REGENT COMPUTRONICS PVT. LTD.

Manyatha Residents Association Appellant

V/S

BANGALORE DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

CAPT.M.V. SUBBARAYAPPA VS. BHARAT ELECT IONICS EMPLOYEES CO-OPERATIVE HOUSE BUILDING SOCIETY LIMITED [REFERRED TO]
THIMMARAYASWAMY VS. GURUMURTHY AND OTHERS [REFERRED TO]
S G R TECHNICAL AND EDUCATIONAL SOCIETY,BANGALORE VS. STATE OF KARNATAKA [REFERRED TO]
KORAMANGALA RESIDENTS VIGILANCE GROUP VS. CORPORATION OF THE CITY OF BANGALORE AND OTHERS [REFERRED TO]
NAL LAYOUT RESIDENTS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
RAMESHCHANDRA KACHARDAS PORWAL NARAYANDAS GOVINDDAS SHA MOTEEJEE VIRCHANDJI PRAVINCHANDRA KESHAVLAL M V MANJUNATH APPASAHEB BHARAMAPPA VANKUNDRE BASUDEO PRASAD BHAGWAN DAS G VS. STATE OF MAHARASHTRA [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
UNION OF INDIA VS. CYNAMIDE INDIA LIMITED [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
BANGALORE MEDICAL TRUST VS. B S MUDDAPPA [REFERRED TO]
DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED VS. DISTRICT BOARD BHOJPUR:DISTRICT BOARD SHAHABAD [REFERRED TO]
MAHINDER KUMAR GUPTA VS. UNION OF INDIA MINISTRY OF PETROLEUM AND NATURAL GAS [REFERRED TO]
STATE OF PUNJAB VS. TEJAL SINGH [REFERRED TO]
A K BINDAL VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN AND MD BPL LIMITED VS. S P GURURAJ [REFERRED TO]
PRINTERS MYSORE LIMITED VS. M A RASHEED [REFERRED TO]
COMPETENT AUTHORITY VS. BARANGORE JUTE FACTORY [REFERRED TO]
ROYAL ORCHID HOTELS LIMITED VS. G JAYARAMA REDDY [REFERRED TO]
M B RUMACHUNDRAN VS. STATE OF KARNATAKA [REFERRED TO]
AICOBOO NAGAR RESIDENTS WELFARE ASSOCIATION BANGALORE VS. BANGALORE DEVELOPMENT AUTHORITY BANGALORE [REFERRED TO]

JUDGEMENT

(1.) These petitions are disposed of together having regard to the fact that the petitioner is common and the issues involved are identical. The petitioner is an association registered under the Karnataka Societies Registration Act, 1961 (Hereinafter referred to as the 'KSR Act', for brevity). It is comprised of members who are owners of houses or house sites in the residential layout known as 'Manyatha Residency' at Rachenahalli, Krishnarajapuram Hobli, Bangalore East Taluk.

(2.) Similarly in the connected petition, it is alleged that the BDA has allotted civic amenity site no. 2A and 2B to M/s. Bennett Coleman and Company Limited, a company belonging to the Times of India Group of Companies and civic amenity site no. 4 to M/s. Syndicate Bank for the purpose of establishing their respective Corporate Offices.

(3.) Shri K.G. Raghavan, Senior Advocate, appearing for the learned counsel for the petitioner would contend that Rule 3 of the BDA (Allotment of Civic Amenity Site) Rules, 1989 (Hereinafter referred to as '1989 Rules', for brevity) provides that the BDA may, out of the Civic Amenity Sites available in any area, reserve such number of sites for the purpose of providing civic amenity referred to in Section 2bb(i)(v) of the Bangalore Development Authority Act, 1976 (Hereinafter referred to as the 'BDA Act', for brevity). This, coupled with the principles guiding the allotment of civic amenity sites at Rule 7(d) and (f) would make it abundantly clear that the civic amenity is an amenity that is provided for the residents of the layout.

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MANYATHA RESIDENTS ASSOCIATION Vs. BANGALORE DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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