Rajanna R/at No.27, 'Lakshmi Nilaya' _ Kamakshipalya, Banga1ore~7'9_. Smt.R.Rashmi Aged about 32 years V V_ R/at N0.185, New Layo':2.t§ _ '- Indiranagar, Mysore. T I{).Sri R.Deepa1e_.

Aged about yeiifg V V R/at N0,27i'; 'L;11€S:fi'I11i Ni}-aT':J;i"-- ._ "

Kamakshipalya. ;1'3_anga1ore'«~.'?9; : PETITIONERS (By Sri - ' AND:

2.

we "

Bruhaf: §Baneg:a2ereVEQ1afiané;gara Palikea §'~£.R;i3qz:ga:e, 8ai:'ga1Q;'je« Q E.

- Rep--.by2%is €§€}1T11'E1iSS§{>ﬁ€§', '§1:;e A":e'§::§3;a§;"eRe.::enue Qffieey, 3:13:31 fﬁaeitgaﬁzewre Mahanggara Faéikeg C:oé:jir:da3:a:§_a'::;9.gar 2':Q:1€.; §r.§ﬁnb'edk'ar ?E.a32'grQu::1,§§ 8%' Feed? ﬁgrahara Baearaiéaﬁi, V. ﬁagzgaieree 'S':§f:éi-A :51" Eiaragiaiia Segerimegi ef Urbaﬁ §€Vﬁ'i@§3If:€§:é ' V x 'E/'ﬂeas Soudhag N.R,Squa:"e, Ba.§:g33s:2:'e~f.}L RESP§E<?BE?€TS {$37 $:*£ ?€LI§$S§,a'¥?3 Reiéga gag; fer R3? 3»:-3 Sri E.N.Naﬁj'£1II€i8 Redcijr, Srﬂounsei for Sri K..V.Narasimhan§ Adv, for R1 82: R2) IN 'W'.P.No.38032/201 1:

BETWEEN:

Sri Ajeeth, S/0 Girivasam Aged about 34 years, R/at N0.10O, 12"} Cross, Rammurthynagara, Bangalore» 16.

[By Sri T.Nagaraja, Adv.) AND:

L The Urban Deiizelcsiigjfnexnﬁ «.T_)§:part__1irir:_n{; By its Secréétary; V V" ' .

Vidhana, §3oL1~duh:.,?;_:

Ban§a}t>reT; * T. AV . '7-I ii The Cdizirfiissiuriér;"~ _. Bruha: Ba.nga10re.Ma/haaiagara Paiike, N.R.S_quare;~Banga§._0re, ' _'§h.;:§_4§3'.Gi5::: €Qmmié[email protected]..§' E1¢'€a:*athé::Ii§ Suigwﬁixrisiorz, 'a3I;s»;?;'13a:gga:srew48. {By '9,§i"':a&.Ke5s:§javg=;= izeddy, ASA far 121., Sri D;§.Na:1j~u:1§ia Redd}: Snfimxnsel for Sr: K.?.3\Ia'msin1han, Aciv, far R2 8: 3} :;:§;:'1;¥._ P5;3:s.3*?§2§ 2&1: V' --.. ;E:E'£:"£X?EEZ§E '" . L.E{.Raju?

SE9 §,EfEur:i§a§::a z§g$§ abaui 53$ 's--3"=3i8L1'"$§ : VPE?§I*:1oiS{ER : RESPGN§EN"i'S E06 R/3 Ne.38,r' 1 1, 'Leznehana', 2?" Main Road C§ayatrideVi Park ﬁxing Vyaiikaval, Bar1:gfa1Qr'e~O3. (By Sri Abhishek Malipatil, Adv.) AND:

1:

The State of Karnataka, Repby its Principal Secretary, Urban Development Department Vikasa Soudhag Banga1e»re»O1;; Bruhat Bangalore Mahanagaravﬁaixib N.R.Square, Bangalore-,O2, _ Rep.by its CC)II1II1iSSiOIi€:1':"'«- . V " ~ The Asst' Revenue Officer," __ u -' iv ._ = Bruhat Bangalore Mahginagargi 1?a«]..ij1«:e§ - ' Yelahanka Z0136, =i " A Bangalore-1.64." 7. ' H . RESPONDENTS (By Sri M.KeMsha%=3'VRe'ﬁ;c_1y, A_.4C2.4_&: 1;oi: R2 & R3 are serv.e£i_& 1i;1f:=.p1'e_sented] IN W.P.Nos§3.7Q2'7!931'}€2:o':i-2:}' ' ' .3311; _.:g.i§e_Ai::{::3af;* « H ._ :3/ca.-T..;;:>; Raga, AV Aged 'z3lE::=*t1£: _yee[a:<*;§§ R,/e :\3'o;'38f 3, %;.'j_'i;i:*:ehen2.Z V V' EH5 E'x/{aim R.§;_5%2'1«i. »i}aya?m'.§ev§ Ejark §Xi'§E.,, §?§;aiikaVa.E9 Bangaierewﬂﬁe " " Regxbjgz he? Beidez ' f:1:f% L.E;'.<Re.j:1g S59 Bf:\='i1iﬁ§i"3j§.2g 'Ageei' ::.E;>::>::i: i?$ :§"€£LE'S§ __ 'é'€/e':§*~3e.38/ E 1, 'heznehaxiel V T 'Z3? .E"€Ea§:1 Reed? C:a;;a::2:de<;i ?e:k §«XU"i,, ' ' * A " Vyaiikavai, Bazzgaiere-()3. , e . EETETIGNER :3? Sri Aiaizishefx ﬁiaiigeiii, Aézaé PETITIONEI-1;' T Aged'abeut_32e-ggfears.

107 AND:

L The State ef Karnatakaa, Repby its Principal Secretary Urban Development Department, Vikasa Soudha, Bangalore-OL 29 Bruhat Bangalore Mahanagara Palike, b N.R.Square, Bangalore-02, Replay its Commissioners

3. The Asst Revenue Officer, ' Bruhat Bangalore Mahanagara'v--}?a}:ike, Yelahanka Zone, ' Banga10re«64. * E. RESPONDENTS (By Sri M.Keshava Reddy, AGA_for'R.'§, _ R2 8: R3 are served 8; unrepgeseated) EV "

IN w.P.Nos.371$3/£111 13; 2375364'-ei.z;o_/_2ii1 1:

BETWEEN; .... _ A' A 'A M/s.S0b}::-La n»are:':>;';:::'~,s:L:;;:::«:§e;_. ' ' A Ce:npan,yénc0rpera:e'd._:1nﬁe;r' the Cnmpanies EXC1}gE95€:; 4' A V Having 1:3 registered eiffiee _ at 5- S:1nrise'{2}j;a:nbere, §\§::.22v-,.a._¥5Eebeer Reade ***** <Bangai<:>;eE . ' R-$p'L'b}f"i§.S'V Singateey ?eEf.iz'ija3;. Kaiﬁgar {§;B'age§i¢ : ?ETITIf.)1V§ER 1* / _ {By Sri Seeaj asvinerajg aczvg 3 Urban Beveiepznent Segaeirnenég 33: 1:8 Seezeéiary 'éfiéhana Seaﬁhag Eangaiere,

2. $31,313: Bazagaﬁgzve iaéaihazzagara Paiiiée, §\EZR.$q2.:a:'e, Bagzzgaiaias, §:€_§.?ay ihﬁ Qemmisaiazaer.

3. 'Eire: Aslﬁiiiarzai ﬁiréctgr {'I's:3wn Piamzirag} Bmhai Barzgaisre Mahazzagara ?a1:ii~:6§ 3€.R.¥:i§z'(':i€§ E'a:1ga1$r€--~z'i8* .R3s§é§:§ﬁ§§':%S"

{By Sri ﬁmiﬁesizaxra Raddy, AG3. 'for R1, Sri D.N.Na:.ijunda Raddy, Sr.aCsnnsfg1»fer Sri K.Z%I.Put§:egowi3;a, Adv. fer R2 8: --. mw.2.ma.a:m%§§*2a11;

_ --

9:3 4% 109

3. 3&5 AS553 Eieversus Offiz:{'::: Bruhai Bangaisrs 'Z'vEaha::agaz'a, Paéika Bangalsre-64, {By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjundare-ddy, Sr.Counse1 for Sri K.N.Puttegowda, Adv. for R2 & 3) IN W.P.N0.36052/201 I:

BETWEEN:

Sr: B.N.Hc3mava*{hi, D50 B.CeNrayanar€ddEy, Aged abaui 43 years, --_ . V R'/at: N8.1966§ Smith End 5} Evéggim ' 99* Black Jayanagaig _ "

Bangalore. . PEIEETIONER (By Sri T.Nagara;j'a,";;.:1§:L3 ~ _; AND: ....

E. '}"h:% Byizig S€€::"€§a:*32',~ V ' ._ ._ 'xfidhana Sészgaihag " ' Bangaigrea '='_§'h§- .C£}r§j;r§i5v$§é3§6:'; """ " 'V . E'): aha? Ba:;g2éE--<}:'€: E'v'ia%:3.:,aa.ga:'a ?€1i§§€, if§3;'_,._Sq.ua:f*€; .B3T/::'gf53£01*€:, . "f%i€,§5;S§i._§$ *§%s:£§€ G§f:%::€:} BBEQER ?:iEé:*a%:%:ai§§? Su'§~E'ii\.?2Z$%3:':, ' ' ._ Bar:gai~§:*é:;.v€i2. §§§§$§fEE1'€'§fS :{§?:§.%" Liﬁiiiegkiazra ﬁeééga ﬁﬁg far EL "E32 Ri'§*~» serveé §: :::§:'e§re§&m:gé} REZSPONDENTS ,_ T .

11% EN 'W.P.i'}'s:).380§5;"2§1 1: BETWEEN:

Smi;.S.Sh21:"a§ha, B /:3 Sczmaiaha Aged abet}: 38 years?

Rjaf, N0§.8j'£, ﬁuryamukhi', Hennum Bagalum Mair: Rczaﬁ, Kethanuru Viilage 8: Pest, Bangalore-7"'?.

{By Sri Tﬁagaraja, Adm} EXNI):

1. The Urban Development ByitsSeCre:a1*y§ ' ' Vidhana SeudE:;;;--'«_.._V V Bangalore. 1 23 The C0mmissis:ri:>r1j.;_..

Bruha': vB"2;%:ga1V<iife §"a§§i:ég N.R,Squ--.a1'e, B_af;g;>:3;.QfeM. "

3. 332$ 5333?;C_:>f:}missie'3Aé:g "

EV§ahaéeV§u::*;a, $u'_:3~§Z?ivi.3i0ﬁ V BB&'£R Eigngaicsrg-C)22.

:{s§5r"'§::":5z.i:é§2:Laf£a:a gead§;%;"AGA far R3, R3 .. .g_g'rsze:§.; 'S: __u:::'eprgsenteé} ' A = :2; weP.?:§e.$.:§§§:3 29: 1:

* « jv ' «aggigfgfgﬁﬁ: 1 .53' an @.a_{r::§ EL EVE . ilhinrza Vsakatgéahg gggéf a'§e:>u*':; $3 }"€Ei1"S$ ' "'a"Ch{:>%:E{<:a:1a ﬁaiéi Vééiaga, ._ _ __'j:"gi::E:z:§:éia ﬂab};

§3§§Z§a§€}i"ﬁ §\§@i""§TE 'E'a§*:,§§; {B39 ﬁgé Eiﬁéaaghi Eﬁyazi ﬁitsiéyg Aégaﬁ RESPGNDENTS ?E§'E'}?§G§ER V" I .z§a§?ar::a'gar,''' :

' Sr: BLAK§E%aje::él:9';=.r:5L ll} AND:

1. The Urban Development Authority:

By its Secretary:

Viclhana Soudha, Bangalore.

2. The Commissioner, 1 v Bruhat Bangalore Mahanagara Palilgo, A. N.R.Square., Bangalore.

3. Assistant Revenue Officer, L» » Byatarayanapura Division, Bruhal: Bangalore Thanisandra, Banga1ore.:Oj§--i. --_ " .__x_R'E$PONDENTS (By Sri M.Keshava Roddy, AGAv'lfe.1j Sri D.N.Nanju;nda Rf3dd,_Ys S1*;Coun§e1 fofro ~ ~ Sri K.N.Putte Gowda;:.j;§_dv. for R2' & R3) u IN W.P.Nof{L_1_43fZ;'23}}___1_B; '- 'V V BETWEEN; A L V lk/I/s'l\/Iy':hre'3lriV.l3fo::1:ci*t€3Vr*é .& ..§%3t,;olVopers Pvt Lido % A company ;rogiotereClV:;nCE--or"£l'1e Companies Act Having ;i;ts"12:§gisto:'od office a': N055: Eg 44333 €11-foézs Roagi, 53* 'Bio-33:;

Baogaloro-#4 Ref: ,.b:;{ its i*:'{;3.=:f:3.g§i:g" §E§§"€=C?§iZéE' ?E'i'F§'IQ§*§ER ' :33: Sri A,:;gé;a;1:£;s;2éhana Rae, Aaxa:

V' _.S_€a*:o of Kamoﬁtafxao Eéoparisaoni of Elrbao Bosz€lo§:n€;3'i; ' 'lfékooa Soooha, §a:":gaEo:'s-{}l,, a oplogz ﬁg Pyinoioal Ssoozsoigzryx 2' The Cgzimzégsiozzezir, Bruhai Bangaiore M:2hane.gara Pahke. E'\E.R,Squ3:€, E%ar:gaii3:§:~G2§ 3% The Assi,.R€v€::u<3 Oiﬁcszz Begin' Sub~Z0ne§ Begun Bangaloréﬁ (By Sri M.Keshava Raddy, AG-A for R1, Sri D.N.Nanjunda Raddy; Szxccunsel for Sri Ksvﬁarasimhang Adv. for R2&3}. IN W.P.N0§36102 261 1:

BETWEEN;

Mrs,Bhagya Jay:3u*a:ns.

W/'a late C.Jayara;r:;"«.._V Z. V _ . Aged about 55 }'€.é'IfS . " ' "

Rep.by their Pg«:i:,ze:r.?3--f §;ti::;r:1€g3«-Hkgldét V M/gﬁkyhne Cansifiﬁiiiian $3'-HA<':n_:5i'ﬁ:g* P:%'i,Ltd.; Repby its ;:5:i;j;?ih:>:j":eé Sijgnzistzsfy $1 Assistarit Manage': L_eg91i " R!Er.Ki:ran Ki2_mé::° R". V , ' _ __ 11, H8f;!€:'iS Rﬁéiﬁg 'BaVngaE§:j"c~_2E_. " PETITIQBIER {By Szi Ejciagra I':{}i»1€L:, _S:%;§'f';m1'i;$ezi fa: " 3;: sg:%;:ia;§;eEs__:§;§ gag; ..... .. . §:.--,?§:;>; ' ~ 3% '5'{'}':é E§§"§f}$G1'.§:3.€?§é"§f§§Q§1":"i€%ET:?, §€§>az*::::$§:':, 55:3 Sesstsﬁégzbgz §%7i{§§i:2.I2§i fﬁéiééhaé *»B&ngaEs>:r%:, Q 'fiEi:,e:e €j';':>:":;::1:i$$§<>:3€3: Zfiéruhai Baggaéorﬁ ?J£a7:";&::&,§a:'a ?:z§i§<;«e; VM u ?€5.E€.Sq}.:a:%::, %3.::ga§a:°€. The A331" R§'V€2'.2"%Z:€ Qﬁfiiiegz Y€§8.:"1£i§E§:{8 E":S::b~Bi:»*§$§:>::§ B:'"::;E:a::L B.3§:g{aT10:"s3 E':rEaha:':&g:ar2:, 92'/:§§i€,, ?5ang22E§;:'§%~§:E». §§;§§€}§§§Z?§'§§ 113 {By Sri Mjieshava Reddyg AGA for R1, Sri D.N.Nanjundareddy, Sr.CounseI for Sri K.V.Narasimhan, Adv, for R2 82: 3} IN W.P.No.46369/201 1:

BETWEEN: -

DSK Scmthern Projects PVi;.Ltd., A Company registered under ihe _ Companies Act, 1956, V Having its registered office at 'DSK House' JM Road, Pur1e~411 O05, replay its V A Power of Attorney Halder, Mantri Dwellings PVt.Ltd,, V V Rep.by its Authorised SignafO'Iy;.:" Mr.Gir1Zsh Gupta :£*I;i.<'.; ' .. V_§Pf§i1;ITI0NER (By Sri Udaya rit£:11a;"vs};'(iou::'s;§;.f£sr.. V Sri S.Mahe§1;, Adjrﬁ} i;_,_ ~ & AND:

L The Urbazé Béveispmeﬁf gaihaﬁigr, 8yit§'S€Cret:ér.y, * '-

. A Xf1di2§::naxS9udhs;;--» _____ N , "";3ai§ga§éi%e, ..

2; ~..T§Vii,§.3 C€:;i::§1§is§§@_::_§r§ E':3§1:%";ai Ba:_';--g:aiT:<3z*€ Eiahanagasa §'a§i§s;€§ 'i'~E,:ri';.:Sq:s:»'x:€€_, 'jijangaiszs, " ~ f :3.' -Wfifzﬁ 3Di3;&ci0ic V' .?:%'i?e??f§ Ranging ﬁagéarirzzeni {S@ut3::) " _%:§:::Ei§3f: B§,§1§a§€)§'€ Rfighaizagafa §a§§<;€, §:E~'saif:§ai:;3r:E:A§2s : EE$?Q§*§§E§'£'S . _' 1§i..E{es§ava Keééfg', Aﬁé. far R1, T __ Eﬁri Q.P«¥J5Ia:;ju1r;é.areé<i§r, Srﬁmznsei fez' ' Sri Bﬁémuraliéhar, ﬁdvf £3: R2 3: 3} INA IN W.F.Ns,§63'?1 233}:

BETWEEN':

Sri D.U.Ma}1ikaﬁu::

S/3 Mr.B,S.Urnapa'éh§;

Aged about 44 yeaza Repfby its GPA ﬁelder Mantri Developers }E'v':.Lt<:i., 1 . A Cempany registered under the C0§n§8.I1}i§'ASz 3 ﬁat, 1956, and having its registered V' Qffice at "Manta: Hsuse', N041, Vittal Malya Read, ' Bar1ga1<;>re~C! 1 § Replay its Autherised Sig:}'€:}i01'§Q M:r.Gi:rish Gugta HS, V -- 7 PETi:TICNER.

(By Sri Udaya Hol1a,__Sr.Cou1:1_s_e I_ for"Sri:_ Sg'§V1ﬁ1ileu.$_h;V"Adv§} AND:

E. The UrbaniDes;é:i_0prﬁent"z3gL2.thar1ty;=_ Byits SeQ:€ta_r"3;,'~1.;:__ _ " " Vidhaha Séuriha, ' Bangzilere,' V V

2. 'S16 C<:>::11'*:*14:s;9i::::':§7€::",,"'. .-- ' Bruhat Baﬁ;§a1o§,e E\.£aE13::éga:a Paﬁka N.R;_Squ.:3;::€, Bfangaéare;

53., 'E313 £73;-Viﬁgfkf Ré'=;;enu§ Qffieezg _ §ft':;2::aE:.a§i. "§uE>-ﬁi*<;isia;::§ BEER " .j§*:::;ga§eée¢_ﬁ:i;v'vw*" ?;E$§§§§E§€'E'S {By 315%.. B.rI.}f.fi'e5g?§i:s$a Reééyg 3.34% far RE, ' fS:*i &BE;§~Ea1:::§:tnéaredé3:, §r.€mz;'sse§ fa}?

' Sir; B,.'i?¢I%€i:3.§aEidh3;z; Asian} A ﬁg. §;a,?;%.2és,4a42? 2&1:

.§_§Mf;§'§xfEE:~s::

~ Q31': Qaiaiargyang Reéégg S,'/G Eaéﬁ Sr: {:E}.§;fEE}§?;§§3 $mé:. éagyammg fiziﬁgeci absmi éﬁ ﬁgsarss a 323%;

R,/aé Noﬁ, E\;E::r:::€:i<:$§}aEu azﬁiaga, 'f3.:§hu_:" Hob}:

Baﬁgalerﬁ E331 Tahﬁi.

{By Sri P..B.Rajt1 8: P.S.Jagadish, Adva} AND E. The Stats sf Karnataka Rep. by its Principal Secretary Urban Dexfﬁopment Department _ _ Vidhana Soudha, Ba1"1ga10:'e*56_Q G034 " The Cemmissioner, _ Bruha': Bangalaré MaVha11aga;fa' ?a}%k'€:-a. Hudson Circle? Corpéaaiiéen _ , 2. , _ Bangaiore V = ' 3: The Deputy C.§.):I:1"1iZf"'1iSSf'i_'€':)I1éf';'V:: Bruhat Ban;§,a1<:;-Se Maiaaréagara' ?_a1ik€--

Sub DiViS;1éri » Mahadeva1Qrtia;»'Sub' D.i_y*iSi0:1V" Banga1VGr5360QZ;:S.V_ ' ' 5:, The ziassisstarrt Ré§v.;§:r:11é'~f3iice:*' Bruhai ,B€3f1géi1Qf€-~'i§v5I3vE1E1f18gaféi Paliks Mahadeira,p:;.ra Eisésicn Bapgagalers 148 HRESPQNDENTS :1? xx?;}>jxd.;'::6ih*a:};8 2§i":':" «¢_....;.¢.\.....

$2"; E-3§.E3;€352<:::::> E<;:_--,;:*§':a:", ;'€;: '§§,;€§a::::§a§:gi:*ama §;$dé},z L ' ~ . Ageé 3&5 5;: B3 §?€3E'S, _ ' j;Rgs.:=:a:;:x:§?% 33:3 §via:2,:::§; 2?? 291$ TB§m§m', ._ .j'§g;:ga.§:;:~s» 3? E ~ ; ?E'§'E'§f'§%§§ER ~ _ {$39 32% 'i'.E<Eag&m§a§ ﬁéaai 1 1,0 5MB:

1, The Urban Devaieprzéené Daparimeniﬁ By its Secreiary, Vidhana Seudheg Bangfaioreﬂ 1 .

2a The: C0mr:1issi0ne:1 Bruhai Bangalore: Mahanagara Paii:1:;é;" "

N.R.Squar€, Bangalore: = 3: The Joint Commissionerf Subordinate Commissioner;

BBMP, Mahadevapur Division: _ _ & T' Mahadevapura, Bar1ga1<:>1fe~48. VA ~ 2, " V --. "«»..LARESP(JN1)ENTS {By Sri M.Keshava Reddy, } » Sri D.N.Nanjunda Reddy, Sr.Cdunse1 fcir ' Sri B.V.Muralidhar, _Ad_v. fo3:"R2- R3) 7. __ IN Ei Smt5PgK&Gé.&tE;a Geéthei' 1\§3;1--"§:i1;:1ran§ Bic» A.Krishn.appa ' " V' ' V Aged about 3436353, '_ V R! an Pa§i:ar;adurz:~ Agfahai, 30231:, .....

V.Ba::=;§a§a:m:: "E393: fgjuég §éJ§.;;i§8L§'G:f€';._ = _ AV : FETITIGNER * _ gs; .€~.i"i"":§".2?¢é":a:ga';.v~3v¥'.;f«:':5;"§Q$;,:;. VA§v;.; . N 6%: {N AND:

E. Thfi': Srbar: Q€%*€1é3pfI1€E}'§ Dspartment, By itis Secraary, Vidhana Saudha, Bangalereﬂ E. 25 The Commissioner, b .

Bruhat Bangalore Mahanagara Paiike, « «_ N°RaSquare§Banga1Qr«3:,

3. The Asst.R€\:er:ue Sfficer BBMP, Hoodi Sub Divisian, Bangalere-48. R33-poND2::~:Ts (By Sri M.Keshava Reddy,A_GjA for Ry' ~ Sri D.N.Nanjunda Raddy, Sr.C9'un$e}3f;)r ' _ Sri B.V.Mura1idhar, Adv. fo1j_R2_& R3} IN W.P.No.44s3'2['2il§;;1g' 1.; BETWEEN. " A 1':

Sis Eats S11' Shank3;§a__R.ao',.. gkged abeut EC; yeiarla A V Rig: Rassjhanahgiig Eﬁgiiwagaé, §ia>3a'Qz_§_. Heb}:

. A" Bar:g::3ér§;---Piﬁaréh '§aE1:é§;**' "

Ba:*3:g_aE<}r@, , é Rep. bfgr T.<:;§:;i; i€::E:_dé;~--i<:

Eiﬁs ;'s;;w~::v::gg;., j§::§%€:'§%}1pers5 E: Pa::Tiners?_a:p- §E**':i'm§ having iis _ é3fficé":;:%: 3.'*é:>. 1:555", 2i§'3'i A Crsgsa 33:3}: Laygué, Eiaggaaéasaguyaﬁ ' ff; a ,fQ,_am3.;::3agT33', ﬁa::gaE<::r§~§39 ﬁg Evéagaging ?ar"é;::ie:' _ -§,"'.?iS§1a§'az:3.:}: Rgééy.

"Sjc; R€§dya§§a Reéﬁy, ' 'Ag-cgé 33:36:35: 35 };€a::*s. $13'? E"§'1G§ER " {ﬁg 3:: izrgagamja, £§¥e§ RND:

[By Sri M.Keshava Reddy,';§(§A fa?-,9 R11? ~ 'ﬁle Eﬁrban Esveiogsméni Qsmartmsxzig By its; S€:€:r€i:ary, Vicihana Soudha, Bangalore-GE.

The Con1missi0ner, V b Bruhat Bangalore Mahanagara P313516, « N.R.Square, Bangalorsg The Revenue Officer BBMP, Hooch Sub Divisions Banga10re~48. RE:3E§Oi§DENTS Sri D.N.Nanjunda Reddy, Sr;C;tuns¢i;'»f0r Sri B..V.Mura1idhar, Adv, fog IN W.P.No.4529:6[éii1'.1:V 1: BETWI-:Eﬁ:.._ _ "

Sta: S};s('£.V31"a.dafa.§-=,;"~ _ ' L .

S ,1 0 Sri Sﬁiurgisxﬁs §:::a§};:s§»:§g7L'- . _ ﬁged aiasézi; yé;a:*':. »-- "

_ _. V 2' 8:3' . ;Eian;aEiasf_;é;V§é; ' _ 8 ;''ve t;§§f_';i~ S. M .'\fs;raéa:"2ij as. . Eggeé a':;§u;: gzaarg "

S SE; S5.'Ea§i,'x?"araCi33'a}::

Eagésd €¢.1Si}§;f3;.V3§L years $.'if;§u:'up:*a$ad, .;§3,i'§r~S2:'i 8,§:z'§,'K?3.}:'ada§a;j*z:

' '._z%;g:j& abéiii 25 }§E8.§"S " ~ Qéii are ragsby ﬁéeir *3§3*z%, ﬁeééer 51%: ,2' gsﬁfuihika §:3.iE£§€:"' &. Easiaigggsrsé §~2-2§/2., 2A;'€~ L E §'E«:::sr., §u%§%:a::{:a::i Apayirrszenisasg La}:di»~ka:paei Kfrzairéahaei Hydera'sad-0<%§ Repby Kiran Kmzlarg Managing Farmer.

(By Sri Udaya H0113, Sr.Counsel for Sri S.Mahe-sh, Adv.) " ' ' 'Sei:ga,§s:*e«?{}, AND:

ii. The Urban Development Qepartmefis, T A' 'T By its Secretary, Vidhana Seudha, Banga1ore~{)1 .

2a The Comrnissiener, ' .' V V ~ Bmhat Bangalore Mahanagara._E':;1§;1ke; . Vidyaranyapura ASub~Di:zi$Vi'0I;, V ' -- Singapuras B2§ngaI0_:*e~f_3?. ' '~

3. The Asst.Rsvé:1ué..Gff:{:<::,__ _ .

Bruhat Ba1:gaE§3ije Maha_rie..ga:av-Palilie', Vidyarean§;.ap'ura :;;:_b¢Di_V1ss_iQn,« --. . . Bange:;1ore«9"?;;;_., M RESPONDENTS {By Sri M.I {eshave afar R1, Sri D.N.Nanju;1da Reddy, Srﬁﬁeunsel fer Sr: B.\?}_1\(Iura1ii1ha'r,.;:?;.§§v, 'f"_o1'*~'I{2 8: R3} " :5; '§:2;i%#.}:~I$[4:é'5*é.?s_: 23: 1:

33$ eé;'3:ge;~'a:;.,s.§§:§, _ 4' $1,/e> §as:e..eh;»e::g3.é3£*: Eéaiéua V A' Lahaeaé, 5? :§'€'~.£:§"'S, _ 2293* ijireae, ' ,2a§»$? T'-;"§€s;i§:§ E: Siege, Eanaehgnkarig §ET§'.§'i€3§3'§R "«§$I;",% es-2 Raghanate egzze, ,e§v,3 eET:TIQNER_$ V L '- T ~ 12$ 5§;§:

3:, Cﬁmmiasisneiz Bruhat Bimgaiors Mahanagara Paiiks, Banga1ore~C':2' The Joint Cemrnissisnen Bmhat Bangaiora Mahanagara Paéikgés, Mahadevapura S-ub«DiVisi0n, " Bar1ga10r€~48.

The AsSt.Revenue Officer _V Bruhat Bangalors: Mahanagar3';'--v}E?S;i§k6, Whitefield Sub~Divisi0n§ Banga10re~48. Q¥§Esi5oNDE;ivTs (By Sri D.N.Nanjunda Ready}; 's_:'.'cém?;sge1 f{n{ _ Sri K.N.Puttegowda,_Adv.) _ 2 V --' _ IN W.P.Nos.461 1 .4794 /_g¢5'.i 1: BETwEE1_g.:A..VT. I' L Sm: ;L;:ks?:::1af£i;:%i2 L' ' % _ Ageé abau: ﬁ{} 3z¢3;:f_s.._ " EV,fs Nanj"a<ppa.v ' Si€«i§!'E:12"a~:ga:s:

. ﬁgaé a1E:s<3§2'E}5§§ §:é3é;§'£~:L"" » §;!§ §Ea::;§.a3f.*sp2: é égged a,h<')::i~--5:3 }?'€3J"S 85:32 A1v'a':;{::g::x>s::;da§ V arévﬂai 330; E9, réﬁh main?

--' 5%;_«D5:_%E:3€k§ Qéaizgarzgazx " .§3:'3.gaie:"€-32.

V. §ie3§.':>j«; ﬁféﬁié" Csﬁé Hsédérs 3;: Hazauzziaiiza ﬁged $3333: 5;? gears, Sic; Su:'}.Ja:13.:2:g:§_a 3 ,;s;§:g {By Sri KaNara;sin{i_:a ;fv'I£iV1?ti13-':, @.{Z'i1?.) ' AND:

221 b} Tiﬁagabhushana, Aged abcgui 46 ysars S,/'9 'ET'.Sha::Rarappa 1%/I/3,3»/Eithuna CQn$tructsL{:>n3, Repaby its Managing Partners 3} Hanumatha Aged abeui 41 yeara S50 Suryanarana bi T.Nag"abhusha:1a, Aged about 46 years;

Sig} T.Shankarappa.;" A Having its office at N0.,'L32E3l1, . " 2 a _ 15' Fleet, ()pp:S{eriing Pa1*k--.:'§p'ar:?_::ie:::," --. Sahakaranaglar, _ V. x " V Banga1or€7.i?3«:?2§¢_V V '.;';«15ETITIONERS * State Kaf:1Va'§;v:1i{&;,4VA .. ' Rsp.b§.:* ifs §:§::Cé.pé.:.%jVrE':_eé§.${a:r3?é ikban D€ir$EI0;f;nz€§:t ':}€§}'3§§"'iH1€i':§;§ 'afikasa. Sguéing? 'Banga.i@f€~€?E.

- }Bi°'a1i':a%?f'L E3;:3,gaE0:'€ V Vﬁiéiéfzanagara Paéiksg ~ V§.R_ﬁ.3f§:éi£:'€4, Bangzafisrewégﬁ §%£p£}§;f"'i:_-S ":7';:A:;::§};:i$$ia:1a:( Q3 '§i"s§ éaézzé '};§:;%etei'§ {'§'Qi>:?:: "§§§::::':§::g ﬂerthh B§::§";{e--:§5Z 'ﬁaiégaiera Eﬁahanagara ?aiié:&§ V. "E§§',§,Sqj;:a:*€, Ba::gaE;>re-§Z% , . . RE§?§E'§§E?§'§'S _'_ ~__£B5*g. Siéﬁséiaiiiaesigagva Reééy, E;€3& fa: RE, ~ 'Sr: i§.§£'%Zan§m:da Ready, S:'.C9u1:se§ fer , "$r:§--Suhra:::an3?a§ géxz. fer gshsk ﬁaranakalii Assigu far §§&§§ E22 IN WsPeNGSs§3$58"?2 8: §'?$ﬁ9-92'? 2611: BETWEEN:

'MI/s.Bhartiya City Dsvelepers Private Limiiedg {F<:s3:'mer1y "zigrtza Land Developers PV'£.Lté,}, A Ccympany incerporatesd under the Companies Act, 1958, having its registeyeé OfficeatUniiN<:>.4O15 18/1, 5"' F1001: Bikaner Signature Tower, Richmond Road? Banga1ore«25, V Repby its Authorized Signatory Mr,DaVinder Kumar Jain.

(By Sri Suraj Govindraju, Adv. for Anup S¢Shah Law Firm. Adysﬁ "

1. The Urban Ds¥*éi%gﬁ'me1i£ I3%¢p'é1r':n1;§:ii; = By its Secrptaty, .. " ' " . U V Vidhana Soudhat; ' Banga_10re~Q"i "

2; Bruhéﬁ, " Paiikﬁe N.R;Squa:"€--, Bangai, §:e; "

§%:€p;by ihéz 4 4€Zf<;t:1r::i§s§Q1:§:;*';.;. "E'E1a?}.g'%$sI1%sia::': '}{:=§»f$n::e Gffécﬁ, . ';;'€*1aE:2¢:1%:a'vV-$L§$~Qéifégisn§ . §~a,:1§a§0:rg$,_

4.' ~'}§:':a§;§{§:¥:%;§.v{}_::3%;§";{}i::"€€*is::

"?eé_2Jn ané %;"§§_:T::;:'é::';g ?§8;3'}.i1i?Z1g, §a:;ga}'a@§::'M3ha:1aga*§a §:/ﬁslke, ' Ea.:§g2:1:§}:t54 RE8F§%E'§§E?s"E'S ;$f§"~§ri,§£e§}:a¥a Eeﬁégg sggg £6: E}. & gag _ _ T. §;E'%i.E\fai2§1;:2§3 Keédg, Ezzésnnsei €33? ' f Sri;B,'§?eE£{[::ra1ié1:ar, ﬁév. fer R2 ~ R4} E23 IN W.F.N6,4383'? 2811:

BETWEEN:

Sr: N.Vijay Kumaré S/'0 B.R.N§€1appa. Raddy, Aged abaut 51 :y'€€LI'S, R/at Nf).314/2, 31" Main, 71" Cross. Dommalur Layeut Banga10re~?/1, (By Sri G.H.Nagara.j, Adv.) AND:

L The Urban Bevéiopmenﬁ§}s3'§:>8;;§;If£;:€i»Q':,"' A _ Byits Secretary'. " . f 1 Vidhana Soudhgi; .

Bangalere,

2. The COH1Iﬁ§SSiQﬁ,€f, » 4' t Bruhaft ..Ban,g?a1éféI J3/1ai1.a_;i:.;iIga;: 3.. _Pai;'§{e, N.R.S,:g3.are E%La;nga'1Q1':; '

3. "She A853' S1:8.1"i§ i'§Q:%::t_:;i_s§si§3i2s::i.,--~ B5ah8.d€V:€i§11i;'& Qiviséege, Bruhai Baﬁgalorﬁ hvfwﬁaizafiégara §'ah:%«:<:

Ba;;:.ga1a:e~48." ~ V : RESPGNEEKTS {$y' lﬁtiiiifegaiﬁézaa Redﬁy; 33$; for R3;

":Sr§V D.:T%;2:V2anj1:I::§a Raddy; Szzﬁmmsel far 3:: §:?_:s1.?<::a:**;;a;:;_gs;.ss,i'e».:i;a:, ﬁdv. far 32 3: 33 4 '.33: §¥.§,E'€6s.§$64S 2&3: & $993-93 2513; V' "..:3M§§é'wg_E_§:

I' ; 'fS:§%.H$.§\f§.§'f{8zEE"§3I}f§a _ __ S 5 8 his §f§i}ﬁ§}.E'&§§E1 Ag§é ajéezzé 82: yearg, 'R531 $9.39 éih Cress, 8E:5;§2§£a2*a;:ara::i2§ Bagégaésrs. 12% SEE SR.;En,ané Kumar, S/0 SEE B.Ei»E,Ra:r:a:1na Agaéé abauiz 52 years R/at N0&2§ 4"} CFOES, Shankarapuram, Bangaiare, Sr: B.R.L0kana'Lh S/C3 Sri B.,M.RaI11anna Aged about 50 }7€E1I'S R/at N02, 4111 Crsasg Shankarapuram, Banga}0:r€a V Sri N.Shiva.ku:nar, S/cs Srti P.Nanju:;dappa Aged about 49 years V " V R/at N0.1298§ ; V, Near Raiiway Gate, Kadigeiéaﬁi-§--. Vidyaranyapuram F031,... _ .. Banga10r€~9?§. 1 Sri S/0 late Gangapga ' Aged 2?:b::i'ut yefﬁjg. , R/at 1310.263;§*§odig€haJ:}i1*«.v Shankaraﬁzgagaré 1233:; _ VV Banga1c:L:$«§2. ' V " "

Repxby shag; azpg Sr:1S,§'a§{abe<:§ " " V-

:*vI_=a;::e.g:_::g D§§€§iEC=¥._ _____ H . E3 fiéeusizzg Eevaéagnierya ' ,§€:1{)ffSGS3;'§§.C*§7§ Eyiméiaé, E'é§._:; ﬁr2:'§.Vé£}§~§Vé.:,:ij%.::..x$.§_'QE'§~g N915, ' 'iarigforé §EGa}si §a.:_f;g3:,§,.:; ES-'E27 g .9 5 g %E:'§'§f§'IQ1'§ER$ ' ' " {By Szi Faiéégaaahiza Eseishaieg Szzﬂmzggsei V "V592" :*3;_$E:iv ana:icia £63' Lass: giissisg} Tb: Siaéﬁ GE %§a.ma:'3§«§ag Rspﬁsy 1:8 ¥:'En§ip&§ $€€§?€§;3.§'§;', Ejrbazg §e*y*€§i>:§:33§:2.%V Eé€§a:*i:mer:§':; Véiiaga Scagzélﬁa Eiia:/zgaiayewﬁé.

3. $25 The Qammiggienséx Bruhai Bangaiors Mahanagara Paiike, N¢R.Squa:°€, Ba:1ga}ere~G2§ The J 01:11': Director {Tawn Planning) N.R.Square, Mahadevapura Range, Banga10I'€:~92 ,.,;gE»sP01szi)1+::~:i:3 « (By Sri M,Keshava Reddy¥ AGA for R1, Sri D.N.Nanjundareddy, Sncounsel for Sri K.V.Narasimhan, Adv. for R231. ' IN W.P.NOS.46959-60/201 1:

BETWEEN:

L '§ .1.

