SRI KANAKARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri R.Srinivas Gowda, learned Additional Government Advocate accepts notice for the respondents.

(2.) The petitioners are before this Court seeking for the following reliefs:

(3.) Sri Manjunath K.V, learned counsel for the petitioners would submit that once earlier vide order dated 17.05.2013, respondent No.3 - Assistant Commissioner had initiated proceedings under Rule 108-D(6) of the Karnataka Land Revenue Rules, 1966 (for short, "the said Rules") by exercising power under Rule 108-K of the said Rules, the regularisation of possession of the schedule land by the petitioners was cancelled.