Supreme Court - Daily Orders
H.M.Shivanna(D) By Lrs. And Anr. vs The State Of Karnataka And Ors. on 3 March, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.2 COURT NO.11 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
10205-10206/2013
(Arising out of impugned final judgment and order dated 29/03/2011
in WA No. 3554/2010 25/06/2012 in RP No. 354/2012 25/06/2012 in WA
No. 3554/2010 passed by the High Court Of Karnataka At Bangalore)
H.M.SHIVANNA(D) BY LRS. & ANR. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(with appln. (s) for impleadment as party respondent)
Date : 03/03/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. Balaji Srinivasan, Adv.
Mr. Mayank Kshirsagar, Adv.
Ms. Vaishnavi Subramanyam, Adv.
Ms. Srishti Govil, Adv.
Ms. Prateeksha Mishra, Adv.
Ms. Arunama Mukherjee, Adv.
For Respondent(s) Mr. P. Vishwanatha Shetty, Sr. Adv.
Mr. S. K. Kulkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, Adv.
Mr. Girish Ananthamurthy, Adv.
Mrs. Vaijayanthi Girish, Adv.
Mr. V. N. Raghupathy,Adv.
UPON hearing counsel the Court made the following
O R D E R
Signature Not Verified Mr. Vishwanatha Shetty, learned senior counsel appearing for Digitally signed by Rajni Mukhi Date: 2016.03.05 the Bangalore Development Authority, on instruction, submits that 12:22:00 IST Reason:
there are two plots of the size of 9 X 12 meters available in Survey No. 101 and in Survey No. 69, 40 plots of the size 6 X 9 2 meters intended for economically weaker sections, are still to be allotted to that section.
On a suggestion as to whether the petitioners would like to purchase peace by settling the entire disputes once for all, Ms.Kiran Suri, learned senior counsel appearing for the petitioners, seeks some time to get instruction. We make it clear that this is without prejudice to the contentions available to the parties.
The learned senior counsel appearing for BDA would also get instruction that in case some of the plots are sacrificed in the process of settlement, whether the economically weaker sections could be compensated to that extent in another layouts. Post on 17.03.2016 on top of the list.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master