Sri K.LQkana1:hg _ V $/G late K§PapaL_:'~fa_idu,:""' -- " Aged about 58 __ Smt.Padm.i1 . "

'W/0 Sri V Aged about §rea.§S;

Beth afre :¥;.ai Mg}':.":f«3 83* F Mai}? R0ad;'--I§I'''Bia<:§§,_ ' §ay;2::_agar;' " Ba'1';g;i _oré-5 1 E." ?ET1'I'£ONERS ' 'V {-Z33' :Rag_gi:1:s;3_1aih §..,&t§dg.} '%'T:i§'§§t::::%S'é.i_:}::$§;' B :i;:hatV.§a_-:;,gaiar§ Eiiaéianagara ?&Ei§{&§ B§.:€:ga;%~§:e~G2.

"T313; éeirzt ﬁemmisaéanes, " _ ';"?i_::§i1ai Baagaégre Eﬂaaézaﬁagafa ?a};iE:s% 1' I39

-- A7-S:*;{R3;;& Rajeshwazi Nagara iﬁiszze, ﬁgigssgm Qeaég Bazzgaieza The Ass':.§€vs:m:€ G§§3;<:€:; ﬁzufgzai Eéawagaissa Ex:Ea%:a:2gg3.ra Faééks Earzgfzmapara, Sz2%3~Bé3;';;;§sn? Bangaigrei : R.ESP§E'§§E1¥""§S {\ {By Sri D.N.Nanju.ndareddy'§ Sz:Caunse} for Sri Bﬂimuralidhar, Adv.) IN \V.P.N0.-46962/201 1:

BETWEEN:

Sri K.L0kana':h, _ S/0 late K.Papa Naidu, Aged about 58 years?

No. 1278/'SE 891 E' Main Road; HI Blcack, Jayanagan Bar1ga10re~1 1, {By Sri Raghunath €3.15/L. Aﬁv} AND:

1. C0mmissi0ne.r,_ ' 1 V' . .

Bruhat Bang2;;'£o;~e;§V% Mah;1:1aga:*a 'I3a;1'iEé:a::», . _ Banga10re~__G*2;'~ 'V '

2. The JoinVt.Ts3€jmﬁ1is§3i_91;£3f'§_ ' "

Bruhzgt Bamgairgre }']x/I har1§$I;gara_i3ié;Iike, Sr: Raga Ra;j:%sshv,:'é2ar§ 'E\§agaVra._Z'«:me§ §*JIf;SC3I°€'RG23d, Bangalcret 3; '§'h€ VA$s%;.§Lé%:€_::ueV (3ffi::€ f; Br; 1j§13;i; %ABa:2gaE@:€ Efiaﬁrfz anagara ?a3il<;6 ' ;%1:§.3§:12;§m'g t$u':3~5§}§*<;i5§@I;§ . ,Ba::ga1@V:rg, : RESF§T§J'§EK'£'S {E7}: iiixéfazeééga Sxaﬁaamsei fer firi Bfégttixttaiiéhaiz, Aﬁsni _ 73:3: "W,P.§§_§_;éS§§3$§§4 2%: 1:

I ~7§S}'§§§§£?E;'E§€:

__ " ' ' 'f:§;*: §i.§,ak§::1aE1E':, =~Sj.s3 Eats §i¢?a§a Eaicizg ",3-xged absué 58 yaass?

" E*$s,5g«~iS? Q3": 3123:5533? i"~E{:afé?8,z'§? 89? E' Main Raaé, 3% Bf:::;s:};§ 2§a§:a1<:§;ga:: §a::gai§>:'$~Zi E, ?§'.Z§'§'§'1§f%'§R 12?

{By Sri Raghunath QM" Asian} AND;

E. {By Sri M.Keshav;z 4Ré{_1 djy,"AGA"£gr 121;; V The Cammissianér, Bruhaf; Bangaiare Mahanagara Palikeq, Ba:1ga10re~€32.

The Joint Cemmissiener, .

Bruhat Bangalore Mahanagara Paiika Sm' Raja Rajeshwari Nagara Zajrisg ' Bangalere. ' The ASst, Revenue Offi<':''€'.'iz', &. A _ * Bmhai Bangabré Mahanégar~a Aﬂjanapura Sub Divisians ' ' ' Bangalore.

Sri D.N.Nanjdndar:éd.dy,"Sr.C<:iznse1..for= V Sri. Shashid.ha_rV"3,K3;t:p2fgdi_,_ Aglv. '1"a;:__R2f& 3} IN w.P§N<$s.%46994¥9§8%V .

BETWEEN:

' 3, S1..%g_§*i§a§°§}?8¥;1ap;';§'aT ~ ..... 14 v _ S,r_'€:: s%.b"Z";5.:;:3'g;i*:__ zigasfé ;e:.1:; <:'a:sf{~;%f31 ~}7€a§8;, S ;"1;:: iaiaé '?a§:;;2§1f€::§:aEa§1§a §:§€§§..a'::::}ui $2 jgaars, Ski; ~;'E3¢E'xE3.raj;5;z:as4wa§::§; S;?'s%=£aE€ Samaégéa giggsd 35501:: 6% Ef€aF$§ SE22, Ramazsiia 8,59 Kébaiaia égeé; @3331: iii} :g'€2::"$

5.

E28 S21'. 'ifsnkaiaswaszzy SE0 Abbzsiiah Ag€§ abigui; 5% §F€.31'3.

All arés r'/3.": Belatturu Village; Kadugodi Past, Bidarahaﬂy Hobli, Bangalore East Taluig BangaI0re«E37.

(By Sri T.Nagaraja, Adv.) AND:

3,.

_ 8a:;.g§i9:'*€~48.

The Urban Deveicrpmeni .D€parifhe:ii, gyms Secmitafya '-- -- .. V Vidhana Soudha, Bangalore. ' The X .

Bruhat BaI;.ga1'0:e"Mg;hanj~-gzéxa Paiiik-:--:, ' N.R.SC1uar6, ..;Ba1".1§La10r6<; . The Jain': C()T:i:T:';:is«si{>:1c--:r';' Suborciinaté Cé')IIVI1TIi:1i.;$S;§i--€}1'Tit3A:f; "

Bmhat BaV.r:gaIo:"E:V M.;3;E:3f;-3g"*«:'é. Paiike, Mahadevapxgra,D§i2is:i{:n} . Mahaciexrapu": 3.? ' V " ' I RESPQKQENTS ~§1ByA Ski 1ii.fK e$ha§.fa.VReédy, AGA fer R13 Sgi 1};:\f.1¥a:1j;11;dareC§d§, Srﬁeunsel fer sri j3;*J_,§irEii:°3;i§ﬁZ:a.§","Adv, fer R2 & 33 _ ﬁg W.P.'§Q;'§a§§9§ 26}; 3:

ggwigﬁaag: H '~ 'S--':*i Eé,€}.?via::}:2n2:ih Raﬁiiyg S;f',G...':a:€ Gagsala Kfishna Reééy, "fagaé aéaisé; 33 jsisazza Ei/ai §\EaJ;";%::61%a§§€2*e Viééags. §§é7~i,P:;:22. Eéééaiig Bazzgaiéré éigsé '§'a,i::k, §3,§:§;ja;EQrs~? E .


?EE'E"E'E§i'%'E§

:    " J 



(By Sri 'i'.Naga:3.ja, ﬁévj

AND:

E. The Urban Develcpment Departmené, By its Secretary:

Vidhana Soudhae Bangaiore.

2;. The Commissiener, Bruhat Bangahgre Mahanag;fara~v..§éEibkee ' N.R§Squa:'e, Bangalore.

3. The Jaini Cemmissionezf Subordinate Commissioﬁenj' V t _ ..

Bruhat Bangalore Mahana;<:2uitaPa;jk<%;'~»V 1 ---- MahadevapuraE)£VisiQr;;; " _ ' Mahadevapuriﬁe I . 'V Bar1g'€:1orea4B." ' " » RESPONDENTS (By Sri M.K.esha§ea"Ré:§dy, AjGA i:oi' «1:e.:1,,_ Sri D.N.NanjuIida1?edd}5i, Sr, (L:u§111se1_ for Sri B.V.M:;ra1icZhar', vZ§;dY§} e fer» 8:' 3} EN W.P,1§o¢4'é:;39;wg;2u9W:W1.;;~.V_"

.....

VSm'iVA.'f'gi;)e§'§_i§a ._ Exam E%il.;'§ ;g3';-<.;E:a2'3};% - . V ?;geC':.ai::Qui é,~'§fjf?e*:::s, Z Riaé ?§7§;é,_E{':3€~VE¥E§iajgag Ei9.:::ag°@:3.§:Vj3A:<:aha§3§§

--1'ie',"«3::2g;:aa§: '¢?.<e"$¥;, ' E;:3.r:g'aE':3¢re»§§€} G23 §§'§§TE%NEE I Sgameeiza Aﬁsafé hound CO C} 533:

E. Bruhat Bangaisré Mahanagara Paﬁké, 's\l'.R,$quar€§ Bangalora Repby its CQET1EI1iSSiQf}€*§'.

2. The Assistant Revenue Qfficsr, Yelahanka SubwDivisi0n, Yelahanka Zane, Bruhat Bangalme Mahanagara Paiiiérf, A Bangaioréwﬁé. * - 7

3. State Qf Karnaika L' _ Departmeni esf Urban Z3'€%\;e:i€3p:1'1'(:*;':f§_;'-- V 41" F1001: Vilias Soudhzx, ' h "

Bangaloreﬁ 1 g V Repjgoyits Secreiﬁary. V' A '""~vv"xéB;si>oNnENTs {By Sri Mxeshavié 41i7:i:z1}:'1{:r. Ass. fair 1i3,. ~~ Sri D.N.Nanjunda~:§d-dy';. S:1V..§291iz;se1_"fc.fI'* Sri B.V.Muralidha:r,'_,Adv;-- fo4r"R1 &---25' ' IN w.P.1\i:;s.4;zgif2'?ae*z._1';<2Q2§_i':.____ -- ' L Sr:'1L'J.D§€;&:§_'1<;5:§ ' V 'A7/e§i,C§AL~;h§E: VV v_ _ Agsegi abgui £3: §g_c3;3:'$§ * _ R,..='fg;¥a N23'? E,,_E§B{3 V §{a:§:3g5'<3:1:§a'ﬁ_g3'gaHi§ Ja£a%:aE.1i 13%? 53$, --

'B2,-=i,_:_:g2:E::{:""*i.--?:;~ E26721? . {E 3 5% 3 $:§;:,¥.,.sg.:éé:;i::aEa EV;'<3 iTCZ"'i{i:':9é Eizgmary ' Agﬁd a'}3crui yagaga R5/"25:: ?§!;t.3§8§ 72%: Cfega ?vi.%§§, Exfagzzz', §v§aiE*:i§:e:'€9 Eﬁarégiaiférs-55;. §£':'§'i"§§PéE§S *,{§j5; $33? Bﬁazzxesiag gaésaé W ESE, 5323:

3:. Bruhai Baggaiarﬁ Mahanagara ?aEike§ E\£IR.Squar€§ Bangalereg Rephy its Commissieney.

2. The Assistant Revenus Ofﬁcer, Shettihalli Sub~Divisie:1, Dasarahaﬂi Zone, I v «_ ..

Bruhat Bangalore Mahanagara Pahke, A. Banga10r€~64.

3. State of Karnatka Department 3? Urban Dsveiopmeiig 4"! F1001: Vikas Soucihag... = Bar1§Et10:r::>~{)1; "* Repby its Se€::*€ia:'y. _ E1!,ES--PONDENTS (By Sri M.Keshava 4Réd_dy, AGA tux Sri D»N-Naniundareaad-Y. Sr)-_Co=iuz1'seI 'fqr '= Sri B.V.Muralidi3fa1j, 'A_c1x_i. fog 2') V . IN W.I=.Nb$%;'4'765g;3~*%2ig/ziiiis BETXKVEEIQA " V V" % u

2. SH1E3£.D&é?iE:a'v V ._ §v;;;; E§.£'§,AshQ'iE<_ '"

§,g;%;éi~ 33331:: iii §:é&;:.§,,.«' ' Séji ~%fc..§';g3::ea%;;:' = E',;5';; Eia§;:§"'Ei,§..{§E7:v§§E<;}§a Eﬁuaiyappa, Agéai 435 »:a.:> , §§i:§E.,3L1'?:. segiéésg at Ngejg Eiiféiif Eﬁiayaﬁ V. ~ zjgiaagaaﬁamahaéii, ' ;}'3E2.%:aEi 23565:, ';3a:::ga:a:~e~55s 31$. ?ET:'3;?:§§:E% A "=§§¥;g Sri 3333323322; $§i?.,} V Ba::Lgé:i9:*€é__;;*§8, 332 A33:

TE. Bnzhaéi Barigaéarﬁ Mahaaagara Paiikﬁ, N.R.,Squar€, Bangaiozwa Repbjx its Cemmissionere

2. The Assistant Revenue Officer, Sheﬁiihalii Sub~Divis§Qn§ Dasarahalli Zaneg I & ..

Bruhat Bangalore Mahanagara Pahke, A. .3 Bangaloreg :3. State 0:" Karnatka 'Departm€n'{ af Urban Devslep SETL, 431 Flaor, Vikas Seudhxaa = Banga1ore~O:, -- _ Re-,p.by its Secretary. RESPQNDENTS (By Sri M.Keshava Réddy, .;s&é.A mg ' Sri D.N.Nanjund:5ire(§d.3?, Sr:.--.Co€u.x'1'sel 'fgr Sri B.V.Mural__iui'h2;f_, Z-\_d:§'.r. fog :3) V , iN W.P.Di'6.§7"'1?§_f2éf§ﬁ_ BETWEEN} _ "

EVE ,/s;ED_§FiCE BU'iL§E:Rf:: §2EﬁiLTD, § R§p.b};§i':s Iyiazaaging 32:65:13:

H ' ----------

§--§ava';1g ﬁts' ztégisisrﬁd sfﬁce at E\§o..2:3i25§, _ Zi".:%.é'?1'+€;i1?§>s':<. Reaﬁ B€§f:§;§é_§ Endﬁaiiagazr E1: Saéie, ?E'§'§§'§§&°ER H " " 2%:,»'§.§;é;ii:atE3a Eﬁfareis & Revsvéhy ﬁssiw ,&§:?s.} H " EL' '7F%":§ éjrbam Ssvsieggazazaé Ssgarinaézzég §€§&b:a,7 jig Sé"iCi"€'Lai¥'}£ "¥J§@£:1aI::a <Se§:3.éEr:.a§ §a1':gaE{::s§'e-i} E. 133 This Cemmigsioner, Bruhaz'; Bazzgakore Mahaaagara Paiiks, N.RS<:;uar€, Bangaiore.

The Assistant Revenue €3ff3ice1x Yﬂahanka Sub~Divisiar3, BBMP, Banga1e3r€~64& {By Sri M.Keshava Reddy, AGA for R1, _ Sri D.N.Nanjundareddy, Sr.Counse1 for "

Sri K.N.Putte Gowda, Adv, for R1' &___2} "

IN W.P.Nos.35529~30/20.1.41;

BETWEEN:

1.

Mr.Raghunand'3{ﬁ 13/Ie:1%3éi;"" -- . Aged about 639 yégats, 2: A ' u S/0 late K7.E'{'.1*§p;1*i;yp_;'. " ' EvIrs.H§:.rJ1a_NIaii1ﬁ:M¢:1Qi1 "

Aged :;ib0ut'r'ES§5;.y6a?é'js, _ ' _ '».V;"<:: §\2Ir'R.aghu::e{ndaa3 ?=:'_'{e::_0::,- Bath 3 8:"*.'_?.{_ 3:13 Eficiegia, ii, ?3:éE.R:%,m:;_ Rédéjg Read QQ§j»j:%a:;:*?La3;5:i:;._Ba::ga§@rs--?E. FETITIQNERS V. £3?' E§§ﬁ.321gan Mu Adm} A§§é_f~5~"

_L Sigéiié .Qf§§a1*:;a'::1};a;, Rapgby 51$ §:*§n€ipa1 Sacraiary, ' :U_E€i}3;:E'%:}€V€§Q§fI}€§':i Eegaﬁmazza V§§':i S8; Segzdha Qangaiere-i1'é}.~ __ "§'%:€ Csrsginissgiezéezg ' u ._ ..B:*:;§r1a*'s Bazzgfgierg iéahanaggra Faﬁka, i\E,RSquar€., 8a::ga;1<:;r§~Q2, 3, ﬁe ;%s:S*:$"£a§:i R§K?i31"ELE€ Qfiiaiﬁég 8:"L::§:a§; §§§1§a§Q§'%3 Exiaézazzaggra Qiiiéia :_W__REsPONﬁEﬁTsHV_ 33% lviahaéevapura Divieéen, Ba::ga§0re~48. W . RESPQNBENT$ {By Sri M.Keshava Reddy; AGA for R1, Sri D.N.Nanjunda Raddy, Sr.Counse1 for Sri B.V'.Mura1idhara, Adv. for R2 «R33 IN W.P.No.24758/201 1:

BETWEEN:

M,' s.TeWr1nship Promoters? A registered Partnership Firm, Bearing reg.No.18'74/O5~0v3..

Having its office at N999, V 8" Main. R.MsV.EXi€ﬁ,SiOH, __ Bar1ga10re~80, _ Rephy its Managing Partﬂers " .4 ' Mrxmshwm Par; V . :5' " PETIT-IONER (By Sri Udaya E19114;

Sri S.Mahesh._AAdVQ) :;;:_ V . AND; V V ' 2 E , ﬁle §}1"b&f?*, §}eVe§e;e%i;e:§:V Eifeﬁarimefzt, Repﬁgy ﬁe See:'e'€a:f:,:

¥£§d§§:a:3e;. S0ué'§:e;_§ **** 21?, 'gene iiiéegzizzéeeeiert en TB?-é';%:ai'v§a:§g:%§e§e ?1§EE.&§"§5.ga}"a ?a§ike; f{\& ; {R;FSqu.a:e;]_ _;¥?3»e:Qgeleres 'Fee éeeieiae: Reveime ﬁfféeer, _ V' Yeieheiziie Szie-'$§:s':'$ie§:, gméizaat Berggaiere Eséghazzagare, ?a§§§e? 'eeﬁagzgaéere-5%. : R£:8§%:%'§E:%3'''iT'$ " Ei%£.Kes3:2a:=m Redéyg a§z§ fer R1? .~ 5:': §.E§,I'€a;3ju:zé;are:id}2 Szzéeuneei is: $3": §§."'£§§areei:::§1a:3, ﬁév. fee R2 3: 3} *§«\ﬂ>>x» IN VJIP.N'(352§;§38 231 1:

BETWEER:

M1:K.S.Ie\/Iunihanumaiah S/0 135:6 Sidﬁappa.

M/s.S0vergir1 Deveiopers {GPA Hoider} i {Survey N05} 1)., Kaikare Viiiaga ._ Kalkara Main Road, I Ramurthynagara, Bangalore _ : ' [BY Sri Udaya H0113? Sr.Cotmse1 fo'r"*L. Sri S.Mahesh,, Adm) AND:

L The Urban Developmeriqi...U€pVar'i:me:nt§A"V, Repubyits Secreiaity? j_ V ' V Vidhana V , _V Ba1'1ga10r€:"Qi.u_"._V"=~- I' V '

2. The C<>:1:1§7i$..7s':.e:;é:i:;. ' Bruhai: Bangaiasrg E§'iVa1:3;f:avga.ra-- Pahkes N,R.Sc;~ua:'e, Baﬁggésfet ' T316 ciairif scﬁééf, 4V§77§jCi"i.E<"i%."'PE3.§if1i§':g:§ Bruhzsii LB&:1g;,1.§efe E:/Ealizanagara Paiéks, F'=;E'.§3;3'f_§Qi'&J:;i:::;'!.'f3, §a;:{;g2f;}:§__;'§'GE. * go RESFG?EEE§§'E'§ *_{Byé12.*i 2vI§_i§&$h;3§§ra Reédy, §;.{.§A far Rig '$;:'i"£%?Z§..TNa:;jur:§a:i:ddy, Szxﬁmmsei fgy S:§_S?..{33Pf3;:=z§_.§.:§ £31' R2 & 3} _ E5351' §§?$§?sE%Ta§g.éé?§§»?§% 2%: 1:

__ "'f§§:'§i;.Pa§m22§ _f -X.3;f;f.;:§ Sr: %§.i@}:a::a%:h., Wgiged Esau: 452' jgssya, " " '§\§<::.'?'%%§ EGG} Ekfiaéng ER?' §3{}Cii.¢ d &§;az::agar3.§ B3::':§a§$:€--E; E. F§'§'§TE@§€§R E36 {By Sri Raghunath QM" Aétni AND:

L The COH1I,'(1iSSiOI1€I', Bruhat Bangalore Mahanagara Paiikéix NLR.Square, Bangaiore. ._

2. The Joint Ceznmissionerf T ~ Bruhat Bangalore Mahanagara Palike, Sri Raja Rajeshwari Nagara Z2') A' B/1YSore Road, Bangalore»). 1,

3. The Asst.ReVenue €)ffi«::€::. " _ _ 1 Bruhat Bangalore Mahanafgari 'Paiikg; Z '-- .A ' = Kengeri Sub Division, _ ' Bangalore. EZESPONDENTS (By Sri 1).N.Nanj'a:§gaa{reii.g1j%,-S;.,§:m;risei}: ' IN W.P.N.§.27.§6'fU'20:i.i:

BETWEEN: " . A' ' T Kanishka §iea§;;E:<j::>e. .L:d..'-., _{FQrm.c:$;1y Ka.nishka.--..H;§us€§:§ Ssafsiagmeni C@i'E'i§;?}I 1:}; 3-igid 3, V ' V A »%'j;:%:np°:;s.:1y' «§wr;;::a1:*;:;_@?aisé Eiﬁdﬁf {has iﬁgzhgaﬁies =,§§,€_?"; =3 _9_§Eé':i, }'*§e::<§:1g_é€;.§:"s:':gi$?:'z%:*5§d asfﬁce at E'G:"ti§_E{es;%';fiaE::,' Evhziurié Gezﬁgaan 321:3: Raga? Bhanrziizﬁg ggxiegé; §;Eu:13b2j~é{>§ 3'38 am 2%;-:3 gianéi: £'§§fi€€ aé E55-E.-f%, Bziéeéaahaili _ VV * }3a,r;i;.:~?rgh3;%ia Ra:/ads A E;a::§;a3{g_«§€~?5§ ._§s}s.?§j:'§i:s Auihazégad §§§:;a'm:jg; V§:*.I;i:3}:"<i Eﬁagafeth.

?§fE'£'i'E§E€ER ' fig}? Sri Sﬁraj Gmfinérajg giévz, fer A2321; $31131: ¥..~a'ss: Firm} &w 13'?

.:§.E%3'B:

E. Bmhai Baggalcré lvlahanagara Paliliel E\E9R'Squar€g Bangalere, R;ep.by ita Commissioner:

Th6 Assietant Revenue Gfficer, Arakére Range, _ Bruhat Bangalore Mahanagara Pailkel l ' " Barigalaree A ' The Joint Director, Toxvn Planning {Seuthi 2 Bruhat Bangalore Mahanagara___P?a;likc; l\l.RESquare, Bangaloreiﬁlz. V " l "

State of Karnataka, Replay its Secretary, . v_ A .

Urban D€V'€lQ§i'3?L§l1l; Dé:p3Jj'Uf::e::f;, lj VV Vikas Soudhilz; _. _ ' ' = l Ambedkar:'Veedhi';" Banga;jQfeaQ":_ ' RESPONDENTS (By Sri M.lEiesh.s_{w'ia lR$é';'.g:ty, AGA' for 'R4, V Sri D.N.Hanjunda1fec1dy; Sr.uC'eun,se_i for Sri K.N.P*utte Qewdng fegfiil ~ 3} IN \V.P.Nos{4f2812' §£'3'§§§"5»4l1 2012: _ V Bgxwgﬁéz:

l _ iii G 'llaig Baﬁgéaizna " ;égg¥:_él a§:::3é;:.f:_ ' ysargl SEE E3. ﬁsafnfgsig I B é;g3§?§:zi E?/Q §9.:é';.Ba}r§;azmg élgsé abezgi «£7? yaara l T '§.S:L::'€sh fréfe leis Bayyanna 'f§:.§:€éL aéaui 42 ysam, Szi B,lV£a:;§u::aé;E2 3,/0 lass ﬁgjgganzza éagﬁé 5&8:/5?; 38 :;€8.E'S, 338 AH ans I350 Emmadahaiiy Véélagev Hagaduru Emir}: K.R.P'::ram ﬁabﬁ. Bangalars East; Taiuk, Bangalore. : PETITI(}I€'E1§S'__ _ A' (By Sri T.Nagaraja, Adv.) AND;

1. The Urban Development Depa:rtmen":j_, Replay its Secretary, '~ Vidhana Somdha, Banga1c:1*e:~Q} .

2; The C{)II1H1§SSi(}I1€1', V ' Bruhat Bangaiare Mahanag'ara--.Fa::i}~:_¢,"--- ' N.R.Squar<3, Ba:1g'a1ore. .. ' 3 V ' $0 The Jaint C0i§'nn}1fEssVio:iar, 3: _ Bruhat Ba11ga"1or€- Mahar;-2;g'a_ra"' Palikeg' Mahadevap1;r2i_I;2_iVisi0'n, ._ BangaI3r€~_4}8;. V ' RESPONDENTS {By Sri M;1;eshava"i2éaay,_Ac:g;"'£m- R1; Sri D.NeNa;1riu;1dare;l<¥;gf,' $r;{3 O'un;se1 £9:

Sm'. B.VLKrish1';a; Adxé'. foe? R2 3} SEE '£~¢{;§9€V;'$:2v2':e:~;§5:;_ R Sig Eats §__,T%£.RV:::13aiaE:

'ﬁgaﬁ a'£:a31:i~.5E ysars, I j ' " .R;':ag3; HQEEEEQ :1 L Siamagéa, A Qaéékéiaiaua Layezzé Exiaézz 399$, = §,!°:.:;%:};:,:;:riAE3e:<s'i.§ W = «ﬁaﬁggéayéwﬁé.

§EE'E'i'§3}§IE»R " * '§,§§a§a:*a3§a, ,4%év,} 38% Aﬁii:

E. The Urban D€i:'€}Qpif:€Z3?; E>€par¥;:'::€n':, Eiepeby its Secrsiaryg Vidhana Saudha, Banga10re~0 1.

2. The Commissianer, _--

Bruhaé; Bangalore Mahanagara Paiikeg ' ' ._ * N.R,Square§ Bangalere.

3, The Assistant Revenue Qfficer, _V .. Bruhai: Bangalore Mahanagaré£--«.PérIike, Byatarayanapura Sub~Divisi0:L ,V .3 Bangalore»?!-8. ' V"-.;RESPOVND'EN'1'S (By Sri M.Keshava Reddy, AGAfor _ Sri D.N.Nanjundareddy, Sr.ACo_1'1nse1._fo.1f "

Sri B.V.Krishna, A<:1v.._for R2 8:3} ' L IN W.P.No.6[3?4,()_l.;2£..v\'V.V. '~-- . BETWEEF3': _ "*::. « Sr: Kaiiasvfsﬁeﬁ 'ch Pa.§E',: ' V. Sis Veereridra I:*?ati§;= ' ' ﬁged abgut 59"3.f€ars?

R/31': N6}, };2":€£«;"£T;§, ., V '"'§%'3'% §K?§€i§i':~, 2?" '::E'GS§, V ..... ' ._ Rajmahai "fiE3V§ "E;_x:€::s§.<:>:L Baizgaézsgs /~.j8{'},; AV ' PE'£'£'E'§GI\IER §By'§:;:"§:.:~:a?ga}:%g;jé;;gasrg £23: " ' .. , ., 331%:--_:§:'%::H2'i§: Qzwﬁispzrseizé Qepaﬁmeai, ' ._3z'~'2€_§,_i':;z 5:3 fS€c:"€:ar3ig 'ifiéézazza Ssuéhag H Eia:;g"aiSr5~GE= "E15 §:jQ§'?€:3iEE§8S§{',2§'¥3E2 Bmézai ;%3::§€§a3;=:€ Egigﬁagagaya Eéaéééiaa §'~$LE.§:;:.:g.r§, Sazrzgaéars. E40

3. "She Assisiané R€V€ﬁE}{'3 Céfficer, Bruha: Bangabre Evéahazéagara Paiikeg Yaiahanka Sub--Di:visiGn,, Banga10r€~48. : _ A' (By Sri M.Keshava Raddy, AGA for R1, Sri I).N.Nanjundareddy, Sr.Counse1 for b Sri B.V.Krishna§ Adv. for R2 & 3) " ' IN W.P.No.7[2012:

BETWEEN:

Smtﬁhakunthaia Suganﬁ ..

W/G Subash Vﬁugandhi ' ' Aged about 55 years, H R/at N0.128, Gang;a'11agarS2i, - ' Bangalore' ~' _. _, '«....PE'1'ITIONER (By Sri T.Naga}:aja:; £_t.».dv.}--'"' ' < : ' AND:

E; The Uféézzg §)e2v«siopfr3é;:i.'}Z§§pVér'::n€r::, Rspbyits tiiﬁcteiaryg V ' '%£'§dE;;a:'2a: Si;xa::a"h.a," V B2f;:i§a§§;:'t<__%E, ..... 'i€%ii£:--V <:<;::f::'aiss~s§<>r1er§ §§:::ha§~.Bfa§ga§;é:;'§e Mahaﬁgagara ;Pa§§»§&$ . R;S§§ua::%.'j_ §;::§1§a§ere: iﬁie géséziaigzzi Rgvenzgs Qfgiiisﬁfil ._ B:f::ha¥;v.BT'aIiga7:0:=€ §i§ah3;2::a§a§*3 ?a§§i:a .. f V. 'yaiajiianiga S2:§3~E%éV2?is§a:L ' -,B1"a%r;§aEQ:*e~«<%8, : %§F$Z%E§E§'§'§'§ Eiﬁeshasra Reédy, .§GA far RE, " §7:*'i"§.§§.E€a:1§undaredd3n §£1.§ﬁ1'i1i§€§ £92: sri §§J;2§risI::z1a§ 5&9; far 32 3: 3} 1%! IN \V.P.Z\Fo.5'?§ 2912:

BETWEEN:

3;, Sri Raddy, Ageci about 5"? yetarsg 3/?) late Sri Muniswamy Reddy; Smtthuiasi, Aged about 41 years W/9 M.Munir«3edy9 Both are r/{:2 Bellandur 'v'iHagé.";'=. Varthur Hobli, _ Bangalore East Taluk, t R6:-p.by" their GPA M/s.Sindhu Developers, V V Having its office. at N0.§3i'?4,"' _ 1531 Crosa 1%.? S<:VCt9r, HER L«ay:31,:i,j_'~. Bangaiore, j . I Rep.by its =iMai.'3agi'f1g_Pai'{:1ef-- V. "

Sri Venkate~3h'w:i;ja Ra0';. ~ A' PETITION ERS (By Sri T;PeViv¢>LkéLﬁ;gn_<ia3 A;11§;}...__ -- ' AND:

Ea M' ' ézw Bru§_:--33: Bai:,'gi::.1a:ra Maﬁanégaia Paiika N,E3.;-Sqéiars, 5a":;ga§0_:fe, . - Ré§;:éfQy7--fit$ Cgmmissianszx '_ T536: EE%.i*$§:i::¢r;

{T§¥a;:3 i3§af:::1§:;;§} %£°f3;c€ af. f:§i':$;§Qi,::t §%r::~c?a$r{"E'@w:': Piaxiniéagfé B:*ui33.€*--Ba:;gaEc>:e §¥§aZ*:an&ga§*a §ai3§i€.; ' B3.:1g3;E_0:~E::.

. _'§';%g;e Qi3;*.ss§s§;a:1: §€"€fi31'}3i€f iﬁfécezz "§sEa§aEhaha§% Razégeg ,?v¥§3h&ﬁ$V3.p§§3, Zeﬁa Basfzgaiare, % Siaiﬁ Sf Karnafééa Bsg}a:"'f;:;:;€§;:'£ sf Eﬁybazz §}€'v'€iCs§}}T§3€E:'§, 142 411?? Eiaor, ¥'i§a:a3 ﬁaudha, Bangaiareﬁ E, Repby its S<iC:'€:?:ar§;.

{By Sri M.Keshava Reddy, AGA for R4, Sri D.N.Nanjundareddy, Sr.Counse1 for Sri K.V.Narasimhan, Adv. for R1 *3] IN W.P.NOS.537~539/2012:

BETWEEN:

1.

Sri Rlirishna Reddyg Aged about 65 years, . ..

S/0 late Ramaiah Redd;_g?;' -- _ 3 . V R/at 330.198, Kuvempu fiaggdg B.ChaImasandra, " p 3 .

E'-anasawadi Pest', _ _ :

BangaI0re~43_;V "

Sri R.ShiV*éq1a::1da Réiidy"'f '- «_ ' Aged abmﬁ 45 yam, 'V S/0 Late Ramagiah 1:¢<1::y;«..,1 R/at N0.1.£J;¥'L},.E{:;'iEé:-z:::;%:.uéfsgaii.' ' B.Chan;aasand;f'3u "

Banasawéidi Psasffg _ Bang.a_k2re~é:"§,V V.

-. %Zanu~::f:a:r:t%:éé'E{éﬁéi}f . éiigﬁé :»1_'§<:a::: E323 jseays _ ::§:'o" :3.:«:. Redéy, " R£':a,f?; E'£ s§f§_:'*37§/ ' B.C%*:§.n§asa::§:°§, ganasawaéi. _§§!:)S'£§ Ba§ij§:ai:;ér§»~':E'3, §T%e§:3,'b:;%é;T§;§e§:* GFA ?s'§f$.K€€§'§'E§ Eﬁsiatés Fvi.£;:§L.? A C§':.'§§§§.1"§f}«' :*egfis%;Ee:*€§:§ :.;z1§@? 33:6 izzdian '§3GT:sifpan§es 155;? ané having its affice at Igécbéfzéé Kssrthi éI:3:*:3a:§ta§ " ~-'{;iS¥".§a.z::a.:: Eéagar, Eiéagara Psiya Main R9351 Bangaisre. ?E"'§.'§'§'§{}E§EES {£35 §§§ "§e?f€E§¥%k&3%3§§;§§§ 32.6339; REsz>o1\zDE1§r'r$ [ . _V E43 ELND:

E, Bruhai Bangaigre Mahagagafa P3/like, N,R.3quar€, Bangalore, Replay its {:{)fI}Tff1iSSiOI'1€Z{'.

2. The Asst Revenue Officsr, Bmhat Bangalore Mahanagara PaI_:'I;;:3:__ Heramavu Sub~£)ivisi0n§ : é ' Mahadevapura Zena Bangalora 3, State of Karnaika " V. Departme:1': sf Urban Bevei<3p:::__::éi::;_, 4?" F1031: Vikas S<:>udha;.__ V" " L ' Bangalore-01, * Repby its Secretary, RESPONDENTS (By Sri M.Keshav{a.Reddy, QAGA fqr Sri D.N.Nanjund?are(1dy, Sr;Cdgnsel_fQr " V' Sri K.V.Narasimh3n;~-Adv.'f91:__R--1_ &-72)* H ~ IN W.P.Nb';3°6*7A,i?g:Q1§7:3 BETWEEISR. V ' Sré Cﬁepala Raddy. _ S523 Eaigf: CVi*:8§;3'13;§pa, 'V ';:'%%,%d V62. Efﬁam,' **** " 'V ?.v;R/a'?:.E_'€0,2§/.i, '}?§'i:.;baraha§1i?

:?a::aa:g::~n€:§a::e.%:;a§§§'* Fest; §?5"':§i§:3":s3§§' '§%f§&f§§i Rssgd, . , .2 FET£'§'§§§%'ERS ' {fay $23 §'aé%g§§:2bha i%2%§2,a§e, §I',€$§§?3.§€§;l Siaie GfK3§*§§3i3.1§§, VM __E_'<§€p,§33s° ﬁg Principe} S5€f:*€%;ary9 " ¥:°§:;a:: §€V€}§£:§E:':€E}i Eegaziéiizeziig Véiaaga Ssaéha, Sa:"2g'a.':e:{°€~§§. 34% 2, '$16 CZor::mi:3s;iGn€::

Brzzhai Bangaiere Mahazzagara Paiika §E.R.Square, Bangaisrsﬁgg 3; The Asgistani Revenw: Officer, Bruha: Bangaiere Mahanagara Palii»s:€, Mahadevapura Division, Banga1<3re~48.

(By Sri M.Keshava Reddy, AGA. for R1, ,_ Sri D.N.Nanjunda Reddy, Sncounsel for} Sri K.'V.Narasimhan, Adv. for R2v'&'R_3) IN W.P.No.20/2012;

BETWEEN:

Archdiocese of Ba::ga1Qre;_' , . A public rehgioufé Ci§;ariiab'§e %:'tL{$i 'V V' By its sole Tr§.1s;tée__ 1 V ' Most Rev.Dr.B<5:rr1:;ar;»z;i ._ 7 Ar(:hbish{>p----Qf_ nga&;;re% _. Ar<:hbish;op"s H'0::';se§ , N975, M'iiI_1er='s 2?:r;az:;f'--. " Banger: 'E'Qw::; ' "

Banga1ar€wéi!6,_' " PETITIQNER . V {By S:§._§§ﬁ:p*er: Miteséﬁis, gave} E " '§'i':éé: r§:a3:%§*« E>{gi:"':éa'i§E{a§ f€e§;'i3§2' iis' 'fijrirécipaé Secrstazwg, Urban "§}:*:*\;-%§'°a§n1er:f ﬁépariména ?i§z'é.S,§3:,:§§j§i::g§ Ban§a§s::.»1"€w§§Q " - é ~ 'ij'%i€"-§:9§E:IE1iSSiQ§E€?§ '..jB!r:3;§'aj: Bangalére E2§35?1a,ﬁag3§2: P%§}§§€§ §'%.§1E.Sa;za:€, E3.r:gaEe:;r€~G2., ' '"f"§1€ Pisa?» Revﬁziue Qfﬁcen Eirzfsiangrajagzzra S:,:§:>~i}§:zis§@::§ Bruélai Bazzgfaéers Mahaﬁggara §a§i?:€,. Bazzgaisre. £E§§%}§§E§E'E'§ «WV ME {By Sri Bziﬁeshava Ready; Alééi far R}, Sri D.NlNanjunda Reédy, Snﬁounsei for Sri Shashidhar S.Karmadil Adv: for R2 82: R3} IN W.P.No. 18/2012:

BETWEEN:

Archdiocese of Bangalore, A public religious charitable trust By itg sole Trustee -

Most Rexr.Dr.Bemard Msraa Archbishop «sf Bangalare, Archbishopls House, No.75, Millers Road, Benson TQWI1, Bangalore»-46.


