RAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In W.P. No.31006/2009, the Government of Karnataka (hereinafter referred to as 'GOK' for short) has sought a writ of certiorari for quashment of order dtd. 7/1/2009 passed by the Land Tribunal, Anekal Taluk. In W.P. No.10844/2009, the petitioners who are residents of Neriga Gram Panchayat, Sarjapur Hobli, Anekal Taluk, have sought a writ of certiorari for quashment of order dtd. 7/1/2009 passed by the Land Tribunal, Anekal Taluk. In both the writ petitions, issue with regard to validity of order dtd. 7/1/2009 passed by the Land Tribunal arises for consideration, therefore, the petitions were heard analogously and are being decided by this common judgment. For the facility of reference, facts from W.P. No.31006/2009 are being referred to.

(2.) The subject matter of these petitions is land bearing Survey Nos.49 and 56 measuring 11 acres and 3 acres 20 guntas respectively situate at Nekundi Dommasandra village, Sarjapura Hobli, Anekal Taluk (hereinafter referred to as the 'tank in question' for short). The aforesaid land is kharab land classified as tank bund area.

(3.) One Sri Chowda Reddy filed an application for regrant of the tank in question before the Special Deputy Commissioner for Inams Abolition. The aforesaid application was rejected by the Special Deputy Commissioner for Inams Abolition, Bangalore by an order dtd. 14/10/1977 on the ground that the tank in question is a tank bund.