STATE OF KARNATAKA AND ORS Vs. KUNHI KANNA

JUDGEMENT

(1.) These review petitions are filed by the State Government and the Department of Urban Development along with the Director General and Inspector General of Police, Bangalore, seeking review of the order dated 08-11-2011 passed by this Court in W.P.Nos.38535-571/2011.

(2.) The said writ petitions were filed by the respondents herein seeking direction to the review petitioners to pay one increment, cash rewards and allotment of house sites to them in their home district or district of their choice in terms of the Government order dated 08-07-2005 issued by the State Government.

(3.) It is not in dispute that the Government order dated 08-07-2005 provided to the 754 police personnel who were part of the Special Task Force on 18-10-2004, the date on which forest brigand Veerappan was killed with certain benefits including allotment of sites.