BANGALORE MICO SHRAMAJEEVI KARMIKARA Vs. C NAGABHUSHAN

JUDGEMENT

(1.) THIS writ appeal is directed against the order dated 19th July 2007 rendered by learned single Judge in writ petition No.12803/2005 whereby, the writ petition has been allowed in part and a direction to respondent No.6 - Bangalore Development Authority (for short "BDA") has been issued to exclude Sy.No.184 measuring 4 Acres 17 guntas situate at Begur village (for short "the said land") from the approved layout plan.

(2.) RESPONDENT Nos.1 and 2 filed the writ petition seeking direction to the BDA to delete the said land after withdrawing the layout plan from the appellants, declaring the same to be illegal and also for direction not to allot sites formed in the said survey number and for other consequential reliefs. The appellants are Bangalore MICO Shramajeevi Karnataka Gruha Nirmana Sahakari Sangh (Regd) (for short "the Society"). The Society was respondent No.4 in the writ petition.

(3.) IN the writ petition, respondent No.3 -Developer, herein had filed an application for their impleadment as petitioner No.3 contending that they purchased the said land from respondents -1 and 2 vide registered sale deed dated 29 -12 -2006. The application filed by respondent No.3 was allowed on 19 -7 -2007. Respondent Nos.1 to 3 shall be hereinafter referred to as "purchaser Nos.1, 2 and 3".