LATHA U KAMATH Vs. COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) BY consent of the learned Counsel appearing for the parties, these Writ Appeals are taken up for final disposal.

(2.) SINCE both the writ appeals arise out of the same acquisition and raise the same points of law, a common order is passed in both the Writ appeals.

(3.) THE appellants being the land owners questioned the preliminary and the final notifications dated 29. 12. 1988 and 9. 5. 1994 respectively and to declare the same as illegal and not binding on the petitioners. In the Writ Petition No. 20621/1998, the question related to 7 acres 21 guntas of land situate in Sy. No. 88/2 of uttarahalli, Bangalore South Taluk. In Writ Petition No. 21786/1998, the question related to 2 acres 30 guntas situate in Sy. No. 88 of uttarahalli, Bangalore South Taluk. The learned Single Judge in two separate orders dated 5. 8. 1998 dismissed the Writ Petitions nos. 20621/1998 and 21786/1998 on the ground that the petitioners in Writ Petitions approached the Court belatedly and the Writ petitions were liable to be dismissed on the ground of delay and laches.