ARUNDHATHI H D Vs. COMMISSIONERV BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The prayer sought in these writ petitions read thus:

(2.) Petitioner in W.P.No.51200/2017 is claiming to be the absolute owner of Site bearing No.264, measuring East to West 9.20 + 17.50 / 2 and North to South 12.19 meters; petitioner in W.P.No.45050/2017 is claiming to be the absolute owner of Site bearing No.291, measuring East to West 6.10 meters and North to South 12.19 meters; petitioner in W.P. No.45051/2017 is claiming to be the absolute owner of Site bearing No.298, measuring East to West 6.10 meters and North to South 12.19 meters; petitioner in W.P.No.45053/2017 is claiming to be the absolute owner of Site bearing No.274, measuring East to West 6.10 meters and North to South 12.19 meters; all situated in M.K.S. Layout, 1st Stage, Lingadheeranahalli village, Bengaluru having acquired the same through a registered Sale Deeds from their vendors.

(3.) It is the grievance of the petitioners that respondent No.4 is trying to occupy some portion of the petitioners' sites, even without issuing any notice. Hence, these writ petitions.