Arun Mishra, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The Bangalore Development Authority (for short, "the BDA") has questioned the orders passed by the Division Bench of the High Court dismissing writ appeals vide judgment and order dated 28.04.2017, confirming the order passed by the Single Bench. The appeals have also been filed against the orders of the Single Bench directly before this Court as Division Bench has already dismissed the writ appeals arising out of the same scheme/orders.;