MALLAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these sets of petitions the petitioners are challenging the order passed by the Deputy Commissioner, Bangalore District at Annexure-G, dated 25-5-2009.

(2.) Heard.

(3.) According to the petitioners, during 1972 they were granted occupancy rights in respect of 12 acres 20 guntas of land in Sy. No. 77 of Chokkasandra Village, Nandagudi Hobli, Hosakote Taluk, Bangalore District and that behind the back of the petitioner's, the grant order made in their favour was cancelled after lapse of several years which is unjust.