DHARMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since prayers in both the writ petitions are similar, both the matters are heard together and disposed of by this common order.

(2.) Heard learned counsel Smt.Saileela for Sri.M.S.Devaraju, learned counsel for the petitioners in both the writ petitions and learned High Court Government Pleader Sri.V.Seshu for respondents. Perused the writ petition papers.

(3.) Learned counsel for the petitioners would submit that petitioners are before this Court under Article 226 of the Constitution of India praying for a writ of certiorari to quash Annexure-H communication dtd. 29/8/2015 from Range Forest Officer ("RFO" for short) Yesaluru Range, Yesaluru to Divisional Assistant Commissioner -cumSpecial Land Acquisition Officer, Hassan sub-Division, Hassan wherein the RFO stated that Sy.No.9 is a deemed forest and there is no scope for grant of the said land. Further, petitioners prayed for a writ of mandamus directing the respondents to consider the application dtd. 30/10/2013 and 20/8/2014 respectively at Annexure-D in both the writ petitions.