_   
(By Sri Rupert  1:%,dv;j    =  V
1. The  _

Rep.by_ its Princi;j:21l 'ﬁecztsizlry, . Urban D€:V"":fl{)}Z}'£I1€'i"3:l1L;"DE}7231"iIIl§;*E"lL l\./l.SlBuilding, Bgiz:g::a§l€3:€i§_l§

2. '§l:€' géélnmissianéé;

_ 8r..i;'.§:a:_Ba:;gal<2:41€'?é£--:;:£:'ar:&ga§a Paléka, V' 2*-ll}R..§§l:3lr§,"73ar;gal{}§&»G2.; 3: _z:ls=vs:';'.::;rs¢:slr, 'l";>:i%:: ?l3.:::fz.§5':g, B:*§':;%1a.i¢__ 'B'a:1.gaEs::*::'5 Evialianagara Pallliel , §vEal:a;d§<;a§u:*a §ivlsi€:::l L ;8a;z:gal:;.:4iel §E§?%?€§E§'§$ €§"§* Sifi _:§i¢Ke§hav§ Reticiyl AQA far Rﬁg

-.§:ri'lE}.1'§£€anju:2§a Reédyl Saﬁazsﬁsei fa:

,§Sr:_§Siiashidha.:* Siiarmaéil 5423?. Se: R2 3: 33} :48 EN W.F.N0. 1?;'2G?;2:

BETWEEN:

%<:h.d£ocese of Bangalore, A public reiigious charitabie: trust By its sole Trustee Most R.ev.Dr.Bernard Morass Archbishep of Bangalorci, Archbishopfs House, N035, Milleris Road, Benson Town, Bar:§ai0§e~4E3. V" 1='ET13T1'_%§Nﬁ:--1?¥ 3 {By Sri Rupert 1V£.Rnsa.riQ, Acifnj AND:

E. State0fKarnata1{.a._, I H . . Rephy ﬁg Pri;f1<:1'pa-ISaﬁretarjgc A V = Urban De\{e«}o;::né1_1t'.De§.3:*'tmen1; v M.S.Bui1di;1_g, .B2;ng2{ir:rei~'€}:1_» ' " 2% The Ci:55fi;§i;i§1is;<=:iV}3;1e1:ﬂ V' _ _ Bruha": Bz:t:.ga1{5:.<§v-Ma3§;3:fg3iga:a,' P311126, N.R.S-;;::.a:*e, Ba::g'gi_'@r_e+'{}2';». _

3. Th-S $_€§ui;§}"'{i§'I::::;i:.§3§:;::€'%;

E¥EaE:_a&é:=;a§31g:3; 'Z3352 V' _ 8:'-:iL¥ia:---Eﬁagmggéare Etiahanagfara Paiiké. . E.a:1ga§a::ii;:..' EESPC§E*§§E§TS {3y"§sré"::a¢§:§es:i;:zz§ Reééga gag far my Sri E;§;\§,1?€a::§1:3:&a Reéciyé Szzﬁounsei fa:

Shashiﬁihar Sﬁazmadi 5&9. fsr R2 5: R3} « i§a%,%%if§;1¥e.4$2%3§ 2&3:

" .. Eieadi §'v§a.::':§ya§pa.? $55 Eats Rajapga Agsﬁ abaut §S 13;?

R/93?: Kunéaiahaiéi ifiﬁaga K.R.Pu:'am Hobii, Barigaleré Scsuih Taiuk. PETITIGKER (By Sri Rbhananjaya, Adm} AND:

1, The State of Kamatakas Repfoy its Principal Secretary, Urban Deve10pme1:1t Department, 'sfikasa Soudhag Banga1er€«€)};.'

2. The Cernmissionezz _ Bruhat Bangalors Mahanagara ?;11ii:e§ * -. _ N.R.Square, Banga10reE~.Q2~ " 2. u

3. Ths Jain': Commissionexj," V __ u --' _= Bruhat Bangalgnfé Mahginagazja Paliiiga, 3 Mahadexfapurfﬁ _ Banga10re~;';8."' " ' V 5}. Assista.n£--VRAé§e_§i:iE%:;Qfiiet§§1"«§_ ' t Bruhat Bangaviare §Aai2.am,§gara.i5é;1§ke, Heodiy.ASub~Dix?;isi0::',A ' ' Banga1§:"§w3;8, ' " 4' " RESPQNDENTS {By Sri M._Kes1£é*va Redziy*;=;%.G;é; for R1, _ V Sri ﬁ.i§IgI\Iar;junda Rggddy, Sxzﬁeunsei for ' 'Sr: K.v-$§'.E§a;;fajsi:n1:a1:§ Ag'é*:; for R2 8: R3} :32" §::;T:%,%1%;'3-~:.";4::§'§§vi%2a 3 :: V V' _BET'SF§12E3€:__" ' -.

é " " §*éé'Ers.TP.Es:£.§;<:éE3:% W5 5 ?"§«§¢i"%i§a§Ea§§:a% " ;§~'%EA.,§i%;'§.::*:*'K€%: Rsgég _ "E3aSg.2-'a:f;3.g::ﬁi§

-B.a_::Vga1é3r€-§4§ ".{Rs§.§3z SR5: E%<:§,der 9' " "E¥Eg's£"3€§C Urbaa %;:;f:*as%:mc"£ur€ iémiieﬁ, By its z'3:L§:'i§'iS:"§§:Z€§ Sigzsaéerjz Eifkfif, Ex§':::*&1i §Li"iS§1;f}aE':T: R3322. ?§"§§§'I$§§ER 248 {By Sri Uﬁaya E-£3113? Srﬁeunseig for Sri S.Mahesh, Aiivs for Mahesh 8: $3., Advsg) AND:

E. The Urban Development Department, Repby its Secretary?

Vidhana Seucihae, BangaIere--S 1 .

2. The Cemmissioner, Bruhat Bangalore Mahanagara NeR.Square, Bangalore, .

3. The Assistant Revenue _ V V Bruhat Bangalere Maha_I}2}ga;fa'1§a 2 ' 'Yalahanka Sub4~e_Dix(isi0§;1', Ban§a10re»4§*_n {By Sri M.Kesﬁ:ava-4Re'£i<iSr} V Sri D.N.Na_njun'd.afcci:dy§ £;'tj.'t'3;ii1nse1__fo: Sfi B.V.Mi1ra1i'dhf:ir, 3: V EN W,P,Nok:.9f3 ' 201:;-.%i.'A~. §§§ Sr: ;§é;es%§:§:§~; '&:'.e__a:eL H """ H 323 iaiie ,_EE~,P'a:eL.

Age<:§._ebeaé"3.§ j£€;%}'1;.S;, §;f3f§ §'§'9'a485§;V."§----5'%%? iﬁaézz Read? §i'\:'F§f :§_Xiee~:s::'e:f:.; '§Ba3§gaEia:;nje3--8aé},V x V' Evi;--'§.S:'§é;i?3,s $2: Eadei ﬁsssesw ﬁéxzee} e;zﬁ.3;:

VET Eiée Siaie ef Eiamaieka, Re§;a,b§ ﬁe ?§i;<::e§§3i Seeeeiargag iﬁﬁean Eﬁeveieezzleeé Segezimenég Vééiaea Seudheg Be.::gaie:e»£.}E, . 1§:Es1>oNm:N'rs . . . FETEEEQEEE 2% Bruhat §anga§::=1*€ F:/Iahanagara ?a§aik€§ :\f,R$Squar€.; BaI2ga}0re~Q2, Repby its Commissioner.

3. The Ass: Revenue Cifﬁcer, Mahadevapura Sub~Divi3io:1, Mahadevapura 20:16, Banga10re~48.

(By Sri M.Keshava Raddy, AGA for R1, ' Sri D.N.Nanjunda Reddy, Sr.Couns'e-1__for Sri fK.N.Putte Gowda, Adv. for R2 IN W.P.N0.839/2012:

= ..

Sri <:;.sum:1 Aged about 32 «yé21:'éI,_ 'V ' 4' "

S/0 K.G0pa1appa--j__ _ 'V _ A R/at "Na1;sh.aihr.a Ni§g1ya".._ ' ' ' NR1 Layimt 2nd3.::age, *'; "

Kalkere, irI0r<a'rz:a:v*u:V':3'<:sAs'z'V,»T 1 . - Ba.11gaio:*e%>i3;-- - _ j_j~ ._ __ PETITIONER (By S1-i 1:§s.M¢'§xéth Kgmazs? .aés.e1+;rs§; .....

Ssparimﬁgt " fR$:§2.h§'§§:3_§f"§i":£§§aE Seczreiary, Efidiiana Ssjgzéha, Ba;1g335§€~(}L Thé €{>§§_arn:s$ie§1e:*, ' Bxithai---Ba::%ga}er€ Eviaizaﬁagara F8.:i§<:€§ " E*£,R...§$e:§ua:'€$ ' B2'-,.:<':§aE9:"$»~QE,

-.'1"'§:e eéaéni C€Z%fi'§}ffi§$$§%1"E€§'} §v'§.ah§§€va§a.2:°a Su§3~§§x:§s§€:::, Byzihat §8§':g3;§€3§"€: Eéahaigagara §3§§§;€, Ba:":gaé§:*€~:%8§ .. .

E3} Sin "She Asgisiani, R€*e:€;3s.:€ Gffisér, Mahaéevapufa S::b«§:w;si0n, Bruhai Bangaioré Mahanagara Pahks, Bang'aIe1*e~éin8, {By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjunda Reddy, Sr.CounseI for Sri K.N.Putte Gowda, Adv. for R2 - R3} IN W.P.No.842/2012:

BETWEEN:

G.PerumaL Aged about 50 ysarss S/0 Govindrajg R/at N0.164. PNS Layout;

21"? Cross. Nagappa'L2;_y0u;t;" " : Subbayyanapalyg: E},::§f3,T1Si€¥_f1. g = ' a Ba.nga1(>re~43.___ 51;, 'V * , PETITIONER (By sri K.s.1v1ohiz1iKn:nary%Aé&.>' Q AND: V A' L' V b I . Tbs UFBQSA4D'€Vé1€?§f§€§;3:_%;u§§1i}$£'*{§Y§€§}?; Repby iis 53i'iCI'fE'f;ai§EQ ' _ V \ ..... 14 v A B«3J:§a1':a:*<5»-_{;:~E¢_f '§'§*:§; C1a:1é§i1is:~é'§@;:e:, Eiruiiai Eaizgaégia Evifahanagara E}g,i§§i€§ 3%.R,S§§;'3;:s<:,~V'8a:1gai<;:reV 'ﬁgs Jaiéigi Cor::::*:i$:3:i$::$r§ V Emiiai Eangfaiara Exéaézanagazis. ?&§1'%=:e§

1.'§§»a?:é:é:§x;a,g3Vu1'a S933-ﬂivigiazzg §§a:":gaEn::3:'€-'$8.

312$ ;'%.SS?,.,§€'ifﬁE":Ei€ {}§fiC€E'., Syuhat Bangaiare ﬁéahanagara '?3Eé}:;a E;§rEaE1a<i€%;af;;u§'a $'1f!3~§§"i.%'§S§€s§":§ ﬁazzgaiarség. §ES?§3.!E§§§%§"3'$ RESPONDENTS _4 V bj {By Sri E%i.Keshavs, Radéy; 5.653 fer R3,; Srﬁ D.N.Nanjunciareddy? Stuéounsei for Sri K.N.Putte Gowda, Adv. far R2 82: 3} IN W.P.N0.843/2012:

BETWEEN:

Papanna, Ageci about 83 ysara S/0 Chikkamadappa, , _ R/at 360.105, "Manjushr€€ '§\3ﬂa:y'VEZi.W_ R.M.Nagar Main Road, Ka1k€r<: Horamavu Pest;

Banga10re~4?». V _ _: _ "PETITIQNER (By Sri K.S.Mohith Kumar; Adiz} AND:

1. The Urban?Dem}<ipf;é.cnf---B.¢1§a,:i:11éz2'i;,. ' Replay its -- ~ 'idha:i:t"S0ux<fiha, "fa:

Bar1gés;1ore~f}1V.' "

Z T316 C9m§1_:isSian;:%::"~ _ Bruha: Bangaiore -Mahazzszggra Paéiks, N;,R.;§q::;a:°€? b-a._n.g'a§Q:*::i V" "§Thé :§a§%3ii i'i{;:z::I::§s$i$::€1:

' 8fu§:§a:_V4'8*a;nvg'éE:>_re Iviahanagara §aE§§€5 *- lX'Ea3Ea§9:%F::§§ as :1»: V €§ub~B§:azis§§§;% £'2~3.::;gai9r5t«i}'§»8A ' 'éia "E'hé;":$£§1i.§$::?€:1z:€ Qffistiﬁzz .. Siuﬁaigangaieré Eﬁahaaggarg Paéike, .. f » §yi2*:;1:;a:'§eVa§3'ura «S"m'§»~§i%;is§@2::a ' E»-2? :':§aE§:'e~é§8, : RE%PQEE§Ef*>ET3 {§y_ 3:: Mxeshava Reﬁdy, am: far R2, " Sﬁ Egéﬁéanjunéareﬁﬁy, ﬁsxﬁezmsel far A , 'Sr: K.E'*LP:2t:e Qrawéa, Adan far R2 8:: 3} 152 EN W,?.N0.40§ 2§12:

BETWEEN:

M/aﬂokuiam Shehiers PV{.Li&.a, A Campany incerporated under Companies Act, 1956, Regisiered OfﬁC€ at 515, 8"? Main Reaﬁ .... >7 _ 21*?' Block, HTM Layout, "

Vidyaranyapura, Banga1or€~9'Z , V Repby its Authorized Sigr1at€>ry _V Mrﬁhama sander, Géneral Manag€;:'§'*~. (By Sri Udaya Holla, Sr,Cosh3.§eI fc;r" " VV Sri S.Mahesh, Adv.) " ' V AND: 'V A L The Urban Déveiigpmefit Uep'artfngm?; " Rallbyité :9>'e:%'f¢t%1Qi;'~. " ' " » Vidhana S£>udha_.; 2 Banga1m:eeO"j:,_ H' "

2. The s_I{§i :1'§i :Ce:ﬁﬁé3é$"s§:s:1éfA; " --. ' Bruhai 3a1:gai<;2j:=:'E':<£Vahaﬂ§§;:a.1'a Paiike, NéR;Squa§":--f; Ba:(:;g2;1o:e3; _ 'E'h§._§§%Ssi.. R€v€V"1':-:.§€& Gfﬁiter, ' ._ Br'L2h'a:_ Ba:V@gaE0r& Qiaéagagaza Faéééis, . Uéiaz :aV}*:aE.§:.4§::1§3-§év§si£s::, §ESl3QE§§E?§'§3 §By.ES*:i"'3Sr'E.§{e§i?Evé;;ré Reddyg AG.& £5: R13 Sri B;?*I.Na_:ijLm~d.a,:eddyg Szzcmmsel far ' :Sri K.?€;E'ut§:_e §G'i§?'§&, gigs: Em' §.2 8: 33 * :f§§..:%;=;.?f2'€as,5g?~23 2332:

VA 43:2; §:\§3;EE§&§i"}§3':8., '%EJ;'{:; Essgéﬁ E¥E,$@2*§n§:a§pg Aged a§3z::u:: $3 yéegs, V. f'E'f£'ﬁ(3EIER V ._ , E:;§f;:'8j:aga;;: Ba§:.g?aio:"e»38. £333 Rig: ?af:a'€hur 'ifiﬁags?

Varthui' Hash};

Bangalere East; Tajuk PETITIONER {By Sri Padmanabha Mahala; Sr.Cm:Lnse1 for Sri S.Shivanand, Adv' for Law Assts.} £.1..N.._12= L The State of Karnataka, Repfby its Principal Secretary, Urban Development Deparf;m.c':m:

Vikasa Soudha, --

Bangaloreﬁ 1.

2. 1'heCc:emmissi0r:er, __ . _ _ , Bruhat Bangaiare Mahémagara I3?af%iké;. : % N.R.Square§Banga1<;>re~O2;' 1 Repby its COII1ffiiS_Si0I1t§f;.V' ' V

3. The Deputy«~C0mﬁ_1i$sio:_1s:r§ _ .

Bruhat Bahgaisjije M'a$hai':é;gara,§'a1'iké, Mahad€Vapi1r_8L'St1ibg£}i.x?i3i<3a.L « ._ V Bangg;1e:~e948,;5.' ' * " RESPGNDENTS {By Sri M.KeSia_a§'a .Iiecl:&y,'[':%_t§£%.,'i;gr R1? Sri D.N.Nanjan.da Raddy, éirﬁqunsel for Sri K,N.Putte Gowda, Adv; ft;r~'R2 8: R3} :35: xv;?.§é§.5£352s ié i.2:

Sré R;ag:;:2;:j., 'Sig 1a:s;.M.A%§,Ra§ha%::€§shf§3a Eaatéﬁjf-gz I j ' " -- ._g%;'g<§§ a3;3s:u.2.:i: "E2 yaars, A ..E-§;'at'E'=E.:3,8§.§, 3%? Grass? T2353 'E~J§a_:i::e Q€§€§"3C'€ Caiezzyy . . . PE:'§i'E'Z$§¥ER ' " Sri Faémaiiabha Eeiahaiﬁg $::€s§::§s: far A , Sri Sﬁiiivaaianai, .§$.§"€?. fa: Law ﬁssigg /s §% A " -.

5N3:

, The Siaie G? Kamazaka, Repby itg Prizzcipai Sacreiary, {khan Devsiopmem Department, Vikasa Ssudha, Ba:r1ga10re~O 1.

Bruhai: Bangaiore Mahanagara Paliiéié, . N.R.Squar€, Bangaioré-62% ' Repby its Commissioner.

The Deputy Cammissioner, L Bruhat Bangalore Maharxagara P'a§ikeV, Mahadevapura Sub~D1"«2:'.§i0n§ <'"" = Banga10re:--:~48* V - 'RESPONDENES (By Sri M.Keshava Reddy, A_(3A'f:.)_r Sri D.N.Nanjunda Rgdrly, Sr.Co1'm;se_I f9'r. Z Sri K.N.Putte Gowda":;VjAdv, for R2 & R3) «V IN W.P.NQg12(§4»./:2(}11:g§: ., Bsrwnmﬁz;

S35': K¢Naray§'a;n§ R¢3d5'<§}{' SE/G Kaxrerappa " ' _ ﬁgsé ;:E_;§0:;%.?Q jgeargg '§2g'as: gﬁqgaiméif, H 11111 A ' , Sgpﬁuéasi .%§'§1€A€J';fE§ f;€a§19_{E"13EiE;. _Baz':;:;9£':2r€--3'?. FEEETEGEER :33: §:§"§€agg:1a:§':_::;:?§i. mm} _ 'agszﬁz "nE'§:é:.§j:'$a:1 Qsafeiagmsgé ;?f§€:::a.:'i::":&::€;§ R:~:§;,7:3y is Sacyséazgr, iéfiiazia SC}L:$%]-§g' .. __}%33::g?3Ea:"€~§3E.

77:16 CQI{'i"§f1"§iS:3iG1;E€§",, §3§::ha:%; B-E:§"1§§;?i1€%3'°€ ;§&ﬁ:*i€3, >R.S:§&ars% E323.§2%§j3§£?i'§,

3.' ﬂiigiie Asa. Ravﬁnug Qffisey, _ Br£§f:=3,i ﬁaizgaizsre Eﬁahaziagara ?aiike, 1fi€3'é'S::b~£>i:%3Eéi;3:19 f$Ii3ai'1a;ﬁe?apura Bi%;1=$§%::;z:, ¥5aﬁga§are«%S. ' _ Méﬁesﬁava ?. sﬁfiik for R._ZL.. 7 --;'§'sfan 1__m:i' :.v,1>.:s:jo.3;%2am=§%%;"' '»u\_"<\\_"~_\4\\"\.;.=. \\\;\§ss\sgu»s~s~~~s\5_ss-l\3»§-}-

EN 'W.P3I*¥§.i2G3 2§12:

BE'1'W'EEN:

Sf: K,Naraya:1a Reédyy S/<3 Kaverappa Aged about 270 yaars.

R/Kai N0' 14?', Oppfulasi Theatre?

Marathalli, Ba.nga10re~3'?, (By Sri Nagaraj G.H. Adv.) AND:

I,' The Urban Develapmeni'Bep.2::'1:::1¢f:f? , Repbyits Secretary; " ' - } Vidhana Seudha, Bangaloreﬁl.

2, The Commjssi0né§§f,_';'. " Bruhat Bai1_ga};g3'r_:3 N.R.Sq_11are §"Ba:1g;2f1Q:'c.._ ' ' " « S. The Ass%:. ~E€iev.€1%':L2.'{~:~ Bruha: Ban galezfé ' £!{1aVh2:,n.S;ga.:'a §a1ik€, W1m:e£:e1é--$ub~B:v1s;en_ Maﬁa ij€Vapiif3 Qiaéfisiévizg Sa;r:,i§;a}o':&~é§-8] ~ A V §ESPQ2§'BE1'~I'''i'§ " gs: ;%,:t:.i'<;;=f=,s3~;:ai~s,::a Raddy, AQA £9: R1, '=$ri*BJ'€ﬁanjuxidaéeédyﬁ Snﬁsansel far 3:»: :{;;?§,§u.g:eV':;§w::a., Adv' £3: R2 3: 3) 213%: Wfeﬁéﬁiéé 2:312:

- V ' "§§*ii?~1's§*33:;E:s:§'s

-. 'Pz::*ava::}<:ar§. ﬁajscis Qiérgtzéieég, .Ba_g5:Z::g its reg§$t€r€é affizsg 3%: "-- §*§é'E3%;'3_* éjigasf Raaﬁ, A ~ .' ..;8a:':gaEe:"§~«/3&9 9;§§F;33s* 23% Bsggéjg iéagggiﬁg E3i§'€{"f£G§" §2!i:t':'Ear::Z R,'«:h{i1§i:3€ ?E"§°EZ'§ﬁE€E!§R .2 %1>'r%._:>r"1'J:!f:$:)1\m1=e;V» é :1 T ? W' lb'! (By Sri Uéaya 'E32133 Srlﬁeungel fer Sri S.MaI1esh, Adm} AND:

L The Urban Developmsné: Departmémi, Rep.by its Secretary, Vidhana Soudhal ~ Bar1gal0re~O 1.

2. The Commisslonsrg * Bruhat Bangalore Mahanagara_P~allke, " V l\I.R,Squ.are, Bangalore, "

3. The Jami Direcmr, Begur Sub~Divi,si<:»n, F_ ;

Bruhat Bangalore Mahana'ga:a."Pa?lik6.,V a '\ Bangalor'e~«48. " 9 1 RFLSPONDENTS {By Sri for . ll Sri D.N.Nanj1inda,.éedéiy',-V._S.r.CQuris,elAfor.» Sri K.N.Putte c:;9wda_,Adv_. 'fo1'*R9,& 3) IN W'.P.lV"os."1':92'?ﬂ '2"'i;12»T.8§'+2,i"3$ X2012; BETWEEN: ' _ -

E? Sri §;§;v§§l"§fa3flE&§E§§E' Si"<1¥'«::3F% éllsaapgseal -A .

" ailiauilsﬁ? jgxeass S~.:*i ?{a%::17=a:€§::::§_}1:'a§§a E'; ,5 :3» i2':l:::::3;L;3§;;:

Agsé 3.lT§iZ"i§§':"..E')? yearg 33:1: :*;'2:'%;: 'sfarargashi <33? V, Qjzzske Tléémmanahalii 'ifillagﬁl =§j;ajAi;'Q%32:€§*:€li};§3l§7a ?@$:, Egidarahglli 9 8a:1g2_la=:::r€~3§, E%ep.'0j; {%?z5':_ Ebléer ll 'Ei'§f.Tl"l{§I?§3.S Evlaihawz 35;: Ex: §.%{.'\§,l'§a:l2€w§ égad a§':;:2£; $3 jgségrgl Rfaé: §*~E&§~3l §:}€V8l§§1§ ?§a.?:aL %'§*"<* Ne. 7:31, Rssiéﬁﬁsg? Raaé, Baragalaré-25. PEi{'E1'IGNER$ (By Sri G..S1:resh, Adm} AND:

L The State of Karnataka, Repby its Principal Secretary, Urban Development Department, Vikasa Soudha, Banga10r€~O 1 .

2% The Commisaioner, _ '~ Bruhat Bangalore Maha.n.agarfa- --P:;1j§*k€; --~ .. _ N(R.Squa:re, Bangalaré:-__Q"22,. ' --. , Re:p.by is €3o:11missioneii '

3. The Asst.Comm_iSs.i0ne:*; _ -

Bmhat Bang:"s£10i'?::.L .E¢'IahE1n2:ga:'a Pa,i3iEé§€:; - MahadeV'ap1L:'éL_S§1_h§.Diui:.~s.§d'11.., ' . Bangalore/11.8Q«:j_"..V » QRLESPONDENTS (By Sri for V' Sri D.N.Nz}a;;ju1x*da Rveddyg 1Sr;.C0~u_nse-1 for Sri I£.N.Puti;e G_rowda,'Ad1;;' £915-R2._.& R3} V IN W5g;N'o.%3o2f6 '»:;Q7'12: ' ;3§aE ' . - ' S E :3' V€':1kat;a'3i:b§§a Raﬁéy, égéé a3.::>Guf; 3$.~§?€3.1"S§ _ ' 'R/a?': ?~Es,j3$3,.. Qrgsgn " " * --.§(§;{,1'af8;¥},€S§*':§§8VE"i Eﬁagas? §:f;K?.§'~..é.:::a:: §\Eag/3.: E3953 ,§:;:::g::}.é3é'€-$39 §§f§'EZ%'§§E§ER V% V.:j3§3_,rfs:-5: '£?'e:1§a:es§2 Fsaiwag éﬁvg} 1??"

15$ SEE:

1. Th€ S';a'i*;€ ef Karnaiaka, Repjby its Principai Secretary, Erban Deveiopmént Bepartnient, Vikasa Saudha, BangaI0re~C.*1,

2. The Commissioner, _ Bruhat Bangalore Mahanagara P3.L€1&<e;;_"T ~ ' N.R.Squa.r€% Ba.nga10re~O2, 3' The Asst. Revenue Officsar, u Bruhat Bangalore Mahanagara__Pa};:K';:g_ Horamavu Division, 'A Bar1gaIC»re~4~8, RESPONDENTS {By Sri M.Keshava Reddy, AC~;A_f'or R1,:

Sri D.N.Nanjunda_Redd.y, S' r.Cou'r,xse1 foxﬂ Sri K.N.Putte Go§vda;;sAg1v,v 'far:-132 &_R3)'* "

IN W.P.No..--

BETWEEN; -- ' 4 Sri K.Sampaf;§;;?

S/9 D.K,rish1:a Efgdsiijgg' " ' Aged 3.3ji}Qu{'~82 }?€3f':3,._ _ Ni-T3, Eféii "F '.3? :C1*s:3.s$g 135% 33331:, '~.fB€h::«':..é ?::*1f€€;«{:3;;§;'i?€_I"f,7 35211901 2?? E;1~:§:v:*é.::_af;',ga,r, Baé?.g%a£§:*&-"3%';..__ = ?E"}Z'E"§':$E%i?ER V VV 53y Mf$,Rajési; gsgjesig iéévsg W " " _ s E. Q Siais £3? Eégarziataéga, Fégspabfg éis S&€r€'%;a:°}a ....LE:ba:': Bevséagmsm Sepaﬁmeai, Vééiasa Seurﬁaa? 8a:":ga§§:*€é~§2. 188 2' Bruhat Bangaiare Mahanagam §3a§iE<:.€, NeR,Square, Banga1ore~G§;

Repgby itﬁ Csnzmissianer, 33 The A331. Revenue Officer'? Bruhat Bangalore Mahanagara Paﬁke, Mahadevapura Zone, Bar1ga1ore~4~8.

(By Sri M.Keshava Re-ddy, AGA for R1,", 1 Sri D.N.iNanjunda Raddy, Sr.Counse1 f'or1__ "

Sri K.Krishna, Adv. for R2 8: R3)" A IN W.P.N0.3484/2012:

BETWEEN:

L Sri L.MunisxVa1fﬁV§f VV 3,20 me Sri L2;é1k1§;ih1na,;a§1 " Aged abou_.t'€8..yé-a..rs. V V' 'V ' ' ' R/at No.3EV}8, Raliiv 'EV{QVaci, V K1" iSh11.a:f21j .ai31V1ra:'::: ;;.F?;_XL--e_f:§.i<V)n § ' -~ . V Bang;:Iorew3€vV; .v 2; S:ntT.§:1.Saviihraﬁ::j:a Aged abet: 55_y€Vt1.§S;. "

W/Q E-3:1 L.M'u::is*Nam§?.

R,;5a_i: N@:;.'%6§;~'<, Rsgiv Gandhi R{:aé§ V V' _ §{;1i$?:z:i5;L:ag;:apx:§a:;:V Vkiéiierzsierzs . Saa,:2g::--2§8r;¢~--f3véi';«. 3; " 3§!f;"§f£'»'ifV.VC_V;;£';:;iE§§€*V:"$, :3;1?rVspr§_e;:$a::§s' '€§§e:n::z:e:*§1 _ %~§s$%£:1g=:?{s iffice 835 §\§a.3§32.g E5' §"'*§:*:;~i}:*';'L. 81?: C3 M2332, L V 2%'s?%.L {E «Vﬁiagé, iizééra N&ga:', " A .V V' ;'*§§13;::;.>;5;§::,>:*$~§E%% V"R$V;2;'7§§§ :ii;§ ?re§:":"€':G:' ;3'gi:.EEf§.$%:a:':2a§:jaya Raédg: ?E§'§':':Q§E£§$ V V VV€E§? 1%:/§%R3jesE3 & Rajesh, ;%.ﬁ¥$¢} r{ﬁ:éi5G:§'ni§r§:;§ " §§:5Tw§E:§;s;': ..

.é.N'E:

1 Tbs Siam a::vf Kamzaiakaﬁ Repéby its Secretary, Urban Deveiopmﬁrrt Department Vikasa Soudha, Bangak3r<=;--Oi.

2. Bruhat Bangalere Mahanagara ?a§_iI:~«:»€,_ N.R.Squa1'e§ Bar1ga1or€~O2? ' Repby its Commissioner.

3. The Asst. Revenue Officer, _ v~ Bruhai; Bangalore Mahanagar:i2??a}i.ke, Krishnarajapuram Sub~DiVisi0:;,n ' ~ ._ '= Krishnarajapura. Zone] ' " ~ ' Bangalorewwg "

4. The Additionai DirectorAV'faﬂv§: Piapniﬁ.g_, "

Qfﬁce of the Ad~'ii_:i'_0na_i_Di:"€ci01*.1'::av§{:1VFlegnning. N.R.Square,'VBB1\§TP,__. . ' ' Bangalore-::~'O2. V' '~ ' RESPONDENTS {By Sn'. M.,1:esm{x'r;: 12$-'t:;d;:, A;GA fm-' :e:; Sri D.N.N:anjunda'.L17{ec_1<i;3I, Sr,Cio_u.nse_3 for Sri K.Kri§hna, 'Am. 'fr,fr.A§R'2*;, &'--;s;3} IN w.p.Nos.3i'58 %59. 72c:)';.=. 25" "

§3_;gé;§:7 §f;9,f:%:::1':%:%sVT.{§?j.. Limiigd, A Qﬂiiigaﬁjf'§§}»€Z_Qi';}8f8;'C€d uﬁéey ' €323 €§:;_mpa:?,:es----;:'¢::; it§;3@ and 3i:3,22'ing"':£is ﬁsgisisraﬁ afﬁce 3:

. 3;?/' 3, {fa':::§§3e§ Raad, B&ngaEGrs«%?, _ " 2 :25 Managing §::*'€::f:;a:' " éXE;i;B;ijz:'2_«§Qh::' c e , §E'i'I'§'E§F§ER ___ {§y ésgiigsﬁsgi Legai Liévsg} £62 £3323 E. Bruhat Bangalere Mahanagara Paiiiia N.R.Squar6, Bangalore-Q2, Repby its Csmmissioner.

The Asst. Cesmmissioner, Bmhat Bangaisre Mahanagam ?ai_i1»:.e,__ Mahadevapura? ' ' Banga1or€~48a {By Sri D.N.N'anj1mcia Reddy, Sr.C:oi:x_V1seI fa: 2 V Sri Prashanthchandra, Adm} "

IN W.P.Nos.34644/201 1 '35c§7o;z3]V2o'i'1 :_

Sri C.Dasara§jha:Ran1i.    " 
S/0 Sri C.N'afa§zaiza:*_Réd.dy%    V '

Aged ab0ut.V39:_yV¢:_ars; ' .' 7 ;

No.44, 2"? Crass['£%h.uv3r;€$:hvéJa:ri..Nagazz C,V.R:3man -. " * Bangai.0r€»E§3. " V" M Sri €,BaEé:£:_:§sh:::é .R %;:~¢:1f:;:;z,:_'1.=V S/Q _7.3.,ie Sri Ramwzhaéidra Reﬁdy, .:5:g€::§ a'b"<;%;;i 84 :;$ars., ~ ., §\;'e::~';§:°5:, 5..;?='.e£ai:i: Raaﬁg Eﬁuvayzeshzvazé Eiagarg . €;i';%'_aE€ama::.}$'agarg S:i'_4L§é?iB§:8;ﬁ§g.:§s§ya R€::§é§,::

>S;1::%"Sr§"---M.ii":';1Pii€:hi Reédg £%.§€d aiééiui 4% yeaéfa 2" 3::1€;;3a:*::paerQa, éﬁffégré, E!ziSh3;::a:3ja§a Reédgzz '"E*'é§i':ia:2$r$ 3 &: ii azrs 3*/aé; E'§0g8?§ 3"? $3333;

Shtgazazzﬁshgygré Eﬁiaiga/:2 363 ifﬁf .RE{§'118J"} Eﬁagar, Ba::gai{:>r€-93.

Sr: Mugaﬂa Bhaséiar R€&&y S/0 Sr}; Mﬁama Raghava Reédys Aged about 56 years' N0.A~3% Evershine Tropical 2036; N098, Doopanahaﬂi Road -

HAL H Stage? Indiranagarz 1 S31 BangaIore~O8. _ (By M,fs.Rajesh .3: Rajesh, Advs.}' u.., AND: L'

1. The State of Karnataka*,«._ Repby its Secretary, _ ~ .

Urban Devsiopment Deparirneni, Vikasa SOU.dh_9,._;.E)8;1f1gE110I'€~*j:§. ' ' ~

2. Bmhat Ba;1ga'iaréV-Mg.hanagara."'Pé;;l:ke:--,' N.R.Square,_Bﬁa.n;ga10fé-02;.' .. Repby. iéts CVi:351';'1II1f;L'i'§S3}';£')I'i":'.7'.1">."-. '

3. 73:6 Aéisi. FE{ev<=-nfu.,:s:{'"C}ﬁ"i.r;'ét;__ " __ Bruhai: Baﬁgalsifs Exiéhaizagaéa PahE«:e§ Mahad€v9{p.;:raVZone,"_ "

BBMR Bangalgre--é;8. '- RESPQNEENTS 'V {E33 Sri':L.E:\:?§.IéZAe.sI1'&:r& Reé'V<::1"§"," 95:35; fer RE; 2 Sr: I};.1§LNanj:1::d3"Reddy:, Srﬁgunsei fer Sr: :§:z§;':>;zt:§':3¢a:gda§ Adv. far R2 5: K3} :3»: i7£?2F;~§\E0..-_3'?€3§ 2912:

" " '}3E'1'§7'i?EE§€:" "

"'%J.:;§;::~:§;;::a:;

% _ 9 Eggs 1?'5:§<:a%a§{r:isaa§pa§ _':'5:._g§:_€'; S3 ysarsg 'féifai C«aa:::'ga;*apaE':;;a§ A A " '~'Eai3g&ﬁ".3.pui*a §'§§:

K8_ﬁ3.§£S.p':}i"'23. Eézzizg Bagel? Baﬁgaiafaﬁiﬁ : ?EE"E'§§@§€ER mi\»~ {By Sri Suraj Gevindraju, Adv. for Anny S.Shah Law Firm, Adm} AND:

1. The Urban Dévelepmsni: Bepartment, Rapfby its Secretary?

Vidhana Soudhsg Bariga1Qre~Q 1, 2g Bruhat Bangaiefs Mahanagaié;-<_§Pa1ik€%§. ' N.R.Square3 Bangalore?

Repby the Cgmmissionezz 3 The A:ssLRever1ue OffiC::{:_9;"~.. Kgngeri SubwDiv:ision§ ' ' Bruhat Bangalore Maha;1a;ga.:f:: }_5a}ik:§;~v .' V Bangalore-48.

(By Sri M.Keshavia 4R€i§1V.d.y,"A';(}1"L;'for R1; v Sri D.N.Nanj1£1daréddy;"--Sr.C£5.i11isc:lMfor= V Sri K.Kﬁs1}1}a, 3fg)_r R23 8:, V3} "

IN BETWEEN:

3:2 f\Ei::e§'::r:aT'Ani%aiE:::: .w§%;§g::r,;::;€z: §Q§"'1§}., 82% E¥gi':::::;:éé'é::2 ',.%gfe¢;i":.ba::: {%8§;é';»::sa, ;ia;:.E:;2;2::.,:;~..E'::2;s;.g::~as:, Bar:g;a§are~{} E. L' * ..

{ﬁg §:*i4 'Ei§¥Efa:.gé§°$@_§a§ Egﬁia} a%:§:_ H V' 'E§':€ {§:'§38;f: ﬂ€v€E{3p::2€:1i ﬁepsarimena " -~E€ep;§3§: 37:3 $€%Z§"{%'E3J:"}?, Viéfgazza Sssugihg §a{:§,{8;§Q§'€~@1

- EEESPONDENTS ?§«'§'E'§'§§§'§ER E65 2 '?f'h€ {Z$:E:::§:':"5s§e;2$:*, Bruhai Bangaigre Eviahanagara Paiike, N.R.8qL:ar€:, Baagaierﬁ, 35 The Joint Canimigsioner/' Subordinate Cammissianerg BBMPQ Mahadevapura Divisien, Mahadevapura, Bangah:>re~48.

(By Sri M.Keshava Reddy, AGA for R1, Sri D.N.Nanjundareddy, Sr.Counse1__for Sri K.N.Putte Gowda, Adv. for R2' IN W.P.No.1811/2012: ' BETWEEN:

M/sﬁiddi \/Enayakéa';Efntefpriscs'; a A Partnership_ _ ' _ __ v Registered office ::t"_N0.'1--O,f 1;) ' Laxminaraygmé;V ;C'br1%::g1¢x,.,_4" _ " " « Palace Road, Ba,1 iga10§%je¥52;»._ ' _ By its Pa:i:;ne1's Sr; ~;v3:<a:.r;n:;%_:a----pa: ; Sri P,A$h'w§1n P3; aggdfiév' '5'$f_E*a.:e:--~L PETITIONER {By Sri '1_'._P.'€§i§%;&e3:;a§:';a:;§ia,A;§.ci'§*'.'}V §V:f::§:3::V'§1aé:§§E.c%€ Eviaéiaﬁagaya i33.;%»§Ei$§ E{';;§<:;;:;a;f%-:; Biangaiera Reg§@3:_ i:::. C?3fE}IE:iS$i{}§i€3:1 " '«_2;"'"Ef?}; e 3l$g1§R&x'&::u€ §f§ic€:'. » Bfahaé Baﬁgaiasa Evéahanagara Paiékﬁé ' --.AE>i§3g";:r Sub»§}ixé5ia::, Efiazzgaégreg " zﬁasgisiazzi 3'.}i:°€é::Qr {'E'§w:: ?§a::I:§::g"§ Bgmmamahaiéi 233165 Byzzfzaé Z§a§:g,:;1Ee:"€ Eaéahanagaig égaiiiiﬁ, g§ﬁg8E§§ff.

