B.S. RAMAKRISHNAN Vs. BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) There is a delay of 96 days in filing the appeal. I.A.No.1/2023 is filed seeking condonation of delay. For the reasons stated in the affidavit accompanying the application, the delay of 96 days in filing the appeal is condoned. Accordingly, I.A.No.1/2023 is allowed.

(2.) This writ appeal is directed against the order dtd. 7/3/2023 passed by the learned Single Judge in W.P.No.25253/2015.

(3.) The learned Single Judge, vide order dtd. 7/3/2023, has granted three months' time to the appellants for remitting the remainder of the amount as demanded in the endorsement dtd. 5/1/2015 failing which, they can be removed by the Bangalore Development Authority (BDA) by using police force, if need be and the marginal land may be notified for allotment by way of public auction in accordance with law.