NARASIMHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following releifs:

(2.) The petitioners claim to be the permanent residents of Bethanagere Village, Dasanapura Hobli, Bangalore North Taluk and are in unauthorized occupation of the portion of land bearing survey No.46 and 48 thereof for approximately 60 years. The petitioners had filed an application in Form No.50 and 53 of the Karnataka Land Revenue Act, 1964 for regularization of their unauthorized occupation. Hence, the petitioners had approached this Court in W.P.No.6516/2007, where this Court vide its order dtd. 20/10/2008 had permitted the petitioners to file an appeal before the Assistant Commissioner challenging the order of the Committee.

(3.) Though an appeal had been preferred in the year 2008- 09, no order was passed by the Assistant Commissioner. Meanwhile, the land has been allotted in favour of the respondent No.6 - Rajiv Gandhi Gramina Vasathi Nigama, as such the petitioners had approached this Court in W.P.No.16347-364/2011 challenging the same, where this Court reserved liberty to the petitioners to challenge the order dtd. 22/3/2011 after adjudication by the Assistant Commissioner.