Karnataka High Court
Smt C Bhavani @ Hamsa vs The State Of Karnataka on 13 August, 2015
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF AUGUST 2015
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 60040 OF 2014 (LA-BDA)
BETWEEN:
SMT. C BHAVANI @ HAMSA
W/O SRI NARENDRA KUMAR
D/O LATE SRI CHINNAPPA
AGED ABOUT 35 YEARS
RESIDING AT NO. 93,
8TH CROSS, 20TH MAIN,
'G' BLOCK, SAHAKARANAGAR
BANGALORE-560092
... PETITIONER
(By Sri. PRAVEEN R.J.S., ADV.,)
AND
1. THE STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT
M.S BUILDING, DR AMBEDKAR VEEDHI,
BANGALORE-560001
BY ITS SECRETARY.
2. THE BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD,
KUMARA PARK WEST
BANGALORE-560020
REPRESENTED BY ITS COMMISSIONER
2
3. THE SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
KUMARA PARK WEST
BANGALORE-560020.
4. NTI HOUSING CO-OPERATIVE SOCITY
BY ITS SECRETARY
NO. 51, 6TH MAIN, 9TH CROSS
RMV EXTENSION
BANGALORE-80.
5. THE CHIEF TOWN PLANNING
OFFICER/MEMBER
TOWN PLANNING DEPARTMENT
BANGALORE DEVELOPMENT AUTHORITY
T CHOWDAIAH ROAD
BANGALORE-560020.
... RESPONDENTS
(By Sri. Y.D. HARSHA, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING
TO DIRECT THE R-2 TO RECTIFY THE LAYOUT MAP IN
ACCORDANCE WITH THE ACQUISITION
NOTIFICATION VIDE ANNEXS-D & E AND EXCLUDE
THE EXCESS EXTENT OF 30 GUNTAS AS INDICATED
IN THE LAYOUT MAP & ETC.,
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE
THE FOLLOWING:
3
ORDER
Taking on record the memo filed by the learned counsel for petitioner, petition is dismissed as withdrawn.
Sd/-
JUDGE kcm