G A SIVAKUMAR Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners have sought for a direction to the respondent to provide basic facilities and amenities such as Road, Electric Lines, Sewage and Water connections to the property in question by fixing appropriate boundaries to the respective sites of the petitioners in terms of the registered sale deeds.

(2.) The petitioners are claiming to be the absolute owners of the sites bearing Nos.60, 64 and 72 situated at BTM Layout, I Phase, I Stage, forming part of land bearing Sy.Nos.50, 51 and 52 of Tavarekere village, measuring 154.02 sq. mtrs., 139.53 sq. mtrs. and 114.37 sq. mtrs. respectively.

(3.) The respondent - Bangalore Development Authority (BDA) has filed the statement of objections and the relevant paragraphs are quoted hereunder for ready reference:-