MANJAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking for a direction to respondent Nos.2 and 3 to evict the encroachers and restore possession in favor of the petitioners in respect of

(2.) acres each in Sy.Nos.131/P4 and 134/P5. 2. It is the admitted case of the petitioners that they were granted the land in the year 1982. In the writ petition they have stated as follows:

(3.) The averment in the petition indicates that they were put in possession pursuant to the grant and were cultivating the land till the year 2000 and thereafter there was an encroachment upon the land granted to them.