H.V. VRUSHABENDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed seeking review of the judgment dtd. 27/2/2023 passed by this Court in W.A.No.5681/2017 by which the writ appeal preferred by the appellants was dismissed and the order passed by the learned Single Judge was affirmed.

(2.) Facts giving rise to filing of this appeal briefly stated are that appellants as well as some of the respondents are in unauthorized occupation of the land in question. They submitted an application to Mysore Urban Development Authority seeking regularization of land which was in their unauthorized occupation. The aforesaid application was rejected by Mysore Urban Development Authority on 25/10/2014. The appellants as well as some of the respondents in this review petition challenged the aforesaid endorsement in W.P.Nos.51523-662/2015 which was dismissed by the learned Single Judge by an order dtd. 6/12/2016.

(3.) This Court, by judgment dtd. 27/2/2023 passed in W.A.No.5681/2017, affirmed the order passed by the learned Single Judge.