S M MAHADEVA Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These petitions are disposed of by a common order since the facts are inter-related and the reliefs claimed by the petitioners are based on the same set of facts.

(2.) W.P. Nos. 4240 to 4242 and 4607 of 1987 are filed by the petitioners as public interest litigation petitions. W.P. No. 1856/89 is filed by a certain D.P. Sharma, who claims to be the present owner of the premises in question.

(3.) In all these petitions, the actions taken by the Commissioner, Corporation of the City of Bangalore, under the relevant provisions of the Karnataka Municipal Corporation Act, 1976 (for short the Act) are challenged by the petitioners.