STATE OF KARNATAKA Vs. CHANNAVVA

JUDGEMENT

(1.) Heard the learned HCGP for the appellants/State authorities and Sri. S.S. Yadrami, learned Senior Counsel for Sri.Narayan V Yaji, learned counsel for caveator respondent No.1 and perused the writ appeal papers.

(2.) The appellants/State Authorities are before this Court questioning the correctness and legality of interim order dtd. 24/1/2023 passed by learned Single Judge in WP No.102739/2022, whereby learned Single Judge held that the petitioners/respondents herein have made out a case for grant of interim order and confirmed the interim order dtd. 20/7/2022 and rejected IA No.2/2022 for vacating the interim order.

(3.) The respondents claim that they are in unauthorised occupation of the land bearing Sy.No.71 of Kadanakoppa village of Kalaghatagi Taluk. It is submitted that their application for regularization came to be rejected on 22/12/2021 and in the meanwhile, subject land was allotted in favour of respondent No.17/Trust by Government Order dtd. 29/4/2022. It is seen that the Deputy Commissioner stated that land is a pasture land and there is no surplus land for grant by the Government.