H.N. RAMAKRISHNA Vs. BANGALORE DEVELOPMENT AUTHORITY AND ORS.

JUDGEMENT

(1.) Writ Petition No. 4588 of 2015 is filed raising the challenge to the order dated 19 -4 -2014 (Annexure -E2) passed by the first respondent suspending the approved modified layout plan and consequent endorsement dated 23 -1 -2015 (Annexure -F) issued by the respondent 2 refusing to consider the petitioner's request for the approval of the building plan until further orders. The said writ petition is filed by a purchaser of the site bearing No. 1506 in the layout formed by the Ministry of Communications Employees Co -operative Housing Society in Sahakamagnr, Bengaluru. The said petitioner has also sought the mandamus to the second respondent to sanction the building plan in accordance with law.

(2.) Writ Petition No. 44989 of 2014 is filed by the Ministry of Communications Employees Co -operative Housing Society raising the challenge to the very same order dated 19 -4 -2014 (Annexure -A in W.P. No. 44989 of 2014 and Annexure -E2 in W.P. No. 4588 of 2015) suspending the approved modified layout plan. The respondent's communication dated 11 -8 -2014 (Annexure -X) reiterating the contents of suspension order and refusing to withdraw the same is also challenged.

(3.) The two petitioners in W.P. No. 38266 of 2014 are the joint owners of site No. 791 in the layout formed by the said Society in Sahakamagar. The reliefs sought in the said writ petition is substantially akin to the ones sought in W.P. No. 4588 of 2015.