SATHEE PREMNATH Vs. MYSORE URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These writ appeals are filed by the Petitioners in W.P. No. 7226/2007 and connected writ petitions wherein the learned Single Judge, by common order dated 25-7-2008 has dismissed the writ petitions with certain observations.

(2.) All these writ appeals are disposed of by this common order since the common questions of fact and law pertaining to the acquisition of the properties belonging to the Petitioners in the writ petitions out of which, these appeals arise, by the City Improvement Trust Board (hereinafter called the 'CITB') which is now succeeded by the Mysore Urban Development Authority (hereinafter called 'MUDA').

(3.) For the purpose of convenience, the facts pertaining to W.P. No. 7226/2007, the order which has been challenged in W.A. No. 1207/2008 being the main case to which other appeals are tagged on, are as follows: