SHANTESH GUREDDI AND ANOTHER Vs. THE COMMISSIONER, BRUHAT BANGALORE MAHANAGAR PALIKE, BANGALORE AND OTHERS

JUDGEMENT

(1.) Since common questions of law and facts are involved in all these appeals, by the consent of the learned Advocates for the parties, they are taken up together for hearing.

(2.) These appeals are filed against a common order passed by the Honourable Single Judge allowing a batch of writ petitions filed by the applicants for addition of parties before the Karnataka Appellate Tribunal (hereinafter referred to as the Tribunal, for brevity) and directing their addition in the appeals before the Tribunal.

(3.) The litigation has a chequered history. Adjacent owners residing in Cunningham Cross Road, Bengaluru, are fighting to establish their respective rights concerning a construction put up in premises bearing No. 40, Cunningham Cross Road.