CHAIRMAN BANGALORE DEVELOPMENT AUTHORITY Vs. RABHA BAI

JUDGEMENT

(1.) THE petitioner, in this petition, is the Chairman of the Bangalore development Authority, Bangalore (hereinafter referred to as "the bda" ). This case is a classic example which depicts the tale of the struggle and the hardship undergone by an allottee of a small site allotted by the then Trust Board, for a period of about 24 years to get the site free from litigation.

(2.) THE few facts that may be relevant for the disposal of this petition, which are not in serious dispute, may be stated as hereunder:

(3.) SMT. Vanaja, learned Counsel appearing for the petitioner, strenuously contended that the execution proceedings initiated by respondents 1 and 2 was not maintainable in law and, therefore, impugned orders at annexures-B and C are liable to be quashed.