M/S Godrej Woodsman Estate, vs Smt. Vanitha G Singh

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF JANUARY, 2021

                      PRESENT

THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

                        AND

       THE HON'BLE MR. JUSTICE V.SRISHANANDA

        WRIT APPEAL NO.3708/2019 (BDA)

BETWEEN:

M/S.GODREJ WOODSMAN ESTATE
APARTMENT OWNERS' ASSOCIATION
BY ITS SECRETARY
GODREJ WOODSMAN ESTATE APARTMENT
BALLARY ROAD, HEBBAL
BENGALURU-560 024
NOW REPRESENTED BY PRESIDENT
SHRI.SUDIPTA DATTA
                                        ...APPELLANT
(BY SRI.ASHOK R.KALYANASHETTY, ADV.,)


AND:

1.     SMT.VANITHA G.SINGH
       HINDHU, W/O SHRI SOUKARNU
       AGED ABOUT 40 YEARS
       OCC: NOT MENTIONED IN WP
       FLAT NO.603, CEDAR A BLOCK
       GODREJ WOODSMAN ESTATE
       BALLARI ROAD, HEBBAL
       BENGALURU-560 024
                           2




2.   THE COMMISSIONER
     THE BENGALURU DEVELOPMENT
     AUTHORITY
     KUMAR PARK WEST
     CHOUDAIAH ROAD
     BENGALURU-560 020

3.   THE COMMISSIONER
     BRUHAT BENGALURU MAHANAGAR PALIKE
     HUDSON CIRCLE, BBMP
     BENGALURU-560 002

4.   THE ASSISTANT EXECUTIVE ENGINEER
     BBMP, BYATARAYANAPURA
     KODIGEHALLI SUB DVS.
     SAHAKARANAGAR, 'D' BLOCK
     BENGALURU-560 092
                                  ... RESPONDENTS

(BY SRI.JANARDHANA G., ADV. FOR R-1
    SRI.K.KRISHNA, ADV. FOR R-2
    SRI.AMIT DESHPANDE, ADV. FOR R-3
     R-4 SERVED)


     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT PRAYING TO SET
ASIDE   THE   ORDER   DATED   20.08.2019   PASSED   ON
IA II/2018 IN WP 57976/2016 AND DISMISS THE IA.


     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, SATISH CHANDRA SHARMA J.,
DELIVERED THE FOLLOWING:
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                        JUDGMENT

Learned counsel for respondent No.2-BDA has drawn our attention towards the order dated 15.12.2020 passed in W.P.No.57976/2016 (BDA) and submits that the main writ petition itself is disposed of, hence the present writ appeal has become infructuous.

2. In the light of the order passed on 15.12.2020, the present writ appeal stands disposed of as infructuous as the main writ petition itself has been disposed of by the learned Single Judge. We have not expressed any opinion on merits. All issues are left open.

In view of disposal of the appeal, I.A.No.3/2019 filed for stay does not survive for consideration.

No order as to costs.

Sd/-

JUDGE Sd/-

JUDGE TL