ARJUNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioners in W.P.No.49958/2019 is that they are the owners of the property measuring 5 acres 14 guntas out of total extent of 16 acres 9 guntas situated in Sy.No.49, Yelenahalli village, Begur Hobli, Bengaluru South Taluk, Bengaluru Urban District. The schedule of the property is as follows:

(2.) The case of the petitioners in W.P.No.49959/2019 is that they are the owners of the property measuring 4 acres out of total extent of 16 acres 9 guntas situated in Sy.No.49, Yelenahalli village, Begur Hobli, Bengaluru South Taluk, Bengaluru Urban District. The schedule of the property is as follows:

(3.) The petitioners in both the writ petitions contend that they are the owners of the properties mentioned above and without acquiring the same, the said land has been granted illegally in favour of respondent no.3-Mutt by respondent No.1-State.