B.V. SAMPATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE petitions are disposed of by this common order.

(2.) THOUGH the respondent - BDA is represented in both these petitions, statement of objections are filed only in the first of these petitions. It is contended therein that the petition is liable to be dismissed on the ground of delay and laches. It is claimed that an award was passed and possession of the lands has been taken in the year 1994 itself. And that the Scheme has been substantially implemented. It is claimed that over 1000 sites have been allotted and hence the petition ought to be dismissed.