NANJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ petition by persons who had claimed benefit under the Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Land) Act, 1978 [for short, SC/ST Act], though had, in violation of the terms of allotment, certain parcels of land that had been alienated and was ultimately successful in the year 2008 to get back the land, but in the meanwhile the subject land having been notified for acquisition for a public purpose viz., for development as a urban residential layout by the Bangalore Development Authority [BDA] under the scheme known as Nagarabhavi I Stage located now within the municipal limits of Bruhut Bengaluru Mahanagara Palike;

(2.) The Petitioners, who are legal heirs of original grantee one Gali Hamima, in whose favour the subject land had been granted as a person belonging to scheduled caste community, have come up with this writ petition with the following prayers:

(3.) Notice had been issued to Respondents - state of Karnataka and BDA. They have been served and represented by Sri H Venkatesh Dodderi. learned AGA and Sri L Umakanthan, Advocate respectively. Neither Respondent has filed any statement of objections.