SAKKUBAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeals arise out of the common final judgment and order dated 27.04.2015 passed by the High Court of Karnataka at Bengaluru in W.P. Nos. 60278, 60279, 60280, 60304-60315 of 2011. Vide the impugned order, the High Court dismissed the writ petitions seeking a direction to the Respondent-authorities to restrain them from demolishing the restaurants and guest houses run by the writ petitioners in Virupapura Gaddi, Koppal district, Karnataka.

(3.) The background to this appeal is as follows: