B ANJANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ALL these writ appeals are directed against the same judgment of the learned Single Judge dated 9th March, 2004 passed in Writ Petition No. 27205 of 2001 and therefore, we clubbed all the writ appeals, heard them together and they are being disposed of by this common judgment.

(2.) THE appellants in Writ Appeal No. 2532 of 2004 are the owners of the land in Sy. No. 77/1 measuring 2 acres 9 guntas, Sy. No. 77/7 measuring 36 guntas, Sy. No. 23/1 measuring 27 guntas, Sy. No. 88/6 measuring 25 guntas, Sy. No. 35/1 measuring 32 guntas, Sy. No. 49/1 measuring 1 acre 17 guntas, Sy. No. 49/2 measuring 1 acre 13 guntas and Sy. No. 49/3 measuring 1 acre 36 guntas, (totally admeasuring 9 acres 25 guntas) of land situate in Veerannapalya Village, Bangalore east Taluk (formerly Bangalore North Taluk ). The appellants in this appeal were not parties to the W. P. No. 27205 of 2001. This appeal was filed by the appellants with the leave of the Court.

(3.) THE appellants in Writ Appeal No. 2086 of 2004 are the owners of 38 guntas of land comprised in Sy. No. 78/3 of Nagavara Village, Kasaba hobli, Bangalore East Taluk (formerly Bangalore North Taluk ). The appellants were not made parties to Writ Petition No. 27205 of 2001. The appellants have filed this appeal with the leave of the Court. In this appeal, I. A. Nos. I, II and III of 2005 were filed by the purchasers of the above land to implead themselves as parties to the proceedings. This court, by order dated 20-9-2005, allowed IA. Nos. I, II and III of 2005 and permitted the applicants in the I. As. to be impleaded as respondents 22 to 27.