R. NAGARAJ S/O LATE RAMAIAH Vs. STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING AND URBAN DEVELOPMENT, M.S. BUILDING, BANGALORE-560001, BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST EXTENSION BANGALORE-360020 REP BY ITS CO

JUDGEMENT

(1.) LEARNED Addl. Government Advocate Sri. K Krishna, is directed to take notice for respondent No. 1. Sri. Basavaraj V. Sabarad, learned counsel is directed to take notice for respondent Nos. 2 and 3.

(2.) THE question as to whether the petitioners are entitled to the benefit of directions issued by the Apex Court as well as Division Bench of this Court in the case of Bondu Ramaswamy Vs. Bangalore Development Authority and Others, JT (2010) 6 SC 57 and connected matters (The Commissioner, Eda and Others vs. State of Karnataka by Its Secretary and Others) reported in ILR 2006 KAR 318 or not, is to be decided by the respondents based on the fact situation. Therefore, this Court does not wish to comment anything on merits of the matter.

(3.) ACCORDINGLY , writ petitions are disposed of.