CELINE CRASTA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Since common questions of law and that of fact arise for decision making, with the consent of learned counsel for the parties, petitions are clubbed together, finally heard and disposed of by this order.

(2.) Petitioners in each of the petitions, have called in question the common order dated 9th April 2012 dismissing Appeal Nos.898, 1008 & 1009 of 2011 by the Karnataka Appellate Tribunal (for short 'KAT') affirming the common order dated 19.01.2011 of the Assistant Commissioner, Mangalore Sub-Division, Mangalore, in LRT/7151,7199,7186/2000-01 rejecting petitioners' applications in Form No.7A, under Section 77-A of the Karnataka Land Reforms Act, 1961, (for short 'KLR Act') for grant of land.

(3.) Facts briefly stated are: