K SEETHARAMAREDDY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) In all these writ petitions, parties are common and the question that arises for consideration is also common. Hence, these writ petitions have been heard together and are disposed of by this common order.

(2.) These writ petitions arise out of the orders passed by the Land Tribunal, Bengaluru North Taluk, dismissing the applications filed by the writ petitioners herein seeking to come on record as additional respondents.

(3.) Proceedings pending before the Land Tribunal are the result of the application filed by M.B.Ramachandran - respondent no.3 herein claiming grant of occupancy rights in respect of several lands bearing Sy. Nos.64, 96, 97, 98, 99, 100, 101, 102, 103 and 104 of K.G.Byadarahalli village, Civil Military Station, Bengaluru. The present petitioners claim right over the lands under one Appayanna S/o Byrappa - their grandfather. It is urged by them that the said Appayanna had purchased the properties under two sale deeds dated 17.07.1946 from Subedar A.Michael. Appayanna having died on 09.11.1974 leaving behind his two sons Kempegowda and Muniswamaiah and subsequently, Kempegowda also having died on 13.04.1993, petitioners being the children of Kempegowda asserted that they are entitled for half share in the schedule properties. It is their case that the other branch viz., that of Muniswamaiah have been already permitted to come on record in the proceedings before the Land Tribunal by virtue of their rights acquired as legal representatives of Appayanna, and therefore, the present petitioners who claim rights as the other branch viz., that of Kempegowda, are entitled to come on record.