MOTYAPPA Vs. DEPUTY COMMISSIONER SHIMOGA

JUDGEMENT

(1.) SINCE common questions of facts and law are involved in both these petitions, the same are taken up for final hearing and disposed of by this common order.

(2.) THE petitioner in writ petition No. 25226 of 1990 is the purchaser of land measuring 5 acres 8 guntas in survey No. 87, situated at kunchanahalli, shimoga taluk and district. In this petition, he has prayed for quashing the Order dated 28th may, 1990, passed by the 1st respondent, confirming the Order, dated 23rd january, 1988, passed by the 2nd respondent. Copies of the orders passed by respondents-1 and 2 have been produced as annexures-a and b respectively.

(3.) WRIT petition No. 25607 of 1990 is filed by the grantee challenging the orders annexures-a and b, referred to above, to the extent the claim of the grantee-petitioner is rejected for restoration of possession. In this petition, he has prayed for a direction to the 1st respondent to restore possession of the land, which is the subject-matter of dispute in writ petition No. 25226 of 1990.