FLAVIAN ALOYSIUS PINTO Vs. MANGALORE URBAN AGGLOMERATION

JUDGEMENT

(1.) Though these matters were in 'B' group, by consent of both the Counsel they were heard finally and were disposed of.

(2.) These writ petitions are directed against the orders passed by respondent-1, vide Annexures-A, B, C and the order passed by respondent-2 vide Annexure-D declining permission to the petitioners to transfer their landed properties by sale to purchasers.

(3.) The facts, in all the cases are common and the only question for consideration is, whether respondents 1 and 2 were justified in declining permission to the petitioners to transfer their property by sale.