Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 05.09.2007 of the High Court of Karnataka at Bangalore in Writ Appeal No. 3390 of 2005(LA) whereby the Division Bench of the High Court dismissed the writ appeal filed by the appellant herein and affirmed the order dated 06.07.2005 of the Single Judge in Writ Petition No.28293 of 1991.
(2.) Few facts need to be mentioned infra for the disposal of this appeal, which involves a short point.
(3.) The dispute, which is the subject matter of this appeal, relates to land bearing No. 15/4, 16/4 and 16/8 situated in Jedahalli Village, Bangalore North Taluk, Bangalore measuring around 6 acres 3 guntas. The dispute is between the appellant herein, which is a statutory body calledBangalore Development Authority (hereinafter referred to as "the Authority") on the one hand and the private respondent Nos. 1 to 4 and two others on the other hand.;