(1.) The petitioners in these writ petitions have sought for a writ of certiorari to quash the proposal made by the Respondent No.3 - Assistant Commissioner, made in Ref. No.LND-725/2014-15 dated 21.2.2015 as per Annexure-A and direction issued by the Respondent No.2 - Deputy Commissioner to the Respondent No.4 - Tahasildar in Ref. No. LND (1) CR 148/2014-15 dated 6.3.2015 as per Annexure-B and the order passed by the Respondent No.4 - Tahasildar made in Ref. No. LND 05/2014-15 dated 26.3.2015 as per Annexure-C, in so far as rejecting the claim of the petitioners.
(2.) It is the case of the petitioners that petitioners and six others, who are all Ex-servicemen made applications for grant of land as per the priority provided under the Karnataka Land Grant Rules, 1969 (Rules' for short) and the since the said applications were not considered, they filed Writ Petition Nos.3015-3024/2010 before this Court. This Court after hearing both the parties, by the order dated 3.2.2010 issued a writ of mandamus directing the authorities to consider the applications of the petitioners and six others for grant of land expeditiously, if not already considered and disposed off. In spite of the order passed by this Court, the Deputy Commissioner by the Endorsement dated 22.7.2010 as per Annexure-E rejected the claim of the petitioners and six others on the ground that no land is available for allotment as per the 'available list of lands' submitted by the Tahasildar. Against the said Endorsement dated 22.7.2010 issued by the Deputy Commissioner, the petitioners and six others have filed Writ Petition Nos.31395-31404/2010 before this Court. This Court by the order dated 12.6.2013 allowed the said writ petitions and quashed the Endorsement dated 22.7.2010 and directed the Deputy Commissioner to consider the representation of the petitioners and six others positively and grant land on priority basis as they are Ex-servicemen.
(3.) It is further case of the petitioners that aggrieved by the order passed by the learned Single Judge dated 12.6.2013, the State Government filed Writ Appeal Nos.733 and 735-743/2014 before the Division Bench of this Court. When the writ appeals came up before the Division Bench, a submission was made by the learned AGA that if the present petitioners and six others file Form No.1 prescribed under the Karnataka Land Grant Rules, the Deputy Commissioner and the Tahasildar would consider them in accordance with law within two months. Learned counsel for the present petitioners submitted that the petitioners would file applications in the prescribed form at the earliest and they would withdraw the contempt petitions in CCC Nos.514-523/2014. Recording the submissions of the learned AGA and the learned counsel for the present petitioners, the Writ Appeals came to be disposed off accordingly by the order dated 30.7.2014.