' n EsP0NI§Emj;rg"~ " ' ri. Siate s§Kama?;aka§ Dspartment of Urban Baveiapmemp, Vikas Souciha, Bangalere-«G1 Repby its Secretary, : RESP0NBE1YV'£'SgL' A' {By Sri M.KeshaVa Reddy, AGA for R1, Sri D.N.Nanjundareddy, Sntiiounsel for b Sri I{.N.Putte Gowda, Adv. for R2 8: 3}" ' W.P,NG.18O:4;'2O}l is ﬁler: :;::c1e;~';:2;ft:a:1es 22i§:;&:2:? };~;f:1»;e'* Constitutian ef India, praying Lc:V_VL§:y_1Aas:.h "tint-e'r1Vo1iifi<é3i;ié:é1*1dated' 3.22010 passed by the 1% resprjndent Vide 'AI1i1€Xt:I1'€:-E and €<:>r1sequent1y' impugned C_ir<:u1ar .d9:éd 'Zé2.2G1'1*vpas.<3éd by 2nd respandens: véds Annexusfe¥*Pf and _:h'e:.,_ §.rn'p.ugned notice dated 32520} 1 isgugd by 316 3:d";:gsp011dé;ni, *v'it1£::f£~.\,n;3eXure»B and etc. W.P.N0s.361:28 & 36'i'9?'-,/.201j'1, 'are fi1ed ';inder Articles 226 & 22'? 0f the :C'C\'I.1S;Uiui§.QH; of: .,p:*aj:;?ir1g to quash the notification dated 23[§L'1§3.2OO9':.;_3assr;§V.by thé is: respondent Vida Annexure~E and Q(>né'éq:__1ent3.y"-.:he__Ciréu1ar dated 7.2.201 I passed by 2nd resp0ndent"t.?i-dc Arnextire-~CVé1nd'§the impugned notice dated 2,920} 1 %x:3':*s'u:*--<i by this; 1% ':*espon:iéi1t*2ﬁde Anne2<:ur€~B and etc. w$Pv;.Ns's'34643j'a: %:5448"3.9;'2;:m are fihsd under Articies 226 :3: 22'? Qf " {be M C{;:;S{§i€;_%:'dn__ " india. praying its quash zthe nazificaiian déﬁggﬁ 3.2.2O:§3"v1T,§I.e A.nnexur€»F and Notification ﬁateé 3Q,:'3.2€}_1--4J vidf; 2'i\::_:1e';.>s;:a::*e~G passeé by the ES? I"§:Sp{3I}d€I'l€ ané eic.

is ﬂied unéez" Esréésies 225 5: 22? @f {E13 ~.€s:ms%.£1:u:i_ve::.. szaf §3f:<:i§3. gsiagxizzg to quaﬁéi {he naiificaiioa iiateﬁ xfiiié -.$;:3T;:¥:;§§::.:'€~F anﬁ 5'3G'£§fiC3ii€}§"i dgisd 3Q.:§,2{}}C> Efidﬁ z%,:*::::<§;%:*:;;*€»~iI3« §;a:5s:§j»:§'§§? tbs I'€S§é;%E'i§€3TEi esné Eiﬁ. '*:v.§;g~s'¢§;,3484334652612 2&3 ﬁieé ands? Aréiséss 225 $1 :12? :3? :f:;% Qensiiiaéisﬁ cf India? §)§'&}?'iZ':'1§ :0 quash {E28 impzxgnsé " 'ﬁiziruiar ﬁztzeé Eﬁgaiiééé afiiéii E§fiE}€X%l§€'f3: isgueé §3; §":'3S§{}3'?:{§x€}T£ ijfgzg i::2§:;g:r}€é d€§':a::$1 zzaiicé §.a::°:§ ;?;?a?.2%§E isgueﬁ by ihs i:j'€_-:~:.;§€;::*::€I$:1€ viéée Eagzxrzexura-B 351$ sis; '«Af,?.NG$.3%'?38;'2:i31E éz. 34~Z?I}':§;'2i}'i E are ﬁieé §11'1§E§" ififiiiiiﬁﬁ & 22'? af 3336 Csrzgiéiuiian Qf §ﬁ&§a§ prayéﬁg 225:: qégash E236 «~{?;8'{§§iC3;'{i£3EE sﬁaieai §2.2CI§§ aéée ;%:z::eXuz§w§ asgtaci iﬁércuiaf éaéaé ?'.2~2%E E viéﬁ z'%:2::e3X::r€:«;€ 'E23? $326 is fﬁﬁgjfiiliéﬁiii gné £i'§C. 18'?

V:siP,§*E:3s.3'?8§§~8i3?'j2fZ§EE are filed under Arisicies 22:6 &:

22'? «sf {he COﬁ§§i1i%.3£i€):'1 Gf Endiag mayizég {Cs swash the noiificatisn dated :2;3.é2g2GOQ Vidfi A:::ne>:ar§~E, corzsequéntiy Circular ﬁaieéi '}".2.20.':} vide Annexureaﬁ passéd by the 2:15 1'€SpQ§1{i€f:i~3§'Z.§i."f.h€ impugned neiicé daied £5.?,2€i}1i isgued by r€sp0nd¢13.fE§.Q;3'$7155:

Ann€2<:ur<z»B and sic. " " ' W'P,No'3?O82/202: is fﬁed 'E.J,1"1Ci€I'm§I'i3:C1€S 'iJ;';2;'€--§:8: Of thus" " Constituiizbn 0f Entiiseg praying £0 quash"tI'1¢ '.:1oi;ifi_<:é;:i_e:1 "dated 3.2.2010 'J?§d€ An:1eXur€«D. Cor13equen§1y Circguiazjdated 1? ::2__._2€3;}i wide Annexurerﬁ passed by the 2114 respondent and the. imp-*.,1'g:1é{1._V notice dated 16.8.1201: issued byv':'e§ponde;:f Nag'? 'i%1'c§e.,,{\1:n¢§x11re«_VVL.

A and etc;

W,P.N0.3?Q53/2011,15 fi§6d a:i:c1';€3f §'ﬂ?1:iC1€S 2293. :22?' of the Censtitutisn of India? praying iﬁe quas._L;, the notiﬁcation dated 23.12.2009 wide AnneXure'~Ei[-na--5Séd:. bj/'..VgV:h€r€sp0nd§:nt N01,, consequently Circular dated 7L'2.2Q IV}:\:'i("'1€v :"xrjV11c?2?;ure-F passed by the 2nd resp0ndent'--av11d t1i'€""i--ni'pL1gned n'ot.iCé: dated 18.2.2011 isssued by F6SpOn§3€i7i5£ N03 =x_Jidc:~ ,4.\:v1;1I1'€§;'T.§1E?€'f~--B_'fE';;f1'Ci etc. W.P.NQSL36847'15O.,»'2O--1f};,éreﬁléd under Articles 226 8: 22? 0f the Cor1stitu.1:ié'r1.i'3';)f Irtdi-a,"v;d;*aying Vito quash the notification dated ;?;3.~32?;:23Q£':%; vi<:{£?;i.; 2'Xnie::Xure~E';"r:<:¥nsequenf:iy Circular dated '?,2.2011§?jvide An:iv¢:X1;r'@:F';)2i;:~:$eé by the 2:36 respondent and thé impugnéd':1a:3iic:3'dated-AL28;2§2G 13 issued by respandeni: N83 i«'id€ §z:neXu§€~B' :~1;ii:f_€'i%;;.._ '\?'§?;?.Ne3.u3§S@§V~§5f.2Oii ass fﬁsﬁ undsx Aﬂiicieg 22$ 8: 22? .35 3&6.»'§::C%?z'1Sﬁ'{i1€§OEi"~~€?f' Enaia. pf3j,7'fiIE§ is quasi: {he zlsiéfiaaiisg d'a.éieCi"vL--3V;2i.-$;{3E€E.. Viée s%.i£f:§><:u:f€~»D §a$se§ by r€§§€>I1§€1':i §'€@.Ea rc§32§i:-:s:§ue::1€13:aligfgézlar éaéged ?'.2,2Q§.1 'i!§§€ E':I}ﬁ!3XL'zF€--E §3sse§ by i:3:s__e "2%5i ' r§s«;>gj1:a"E{3::{_. aﬁd figs if12§i};gfIE€@ netita Qaieai 23.12%} E is5:§::: ?€8*:;~s::t:3:§:2:': i'€0.3 Viﬁﬁ A2:1r;€X22§e~z3: ané sic, "w¢§..:;§¢.$$§§4;2@:: i8 fiiﬁgi Linda: Aréiclﬁe 22$ 5; 22:? cf me C§:f:siE;:ui§§:':j_ Sf Ezyéiai, praying is Quasi': {he natifiataiian dazisé " '23)E.3,,2:$5§~ §3a3s€§ $3? zsggezzéeai V}i§€ ?sz::'1&§x::;1:°e~F § §§1éss§%2e::i§§;* §%:rc:.,2%a:* datssé Z?.f2.2£2E§; vide Arzzzgxzzra-£:' pgggsﬁ by %;E'1<~;- rssgsarzéerzi Ejié {E16 iIE"i§Z,3g%1€§§ noﬁaze §8.€€ﬁ 93123;} " __ "i«s?s:::g:»ﬁ E3}; :"*$s§e1"':.é§:;1i E'Ea.3 wide z¥'::'::';&};::;re--Q ané (E/'€33. W,?.EE§@s,3§5E3--2»<§:;§2§E} age fiigéi zsriaiss" A:z"§:'€§§s 2:56 53; 227' 9f the {:a::s1:i?;21:;i@n 9? énééa, pzgyiag is quaah 'ihe zéeiiiésaéien éaaééé. :2:3,§2e2:€$§§ gsagsgai E3}? 3*? zegpgzzgisni :ré:;€€ A:::;<3§::;rs~E§ f:%}3'}S%f3€{Li€iE'E:§}r' €§:"{:::Ea3i {E333} ?L2..?;Gi§ Véaés ﬁ::§:1€x:::r€:»F g3assE%<i 'Q5; 3158 Like Zed respomien: aoeé éoe iiopagaea oetéee daieii ?',§.2siZi': E issued by resgaonéeoi; No.3 vise An:1e:>o;re~B aad etes %V.P.No.34654f2G} 1 is filed under Articles 228 $2 .of.:jhe Constitution of India' praying to quash the Cireuiaf riated 232.2011 issued by Respondent N052 Vicie A:1neXure¢;;§j"qL1.ash"::he* _ notification dated 3.2.2010 passed by 181 responderﬁ A:r1neXure~B and the impugned notice dated Iﬁfﬁs,-2if_f:Ln1V issued -, responeleni No.3 vide A:r1neXure~C31 and-e't'e;---. ' w.P.Ne.s4s47;2o1: is filed unaésaﬁiciés ézsa 22};?s~§.Ei:é Constituiion of India, praying to quash th'eAirngaugneg?{. eridorsem'e:1t"=e dated 243.2011 vide A:rmexure~_E; .ar;<1 dire'e'ptn.e_ revspo1*1dVenei':No.3'v. ' :0 issue the Khatha in favour of ':he }:~eti»tior1er 'a1:1_d'e$e. W.P.Noss34f341 /2011" 'a' s4s5s/2o§; : Vare ﬂied sneer Articles 226 8: 22'? of the {Zo3i1sti':'otioI1 of %:n;Vdia,"vpfaying to quash the Notiﬁcation dated 3.2.2010 passeciby theffespondent No.1 vide Anr1eXu1'e~B and eonsequent-3,».,t,h€ C§re.u1a1'vda'te_d' 712.2011 passed by the respondent 'No.2. vise An:_iex'e1:e~¥CV.ahdihe impugned notice dated 2'7.8.2OE1§--_.iss§1e(_i by the resp0:t.deri':"No.3 vide Am1eX.ure~A and etc. ' '\\N.P'."N§v.34}.89,}':2s.Q1l"i,S'ﬁ1€d'7.L1I?!.d€i":5;l'UC1€S 226 a 227 of the Constitution of "ih_dia,'3v.praVi19_g to -quash the Notification dated 3.2.2010 'passed by we »3fespo:adent No.8 vide AImexure~D and eonsequeniiy "Rese1ig:::o'io "<:i.a't'er'z" 2951:Zw2{3§G side Annexureﬁ gassed by siheezesgaondegtog i'€o.E_;~; quash the Circular aateo 312.26}:

Vide AI13%:eXo2:e--F issued are 38$ respondent ano ete. Ci;%§?;a;se.sé:s::;'so*:: is ﬂied oneiey saaaes 22s a 22? of one ~._{ior:sti§eai§o:a: ﬁf '§1fE§i&§ joraggéog so quash {he eéoiéfieatioo ﬁaieﬁ 3,2i2;Q;E{} §;sassee,e_e§; ihe respondent ¥o.3 Vieie Aﬁ:3eXa:e~D ans eels seiggaeééviéﬁs Eiesaiuéioo eiateﬁ 2$i12,2€3}{3 vioe §3§::ze>;ore~§ ;oassreaV'o3r age eieseoooﬁeoz Bio. 31; quash ihe Qireular ﬁateé, '?,2.28} E V fvide Aéanergafeﬁ issaeé E}; the E8' resporgieot ans eie. _ T Tiisiéiéosags15Q--§§2;,§2{Z1§,E are fﬁeé modes' Ariieées 22$ & 532:2? oi'-iE':e Coosiéiaiioo of Eoéiag grayiagf io Cguasla Sze Eﬁoiiféeaiioa " aéaieei. 533; E2.2§$9 gasses 'of; the Sesgaoooeafi Eséoéi viae ;%z1z":ea1:re~E

-~an<':;§ eooseqaeﬁiéy ihe Ciseaéar eiaiiea '?.2,2§:§ gasses} by size ».t*e;s_§:ie:":ae:;1I: R'o.2 vise Ar::oeX:f::e~%' and ihe impogoea zzoiiee oiaieé '",3§%.8e28E Es issaeé 'oje she resgoaéeni 3&3 aide A:":oe:»{m:e--B and " eze.

£E3§ Vvi?.N5es;34E§5~Ed5§,f2O1E are fiied under Emiieles 12:28 :3:

222? sf {he {iensziiuiéen sf indie, pesying' is quash ihe Notifiestien deﬁed 23.122909 gassed by éhe respendené Ned 'aside Anne§{dre~E and eensequentiy the Cireuiadr dated 3? 2.201 E passed"V};£y._ the respendent No.2 Vide Annexuref? and the impugned emstéiee 'aiaieiie. SEC, 24.8.2011, issued by the respondent No.3 'side Anr:eXufe--«7§§*-- .

W,P&Nds.32482~484/20$} are ﬂied ':me:1eg: £.;-:.{c'-1&5 :26 ea; :22'? sf {he Censtitutien of India' p:rayi:f;g ievqfuash Elie C'i€e;1ia:s dated 7.22011 Vide Anr1eXure--F and dated 1I'--,.2';2Cr.11,_"vide._V Armexurewﬁ issued by the 2nd respendent ergd' etc. ' A W'P,N0s.31807~8O9/ 2011 areﬁfiied LII1(flt3?f_A}\i'1:iC1€;S 226 & 227 of the Censtituticm of India, prayifig tdjquash' the Netifieation dated 23.12.2009 passed by "the r.esp0erid--e::: No.1 vide Annexure~E and consequently the Circular dated ?;;?{.2deO1»» 1 passed by the respondent N032 Vide Annexureaif' the~.,iﬁ:p_'ug:1ed notice dated 8.4.2011, issued bydﬁhe 11es15b1:dentA._N.o.:E';~I Jpiiit Director, Town Planning? BBMP;1\IIs¥:;.:Lde'Sapuz1'a;" S'u--b~§)__iy?ision§ Banga10re*48. wide Anr1eXure_~_B ;auj1d?;e_te. 'V 7 . W.P.Nes.3180:2;-,SO6,{iZQ1E "age filed under Articles 225 {$1 22'? of tE1€:VC0i':'sf;i'L:s:d'iof: def Eizdiad préyitig ta quash the Notifieatisn dated 23,V'12a2iOQ9p'>;sseds by_1;he_ respondent Neal Vid€ AnneXure~E and eo:1se<;Aue:_'1ﬂjy' _ ihejﬁiifeiiiaf dated 232.2011 passed by the respondent *:=Z._s%2.v'id'e §:'3:h.3:»<5;2re44F and the irnpsgned netiee dated Bogﬂﬁiig issued b5! Ehe'._:esp*endent §\fo¢3~ Joint Direeier, 'T£'eWr:

i3Ean::i:::g,'vB_BMP, Mshadexfapurs Sub~BiViSiGIi, Bsngaiereég, amide vA:1r:e.:§:::é:e~VjB' and etc} « _____ H ; _V ' _V'"%?\€'.§.§'*~é':::s;3iT':3§<%»§{}5g'2GEE are {ﬂed under Arﬁeées 22s 5:

212;'? sf ?d':e..$:;:is'iii*:i?;.ie:: sf Esdise graying id qsash the ,ed:rieXz,s"e~A éeiiresiées 'dfs§edj;;VV 2.31292} issued by the eespeedezei 330,2? direeéjsfig ihe p7e.iiiée::e§s is pay deveisemezzi ehazges in die Eats? ~sur:; sf Rs.ES';2§,'?5€},§w Irespeeé sf {he pe:i:ie:':e:"s eomfeeted ﬁg-'..E2:.:§ds besrisg Sj,J,EJds.23j2 dz 2;%;'1., is {fee exieni sf 1 aeye $.85 * 'gzgritss s§é;::I'sied sé: Bhsgsnsizaiii Xéjisgeg Varihur Heed, Essgsiere ' 'E"sd_a:§\: sand eie.

's«§i§a%£§s'3§§G2«®3§2SEE <32; IE';2§8%;/E3 & 322.5%}? E. are {ﬂed :'_4V'u::dder Aftieies 22% £5 22'? e? {he Csnsiifsiisrz of indies graying is _ 'quash the §;EEf:€X':.1:'€~£: izsiimaiéom dsied L3.:2£i}E issued 'ﬂy See "'§*espc>§:de::i; E€e.2, déreeting ihe seﬁtieners is gas}; deveieprserzi ehsrges in me ides? szzm sf RsE§2ei€I%§E@{}f-- is zesgeeiis 5)? die :seE:':ée:'se?'s €?:8:'1'<lf§f§"§i€é Essds 'eearmg ff§y.?€ss'2:}: 2452 £5 23,?' E is the exieni ef E acre €3.24 guziiae siieaieé ai Biiegenaiieiii 'Jiiiagei Varihur iiebii, Bangalere East Taiuk and eie, . W.P.i\ies.3 EQQCHSQE £291 i are fiied under Ariieies' ,5: 22? of the Coneiiiuiion of indie; praying to quash fh6.~z*:i*1ifi€}$_:i1:fC*jx'}5x..' intimatien dated i,3i2Q1i issued by ihe 1i'€Sp§Lifid€Ii§' directing the petitioners; to pay development <:hai'gee,in' inze miai _ Sum cf Rsi25,50§4~50/« in respect of iihe.__petitionei*i§".eCim?%:1'ted iands bearing SyN0s.25 8: 26 to the ezriierzi 0f .1 "acre .()_§:2.';§ gtmtasi situated at Bheganahaiii Village? Varthur :;H0.b1i.'=Ba:1g210:*eeei._1§&asjt Taluk and etc, W_P,N0s.8i59§/231} 82: 322-*zE54:fze a:"*ex.fiIe::iiiﬁeieiiﬂﬁiiiieiesii 226 5: 227 of the Constitution of >}fi'}.{1'18., prayiriégite quash the Annexure-A intimaiien dated 1.3.2'G'1--3i_"i9S'u.ed by the respondent No.2, directing the petitiorieie :0 pay. .de:zeiQ_p"meni: charges in the iota} sum of 'Rs.26,3i,415/-- iii respeei of the ;:>eiifi0ner's converted lands bearing S§;.No.s.:Z4/ iP2_,V_2'Z'_&v28;to-'ihe' tgjial" extent of 1 acre 0.25 guntas situaf,_.e(i._ at :'Bhbga;1;ahai1--iV_ 'xfiihfage, Varthur Hobli, Bangalore East T:_ﬂu}i;;e.f1d etc. '" _ ' W.P.N0s:'.3iE7396~59'8,/201:3. 83.33806/2011 are filed under Articles 226__& 227' ciiiiiihe C'<;:1s':it;ii:iQnv,€:>f India, praying ta quash the Annj3Xure?AVe5.iniitiiafioim":iai;ed"'" 13.2011 issued by the §'€S}')OI1d€f;i_f N32,; V {i.iV:eg:iing"»ih;e.__peiitionerg to pay development charges iiiihe ie:;iai'«.ss3u:iiv._eif---,,R§:.68;41£375/~ in respect: 9f the peiitioiiefs eenverteii ié;if1zES"i3e3ring? :Sy,N0siZ§:}j 1, 29;'; 29553 & 23/4 ie {he icitai Vexieﬁi; of' Q acre $.89 guziias situated at Bhczgazigaiieéii E?i1iage,"Vari?iur iieeii, Barigaiore Eaei Taiuk and ._ .....

_ ' eeegzeii is fiieé imeiei' §::'iie§ee 225 8: 22': ef {he €Ze;ne€_i§u:ie:i«V...e"{ iiééie, giifagziitzg is quasi: {ﬁe Neiifieetiea iiaied

23.';§:.:3f3G9 g}:#:f:~;s5e;=ﬂ iey iiie is? feseeiiéerii ariﬁe ?sI":f:€Xui"{E~éE:« end:

CGf1S€&}}.i§ﬁ§]:}3~' iiie Qireziiaf deﬁed ?;2e2Qii peesed by éize Ere':

*§eepen§eQ%: sgiée éezziexure-E7 anﬁ impugiéed neiiee éeieei i.$,2r§ii 7&3? 3:6 E'€S§G{}§€:?i1i Viée Amﬁexureﬁ ezid €{:;€e " é?g;~ee.2sieé3ieee;2e:i is iiieé ueee: égréieies zzee e: 22? ef {Edie ._{'ge::.e§i{i:iieii ei" iaﬁiei praying is @3335 the ;'f'§%i'§fiCafi§QE'3 éeieé 23,i§2L2,.§G§ paeeegi 13$; ihe is? reepericierii wide zigriiiexiiieﬁ 333$ é':{}'Eii$€{§u€ii'i§}? iiie Cireziiar eiaieei Z7,2,2§i§ eeseed bf; iiie 235 _ 'j2:"ee;::e::ﬁe:::::: isiﬁe ff¥Ii§T{f3Xé::§fi~§7 eesi ie2pug'i3.eﬁ §"i§§§C§ eiaiee'. 182$}: " iiesueﬁ by the 3"? E'ifS§£%i1(§.€i'1'i' viee éi:i:ie:«r:i:'e~B em: eiei 3_§%;'Ee;:'ze:"and!'dit:ée_dated 2'}'.?.20iE éeened ey She Eeapendent Ex?e.,L 'E-2T2§::3.g3;'d.eve§eg}n;en:._eh.argee Re.4GG;'~ E36!' Sq.§'ﬂ'{S. in respect ef W:P,Nes,3é34E;'2§§i 3: i%32§2~2E3;"2GE1 are {ﬂed under Eaetieles 226 8: 22'? ef the Censtitdtidn 05 India, eraying tea d-eeiare the netiee dated 224,292} ieseed by the respondent N03 ifide gkznexnreﬁ as diegal and etc. W.P.Ne.31437' / 2011 is ﬂied under Artieiea 22{'>f£i: Eéfi; * Constitution of India, praying to declare t1_1e__ _ndtiee"~ dated _ 1086201} issued by the respandent _}.T\¥e..3_'Vide Annev:nn'e;fEV as " mega} and etc. W§PeN0s.29956 a 31160/2011 arve»._f:te.d nude: ;é;1Aea:1és,~.""iz~2é3'~.,V & 227 cf the Constitution ef' India, praying 7:0 ..¢:q1.1ash.: the_ F notifieatinn dated 23.2.2010 vide Anne'>:ure--F and'V.a1}sf:e netifieation dated f30.:3t:20iO wide Annexureﬁr pa~3,sed,V by ..;resp0ngdent and etc. = W.P.No,29888;"2OE1 is feed. 'under A:ce<;1;~;e .1225 a 22? 9f the Censtitution df India, praying to Vquas1'i"=the..'Natification dated 23.12.2009 passed.:by_ the 18? 't'eep011d~ent-vide Annexure--E§ and eansequently the C;}1:en1_a1~'-. dated ;?a2.2~U"17i....=paSS€d by the 2114 respondent v_.:Zde" Ei::1'd.f irnpugned notice dated 30.7201 it issued t:}y'_the i:'1I<i reesjpondentmde AnneXure~B and etc. w.p'.Nes;'2a;3_01 5:; :3:4??i3;2G1_1"'are filed under armies 228 8: 22'? <:ef';_the_ CenSti't':;.tidn"':;§°Enddita, graying ta quash the nrder dated 19.2;--f2:§ 1.1 aside';e§nnte:«:n%:=e4-ZS? issued by the reaeendent N02 and ete. = t ' §3g?§E?.?§et2§5é3.EV_;f2V:Q1Edieﬂied under Artistes 226 dz 22? ef the nséiti:.t§en Endiagvgzrafgnng ta quash the &nneX1n°e~A Qffieiaé 332- ne.;'237 te:"V..tne :e>:f;en': cf $2} gnntaa, situated aéi ennéaaiipnra V§§§age;"v'artt:tV:j;e Ejieisii Eangaiere East 'Fa§u§s:: and eee.

er ;p;'ee.'2'e?5e;2e12 :3 eiee dndei' eeitéeiee age e 22? Qf the

-« {'f._€:1eestttut:-en' ef indéag {graying te queen the ennexdreﬁ ' §\§et§§ieat::en dated 3,2.2Qi§G teamed by 'tee Bré eespendent and iléreeiaii' dated 2;§t§2§2§E% véde jennexnrefe' paeeed 'Q3? Qfiﬁ

--.f:rea?g:endeni E603: and eie, t'§§.?.§€ee,28 f:é2~§ri§;"2§:§. are fiied under eeetieiea 22% 22? .. _' the {:G§'§S't§€'::{§GE'1 ef indie; pfajgéng te egséasn the impugned Qireedar dazed '?Zi7:.2§EE aide Anne§:n:*e--§%a issued by the 2&5 eeeeeendenig tee eneugned demand netiee dated E.3,5.2é3§§, iesned 3:2? tee 3"? eeaeendené ete.

11%?' 3??

WIP.E'ée.2?5§9;'2G§} is fiieﬁ under Aréiséés 22.5 <3: 22?..§f ihe Consiimtigrz af irzdiga przégyiyzg it; quagh tins ?'$o:ificai§::>nj_Ci:;t€§ 23,l2'20:';>9 pssssé by :he 1f'€S§3€:1ﬁ€i€1'E€ Fig.3 viéie ,:§nn€Xu:*'e--.~_E--«_ar;d Consequentiy the Circular L ﬁatssd 7.2.201} pass.€€i ' V.j":'t1"e;..« respondent N32 Vidfi Ar:neXur€--%' and the in1pugne(§.*':<10ti§:Tev 3{).6,201£, issued by the respondént No.3» Joint D:Ii€Ci<::*~, Town K Planning, BBMR Mahacéevapura Sub--D_i_V.§5siQ:':, Baﬁga£§'1*e»%8;'.md.¢ Annexure-B and etc. : " ~ . "

W.P.N<>.2'759Cr"/2011 is fﬂedjVunde1;'A.r:tis:§1.es 8:

Constitution of india, praying U3 'quash'~§:he N0':iii't.;:ti.Qn _{§at:€<i_ 1 23.12.2009 passed by the respondegit-AN0.1 w:dé*A:ine§s;ufé'4E. and consequesnﬂy ths Circ::u1ar ciated "'«.}'.2..V2€311. grassed} by the respondent No.2 vide AnneX1;re--Ef..a:i<:1 :1-'u3 "impugn€dAAn£$tice dated 15.6.2011? issuesj by *:he3V:=<:~Sp0n«T1e11:. ;.\h3,_8»; Saint Sirector, Tewn Plarmingg BBMP, Mahadevagzute; S:!t*§"~};I9iv:Si§)11§ "§E§a:1ga10re--48, wide Ar1nexure~B and etc, . ,. V _ \,vép.No.2?:"56;;2{n Us filed ut:der.'z:u-ticies 225 & 227 of the Constitution Qf" I11<_:1fa_.,. .'fpr'aying «$0 --..'qu§::1sh .th€ notification dated 23.12.2010 passed by Vthe »1f*7":fjespt:~n.:ief;}; wide Annemre-E and the Circular dVa.t€:.d '?22 "-1; _v1.:1_é'53:1n"eXL_;re5F' and etc. w.9_.Nc:_s;2.':i':s:»:55/'2Q"m__ are: filed under Articles 226 & 22? of ihs 'Ca13.s:::u:i:;r35"s3f'I{1é:;§a, graying :0 quash the netification ﬁatsd 23j2.;23{}Zm') passéci' %3§?"--«i;hé rapazzdeni §f'i§€ Annexure-E anéi the C::<:é;;§Tar' da1:3dA~--'f;?I2~..--:iG};} passeii by $16 2% tesgandeni \?é§;€ £¥g:fné'X1;:'€~§ 3:23;: Etc. V V. <:«113§;;2:éé: is fiésd urzéer ﬁréigéés 225 $3 22? 85 $238 V>f:0;'§.§*t:::a,:éis:}::'zfizézgiiag praying {<3 quasi": {he émgugﬁeé €f1€:GE'S€f23€ﬁ§ é2a%:e{§." 4f%{7€:;.52:i;?..§'Vi 7%;/*:i.a:§.§ sxngizxzgragwj amﬁ ti: issua a ﬁéyecéien ii': the :es§;::{}:::ie::i §\§{é;--3 :30 ESSLEE the rzméiifieﬁ sazisigésmed piag aad €32, ik;.?';':::Gg.'7:a:59§w§§§;2Q31 333$ saga mgésf ﬁriiciea 225 $2 of 1:Eie ji'3ans::5iut§a:r} 9? Eaﬁiag §:'afj;§::g ':9 tguagh the zzeiiﬁcaiéarz ;§»3.:?::é--.2:3¢E2,.fZ=fI)C%§ pa§seé bf; Ehﬁ bi ivétspaiaéézzi véée E-xizaﬁxureé' a1';"';§,§_;:%::;':":5':::a3;::_;::e:"§;E}; Qifﬁﬂiaf éaisié '?.2.2§§,': pas$€é E332' aha 2%?

--_;.'<&$;:::}r;éer:: Vidﬁ &:'::':e§a::::'€~§ arid etc. '%i?,?,T§'s§G5.2§§§i%~858 3:: 2E:93;§~4?f2%E1 am fiiéé; uﬁés? , géfiéaées 212$ :34: 32"? Gf aha CQ§}S§§:§3JE§GE': sf irzdia, gagging is Quasi:

'éézﬁ E'i8§§,fi€3§iQi?; <%.a%;€é_ Z%'292¥3§,® paggﬁé '$3; $316 §"€E§§3C:I'§€§€:'§?; Vidﬁ ﬁs::1:1§X:::'§~§\§ grzé €:e:r'1s€qz:€::t§}? {:éY'4:1§§8;f §i%'§€{i 1? 2.28} 3 §a:Ea53€€§ bf; $15 22% :°&$§;:>;zc§an{ 'i?§§:*$ agaéﬁ Eiéi. 1'33 's.?\F,F.i\iei252i3;';2€3i i is fiies uiieiee A,?€iC}€$ 228 & 22?'.._ef the Ceiisiiiziiisn sf izidiai preiying is quash {he :i<)i;ifieatisri,_d:~iieei

23.i2.2C:Q£2'r passed by the ief respenridezii vide An:1eXi1fe--»_E'--«_e;:ici esnsequentiy Cireuiar dated 7.2.2811 passed V.l'2fi<'%.« respendeiii vietie Ari:rieXure~{} and eie.

WiP.N0s.24220~22i;/231} are fiieci. _umie:~"Aiitiieiéé-i22e «S: '* 22? of the Censiituiieni of India, praying to 'quash i;i'ie_iis_iifieaiiefi. dated 23.i2.2009 passed by the bi respoiji'de:ii: side Ariheﬁsireef? and consequently Circular dated 7.2.2.Q1"i__ passeei "byr ii'ie"--2"5~.u respondent vide AnneXure»€} a:r1d<im.pugned,_neiieee.Ciaii5;d<_Q.3i2Gii _V 2 issued by the respondent N03 and' W.P.N0s.24i29/2Qi .& 25?jG9:{i-iO'f20ii 'aye. fiied under Ariieies 226 82 227 of the C.Qﬁstiti'itiQ.:3ief_i:i_dia,, praying to deeiare ihe Kariiaiaka Municipal C9i'j3<:>'i*aii_Qfi iviulesg 209.9 dated 3,2.2Q1Q as Annexure-P issued by ih€HI:€v3.Sp011d€.-"git No. 1 etc. w.i:xNos.2si'0e::w:s'3,i2=0i i are fi1e<i'--i;u*iiiei* Articles 226 <3: 2227 of the Constitution '§?f_'--'.iridia_, graying; V110 quash the notification dated 23.12.2009,:-p'a.sseei .by*'-Tithe' respondent Vide AnneXure~F and eenseqiierﬁly'Céijeiiiztf' eiVa:ed..__7.2,V.?2Oii passed by the 2% respondeﬁvt izi*i?.i£~3f', AIif31é:i'uf'£3j~'!':* impugned notice dated 30.69201 isspieej 'bf;Vihae'iresp_O'i;ieieni N03 and etc, 'W,F',iies,'2~3Q'54«§'E"i¥§;',,2i}--.'i:ii' Jsie filed iiiiéer Ariieies 228 8:

22"?' cf the Seiiisiiizitieii of, iiisziis, praying to quash the netiiieaiisn dsieﬁ ::V:§;'VE:Z.2{}{}£I§"§}8;SS€é '33}; ihe is respeiideni vide A:i:ieXii:"e~F "v::i_:ié e'e'ifsse§:§ue:iii3r iiireiiisr ﬁaieé; 7.2202: sssseei by iiie 2315 resjsoiiéiiieiié V' viiaie éiii/iiiesieiireﬁg and imgugned iisiiee sated 7?i8,2§2iZ%i i'v._TES§Siii'€ﬁ,.§3f3f' fee iresgsriéeiii i'is.3 sad eie. = :?i:'.*e;ie£';';%i.e'}%si 520:: is siee ease: Azéicies see 5: 22? sf the €essi~iiseis.s~ si'; Eifiéia, praying is quash She iisiiiieaiiisii ésied

--3.2l.2{}i§{E gassed by See 3% iesgsifidesi §?§,§.€ jﬁiiinexuieﬁ ass fj;w_esiiseegiiestify Ressieiiiss defied 2S«}.ii2i3$i% gssseei by Eel "§L'3S§)C;i'f:§,:§i€§7.{ Viée Assexsrewﬁv ens Cireiiisi" ssieé ?.,2,2€%ii vise §%21i:eX*:i'i:'e~? issses bf; iiie if-9? iiesgieseieeé arid: eie, 'if\f,§i§*éies2:§§.§§~§8§;'2{}iE are fiieé eiscier Aziieies 22% &

--.'_4i:E;:~:E--?'ef éiie Ceiisiiieiiiss ei iiidiai praying is ﬁeeiare iiie iisriiaieiiga _ fviiiiiieigsai €Si'§}Gi'a§'§€Z*i?i R¥.ii€Si :2i3®§ {isied 32i;:Z{}i€3 giizisg " §*e{i'<is§eeii:;e effeei; is iiie eizie i?.ii2{}£}'§" vise i%:irie:isire»¥£3 as iiiiiea Vizesi 'L2§i€GE3.$EiiE,ii;§@1fE3§ is egissi': iiie same and @331 '§£.Pe?€e.23221§2811 is fiieé under éséieées 225 5: 22? ef the Censﬁiutian ef indie? praying is quash ihe nstifieaiien §as_s_e§ by the is respemien: side ,Anne:»<;ure--E ens eensequemiy Csierezziae daied '§i2e2Q} is wide Annexureé? issued by ihe 2:343 M :*e«sp0_f:«de:;t and etc» "

W'_P.N<:>s.23§5'? éz zssssgzem are filed uI1gi_ef'-Ar[i{:'1es :f<:2s: K V' $2 22'? of the Constitution of Endis_,....pr_a}J:ir1_g ie'--.e'qz1ash'.Vt}:.e notiﬁcation dated 3.2.2010 issued by the'if?'4.resp0:ide3;§"'\?ide'. AnneXure~M and Circular dated ?.2§~2C}Li1*issuedw by E23115? respondent vide Annexu:'e~N and etc' W.P.N0s,23156 8: 23835/203-.1. "ere ﬂied. um::é:: 2i&;iiié1e,é§'22e"

8: 22'? of the Csnstitution of Eriéfciez, .praying« is quash ihe nstificatien ds.1:e§ 3.2.201€,'..issue:i"'b}f'--{ﬁe 18? respendent vide AnneXure~M and €ireu1aV1°-.e_<iatec-1 '.?f,2."2f}1}. "issued by the 2nd respondent vide AnneXure~Ne;r_1ei €"1a.'_1V.:V?"' W w.p.No.22ss,<:/2.011<a:~e"f:1gad_'u;:c1ex- 'A:::i¢1es 226 8: 227 of the Constituﬁon {if iﬁdiae. ﬁ--rayi::g {<5 qu'ssh_.3:?€1e notification dated 3.22010 passed 1'ﬁ*,_1"es'ppn¢1'eriiv vide Annexure~N and the Circular dated 7.;2'._f301"E 23m.r:eXp1re--P issued by the 2nd :resp0ndeni..a1j1C{"e:e; " " 5' w.s,Ng._e2:2se-s;«2_»G: : ﬁ3..e_d- Lmder Articles 226 s: 227 ef the Csnstotutiezix ef };I1€iia",. ";>:2q;_.i:'1g; 1:; quash the Notifieaiien dated 23eE2.2C:C9 passed ﬁne zespendeni Ne} 'vide zsnnexureﬁ and eensequemly °:he* C:::e:;1~3ar'...~'da€ed '}'.2,2Gii eassed 33;: the res§s:':€§er'::sé\E0.2 ::*i:ie"§%nz:eXure~E' and ihe impugned netiee ﬁateé "'Ef?°5.:?;£35'§.§,_§s5-med 'b7§'«.€.§1.e.'respenden£ N33 vide Ansexureﬁ 31:3; 3 ei:f:;_ ' V' " .._e-:s;'e.e.§a;2;::s:%.~;2s3:2 fiieé zzﬁdger Ariéeées see & 2.2? ef the Ef§iezi's'zi§--u%:ie:*i «s':§§ iyzrkﬁriss graying is egussh ihe nseéifieaéisn deﬁed :';u2.2%L'..§§ pssssefi by {he 18% sesgsendeni side §;r1neXure~B anﬁ ihe fC§reu§s§:* egzee; 2?.,2.2§E1 aréde A:meXm'e~E' issues $32 {fee Bed " ~ v _ _:e»s§:ee1dei::__:me§ eie.

