JAYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioners and learned AGA for respondents.

(2.) The only relief claimed by the petitioners is to consider the applications filed by them in Form 53/57 of Karnataka Land Revenue Act for regularization of the land in their possession. The second relief is to direct respondent No.5 not to meddle with the possession and enjoyment of the petitioner till their claim has been adjudicated by respondent Nos.1 to 4.

(3.) Learned AGA representing respondent Nos.1 to 4 fairly submitted that the applications submitted by the petitioners in Form 53/57 shall be considered by the Committee in accordance with law. However, insofar as possession of the land is concerned, she urged that this Court may not pass any orders as there is no material to show that the petitioners are in possession of the said land.