ERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this batch of Writ Petitions, the petitioners have sought for a common relief based upon similar set of facts. Therefore, I propose to hear and dispose of these Petitions by the common following order.

(2.) Admittedly, the petitioners are the employees working in the State of Karnataka in different Departments controlled by the Central Government. With a view to construct residential houses on the sites allotted to them by the CIL House Building Co-operative Society Limited, they approached the Government of India through the various Departments in which they are working for sanction of loans. According to them, they are low paid employees and they could not afford to pay the higher rentals and therefore they have taken up constructions of their own houses by raising loans.

(3.) According to the Rules governing such loans, the petitioners are required to execute Mortgage Deeds in favour of Government of India in respect of the sites on whiph loans were granted for construction of houses. Accordingly, Mortgage Deeds were executed some time in the year 1975, 1977 and 1978. After so executing the Mortgage Deeds, the petitioners were required by the Head of the Department to have their Mortgage Deeds registered in Madras. Therefore, they had to go to Madras by spending a lot of money to have their Mortgage Deeds registered there.