(1.) These appeals assail the order of the learned Single Judge dated 14.12.2012 passed in Writ Petition No.25308 of 1993 [KLRA]. Writ Appeal No.1061 of 2013 has been preferred by respondent Nos.4(a) to 4(c) in the writ petition, while Writ Appeal No.872 of 2013 has been preferred by respondent No.5 in the writ petition.
(2.) Succinctly stated, these appeals arise from the order of the learned Single Judge impugned herein by which, the order of the Land Tribunal, Bengaluru North Taluk, Bengaluru ('Land Tribunal' for the sake of brevity) dated 01.09.1984 passed in case No.INA.60/79-80 (Annexure 'G' to the writ petition) was set aside. The Land Tribunal had passed the order under the provisions of the Mysore (Religious and Charitable) Inams Abolition Act, 1955 [hereinafter referred to as 'the Act' for the sake of brevity].
(3.) Briefly stated the facts are, Sri.S.M.Kannappa claiming to be a tenant had filed an application for registration of occupancy under Sections 6, 11 and 12 of the Act. The application pertained to land measuring two acres nineteen guntas (2A-19G) in Sy.No.15 of Annipura village, Kasaba Hobli, Bengaluru North Taluk, Bengaluru, along with the buildings standing thereon (hereinafter referred to as the ('land in question'). The reason for making the said application was that pursuant to the issuance of the notification under Section 1(4) of the Act on 04.04.1970, all the provisions of the said Act (other than Sections 2, 34 ad 36 which had already come into force) came into force with effect from 01.07.1970 which is the date of vesting.
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