SREE. SIDDAGANGA MUTT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two intra-court appeals being W.A.Nos.1338/2025 and 1339/2025 are by respondent No.5-Mutt, respondent Nos.1 to 4 - State and its instrumentalities in W.P.No.30695/2018, assailing the order dtd. 15/7/2025 passed by the writ court.

(2.) By means of impugned order the writ court allowed the writ petition filed by the petitioner Nos.1 to 5, set aside the Official Memorandum[ For short hereinafter referred to as 'OM'] dtd. 18/8/2010 issued by respondent No.2, so also the order dtd. 27/4/2018 passed in Appeal No.897/2011 by the Karnataka Appellate Tribunal ['KAT' for short] and directed the jurisdictional Tahsildar to enter the name of petitioners in the revenue records in respect of the land in question forthwith. Further directed the respondents-State to allot an alternative suitable land in favour of the respondent No.5-Mutt in view of quashing of their OM dtd. 18/8/2010.

(3.) Parties are referred to as per their rankings before the writ court.