R. GOVINDA RAJA SETTY S/O. V. RAJAIAH SETTY AND SRI SURYANARAYANA SETTY S/O. V. RAJAIAH SETTY Vs. VISWABHARATHI HOUSE BUILDING CO-OPERATIVE SOCIETY, REP. BY ITS PRESIDENT SRI B. KRIISHNA BHAT, THE STATE OF KARNATAKA BY ITS SECRETARY, URBAN DEVEL

JUDGEMENT

(1.) THESE writ appeals are filed by the petitioners in W.P. Nos. 6438/2008 and 6439/2008 being aggrieved by the order dated 27.8.2008 wherein the learned Single Judge of this Court has disposed of the writ petition with a direction to the petitioners to approach the concerned Registrar of Co -operative Societies and in turn, directed the Registrar to hold enquiry on serving notices to the affected persons and to dispose of the matter in accordance with law, expeditiously.

(2.) THE appellants herein filed W.P. Nos. 6438 -39/2008 seeking for a direction to the respondents to allot a site in IV Phase with demarcation of boundaries and number in Vishwabharathi Housing Complex Layout measuring 60' x 40' as per law.

(3.) WE have heard the learned Counsel appearing for the appellants and the learned Addl. Government Advocate appealing for the respondents.