As per the case facts, an apartment owners' association appealed a High Court judgment concerning an Open Space Regulation (OSR) area within their complex. A portion of the land was ... designated as OSR and gifted to the development authority, but it remained undeveloped for many years. A lower court directed the association to maintain it as a park. The appeal to the Supreme Court raised questions about the constitutionality of related rules, their conformity with the parent act, and whether property was being acquired for public use without compensation. The question arose whether regulations concerning open space reservation were constitutional and whether they amounted to uncompensated property acquisition. Finally, the provided document only contains the initial details of the case, and the Supreme Court's conclusive answer is not available in the given snippet, as the document ends with ongoing analysis and discussion of various legal points.