VANITHA SEVA SAMAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE Bangalore City Corporation granted a 99 years' lease in 1956 of a property located on Diagonal Road, Visweswarapura, Bangalore, measuring 344 1/2 square yards (49' x 16'). THE aforesaid lease was granted to Vanitha Seva Samaja, so as to enable it to run social and cultural functions/ activities, primarily relating to activities for upliftment and welfare of women and children. It is not a matter of dispute, that Vanitha Seva Samaja constructed a building on the property in question, so as to carry out the activities, for which the lease was granted to the Samaja.

(2.) ON 15.11.2000, the Bangalore City Corporation issued a notice to the President of the Vanitha Seva Samaja, principally asserting, that the Samaja was not running programmes pertaining to women and child welfare activities, and had as such, violated the conditions of the lease agreement. Through the aforesaid notice dated 15.11.2000, the Samaja was required to substantiate its claim, why the lease should not be cancelled and the possession of the property taken back, by the Bangalore City Corporation.

(3.) THE Lessee shall use the schedule land and the buildings constructed thereon for the exclusive purpose of promoting the Social and Cultural activities and Welfare of Women and Girls.