BONDURAMASWAMY AND OTHERS v. BDA AND OTHERS

Sri. D. Karunakaran vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri N. Ramaiah vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Mr.Kewal Kishan Seth vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri K S Vitalaksha vs. The Commissioner

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri Ramachandrappa vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri Hanumantharayappa vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri Srinivas J vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri Bachanna vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Mohan K Reddy vs. State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

C Santamaria vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Smt. Varsha Raghavendra vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

T M Dilip Kumar vs. Bangalore Development Authority

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri. Inneshappa vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Smt.Munimaramma vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Mrs Kanthamma vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Mr. T Chandrashekar vs. The State of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Sri.D.V.Arunachalaiah vs. The Commissioner

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

M/S Yeshwanth Laxman Sable vs. The Government of Karnataka

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…

Smt. S. Jalaja vs. Union of India

In the result, writ appeals are allowed

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 24TH DAY OF AUGUST 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR.JUSTICE HEMANT CHANDANGOUDAR W.A.No.1105 OF 2019 (LA-KIADB) IN W.P.Nos.11209-212 of 2019 (LA-KIADB) C/W W.A.No.2392 OF 2017 (LA-KIADB) IN W.P.Nos.41641-642 OF 2015 (LA-KIADB), W.A.No.4053 OF 2017 (LA-KIADB) IN W.P.Nos.2907/2015 & 46915/2016 (LA-KIADB), W.A.No.4054 OF 2017 (LA-KIADB) IN W.P.Nos.59461-462 OF 2014 (LA-KIADB), W.A.No.4055 OF 2017 (LA-KIADB) IN W.P.No.35461 OF 2014 (LA-KIADB), W.A.No.4056 OF 2017 (LA-K…

Pr Commissioner of Income Tax - VI vs. M/S Sterling Developers P Ltd

Bench: The Hon’Ble Mr. Justice Aravind Kumar W.P. No.51929/2014 C/W W.P.Nos.42063/2012, 30494/2013, 42671/2013, 638/2014, 797/2014, 1089/2014, 3211/2014, 3389/2014, 6180/2014, 10356/2014, 12014/2014, 12015/2014, 13043/2014, 13045/2014, 13206/2014, 13207/2014, 13398/2014, 13774/2014, 14149/2014, 14161/2014, 14494/2014, 14502/2014, 14521/2014, 14689/2014, 16646/2014, 17051/2014, 17594/2014, 19729/2014, 21158/2014, 23897/2014, 28861/2014, 30731/2014, 31723/2014, 33774/2014, 33777/2014, 34084/2014, 34259/2014, 34272/2014, 34391/2014, 35204/2014, 35243/2014, 35247/2014, 35305/2014, 35609/2014, 36164/2014, 36166/2014, 36489/2014, 36525/2014, 36971/2014, 37446/2014, 38055/2014, 38463/2014, 38471/2014, 38472/2014, 38661/2014, 38753/2014, 39383/2014, 39633/2014, 39832/2014, 40204/2014, 40379/2014, 41394/2014, 41422/2014, 41427/2014, 41428/2014, 41858/2014, 43815/2014, 43963/2014, 44306/2014, 44527/2014, 44742/2014, 44835/2014, 45486/2014, 46766/2014, 47103/2014, 47105/2014, 47106/2014, 47107/2014, 47608/2014, 47731/2014, 47821/2014, 47860/2014, 47913/2014, 48577/2014, 48880/2014, 49567/2014, 50260/2014, 50533/2014, 51294/2014, 51930/2014, 51931/2014, 51932/2014, 52760/2014, 53854/2014, 54059/2014, 54083/2014, 54236/2014

…THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 & 2 TO APPLY THE RATIO/ PARAMETERS LAID DOWN BY THE HON'BLE DIVISION BENCH OF THIS HON'BLE COURT & APEX COURT IN BONDU RAMASWAMY'S CASE REPORTED IN (2010) 7 SCC 129, BY CONSIDERING REPRESENTATIONS OF THE PETITIONER AS ANNEXURE - P AND Q RESPECTIVELY SUBMITTED THROUGH HER SOCIETY AND ETC. IN W.P. NO.28679/2015 BETWEEN: SHRI P. B. AMRUNATHA PANICKER S/O MR. P.KL. BAHULEYAN, AGED ABOUT 62 YEARS, R/AT C/O K. RAJAGOPAL, NO.302, BANASHANKARI, CORAL NO.20, 2ND CROSS,M.M. LAYOUT, K.B. SANDRA, R.T. NA…