REGENT COMPUTRONICS PVT. LTD.

SHIVAPPA Appellant

V/S

General Manager, Upper Krishna Project Respondents

Referred Judgements :-

P. BHIMACHAR VS. STATE OF MYSORE [REFERRED TO]
SAUDAGAR RASUL KHAN VS. STATE OF MYSORE [REFERRED TO]
SADASHIVAIAH AND OTHERS VS. STATE OF KARNATAKA [REFERRED TO]
ANANT MILLS COMPANY LIMITED ARYODAYA SPG AND WVG MILLS COMPANY LIMITED MUNICIPAL CORPN OF CITY OF AHMEDABAD STATE OF GUJARAT ARYODAYA SPG AND WVG MILLS COMPANY LIMITED VS. STATE OF GUJARAT:THE ANANT MILLS CO LTD:THE MUNICIPAL CORPN OF THE CITY OF AHMEDABAD:THE MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD [REFERRED TO]
R HANUMAIAH VS. SECRETARY TO GOVERNMENT OF KARNATAKA REVENUE DEPARTMENT [REFERRED TO]
SADASHLVALAH VS. STATE OF KARNATAKA [REFERRED TO]
THE STATE OF KARNATAKA AND ORS. VS. ISTAK AHMAD MOHAMMADSAHEB AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Since common questions of law and fact are involved in these writ petitions, they are clubbed together and are disposed off by this common order.

(2.) In these writ petitions, the issue to be decided is whether the lands, which are classified as phot kharab lands, (also referred to as 'Pot'/ 'Phut') are owned by the Hiduvalidararu or by the State.

(3.) The facts are rather simple.

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SHIVAPPA Vs. GENERAL MANAGER, UPPER KRISHNA PROJECT

Referred Judgements :-

JUDGEMENT

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