P R VAJAYAKUMAR Vs. COMMISSIONER MYSORE URBAN DEVELOPMENT

JUDGEMENT

(1.) WRIT Appeal Nos. 5579-5582/2001 are filed against the order of the learned single Judge dated 23-8-2001 passed in W. P. Nos. 27118/2000 C/w W. P. Nos. 27119, 27120/2000 and 27020/2000. Other writ appeals i. e. , W. A. No. 6171/2001 and 7041/2001 are also pending and the points involved are similar and identical.

(2.) IT is not necessary to deal with the facts of each case as the main controversy is same and identical. The necessary facts as stated by the learned counsel for the appellants are that in pursuance of notification dated 4-8-2001/7-5-2001, they had participated in the auction held on 26-4-2001/16-5-2001 in respect of a corner site and certain shops respectively. After initial deposit of Rs. 5000/- and Rs. 10,000/- respectively, they participated in the auction and they being the highest bidders deposited 25% of the bid amount.

(3.) IT was alleged by the appellant-petitioners, in the writ petition that instead of granting time to deposit the balance amount cancellation notice dated 18-7-2000 and 16-6-2001 was issued as per Annexure-C and F stating that auction is cancelled and they could participate in the next auction. The appellants challenged the same by filing various writ petitions.