M MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is directed against the endorsement dated 17-1-1999 in No. Tikannya:mph 1/93-94, 1/98-99 issued by the respondent 2-Tahsildar, Thirthahalli, copy as at Annexure-J to writ petition, in issuance of which, he had communicated the petitioner that the grant of 1 acre 38 guntas of land in S. No. 13 of Odalamane Village, Thirthahalli Taluk, made in favour of the original grantee, Smt. Kamala Shedthi came to be cancelled by the order of the non-party assistant Commissioner in No. 679 of 1971-72, dated 23-1-1972 and as such, the request of phodi work could not be considered.

(2.) IT is to be noted here that when the instant writ petition is pending before this Court, the respondents 4 to 87 bad filed an application for impleading themselves and upon hearing the parties, the said application came to be allowed and in the process the respondents 4 to 87 came to be arrayed as respondents as above.

(3.) THE respondent 3, a formal party having been served with notice had remained absent before court. The learned Additional Government Advocate had filed his objection statement for and on behalf of the respondents 1 and 2 and in the like way, the contesting respondents 4 to 87 too have filed detailed objection statement.