SRI CHIKKAMUNIVENKATAPPA Vs. COMMISSIONER

JUDGEMENT

(1.) Sri Dyan Chinnappa, learned Senior counsel for Sri. Mathapati S.B, learned counsel for the petitioners.

(2.) The petitions are admitted for hearing. With the consent of learned Counsel for the parties, they are heard finally.

(3.) In these petitions under Articles 226 and 227 of the Constitution of India, the petitioners inter alia seek for quashment of allotments made by respondent Nos.1 and 2 in favour of respondent Nos.3 to 31 more specifically detailed in the Schedule B and any or all other allotments as may have been made by respondent Nos.1 and 2 with respect to Schedule 'A' property of the petitioners are void and illegal and to cancel all such allotments. The petitioners also seek a writ in the nature of mandamus directing respondent Nos.1 and 2 to take all necessary steps for cancellation of the allotments made in favour of respondent Nos.3 to 31 and any or all other allotments as may have been made by respondent Nos.1 and 2 with respect to the Schedule 'A' property of the petitioners.