KEDAMBADI JAGANNATHA SHETTY Vs. KARNATAKA STATE JUDICIAL DEPARTMENT EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY

JUDGEMENT

(1.) Petitioners, members of the 1st respondent-Karnataka State Judicial Department Employees House Building Co-operative Society (for short, 'Society'), some of whom have constructed houses in the sites allotted to them in the layout formed by the Society known as Judicial Layout'. Society is registered on 11-8-1983 under the Karnataka Co-operative Societies Act, 1959 and the Karnataka Co-operative Societies Rules, 1960 framed thereunder. The object of the Society is to acquire lands for formation of residential layout and allot residential sites to its members who are the employees of the Karnataka State Judicial Department and the High Court of Karnataka in accordance with the rules/regulations of the Bangalore Development Authority. At the request of the Society, the Government of Karnataka initiated acquisition proceedings to acquire 191 acres 31 guntas in various survey numbers by notification dated 11-2-1988, under Sec. 4(1) of the Land Acquisition Act, 18940 (for short, 'LA Act') and acquired 169 acres and 12 guntas of land in various survey numbers of Allalasandra, Chikka Bommasandra and Jakkur Plantation of Yelahanka Hobli, Bangalore North Taluk, pursuant to final notification dated 24-2-1989, Annexure-A issued under Sec. 6 (1) of the 'LA Act'.

(2.) Petitioners 1 to 3, former Judges of the High Court of Karnataka and other petitioners also claim to be residents of the said layout having constructed houses in the sites allotted to them by the Society.

(3.) Petitioners are aggrieved by the omissions and commissions of the respondents, more particularly by the 1st respondent-Society in committing various illegalities and irregularities as under: