D NARAYANAPPA Vs. NARAYANA MURTHY

JUDGEMENT

(1.) These two writ petitions are filed by the petitioners seeking the following reliefs;

(2.) Brief facts leading to these writ petitions are as under;

(3.) Heard the learned counsel for petitioners as well as respondents 1 and 2 and the learned Government Pleader for other respondents. On going through the material available on record, what is seen is that, an extent of 3 acres each was granted by the Government in favour of respondents 1 and 2 in a proceedings in LND.SR.786/1962-63 vide order dated 9.1.1962 in Sy.No.45 of Ilathore village, Kundana Hobli, Devanahalli Taluk. It is seen that Deputy Commissioner subsequently, vide official memorandum dated 15.3.1973 has ordered change of spot from Sy.No.45 to Sy.No.46 in respect of land granted in favour of respondents 1 and 2. Though it is contended by the petitioners that said official memorandum came into effect behind their back admittedly, they were not allottees of any portion of land as on that date.