BANGALORE DEVELOPMENT AUTHORITY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these intra Court appeals have been filed impugning the common judgment and order dtd. 27/1/2025 passed by the learned Single Judge in W.P.No.18269/2016 c/w W.P.Nos.18271/2016, 18272/2016 and 18273/2016.

(2.) The parties are referred to as per their ranking before the writ Court, for the sake of convenience.

(3.) The dispute relates to the lands in Survey Nos.47/1, 47/3, 47/4 and 47/5 situated at Gubbalala Village, Uttarahalli Hobli, Bengaluru South Taluk, which are stated to be owned by the petitioners. The extent of land in each survey number under dispute is given hereunder:-