BANGALORE DEVELOPMENT AUTHORITY Vs. V SRINIVASA MURTHY

JUDGEMENT

(1.) There is a delay of 69 days in filing the writ appeal. I.A.No.1/2023 is filed seeking condonation of delay. For the reasons stated in the affidavit accompanying the application, the delay in filing the appeal is condoned. Accordingly, I.A.No.1/2023 is allowed.

(2.) This writ appeal is directed against the order dtd. 12/12/2022 passed by the learned Single Judge in W.P.No.20872/2022.

(3.) Heard the learned counsel for the appellants.