INDIRAMMA W/O LATE A. DEVAPRASANNA DAUGHTER-IN-LAW OF LATE ANANTHAIAH AND SRI M.A. JAYARAM S/O LATE ANANTHAIAH Vs. BRUHAT BANGALORE MAHANAGARA PALIKE REP. BY ITS COMMISSIONER, THE JOINT COMMISSIONER (WEST) AND THE ASST. REVENUE OFFICER BOTH BRUH

JUDGEMENT

(1.) IN these writ petitions the Petitioners have prayed for a writ in the nature of certiorari to quash the order dated 15.01.2009 passed by Respondent No. 2 as per Annexure A and katha extract dated 18.02.2009 as per Annexure B.

(2.) THE subject matter of these writ petitions is 4 acres 21 guntas of land in survey No. 7 of Mattikere village now situated within the territorial limits of Bruhat Bangalore Mahanagara Palike (for short 'the Mahanagara Palike').

(3.) M .S. Ramaiah claiming to be in occupation of the lands in question as tenant under an agreement with Archak Ananthaiah approached the Special Deputy Commissioner for re -grant of lands. On 12.04.1977 the Special Deputy Commissioner passed an order as per Annexure R -1 allowing the claim of M.S. Ramaiah. Aggrieved by this order at Annexure R -1, the wife and children of Archak Ananthaiah filed an appeal before the Karnataka Appellate Tribunal in appeal No. 264/2002 and the same came to be dismissed vide order dated 10.06.2008. Against this order of Karnataka Appellate Tribunal, the legal representatives of Archak Ananthaiah have approached this Court in W.P. No. 10104/2008 and the same is pending adjudication.