G.M. NARASIMHAMURTHY AND OTHERS Vs. STATE OF KARNATAKA, REP. BY THE PRINCIPAL SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT, THE UNDER SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT, SURVEY SETTLEMENT AND LAND RECORDS AND THE CHAIRMAN, RECRUITMENT CO

JUDGEMENT

(1.) THOUGH these matters are posted today in orders list, they are taken up for final disposal with the consent of learned counsel appearing for both the parties, on the ground that, the subject matter involved in these cases is directly covered by the order passed by this Court in W.P. Nos. 4899 -4908/2013. The petitioners in these petitions have sought to quash the Order dated 18/10/2012 passed by the Karnataka Administrative Tribunal, Bangalore, in Application No. 4631 -4657/2011 vide Annexure -C.

(2.) WE have heard learned counsel for the petitioners and learned Government Pleader appearing for respondents.

(3.) THE submission made by learned counsel for both the parties, as stated supra, is placed on record. The instant writ petitions are disposed of following the order passed by this Court dated 22nd February 2013 in W.P. Nos. 4899 -4908/2013 (Sri. A. Narasimhamurthy and others Vs. The State of Karnataka and another) and for the reasons stated therein and in terms of the said order, reserving liberty to the petitioners to submit their detailed representations before the Commissioner for Survey, Settlement and Land Records, within a period of 15 days from the date of receipt of a copy of this order. If such representations are submitted by the petitioners to the Commissioner for Survey, Settlement and Land Records, within in 15 days as stipulated, the said authority shall examine it and submit its report to the Government within two months and the Government shall take a decision thereafter, in accordance with law, as expeditiously as possible, within six months from the date of such report submitted by the Commissioner for Survey, Settlement and Land Records. Learned Government Pleader is permitted o file memo of appearance for respondents, within four weeks from today.