BANGALORE DEVELOPMENT AUTHORITY Vs. PERIYANDAVAN

JUDGEMENT

(1.) THERE is a delay of 49 days in filing the appeals. Being satisfied with the cause shown by the appellants, delay in filing the appeal is condoned since the respondents counsel has no objection to condone the delay.

(2.) BY consent of parties, heard on merits.

(3.) THE legality and correctness of the order passed by the learned Single Judge dt.12th October 2012 passed in W.P.NO.38306 -308/2011 is called in question in these appeals.