SRINATH HEGDE Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) ALL these petitions had been listed for further orders pursuant to the order dated 8.12.2010 passed by this Court particularly, paragraphs 8 to 16 of the order reading as under :-

(2.) IN the meanwhile, on behalf of the petitioners Misc. W.P. 11998/ 2010 in W.P.No.16101-16106/2010 is filed for permission to put up some temporary construction or sheds. Application is on the premise that the petitioners' structures which were their dwelling units have been demolished by the officials of the respondent-authority without following any procedure etc., and without issuing any notice to them and even while such constructions were demolished, petitioners continue to remain in possession and to have a shelter over their head, they are seeking permission of the Court to put up construction etc.

(3.) OBJECTIONS filed to the Misc. No. 11998/2010 by the authority while referring to the statement of objections filed to the main petition and reiterating the same, has also raised certain legal defences in the wake of the reliance placed by the learned Counsel for the petitioners on the order dated 27.7.1984 in W.P.No.29726/1981 c/w 29355/1991 r/w order dated 30.3.1992 passed in a Civil Petition Nos. 144 & 144A/ 1989, only in respect of the orders passed referred to above. A reference is also made to Annexures L, M and N, produced along with application Misc.W. 11998/ 2010 to indicate that those orders are in respect of different survey numbers and the benefit of the order can be claimed only by the petitioners in that petition and not by the present petitioners.