C SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two writ petitions are by persons who claim interest in agricultural land through their father to an extent of 4 acres 20 guntas in Sy. No. 42 of Turahalli Village under a grant certificate dated 16.9.1971 (copy produced as Annexure-B to the petition) in WP. No. 24752/2011 and the petitioner in WP. No. 24241 /2011 viz., Byrappa S/o. Venkatappa claiming a like extent of 4 acres 20 guntas of land in the very survey number had been granted to this petitioner also as per the very grant certificate of even date and copy of which is produced as Annexure-B in W.P. No. 24241/2011.

(2.) It is the averment of the petitioners that either one or all the ancestors who had been granted the land are in possession and enjoyment of the land etc. Writ petitioners though have not made any averments in the petition as to any current cause of action or affectation due to which they have approached this Court seeking the following relief :-

(3.) Writ petitions had been admitted by issue of rule and the following order dated 12.07.2011 had come to be passed: