ANTHONY REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the Order dated 12.04.2007 passed by the learned Single Judge in Writ Petition No.17935 of 2002 [LA-BDA] in dismissing the writ petition, writ petitioners 1 and 4 have filed Writ Appeal Nos.1053 of 2007 and 3732 of 2011. During the pendency of the appeals, the 1st petitioner died and his legal representatives were brought on record. Writ petitioners 2, 5 and 3 have filed Writ Appeal Nos.1125 of 2007 and 3729 to 3731 of 2011.

(2.) A common writ petition was filed by all the writ petitioners. The learned Single Judge considered the writ petition along with the connected writ petitions and by the common Order dated 12.04.2007, dismissed all the writ petitions. Hence, these appeals.

(3.) The parties will be referred to as per their ranking before the learned Single Judge.