Karnataka High Court
N G E F Employees House Building ... vs Smt Shylaja Swamy W/O Vrishabhendra ... on 13 October, 2011
Bench: V.G.Sabhahit, S.N.Satyanarayana
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2. W.P.l\Io.lOO58/2006 was filed by the...reuSpo1i.dentsll herein being aggrieved by the oi:der_<oi':. allotment. of site No.5-=12 by Vtszhe 5"lHresp0ndVei5it,A. appellant herein on the ground said in the civic amenity site fdllewecl 4x.v9.2004 vide Annexure--R. VSimila1V'_ had been filed. ;'Bt3t*hp.the together and common 0; wherein the learned Single and 542 allotted in favour in the civic amenity site, which _was reservfed AAfor'~.--"playgroL1nd. And As per the ll"«--Com.tniss_i.one_r's repe--r--t.,* who was appointed during the the'writ petitions, site l\lo.542 had merged with site site No.545 had merged with site No.49 and 'ewherefore;... the said sites were not available for allotment. learned Single Judge also observed that it is open to the ' petitioners to take action against the society seeking for compensation including the recoveijy of the money paid to 'C37 if g g ,, G? am. 'a.E'z«:% .5s»;23..z'm=: i.€:°z:.':s-;3; Sizzifii E3526 .9:;3;}z:%2-1% if-.1; {,1:i.S§j§{}$€{.§. .€}f it 355 5 u§'E§'E€?{3E?$5§£-iffii :0 cszazsisicz' 2"v'§'i%s;:;:.'i-"§.§_'§%§§f£i/231.: -mg' {;:{}:1e:§<mai,§:}§: €23' {E€E.21§,-' ::}§ 353 (121332; :33. .fiE§:':g{ EE?é_.tE? ;2E§}fj,§t%3§§*-.Ei§"i{i§ V- f%J§£§;<:.'&s'.8§{i§;'2QE§ fa}? st:21}a _..s?s::;?<:2r<:§--§§51§§E'_'g;':,:'.1.£:§§:% _' ss;;za§;§ :2pg)Eis::a3i,i0:'2s siamé {iiS§p€§S§€;'f€§ oil