SONALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Additional Government Advocate.

(2.) The petitioners are before this Court calling in question the Show Cause Notice dated 03.07.2020 whereby the petitioners have been called upon to Show Cause as to why action should not be initiated against them under the Act and thereby evict them from the occupation of the houses constructed under the JNNURM-BSUP (BBMP) Scheme.

(3.) The sum and substance of the allegations in the Show Cause Notice is that, out of 65 houses constructed under the above Scheme, in respect of 35 houses, the Allotment List has been approved. That out of 65 houses, in respect of 17 houses, it is evident that the persons in actual occupation of the building are other than the allottees and that the same constitutes a violation of conditions of the allotment and hence, the petitioners have been called upon to furnish their cause within seven days, failing which, they have been put on notice that action will be initiated in accordance with the Rules. Aggrieved by the same, the petitioners are before this Court.