C.M.VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are claiming to be the retired employees of Bangalore Development Authority (BDA). The petitioners are members of respondent No.3 - Welfare Association i.e., BDA Employees Welfare Association.

(2.) It is contended that pursuant to the Government Order dated 19.04.2006 sanctioning the Scheme for the BDA employees, BDA ordered for release of 45 acres of land in favour of BDA Employees Welfare Association. In pursuance to the said order, 42 acres of land was released in favour of respondent No.3. There are about 61 employees who are presently eligible for allotment of sites including the petitioners herein. Though the layout has been formed in 42 acres of land and sites have been allotted to other employees, the representations made by these petitioners for allotment of sites after releasing 3 acres of land to respondent No.3 - association and thereby to allot it to the petitioners, has not yielded any positive response. Hence, these petitions.

(3.) Learned counsel for respondent No.2 - BDA would submit that 43 acres 2 guntas of land was allotted to the respondent No.3 - Association. Subsequently, 2 acres 35 guntas of land was released by the BDA to respondent No.3 and the same has been returned back citing that the cost of the land is exorbitant.