INDIRA JAGADEESH Vs. BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) THOUGH this petition is listed for hearing on IA, with the consent of the learned counsel for the parties, is finally heard and disposed of by this order.

(2.) PETITIONERS -owners of lands measuring 48' x 28' at the junction of 18th 'A' Cross road and 12th 'A' Main road aggrieved by the acquisition proceeding to acquire the said land for establishing a connectivity between the 18th 'A' Cross road and 12th 'A' Main road have presented these petitions.

(3.) THE only opposition as aired by the learned Counsel for the petitioner is that 18th 'B' cross road located parallel to 18th 'A' cross road too has a similar such obstruction to connect to 12TH 'A' main road. This objection is countered by the learned counsel for respondents 1 and 2-BBMP that notification will be issued in accordance with law, if necessary, to connect 18th 'B' cross road to 12th 'A' main road. In my opinion, even if no such acquisition is initiated, it cannot be said that there is no public purpose served by connecting 18th 'A' Cross road to 12th 'A' Main road through the petitioner's property, sought to be acquired.