LAWS(KAR)-2013-9-540

P V RAVINDRAN Vs. BANGALORE DEVELOPMENT AUTHORITY

Decided On September 23, 2013
P V Ravindran Appellant
V/S
BANGALORE DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties at considerable length.

(2.) The prayers made in the writ petition read thus:-

(3.) In appeal, the petitioners/appellants made the following prayers:-