AYYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are all working as powrakarmikas in the Bruhat Bangalore Mahanagara Palike ('the BBMP for short), for several years now are at the doors of this Court seeking a direction to the respondents to provide dignified housing for the petitioners in 19 guntas of Government land in Sy.No.181 of Mahadevapura Hobli, Bengaluru East Taluk.

(2.) Heard Shri Clifton Rozario, learned counsel for Ms. Maitreyi Krishnan, learned counsel appearing for the petitioners; Shri Mohammed Jaffar Shah, learned Additional Government Advocate for respondents No.1 to 3; Shri Sanjeev Rao S., learned counsel for impleading applicant in I.A.No.2/2025 and Smt. Shilpa Rani, learned counsel appearing for Rajiv Gandhi House Building Corporation.

(3.) Facts in brief germane are as follows: