NITYA GOPAL BABSHET Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these batch of writ appeals, a common order passed by the learned Single Judge on 15th November 2012 dismissing all the petitions is challenged.

(2.) In the Writ Appeal Nos.30045-30049/2013, appellant Nos.3 and 4 are the owners of the land bearing Sy.No.154/1 measuring 2 acres 13 guntas and Sy.No.154 measuring 26 guntas.

(3.) In the Writ Appeal No.30050/2013, the owner of the land bearing Sy.No.126/2+3 measuring 1 acres 31 guntas of land has challenged the order of the learned Single Judge.