CHENNAPPA Vs. STATE

JUDGEMENT

(1.) THE questions to be decided in all these writ petitions are common as such all the petitions are clubbed and a common order is passed. The reliefs sought in all the petitions are identical as such the same are extracted hereunder :

(2.) ALL the petitioners are purchasers ofGovernment lands which were granted to thegrantees under the then existing Land GrantRules of State of Mysore.

(3.) EARLIER an attempt was made by the transferees of the lands which were earlier granted to the persons belonging to Scheduled Caste/Scheduled Tribes by challenging its constitutional validity of 1978 Act. But the constitutional validity of the 1978 Act was upheld both by this Court and the Supreme Court. While disposing of the cases, the Division Bench of this Court in Krishnappa S. V. v. State of Karnataka,, ILR 1982 (2) Kant 1310, while taking into consideration the hardship the purchasers may undergo in cases where they have made improvements or existence of malki ordered some concession to them as at para 63 of the judgment which reads as follows :