PISTA BAI W/O LATE H. BHAVARLAL AND OTHERS Vs. BANGALORE MAHANAGARA PALIKE REP. BY ITS COMMISSIONER AND OTHERS

JUDGEMENT

(1.) SINCE common questions of fact and that of law arise for decision making, with the consent of the learned Counsel for the parties, the petitions are clubbed, finally heard and are disposed of by this common order.

(2.) THE parties to the petitions and the facts, except the reliefs, are common. A) In WP 18272 of 2005 the petitioners seek a direction to: a) implement the orders dtd. 31.8.95 Annexure - G & 18.12.2005 Anx -H; b) produce the file pertaining to the legal opinion over the unauthorised occupation of the petition schedule premises by the 3rd respondent; c) act on the petitioners' representations dtd. 4.1.99 and 3.7.2001 Annexure -K & L and issue a government Order; d) direct the 1st respondent to register the katha of the petition schedule premises in the name of the petitioners; and e) All such other reliefs. B) In WP 24104/2005 the petitioners seek a writ of mandamus to the 2nd respondent - Bangalore Mahanagara Palike to demolish the unauthorised construction and to hand over vacant possession of the land.