S NAGARAJ Vs. B R VASUDEVA MURTHY

JUDGEMENT

(1.) Permission to file Special Leave Petition (C) Nos. 18843/2007 and 18846/2007 granted. Delay condoned and leave granted in the Special Leave Petitions. We also condone the delay in filing the applications for substitution and allow the applications for substitution. We also allow the applications for impleadment.

(2.) These Civil Appeals are directed against the common judgment dated 22.12.2006 of the Division Bench of the High Court of Karnataka in a batch of Writ Petitions in relation to 34 acres and 3 guntas of Inam land in Bangalore District which was allotted by the State Government to an association of teachers for construction of houses and for which the Bangalore Development Authority has sanctioned a lay out plan. The Bangalore Development Authority has filed Civil Appeal No. 3037/2007, the legal representatives of Inamdars have filed Civil Appeal No. 3038/2007, the Teachers' Colony Residents Association has filed Civil Appeal No. 3049/2007 and several owners of the house sites have filed the remaining Civil Appeals. Facts

(3.) The relevant facts briefly are that the Mysore (Personal & Miscellaneous) Inam Abolition Act, 1954 (for short 'the Inam Abolition Act') was enacted for abolition of personal Inams and other miscellaneous Inams in the State of Mysore, except Bellari District. On the Inam Abolition Act coming into force on 1.2.1959, all rights, title and interests vested in the Inamdars ceased and vested absolutely in the State of Mysore free from all encumbrances. Every Inamdar, however, was entitled to be registered as an occupant of land and could make an application before the Special Deputy Commissioner, Inam Abolition, for such registration as an occupant.