B KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners were the owners of the lands in question. The said lands were acquired for formation of a residential layout by the 4th respondent-Co-operative Society. The possession of the lands has been taken and delivered to the 4th respondent and as on today the ownership of the lands vests in the 4th respondent-Society.

(2.) The membership of the said Society is open only to theemployees of the Railway Mail Service and Telephone Wings of P & T Department, as stated by the petitioner.

(3.) In these petitions, the petitioners allege that even thoughthe lands were acquired for formation of layout and allotment of sites to the members of the said Society, the Management of the said Society has been allotting sites to members, who are not employees of RMS and Telephone Wings of P & T. It is also alleged that the Management of the Society has been allotting sites even to non-members.