A.M.BASAVARAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The issue in the lis arises out of a solitary chunk of facts concerning a particular property. The petitioner in W.P.No.8023 of 2020 seeks quashing of endorsement dtd. 7/3/2020, issued by the 2nd respondent/Karnataka Housing Board (hereinafter referred to as 'the Board' for short) by which, the Board seeks probate of the Will for release of sites in favour of the petitioner in terms of the judgment and decree dtd. 20/6/2019 passed in the suit - O.S.No.182 of 2014.

(2.) In Writ Petition No.3123 of 2017, the petitioners are all claiming to be allottees of sites in their favour and have called in question allotment memorandum dtd. 3/3/2015, issued by the Board revising the price of sites from Rs.290.00 per square feet to Rs.791.00 per square feet unilaterally.

(3.) Writ Petition No.17555 of 2016 is filed by the very petitioner in W.P.No.8023 of 2020 calling in question resolution of the Board dtd. 5/1/2015 and an order dtd. 19/3/2016 whereby, the Board refuses to accede to the request of the petitioner for increase in the value of per square feet of the sites.