AKHILESH ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioners in W.P.No.27341/2024 are before this Court seeking for the following reliefs:

(2.) The Petitioners in W.P.No.5479/2023 are before this Court seeking for the following reliefs:

(3.) The Petitioners claim to be the owners of residential apartments at the Commune 1 residential apartment complex, which was constructed and/or is in the process of construction by the sixth Respondent, Commune Properties India Private Limited, [hereinafter referred to as the 'Developer'] on 5 acres, 14 guntas of converted land in Sy. Nos. 477/4, 478/A2, 479/A, and 480/3, situated at Marasur village, Kasaba Hobli, Anekal Taluk, the project being known as 'Commune 1'.