KALLAPPA BABU NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE W. P. No. 6069 of 1993 is preferred by the petitioners against the order of the land tribunal, chikodi, granting occupancy rights in favour of respondents 3, 4 and 5 in survey nos. 183 / 1, 234 / 1, 232 / 2, 226 / 1 and 209 / 1-a. The W. P. No. 6399 of 1993 is preferred by the petitioners praying to quash the order passed by the land tribunal, athani, granting occupancy rights to respondents 3, 4 and 5 in survey nos. 15/4 and 15/7. The two land tribunals have passed two separate orders in this regard as the lands are situated in the respective jurisdiction of two land tribunals. But the question of fact and law involved in both these petitions are common.

(2.) THE concerned parties filed form No. 7 in different land tribunals as the lands are situated within the jurisdiction of the two different land tribunals. Since the contentions of the parties in both these cases are common, I have heard these writ petitions together and I am passing a common order in them.

(3.) IT is not disputed in this case that one lagma had six sons and one daughter. Mahalinga, the father of respondents 3 to 5, was the sixth son of that lagma. The fifth son was one babu who was the grandfather of the petitioners. The son of babu was kallappa.