M A Syed Nisar Ahmed vs Bangalore Development Authority
2023 Latest Caselaw 9397 Kant

Karnataka High Court

M A Syed Nisar Ahmed vs Bangalore Development Authority on 5 December, 2023

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                              -1-
                                                               NC: 2023:KHC:43980
                                                              RP No. 201 of 2022




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 5TH DAY OF DECEMBER, 2023
                                            BEFORE
                          THE HON'BLE MR JUSTICE RAVI V HOSMANI
                              REVIEW PETITION NO. 201 OF 2022
                  BETWEEN:
                        M.A. SYED NISAR AHMED,
                        AGED 62 YEARS,
                        S/O LATE SYED AMEER SAB,
                        R/O NO.DA-57, KHB QUARTERS,
                        KAVAL BYRASANDRA, SULTHANPALYA,
                        R.T. NAGAR POST,
                        BENGALURU-560 032.


                                                                ...PETITIONER
                  (BY SRI M. KRISHNAPPA, ADVOCATE)
                  AND:
                  1.    BANGALORE DEVELOPMENT AUTHORITY,
                        T. CHOWDAIAH ROAD,
                        K.P. WEST, BENGALURU-560 020,
                        REP. BY ITS COMMISSIONER.

                  2.    THE DEPUTY SECRETARY-III,
                        BANGALORE DEVELOPMENT AUTHORITY,
Digitally signed by     T. CHOWDAIAH ROAD,
GEETHAKUMARI
                        K.P. WEST, BENGALURU-560 020.
PARLATTAYA S
Location: High                                                ...RESPONDENTS
Court of Karnataka
                       THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1
                  R/W ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA,
                  PRAYING TO REVIEW THE IMPUGNED ORDER DATED 27.09.2021
                  PASSED IN COMMON JUDGMENT RENDERED IN W. P. NOs.
                  51929/2004 AND OTHER CONNECTED PETITIONS, IN SO FAR AS IT
                  RELATED TO PETITIONER IN W.P.NO.3157/2018 IN THE INTERESTS
                  OF JUSTICE AND EQUITY.

                       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
                  COURT MADE THE FOLLOWING:
                                      -2-
                                                         NC: 2023:KHC:43980
                                                         RP No. 201 of 2022




                                 ORDER

Learned counsel for petitioner submitted that in view of

subsequent developments, review petition has rendered

infructuous.

2. In view of above submission, * petition is dismissed

as having become infructuous.

Sd/-

JUDGE

PSG

* Deleted vide chamber order dated 21.12.2023.