T N NARASIMHAMURTHY ACHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ORDERS at Annexures G1 to G62 dated 27.12.2002; order dated 9.10.2003 (Annexure - G63 ) and orders dated 5.8.2010 (Annexures - H1 to H4 ) passed in various proceedings before the Land Reforms Tribunal at Bhadravathi are assailed in these writ petitions.

(2.) THE facts in a nut shell are that the petitioners had filed Form No.7 seeking grant of occupancy rights in respect of various survey numbers against one Smt.Savithramma (respondent No.66). Respondents 3 to 65 had also filed Form No.7 seeking grant of occupancy rights as against Smt.Savithramma. By order dated 15.10.1981, the Land Tribunal granted occupancy rights to respondents 3 to 65. By order dated 24.10.1981, the Land Tribunal granted occupancy rights in respect of certain survey numbers to the petitioners herein. Both the afore said orders were challenged by the petitioners herein in W.P.Nos.3046 -3049/1982, to the extent they were aggrieved by the grant of occupancy rights to the afore said private respondents 3 to 65 and also the non -grant of occupancy right in respect of certain survey numbers to the petitioners herein. This Court by order dated 16.7.1985 disposed of the writ petitions by quashing the afore said orders and remitted the matter to the Land Tribunal at Bhadravathi with a direction to hold a fresh enquiry and pass appropriate orders in accordance with law, after affording opportunity to the parties concerned. Thereafter, the Land Tribunal passed the impugned orders referred to supra. Annexures G1 to G63 are orders passed in favour of respondents 3 to 65, granting occupancy rights of certain survey numbers to them. While Annexures H1 to H4 are the orders passed on the applications (Form No.7 filed by the petitioners herein), rejecting their applications. Being aggrieved by those orders, the petitioners have filed these writ petitions assailing 67 orders passed by the Land Tribunal at Bhadravathi, by paying separate court fee.

(3.) I have heard learned counsel for the petitioners and learned counsel appearing for respondents 13, 16, 21, 23, 24, 39, 47 and 65 and learned Government Pleader for respondents 1 and 2. The other respondents are served and are unrepresented.