ANANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed seeking writ of certiorari seeking quashing of the impugned endorsement dated 01.01.2019 as per Annexure-L issued by the 2nd respondent-Deputy Commissioner, Belagavi and also writ of certiorari to quash the impugned communication dated 17.06.2018 issued by the 3rd respondent as per Annexure- F.

(2.) The facts leading to the top noted writ petition are as under:

(3.) It is the case of the petitioners that land Tribunal, Belagavi has granted occupancy right to the petitioners and also other family members. The petitioners have averred at para 3 of the writ petition that the grant of occupancy right was questioned by the landlords in WP.No.23824/1997. This Court has confirmed the order of the Land Tribunal and has dismissed the writ petition filed by the owners. The order of the learned single Judge is confirmed by the Division Bench of this Court in Writ Petition No.1262/2007. The petitioners have also stated in the writ petition that the landlords questioned the order passed by this Court before the Hon'ble Apex Court in SLP.No.15686/2009 which was also dismissed. Petitioners have further stated in the writ petition that the competent authority has issued Form No.10 in favour of the petitioners.