DEEPAK GUPTA, J. - (1.) Leave granted. As common questions of law and facts are involved in these civil appeals, they are being disposed of by this common Judgment.
(2.) The relevant facts are that, by a Conveyance Deed dated 25.08.1900, one Lancelot Ricketts sold his property known as "Beaulieu" measuring 24 acres and 12 gunthas situated in Bengaluru. This conveyance deed was executed in favour of the Dewan of Mysore. It is not disputed that thereafter, on various occasions, portions of this Estate were acquired by the erstwhile State of Mysore, both before and after independence.
(3.) This "Beaulieu" Estate is apparently located in the heart of Bengaluru city. It appears that the Office of the Karnataka Public Service Commission had a boundary adjoining "Beaulieu" estate in which a hotel under the name of Atria was being run. There were a number of other commercial buildings and residences, including the residence of appellant M. Shankaranarayanan in this estate.;