CHIKKA MUNIYAMMA AND OTHERS Vs. THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY DEPARTMENT OF HOUSING M.S. BUILDING BANGALORE-560001, BANGALORE DEVELOPMENT AUTHORITY KUMARA PARK WEST EXTENSION BANGALORE-560020, REP. BY ITS COMMISSIONER AND THE

JUDGEMENT

(1.) LEARNED Addl. Government Advocate Sri. K. Krishna, is directed to take notice for respondent No. 1. Sri Chandrashekar Babu, 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 W.A. No. 2426/2005 and connected matters (The Commissioner, Bda and Others v. 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. Suffice it to direct the respondents at this stage to consider the representations filed by the petitioners vide Annexures -C and D dated 26.12.2005 and 17.1.2012 on merits and in accordance with law, keeping in mind the observations made by the Apex Court in the case of Bondu Ramaswamy Vs. Bangalore Development Authority and Others, JT (2010) 6 SC 57 and W.A. No. 2426/2005 and connected matters (The Commissioner, Bda and Others v. State of Karnataka By Its Secretary and Others) reported in ILR 2006 KAR 318, as early as possible.