UNION OF INDIA Vs. MUNISWAMAPPA

JUDGEMENT

(1.) the writ appeals are preferred against the order dated 16-4-1991 passed in writ petition nos. 19245 to 19253 of 1989. However, it is necessary to mention here that writ appeal No. 2193 of 1992 arising out of writ petition No. 19249 of 1989 was dismissed as withdrawn. Therefore, there was no necessity for the appellant to file an appeal against the order passed in that writ petition dismissing it as withdrawn. Hence it is not necessary to consider writ appeal No. 2193 of 1992 because it is unnecessarily filed. As such, it stands disposed of accordingly.

(2.) the petitioners in writ petition nos. 13653 to 13665 of 1989; and 17655 to 17662 of 1989 stand in the same position as the petitioners in writ petition nos. 19245 to 19253 of 1989 because all these petitioners were parties to the decision dated 31-5-1988 rendered by bopanna, j. The lands concerned in these writ petitions and the writ appeals were also concerned in the decision dated 31-5-1988 rendered by bopanna, j.

(3.) the lands concerned in these writ appeals and the writ petitions are as follows: W.P. No. 19245 of 1989 sy.no. 108 measuring 1-15 acres of benniganahalli; W.P. No. 19246 of 1989 sy.no. 33/1 measuring 2-11 acres of b. Narayanapura; W.P. No. 19247 of 1989 sy.no. 32 (site) situated in b. Narayanapura; W.P. No. 19248 of 1989 sy. No. 107/5 measuring 1-25 acres situated in benniganahalli; W.P. No. 19250 of 1989 sy.no. 126 (10 sites) situated in benniganahalli; W.P. No. 19251 of 1989 sy.no. 126 (4 sites) situated in benniganahalli; W.P. No. 19252 of 1989 sy.no. 126 (4 sites) situated in benniganahalli; W.P. No. 19253 of 1989 sy.no. 107/5 (sites) situated in benniganahalli. (writ appeal nos. 2189 to 2192 and 2194 to 2197 of 1992) W.P. No. 13653 of 1989 the names of the petitioners W.P. No. 13654 of 1989 in these w.ps. Are not found in W.P. No. 13655 of 1989 the notification. W.p. No. 13656 of 1989 sy.no. 99/2 measuring 19 guntas situated in benniganahalli; W.P. No. 13657 of 1989 sy.no. 100 measuring 21 guntas situated in benniganahalli; W.P. No. 13658 of 1989 sy.no. 101/1 measuring 7 guntas; sy.no. 101/2 measuring 3 guntas; s.no. 101/3 measuring 4 guntas; (all situated in benniganahalli) W.P. No. 13659 of 1989 sy.no. 101/4 measuring 17 guntas situated in benniganahalli; W.P. No. 13660 of 1989 sy.no. 101/6 measuring 17 guntas and sy.no. 101/5 measuring 16 guntas both situated in benniganahalli; W.P. No. 13661 of 1989 names of these petitioners are not found in the W.P. No. 13662 of 1989 notification; W.P. No. 13663 of 1989 sy.no. 117/1 measuring 2.24 acres (including 10 gunias p.k.) situated in benniganahalli; w.p. No. 13664 of 1989 sy.no. 33/2 measuring 4.25 acres (including 10gun- tas p.k.) situated in b. Narayanapura; W.P. No. 13665 of 1989 sy.no. 107/4, measuring 21 gunias situated in benniganahalli; W.P. No. 17655 of 1989 sy.no. 43/3 of b. Narayanapura, k.r. puranihobli, Bangalore south taluk; W.P. nos. 17656 to sy.no. 32 of b. Narayanapura. 17662 of 1989