SUDHA S PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE appeals are directed against the common order dated 2-8-2007 passed by the learned single Judge in W. P. Nos. 7555/2005, 7943/2005 and 8092/2005, dismissing the said petitions filed by the appellants herein.

(2.) THE appellant in W. A. No. 1749/2007 was the petitioner in W. P. No. 7943/2005. The appellants in W. A. No. 1750/2005 were the petitioners in W. P. No. 8092/2005. The appellant in W. A. No. 1751/2007 was the petitioner in W. P. No. 7555/20057 As the common order passed in the above said writ petitions is challenged in these appeals, they were heard together and are being disposed of by this common order.

(3.) THE appellants filed the writ petitions seeking quashing of the auction notification dated 18-2-2005 issued by the Bangalore development Authority (for Short BDA) proposing to auction the sites mentioned in the said notification.