R MURALIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE Writ Appeals are filed questioning the validity and correctness of the common order dated 20th September 2012 passed by the learned Single Judge in Writ Petition Nos.24032 -41/2012 c/w W.P.Nos.19043 - 049/2012.

(2.) THE parties will be referred to as per their ranking in the writ petitions.

(3.) THE writ petitioners in the original proceedings sought for quashing 1) the order of the fourth respondent/Tahsildar, Bangalore South Taluk, in case No. Podi Dispute 4/2007 -08 dated 18.2.2008; 2) order passed by the Deputy Commissioner, Bangalore District/second respondent vide Revision Petition No.06/2010 -11 dated 12.4.2012, consequently, confirm the order passed by the Technical Assistant to the Deputy Commissioner, in Appeal No.Ji.Tham.So/Bhoo.U.Ni/Appeal 44/2007 -08 dated 29.9.2010.