THE CITY MUNICIPAL COUNCIL BHALKI Vs. GURAPPA AND ORS.

JUDGEMENT

(1.) Leave granted in the Special Leave Petitions.

(2.) The present appeals arise out of the common impugned judgment and order dated 15.07.2005 passed by the High Court of Karnataka at Bangalore in Regular Second Appeal Nos. 1053, 1054, 1055, 1056 and 1057 of 2001, whereby the High Court set aside the judgment and order dated 22.09.2001 passed by the Additional District and Sessions Judge, Bidar in RA Nos. 9, 10,11,12 & 13 of 1997.

(3.) The facts which are required to appreciate the rival legal contentions urged on behalf of the parties are stated in brief hereunder: