DHANALAKSHMI W/O P R KIRAN; KIRAN ELLEN ENTERPRISES, KUMAR JOHN RAMU Vs. AIRCRAFT EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LIMITED; BANGALORE DEVELOPMENT AUTHORITY; STATE OF KARNATAKA; ETHEL ELLEN RAMU; BANGALORE DEVELOPMENT AUTHORITY; AIRCRAFT EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LTD; STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are directed against the common order dated 8/8/2007 passed by the learned Single Judge of this Court in W.P. Nos. 3901/2002 and 12053/2003 rejecting those petitions filed by the appellants herein.

(2.) The appellant in W.A. No. 1794/2007 is the petitioner in W.P. No. 12053/03 and the appellants in W.A. No. 1651/2007 are the petitioners in W.P. No. 3901/02.

(3.) In W.P. No. 12053/03, the petitioner sought for a writ declaring that the action of Bangalore Development Authority (for short BDA) in sanctioning the residential layout plan dated 8/3/2001 in favour of The Aircraft Employees House Building Co-operative Society Limited, (for short Society) in so far as it relates to the schedule land is illegal, null and void, and for a direction restraining the BDA from demolishing any structures standing there on, or from dispossessing the petitioner from, the schedule land.