M G KULKARNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As the questions that arise for determination in these cases are interconnected, I propose to dispose of them by a common order.

(2.) As the petitioners, except those in W.P. Nos. 1838 of 1983 and 10061 to 10066 of 1984, have challenged one and the same notifications, I propose to deal them in one group first and then the other cases thereafter in one group. In the first batch reference to documents will be made to those produced by the petitioners in W.P. Nos. 14656 to 14661 of 1984 as if they are produced in all other cases also.

(3.) The petitioners claim to have interest as owners, sellers or purcha- sers of different immovable properties situated in the City of Davangere, Chitradurga District. All of them claim to have executed or propose to execute instruments of conveyance, exchange or gift as the cast may be with reference to certain immovable properties situated in that city or its outskirts.