Karnataka High Court
Mr. Nagaraja vs The State Of Karnataka on 2 May, 2025
Author: R Devdas
Bench: R Devdas
-1-
NC: 2025:KHC:17935
WP No. 13299 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF MAY, 2025
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 13299 OF 2025 (LA-BDA)
BETWEEN:
1. MR. NAGARAJA
S/O LATE CHANNARAYAPPA,
AGED ABOUT 55 YEARS,
2. MR. SUNIL KUMAR B.,
S/O LATE BYRAPPA,
AGED ABOUT 38 YEARS,
BOTH ARE R/AT NO. 108,
RAMAGONDANAHALLI VILLAGE,
IVRI ROAD, S N HALLI POST
YALAHANKA HOBLI AND TALUK,
BANGALORE-560 064.
...PETITIONERS
(BY SRI. R. SRINIVASA GOWDA, ADVOCATE)
Digitally signed
by KRISHNAPPA AND:
LAXMI YASHODA
Location: HIGH 1. THE STATE OF KARNATAKA
COURT OF
KARNATAKA URBAN DEVELOPMENT DEPARTMENT
5TH FLOOR, M S BUILDING,
BENGALURU-560 001.
REP BY ITS PRINCIPAL SECRETARY.
2. BANGALORE DEVELOPMENT AUTHORITY
KUMARA KRUPA WEST
T. CHOWDAIAH ROAD
BANGALORE -20
REP BY ITS COMMISSIONER
-2-
NC: 2025:KHC:17935
WP No. 13299 of 2025
3. THE ADDL SPECIAL LAND ACQUISITION OFFICER
BANGALORE DEVELOPMENT AUTHORITY
KUMARA KRUPA WEST
T. CHOWDAIAH ROAD, BANGALORE-20.
...RESPONDENTS
(BY SRI. SPOORTHY HEGDE N., HCGP)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-2
AND 3 TO ALLOT DEVELOPED LAND IN LIEU OF MONETARY
COMPENSATION BY CONSIDERING THE REPRESENTATIONS
DTD. 08.04.2025 FILED BY THE PETITIONERS AS PER ANNX-L.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
Learned AGA takes notice for respondent No.1. Learned counsel Sri.C.Venkatesh who is present in the Court takes notice for respondents No.2 and 3.
Learned counsel for the petitioners is directed to serve copies of the writ petition along with annexures on the learned AGA and learned counsel for the respondent - BDA.
2. Learned counsel for the petitioners submits that the petitioners are the owners of 30.08 guntas of land in Sy.Nos.12/1 and 12/2 of Ramagondanahalli village which is acquired for the purpose of formation of Dr.K.Shivaramkaranth Layout. The petitioners have given a representation at -3- NC: 2025:KHC:17935 WP No. 13299 of 2025 Annexure-L dated 08.04.2025 to the 3rd respondent - Additional Special Land Acquisition Officer seeking allotment of 40% of the developed sites in lieu of compensation. The prayer in the writ petition is to direct the respondents to consider the representation given by the petitioners.
3. Having regard to the prayer made in the writ petition, the writ petition stands disposed of with a direction to the 3rd respondent - Additional Special Land Acquisition Officer to consider the representation at Annexure-L given by the petitioners and pass necessary orders, while also informing the petitioners about the decision taken.
4. The entire exercise shall be completed as expeditiously as possible and at any rate within a period of six weeks from the date of receipt of copy of this order.
Ordered accordingly.
Sd/-
(R DEVDAS) JUDGE AP List No.: 1 Sl No.: 19