. §2F_«u?¥?%e¢22388i2%}E§ is fééeé unis? Pxzéieies 22% :3: 22'? sf éihe ._{3e':?%.s€é:[3;:i';ie:: sf Enﬁése prajging {Q quash the Eéeéizlfieséien éeied S,2;.:?{}1% gassseé by Ehe ressenéesi 'E'€s.é vise ;%.:m2€X§,%:£'E-H and

--._4V*ee3:'se§ue:;ai%§; ihe Cireuiar iisieé 7212,2811 gasses by iize _ 'éf€$§<3:fEﬁ€3_"§'£; Neﬁii vise sgnsexure-3 aaﬁ See impsgsed nsitiee e:§s5:e«:i " '}3;"§56.2§i L }{S$§.:;€§ bf; ﬂee §,'€§§@§Ed€E3{ 'faief; and etie, 'SF%22?.E*é&2238?;'2Gl 2 $3 aim zzanﬁﬁz' swtieéss 22:5 5: 22:?' 'sf ~:::e'i €§r:sti:m:ie_n sf "izziﬁiag grayizag ta quash 12.33% 1'€.Gi:--ifi€iaiim": .._§iai€d 3.2.2B}G gassed by $226 respgndeni 333%.} véég z3s;:;r:&:»:z:z*:a4~:'Q'»i3;:3;4:1

-_mz;sa§:z_&:1%§:; £235 Circzziay' éateé '3"'.2.2Q}.3f£ ggzssaésj resgenriérzi $33.2 viée éxnraazsaura-»E and ate'. '%§'r'.P.1'%"§,Z22é;E X28} 1 :13 fiigﬁ ::mz:3::s1:*-- Ariiaies éanstiiutizm gf fiixdiag 'prayixzg is c;3.13._3h_...»:he _-§€§%iI:e$;é:i§i'; v'ii§2:;ti::;i ' 23.12.2_{}{)§ passed by file I'€S}:§i3i1'§_€Iii:§--'§G.§ :s*:.d"€:.2'1&;:.::1:.ef;s':'2;::':=:mE*"'é;::?:££.-- cénsgquentiy ihe Circular dataé .3 :3-g' §:3a:'-s;3eh iE;:;_;:

:*esp0:1::ie:::t'PsZfe::a.2 vkie A:}nez»:::re~E grad aim ' ~ " = W,?.Na_.22C298XV2i'}11isgfiied . _ _ Ceziatitutian £317 _1r2éia,3 praying ta {§j£i:€11S}i3 {11€: egzgisrssmgani dated .6: A:?£::;aaé7s*'«:22'£=; é:=,é2*? éf the" '. :?.5.:2,9 1: viée '*";aBiiﬁQ£:'£:uz.{':3a£ed [email protected]:p'a$s£:ﬁ by .- tifze _.1s¥. :'€Sp£9:1%i:1€§1:j_--'Er§€1€ --%zi':1:a2:-gzr' "~37 :_ 3.iLi f§%_1€ Circuiar .dai:'ed ; $s:max::rg_€?i$5u§'é 2:23;: _ 3*' 29% rsggéjagéeni a::1_d_}:£<:, ;,:1:@;% 2% gr:i::1gs"2.:6 5: 225:2' '-1:9-vg1;.ash 'the .;:2%tiﬁ£;_a_ _ 0n ._€*:1£i€i'ii; vidie' Annexura " ' =a:':§; H 'X%3}.f$4§i.;'--129tifi€$;£i@§}'-ﬁlaiéiﬁ 1: was 3ﬁ:I1§§;$§i§::f€:~£§;C am?' ihje i?S 'i;'«fa?.§'€<::, i§G%3;'2Gi1 ig ﬁiiszii §I:i3{§;Efi" Ai:'§iCi€$ 1228 $2 .22'? 0? ibis €C>i'1S§ZEii1§iGi'i sf indiai praying is quash {he iistificaiiori _.-sﬁaied 3.2.2816 pastsed by Eh€ 18? réispsiiéeni; Vida Anme:<u_r€--D 3{:T_:§' §;h€3 {iircuiar datsci '?i2.2Qi i aside ézinegezizreﬁ and stci -.

VV'PiNOS.fZ075§}/:50}: & 208E3?«862/20ii am' Articies 226 8: 227' of the Constitution of India. pijayi-1:ig't._t}'~quaSfi _ the Notification dated 3.2.2GiO paSS€d }Z}}{"U516"I'€$j;i€sIf1d€fi'C 'N0.=-1 Vidﬁi Anriexure-D and consequently ih:-sh: Circular '.'{,2.i2:{}ii". passed by the regpandent No.2 vi'd_e 1,/3X}:ﬁ€Xi}r€'+E" ai:§iiA.__ fiiie' impugned notme dated 3.6.2011, issued'by"th€ respgﬁdent vide Anne>:ure--A and étc.

W.P.Nos.20928,/'20} i & 20929 /'*f?;.Q1.iu are 'fi1<::+y:1'unds}:r Articles 226 & 227 of the Constitution :::-i""Iadia§ "-~p'1:'z3.yir1g' "ﬁe quash the Notification datad 28$ 12.2OQ9"A'pas--3sed:-- iespondent No.1 vide Annexure.--F and cazisequeniljé {Eh-2* 'Ciiicular kV£'i'a.f:€'§:i-V?32K2011 passed by the respondent N032 Vida VA;'1'I:'}sEivX:;1_1_'€:jE*' zind' -impugned notice dated 7.3.2011, issued; byfthe' iespond~e:1t i\Ié§,f3'4 Vide Annexure»C and rate.

W.P.N0si.20£)49~50',z'20'1--i'j .2-0952/2011 are filed under Articies 226$: "22V'?'<ii7:§:he CCIf1S§'UfL1EI?,QI1vf)f India, praying to quash thé end0r'Semeii'2fdateCi 24_.'2,2'C!i1 _iSéu€d by {he 3"? respondent vide AHHEXHFC-'Lv.Vﬁ{i}§LS_,'"ih€:"~.{1C¥ifiC8;€iOI1 dated 3.232010 issued by the ES? zespoiidsiit '\;:i{:§.£: 7A:i';:z,e>;:;i*e~R and the Circular datéd '?.2.§2Sii issueﬁ by {I616 23%? ff3§ﬁQi1d€ﬁ¥: Viﬁe Am1e:s«:ure«S and etc. §ﬁ§'i.'i4'*.i\§si2i i'?5fi?:§i {is {ﬂed iiiizisr siifiicies 226 82 22? ef the :_~"V'é'S:Qi1st.§f;{i.£i§s:3 §f1d§€i;v§T?.?T?;§«'§I3§' ta quash 'Z336 €f:éGi"S€IT:1€Ifi éaisd '?.§i?§}'i iiiﬁs ;3i'~;:_:ie2;i::re3~§I Eéetificatien iiaiéé 3'2i2Gi%;3 gagged bf; égfié i"=v'i. regpoizaiéni Vida s%.:i:i€xi:re~L and the Cizciiiai' daied ?'.;;-32%}-E ii' iv&;,5s"*ei:%:2 'j§}:éi~i*i:3 233 f€$§{}i1§€§}§ zziﬁs A:::1<5Xi::r€~i*vi 333$ eica A =Té?Sfi?._T§\§@._2§'j1 ii7§/2:31;? is filéd :;;:1§%r Arzicias 225 & 22:? 3:' {ha '{§9::_g:iti,:%,i§':: cf imiigg §f3}fiE'ig is giigzgii E116' eiiiiiarseiiieiii ﬁ&'{€§ ':1¢§L»§.2i}ii"25i_{i'a A:ii*:€2::ur'$~E', §§%:+§i§C$§iG'§3. §8§E€§: 3.2.2®iG gaagad %:'>§J ' §§';*;s" if%.é_ §"€S§{3I1§€E1'{ Vida s3sI'::i€2<:ii;r€--i 311$. 551$ Sirsiiiar dsiisé '2';2.2§? E; isgueé by '$2.16 21%? fﬁggaiiﬁsmi "v'i§;€i' ?i§i§1€X':EE'ﬁ~§.§ aiié ﬁiﬁ. '€ifE:i'*€a.2:i i'.?'?;"2§Ei £8 fiieéi 1§'§i§.€i" Aﬁicisg 22% $5 22? sf {he '«'.4:i:$'€}'i'iiE3';§i7£'¢:?ii€3§1 Si" iiﬁiag prayizig is) £31233}; $36: €E2§@I'S€§§"i€§'i§ ésjéaai , _ £';'.§.2GE 1 Eziés §j{'E1"E€}'£1}1"€~E€, ?*<30§;?§§€jaiiQ§§i daieé 3.2,2CEiQ pa_g:3€§ by 532$ 11%? E"€Sfg}O:"i£i€i'1§; iriéis :%.r::ie~:>:u:a--ii and $316 Cii'€i;§8.i' daiéé '?.2.2Q§_ i iagaeé by iiie 2% :'%3S:'»§§.%G§§,€'§€EEi viéé Aii::€:><:a:'§3--L gziai sic. E?:§1?,Ne$g2§5§G;'2G';E & 22S38~§41;"28EE are fiied zgnder Articles 228 $5 222? ef the Cenetiiutien ef indiae praying ﬁe quash the Notifieaiien dated 3&2.2G:Q paeeed by {he 1*espenden'€"--Ne.1 wide A_nne:x:m:*e~B and consequently {he Cireuier dated4v?V.iI5,.2§.1E passed by the respendenz N02 vide AnneXu.re»C, dandﬂthe impugned notice dated 8.6.201}, issued by {he resyzendegﬁ/...E'§e.,:{'« _ vide Annex:ure~C and etc, "x2V.P,No.2193?/2011 is filed unde1*'Ar'de1es'_226 <8:-.212? venf}1:h'e. Constitutien ef India; praying to quash bthej Netiﬁea--fi0n'~..dat€d.' 3.2.2010 passed by the respondent N'0..1"Vide Ai:ne;«:ure-B_"'«a_nd.. consequently the Circular dated' 7.2;':.Z_Oi--T. paseedv by] the V respondent No.2 Vide Annexurec andp the impugned ng)'tiee dated * 8e<6e20}_ L issued by the respondent Vide Anne;x:*Jre~°Q and etc; W.P.Ne,1'17627f2C)11v §,s*~.fi1ed_«"unde*r_,Artieles 226"&"22'7 ef the Celisizitutien ef India, praying. 'to dnzxsh jvthen -_netifiea'don dated 3.2.2010 passed by the responedenit _N_0'; Jfjvide Annexure-Q, Circular dated 7.2,20l1 issued»bj>* the.p1*»e_sp<3nden"I No.12 and etc. W.P.N0. :fzzi_e1;2o.1 1, is filed underﬁrtiesles 226 8: 22'? of the Censtitution ef I11dié';"ﬁ_ray'i::g "tr,:_ "~']Li'<3Sh. the notification dated 3.2.2010 passed ''b§,»;{_the ' 1»%V"1%esp()'nde'nt vide AnneXure~D and CGHS€qU.€f£'!:1Y"'$ifCH1E3.1;::3$f§\8,t{§C§. '5-.2$2C)*1~1VV-wide Annexure-E issued. by the 2% reeponden uiendv 'etc; . 'V XE? E'?48€};§_ under Ariieies 226 8: 22'? ef the Ceneiiiution "es Indie," praying te quash {he netifieaﬁen dated 322.2018 ,pe.:ssed e_pb§;-:he respendeni wide AnneXure~D and 4_..eeenee§1:«en:Ey Ciyeuiezj dazed ?;fZ.2G1E xdde é%.:1neXu§e--E issued by die 29$-.resp"£snden% and"e':'ee *VT:%;.de;ei§s;::'::ef?s;§y255/2eE2 are ﬂied ender Ariéelies 228 $3 22':efdze"$e§,::=:;gi§i§'e:€:ée:": ef India? pyeyéng ee dues}: ihe impugned Eéeéiee dated V1.§?§2.2Gf_E aside ,§:nneX:n'e~i;f and Cirezﬁer dated V dd _?,2,2G"};E 'aide A:*:neXn:*e--§ and eéiee .. _'%£':f,?."§+éeeaE/:»?%Z?»'?§§,/28:E aye {ﬂed under Arééeiee 228 dz V e?"-':"ii:e Qensiééuﬁen ef indie? praying ate qeeeh tie impugned ':;.e§:§ee-- dfeéed E5.2,2{}11 aside éinnexure-E and impeagned éfiiiiyeuéas' __ "deﬁed ?',2.2G 1} 'aide Annexareé' and eée. 'é¥'.P£%Ze, .3,28Z§;/2%}? is ﬂied %:i§Eﬁ€§' Azéieées 22$ & 2:2'? £3? ﬁne A " -~~@ene§itni;ien :2? indie praying iie §i3B;S§f} {he neiiiieetien dated 3¢2'Z§":%T} pegged E33: reepenndent géeé xzéde ;"§nneXe§e~E and it' i?8 €é3§S€{§ti€fi§i:x§ {:§i"'CLE1ai"' tiztteti ?.2.2§i"§_ pgtgseii E."i3Sf§{}§':f§€i3'i Raﬁ vitie A:i:1:3Xii:*e~F and etc, 1?iF,RN©.i23?6fZGii is iiied unéer Artitiieg 22$ & -Qfi}'i€ Csmstitutieri of Ifi(ii'.ai praying ta quash the ﬁﬂiifiég/?i€i{3I1V"i_i'af€d 3.2.2010 passeci by :r€sp0ti&€:nt No.1 Vida _ ctirisequeiitiy Circuiar datati '?.2.,2€)ii passed ti}: re3p__on.ti€:1t Ne * vide Arme:>cure--E and 613:).

wtp.Ne.s95e/2011 is fiied undei: A1'ti§:i€§'$ :2-i25.&'--223'*.Qf tbs' Constitution of india, praying is qua3h°'the7'~._irf1pugii<é3fd--.tfi<::tiiiij?ati{j'i2. datad 3.2.2010 passed by the is' V}?--€'SpOr}d€r}:1{'i'id€ Am1e:5:ure~C'; aiid its coiisequeiitiai impugiisd Circular 'C1i1tee:i_ V,;;:s2VVc'L?'éV{:i'§'1 videi V Aiir16Xui'e-i) issued by the 2nd respofidéiit and -- W.i3'.NQs.?614~it6,z'2(;!i'i.__are«"fi1€di--gindtss Articieis T226 & 22'? of the Canstitution sf india; pra§;i13sb'g'V té'--jq1i3s,h the notification dated 3.2.2010 passed by the 'K-I'€Sp C)f1('j.€I"i_.§' Nf) ;'1 Vida Pxnnexureg, Circular dated 7.2.2011 issued» th-t:r<:spOndéaiif't No.2 and etc. Wipixiot iQ(366,§=20.i it fiied iinr:ie:'A::ic'ies 226 & 227 of the Constitution of in;_i'ia,""pi€ayirig«-mi"qiiri.s}f;_ the intimation which is in the form of orcie-:*i"'»iss§ii&:d by. the ..2I'i<f 1'€S%p()1'1d€I1t vide Annexured datﬁd W.P;1i~ia's.439ei:.g'4_3;*2§'i..i"airsﬂied under Arti<:1eS 225 & 227 {if the 'CQf1'S1:ifi§'CiOI'§~_C3f-~.§i'idi&§_ ';:=i'"a};iiig ta quash the notification éated 3.2928 i'<3._pa$s€%§., byjtiisé ';3z"€i respondent 'ﬁdﬁ ﬁiiinsxiitaﬁ anti CGI1S€q§,i.€I73i§1§.?' Réﬁﬁiuiiéﬁ Ciatéd 2§ti2.20iQ Vidé }'iI1§i€§<:LE,'f'€~F afﬁ .. {:I§fCt1i§f;7§'~: Ciated ?',2§2S§i iriiie §I1I1€X'i,'if€~§:} aisﬁ etc, _ . '237%?,,?.i€Qs--..éi»L%.?8ﬁ;-85,/2GEi airs: fiisai "égtiﬁer Articiag 22$ & 2227 {if tins 'VCQfi<§'i§"iv'ii§{3f:'.. sf iriﬁia, prayitzg ta quash the iietifisatieti ti§t:?:s'§'.2;3,E'?;L'2ﬁ{§%'giaggeé by E'€§§3G1'i§€Q§ iiigii Vida §i§2i'2€>:ti:'&~E 551$' H{:§::3:1S€Q?t:i.é'}i%::_:§fV- €':i:"i3t1§81'§' tiateti 17.2.2612} gsasgeﬁ E}; 3£"€$p€)ii§€IE§ V _i%§a.:2: *~.%i':.--ig é§§i:ie3:3eiti:€»E' arid eta, _ TEa'.P;E%.i"t}si£i3§§'Z--§§§/'2€iiE 355 fiiati zitidzsif éirticiag 22$ & _ 22"?' gzféhe: C§3{}S§i'it}'i§9i'1 sf iziéia, gieyizig ti} C§'é3Ei.S§ii this iietificatiett Cs:ia:fe1ti»-i2i3ii2,,2i}G§ pzigasﬁ E3; :'"€S§GI'Zi§€ET.§; Na} 'E/"§§€ z5L§§Ii€X'£i}5$~§ V. "2t3:id}«:<3ii.S€q22eritig? Qirsitiiai' téateé ?'Z2i2$iii pgsgaé E}? §€S§0i3é€t'Y{ visit: ;%tir:€:v§;ir§~:HL atié ﬁts. 1%f.F::%0,éi35i8f2$iE i3 fiieé °£j.;§}{i€iT' L iziciaa 226 $: 22? Gi' tiis {:{}fiS§i§LE'£i{}i'E at iiztiia, is {?iLi&S§: ths }i'}8?§§.C&§i{Z%i3 iféatsii 3.2,2€}iG gassed titis z%$pett<i€:it ésisie £iiiii3e:x:ur€~§ atiﬁ $5 c0§:seqs:e;3':§37 E€€sC:£L:ii<:m zgisiaii EQEZQZGES aids s'1:az:€Xu?€~C ajzd {:§I"€EI:§3:' daiesé '?.2.:2C3E E viée A:::1£:~:u:*ew§ and 62::

'3§.P.35s3.43323 $3 43469/291} are ﬂied unéjaer Ar4ti;:Vi€.s'T2_26 & 222? sf {he Censiituiion sf inciiag praying to quash §:E:;¢_ 'imupzigné-ii erzdorgement dated E83 1G¢2C3E; 1 viﬁe A:1neXure¥D and_.<%:c'.' * .._ j __ i.- WeP.Nas.4290?>~91},/2011 are med under'-£§.ﬁ{icIé$:'2«25 3:», 22'? 0f U36 C0r1stituti0:1 ef India, p:*a§.ri:'1g'i¢:>.quashﬁﬁé;-Vimpugnéd endersement dated 28.9.2011 Vida, An.ne}>;u':e--'{?;; i:;3';;,;g13ed' natiﬁcation dated 32.2910 and 30.3.2('3.1O ».Vi&le Aime;-::;:*$s'-£;'«aﬁd. L1 and (ate.

W'.P.N<3s.4202€3»~26/203 1 iSf;iuff';"t€V1: "i.iTf1§{:3}i' ;é:;~.:icic--s3 22$ 3;' 227 of the C0n,sU:i;u:io:1 of incliaé, praying to q'uas;E1_V the 0'ff;c:$A Inémo dated 24.11.28} 1 wide A_nneXure'--:;}*,_ nC_.»ﬁficaVEiQ:; "jated 3.2.f2,01{} Vida Annexure-P anﬂ eicg ' ~ -- "

W.P.,N0s.426ZiS~19/231*} are filed u:5idef;A;ftic1€s 228 <3: 227 3f the Co21sti:uti01f%«.&_§3f. In:;iia,_. pifay-ingv quash the notification dated 23.12.2003 p2;s'sed.Vb§; {ha 13!, res1:»of1Cié:nt Viiilé Annexureﬁ and c0nsequ€I1t1}rb(§if::'L:3i;gr C1-2;'§§:CE'~.'E 1. vjide AImexure~F issued by the 21161 respenderdp:anc?<:tc:T§'5_' .. " M W,:.?,Ne.4E'§5--32é'§§1 i--.ivs"~§i1.eri_ under Articles 226 8: 22? cf the C0ns.tii:utiC;n 'sf ._p1=aj;f:%:;§* £0 ' quash the noiificaéisn dated

23.}.2.2GG9' paased by...Vi:§:z.é"*-3:5?«ﬁégpomdeni 'Jidéf Anm:Xu;§e--E ané Censeq:.1e::é:i;2" i1_';;:*c:,:£3;r_ da*{:€:§ 'Zji'~.2,2s'}}: véée .ém:EXure»~E' iS$1:€é by ':he 2:96 ;~%§sp@2%1dC€:n_: em v :§§;f§'-.1§*»§§.Z-EA}§<:'3;2;/$V{}'éE;V is 3355 2:95:66? Ayticésg 226 8: 22? 9? E216 '._C€é::s§§:::;f:§e:é..e§ §::.<3i:;a, gagging €63 qzgash ihe impugned ﬁﬂéﬂfﬁﬁﬁiﬁﬁi C:&§f§s§ 31.. §¥i3,_,2®"": 3 isgued § 'ihe :"€S?}G§1§i€:1i $133.3 arfzée églnexuyaﬁ; q::;a_s§';.__1:..he' i::=:;3:,:;gI1€§ naééﬁsaiien ﬁatsﬁ 3£?_2QEG iSS'2}€§ '$3: $23 :'sspa<::;§e§:€_E'§E€;-,2: raids Agmﬁxurs-8 ggci sic. §F£L.~.P!E'€_z3sv,éE§i§»2@f 25:1 31%. 536:3; maﬁa? Ayiiﬂég 22$ & E???' H .i*:hs €':::>11ss:i*:u§;i@:c; sf iriﬁia, prayérzg {<3 qczagh ﬁle ofiiciafi '2%?§$§g§;%2z::dam 255% A:::2€.:mr<::%~€ Esaueé E33; resyaﬁéezzz gné " ,f§3"'§;'-;':;}1;3;§E"7£:'%(Z'1é :n{2':§.r:€ ézédﬁ é.::;%:a:>:=a:;:*€~® 553$ Siéj. V%{?,§§e§.é§§1'?~é8/2&1} aré ﬁisﬁ uzzéer ;%:r*':i::i§s 22$ 5: 22'? £3528 CG§}$?Zi'iU§iQ§} :3? irtzéég, graying is: {gags}: gm affistiai " --. «~§2=€e:::s:*a§:é:::*:': vziéa :%I::3,€;&;::r$»{: ésgueé by 3"? :"€5§s3nd€::t 3;:/:§ impuggziesi Eiffiiﬁﬁ '%;"ii§f3 §~§E:§':€f»:%§E;'€--§} 251% 3:53. We 18% W,?,i\iosi4~to6ti§«i{%/26:: are fiieﬁ iitttieir Artistes 22$ 22'? of the CGf1St§f{U;EiOI't of Eﬁdiai prayirig to quash the offieiai Meriioraiidtiirti side Ai:iie:>;t:re--€ issued by SW' responderi't'~--»and impugned notice dated 8.9.201 i side A:mexure»D and etev _t W.P.No4i438/20i1 is filed under Articles 226s '2'2:%V*-af"ts__e"~ _ Constitution of tndia, praying to quash the noti'fi<_:é1t3'oA:1 iis;te;fi'e 3.2.2010 passed by the 16! respondent vide _£'uip.eXute.;z%«. and consequently Circular dated 7.2.2011 $:itie'Ar1ne:xute~B~v iosuveéit by the 296 respondent and etc. W.P.No.4GE5'?i /zoii is titeCt*t1.t1der éstieies ms ff2:_é:2 gifitie ' Constitution of India praying to--_V_quVash the f1otificé;;tion..dated'i 3.22010 passed by the 3rd respondent xride._A3"'irieXtii'e»B and eonsequeiitly Resolution detteei 29,_ii.2,A2vQ1{)_V vide A.o:ie>;t:rewC arid Circular dated '?.2.201 t VT:.€i$.;'3s§E'1f1EfX{lIf(fV3':Z'.} :"iI:£'{L?xi..€16. WiP.No,-40229/201} is ﬂied tinder Articles 226 8: 227 of the Constitution of V India, prayitig. quasi} the" xhotifieation dated 23.12.2009 passe<t"by'_'--the; 18$ resporiodimst viiiie A11neXure~E and consequently Ci.17C111Ei;i"U(Z1'e1f5(:i 7}:2.20_1. ?i".videVA'ttnexure-F issued by the 2116 responcient_"a.ri'd'"ete. _ " ' V€.?'JN.'C5'.'4=QC3:D0/ 3, filed tiimet Articles 226 8: 227 of the Constitution of Tiidigt, 'wsrayifig to quash the notification dated 3.2i2{}iG 'passed fthe t%'=ivi._tespondent vide ARIES'/XL1iI'€»B and eoizsetgtietztty C;tt'ei:i;t:'§%.s;teo";:Z.i;.§Cz£i side Anne2:tire~A issued by iiie f'€Sp0ti§;€t1iV8§1<3.. etc." » ' r.>i%.s.i<etsss7s:=.,z2oi is sieei under Artistes 226 $3 22? of the Qoﬁstitotien iiiaiia, "sfbsyitig to quash the ziotifiestiozt dated' ";3i2.:;i~é}'t{.} _pssset:i*~--,'s3f the E8? I'%3S1§Gi715t€I1§ vise ;':§;I1f1EXt}?€i"B sod €a'£§tl5§t;'{;EVi~3i'§e{§}§'%:'ii'ff§'i}§;'§?i,ii' tisted "E'I?;.3§ii; side Anriexiire-A issues to}? the .f.2s'<i._:"es§é::s::9_i€iei2t' ass; ete. '*iii5si.-ississssszsoii is fees tzziﬁet srseies 22:8 :3: 227 of the _ a:"§o:istiti:tio:'i;_ of indie? §E'3.:3:"§}'ig to quasi: the Izotifiestioiri ﬁsteiri ' ". '3;.f¢§X2§}i§§ gissseoo is}; the is t'€f£é§<)f1d€§3t Efiﬁﬁ :'~%_oi:eXtit*e»§ sod _ ejszisetgtieiitiy Siteiiiat ésteé ?1:»:,2%§ii vide iiiifiéﬁufﬁeg issues 'of; ' tiieizsfi .'f'%S§)i'}:';{3£E1'Et sits ete. 2/':s'.P.t\§o,3S§32,'2€Ziii is iiieﬁ asset Artistes 228 22? of the ""v;Cssst:;ot*stisn of iattis, prsjgzitig to quash tiie tiotifiestioii dsteti " --~~:2:3,i2i2§%§ gasses': by I°€$§§i'1€3;€§ii iiisii vise iézﬂﬂéxilfﬁ-E stat} eoiiseégiiestiy é:f:"ii*esie:z' sated '?,2.2$iE gasses Toy §ifif3%§§EE€§€§'E?Z No2 Vitie é§ﬁﬁ6X&f€~§ sriti ete. \'\ ~;;§"

W;P.N0,3?§24;'2G1E is fileé under ﬁriieiee 228 81 22'? ef the Ceiisiiiuiiezi ef ifiﬂia, praying is quash iihe iietiiiezsiien dated 3,2323% vide Anr1exure~F and I1(}'f;ifiC8f£iOfi~,:"{i'8;i€d ete, W'.P.N0s.3?'927~93if2{}ii are fiieggi u:ideiiiz?xJ*tiCv1eSw::2?i6 227' of the Constitution of i:idia,"préyit_1g--,1:o«_qu;::e;h'--C'the¢ notification dated 32,2010 vide Anri:eXu_'r'e.~E*' aif1ci..Iiotifi.:e2_itir;:1 dated 308362010 Vide Annexuregii} pasS.ed'pi:_>y R€Si3iGi'1d6nf;_NQiVi'. and etc. W,P.Nes.37i63/201} & 37e3'e:6¢1Q/20'i- i_a:~e filed under Articles 226 & 22'? of ﬁiiégCOI1SfitUfEiOfi"-._Of India; fgiraying to quash the notification dated 3;_2.2_?,G.1G~--.__p.a§sed by respondent No.1 Vide A].'lH€XU.I°€"B C-0:'iseque:1i1y" ,Cireuiar dated 'F.2.201i passed byA.resp0rideT1_'E"N0..2 ::id'e'vArii*iie§;ure~C and etc. W,P.Ne.36i}5Esf2Qi.vi'~ isifiied _iii€_1d'ef fiiiieies 226 8: 227 cf the COI1S1Zi'L1,1T§i()1'iV_"-Of" "ifidia~§._V'-«.p1*ayi:91g"_"L0__ quash the impugned notification dated:».2§$,12Li20.Q9f};ass'ed by the 13' respondent vide ,iC§fiI1€XLlr€'*F"V"3,.1:1d:- eeiieequeiiiiy f3~ii*.e:i:;1ar dated 72,2011 Vide AnneXure~G issiiefi by'i:he.2W§resp0ndeni and etc; w.i>;N§$3ee52_}2--}j'i'i"~i§"§:ieci under Articles 225 e 22? Sf "she C§enSt:ii:Liii.eii.ei" .l_riéii_ai,..._g:raying is quash ihe Ratification éaied 2:3,? 2.298% paevsed'-by {he ii'? resperideiii vicie Anne.xu:'e»E' _.~=.a;3aé ﬁéfiiﬁvﬁigiiﬁﬁiiytt"§§,§f_C_ii"§&1'° defied ?,2.2§iE Vide é§;[1ﬁ§}s'.i),1'€-§ " ; i$?s;e,ieaI" 'U§;'éi:.e V29" respeeiieieiii 8.i'i§ eiee .. ._=Eé?i;i?;:*Ee;'i'?§§§}§5j2{EEE is iiiee ems: Exriieies 225 e: 22': GE she A€:'5i::e"i:iéeé,V:i.e>:i:= ef izadiai §i"8.§?'iYEg ie: §§;l2:§h the iieiifieaiiieii §ai,ei:E.23. i.:2~i2j§}:J§ paesed by iiie i5: respeiiéeiii viﬁe ,:§I1§'}€X'L1§'€~§ 'and esizisequeiiiiy Cizeuiar ﬁazieii '§a2i2Gii vieie ?3f}iE€?:Xi.;iFf:?~G "'~.__i7eei2ed 'sy.:i7ie 21313 E'€:%§GEiiﬁ€fE'§, 33$ eée, " < .._"i_.%i?,?€ee3§§%%f2{}iE is fiieci iiiiéier eariieies 226 22'? {if Ceiisiiiuiieii ef Eﬁiiﬁﬁg §f'3=;j€'i§:§ :0 gizaeii {he iieiifieaiieii ,§e.ig:}:éi 3.2.2¥3i% geagseﬁ b}? the ES? §'€S§{3£'2ﬁ€i'E*i vide §;:*i:iei:ii:"e~B "»_3;L:":é eenseigaeiiiiy Cifeuier éaieé '?.2i2%ii éficie A}3Z':ﬁ}iE§E'€-§:

A ~ 4 .. isezzeé by iiie Z'€S§€3i'1d€i"1§ aiiﬁ. eée, 30.3,;2Cii$ Vida Annexure~$~ passed by Respenden:.._i§aV.'i*i. 182

%%'.?,?€G.<@143?/2&3} es fiieﬁ uméer ﬁriieéee 228 8: 22;?' 0f {he éeneiiiutien af India, §raying ':3 Quasi": fihe impgzgried demaad netiee dated 9.9.2911 vicie :%::r:e:=~:u:"e~B iSSu€C§v:iE)j£{h€ respandenii $30.2 anci etc. W.P.No.36EO2/2011 is med. under Articles the Censtitutien sf India, praying 'LG quash the :'t1ie1p1L1gr1'eQI netifieaiien dated 3.2.2010 passed byfhe 131."resp:0nd'ent~Av::1e* Am1eXure~D and censequently Cire:f1Iar"'d«aj;e.e£ .iE£f;Z ;;2<3 1':-ands' An:1ex:ure~E1 issue-Ci by the 2!" :'esp0nd»ent;_21:1.d etc. "

W.P.N0.48369/2011 is fi1:S<i'«undef-53§i*tic1e:3Vi2{E:4;3: 2§_3?' o:'. j the Constitution of India, prayi1j1g.ebto qu21s§h,3€}j:eV":Vi:ﬁpugned notificatien dated 3.2.2016 passedﬂjy the 15': ,_reSp0r:dent vide AI1nexure-D and c<3r1sequ;e:1t1§,r «..C'i:eug}ar'-~e.dated "§';2;2OH vide Am1eXure~E éesued by the --§}.1§}*' re:;p0;:de;aJ_:~:2Lf1e:i_etc. wgp.Ne.4e371_/201:_1<s_f11e.;: .u;1def'vAf:ii<;1:~§s 225 5: 227 0f the Constitutiorg of 1.ndi2§;} prajg1ng"'~.te.. quash the notification dated 3.2.2010 E73,?'-:I:11e"1S'e fespbﬁdent vide Annexureelir and e0nsequ<f:riLIy«._VCfi1*£g,11z:;r..._§iate(£" "?,_'2.2.011 vide AnneXure~E issued by the 2}?" '1iT€Sp0ri<i'e:;f'~émd" etc. V XN'.13.N0,46«3;~'27_/2013.'is_ﬁled-- under Articles 226 & 227 of the C<>1::si--i'€u'ii'e:: of the netifieation dt 23.32.89 passeé by RE 'vide'An:3X>:Ie{ eansequentljg the Circular dated 7.2611 §asseV:i.._4'9§;.VR2.¥iﬁe' and me impugried Demand Eﬁetiee §1%.1,2,31 éssu'eé"bjy9'-{he R3 Beputy Cemmissionen BBMP .E'gi3hgde};a§u fa $1:§:>*------~V§Z§$g*;§;;f,B3;:§g3.10:"e viée §?:r::1x~B. _ » V'~.ig?$%sr9:?%::s::m;5':*:>ee,/29:1 £5 ﬂied anger égiieiee 225 & 22? 9% ':1é::s_.e":;Z.e3fzs::§é1;:i:é:';._ <35 lnﬁia, prayiag ée quash the meiiﬁeaiion ﬁaéeé' 231 '§:';.2§}C%§f§aeeed 'B3; the 3?? :e§§e:2<¥;e§1é viée :%§:nexure-- E &1i:%..44<:e:1see:;i;'e§::1y Circaéar é3:e§ ?e2~Qﬁ3i paezseé egg the 2"? =§eep9:2€.:3e:ig: a?§{E"e §mnex::re~%7' airzé eta. " " +§3.éﬂP.VE'\§e§4«=§83E§28é1 is fiieﬁ urzéeg é.::'t§eE.es 226 & 22? G3"

§%§:'.{:é:f:S{ii2,iEiQ§ ef Eﬁdiaé §:'a§z§:::'f 'ﬁe gage}: Efzie neiiféeaiisa ..¢?§i3§£:<>;é'2E'3, éE.2G%§ gaesed @352' '$316 33' 1'€S§}€3Ii£§€i'S{ wide §:r:3<:eXu:*e»E' " Viargé? eezaeecgzzeizééfy Ciecuéaz éaéeai 232.281} geeeed $5; the 25"? = ..:'e1<:;§>s:::;ﬁe§1€ 'viée ;»::1::e:>§ure~€} ané eic, 'GE-?§§?%&é§é832f2%}E E fééed imdei" éféieieg 225 8: 22"? 95 fine Qengiiizztiesésx ef Ezzééag ggrajgigig E9 guaeh ééze :'1ei§§§eati@zz ee E83 ﬁeieé 23si2.2S€}9 gagged §}' {he 33? reegensﬁeni aside z%:2e:e:>:u:*ew E and eegseqaenily Ci:*<:u3a:' iiaieé ?'.2,28Ei paseeé by {he ?ﬁ"€§ respondent Vicie Ar1::e;>§ure~F and eie, 9 W.P.Ne.4529e/2011 is filed under Artielee the Constitution ef indie? praying to quash Eh'f;T._ netifieation dated 332.2010 passed by the 13' respenvdent vi'<1-e AnneXure»D and eonsequemily Cireulareeedated iepassed by ihe 23¢ respondent vide AnneXure~§§ anti' eieg, W,P.No.4~5501/2011 is filed uncimj b}.1j'At.ie1es»; v2L?,E';».& the Censtitution ef India, prayirdgio quash An1e3.'eX:l;:§ejA ;:§a*:e<§._> 16.6320} 1 issued by the 3"" respoizelent anei'ett:;V._ w.p.Nos.46:57/201see 4:2e4::.g:45;*»20:: are ﬂied under Articles 228 81 227 ef thefC011eti;::1tie1f1~._ 617 India, praying to quash the impugned natiee ﬁ21ted.2,*'12_.20v"}._EWzide Anne;><:ure~A issued by the respondent No..3_and._ets:. " ' ' W.P.Nos.4€$55§;%?<5V72f2O1is 3;" 47'0oe1~©27/2011 are filed under Articles 2227 <Qf..__th~eV (j~OI'iSfi,£1JtiOn of India, praying to quash the .§1<:tif§'catib:1._d'ai;ed"'3¢2.'2O1O passed by the 18' respondent e~vi<ie";/3;r1fi<:ﬁ:«:ure¢£:}._ and'---eo.::;éequen:1y Circular dated '$72,2011:._pass_eé'Iby_¢_t)he :ZfR»i'~«.respender1t Vide Anr1eXure~C and wee.N5;&:eee:%;'2e':._:" sigefiiee under Articles 226 81 22'? Sf the €e:::--e1ii':ut:e'::._efiizﬁia, praying' {es quash the netiféieatien _.-»ﬁa'ted»~iE?,2.2'{3§G reeeeedent §\§e.i eiﬁe ,em::eXu:*e~D e'::vﬁ; "ee::e'es;a:"e:§'éEy Cieeuiar éeieﬁ ?.2.2€}1i passed by ':jes§_ersﬁe:3'§ Annexureﬁ and eie, " ~. °:e;e',§}§e;.eee%e;2e23 ea :;?e9e~ee.;2e:: eye ﬂied ueee; 3%.:'%ieEe.;3 225. 22'? :3? "ehe afegstiieiiien ef ieéiag erajgirag :9

--€:§,:as§""; ihe"'-Eeétey ef dereaed eieteé 21.2.2;Q§1i viﬁe s§e::e;.~ez2;§e~£, jv-'«.__:*2;e'£i';§:ees:ée::;_ Eieteii :§.2;2GE§ paseeé bf; the eeejeenéem Ezxl wide " §%_r;::e;~:zve:;'e~P 332$. ete.

