KIRAN ELLEN ENTERPRISES, A PARTNERSHIP FIRM REPRESENTED BY ITS MANAGING PARTNER, KUMAR JOHN RAMU AND OTHERS Vs. THE BANGALORE DEVELOPMENT AUTHORITY REPRESENTED BY ITS COMMISSIONER, THE AIRCRAFT EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LTD.

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. 3901/02 the petitioners sought for quashing of the very same layout plan dated 8/3/2001 granted by the BDA in favour of the society in respect of the same land and for a direction to BDA not to demolish any structures thereon.