SHASHI KARTHIKEYAND Vs. TAHSILDAR BANGALORE EAST TALUK

JUDGEMENT

(1.) Writ Petitioners as many as fifteen in number, claiming to be purchasers of some sites, very popularly described as 'revenue sites', but which is essentially a revenue land in bits and pieces, from perhaps a common vendor by name Nanjappa and two others with sale transactions as averred in the petitions being during the period from 22.3.1996 upto 5.5.2004, having become very apprehensive of any irreversible adverse action that may be taken against them in the wake of notice bearing No. LNDCR/684/09-10 dated 23.9.2010. issued by the Tahsildar, Bangalore East Taluk, Krishnarajapura, have approached this Court seeking the following reliefs:

(2.) This Court, had on 23.11.2010, passed an interim order while issuing notice to the Respondent as under:

(3.) The matter having been listed thereafter and not reaching hitherto, is taken up today in 'B' Group category of cases.