SCHEDULED CASTES SCHEDULED TRIBES MINORITY COMMUNITIES AND BACKWARDCLASSES IMPROVEMENT CENTRE REGD MYSORE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this writ petition is directed against resolution No. 383 passed on 23-7-1984 by the Bangalore development authority ('the b.d.a.' for short) making a bulk allotment of an extent of 25 acres of land in sy. Nos. 15 to 29, 31, 53 to 55 and 130 to respondent-4-the telecom employees' co-operative housing society limited ('the society' for short) and for quashing of letter dated 20-12-1984 addressed by the b.d.a. to the president of the society calling upon the society to remit the cost of the aforesaid 25 acres of land amounting to Rs. 31,25,000/- for taking further action in the matter of handing over the land in question to the society.

(2.) the petitioner has also sought for a mandamus to the b.d.a. to notify the said lands for purpose of allotment to the public at large including the members of the class of persons falling within the purview of the petitioner-society and for disposal of the sites by allotment in accordance with the Provisions of the Bangalore development authority (allotment of sites) rules, 1982 ('the rules' for short).

(3.) the petitioner is stated to be a society registered under the Karnataka societies Registration Act. The aims and objects of the society are stated to be to take such measures for the development of the classes of people mentioned in the name of the organisation and to make such endeavours and efforts to safeguard the interest of the class of persons referred to in the name of the association and such other activities aimed at the development of the scheduled castes, scheduled tribes, minorities and backward classes in karnataka. The petitioner-society has its head office in kasturbanagar and its activity consists of safeguarding the rights of persons of the said class and to ensure that statutory authorities and other authorities do implement the Provisions for the purpose of benefiting the classes of persons aforementioned.