RATHNAMMA, W/O SRI B.M. ANAND AND OTHERS Vs. STATE OF KARNATAKA, REPRESENTED BY THE PRINCIPAL, SECRETARY TO HOUSING 8 URBAN DEVELOPMENT DEPARTMENT, VIDHANA SOUDHA, DR. AMBEDKAR ROAD, BANGALORE-560001, BANGALORE DEVELOPMENT AUTHORITY, T. CHOWDAIA

JUDGEMENT

(1.) W .P. Nos. 42792 -42799/2011 and 42800/2011 and W.P.Nos.42831 -42834/2011 are clubbed, heard together and are being disposed of by this common order, as the questions of facts and law involved are one and the same.

(2.) ALTHOUGH these matters are listed in the orders category, they are taken up for final disposal with the consent of the learned advocates appearing for the parties in these cases.

(3.) SRI V. Lakshminarayana, the learned counsel for the petitioners submits that the entire extent of the acquired land measuring 46 acres 35 guntas in Halage Vaderahalli is withdrawn from the acquisition. The petitioners' lands form part of the same. He submits that there is no justification for giving the discriminative treatment to the petitioners.