SMT. H.J. NETHRAVATHI, W/O SRI. L. VANARAJU AND OTHERS Vs. THE COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned counsel for the respondents.

(2.) Petitioner are before this Court praying to quash Annexure-A, the Notice dated 09.02.2016 issued by respondent No.2-Authority.

(3.) Learned counsel for the respondents fairly submits that the issue raised in the present petitions is similar to the issue decided by the Co-ordinate Bench of this Court in W.P.No.19792/2010 disposed of on 08.12.2011 and affirmed by the Division Bench of this Court in W.A.No.662/2012 disposed of on 04.02.2015. Submission of the learned counsel is placed on record.