NARAYANA Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following relief:

(2.) Heard the learned counsel appearing for the petitioner, the learned counsel appearing for respondent Nos.1 and 2 and perused the material on record.

(3.) A perusal of the material on record discloses that though several contentions are urged by both sides in support of their respective claims, having regard to the undisputed fact that the suit in O.S. No.3089 of 2016 filed by the petitioner against respondent No.2 is pending adjudication before the competent civil Court which is ceased of the matter, without expressing any opinion on merits and de-merits of rival contentions, I deem it appropriate to dispose of the writ petition reserving liberty in favour of the petitioner to take recourse of such remedy as available in law including challenging the impugned allotment or sale deed in favour of respondent No.2 vide Annexure-H dtd. 30/12/2015, after disposal of the suit, i.e. O.S. No.3089 of 2016, pending between the petitioner and respondent No.2.