LAWS(SC)-2005-3-53

C SUBRAMANYAM Vs. COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY

Decided On March 01, 2005
C.SUBRAMANYAM (DEAD) BY LRS. Appellant
V/S
COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) Counsel for the parties have agreed that the impugned judgment be set aside and the case be remitted back to the High Court for a fresh decision in accordance with law.

(2.) Accordingly, the judgment under appeal is set aside and the case is remitted back to the High Court for a fresh decision in accordance with law. The Registry is directed to transmit the original record of the case to the High court forthwith. Since these proceedings pertain to the suits filed in the year 1982, we would request the High Court to dispose of the appeals as expeditiously as possible. The appeals are allowed accordingly. No costs.