G R BASAPPA Vs. TAHSILDAR SHIMOGA

JUDGEMENT

(1.) since the facts, circumstances and the order impugned here in being common in these writ petitions, I propose to hear and dispose of them by the following common order.

(2.) eight survey numbers viz., 5,32,33,42, 53,68, 76 and 84 certa in extent of these survey numbers is the subject matter of these petitions situate in bullapur village, shimoga taluk, are endowed upon the village office called 'patep of the said village and therefore they are governed by the Provisions of the Karnataka Village Offices Abolition Act, 1961 ('the act' for short).

(3.) on the coming into force of the Act, the tahsildar, by his order dated 16-5-1980 in case No. Voac 3/1979-80, rejected the claim of deceased rudramma and other persons claiming under her for regrant. I will pause for a moment and state a few facts which are necessary for the disposal of these petitions.