COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY Vs. ANURADHA V DHORI

JUDGEMENT

(1.) THE respondent in W.P. No.6129/2009 (BDA) is before this Court assailing the order dated 2/6/2010 passed by the learned single Judge. By the said order, the learned single Judge has quashed the order dated 24.01.2009 which was impugned at Annexure-N to the writ petition.

(2.) HEARD the learned counsel for the parties and perused the appeal papers.

(3.) ON disposal of the aforesaid writ petition, the respondent herein filed her reply dated 17.07.2008. The appellant herein, on considering the said objection statement, has passed the impugned order dated 24.01.2009 by which the cancellation order has been confirmed. It is in that context, the respondent herein had instituted the present writ petition which is the subject-matter of this appeal.