As per the case facts multiple appeals concerned land acquisition for the Karnataka Housing Board with a key issue being whether proceedings were void if no sanctioned housing scheme existed ... The question arose whether land acquisition proceedings initiated for the Karnataka Housing Board under Section of the Karnataka Housing Board Act would be invalid if a housing scheme was not in place or sanctioned under Section of the same Act Finally the Supreme Court stated it would only address the core legal question without deciding the appeals' full merits It referenced past cases where housing scheme notifications were invalidated on similar grounds implying that a proper scheme is essential The Court also noted that the term 'execution' in the KHB Act should be understood in line with the Board's objectives