(1.) The petitioners-Dr.B.N.Vinay and Dr.Bhargavi M.S. have filed W.P.Nos.1736-1737/2017 on 11.01.2017 with the following prayers:
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(3.) The Karnataka Appellate Tribunal, Bengaluru, on 05.02.2016 in Appeal No.385/2013 filed by the writ petitioners-Dr.Vinay B.N. and his wife Ms.M.S.Bhargavi against the Respondents-BBMP, has remanded the matter back to the Respondents-BBMP to dispose of the same afresh in accordance with law after giving an opportunity of hearing to the present petitioners.