VENKATARAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition filed in the year 2007 comprising of as many as 16 petitioners with payment of Court fee for as many petitioners, but with a single number, purporting to be in terms of the relevant rules and orders passed by the Hon'ble Chief Justice, governing registration of petitions at the relevant time, has remained for examination only in respect of petitioners 2, 10, 13 and 16 and though originally one advocate Sri Vinod Prasad, had filed power for all the petitioners, with developments like the other petitioners having found solace by entering into compromise with the fourth respondent-house building co-operative society and writ petition in so far as such petitioners is concerned, having not survived for further examination, has remained before the Court for examination at the instance of only the aforesaid four of the original sixteen writ petitioners.

(2.) AS of now, second petitioner [Kempaiah] claims interest in an extent of 27 guntas of land in Sy. No. 107 of Nelakadaranahalli village, Yeshwanthpur hobli, Bangalore North Taluk, Bangalore; 10th petitioner [Nanjundaiah, since deceased by his legal representative N Arasappa] claims interest in an extent of 1 acre 32 guntas of land in Sy. No. 108/1 of the very village; 13th petitioner [Hanumaiah] claims interest in an extent of 30 guntas of land in Sy No 115 of the very village; and 16th petitioner [Chandra] claims interest in an extent of 38 acres in Sy. No. 100 of the very village. The petitioners have sought for the following relief:

(3.) THE government, it appears, became active for acquiring this extent of land in favour of the society for such purpose and records had been built up and such developments can be inferred from the annexure attached to the statement of objections filed on behalf of first respondent-State Government filed today in the Court during the course of hearing.