C. SUBRAMANI Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) The claim of the petitioner is that the petitioners No.1, 2 and 3 were granted an extent of 6 guntas, 8 guntas and 8 guntas respectively in Sy.No.1 of Barige Muddenahalli, Kasaba Hobli, Bangalore North Taluka, Bangalore District and their names were entered into the Index of land and record of rights. They are paying land revenue from the year 1976 onwards.

(3.) The petitioners had approached respondent seeking for entry of their names in City Sy.No.1295/1, 1295/2 and 1295/3, the same came to be refused by the respondents on the ground that the same is government land and is in possession of the South- Western Railways, where railway quarters have been constructed. Thereafter, certain representations and applications were submitted which also came to be rejected by the endorsement at Annexure-J and it is in that background the petitioners are before this Court.