VAISHALI HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a batch of three connected cases:

(2.) The official respondents having entered appearance through the learned AGA, vehemently oppose all the three Writ Petitions making submission in justification of the eviction orders and their affirmation as made by the Karnataka Appellate Tribunal. They also resist the challenge to the order whereby grant of land made in favour of original grantee Mr.Kashi Rao Shindhe, has been rescinded. Learned AGA opposes the petition wherein a direction is sought for initiating the proceedings for rescinding of land grant made in favour of another grantee namely Mr.Ramsingh. He also opposes the claim for regularization of unauthorized occupancy of the petitioners, in respect of 8 Acres & 27 Guntas of land in which the grants are also comprised. Learned advocates appearing for the private respondents opposed each others' cases citing certain Rulings in support thereof.

(3.) Facts in brief: