NAVIN SINHA, J. - (1.) The appellant assails the orders of the Bangalore Development Authority (hereinafter called as the "Authority") dated 15.11.2006 and 17.09.2003, as affirmed by the High Court. The former declines to restore "khata" in the name of the appellant, and the latter cancels the "khata" standing earlier in the name of the appellant's vendor.
(2.) The Scheduled Caste (Harijan) House Building Co-operative Society Limited (hereinafter called as the "Society"), respondent no.2, was allotted 4 acres 23 guntas of land in Survey No.32 of Marenahalli for development of residential layout for its members. Bye law No.5(iii) restricted membership of the Society to Scheduled Caste persons only. The Society allotted and sold site no.10 to the appellant's vendor on 24.12.1985. The appellant purchased the same on 29.08.2005 by a registered sale deed. Subsequently, one P. Venugopal, who was the Secretary of the Society from 1983 to 1988, after expiry of his term, allotted and registered sites to persons who were not members of the Society in 1997, and which included one S. Vasanth Raj, and to whom the appellant's plot was resold.
(3.) The allotments so made in 1997 came to be cancelled by the Assistant Registrar, Co-operative Societies on 25.03.1998. The appeal preferred by S. Vasanth Raj before the Karnataka Appellate Tribunal was dismissed as withdrawn on 03.08.2006.;