B. SRINIVAS RAO Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners claiming to be owners of house sites in the layout formed by respondent No.4-Society have approached this Court seeking the following reliefs:

(2.) Petitioner No.1 claims that he has purchased site Nos.3270 and 3271, petitioner No.2 claims that she has purchased site No.3269 and petitioner No.3 claims that he has purchased site No.3282 in the said layout. They further averred that in spite of specific direction issued by a learned Division Bench of this Court in Writ Petition No.18496 of 2007 (LA-BDA) and connected matters disposed of 16/11/2010 (Annexure-D), the respondents have not cleared the encroachment and unauthorised occupants and handed over the vacant possession of house sites to the petitioners and thereby, they have failed in discharging their duties.

(3.) In support of their prayers, the petitioners have also produced title deeds as per Annexures-A, B and C.