S.SUNDARESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ appeals are directed against the common judgment and order dated October 31, 2015, passed in W.P.No.13664 of 2015, W.P.No.15058 of 2015 and W.P.No.2454 of 2015.

(2.) W.P.No.13664 of 2015 was filed by one S.Sundaresh (hereinafter 'Sundaresh' in short), inter alia, seeking mutation of revenue records and for direction of insertion of his name in the khata for 4 (four) acres of land that was granted in Survey No.129 (Old Sy.No.51) of Srigandadakavalu, Bangalore North Taluk, in consideration of the fact that his late father, Suryanarayana Rao, was a freedom fighter and political sufferer.

(3.) W.P.No.2454 of 2015 was filed by the Golden Valley Educational Trust (hereinafter 'GVET' in short), challenging the order dated December 30, 2014, of the Karnataka Appellate Tribunal, which upheld the termination/cancellation of a 30(thirty) years lease of 15(fifteen) acres of land that was granted to GVET on January 12, 1967, in the very same Survey No.129 (Old Sy.No.51) of Srigandadakavalu, Bangalore North Taluk.