CHANNABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The writ petition is directed against the order of the Government of Karnataka dated 17-6-1982, a copy of which is Annexure-A, holding that 3 villages, namely, Hanchinal, Benakanahalli and Inamkop are Watans which are governed by the Bombay Merged Territories Miscellaneous Alienation Abolition Act, 1955 and that they are not Jagirs coming under the Bombay Merged Territories and Areas (Jagirs) Abolition Act, 1953.

(2.) The point for consideration iswhether these villages are governed by the Bombay Merged Territories Miscellaneous Alienation Abolition Act, 1955 or under the Bombay Merged Territories and Areas (Jagirs) Abolition Act, 1953.

(3.) The impugned order contains anelaborate discussion of not only the background and historical "details relating to these villages, but also a specific reference to the question whether or not the lands were granted for service or as personal inams.