SHANTAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The case of the petitioners is that they are the owners in possession and cultivation of the land bearing R.S. No.28/1C measuring 3 acres 10 guntas situated at Nagavi Village at Gadag Taluk and District. Proceedings were initiated to take possession of the said lands on the ground the said lands are unrecorded habitation lands and respondent No.3 has issued impugned notifications at Annexures - D and E, wherein even the petitioners lands are included. Being aggrieved by the same, the petitioners are before this Court.

(3.) Learned counsel for the petitioners submits that in identical circumstances, where the very same notifications were questioned, this Court in W.P. No.101652/2023 has directed the respondent No.3 to hear the petitioners and thereafter pass appropriate orders.