R.VIJAYAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By order dated 20-2-2013 passed in W.P. Nos. 36435 and 36436 of 2012, learned Single Judge of this Court has dismissed the writ petitions and it is assailed in these appeals. The brief facts of the case are that the appellants had assailed the order of the Land Tribunal, Bangalore North (Additional) Taluk, dated 26-7-2012, passed in No. LRF.INA. 17/2001-2012 before the learned Single Judge.

(2.) The main grievance of the appellants is that their application filed for impleadment before the Land Tribunal has not been considered and instead, the Land Tribunal has rejected their claim, as also claim of the respondents for conferment of occupancy rights in respect of the lands in Sy. Nos. 49, 95 and 120 of K.G. Amruthahalli Village, Yelahanka Hobli, Bangalore North (Additional) Taluk. Further, a direction is issued to the Special Tahsildar, Bangalore North (Additional) Taluk, Bangalore, to take necessary action for continuation of the entries in the Revenue Records in respect of the said lands to be shown as 'Government lands'.

(3.) We have heard learned Senior Counsel for the appellants, learned Counsel for the caveator/respondent 5 and learned Additional Government Advocate for respondents 1 to 4 and perused the material on record including the impugned orders of the Land Tribunal as well as learned Single Judge.