BELGAUM URBAN DEVELOPMENT AUTHORITY Vs. DHRUVA

JUDGEMENT

(1.) This order will dispose of bunch of appeals bearing Civil Appeal Nos. 2950-2952 of 2023. The common judgment of the High Court vide which five Regular Second Appeals were decided has been impugned.

(2.) From the matters listed before this Court, it is evident that the judgment of the High Court has been challenged only in R.S.A. Nos. 759, 760 and 864 of 2008 and there are no appeals filed in R.S.A. No.758 and 863 of 2008. The learned counsel for the appellant did not point out at the time of hearing that there is any other appeal pending in this Court challenging the common judgment of the High Court with reference to the aforesaid two appeals.

(3.) The particulars regarding the present appeals and the respective plot numbers in the individual cases are stated as under: