UPPAR VENKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The dispute in these two writ petitions is concerning to the claim in Form No.7 filed by the petitioner in W. P.Nos.7926-27 /2004 and also with regard to the subsequent order passed by the Tahasildar, Shiraguppa, during the pendency of W.P.Nos.7926 -27/2004 before this Court, concerning the possession of the land which is subject mater of Form No.7 , and therefore, with the consent of learned counsel for the parties, these two petitions are taken up for disposal together and a common order is passed.

(2.) W. P.Nos.7926-27 /2004 has been filed by the legal representatives of the original claimant Uppara Venkappa, who had filed Form No.7 claiming occupancy rights of the land bearing Survey No.3C/1 measuring 17 Acres 5 Cents situated at Ittagehal village, Siruguppa Taluka, Ballari District, challenging the order passed by the 2 nd respondent - Land Tribunal, rejecting their claim under Form No. 7 for grant of occupancy rights of the aforesaid land, while W. P.No.60608/2009 has been filed by one H.Sudarshan Reddy, who is respondent No.4 in W. P.Nos.7926-27 /2004.

(3.) The brief facts of the case that would be relevant for the purpose of disposal of this writ petition are: