(1.) SRI R.B.Sathyanarayana Singh, the learned High Court Government Pleader is directed to take notice for the respondents.
(2.) W .P.No.45988/2012 and W.P.No.45989/2012 are clubbed, heard together and are being disposed of by this common order, as the questions of facts and law involved are the same.
(3.) THE facts of the case in brief are that the land measuring 2 acres 15 guntas and 4 acres 15 guntas standing at Survey No.6 of Lingadeernahalli Village, Kengeri Hobli, Bangalore South Taluk were granted to the petitioners vide order, dated 6.7.1999, passed by the Committee for Regularization of Unauthorized Occupation. The petitioners have remitted the necessary amounts, as demanded by the respondents under the Karnataka Land Revenue Rules, 1966. As the respondents showed inaction in the matter of issuing the saguvali chits, the petitioners and seven other similarly placed persons approached this Court in W.P.Nos.5629-5637/2012. During the pendency of the said petitions, the respondents placed on record the subsequent development of issuing the impugned endorsement, dated 28.5.2012. The said petitions came to be disposed of by this Court, by its order, dated 29.5.2012 reserving the liberty to the petitioners to challenge the said endorsements.