STATE OF KARNATAKA Vs. T.V. RAMARAJU NAIDU

JUDGEMENT

(1.) The above appeals are against the orders of a learned single Judge in a number of writ petitions. Because common questions of law and fact arise for consideration in all these appeals, it is convenient to dispose of them by this common judgment.

(2.) The petitioners in the writ petitions out of which these appeals arise, are either holders of bane lands in the Dist of Coorg or holders of such lands and persons who have purchased timber standing on them from such holders. For the sake of convenience such holders of bane lands will hereinafter be referred to as the petitioners.

(3.) The petitioners alleged that they were the owners of bane lands and the trees thereon, and that those bane lands were unredeemed as the value of timber standing thereon had not been paid for. Although in some cases the petitioners therein alleged that the bane lands held by them were assessed to land revenue, no material is placed to show that land revenue had been paid by them.