BANGALORE DEVELOPMENT AUTHORITY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject appeal is placed before this Bench pursuant to an order passed by the Apex Court dtd. 12/12/2023. Brief background to placing of this appeal before this Bench is required to be noticed. The Apex Court by an order dtd. 3/12/2020 constituted a Three Member Committee to oversee several aspects of problems that arose on the formation of Shivaram Karanth Layout, Bangalore. The Committee undertook the exercise of redressal of several problems, as was directed by the Apex Court, which was being reported to the Apex Court at intermittent intervals. The tenure of the Committee was to come to an end on 31/12/2023.

(2.) Before the Apex Court, the recommendation of the Chairman of the Committee to disband the Committee and the opinion of the other members of the Committee to continue the Committee for another six months was placed. The Apex Court on 12/12/2023 taking the matter for its consideration, passed the following order:

(3.) The Apex Court noticed that the tenure of the Committee is to end on 31/12/2023. The Chairman of the Committee seeks its disbandment, as the task assigned by the Apex Court according to the Chairman had been accomplished. The members had opined otherwise. The Apex Court noticing all the factors, was of the opinion that the entire proceedings is to be transferred to this Court. It left open to this Court to consider whether the term of the Committee should be extended or the questioning of the composition of the Committee also to be considered by this Court.