KHAZI MOHAMMED KHALID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As common question arises for consideration in these review petitions, they are heard together and are disposed of by this common order.

(2.) These review petitions are filed seeking review of the order dated 01.10.2012 passed in W.P.No.12450/2008 and connected cases.

(3.) In W.P.No.12450/2008 and connected cases, petitioners had sought for a declaration that action of the respondents in demolishing a portion of the building constructed on their respective lands facing Bengaluru - Honnavara Road, Shimoga, was absolutely illegal, arbitrary and without jurisdiction. The allegations made by the writ petitioners was that the respondent - authorities had highhandedly demolished portion of their buildings situated at Shimoga City facing Bengaluru - Honnavara road.