SUGUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are directed against the order dated 25.06.2011 passed by the respondent No.4 rejecting the claim of the petitioners.

(2.) Petitioners are the beneficiaries under Ashraya Scheme. The respondent No.4 allotted the sites to them. Hakku Patra under the said scheme was given to them way back in the year 1992. They have given several representations to the respondents to give possession of the said sites. Despite that the respondents have not taken any steps to handover the possession of the sites in question.

(3.) Thereafter, the petitioners have approached this Court for a direction to the respondents to consider their representations and to handover possession and execution of the sale deeds in respect of the sites allotted to them under Ashraya scheme. This Court disposed of the said writ petitions. The relevant observations made in W.P. No.28193-195 of 2010 disposed of on 05.10.2010 are as follows: