SUPREME COURT OF INDIA

Before:- Ashok Bhan and A.K. Mathur, JJ.

Civil Appeal No. 5838 of 1999 with 6423 to 6426 and 6985 of 1999. D/d. 1.3.2005.

C. Subramanyan (deceased by L.Rs.) - Appellant

Versus

Commissioner, Bangalore Development Authority and others - Respondents

Constitution of India, Article 133 - Appeal - Parties agreed that impugned judgment be set aside and case be remitted back to High Court for fresh decision in accordance with law - Appeals allowed accordingly.

[Paras 1 to 4]

JUDGMENT

Counsel for the parties have agreed that the impugned judgment be set aside and the case be remitted back to the High Court for a fresh decision in accordance with law.

2. Accordingly, the judgment under appeal is set aside and the case is remitted back to the High Court for a fresh decision in accordance with law. Registry is directed to transmit the original record of the case to the High Court forthwith.

3. Since these proceedings pertain to the suits filed in the year 1982, we would request the High Court to dispose of the appeals as expeditiously as possible.

4. The appeals are allowed accordingly. No costs.

Appeals allowed.