CHOWDAMMA W/O LATE BASAPPA AND OTHERS Vs. THE COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY, THE STATE OF KARNATAKA THROUGH ITS SECRETARY, HOUSING AND URBAN DEVELOPMENT DEPT., THE SPECIAL LAND ACQUISITION OFFICER, BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS review petition is filed under Order 47 Rule 1 CPC., seeking for review of the order dated 16.10.2008 passed is Writ Appeal No. 1557/2004.

(2.) IT is averred in the review petition that the order passed by this court on 16.10.2008 is liable to be reviewed as the BDA., has failed to implement the scheme by hand -in -glove with the fourth respondent -Society and the appeal had come up for orders in view of the applications pending in the appeal and since the Bench has expressed to hear the matter on merits. When the review petition was called out, the Counsel appearing for the petitioners was absent and no representation was made on his behalf.

(3.) THE review petition is dismissed.