MEENA S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) OFFICE objections on the amended memo of parties is over-ruled in view of specific orders passed by the Court directing the applicants to be arrayed/impleaded as Respondents. Amended memo of parties is taken on record.

(2.) SO far as list of allottees prepared by BBMP and filed in these proceedings, if there are any parties who hold valid Lease-cum-Sale documents, Agreement and/or an Allotment letter, such persons may approach BBMP for correction of the list. Learned Sr.Counsel appearing for BBMP states that each such complaint/request if any would be duly considered and decided on merits. Said submission is placed on record.

(3.) CONCESSION Agreement between Respondent No.2 and Respondent No.3 shall remain in force except where the provisions are contrary to the Agreement � Exhibit-C which has been duly signed by Petitioners � EWS Welfare Association and counsel for Petitioners as well as newly impleaded Respondents on the one hand and by Respondent Nos.2 and 3 together with their respective Advocates.