GANGAIAH Vs. DEPUTY COMMISSIONER TUMKUR DISTRICT

JUDGEMENT

(1.) THESE matters have been taken up for final hearing with the consent of the learned Counsels for both the parties.

(2.) IN these petitions the petitioners are assailing the legality and validity of the order dated 8-3-1999 in Case Nos. 40 and 41 of 1998-99 passed by the first respondent confirming the order dated 17 1-1996 made in Case No. LND. RUC. CR 116/1995-96 by the 2nd respondent, cancelling the grant of land measuring 20 guntas in Sy. No. 14, Block no. 13, 1 acre 9 guntas in Sy. No. 14, Block No. 14 and 1 gunta in Sy. No. 14, Block No. 12 of Bommanahalli, respectively, in favour of the petitioners granted by the Land Grant Committee by resolution dated 18-1-1993.

(3.) THE petitioners herein are the unauthorised cultivators of the land measuring acre, 1 acre 9 guntas and 1 acre 10 guntas in Sy. No. 14 of bommanahalli Village, Hebber Hobli, Tumkur Taluk, since from several years along with similarly situated persons. The petitioners have filed applications under the provisions of Section 94-A of the Karnataka Land revenue Act, 1964 (hereinafter referred to as 'the Act' for brevity), for regularisation of their unauthorised cultivation before the Regularisation Committee.