Y R LEELAMMA SINCE DECEASED BY HER L RS YR SUDEV S/O Y S RAMANTHA SETTY Vs. MYSORE URBAN DEVELOPMENT AUTHORITY JAHNSILAKSHMIBAI ROAD, MYSORE

JUDGEMENT

(1.) LEARNED Counsel for the appellants files separate memos dt. 2/2/2012, in each of the appeals, which reads thus:

(2.) LEARNED Counsel submits that the appeals could be disposed of in the light of what is staled in the memo, since the suits instituted by the appellants for relief of declaration, was decreed by the trial court and reversed by the Lower Appellate Court.

(3.) HAVING heard the learned Counsel for the parties, perused the pleadings and examined the judgment and decree of the Lower Appellate Court and keeping in mind the statements in the memo supra, no substantial question of Jaw arise for decision making.