MYLARALINGESHWARA TEMPLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An Order Of Grant Made On 7/6/2004 By The Deputy Commissioner Is Under Challenge In This Writ Petition. The Said Grant Has Been Made In Favour Of Karnataka State Home Guards For Establishing A Training Centre.

(2.) The Petitioner Is Also Seeking For Quashing Of The Mutation In Respect Of The Land Bearing Sy.Nos.2/1P, 3/1, 10 And 75 Of Devarabelakere Village.

(3.) By Way Of An Amendment, The Petitioner Had Also Sought For Restoration Of The Vacant Possession Of The Land Bearing Sy.No.2/1, Measuring 3 Acres And Land Bearing Sy.No.3/1, Measuring 7 Acres (Totaling 10 Acres), Both Situated At Devarabellakere Village In Harihara Taluk, Which Had Been Granted In Favour Of Respondent Nos.6 And 7 Vide Annexure-X.