UMASHANKAR Vs. COMMISSIONER BANGALORE DEVELOPMENT

JUDGEMENT

(1.) In the instant petition, legal heirs of B.Doddamarappa have prayed for the following relief:-

(2.) Brief facts of the case are as follows:-

(3.) When things stood thus, Vyalikaval House Building Cooperative Society(Hereinafter referred to as 'Society' for short) stated to have requested the State Government for bulk allotment of land on 18.03.1987 and Government had issued certain directions to the BDA for allotment of lands on 18.05.1987 while invoking power under Section 65 of the Bengaluru Development Authority Act, 1976 (Hereinafter referred to as 'BDA Act' for short) while issuing notification. On 26.09.1987, Civil Court allowed the reference in favour of Sri.A.Suklal. Pursuant to the State Government's directions, BDA passed resolution No.1085 for bulk allotment in favour of Society on 28.06.1988. BDA handed over the possession of Sy.No.78 of Binnamangala to the Society on 07.02.1989 whereas the sale deed was entered in favour of the Society on 20.04.1989. Notification under Section 16(2) of the Act, 1894 was published in the official gazette on 05.12.1991.