Bangalore Development Authority vs Sri.M.Vajrappa
2023 Latest Caselaw 2683 Kant

                                                -1-
                                                             WA No. 906 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 29TH DAY OF MAY, 2023

                                            PRESENT
                             THE HON'BLE MR JUSTICE ALOK ARADHE
                                                AND
                        THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                            WRIT APPEAL NO. 906 OF 2021 (LA-BDA)
                   BETWEEN:

                   BANGALORE DEVELOPMENT AUTHORITY,
                   T. CHOWDAIAH ROAD,
                   KUMARA PARK WEST,
                   BENGALURU - 560 020,
                   REP BY ITS COMMISSIONER.
                                                                   ...APPELLANT
                   (BY SRI. M.AJAYKUMAR, ADVOCATE)
                   AND:

                   1.    SRI.M.VAJRAPPA,
                         S/O LATE MUNISWAMAPPA,
                         AGED ABOUT 70 YEARS.
Digitally signed
by BELUR
RANGADHAMA         2.    SRI V. KIRAN,
NANDINI                  S/O M. VAJRAPPA,
Location: HIGH           AGED ABOUT 30 YEARS.
COURT OF
KARNATAKA
                   3.    SRI V. GURUPRASAD,
                         S/O M. VAJRAPPA,
                         AGED ABOUT 28 YEARS,
                         ALL ARE R/AT 'VAJRAPPA BUILDING',
                         SHANTINIKETAN LAYOUT,
                         ARAKERE VILLAGE,
                         BANNERGHATTA ROAD,
                         BANGALORE - 560 076.
                               -2-
                                            WA No. 906 of 2021




4.   THE STATE OF KARNATAKA,
     REP BY ITS PRINCIPAL SECRETARY,
     URBAN DEVELOPMENT DEPARTMENT,
     M. S. BUILDING, AMBEDKAR VEEDHI,
     BENGALURU - 560 001.

                                          ...RESPONDENTS
(BY SRI. ARUN B. M., ADVOCATE FOR R1 TO R3,
SRI B RAJENDRA PRASAD, HCGP FOR R4)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER PASSED
IN THE WRIT PETITION NO.7512-14/2015 DATED 12.09.2017
AND FURTHER PLEASED TO DISMISS THE WRIT PETITION .

     THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
                          JUDGMENT

Heard on the question of admission.

2. The dispute in this appeal pertains to lapse of scheme

qua Bengaluru Development Authority in respect of BTM VI

Stage.

3. Learned counsel for the parties jointly submit that the

issue involved in this appeal has already been dealt with by

this Court vide judgment dated 01.02.2023 passed in Writ

Petition No.36667/2011 and Writ Petition No.59675/2014.

WA No. 906 of 2021

4. In view of the aforesaid submission and for the

reasons assigned by us in the judgment dated 01.02.2023

passed in Writ Petition No.36667/2011 and Writ Petition

No.59675/2014, this appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

BRN