"§aie§?qes~:;%ee5e»ee;2;eE3 ﬁe {gee urzﬁer ziriéeiee gee 5%: 22? V. tie Ceeeeéiuééee :35 Enéie, pfeyéeg tea quash z5£1"T:i'1€§§u.f€~§: ans? '«.,%';{" eezdersereenie viee daieei §i2;.};2,2Q}iE éemenééﬁg éhe ' ,;;se'%:i':ie::e:e ﬁe gsey éhe eieve£e§:ee:":§ ehaege (:25 Rsg':«:§5?,«§Qi§;"- ﬁe:

eeeeeef: es? She nezitjeizees' eerzveﬁecﬁ Eaynzés beeeieg S§2:.:'e3;§j'§,

1., -

sxieiii gf {Ii-35 g':if?Ei3S aiié §:§--i?'§G.§5f2§ sxieiii sf {E46 guiiias, sii':iaie@ ai Fiiiagaiiahaiii Efiiiagé anai €33. . W.Pgi\i$.éi8962!20ii is-3 iiieﬁ under Ariiciess 226ja:.f_22'?._ef ihe Cémsiiiutiaii O§H1CH8., praying to quash Anne;:'ur€;'§A_i'd;i¢._te£i

12. 12,281 1 ei1e:i0rsei:1€nt issued by respeiiderii : ' W.?.Nos.46963~96éi/Zﬁii are i'iie.d"uné-.5?';4iré;§'g;:§s 2:26'?-.;3z"

22? cf the Constitution of India, p:ay:ng_ i6'i.qu;u's_hV'VVVt_h§:

An:r1exure~A - endorsement dated"; i:2g;i:2,.2€;.1i'~ respondent No.3 and etc. W.PiNosi4~6994~98/2011 siiiejfiled uiiiigieiiv-é;i~::£§i;es"'22e3 & V 22'? {if the Constitution of India, p_1_j2iyi1jgV.}iG quashvvthevvimpugned notification dated 23,12.2C~Q9 paéseéii..1:j;;V€i2ﬂe 18? reépdndent Vidﬁt Annexurevﬁi and Consequeritly '--_Ci2:fcu1é:r: ﬂatbed '?i2.201i Vidﬁ Ann<~:xure~F issued by the 2¢"d!.resp"0hdeiiiV:1:i'dV cite. w.P.Ngi469s99_/201;; is. .f:1.ed-4.uri:::e: Aifticles 225 & 22:? of the Constitutigiii oflridia. 'praying. 1:; Vqiiash the impugned notificatien d:iiee;Z_"23:'1'i;:__.2OQj:3. xf5'asSf:d».by.:he 131 respondent Vidﬁ AnneXure~E1 and'--.C:i§iisequerit!y. Circuflar dated ?',2.201i Vida Ar1ne:><ui*e~'E"'ii:-,:~;ii'i:d b':§iLﬁ:':':':.E:A1€"':o)>{>E1V(:';' resggiéiiiiiéiii and eta iv.P;.ixi¢.470s<;ig%2Qii iaiized UI1{i€1'§I'iiCZ€S 225 &: 22? of "$16 C:3:isiiii.i:i<:sii {if i'iq€iig;;-..___;$g'fé.}?ii1g is quash ihe impiigiieci iieiificaiiaii daieii. 3.2,2C'_i£}«.._géassed by the 3" respeiidsiii vidss: Aﬁﬁ€XEii'€~'-C and aicg' " V "ii%;P:.i*xi:r;s'i;<;?:3?<i4%'i}%2iiii am iiisii imdez Ariiaiﬁg 22$ 5: V.'?}2:?:;{}f.fii};7;§v§:'»31"1S§§'§1,§i£{}i€:?E'ia Q'? iiidia, praying is quash iiié iiiipiigiiﬁéi ii:3.iiii;j:3.iis.Vi::i'=.::iais::=;:i_{i2i2Gii} pass€§i '§y iiis 3"? iespeiiésiii 'ifiﬁéfi £iiiii~i:>;':;ii*€--{§ é:i:':., i?1;',§3.V'i:\fGé',x%i~'?GEi;»?=§f2QiE 3:3 iiisé 223256: Ariisiss 22% 5: {Ff iEi%:.§:3{iz:3iii::iiGii sf }:i"iC§§i gagjiiig {£3 quasi: '£18 ii":"i§i§.gI';€§ V' §'V.1'£7}§AZif§aL';?ij§§®i"i éaieé 3.§.2i}i€} pasgﬁﬁ 'Q3; iiia I"EE$§€2?i§€E"i{ ifidﬁ ?ii'}.i"i'3Z§§E,1Aif'€~§:' aiiéi sic. E?V.i33\§<3,:§?'i';?§/2€3ii are fiisd m&si~ Ariisies 228 as 22? {if V w.iii'€'€f;§:1sii:is:ii0:i ai" §iE§§&§ praying iii {§E;§3;S§i igiig iiiigiigiiﬁé iisiica " iiaiisii £55228: i Vide z3i:"iii€:<:i§e~§ 312$ aiii. 185 '§v'.P.Nee,3§§2§~3Q;"2C%iE are {tied under fietieiee 2.25 & 22? at' the Conetitutiozi ef India, prayizag tea quash the Qetifieatian eiated 3.2512028 paesee by the E55 resp0n;Ie::t'e;fide Ar1nexure~N and eensequenti}; Circular dateé ?.2.2Q3.1"'--_\ﬁvs§e AnneXure~P issued by the 2% respondent and etc. ' L" » * W,P.No.2-4758/2011 are filed under Articles" :::.261.;3': 0:: the Censtitution ef India, praying 3:0. quash tfief netification dated 3.2.2010 passed by the respQnden,t;Nue.,V_t Vjide AnneXure~D, Consequenttally impugned C..ii'C':11af'déi'ted issued by the respondent N02 vtde Anriexure--E and. etc.' W9Pg.N0.21538/2011 is filed-ﬁnder Aru:_{:1es:.22é, &"227 of V the Constitution of India, prayi;1g'».Vto=._»quas'h:« .t_1:_1e impugned notification dated 3.2e201{é~..passe'd by. theifeependerit No.1 Vide Annexureﬁ, e<i>nsequentia'i<-1:9:"infxpugrtied "Cim:_:£11.a.r dated 7.2.2011 issued by the respondent No.2 vide'A11ne2.<Vufe.sA_'_and etc: w.p.Nos,4g:L703;---704;;2Q1 argﬁiject utfider Articles 226 8.: 227 of the CVd::st:ti1tio.:1". of Ir1_c1:'é1'--,v 'praying to quash the A1meXure~A rétotieee &:i"a3t.ed 'I-1__.:Z_OIv1 demanding betterment charges in the--...tdt.ai:Vsur.i "Rs.4é9,39f,OOO/W in respect of the petitieneﬁs" eenyeﬂed 'f:.;.:;n.di::. and efé'; 'V w.13;--No';2?3«37;';:e fﬂed under Etrtieles 225 5; 227 9f the Cenetitégtéen of, I:'?_eti3,""«--_::3ji*eiyingf to. quash the impugned netifieatien ﬁa9i.edv.3.2;_2CiG'«§>étesed by the 491 respondent vide A:1nexu:"e--vB anti etc; " " V ":2<zfe,5»3is'os1"z;e,523tgi "" 'Ate: 3e9»34:;2e:2 are ezee zzniier ;§:'€;:ie1'e3_;?§f26<5:.._i2€2'£" ef the Senetétetien of Eadie? ji3I"&§?i§f1g te %;;3§s,':1e.'it':e..'Vi;23 ':;"'~:i1,e«i netifteatien éateﬁ 23,E2§2€}£ii§ aseed 3:» Ci . A .« 'V? :% _ F Y tee '-- Af¥3f3pQ3'§§€;)."-35$ téeeé ariﬁe z%r::";eXure~E, eetéeequentiaéiy tmpugzigeé i.'3:i:*f:'§g':;§;Aa:* dated ?'i2§2$EZi ieeueé by the respezzéenéi $33.2 'aide é:f::1e;%§::re~§*7' 331$ ete, A " Veza§.e,:~e.5;2:e:2 :3 eke ;mee;~ ﬁgtéeies 225 e 22? $5 the '-€ié;::;et_:it:;;ij,§e:: :35 Ezzﬁéaé grayieg ta quash the impagzzeé .f::_s3t3;§tea{£e:2 siateﬁ 23.12,2€3{}§ gesseﬁ §};" the t"ﬁS§SI1§€1'1§ ﬁe} Vt "--.:;1'éie ?A:meX::re»E, eeﬁeeeyzseetiaiiy émpugneé Circular detect _ '«.'§F"}2;2GE1 éeeueei by the resgeeéezet E'€e.2 aside Eatztzeéizzrewi'? age' etc, E86 §Z€f,P.i'sE<>,§;"2§i2 ie filed unéer Ariieiee 228 8: 22'? ef the sfleneiituiiozé of indie? praying is quash the imgaiigned noiifieaiien daieei 23.12.2069 paeseﬁ by the respen:ie:*3i'Ne;i Vide z'5sIiI1€3X1iI'€-E; eerxsequeniialifg impugned Cire2:'ie'§1*i._":":i3§i.ed ?92'32®1}. issued by ihe respondent No.2 Vidﬁi' égnai.

eie;

W.P.No.?/2812 is ﬂied under Ariieies the u Censiituiieen sf India, praying ti; q_LA:asVh'*__ ihe i:*:1;.2_;1g1:;e<;i notificatien daieé 23912:.2OO9 paeser:igb§;<__ti1e respenden£*N<3.--i. vide AI1neX'ure»Ei, eoneequentially impugned TCi1':7Liiar ¥fi3:ied"i 1-_--\ 7.2.2011 issued by the resp0nder1~:..Nea2"-vicie _A'rme;§§ure»ﬁ W.P.N<;x579 /2012 ié 'filed xgiinder ;jm:e.3~'es 2268:' 227 Of the Censiitutien sf India, 'pwayifig iii) ""q;';;aS2iI, the impugned notification dated 3.22010 p-assedi by ihev.>§ie??i*'_'.;*espondent vide AnneXure~G and etc; = 7 "

WgP.N0s.'5.37~3;9/52012 are fiEefi-- unegiéié Articles 226 & 227 of the Constiiuticn k:>"i"'--vEndiaf,--_;5ra.j>ing ie quash the impugned notification dated'---31'§;2,.2C~iO pesised the 3"' respondent vide A.nneXurev=G"'&ﬂ4i"%?ic. I5: V' W.P:';;\3s§',:3e7?;:e'::A2i:s_f:iee§" Vgirider Articles 225 & 222? ef the C€3i1ST:iiL§.iiGﬁ~.V_Of iiriciiae ";::=:"'e.yii*:g is quasi: ihe offiee meme dated i2.i2i2Gii visie -3-':n11eX;.i:e.«.i}: quash ihe neiificaiien dated :3.i2.20i;{} passed %:éy:'i1'e 33? respondeni ené etc. _ _ "¥J§ei":*;e.:e;2e:2}; fileé meet gmieiss 228 eg 22? 0? ihe '{§e'r:Veii::;ii--e::' inéia, praying is quash iiie demanei iieiiee ﬁ7aie:i._i*§?r.3,:2{}»3Vi %2fi':i.e*'5%g::ex::re»~£ 3.33:5 eie. A 23:2 is ﬂied uiiﬁei' Ariieiee 228 $5 22'? 95 {he fﬁeneiiiaiieize ef Enﬁia, yraying io gaasi: iéze éemezed izeiiee " eeieg i3,i:E,.;i3"{3i i 'aside §m::eX:.:§e~§. 321$' ﬁti:

* .7%R{,~;P,;i':§ie.i?;2{}i;2 is fiieé under éeiieiee 225 3: 22'? ei the

-.iZ--0§é::§:ii::i:iez3; sf ineiiag pragizig is quasi: iiie siemaziﬁ izeiiee <i§a;:e:'5:i 2%' 33,293} viée §':f£i"i€Xii§'E~3 eazé eie, Eé%C?.§'i;'e,s§»82;§}§f29ii is ﬂied imziee 1 "iieiee 22$ 3; 22? 9f iize Seizeéiiziéieiz esi' ieéie, §}f&i}f§i%§ ie gage}: iéie zieiifieaiiezz and V L' ﬁaiaé :3.2.>2G};G paggsé by ihfs :33 1"€S§}€}E€E@€fii. '§i§€ Annﬁxzgrsé' and anci 6&1 -

W,P,N0.3f:44~9,2'2Q}1 :5 filed undar Ariidﬁs 22e:4j'& :2«.2'?V.A9£ ihe Constitutien :35 India, praying to quash t161;':%"~i1f1j;.;<7__t_}:g:3;e<=3. notiﬁcation dated 3.2;20i€I) pasaed by the re$p0r1:j£€5*n{ Am1e:>;ure~Eg consequéintiaﬂy impugned CirCu1a.2'__;i_éIt;eCi--V7 ;2_.2ZO1"1.. VV issuxid by 626 respondent N02 Vide Ann€X1;re~_F' aIiCi* [email protected],/201} is filed unz::e£:.Ar;=':'c:~e's 226'~8§'22u*;9"%s§"%::¢ Constitution of India, praying :j<>_ quash éihrs r1Qtii7i:':atic}n °;j:1aft€d* 332.2018 passed by me 18% resp0:§dent'v-wide _z'~'x11_:t:€§5;_é;Iv:*«::.-IE; and-

and etc?

W.P.N0e839/".2012 ﬁles: under ;2.r:::c.1es 2263:" 227 of the Canstituticrz Sf mdia, prayingiii:Lqi;£;s1i"--'§i1e"irnpugned Circular dated 5.32.2011 vice AnI1eX1.:;r€~Ff '1'S$iued 3"' respondent and etc. '-- 7 "

W,p,Ne.s4::z2:>"'1.2 fi1Q.r:iu1juﬂr;rV'§?%1u'f;i'é1és 226 8: 2:27 0f the Constitution éjf i13'd.i3;',"'p.rayi::gAta__qué1sh»--{h€ impugned Circular dated 5.12§2O1*V.l.iss1:§.¢d by'--i;h'<:-- respongﬁent No.3 and etc. W'.1?.N<:s, is urmier Artiales 226 &. 22'? ef tha C9n$:ituii"<:>;*1'c_f §;3d:a.;V""pra}./ﬁfgg'1:53 quash {E16 impugnsd Circular ﬁateé 5. };2:2.€_}1 E éssizmijl fies resgranéenii Na"? and $10. v;';§>3sg.::»é5,52i;:2 saga under ﬁréicies 226 & 22? @f:E1€ *£iTgGns%ii%i::'f;i:G_§: Q5 i:";di.§2..=..v gzyaying :0 égmash '€316 impggrzed :1o"i21fic":l;:i;:§e:'% 's:%ai;2::_d 3,2223% pasgsd by Ehs §es§o:3,és::%; $39.}. Vi§$ ;%,:'3':':.é§:;;Vre~v».;D' ~:;::ri k:~:"f;;::

'- "%%?;p.:;:§éL;.~5§:%-ggggzs:2 as filed mas: ﬁriécéﬁs 22$ & ' 22'? iaf E326' .if§'0::s?;§f;:3tiC2:: GE Enéig, §:'3,}Ii:':g éa quasi: fhe ::&:;§§i€§{§§:}f:.f§3i€d 3¢.Ze3€i?:?:@ passéé $3? 33% resganésai féafé "adds 3 '*§§';?;€§:1g;"€~E{"a§é Ciyauia: daieé 23.24.28}? zficie A::n€:é:m*€ L grad K; van, g 7,'é&?A33.§~sog.§23~§2e;2§;:2 axis 313$ azzéér ﬁrzicéas 225 5:

Fe? 6:16 Csnsiiiutiaa gf Endéaé grajyizzg E3 gags}: affiirgs meme "~.;i3f:E:::E 2LE;V2.2§EE viég ;%::r;5:§:::"€~€$ zzeiéficaiéaii {iaésé 3,2,2£%E§ gagged E33: S36 zﬁspetziisni Vié€ An::€>;:2s:"€-E? 351$ stag 188 WIP.i'«§0,i2G¢i§2t3'i2 is fiisci iindsr ékriinies 225 3: 22? ei"

iiie Cengiiiuiinn {)5 india, praying in quash {he impugned nniificaiinn dated 3.2.20 ii} passed by this regpnndeni N%:a_i*f¢id€ Annexuns--D and etc;

W.P.N0ii2G5/2812 £3 fiied under Armies the Constitution of India, praying to qLiash...,ihs:i i'inp1_igne{i.. u notification dated 3.2.2010 passed by; the responvciénitéT'Ji3..if«vii1e z5mneXin"e~D, Consequently impugned Ciij{:nia"1*i_ dated 'C?f;25.2(:f_i E' vide AnneXure~E and etc. * A' ~ W.P.No.i208/2012 is f:i:4d_'i;::der;&,:1tic.1¢s"..22{§"&...2'27 off' the Constitution of India, prayi'ng"~t0 qu'ash'*:i1e ﬂirnpugned notification dated 3.2.2010 passe_<::fi__ nytiicg i'espé>*n<i_§nAt7No.1 Vida Anne-Xure~D, consequentlyaiinpngneci _Ci:'"<:1_11ar dated ?l232Qli vide Anne.Xu1*€«E and eta i i V' WiP.Nn,9i4/'Z3012 is-fii:::ij'und¢::_A;~iiciés'Q25 & 227 of the Constitution 0f» '§nd_'§:--a, §:_pr;_ayiiig'<«. tin"-qnaééh the impugned notification dated 3.5f2';2.0lG« pagseci» by tiieufespnndeni No.1 vide Annexureﬁ, i:0ns"eqiié'nit1y'Wiinpugneti; Circular dateci 7.2.2011 vide: Anne:x:u,n:'»=ET éiniigsic. 3 "

W,i?.NQs. igzvzzizenizi2_i:35;r2ei2 are filed under Ariicies 226 $2 22? Gi"_é:ii€: C'€}.f'i$fif1j.fiQIiV...Of india, praying in quasi': the i1Ci{}:fiC3f.iGIi'€§a¥;:§Ci 3';v2i21G'1Q";:~;fis$ed by tiles respendeni i\in.i Vidﬁ ﬁnnexureﬁ anni Cisciiiaii daied 323201} wide Annsxuis E' and sin. ;

._ ._"i;:é§;A§i9.éeg§,z2niié ie iiied mas: Aiiieigs 22$ 5: 22? 9:' iiie,.Cé;::€i$ii_iz:iii;n"g:>e%f inaiia, graying in quash iiie enﬁnrseninni §a«i5<;1.* issiieéi by the rnsgnnsiinni i'*~Eé:3.,3 Effﬁﬁ Ann'c:::i:rn»£: siin.

§§',?,V'i%in9.i4§é3/iﬁii in iiieﬁ iinési' éiriinias 225 8: 22'? ni xﬁnnsiifiiziiiinn sf inﬁia, graying in qiigsii ihe nniiiinaiien A »:?i}¢:.i'nd*"..3i2i§ﬁiG 'éfiiiﬁ ﬁinnéxnzewﬁ angi nniiiinaiing éaisé 4_ f3i}.,;T%;2€%;E[§ Vida Anne:>;:iin:~§ passsé 'ny iiie: rennanﬁnni iﬁinii and =e=:::."§ "éJ.ii?a3@iS»»i8zi,/2§i2: in iiiné iiiiﬁfi" z%i"'iir:is--s 326 $2 222?' $5 iiié Cnnsiiiniini: :31" inéiag nraijging is quasi; iiis nniificaiinn zigiaé f§¢2.2$i{} vizin §inn€:~ni§€»D ané nmiiinaiinn déieé 189 'Q 3i}.f3=.2QEG 'side §'m::eX2::;e~E paesed by {he Y§S§3G1'i&§§1{ Na; 2 add etc. .-

W,P.E\}'0s.3258w59/ZGEZ are 522:: under Ar1:ie1eS'~V:i?§'2V§3'..A& 22;'? cf the Constituticsn of India? praying 1:0 quash5th-e_f€Tifei:}a:=< dated ?'.2..2{}}1 issued by the respendeni Nei :?ide"--An/:jVe::i1re¥A and eta:

w.e.Nc~s.34e44 2 3507o~73/202: 21:22 -iw;;:m¢§:e1#,V2§%ii?c;A1_¢'?§ 226 8: 22"? 9f the Constitution ef India,1_pr~:iyirig' "Ce. g:1a~si*:..tiv1-6:

notification dated 32,2010 vide _Anne:~:ur*e~H an€i.ArioiifiCati'en"~2 dated 30.3.2010 vide 2AkI1H€XUf3"<.}r'.,..pE1SS.€dV t11evr_'e2pe:ident'v. ' No.1 and etc. W.P,N0.327€)2;'2G12. filed ufidefr Azpicies 2226 & 227 of the Constitutiorz of II1(Zii€{;.»'p1'f3;g]il"Ig'VtCi"--h:€;1fIQ;Sh the impugned notification dated 3.2.2010 passedby the"respQndent No.1 Vide Anr1eXure~B, consequently'"impug11ed__Ciereglavf dated 72.2.2011 vide AnneXure~C_.a<:1¢1»§?--iC. d' W,P.No.i1456;<1--/2'O'i.2bi'S.;£i1ed.__i;nd,er.--Artie1es 225 .2 227 of the Constitutican In<:'ia;. Apmyiiig 1:0 quash the impugned I1GfifiC2ifiO'1i"§i1-lfffffi: 23ffii2.2'OG9 paéisiedd by the respondent No.1 wide An1T;exur_e¥E;.*vV .ednseq1i'e:_1t1y.' impugned Circular dated 2.2.20 1 1 Vide Ann.eXui'e¢}?'~ ,a:r"1d 'egg 2ap,Né';d:;.2%13r2e:2._, §s~.3:'2ed. under Articles 226 8: 22? of the C9n'2~$:f§;u1f:ie::~.ef"i:1d::"L, praying to quash the impugded

--v.r1_2tif:€j2:fL.ie;:__ dafied 3§2f?;_Q.3é} gassed by the eespsmdeni Noé vide s%ﬁ:3eX:f::*e--'%:'i; ccrgsequerrdy impugned Cérezziar dated 'I?"2.2€§f§ "a.r;c£eVe;5;2*2.::e:<jd:*e4€} éﬁfgd eie.

g/gg A '3g'7?.*iesegéé;"::3;*'§23:2 hasiézzg been 'éaeaed 221d §:'6;'3€EfEf"€§ fey Qrdefs er: %'.«.iTE2.2géZ1e12,]=e2:':':ing es £531" '?:"dr:e::::eerne::i GE Qrder', E3112 day? 2322 {§d':;,.§r':E made {Erie §@§§}£V§§1§:

ﬁﬁﬁﬁﬁ En ihege 22:2}: 25 writ §:e§§,§:§:::§:$§ p§§'§i{ir§};§E"S are A..__4'%fE:2§e::g§ng ﬁe neziifieaiiezi defied £}33f}2;2é$i@ ésgued E3}; {he 822:2 Sdvernmegi threzggh Eeparéznezzé 2f {E53222 19$ Zéeveiepmenég iheréby f:*'a11'2ir:g rules §:*<:2v§é:i::g €037 imposiiian and rscevﬁry sf impmvemerxt charges, "F113 said m'E§xs'[.are framed in exercise sf powers COI1f{i'IT€€1 under Séﬁfii-Of:.é§,_="6§3§{'I£)}' read with Section 421 of Kamataka Municipal Act, 1976 {for short, 'the Act'). Th§se _Ru«1é"s Kamataka Municipai Cerporatjgn (R€cAé{Very of ..E;1i.pr£)vé:i1.éni"VVL Expenses) Rules, 2C}€)9§ (for sho'fﬁ::"t}'1e are gublished in the officiaif T hey have come into force with effecgf Pursuant to the Rules framed, Paﬁke (for short 'BBMP*} dated 07.02.20} 1 d€c1ari:1g *":h<: ':0 E36 caﬂected in respect _:jifferc3éf Jﬁtohrrzing Withm ths jurisdictian Qf {he -by' §L>.:i1§a.%.%:g the rate at which such Vi§n§r{§*vV§i?::1e_i%:§ a§<:§é::$€$..§I33,Ei be coiéegiad at 1:116 iimﬁ sf s::_§ff:3cV:é;1.g :ii*:..fa:za%.zr 0:" Ehs appiicanés, The gsiitianers ix:

ihsse '%}.~"'§,'i§ §i;ii::f§i/i§§?%'i"1S am 8336 a,gg§§e'a2*@é by ﬂag Ciysiﬁar 3:SS§1E§ ané as' ggéﬁg {E33 CO§'1S€§1,i€'.1'Ei§3§ zisrggnég 23366 13%;' ceiisciiaéz V' %3;§..ii§E§§{2v€mei:{ axgerzsea Same G? the geiiéiensrs have 353% the 39:13:': iﬁiéiaieé ':33; 531$ 33%? ':3 <:a::=::»:~:E 531$ "»Z§iha '£3; Gr :6 >:'€cm«*:%:' 'abs ameuni G? iI}f£§E"i}§2'§§!1€I}?§ €X§€I}S€S %?J1'§€E"€'¥J€§" {ha 33.333 3235 E3}: '@663: Qaiiaatiéé xaiéiiia :'3f§es'§i:::,g é ,, * e khaéa. As ihe mair: question irfmived in ihese wrii petiéieﬂe 1:3 wiih regard ﬁe ihe 'are.§id2Z£};' ef the Riﬂes, the CiI"C{1Lv'E!iI:--',_§{éSi1€C1 and also the consequential action initiated? a11;""i--h_fes_eL' petitions have been heard together and are bei_1:;g--..diSj_:§0$edb Of.' VV by this common order.

2. The baekgreund sf the>T_e'e1§1tr02?ersy. rai.se'éi_V"'i:3~. ihesew' eases, stated in n,uteheH, is 'ﬂee fias been established by 'ea:ea%. which was otherwise outside the j Bangalore Mahanagara ' resp0ndent~BBMP had issued eeeevery of betterment Charges jfunds for improvement of infrae§rL:e%A;:;:fe' in 'xifxieh were merged and made gsari of ;BBEj\/IR a'F§*:e'ee:§Eiee:ie.:1 ef imprevemeaeé Charges was :0 '£e;E:eVv§*iaee-"Leg. Vvihe ﬁme of regiséermg khejia in reeyeseé ef new eheﬂeziged $3; fiiéeig '~5J.?ﬁ§§e.5G3§f2GQ8.

Z By 2}.{}'F¢2G§8§ éihée €e'2::"': aiieweé the Wréi

-.e'.fi,"V't§$eiif£ie2*: .§:§V§e{aeE:§§§g the Cérezsiar éaied {l%"?;3;i92@?:}. The ef {ﬁe gmeeeéizzge GE She B§?».;EP, which éieeieeeei K ereree {R:;§eee ewe hueéreﬁ erereef; was speed: in {he year 3;§§§ is ezeeride wagiez" $ii§§§}? and aiee fer efgher siezreéepezeni exeeeeeee $213}: was made 'eezeée age Evisagw 192 Eeunéatien ﬁe izzepese and zeeever iifie iII2§E"QV€I3'i€f'i'iZ experzsee wag alga quashed heiding that in the absence 0? speciﬁes regarding the expenses; incurred by the developrnent expenses that we in respect 0f Q Within the larger areas of BBMP purvé{ié;:::« $;Q:'..;tj{1.fiv3" V eenstituting the said BBMP, §;he ef {Rupees Ewe hundred ereres} xigi i995 earmot have any nexus or préxﬁcie j2.;sti1ieaeLi0nV fer the recovery of irnprevement expenses} §3nder'>Seetion 466 cf the Act. It is usefuE--::&i0_ reﬁfer: ti1"eb.°'_--Qbee2wié.ti0ns made in paragraph N0;.8 the"1Vea5id:_;:>_fd~er."--"It':~fe2;ds as under: ~ Ens-t:3»-nvi e21'ee,. is admitted that iheV:VVp0:a;~efVVV'§{3V'dee1e;r'e_:"exper:ses an certain works er §i"§;§fe%;ef12.eiiiiSé em: in ihe seetiens ngeetieféeed'§:1_e13;L:Se~~* {a} sf Seetien 486 is not v_:~,§§;7§vE§Le:»2,§V31e.§§~ii:§i;§§_:e see then eghai is appéieabie A §:é;;:§ie.__gb; which subjeets ihe reeevesey ef expemeesé {Q 'the f:"e.m,:ng ef mlee in Véﬁat Ate: examinaiiee sf ihe mieutee ef Size "v_§ﬁ'eeee§i::ge A§;::;e::><:u:e~D ef eke iii'? .. _:'ee§ei;1e;e:1'i:§ déseieeee ma: 332%} emees was V' v _,_e§::ee:f:'§'g iii {he gear E§95 te §>:"e'2?ide water eiigpifgg and far eéher cieaseéemxzerai eigeensesg which ﬁe ﬂue baggie emﬁ §e:1:1&a§§en is imgese azeei E"'€$Q¥6F {rem ihe peiiiéener impreeemeni eharges. E23 ﬂee abeeriee ef eeeeiéées eve: the exgezzeess ézzeurfeéj EQS we J_,.,.v¢_ ' by {he 13': reegerxderra as ﬁeveieprnenr expensee and that fee Er: respect of the areas falien vrithirzs----__ the larger area of BBMP' pursuant to notification constituting the said » A' figure Qf RS200 ereres expended in year ' 1995 cannot have nay nexus Q1'"'i'S. justiificatierr téi» V recover improvement expenses :_uI"1%,ier'e.. See'tioi.if..__ 466 of the Act. A bare Vreading'Qf'~e1ausef. {'1_.j) ef . Section 466 what is diseenzzeible is Vhthat reeexrerieé are for the a1nour1t expenried "er 1ike}jg._AAtQEbe incurred. in the 1'.1:.s;.£*3:r1t"__"~--.i.3:~ not known whether expenses were _ rihe areas that fell beydrxd, the te»rr'j:tori'9¢IL'jurisdietion of the then is; that such amountjsx -:g__;§¢_re efcpended for the afeaé faﬂing Within the territorial BBMR So? also? what is not fertheemrng' whai is the reasenable e2:p.er1see" Eilieiﬁ're."-beerzeurred by the BBMP9 Si") 2,5" er1*£:A*::xEe~--------«:Z":" re reeeézer {he same ae

--??§f:i§1,:"Gii?e:§I:V:'e:2':__£ ehargee, in advanee, {rem ihe Egéeekirzg 8;: ii: free: arr}? angée, the A »f4e:,§Eae3§z':::%. ifne reeeerlirrg 0? :he 193 reependerr: ae set. e r,'§é: in ﬁre preeeeehiege §3:r:r;.eX:1re-B ﬁes in rhe V ' Vrerigerfieéai eersery rgaiure eff eeneéderaiiem V' =:r.r:éer"§ai<ie:: ﬁéereirr zariihexsfé refererzee re rﬂevarr:

reefteriai eeesriieiing iegeé eviderzee sf 3 feet er"

Erzearrirzg expeediairire by Wéziers rile ES? reepenréervé, eeuéd have exerciser} ihe §'%.::§"§S§E:C"£§§§:. mwwwwm 194 under Stécttisri 486 3? tbs Act :0 impasse and recover impr<:}v€m€nt charges. The pi*os:e€«::iingi5'*, AnneXure~D fail ghort cf the rsquiremsnt anti i3 ghawn ta suffer from infirmitief:_~:--:_i;i?iiii§.}5i'~-- '' patently tantaniourits to arbitrary power. It is no doubt respondent, in the absence ti-t6"

and the Standing C0rriInitt€e;é;.V_ exercise power under Sééitifgjié 466" if Act, but such €X€--§"§'iS€ ;éf"'p.r§§xtréui*~i__muétbe 'ﬁllly justified." V i it it

3. After this4_"Cf_Qurt'"' «vﬁiﬁove judgment, respondent 4' iinptiéiaed notification by framing ,:t1*s,_jfn:éiii,é «tt;_gf0i"ne into force with effsct from i'?.G__i°200? {3} Si Ruis L Tim Ruies are madé appiicabie ti)' tits' i2if:§;rQ&'ement exprszzises inturred by the iiasjiifigigﬁsignértiireciigs 0:" inﬁirectiy for praviding basis V"'piific_aiﬁ*:aiiitis:s"*:.:::ée§' $€C':iGE: é§8{h} of ths Act, is §€i"SﬁI1~S §es§i.di2ég. "§::':;"*~._»:32i{§E:"" iacaiitiasa imgravemanti ﬁ'X§€1'}S€8 sire V V' «'isfi:*'ie;:i.. :;:3._;3.é;m;:*.~€§tiar: 2%,} ti} Iiiﬁaii such 0? {E26 'imprevemaat " :v'..T'%3?;iz:}':E§$€S$ 'i%.--:€:1;rr5::i 'D3: tha Céiziiriiigaieiiér ziiiciasif C1QE.3;S§ {bi cat"

4"f:7%€<:.ti:,3»:*...'£E~8§ 65 $238 Act arzé aias §i"i€§3.;i§€S €}<:§€iE8€i'S gertaiziing §Si.§:}Vv'iZi3g warigs na:"r:ei}I:~ ii} Fgfmatien iii' mgdg by ziitstaiiizgf agggiaaitizégg §€¥€§I'i§ Gi' meztigg ii"§1§:*GV€i:2€:it sf mazigi «mmwmw IQS cencreting sf reads, {:{)f1S?;fuC'i:iGfi (sf brisiges and ﬂyovers ta reach a group of heuses <::i*--, Eecality or at: extension:

{ii} Formatiorz of drains, iH1pfOV€H§:§33t"1E, "(Q17 drains, coverage 9fdraiI1_s.;.. _ {iii} Providing Water supp1y;'1«&sé¥§§*6E1;agté'g treatment planté, improvement storm ivgter drains: --

(iv) Prmdding stfést T_:1ig}1tti1:.g;f'._ f=Qad median lighting, park, piety lights in public__ plaqiésgvb am:

(V) S§Li<V;=1"§_~..o'thé4;f w0r.1:"s.Ve{11d'v_:ci¥ic anlenities as __ V__:f:1.2iy_ Vbé~1.;;_1Q<:ifiéd.__vVb}% tbs; State Govemmentt by f1é.tifiVcVatio:1M.t ' . V E1416 3, ﬁ;€ais§*w§"é;E1 "'§'r:;--p<é::*~--ty 213.3336 fer iexry @f €:<:;3€t:Ses", it '2:'§ad£-t._':é::~: tiigtd-:%_r: - ----------

"._:'"3V;'»§::::2§erty liable for levy Qf expenses; 2 x'§§.:";:pvV;%*t;;é?}s:z::"1'a::};*:t €Xj{}€i'I3S€S :«'«-4:32': be Liiviéd azaté ':f;%€@§;t'e';":€<§t' an thé gampertias that are ééfectly 0:"

1?::{i;r{é€'t:t§}? bazisefitsti as g :re3:;.Et sf ths i1:s:;p:"a:>2:e:"::§:*:t; €§§§€i'1£:€S Eﬂﬁiiffﬁﬁ $357 the {.jéEE:}f§}§S§3ZGZ{1€E' tam'-tards aertaiﬁ Sf bagié inffagtrusiure and F0: such atﬁsr wméis 1:0 igzzpmars the gazzaraé Eéviag {IG1'T£§,3:fiQ§§ af aitizerzs and éﬁééudég :s:>;;3e1'::--;€S iacaffsé Gr: 235$ m€w§}»' E98 Qonverteéi frem agriéultmra usci {<12 i":csr:~ agriculiurai purposef' Rule 4* prcnzides far "Recovery Gf improvement ' _ reads as under: ~ "4. Recovery of expenses.~ The commissiQner"§13§V:ing regafd 1:0 the expenditure incxifzied V. 21. ' S infrastructural facilities _}_$:I'Q§'id$d <:):*«.__§Q_ §be provided may a_sf._ "improvement expenses under Sectioﬁ and Collect su.c.h 'impr;Q'§c§:fr1(:§I;t:: "€§xpe1is'c3§V'V from the owner Q17. if-1jV1e .§fA:Ii:'(Z1EéV/V€V3:1"(')iZV')E3Ci, partially developéd VpI"Qp 6I'f'y or a group of prQp'éft£'ess :ii.0rV'&"fcicality §f}_f""'€§<tensi0I1 that are assvéssetd to the Assessment Re-gis 'Le;:* aAnC1'wﬁ:.,é'i;,_ 'i'1;a,_{}é.'b€er1 beneﬁtaﬁ 0:' likely is; 3:345: be:?i'::€§i;e§. by éaguéh improvement expanses,"

V" Ri:.i@_55; 33:é;'%%.;2i§A€*3_.fe:r "ikriacie cf ::9EE&4::t:E@:1s", it wads as uﬁder: ~ V.AV.T'-Eicde sf eoiiectiansx §;fI1}i}}:"€3"€'S{}'Z<€§}'i " .{3f§%:§€::i%$'§:~§--_.s5V:a irzcurrsﬁ may '§€ caiiésied {rain the G."WTi£1léi'i. $2' acczméar af §1€i' pf€)§3€f§§€' mentiefzgd Er:

V A :?{f§,:§§ l3 abmra at $15 Eérne <3? E"§giSi:'8.fLi<}§'} 65 Khaiha " fuié 8:13:12 G?" 3:1 :2:2:§%:3.§;:"::en:3 3': 3:13;' 'aims: and 1:: gush magma: as 'his Cammissigger may £@§1S}:ﬁﬁ§' 53:: be §€f§§I'iS fit."

19'?

Ruie Q, éeaie Wiﬁz "Preperﬁes net iiabie fer Eevy ef ir;r:p:*o'2remer;t expenses", it reade as under: -

"6. Properties not liable for improvement expense-s.~ Properties the Iayeut formed and develepecgjby Authority, Urban D€V€10pi¥I1€1"'1:f:._' Housing Board Layouts and fofmedv the KIDB, KSSIDC? and _:1v:¢V approved by the planning .?;f1C1:K'fC.'1fII1ﬁ2=i11}7 transferred to the all round development approved development" levy of improveree1ﬁi::eXpeﬁ'seé;_ 'of"improvement 9 works é'1':r'ea'4'c:1j_g.'V.<31'c">'3.r1e 3 Rule 8, ef ..'%fef)r0Vement expenses an yreperiieee §om}e:«:;§,%;«:?;Ifj; unii order and latte:

fragmenieei s=§i}:13.V_¥p:"e§*erA iéiie, it reads as under: - Feéagiiienteé. §I"t'.)§8I"ii€S,~ ?repe§i;:iee "ee::;%e'ré;e:"3, a single 23:23: erder 811$ Eaiier ._ peeper Eegaé; 'téﬂe 313$ epprevei ef Effie ,__§>§e;%::*;:;:";A:5:1g er eeﬁeemed 19923 auiheritjg are Eiaﬁéeéifer Eevy ef im§:°e2reme§:"{ expseneee. Heveever, x I iegzaézzizzg periéen ef siege unit geegezfgs gete fhe V"'s;2':'::e%:§:3:1 cs? site eiezreéopmemé pian feem the E eempetené auéherétyé eke remaénimg gaeyféen ef {he gﬁrepertyr eheji else be Eiahie {er Qaymeni sf impeevemezyi e>s:§er:se.e»."

E98 3:, These Rules are ehaﬂenged urging Several gzelunése Pureuani to these Ruiesa 'she impugned Ciireu1_a:%_::'§1e:£ee§ 07.02.20} 1 is issued. As the Circular is also ehe.h.ehgeEi;';- . necessary :0 refer to this Circular ahciihe effeet' $3jT:fEh " "

The Cireuiar states that in aecereiancgee granted by the BBMP in its n:eei:1fr1g Q11 meet the expenses for providing and for haxﬁng already provided the inroperties falling within the limits of 466 ef the Act, such declared as improvementi. ef the categories of propertiee"e£eee1;fhe(.§reﬁ 7 of the Circular and ':hat the vv'A':3e:,r:1eV .'"J::«:)Beei:ed by eihe eeneemed Autheriéies a1:'§h.e thee ef eegistraiien sf hhaia. The Qireular fumes; ':;."1"§i§§Z€S .:Efi eieéfihat in respeeé ef eiie measuzéng myth §;§}%'f}¥{}.e::; sq, m£;rs.} ihe §§ﬁ§E'O§?'€§I}€:':§; eX§eh.ees ﬁe ' he ee§.§ee:e§.eha$ be 33: Re. 35$?» per sq. mire; {er §§'{}{3€E"'€i€S T1"-'..meaea§'§:*}.gA'1~;h§re they: 3,23%} 3%, hi upie 2,§{}C¥ eg, fie. «..§V:~§ E;.,~4%8'*eq;, zhiye. hp :9 eeeee 35%,, mize} the §{E§1§:"'%'§?€§'§€1'ii K"-«..";e§$:§e§:3$ee shah he eeiieeteé eéi §.$;,2$€I§;'-- eer sq; reefs: f::>:"

'V""A..__£*;3'e§e:*'§;§e$ meaeurheg I1'};G§"'§ thah Egiﬁﬂ sq. fit. (223.98 eqg 531533; 11$ :0 8,35% eg, 3%. {§§'?.é"§Ee ea; h::é;:*S.}, éhe imereeememi 23 189 ehseges sheli be estieeted at Rs;3QG;"~ ;:2e:r' sq, mtrs; and in respect sf properties measuring mere than E35300 ft, (55141 sq. mtrs.}, the imprsvement collected up to Rsg-400/w per sq. mtrs. The K V' makes it dear that in respect of prdjﬁefties 'for; xﬁ1{1'iet:VvK19:at:i. has already been registered and whirzttn a;1*e.Iiab1.e~v_tAf0'rv of irnprovement expenses, the eeriti;-erned 'sfﬁeei's shalt issue V demand notice and take aetidf1'Ae_ef "the reeizivexjy of the amount.

