- (1.) The appellants are aggrieved by the common judgment dated 05.09.2011 in Writ Petition No. 5428 of 2006 and Writ Petition No. 5173 of 2006 on the file of High Court of Karnataka at Bangalore. The High Court took the view that Civic Amenity Site No. 2 has to be utilised only for the purpose for which it was earmarked, viz., for a Bank and, hence, the allotment of the same by the Bangalore Development Authority (hereinafter referred to as 'BDA') to be used as a petrol retail outlet was set aside being in violation of Section 38A of the Bangalore Development Authority Act, 1976 (hereinafter referred to as 'Act'). The respondents in the writ petitions, aggrieved, pursued the matter before this Court.
(2.) The appeals were initially dismissed by judgment in Purushottam v. State of Karnataka, 2014 3 SCC 721. Having noticed that there were factual mistakes in the judgment of the High Court which was upheld by this Court, by a detailed order dated 10.09.2015, the review petitions were allowed and the judgment referred to above was recalled.
(3.) For the purpose of ready reference we shall reproduce the order passed by this Court on 10.09.2015 as such: - " Delay in filing Review Petition No. 532 of 2014 is condoned. These review petitions are preferred seeking review of our judgment dated 29.11.2013 passed in Civil Appeal No. 10747 of 2013, Civil Appeal No. 10748 of 2013, Civil Appeal No. 10749 and Civil Appeal No. 10750 of 2013. The aforesaid appeals were filed impugning the judgment of Karnataka High Court rendered in Writ Petition No. 5428 of 2006 and Writ Petition No. 5173 of 2006. Those writ petitions were filed by way of Public Interest Litigation under Article 226 of the Constitution of India challenging the allotment of civic amenity site No. 2 to Bharat Petroleum Corporation for establishment of a petrol pump and seeking a declaration that the said allotment be declared null and void. During the course of hearing, on the basis of a document, it was noticed that though this site was initially earmarked for a 'Park', thereafter, the user was changed to that for a 'Bank'. On the aforesaid premise that the site was earmarked for a 'Bank', the Court proceeded to decide as to whether it could be allotted for a petrol pump and answered the said question in the negative. On that basis, writ petitions were allowed and the allotment made in favour of Bharat Petroleum Corporation Limited was set aside. We may notice here that, in the meantime, Bharat Petroleum Corporation Limited had allotted this site to Smt. Ramadevi for establishment of petrol pump. Smt. Ramadevi and her husband Shri Purushottam were, accordingly, also arrayed as respondents in those writ petitions. Two Appeals were filed by Bharat Petroleum Corporation Limited and appeals were also filed by Smt. Ramadevi and Shri Purushottam. These appeals, as mentioned above, were decided by the impugned judgment dated 29.11.2013 (which is under review) accepting the reasons given by the High Court resulting into the dismissal of the said appeals. In these three review petitions, which are again preferred by Bharat Petroleum Corporation, Smt. Ramadevi and Shri Purushottam, it is sought to be argued that the High Court was misled and the site in question was not earmarked for 'Bank' at all. Certain documents are produced in support of this submission that the site was, in fact, earmarked for civic amenities and it is sought to be shown that civil amenities include petrol pump. The documents which are produced have been obtained from the Bangalore Development Authority under the Right to Information Act. Since these are official documents, their genuineness, prima facie, cannot be doubted. Further, it would be in the interest of justice that implication/effect of these documents is considered. For these reasons, the judgment dated 29.11.2013 requires to be recalled and the matter needs to be examined afresh in the light of these documents. These review petitions are, accordingly, allowed recalling the judgment dated 29.11.2013 and the appeals are restored to their original numbers, viz., Civil Appeal No. 10747 of 2013, Civil Appeal Nos. 10749-10750 of 2013 and Civil Appeal No. 10748 of 2013. We may mention that we had started hearing, with the consent of the learned counsel for the parties, the appeals afresh on merits as well. However, after some arguments, learned counsel appearing for Respondent Nos. 4 to 14 requests for some time in order to verify these documents. At request, liberty is granted to Bharat Petroleum Corporation Limited to file additional affidavit within two weeks. Reply thereto, shall be filed by Respondent Nos. 4 to 14 within two weeks thereafter. The civil appeals shall be listed after four weeks. Interim orders to continue, in the meantime.";