RAVISH HASTANTRAM Vs. SACHIN NAGARAJAPPA

JUDGEMENT

(1.) These intra-court appeals are preferred against the order dtd. 21/6/2022 passed by the learned Single Judge in Writ Petition No.11179 of 2020.

(2.) Writ Appeal No.883 of 2022 is filed by the Bangalore Development Authority (for short hereinafter referred to as "BDA"), challenging the order passed by the learned Single Judge in Writ Petition No.11179 of 2020. One Ravish Hastantaram has preferred Writ Appeal No.593 of 2024 challenging the order passed by the learned Single Judge in the above mentioned writ petition, contending that he has purchased the property in question in public e-auction conducted by the Bangalore Development Authority.

(3.) Facts leading to Writ Appeal No.883 of 2022 are that, the appellant-Bangalore Development Authority (for short hereinafter referred to as "BDA") issued e-Auction notification dtd. 4/9/2020, to auction several of its corner sites and intermediate sites under BDA (disposal of corner sites and commercial cites) Rules, 1984 (for short hereinafter referred to as "Rules"), as per the terms and conditions stipulated therein.