5. It is relejrétttt cases action is initiated for sf expenses and in some other of the Khata already effeetes' " 03 the greens that the improvement e;»;;:=e::ses "base net been paid and in many ethey QgE§'€:Z'S{"'. ﬂezesfiﬁ netiees are tssuect demanding :Zﬁ*:%;p:?<_:=e'e::3Ves:t "a;'i'?.';37I"%;€S% making it etesr that zmiess ass E1335} " the segiie sees the Keats. 'i--'é?'O'¥.,i§§ net be transferred in

-. tit;-£3 ilaiiiie e_§3~the sepliesrits. Sfzezsiéeesieiit ef eisjeetieas are fies 'egg? the State see the supeezftieg the izsptzgfzed Riiiﬁs, the Cirezzisr sgsé Efie setisg irseasee, 20$ ZFZ ? have heard Mr; §§Ci3:§F'& Hevﬁa anci 35:1': Padmanabha Mahale, learned Senior Ceuneel whiz have adcireeeed arguments fer the petitioners. Their argumer1tS&....ha'sie'~r§e.e11& adapted and suppiemented by the 1earri'e.(:i K V' appearing fer the petitioners in" th'e}:r_ 7;reep.e_e£:i'_\:eV"'ivri*t petitioner Mr. Nanjunda Reddy? 1earr1e(:1:'Senier;Cfeunse}" }*;.aS*, addressed his arguments fer thee-v1§BMP,v.w--he1"ea;is 1V\«L?Er:f{eshaV VV Reddy, learned Additirnjal «.aevé:nins:;1: LAQV/eevate has supperted the Ruiee frarﬁed"b§s-Erie ﬁ¢;J/;§?fC~I:'vI '3.i".3;i€1"It appearing for the State,

8. The f01iaxviri;::_ iirged by the learned eounsei ggrppeariag f0ri.:he4p«e_titio13ers: -y a} The"§;3i;3:1g:1_e§i.. Rairze and the Circular iesaeei are __ﬁEegaE,._§.a:1e'Z ar:s:::_.e.taEr:avbT:e§ as the §§i"G'%f7:SiGI: made fer *ee§1ee§ie:r:_ (sf érripvrevernent eharges fer registering Khaia in éiheIéaazew'e«§'_'§ee~:;a§§§iear:i is C€f}§7:iI"81'"}?' re Seeiiéerz 31% e5 'she V ﬂee.

, big 'Eirge iexsy eé imerezferaeefa exggeaeee ae eer éee ' ..__'§§:':p':j%zgr:e§ Raiee afe. Er; else nature ef iriapeeéfzierz, ef ta}; and ear arm} iherefereg sine irrrpugrzed Ruiea are iﬁegai arzé aiee 20$ ihaé there is 5:0 quid gm Qua} 'asivsean ihe 3232732" ané ihé ssrxrice rsnderad.

C} Though Rules 4» 8: 5 pmvide for K V' improvement charges only in re,épei:'t« ¢_0f¢ t;11e " a;_>;pé'r1ses. incurred or to be incurred, there iS \ﬁ10 '(}_1iI1g Show aS--~.td~, how the improvement eXpense's-vL.:f'angin;g'= :0 VV RS400/» per sq. rntrs. f0:.i_.sites"'f1g;!§§i:3§"':i§ffe1§éi1t"dﬂhensions has been imposed by the is also urged in this regard. tffié the committee constituted has failed to adopt "h:a...3';Vtaken several irrelevant factors ﬁiift) the ainounis spent by ihé'. Ba:1ga},0%e_4:}&:vé§liig§i::é;:z§f;I1u:h01*ity (far short, 'EDA? and _.v 326 E§3.:§§1$ €aka Hféi:-s2§:;_g_HE;Qard {fo: shim: 'K}~§B'} far fomnaiiez:

*:;V§»§{3f.§rr":{;1Ltsv ignoring ihe fast that in the C836 $13 ha.@s:1 ;E;~iy%§::%is..%é:2.:?é %€2e1'; §Gi"iE'1€§ by {hes :Q€E§'{i§{1€':"S and :19? Egg? 'a%:€'.44§Z?BE%':E&:P; ' a _»d}f'E7E;:a: §".§€}f"6 is E§Li$CE'?ZI1'}§§§::3§{}ﬁ in me EEE8;§f{€§" 35 Eszjf Sf iﬁrxpziwtxeznazii e};§€1':$as '§as&§ 0:125? 3:: 526 diznsgagéazé Qf 'E116 éiiies as ﬁfﬂiﬁéﬁd ii': éhss: impugzzeé éifcuiar azhish is 202 azrbéiraryg E};Eii"€&S8§13.b1€ and 'vioiaiive ef értieée 3% ef the Censtituﬁon cf I;/zdia.

e) That unless there is a. benefit giver:

owner fmm whom the improvement expensee iS"'sg3uge}1t}'ei0 be ' eeﬂeeted, the levy cannot be permitted? A t I') That even in resp€'ét'«.___0f ei-tee Va1i(:§'tied._V_VVby.3 Kamataka Industrial Area has all the facilities such as co:1;:1.ek::t_iAn;c:g the iayout has been already formed 'Vho services are extended by %F5.._eV been made for payment of which is totally unauthorised _é11i€}. :121::gai.--_ g} T heft .._eVV€:1x:f 4%V:h,_e' g:3:_'e"t§;i%1er2ere are entitled ie deveiep .§Z)1'1};fy' 3: ggertien ef *i:1%;e.§_3:'<:;;_1:>eﬁ£}e2 'ihe Emerevemeaé expensee are "u,_<§c:2»::;g§E'2*:_V :i;eerespe«e~t ef ihe €3:'i§E§"€ §I'@p€i"i:§£", which ie ﬂiegeé, i§'E::ei:j_-- %:here is :29 guareniee thai the ameuni

-'.._e€:sE1eetee§" ﬁlﬁ guise ef {E6 észepreyernezit §X§€ﬁS€§ W313} *ee A egaesrsi 15$? §Z:'§E§?§'J€§£'1€i'E'i eed ii: the aiégenee eé' egg §%f€%'%'T§,S§GIES 1;: {his yegarcé éie eﬁsufe ﬁzeii {he amezzai :3 eeezié; {er saiﬁ p:,2rpeee§ there is eeery Eikeliheeé sf ihe aiZ?§0i}IE?L being déaseréeﬁ ﬁe eéﬁer gaueeeeest é ye?

1,;v'5;"/ E} '1' $131; $13 ievy Qf fee; f€§E'{)S}Z}€Ci§'\2"€1y, is iﬁegai. 9a In Suppert of their C()I1E€}"1T;iOI1S, petitieners reliance 0:} the following judgments; ~ i} B.H.HONNAHALAGE GOWi5A" .; VS KARNATAKA APPELLATE-:.:rR:'B8NAL'., 'BAIeG,é;LQ'i{E AND OTHERS ---- 1992 1;AR.1;..J."522 (ms); j :1) ALLIANCE BUSINESS BY ITS DIRECTOR, 3ANGALoRE- ivS'S'H,JAYA1§AM REDDY AND OTHERS 9-' ILR 456.2,

iii) ASIAN _~'5't1'§fU1f1.«i jfoF._i't:i:2AL 'DEVELOPMENT VS B1_.\.1*J(?:A.I;3I!_) I_f:E'vQIIY._CGR1?0RATION, BANGALORE » IIQRV. 2;_¢)'-93 ' iv} STA*1?£:_.Q_F, UT'fAR . PRADESI-I AND OTHERS VS ' -- . DEEPAK. * '[1 *Fi3}R'fI»LIZERS 8: PETROCHEMICAL C0_RPQR;3.TIf)N.;;ﬂ'D§ ~ {2oo?)10 SEC 342; AND __S B.4;NG1§:;0m.:«' DEVELOPMENT AUTHORITY EYS _ _ «QIRCSRAFT EMPLOYEES CG«OPERA'I'I'VE SSCIEIY * .._:"*--;,f:*:,3;;.g§:§ GTHERS DISPG$ED GE gm' 24aﬂ1§2ﬁ12& _1Q. Eiﬁfzfgéinda Raddy? iaamsé Ssniwf Counsei W""':7S ':£:§§Sa:*€:§g=---- "far ﬁzs :SS§§:"1dSné»BBh?E? Sabmiés thaé $16 é::ig;§:*§:X.is:::::Sr2§ S:/igsénses ESVES5: is a £66 azzé Em? a tax, '"§E:S '§E}?,fi3:'}EifGfi of {he Riﬂe Eviaiiirzg ﬁziiheritjg in azeéisciizkg Ehé "rzﬁzaygeg :33 ES prssviée basic 3}§E€Ei§{i€S aﬁd {he reqaiireﬁ i§fr2:aS€:m:$§::11*€ is {E36 baneféciazgz {mm wfzam, {E532 £65 ES 204 eeﬁeeteé and hence it is a fee Mr, Nanjunda. Reﬁdy eentemie that the taxing power is exercised :0 raise {he tee'-xe:';;_1*ef fer which, eeparate mechanism £3 provided uI}C1€I'..*ii111:',i_' ,I1<3¢ this regard, he has referred ':0 Section 103 of {;vf3:{e}5_« deale with the taxes to be impoeeof 'Se'eti0n--

Act, which provides for imposition of -on adV§:rfi'seme'r1i»t<§'--.. contend that taxes can oniy be"'1e{fied ﬁfovided under the A01; and the p:'ess:ent'.ie{}y' iuﬁ1p:oVefIien'tVvexpenses iS not by Way of impositicve i§.e'_fee collected for the service re;1d*effed extended to the owners/oceupietes-. v(i) f ' 11' Heﬂhas that the Rules framed by the Stale are 'ezithigz iihe' the Riﬂe Making Fewer and hence ihezr areu ir,:B:ra..5vires.A..§efer:é:1g is Seetier: 4»66{b} ef the z§;e§'., he '§s1:':2:s;-- 431;: ihéfimiiilze twin yequiremenie namely: A 'egeeensee eughe: ée hesee been aireeﬁgz iréeggeifed er ie be izzeurzeri 'ey éhe 3831?:

"yaizé sue}: expenees magi be 3:: resgeeeé of any weréa §E1§§i§E§%EE€:é 1:; a';"};.}%'' Rage reeﬁe §.};E'i§€i{"' 'she Aeig ie "i}%?i'§Z§€:§.'1 Seeiiez: 48% is aegglieeﬁsfe, Ezave eeee eeiiefiede 205 22* if {Bess iwo réguiremenis are S3.ﬁSfi€i%ﬁ, ii; is Lzrgsd ths 16:5}? wili be within {he Competensé of the R136 MakiﬁgT §ew€§:

His submissiczn is, that if these two r€quir:m.E::39.tsaie satisafieoi the Commissiener may declare SI,iQh4"€Xp:{§1}S€3'» respect 0f $u<:h Work as improxfemervht e:§:p$r1ses;'. ~Réf€jr:fiﬁg ié Rule: 1(3) and Rule 2(b)(ii)(iii){iV) of contends that these requireme1its 3';re sati:3fiédT 2i;n(f;'v:herefore§ the ruies are zzntra Viresﬁ

13. His next: CQntentiQn... 1'_$;. are neither arbitrary not tEz_eu including Section 1 14 on the judgment in the ' 1§§Vifk:i?§_1;13*,sf.;--:1{M1v\:1«:wspApERs (BOMBAY) PRIVATE xi:i,1'_i)*. éz 'UNION OF' INDIA 8: 91*:-IERS ~ AIR 198.6 SC s9":.:ﬁ£§'f§ds that ihs éelegated iegigiaiien ' 133.3365}; 'iauéiizariziﬁg iéiégﬁégéiigzz ef 131$ iI11§1'GV§1"§fi:'§'§ €Xp€ﬂS€S '§S_'.f§fj§,_{:5§§€V{3§€z§'V"EQ "2;-gzajx rﬁsagmiseé grizzcipiasg baséé 5:3 which, ' V' " {E23 'c%'%5§'!éga:;s%€§'L:§::;gf:§:s§3§ii@:: cmﬁd E36 chaéiengeﬁ, ,3: i$!*§'1is next »3@:r1':§:3§§{;:: Ehai quid gm {Ema £365 :33?

" ma*3:2;'~:E*:ai iiiﬁividzzal SEE""ViC€ mags: be sxisndsé Ea izzﬁividuai é;;*;aa"--;Le:g 9% ééfﬁerﬁgzé gyaperiisg. H6 gfzgsiifiss the calisciigzz :3? §33:'3p§€3'§f'E§E}€§'i'5; €X';}€I1SS:'% from the iieaziiy aééﬁﬁ areas: Whiciz form part 95 BBMP urgirig iiiaf; ihege arﬁas airs gairig {:3 E36 bﬁiléfiiéiil Eran: {hrs éxparrses iflC':lfI'€€l or is be iricurijééﬁ far developing f;l'1<E' infrastructural Dealing with authorizes the collection 01" improvement ﬁhél time :::.>f registration of Khatal he mode of recovery and the same does 'not r1)b.1i_<':(i1l1r1t"i?:r"vt<:l>'*V.L Section N4 of the Act; He Cdl'i:é'I2dS thai_ gives V discretion to the Comm:S3ionei*'if0" clglléct ii: atvvéiny stage car even in installments; hence {lie sairié islj~1lstl2i;r1d I'€E1SOI1ablE.

15. Dealing u"Li1'€ Circular dated 07.02201 1 :'a_15ic:i._l';»§tr($:igir§:7~'i,';déiendi:§1§ it, learned Senior Ceunsel gubmits that the source Of power far"iul'1§:VCi'r~g:_1,:i€:1'- isi---.___é{:riiair:€d ir: Rules 4 <3: 5 arid ihereferc, :i1ért:..:Vis~r'ia léliélgality iii: ihe Circulars fie alga jiia;:ifi'e::"§ 'i*€jir03;3é:<§Ei€2§§3z given ':8 the Rulagi whiéii are *§r+Qi:gi::~ wit}: éffaci from i'?.§E.2i}§'7§ éierzieriéirig {liar l§3':%i%v'ix'i:i5§;L¥'§!: }:;:'}:Sesii3:1 5i~2li--4iA} :35 'iris A92: sack 3 13OE£§'€§ is _if;:;r:f€rreéJ§E: the Rails iifialriirg Arrihcriiyi Rsiiarice ES ﬁlaiiﬁﬁ 0:" rim S'%}.p§'§i§1"§€ ﬁsgziri :'E§Qi'E€ﬁ Er: $236: case rig. iKE § §*Y3RCELé:X G'SP"i".& AEE 8')?!-ZEERS vs __ie:R,reAr:3 Aim $13333 ~ AIR 1963 sc 2%. arzé ii"; "£316 {ass er' $331-§IBE'E"E§N éﬁﬁ EXCESS SEP§'§§.§ fir? £33 QEEERS 15$ gﬁéy 20?

'$633? TAPPERS CZGGP. $ﬁCIE'I'Y, EDFALLY A1333 OTHERS ~ {2QO3)12 SCC ?38.

16, Referring "Le the seven eafegories ef . respect whereof the fee has to be eolleeted it; = impugned Circular, he justifies the ;S3i:ati:ig..that':;in Conformity with Rule 4. Justify-L1__'1g €;:1ani.,u"1A:1; 1e"};r3'VA0f:VVe» improvement expensee at differeﬁf;'. :?a§es "if: ifeeijpeeé: ef sites having different _Se:1ier Counsel contends that BBMP hag1g§'1:;e¢.i'¢Td: t1~1eVv.'c1';%;.:;a'--"'from the BDA.

Heusing Boaré    bear its own
experience    "(L13/1V£v3'LI'1J[L1II1 of improvement
  attention of the Ceurt

ﬁe the adegeengﬁ in ihie regaréi feed in We?'f'N,{)S.x'i:"$-j'£%':L\ 1~5,}"2§"§ 1V, ' é1:1e§ the Annexuree eneloeed is '{i:.e 2.12% geiet efier the eaia free: 'zhe BSA aged éihe e5e§:::;g;- 'e:e;;e was eeiieefiede ihe $83118 Wee meee ~ aveeizzfieie :e.'§';E%§:'.::eem:e§ttee eeizsiifquieé {er éeiererzirgieg the ..ﬁ:::ereVe:;:e::;t expenses aieé efae: ihe zzzeééier Wee ﬁséeeezeeee' i'e.V'_:§:V:e"':§:ee§i:1g ef ihe eemméttee, eke eeme Wee eeei: ﬁe 'éhe ..__"f}%e,§§:2:':ie:: eeé F§::,a:1ee Cemeéiiteeg ihereefter, fee '..,_ :eee:e:::e:1éaiien ef :§i1e "§'a2<;aiE:e:3, Cemmiegee hes beer:

aeceeieé by eke fieeeeeiig ﬁe? ?.§"i3}& ériee :9 éeeeeeeézaée §;§":_e§ E25 :

, V/""7 n/"°j3%"

A45" E 298 there was ampié irzaieréai availieéeks for She: rsspendeni is ii}:

the quaritum Qf ﬁ:--:€. He 2:230 poinés Gut '£133: tbs BBf2éI5,%?aS required '£0 take ihfj €Y1U1"€ areas includéd in i1is..j~u:i::::;<;i_iC?i;i;5n; as a unit and provide general facilities and :h¢fefo:5é;~ it x.ééas_ b not necessary :6 previde servic:e to .iI1§ii"§.I_1'(i'1i1al '8.}'f:.'§{§HOi"

properties: Once a broad correlationﬁs'estab1iS_héC}. '33€fX?\}€'E'/IV"1 ~ the service renderecl and ﬂ1é"'vL«LfTée:. co11éci_§§:d,:h'.=:t °;,voV{11d be sufficient: to justify the 1{<~é\;§-f' is iii iﬁis regard he has placed reiiance <:>r1 i;Vh<':: Apex Court in the case of BAN§Z§£$§;f) RE vs: THE AIR CRAFT SOCIETY LTD" AND OTHERS :~.::po.;~§Ee;:1'i£}ii:3o12..VsT?L '(WEB§) 54 see, 1279 Elaiéefaiing' ._ '€iA':.:;i€;\ "§§is:3,5:;pL+3 regarding ihs breaczi correiaﬁon beﬁirféexa. aha'-héirzeﬁt and ihe quanium of £736, hzs ' Lrzas §i§3,' CE:€}i'.f€}?;3;I1i3€ éiliiiis juﬁgmezii af ihs Eipaéi Cauri; in $16 1éa_sie'__é§ EI3',»M.'A§§I%I§§?ATIi;&N'A@YA?€A SETTY 3: §TI~fERS 'ass STA1'§a§_'::;§:€;a_*rsgm 5: avr:-IERS » mag Supp :1} sec 396 gm 2:; :§g"case 9:" R§ESH Kiizsexm 5: $331333 vs 32*. £213' 5: §§'§E§§ : §2§§?'}§ sag 13;.

Mr, Eieghav Redéjgg 1e:*ar:":€§ ﬁﬂdiiiaﬁai §§I:0*%se§:r::::s:1i ':'%&va$a%:{: gugiifieg '£216 Ruisg aaé ﬁgs £'§a$S3§§C8;?;§G§'3 cf smaﬁer aﬁéi Eggs? ggésgais :;'§:§'§€:*e:":r;§;§3! ii}: ggzgtsgsge 5:21' ésésgr af ééfiéraaé 3'_/N :

E f8.E€$a H6 has péacsd raiiancs an ﬁne d€CiSiO3fE r€;:>§:ri;e§ 32:: '£335 £2386 Qf DELHI MUNICIPAL CORPORATION VS MQHD; i?i§§LSIN ~ AIR 1983 SC 61'? to point gut; that the €XptEI'1Sf3S."1:'i'"J:(.;"!;'a'if":"f<'V§d;' 2&9 need not be Vimcurreti c:iire<:ﬂy.

19. Having h€ar::1 the learned <:o':g_n:s'._'e}..:1p1:;earif1g"'f{§r. E313: parties and on Careful perusalvpf t1*1£:..é1étircV'vVfr:a*:¢=:;fials 0:;. > record the following points a1is6 'fr,:r <i:0nsi€ier._2ition} in these 9911: petitions: ~

1) ii} Wﬁethéf ..t_he cir'e: "beyond the Ry/Zé'--.V ':P§)1wer _'Qf;' tihe 'Siate and are the-r.3jb'z?e uli:'a._ 3 'P V §{§!71AéV[}'v'!':;?KV_i}t€ imjfnfgyenzeni charge levied is -:1 {ax <:)r--i5"i§: jiI:€%{eé"nature afafee saliected for sgrviae re:n&3'z9e;<?Ef if 30: is '€§"é€?'(:i' any quid pm V V¥uG? mH' V 32;} '*§<iX§<:,éi?:er Ewe 5, which eznabiés {he miieczigrz ¥:gJ!f_ iééfzgfgaemgrzi £§?Q?"§é3S aé {fie iime sf ~?'ef§.:::E:*a£i§n Qf Kfzaéia zzgzgi the? imgzggézeﬁ *;_<:£:"C;:§ar wizisfz, amiss ihasi ~ jcgiizzm :3 €:$§§€é;'{ {Sis éameami wiii Saé§j§€€ {he ®ff'i§€i"3 §::::zcer:':e& ff}? aséigm are ceﬁzrazy {a $3293 pmaisions aj Sez::z':3r: E E4 Qfihé A55?

E/§f§":ei%:gz' éhé impzégrzéd {firczgiar £3': 30 fa?' as ii' iszzgs éiawrz {he gzgaaium Qg" §%'"§'1§§"{}§}€?"?"£€§"E§f 21$ «:>xpe:2ses E19 E36 caiiecéed jbr sizes having dgfferené dimer1siQr:s at ciﬁfererzi rates arbizrazjy, discrirninaéery and is :'her:s;ﬁ3r:=3:§~.._ unsustainable?

xz} Whether {he Rule Aéfakingfigzthoriﬁtg' power 50 make {he Rulgés ; ég:>é§fQiiQr--*..;:Z_L V __T retrospectively?

20. Point No.1:--~ The first pOiI1f";£%V'§:3€ C0tis.i;dérr.%§:1 ﬁg,' vﬂlether the impugned Rules are 'FV'§31_:thi1'ii {:}1'€*':'{:Gﬁ1p}3t€r1*\;:§§"A8»hd powers of the State Government'? I151' the Rules in question arvaj. u:.::f;: viresi {fie the Rule Making Authority'?

21; Se(;ti0:3 AC: confers power an the $ev€rﬁm€:3Ei:?:_ Sub~s6i:i;ia:: {E} sf 8391301: 42:

3f Ehéz ;~'1€i_ :Sf:8;%¢¢;:':-;'%h 82:3: 5516: Qovemmezzi may afier previeus §{gb;§aiié:{ii::%-éé §;§; f1®§§f%*;';'éj£iQfE maks Ruies is carry 922*: {E33 §*:;2;::::g;:~ség.. {;_§ " 33:, ii Caring: 'G5 disgxzieé éha: {E16 {Z@rp::.:ja€i:ts:: éﬁjﬁiﬁﬁd axgiih seizsraf, §1Ei}:€S 312$ oéiigaiiazzs " gagzgfﬁ £9 £35 sxacuiiszz cf §€¥€§§§:r:$:';f;:a§ zvgrkgg :i:r:;1?:":é:€;?a;3:.n€a3 :3? $'{3:°€€'é§§ Efiﬁéifiﬁg $26 heaith arizé gazéééaiicsrg .:egf:_,i§a§;§?:1g? "iha SI.£§§3§f§§ 3;? waiér aaﬁ aéher Vmriis ateiinﬁciﬁé ~ .' f{E:§:*ew§*éh agar: frssm, masrgjg ather §:::2<:"L§9::si. "E"'§:e:*€§a:"e, as 211 gee? Seeiien 42 E of ihe Ace; {he imverrzznerzil is €I1?;Liﬂ€é ta make Rules to eamjy' 01;: the purpeses 0'? :he Act. 22% Similarly, Section 8166 of the Act ee:sr1fers . Commissioner to declare the expensee en c;e:*te23;f1 uferke as"

improvement expenses, Section 'A<:x'€ Iﬁfﬂfﬁéiivii clear that if the expenses to beereeovefe.-<1 Vhaveeebee:;:4_i§1c1.iI°re<;E_V? or are to be incurred in respece:e.%:'aI}}7 V;y'.(f!'£'1V%K':I$1€I€{'3;i0I1€:Ci in any Rule made under v§.--f}A1_vei=e:jI;1A.A":"3eeti0n 466 of the Act is made applicable. then the Commissioner V ' Sganding Committee may declare S;.;C1i_ be"imf§rOVement expenses; 23, The, ---- safe framed by the State {}GV€TH}IE€ﬁf'§§1"§3kéf;g. §§%5E under Seetien 421$) ef 'the Act eﬁﬁ by making eefeeenee is iirxe emvieiezfz eezeteined :4i"§5{4b} if the gee: 5323 ie dear frezm Rufie 3&3} Q5 %;he~}"{:,:§ee;' «§iég.e 'R*;§£.e:$ are ieaée e. éieebée is im reiaemefaz :ex§enéee <. §n'e'é:rre§; $3; the Cegmnieeiezzeig direct}? ca: 4 'i:l€§iYf3.§§:§.7 fer presiding' basic civic e::ee:::'§ee as §e:" eéaaee {bi ef 'riéeeiéen 4&8 ef ﬁle égei. The:*efe:e, the Rulee are erzaeieé; 'earrjgézzg eégé; {he gzgzpesee ei" ijize égea §:3:*'::§e:;1a§*§:; E23; {}1f§.€Z€° 212 is rscaver the €:?<:g:>€r:s€s i:1<:z,::"red ﬁg respect sf '£316: wark meniiéned 3:'; these Ruiss.

"2 gm;

impugnssd Ruies are described as _fimpr0v«,éme'hifVeXpef:$e's_; V which includes expenses pertaininglto felfowing y\foi'E:sR:L?.: 1, Formation of roads including conStru§':'Ei--Qn of bridges and ﬂyoVefsV;_ '

2. Forrnation €35 :tl:a::1.sg_' .th<3iz:* 'improvameni and coverage; " _

3.PFOVf.i:dif1g' .iVai';3i*' sewerage; cc€ir1s'i;'r;':1Vc§§1ViiL3":».11."ai'1d "i_tf;pfQv€ment of storm . Mxaraier V ' E?rovirjiVr:g§§"a s[i3:fé'é::n " fighting; mad msdiaa Iigh'iiﬁ§;' p 3§k;, _§_}Va§fgraund and ether lights $11 ﬁn.-biic pia':'€SZ }§:;'~31:;é;i:?;; aiher werkg and Chris agizeiaéfaiss 2:3 VV * rzatiffésé E3}; ihe Séiasie §»ar3:fe:':1§::rs::1t by 'izééifisaéigﬁ, .,:§3:%.. E336 VQEEQEFE IE1€3§'1E}:(}E1f3é wczrigs ara siégisﬁ 13:: the éeﬁrziiéazz 1 €536 §7€:;'{'§'§1 'émgmvﬁrizeat €X§$§';Sf:S% as 'fgmréd :25: R2336 2&3} G? K Eiizgies. 'SE16 22%:::}:'}§3 }:'$f<E3E"'E'.'€§ is hsszrééfz zabeve 336 $333 Wﬁrks 4522:? ﬁffi gequiréé: is bs C8J;"?§€d east by $26 Cargszatiazi. '?}fi€:§€§{}§'€§ if any €:x;p€:':s€$ aye §::::m*:*€§ in 'r€s§€<:':f;; G? 3:23; 43 The expenses that can be receveredfias ﬁf':€ 213 stiet: week and if the Rate Making Autheritjg prevides fer eeileetien ef such expenses as expenses §'€€C?'J€E°E3,(b}.€vfi"QffL2_'§;h€ properties that are directly er indirectly benefited' iﬁlﬁrovement expenses incurred towards .basi::--, infrastructure, then it Cannot be sztid the": are beyond the power and authority («>'fthe State. L. er uitra vires the provisiens of ttlitegziet.

26. Point No.2:~ As reVg"z:tt§{i_s' Lee, Whether the levy of improvement impugned Rules and the CirQuﬂ1é_:r' of a tax or a fee' Mr.Uda.y has fairly submitted that in V:iVV€\?ﬁf_'VAV by the Apex Court in the ease ef b:_4"i':tﬁ'tii§.2LOPMENT AUTHORITY vs MRCREAMLA E1§iP1{;0':*EEsf"- eo~oPERATIvE eeemrv LTD; 3: #+"td§$;:3«eee€%«Ve'§Nen 2é3;§L2GE2§ he wit} net seréeusijg ﬁsxeeei.ti:te.v:€::3::'£e::é%t§:.;:: eaiseé smith regerd te tie natagre ef the §;e:2§rQ .§%££:, §'~€§a_é:fg;':;:I1éa Reddy; iearned Sﬁﬁiﬁf Seuneeé 'iiajiéyzg thzeizgﬁi the eazﬁeus erevieiees ef the Aet éﬁeiazéing $33 53.: 38% arieei wit}: taxes te be érepeeeét ' -.1?-*5::,;g§'%}f§;.'i§€;S that the Ceeeeeatien C321 §€§f:,?' ami eeﬁeet taxes eniy ii": fespeet ef ezettere 33 gereeééed ii}; these erexfieéerze 311$ in 52:12 far as the %:::§:>:'a:2<;es;::;e::'é etszegee eeugézt {Q be éezzieé as @631' gv 5 , if/_..

ma 3:» 214 the irzzpugneafi. Rulese E: is eniy a fee that is is be eeiieeteé for iihe service reneiereﬁ, it is his eostentien Corperatiori is rendering various services ar1<:I_'§;s"'e:;£ei1<ii§I1,g;T basic infrastructure to impmve the general _1iX!i:_ig.Vec":r::1d.it1<3::'s--.V' of citizens and is authorized is e%_:)Hecfr,'s1:eh':':rr1}:ir<3:zeff1e:;i; expenses from the owner 01: _<3c:cup1je'r*-- of th;%AdeVe1§:3ped,"'n. partially developed er single 11'f1i£.V'prQpef't3}_ :¥:>r -Ia . i{)cs1ity er extension that is assesse}::i~~e.;}r to assessment register: He thus <:1err1o'ﬁs-"LA1VfV21'f'es" is courelation between the end hence it is a fee.

27. Keeping declared by the Apex Court in {he judgmegts ;*eferf9e'$.i 'i{;$" and the service rendered by the BEE:/I? £0": _Wh£chx' ﬂse expenses are eharged sad :'eCi>$§e3"ed§"" '§%' eiear Ehaé she ameunt esiieeied eannei be the esher hand, ii'; eéeazijjg fsiés azeiihin ' ihe meanéezgﬁi Aqee eeéleeted far :he sesvéee fendereé er the ' ' ' -T is ' ~ E:»<<::r:efi: give}: Sig: 'she gudgmeni sf iéze Rees Ceuﬁ: sefefreé is sugra, '«..§é:ie'Tef éihe szzeséiens iﬁgss'; feﬁ fer eeriséeieraiéerz sass, Wézeiézer Eiize ;r:?;e:::s:é,d of grafiess Charges made: '¥;:}%:e {3ee:,:ve:*§ scheme 3 ,~~;>§/ 'W';

/M42 .

wiw/"""'?

235 iewaeeis the exeeutiégn ef the eeheme ef week €23" augmeniing water seuppiy e¥;e..; ameuhted to levy of iax ahé was fehefeihre ultra vires the provisions of Article 265 of the Answering this questien and also the incidelfuitglvfﬁ4esUei;--, that was raised regarding the after referring :0 the previous _judgrnei*;:Iis Ofpf},1f3i Su;$jre'rhe'ﬂ Ceurt in the Cases of KEWAL OF PUNJAB - (198031 sCC.§L'1e§ AND CHEMICALS, 'iI'RICI-IU'T'R# OF KERALA & OHTERS --- { in the ease of _.VS STATE OF A.P. »« (1983)4 SSCVaO':i"1er"jjudg111er1i,s, has held in paragraph' impeeed by the BDA requiring peg?-gréent sf Aeezéegézz charges fer augmemiaiien ef .~§Ja1:er~~'~3*.,e:g§pE}a e2ee_:_:§§ét}z irarzspert, e%:::., eaneei; be V¥i;ha:?a$:e;§.:;ed Eevjg :3? tax. The Apex Ceaet hae furiher geiigeeﬁ' BSA was ehhgeé 'ie erexsiﬁe differehi iypee "'Ve§;3:e.;:":i%a§ee ie the eepuieégieez ef ihe Baegaleze §§v'Eei:'e§;e1:ieh Area ieeéadizzg Ezhe eiéeéieee hf {he eieee Eh "she .ie§/§e;ﬁeAAp§e;*:;ere§ by Eieuee geeiédizsg Seeieéiee. 'E'he ﬁeex '<.:{Zi'5eVT:::°':; has eb;ee:*<;eé ihei iheesgh ii was €§L}i}:ti3 peeeéhie Ehe: e3:

0:? {here may he: he éeeeé heeeeﬁieéariee e5 ease ea" ihe =i33?°""* m~sr:» 21?

§:'I1§Z)§'GiJ€§§}€I}iS earried; 81,2: er {:3 be eaﬁeied Gut 3332 the 88M? and the benefit iheu: has eeerued or is Iikeijy' 'Le aeer;;ee'._:'ee.:}::e preperties of the petitioners that have been larger area eenstituted as BBMP. In other a::{:o:a§ng_ to them, there is :10 quid pro qua _I:;etf«2x%eerL. the-.V rendered/benefit extended and the'*--Iex2y of expenses an individual prefieefties 15e1<:$i3g§ng:';'t0 the petitienere.

31. Rule 3 of the vRu1es'* improvement expenses sha'11_.E:ie Vehfthe properties that are direeﬁlgg 1 {:- as a result of the imprevereent . by the Commissioner towards ereatiien Q5 if:iE';3»_S:i:f;:e4Eure and far Such ether Works is imprfeve ihe'-» gerieraf iiving eeuzzdétien ef citizens and §::e?;i_:§ee eéipeﬁeee énezzrreé en ianﬁ newiy eemieried érem ag~.viez.;§:::re1V..;iseV.e':ev'::enwag:ie:§£ura§ pmpeees.

32? ..i§'v.«%:§"§eref«:>:e eéeae Shae eiiezg if éeéireei benefit is V' tjeriveai by eeriaie eregereéee es': aeeeemi sf the izzzeeevemeréa ..;:ci::e::és 'iaiéaeiz :.:;§ 'fee ereatieza ef baeie §§EfFEi$if"£,iC{¥..E§{'€ arse "--«.§e1i9':§::3§§ev§ng geaeeei iizrieg eeeidgééiens ef eiiizene, ﬁle said eeeperiiee zese meée 'ﬁe gaffer 'size Sear}? ef Emprevemem; 218 €Xp€I1S€:',:3. IE: is reiexrané is rzgiics here ihai exiezzsian; GE beméfit such as ibrmaiian 0f macis, conﬁruciien «sf barieiges and ﬂyovérs to reach Certain extensions, f()FII1a{iQ1'i'Qf'Vv'd_1_*€ci§}$;. pmvisian is provide water supply, sewerage,V_$t:éet:"1ig11tS', parka playgrcxund and other ameI;.ities: a1je"«by1 th§i£1 services extended to the commmflity 017 péaple a..$'.V.a.AW}:o1€: 2i::<:d a is a benefit that goes to in different areas' They caﬁirgt beﬁcéfitévvexteﬁded to only Certain specified residing in thase properties», §§;_:_>::ie¥1ded ta one area in matters '$V'n'{:}::'L;I1 1;tV>f:].kt':i{')I1, drainage, roads, bridges €Xter1ded ':0 a iarge section city as it reduces health hazards? "éraiffis §0:f:gé;s':i'a:'r:, water supply and sewage '"pr@"b§.:;~f:f£:s_§é :3, :'::aj§:'}:"~--;:%»s?;:*ﬁ0I;: cf $536 Ci_E}----7 @r in sama itaseg is 35:16;é:i:%r€;v.§i'%:3'.'~. f;§§.**:_€:"€§"©:e5 £216 se;:*2?ét€ 9:" £16 bemifié exiazzded in S?:;;c3E': <':§:'C2i:_:_:.$'£a:1c:3§ caméai §€ juégsé frem {has rzaiure 9:? iigﬁ éhai each ind3;:s§é.uaE pmpérifiy 3:: §.'iff€I°§¥Pi §<j_é€::Ii:i5%§Ves §;:t23a§E}? §€€€§E7€S. Qzzéd pm @233 dag?» 2293:? ihérefgra 'éxéengiggi G? iiﬁivisiagai sérvica. 'Fh€:'sf@r€§ Rzﬁﬁ 3 enabéas 1$*=:.?§; Q? §m§}:°@v§:";z6::°§;: €:2<;:§€3:1$6$ far 321$}; ésaefiéis axisnésé {§i§€C'§i}' 9:' 'Ei"EC§Lif€{":ﬁ:J :0 "éha §:'::2§er"i:Zss si'::,:a%';€§ in §l';f'l'6%:'€r:i l@{:ali?:ées/Extensions Gamma: be Eﬁrmﬁd 33 arbiirarfy er illegal: But it has 33 be state& that has to Show that Such newly added localities {)__If'm€§X'-£'¢f3..Si:(,'::f1S"

have been extended such benefit. The burd_€:~:1--.iA$ffVlli'§1'é:ge::fél--«.. lies on the BBMP to establish the j. l 336 lt is $1116 with regard to feés,i;l1erév.Vl$5';:._:a'nd §nust'- V always be, e:o«:'elati0r1 b::f_twe€:11AV:l"lll;§A"*vl'T:%:é:» service intended £0 be renclereﬁl by and large? quid pro quo for the ser§ri"c'é::..3liifeﬁdgregll'. lglﬁztlllthe (:41)-relation.

between the cannot be of nlathematlcgl insisted that similar benefit »t<;{ﬂ;a1;1_ thc': concerned. All that is rsquireé is; be a reasgnable relationship bstwésezjs' léghle le:a/y» _<:§f"ilr:<3 Vléiﬁd the services f€}'1Cl€1'"€ds Er: ihe lg_€é;?se 5:" .:_g:.. Lléliiﬁmx CRANE vs STATE Q1?' H.§:RYAl'§A ,9'-..g:>£29!3;;..l"$::F§{a§~* sec 431, While Clealizzg with me l ¥Z3QEiS'§li'§:3,Ei§{§:ié:llA?li§?A€)3§A the lav}; Sf CSSS maﬁa: "iiia Hayygna Riifal " '.::,"V'"§:l§'%§'$l§'"}%§if§la'i*iT'll£ ACE, l§85? Elie ,5-i§€X Czgazri 35:8: exgménéizg ilflﬁ l"--:*e:%él:.;e::1_e_l..l.«'$§ {me Asa 333$ l:§la:'§ ihaig {hers '.%I"8S a 'bmaé, l '":"€§,_3::3§:al3i€ aael geﬁsral <":§~:'e§a'{i0n$21ii§ §§eiw$e:": {E16 lezxy ami l "-..'?§l§ii? §€3:.2.l%;a::%; 'méngéié; is {£16 yrséucer :3? Elks agrésuliural graéuaal, deals: 33$ playsgassrg as 3, £'.lEtS--;'~},., §;l'2,0E}:g§{l 33$ giiigls §:35a3?é:*"'a?ri§:' iaemat _ .' ._ ~ ea sa 22 is :35, Point No.33 Tiss next goini that, faiis ibir CGi1Si§€FE1i:iG:} is, Whsth<2:" Rois 5 of the: Rules which requires ooiis§:§;_i_o;1.of improvsmsni expenses at the time of i'€giSiI°a§;i'O*:'«}.. 'Qf 5i,i_1s~. khatha in full sum or in installments at 8i_IT1:y?'v_4'.'C§1fI'it'?.'.:V§:iI1(Z11 is i such manner as the Commissioner :::1ay_Ad's::3::<g isdcoziiifgiiy' to Section 1 14 of the Act'?

