V. LAKSHMANA MURTHY S/O VENKATAPPA AND OTHERS Vs. THE STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT OF REVENUE AND OTHERS

JUDGEMENT

(1.) WRIT Petitioners claim to be in unauthorized occupation and cultivation of different extents, ranging from 30 guntas, 40 guntas. 60 guntas of land in Sy. No. 69 of Huralichikkanahalli Village, Hesaraghatta Hobli, Bangalore North Taluk, for the past more than forty years and had made applications for regularization of unauthorized occupation by filing applications in Form No. 50 under Rule -108 -C of the Karnataka Land Revenue Rules, 1966 in terms of Annexures - B to K to the writ petitions.

(2.) IT is to be noticed that most of the applications are said to have been made on 14.8.1991, but some are on 16.8.1991 and on 17.8.1991 also.

(3.) NOTICES had been issued to the Respondents of the writ petitions as per the following order passed on 7.12.2010. Learned Addl. Govt. Advocate is directed to take notice for Respondents and secure instructions as to whether the applications filed by the Petitioners for regularization of their unauthorised occupation of the Government lands are still pending. Re -list on 10.12.2010.