38. Section i 14 obligaiss the iiansferes of a. property in respect ixriisreof iransfsrrsd to give notice of such I:r5<1;vr1sfe:t:i.V'--*co. ::'htv:-- Similar obligation is o;iso:oi"V:dsath of a person in whom tho viiiﬁsxivested and which is required jhsir. Section 114(3) which is maisrisi .fLo::'_o:1:*._ that 'szhensxrer such i:°s::si"s2§'::*:::;mssV to 'ihs Rnowisdgs of the Commissioner or ifisé:i:hof'iizsé3'"'f}ii*E.ss:" ihrougi: such IE€3"5;iCs'32 the rising of tho isaosifsrssz.:'si':éEi'~E35 snisrsci is iiis ?§op:=:r€;y 'Fay; Rsgistss. Z Sub»ss;:oiii,o:r:~ suisséiiuisd by Aizi Nag? of 2883 with " sifsoiji':*o§::3_2&8S.2@§3; Session iiéiéi isjgs ﬁowg tho: szzsry "--ps:s'o::_A'wi'io iissiiss s iransfsr $%?§iiEG%?£ giving iisiiss so iiis V"'--{f;o::_ﬁ:2issio:isr shaii sozzéinzzs is be iisbis €02" paymsizi of iiss VA ;:£:s;ssri}z is}: sssssssé on ihs grsmisss irarisfswsé, i,§§'Ei'§i he gives asiios of zmiii §}:'siss§s:* siaosjiﬁ hsvs §'}€€i"i rssorﬁsé 22.2 in the Cergerzxtlen Registers», l-le*avex;e:: the liability ef the transferee fer the payment; at' the tax :3 net affeeteV<:l7.l_""lt is thus Clear from a perusal of Section llzi particularly sub~S€CtiGI'1 {3} 0f Section ll4_.ef.v_A':}:~;e' name of the transferee shall be enterecl:A'in_ Register whenever such transferfef the Ag:§:'s)perty< ti") knowledge ef the CiOIIlIHiSSiOY1€Il'V'lZ3}:l%x'E'iI'lZL1€fV given by the Transferor and tlle fact eff such transfer. The inCi(lent_V narne of the Transferee in makeg Such Transferee ligil$Vle:.'tei will have the effect of ree0relin§;"tlie"..Vt';£}f1tIteJ as the khatlfledar for Such pelepeeelt entering the name ef the transferee 1:::'~.e the' pre§:2e£.t'% tax; registen the preeedznse " '§reee.;é'§l:>e{l_LVle :egt3;i:'*ed...te"ee §ellewe«:l. if there is any fee te be .e<3:leeie.:;l;vtlleiveegixze eeuld l3e C€:}11€{:t€C§-2 Z 3?, A iznerevenzeret exgensee lneeeeeﬁ er te be "'§:§et:r§eé. ere eeeght Ee "be levied and eelleeteﬁ Seem ll 'eR§ner ea' eeeegeier ef the §3fG§€l;"i§? is eeneerneell the game K efeseluteljg ne eeneeetien with the game 0? the treneferee Eéeing entereel ii"; the greeertgi tax: §'8g§S'§;€'E1 Tlteeefere, em gsegrnient ef §l3"3p§"{}E?€§lEE'§:?; expeeeee eenneé; lee ezexie a 223 egndéééen fee' entering the name ef the transferee $3: the preperiy tax regieter.

38. Ruie 5, in so far as it provides for eo1i§seii0riV"e~f'*~t};i'e«* improvement expenses in full sum af;~£.h_e€ time {if 'regieirégiiefg V of khaiha is therefore? quiet <:ent:':.a1j.% 'u3 {:1e°' purpose for which the khatha>ie"--~::anSfe1%re<:i_/andv L Section 114(3) of the Ace it for the Cammissiener that the ' :VL'1.:1;i<:VL'v'vi.;i:>*:;;x1eferee shail be entered in the preperty such transfer of the through a. notice given as pr0V1;c£.g(j:. 1 14{§1)V 8:: (2)? 39, Eveﬁ e':1§1e:*iA:,ﬁ7$;e';..eRu1'e'S"'e€§rifers unguided and arbitrary pewere em "eee vﬁenqmieeieiier in Se far as 'ihe mode sf

--'V<:«e§;ee%:;§i3::1VLA!0;%" 'i§":€' "§;'}f::§'1fQ%?€EK}€:I}'£ expaeneee 35%: the 'éime ef "2fegi§i':raﬁe:i'~ef.,%i6,atha in full eue: or in inetaiémenie 52%, any *a§§::ea;e.§ Er: é::.e§r';= mange? as ihe Cemmieeéeﬁer éeezes iii, in 'sﬁge the Ace regardieg eeéieetéee ef imgeevemeni V' §';E3,a":ge§9 Seetéee 4%? ef iiéze ﬁe: makes ereeieiezz Eajgéeg ciewn :1' .e.e:9':a.i%"§A gaiéeiénee regezdieg iéze eelleeiierz ea; eeieh "-é§:i'pé"G:Femeei €X§€E,'iS€S frere ﬁle ewner es: iﬁte eeeugiee ' Seeiéezi £5? eé' me 5:61 exireeieﬂ %;1ez:"eea:ﬁe:':e» 1% 224 "4é3'?. impzrevemsrié; axpenses by Wham payabiex {1} IfE1p£'OV€1"I1€I"1f expenses shall be Charge an the premégés, in I'€Sp€{2{ cf which 0:"

the benefit of which the same shaji hax{s3§V_:';t.§%:¥t%i?:j'L:*---- 'V' incurred and shall be recoverable in insf_a1A41:InVVeV:Aif:s _ 0f such amount& and at su(:1*:»A"iVri'Le:1'}/:;'%.1s,.;"

suffiece to discharge such interest thersen W'iithi:I'}.W.__' su{2:i?:V_ perizjti vinpt exceeding 20 years as thé'V"Cjd1'n.misSian'é;*--fneiy each case determim; ' {2} The said be payable by the ownar or Qcc:{,1_pief._V 'ii'I'1<$V"§:*€=Vj?nises on which th€:eXpVe 1*1seé_ an: <:he;rgéd_':~ .. _ t1ie 'Qc3(:upie1' pays any €'f1tiﬂ€d to ﬁeduct i;}1€ Vv-_a1'RC)L'LF 1€V'§%Qh:€I*f3véf._:Lfi'Gﬁ1. th€ rent payable by him <:§xx»*ri€71;' {;?f'{i:x fé;c9v€r the same ifom the O'§£'1.1€:". "

E: €:§~?e;:' ﬁrgm 83$ abava pI'Q"EZiS§0f:: 'ahai {Em iﬁifi-}'3E"é§¥€iEi€§§:i1:vn€,T{E3§3§"1E§€S in :*€s§$::"£ Sf 31 §ii°€II}§S€S incurréé; fer ﬁg be:-<:_ef§§_v$b a .§Ab€ 5 chagge eg sash premiseg ané Shaéi its " ij' ".:*£"a:*9ﬁv€rafb§§:"in §E'ES€ia§ii'I}€f3§iS Gf sash amau§::s and aé 8:15:31; i:i:€:'*5a.£é 33 W173} Sigfﬁca {Q dischgrgs sac}: €X§&I1§6S mgeihﬁr igiﬁyegﬁ i§'E.€f'€§{§ aariﬁzén such §€r§eé :29': sxceszciirzg 28 T396333-2 as ﬁéﬁ iiemmisgiezzey may :31 339%: casg éaiermizze. £31 63:: ha §i3E"'i§E€i" 333:': 539:}: the "§}E'O'§3"§>S§Q{: '£3235: She éézaéaiémsﬁis 22$ shaﬁ be payaésie '$3; the ewner es" the Qeeupier ef sezeh gremises, previﬁed {ha}; whee the oeeupier pa/§.$""e.§he installments he shall be entitled ta deduct the the rent payabie t0 the owner. Seetien 457 of u tr.) impmvernent expenses that fall Section 46€i{a} :31 {b} ef the Ae{, Th'erefc»re§ §:1éar'g :i::;{t'=_ Section 46'? of the Act lays do\$§*hL.V'the m€jde'VVofv'1ec;1}£eeti0n of improvement expenses t3:;i2':--r;!'&_ haji?Ve'"I;:{ee;_1 V§ fIee;1rredvV;EA)yVAVVmaking it clear that they shall be ree0:Ve 1'eV§i'V at such intervals Which;hés i;e be deé:erH1iiied..b§gVfthe Commiesiener exercising hie di_s"e1:efi'e.n, pvtesent' Rule enacted in Rule 5 (if 'the Riﬂes' eii5;?e1*efii§fe7 iS.¢e0entreif3'fVt0 Section 46?' of the Act in so far :3 it ptevidvesE13r ":?ee;irver3: cf ihe entire gun: at the time if _regie§ifeti{;::V§:}.§ Whiée Section 48? 2:2? the ﬁef " .ebE.§ga':e:§;'~--:--~.:}~:°eee:rer iihe éznpreeeznezzé expenses 7§,--?f1:ari: ":a%{e'v§3ee,:':~ eiireaﬁ}? megrreée ezési}? by 'i;:r5_§" cf irzsiaiéznemte ai §i::*:e:':?2.§s'*;e:'j_ fiuée § 'gag een§e":*red geezer en {he ' fieznmisséeiﬁer :0 eoéieei; ﬂee enéire émpre<;eme:':'é expeaees I ;%:e::,:*:'i:*:§§ er ":8 %3e éneurred {rem the ewzzer 9? the eeeugsziez' ef "*£:i§e jereperé:§; at the time ef regisizaiiea; ef Eéjzaéha e§%;i::,e:'° fail}? *::;:*=' in éneiaiimeeée. Tiﬁeeeéezee Rage 3 ie uiire. ﬂees the grovisiazrgs Ccsntaineé unﬁe; S€e':;i{}:2 48'? of the £3? grad is iherefere Eiable to be struck dazvsm :0 that extent. 4}, it has 'so stated that when thé Legisiature * for the coiieciion of impr0V€m€:r1t_ ~82<:p€11$_'és :bj,{ €::aC::r;-g VV Section -46'? 0f the Act providing:":.f0rf th;€ 21';1«::id§§ collection conferring discreti<}t1"'--~i;1 the Com:[email protected]:? by'. L' Iaying down adequate gqide1ine§4_?:Vé§:"::_:i'u$:afeguat"§$,Vfﬁhe State Government cannot in Rules in exercise of its Rule Making.VPQxvef.-':*x1r;1§¢ are contrary to the intentiQ4n§'..:v¢2%%{f<%;sséﬁ §;v:{iL<':*u:ii:'V'VStatute and which has the €f1"'f3§§tEo.f burden on the owner 0f the 'tjliié-..i;1;.p:*0xrement expenses incurred anﬁ ':9 be 'méurred. .§':3? 'ab:i%3.::;" at {£16 time cf registraiiem sf E§E1at3r1a;'1:':::3ri::g.V :ZéA1Vi{>¥' "f:h€'. diécretign ef the Cammissiener £3 ;_gp*2 €319' paj29:f::€%i;~t_§n iﬁstaiimenisg if 135 ﬁeéimeﬁ ﬁt, 1-{€I:3§e, the said :;R$.:§'v§.S:'~.%;§'{?{$:.7¥:%§?C€$ ﬁgs garegzé siaiuiﬁ Vii', Saetimn 46'? sf ' 33% AC: i;§_>1::'§':$.i: Aexianig '§§':e::*€fG:"€, safhafz fgiiawg is éhai ihé " sf -.:f:"§E£ec:i©:: gf impraafsmsm Qhargﬁs sari b€ as §_;:f::;%;§§.$;:': '§,ZE}€§€i' $€£§i$:'E 5%'? sf 131$ ﬁci, I i A; g3,/E E

-9??

22?

42 Faint No.4» The n€X{ §Qifi§; :0 ha Qonsiciarad is, wheihér {he impugneé Circuiar is ilisgai béing <:0:1}:V:;:»:!'1':g'_V?;9 the Rules, and ths statute?

43; As regards ihe Eegaiity and COI"§'€2C.f;I1€S§$.£)'f' éir4:cV:«;ié1.r'« VV dated 0732,2011 iSSu€d by thezﬁ&CC§fn1f1iSSi.0i'1ﬁ;if, Counsel for the petitioners hav/«é__ife;'y stfmngly <ix )vnt%:'I1vd.ed': that . L' the amount of ixnprovemgént e:>:1:A)V<_~:r_1_r:1;$eVs; differeni:

sites having differentv ""- if;t»«'iQ_taIly arbitraryg unreasonable and .base]§$s';':.Ii§:':iS :JZ"ﬁ3ﬁ:';{'3.X."'-."?#3., I"1tv"l£OJ[iC€ here that in of .2008, this Court has a.1I'€5ElCi"}/"'V0:13";{§V(.V3£"."!(';:1;',jv. of spaacifics svar the expenség __ respondent as develepment expsnses 1:06 psi the areas that have faﬂsr:

within ;:'r:<::£ar.g€r,AVé;i°éas 'of BBMP, the claim maﬁa by !;h::: tE':é€R§,2GQ CZ{"GI'€S W33 S§€§1'€ E21 she yea: 4:5 ~. ;:::~;*§:§2rE§i;§a?:.-- ' 'Wa§',€:' $1} 3 an& sighs: {§;€V€§@ meg: . - $39? 9 §Xpe§:'s3§3s _«':<:::1E.§i% :36: be rsgaréeé; 3.5 haviﬁg 3.3152' naxzgs G?' " iV"V"g;:'s:if:a:at§@:3" '£9 raceway the 6X§}€§ZS€S uzzésr Seiitéezz %§5 {sf " 'E16 533132;? :3? ibis: Bgfvi? is ihaé; afiéy $333 ﬁegéséan was §'€:"}d€';6é, {E36 Bgésfl? cayigiiizgigﬁ am €:«;§€':""§; €Q§1fE§:E§'§'{€€ is give 2/" g 228 3 i"'€§3€}E"i yegaréing fixajuen GE' i:z:r1pm*ve:::e::i expensee fez" tihe preperﬁes siéuaied in {he unﬁeveieeped areas. '§'hve e§;;3er't eemmittee if: its meeting dated 23.Q9'2C)1€)§ after all aspects, recommended for Collection_..aft'=.Tige:€fer:1;e1:'i,.,V' expenses at different rates for prtﬁperﬁieg dimension. A Copy ef the proeeedifsgs Qfll ecommittee 18 produced at i£":~s--:;_ eeserted in the statement of exbét éémmitiﬁe report was placed before .ii.>(:)'f'1*1"ifflit/[si'€ (Tax and Finance) and a resolution an }5.10,201O expenses as per AnneXu1je?R¥Ei;' ' ' Cleuneii an 29. E 2 . 20 1 O aceeptedtzﬁge eaid: ﬁe standing eemmiiteee E': is urged fer :he'<..§e$§e::§e--e':4~3BMP that the Engineere Qf {he "7§?;a;i§. g;:e§a:*edvve.,eé:§23:1ate regardérzg expenees Ea previée E>3.s;ie"eJ31::.;f:§€;i.fe::~;g':«3_;:e:*}: ae reedsg ﬁraimee {ESE} faeiiiiieeg ezireei V '§ig%1f.A%;"' ea§i<;;f'j_ :_:é'§a_jg gimund eieée '§§':ese Engéneeze have ' ;":g1;*'e§aresj§ éize eeéizataie E3: iaéiing Esta eeneideraﬁezz iéze I ;:%jtes"A_f::<;;[;L§:§;«»$ epemg by ééfferem; 21i}.§;§.1{3f'§?;§,€$ Eéke BEA? K33 anei "B'3§f$S§ §3f exeeuiészg 'ihe eJ§e:en:e:aE§e§:ez:§ weréis mad §aee§ *:}:<1 {he egg': inezzweé {(3% ééhese 'Wi@f§iS {fie impfevezééeﬁi exjgjeneee hag iixeem fixed.

\\§\2», 22§ 45 As can be seen from {he preeeediiige deﬁed 2;'3sG§.2GlG of the eoznrraitiee eensiituted fer determini;:g._.lll'e.:l:e imprevemerzt expenses produced at Annexui'e--~R5.3__l' committee has proceeded on the basis of s_per:i._ by the BDA and the KHB for forieriatilenjev undeveloped lande, for the Qf improvement expenses It that generally lands in respeeé:..¢_wh_efeVdi'ld*:Khatai llfiallsfer was sought were the lands and which have been e0n§fel'§ed~ llnorragriculture. Even though' after the Khata is rediiifed ta pmvide additional facilities ahre eniitled is make use ef exisi:ing_ fa.eili3;ies" by'v._wa.y main roads, water supply and geegefiiee-«emuei be subgeeied is eolleetien ef it is in this baekgreund éilaai éhe eezfxgveiliieel sta§;:1:s%;ies {rem illﬁ BSA and KS8 H eegardlliezg ll§j;elade2'e§e;e:::erz: expeneee fer fererzeééee df lagfeuieg 'die: BEDA was sgéeeding GEE an aveyage get 3:; mire, and 'die EBB at §€;e,?;,,€}2§/~ per sq ll" rf<l:€f'€§f?;€1"} it hag ieliezz 'she EISIEGEEEZE egaeei £3}? éifae 33?:

"mm M W. e' 5 23% Ear davsiogimeﬁt at iayeutat as the basis far detertméning Q16 tmprevement exgensea

-46. It is further Stated that as regards the ' made: between the smaller and target ._:~3jtteSf,'u proceeded on the basis that :":.pe:§%5o~r'is econemically weaker section, 'i1ti'}i§3ed the faciii.tie§$"<<ax,1iei1d€d'V. ' by the BBMP in at ssrnatter vt.*3,j3_,T_;':VVv:iA'V:}f'1E)1ftf;'3.S tI1zEi §§CjQ;;1OIniCaI1y Well to dc» parsons V .(:ti'L»;?@ing residential apartments and .'i:.hQse ".«.tc_0v1:%ftﬁ:*1€}.:rcia1 activities utilised Héhca, taking note of the ability'_V(;I7..Vt}:;t§1'1;_:itiiptoperties, the rate of improvefnertt .eXp;€:n sés ha S'V.b_€i¢:311 f a:teter:nined. éﬁit it hasttte :te$;té::*§t t?a€ ameunt spent by the BER

---as §e*~::é=;§,Q§taent é:x:;::$:_:_;3<<:s EC»? fgrmatietz of §8,}?'§tE§S sarmet '?3e::§':::.€ th_é'E:>a.§ie ff}? detérmtmtng 'SE5 :E:::;:):'a<5e::2e:':t sézxgsnaes. The A ,t:'~*;--'{}f: '::;%E{ga:';?z=:"?:~:g virgin izitzég anﬁ Cgzfféﬁﬁ 92:: sevsrat *3£:ttv§tté§ts;iC'E2 as, dsztzzirtg ttts iazittg gné tea/tgéing it fog V' t.?<;:*:'?z;.:!2:§:;Q1t: Gt" maﬁa, dyatrtagm agar? Emm p:'@vtdt:"ig 'Ether

--_t;s3{f3.St:*t::::tt2r€" far mgkéﬁg it EEEQ a Eayazzt, 1:: {E16 §}'{Ci€3€SS§ it "-.:2fu:i%<fté§:rs$ Szﬁsgtaﬁtiat éxpsmééture. '§'§'3.€ 3831?? 5.9% net farm awetzt $3: make siéag 3:" }3:::';2vtd;€ iﬁtérsat Eaaég £2: ths 231 laggeuts of ease; em: imprevemehé of layeuts by previﬁing street lights? ﬁraihage inside the private l3.yelu{s;sl,_.ll"sfl'he expenditure in this regard has :0 be neeessaril3f"me"Lj.uh}? €}W'f1€}:'S of the land or the developers, who --«::1'eA.A.j:ay_o-q;ts.__' ' Therefore, there is :10 reasonable basisv "§Qf1'Ama;l;l:%1gl'j:h§:

development expenses incurred by the EDA, a,s':rhe lba'sis<*:0"a arrive at the improvement expenses to the owners of the land/site,. in jilvrisdietion of the BBMR The development expenses, as frolh framed is to makﬁ the liienefit derived directly or indireetly"a's' gf expenses incurred towards ereatlelz The power vested in the Cemmlssieeer'-_as._;:%e::~'Rule-ii, to declare such expenses i§713~i:e'eeiheh€ eéipesjzses is qualified 3:35;' the eleusel whieh "s:e:.es es -s;;h~:ie«r:"' z ._ 'V Veemssissieees hesrzisg regsrﬁ is ihe l1eX;>e%'1%:§€:'{n*e incurred er: vsrieus éefrasteueiusel fseliﬁiéles previeieel is er :0 he preseéetﬁl may léeelsee is as izzlpreseieesi exeenses Lessee Seeiien 4§§ of she Aei: smﬁ '£'1'3B.y leafy she eelleeéi seize}: lmgsrsverzgené; exeeeses free: {he evmer er eeeupsier sf {he erepezéles ihs: see asses-seal er §l€W'l};' eésieej is '%;he sssesseseet Regisiea whéeh 232 izesae been benefiied Q1' iikeiy is be beﬁefiied is: such improvemerii; expeneesf' 48% Ii is. thus, eiear that there must be iI1i[?Z'1'r;ii;'":'T;:>1vv"'i_I_'¢"L;5§,i_.1_""&t;1.' facilities already provided or :0 be provigiefi..Vte.A.:"eerieiié, properties that have been benefiteeihiorbiikelﬁkjtoibie for such improvement expenses. 'Fhz.)Au'gh, re1a&"ti0i1ehip"VVi between 'she service rendered afidtiiie fee Veoilieeiieriiiieexifinot be estabiished with is matheméatieéii"e>siéi:eiiiu._gie, t«1"1efe°ehouici be relationship between the and the fee collected and thath;ie"'i;:;w~.bVé'§§fees0nabiei Unless, the Corporatfoiiiiijbtneikeg exercise to list out the infra3ir1ic:é;iir'e. is reql ired er intended to be localities er extensions into the BBi'§;ii3?_VAe.r:dV ii-§:ie.:§e'i.i;'bi'show$ that by aiid iarge {here ie «:1 q?.:i§_"3:":§}FQ: L§1i5G; it"'eaif:.:1ei'; be Said ihai {here is a reaseiiable V":eiz:;:i'e:ie}*:ip'~e'beiiareee the ievy ef iiie fee and '§'i€ seyviee eemiereﬁg eiieii reaeenabie reiatieriei/zip beiweezz the iwe is éeetgézigiiséiiedi éiiie aetien eazzzzief; séaiid ihe ies: as iaiei x V' 'a:'ijei;2£:;'i i-221:' egg deeieieitz ef iiiie iieifbie éeex Semi": in {me ease ei' .$m?:s2f1*€s'As3 eEi§ER& *'§R§BERS 'es. eeiate ee geeﬁea » {$38334 SS9 353.; Again in ihe §"€€"§€i'13: gieeieiea of {he ﬁigeg Ceazri ea Eiie ease 8? egﬁegeege eeveeeeeieeze 233 AETTHORITY VS. A.IRCRAF'T EMPLOYEES C0~GPERATI'VE SOCIETY LTD" amp QTHERS in CIVIL APPEAL No$}:z5o3» 2'53'?/2002 932011321) ON 24.01.2012, the Apex referrmg to the judgment in Srinivasa Gene_:ja1 '"F1fad_érs_ <:as'e._ and severai Gther judgments rendef"red éar1i'er judgmént in the (38.56 of OM GIRI RAJ KISI-IORI AND oTHER's}¥-AIR 1'9$_6*s.r;: 726WEl.I1d in the case 9:" ITC LIMITEQ ..

1985(sUPPL.) SCC 476, the element of quid pro quo vﬁecessary to be estab1i.sh<--:d .__é;:::ei:L+f;it':ide. But it must be €stab1isf;r::i"'b.:u§faf:§11.};; that the ameurr: was 'being Sp;fi3$?:1t" for is these an whern the burdsn 05 f<§e-. :V"a§}sf -__Er§._i'E2:?f~'1'said judglnent, the Apex Cauri

- %.§3:i1eV_'*:§;:p:_§§i::"g £Eié"'e§2._ai3f:nge made is ihe canéiiiori impesed ;?§_§>A:'«._:§équi:iﬁg the 892333 Buﬁﬁizzg CQ~op€ra%;§ve Sﬁciﬁiy' Lizzéiéﬁéi fer' 2:'z:g::{:€1':ta::»::>r: sf Eiecéﬁsiiy and "é::3.::s;=ér§:$:;':f';0"ii:' 630? has Said 3232: $16 331316 Cmzéé; net '£35 §§:':::i€égi._.'aéV":%:€ ﬁemané maﬁa %::_j; '£333 33% 835?: arﬁauais $5

46.5; {ax ané was zgiéza zfirss §i2;"'ZiQ§€ 255 sf 'ihﬁ ' " ' V . . _ 'V " ..:':g§T::s::im::s::. ,, ,7 ( '/' 4% iﬁewever, in paragragh N958 ef the said judgment, 5:

direction is issues? 1:9 the State Gevernmeni take appropriate decision to fincii gut whether :..e~f_ supervision ehargee, improvement ehargesg»..__e;>:ai:r1inatiQf1*~. charges, slum Clearance development»...ehja1}ge£-;. exude*MR,;E? eess at the rates speciﬁed in the_eomrf:1;nicaucr1:$g0Vf t.he;;BDA ' 'V was excessive.

50, In the light Of the jzgclgments of the Apex Court, if 'exdopted by the BBMP charges incurred by the by it, for levy of developrrientgzf be said. that there is a reasenabie' .Vre:a::9:as1e;:> ,. E7'e:i$een the eelieetien ef such expeneesend ?:bze._se:*xrieéz rendered, in as much as, zgméike fezfele She entire Eajgeui prexzéding 5:3? 333 "basie §::é§:?ee:f§r1;1ev:e:::':re; %iE:e" 85%? is zzei erzgaged in §e:r**:r:a'i;§er,: cf 2 eL:;eE3Ai'a:ye::_._*:e* bezieiﬁ ef the ovzzzlere er ihe eeeupieze ef ..AApV15Gpt;::*ii:;:es the: are irzeéuﬁeé :2': ﬁe jurisﬂieeiegei Eimiiee V' ifeere is me reaeemabie 'irgeaeie in {he e;5<:e:"<:*§.ee «- my the 38332}? ihreugh 'She eemmittee $€}§3Sii€%§i§§ *-..'%§j; 3%; :5: {hie regeré, in face, an an eezéier eeeasieri; whee 3 eéyesﬁar preeviﬁizég '£93: reeevergz ef ie3p:*e2s'e::1e;:?; ehargee waee 2535 issuéd 3:: Ci? $1.268'? E3'; '\?~iP¢N0.5G35/2ﬁG8§ 1:283 {iauri has made 21 9162;? in paragraph No.8 of its 8FC}4€?1fV"',i¢>i€*'{'i;€§;

21.€Z)7L2008 that the amount 01' R5200 cferes _ year 1995 cannot have any nexus n0r~V~--ea'::.V be 'an justification is 1'€fCQV€I' the impr0}Jem,.€1f1t z--:xp§ﬁ$ésV"v:;nV§i;§i' Section 466 of the Act. Even aftgr 3 €X€I'(i'j1€S5u€V':ﬁ¥.ELSd.

by the BBMR pursuant «§1'dé1=-. in the aforementionéd Writ petigiﬁién, 'has to come forward with necessary <:1e1V.V_tV.';1v'd' expended er likely to be ;ing:é;1:51'ed praviding basic amenities V the newly added propertiejs}'€§xtdr.ivsj0ar;§§ the limits of BBMP. The €xerdi§é .'.':léa"§; :'Z:ggéaﬁi":d§§,.dc.e;rtaker1 by refarrimg :9 the €:>~:panses irlciigfrsd ':h;e;:3"DA {Gr fermatien 0f iayauis has " ':3 Eds éfiarggcnerized é;s----:;;aireas0§aabEe aﬁd aréitrarjx, having no :'ai:i@t:a=;E _:':»s;:€:':;i$"~w the §sL'a§"p§S€ far' wizisil {ha axercise is . aadéyiddaizendi ~ AA Si:3'.:iZ.a'ri}I, igvy gf déffsrazzi :a'{e$ $f }:}:'.1}§1"'G'%é'€§I§€':'§{ '"f§.§i}"}_€E'}.§-§é?:':53 for prcggeziies Ezaving diffesszéfz dézrzamsiéns 35}; V"".<3.;d}Qjg§tir:gf 3 gsaeiised 0%' chargidﬁg E8339? 8§§fZ{}1}§}§S far siiéa A"-..§i;,,am::":g gzzzgiier dimemgégng zariih érzcrgagg 3:2 iihﬁ §¥3.3J£i§'i3;§"§} 9;? 33132; :3 {ha E:§,:*ge:' sizes by ébiiaxaﬁzzg 3 ihduzrgé Hamel}:

«J 5;?

34 . gr! M wwﬁ 5 236 fsrge: {he Si'?/ﬁe larger 'ihe ievgg', is aise not supperied by any reasenabie basis, Except {he e:>«:ien{ sf site? He ether i:.:*i3:eris is made the basis fer levying increased _ expenses for larger sites.

52. The proceedings dated 23.0§:2G:'iq, consiituted for fixation of ihe._v'iI2j;pr0if'er:_1en: the"?

copy of which is annexed to i;':A1e:VVsts;te;Iz:en.£ §3f.Q}I)jf£'CiiQnS as AI'1I'1€XuI'€~R5, disc1oses--..V:«'i,h:a_t' _V belonging to economically weaker' see§ii'011.£'::i:esi€1:i3?;§ sites, make use of the in a smaller way: ._ Isrger sites. This does not haVe.%_ar1_;;.A It cannot be said the: the owners ef 'the .sms.iIe':AV'siiesV are aiwajzs eeenemieaﬁy Weak aaé §I1f;?a':"§a§33;§J uiiiise lesser i::frsst1':,:<:tu:*e §E'QVié€é by 'she ¥'é"?iEs.es1:;§ aseerismimg she eeenemie ens fsnszzeisi 33:;-éééﬁgs sf i§§e.V§Ves%::.es*s sf ﬁie sites? such an aggsreseh aéesieci ' is eeA3ie_ei gzzesessecé sysesmi {rem she e:s'r:ez*s sf Esrgei" areas;

" feeezsmsse she area is nexxfi}? irzeereesséed mtg she "5*;:'s§sd§eA%§ie:2 sf she §B§\§?, eases: 'es 'iemzeé as reasensfeie uedeséakens by she §:3mm:Zssier:e:*, E: esimei be East ségééé she: sees: sf these areas which sre iszekzéeﬁ 3:: the EBEVEED; We:*e s pzszré, 0:' size zsééisges gr; the eégzésigéris and m.s:1}; 23?

agriculiurists '§?'<fhQ awnleé Elle lands? might hava gas? canvertéé ané l:x€:::<:2m€ 2: part; cf (11% newly CQf1S§i§;1ii€jCll'f3f'B.l'_'}'lP. They will have to now shell down huge arn01;g:'if'S' _ in1pr<3Vement Charges at higher rates li)€CauSfi'~~flE1§§:j,~',V p0.s}s4es:3e¥:i~ .. larger sites/ properties. Therefcare, treatment lacks intelligible er 'IRE?/3lSOI'1éV1lI1_l€§"CFlt€§l7ié;V Lille?' , differential rates charged? C.'::I1I1Cl£"3TA)._Vf.3" SL;StEl{i11.<3*ld;'V':

53. Point No.5:- In s0lfés;;la,s:jaised rizgarding retrospective effecivgive brought into force with séclﬁiiéﬁll 421(4-A) of the Act CO1."1f€:I'S ppiwleiia Authority to give retrospeélixré Section 42l{4A} sf the Act maﬁa as uﬁdelrzl I:%'§}.'}.:}.§:'%'1;E'i:E'~§..¢:b§3}l§ uzzdsr ihig éazi may be 'A rsiraapéctivé €ff€Ct§ arzé Whﬁn gush a the reasons far malﬁng {he rule slzall ?=;g3;:ec:§i€§ 1:": 3. siaisment laid bﬁfﬁfﬁ 759:}:

ihﬁ Sfgaie Lggislaiuya and suhgacf £0 .. ,;3;.:1y":i;19{lii":i€a{:aI§ macis ursdar S:}:h~S€{3iiQ§"i {§§, ll * rails: maﬁa zzzzﬁey ﬁgs Asa shall Exava €§€Cé:

38 if snaciﬁii :3': 31:3 45:83:."

in iihs gfuaigmexat $5 $216 g§§s3::: 53313;: in $13 cage of BR, §E¥§ ¥i FY £§i §§?7§'A & %'E'E=§ER$ E53 i'§?.R3f'¥.§£E'§? 8: 238

UFHERS ~» mk 3.963 SC 2?4§ it is held that a .3tam.I:é3 which ceuid valiiiiy snact 3 $3542: with E'€?:'OSp€CfiV€ €fi}<:<:':;,;<:§:s;f:'1::§;_ Er:

éxpress t€ff£1S validiy sjonfziér upon 2: ru1€~making"éuﬂfia_1fity__2:_ power :0 make :3. fule or frame 3. bye:-law haxzing._;E&21;r€.:~$p«:=:Ctivfsfe.. operation. The same result would E0119"; vifheré the 'p(3'Jy'€3f:T*"J enact a rule er a byewlaw witl': I'€U"Q:Sf§€'CUV€ _-::ff+L:<",t so "as %:s:= '; affect pending transactions, f3XpI'€SS wards bu': Vx7h€I'€' the the Act carxfers such a power, A? Ac: Confers such a paws: a ifffuiéﬁ effeﬁt subject to the c0nd?iti0::i"Vﬁigzéiiedj f§1<:;fciir:§ 'cannot be said that retreépafiiﬁé 'éiiiés is without auihority sf law. A:§::9:dii:g--.I3z;< f§:Ei:§;';e:.._ §:.s>:§:~:'L is answered agaizzsé '$26 petitionsysé 5§, VE?*":":r"'%;§':&_"aibrﬁmsmiiarzeé §f3aSC%§'1S, $31636 Vxafréi p€'€"i§§{3§£S are. Wits chaileiags maﬁa is the E23393 €XC€:ﬁ§; 3:335 Sis {fzismisgadg j a ti} Rxgéis 5 w'h%€E": _§r<32.,/iﬁes fer Caﬁecééen 0? , _;u§::§?{2v€m€:2{ exgensss 95% {has Eimes 0:? ::egi,$'{mi:?e:;:2 G'? Egzaia £3 3%': 8;S§§€ 0:335; 39 {E16 €X{€:i: ii §§Gi?§§€S {gr resaafszy 0:" ééke amazgmi at 335% {Ema sf yegigiratian sf Z%*haé§:a;

§ § 289 ii} 'E':"€}v§s:~§Gr:3 madé in {he saié R2338 {gr Collﬁcting thsz full Sam is 3130 ﬁezitlared as ::ii:i:a:§"e xrérss {ha pmviséans corziaiﬁsd under S<:*::':i<}.«:j;'?*,167£*'L:"~J. ' of the Act.

{iii} The action of the; COn::11issiO1*1.¢r'*.q«in_W issuing the impugned Circular bd.g:'{E:rmi1:.ingV amount 91" improvemenfexpenses to beT'::0l1:§:ctedV from the owners or O(:CL1}3'VA'i'i:3.1,_;f$. Qf léigids as specified in the i:1j_1pug1*iéd' #'f'i:"e.'(VZ:vi','1'1§3'.I", is 'éiéclélred as illegal. " ' ' V' '%

(iv) _ .£i iI}Er€:[33; ':ji1:'npr0\;¢3r21ent €Xp€I1Sv_3:'~3 jgfiffbrent $311,655. based only an the of décléred as arbitrary arufi' uﬁfeaiéonabic _ "

jg) C0:';:3éV{;£i{=ﬁéii.:;§a}:':i0r: Eakén is 1'€j€Ci ihe :76{,;ues1: f«::=r';*e§;srﬁ:::§"%h6 Khaéa in f8.'§7§L'iE' Gf 'ihe zgﬁsgiiég/3:3 s7G--§€i}f__;a:: ihs E33313 sf :r:{>::»§a3s:nen: sf A « _ {Esra §'1'i:?;§:%r€:i§€:n€z:§ Charges is {isciared as iﬁsgai Bﬁéii? ifs éérecisé {<5 regéstér E}/15 §:é V§a,%;€:ur 65 {E13 agplicaiztsﬁ ;3mV1"d€d ihay A E'1av€.---ssatésfisé aié 23:6 séhsr' isggi §'{'"§§!:ii§'"€;§EE€i'}'€$ :1:

. _f:§:';*:;2i rsgazd, iviié Carzseéiatémz £3? Khaia sfilietésité $5: $35 gmzznd GfZ1{}1'§ §a§.;::2e:r:: $5 §mprs.::v€zacm%; charges is 2::§€Ci8.§°€§ $13 éﬁsgzﬁ ayzd $23321 asittéezzg 2&5 he:€7bj;f ;

3&3': asiéax if: 33 it g;>€:":ai:1s»; is {he peiitéarysrs.

{viii} Libérty is rsserxzed {:0 13:16 BBMP' , A' undertake the €X€fCiS€' afre§h of quantifyifig. iniprevément expenseg ~8if' :t::».~:f::3_11e{:i_;1<3n Ir.:_~i;h$_g ﬁght 9f the obgervations madé:A:aboxz¢§iv

(ix) if some 0fthe"pé{izti0r1€rs :i1.2LVé:._ ai%j€:a»d.y'~' paid the improvenleni Chéiigés 33.3 by the BBMP, they Wi'1i..V_1ﬁ)e ;::£§:e;=Ig:n}';::1'ed fdfrefund of the same 01* far' §'cf:Et::;'I'V:g'-.:' iawards ihe {viii} btci---}:sE:é';._:}5:'€:Vir_ rsspective costs,

Unlock Advanced Research with PRISMAI

Karnataka High Court