MADAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE Writ Appeals are directed against the common order dated 30. 5. 2008 of the learned Single Judge in Writ Petition no. 7'756/06 c/w W. P. No. 7261/06, W. P. No. 9317/06 and W. P. No. 2381/06.

(2.) FOR the purpose of convenience, parties are arrayed as per their rank in the respective Writ Petitions. For more clarity, petitioners in writ petition Nos. 7756/06, 7261/06 and the respondent-3 in Writ Petition no. 2381/06 are described as 'beneficiaries' under the Scheme for the provision of house-sites to landless workers in the rural areas.

(3.) IN Writ Petition No. 7756/06 the petitioner seeks to quash the preliminary Notification dated 8. 4. 2003 issued by the B. D. A and the final notification dated 9. 9. 2003 issued by the Government and the impugned order dated 29. 8. 2003 issued by the Special Deputy Commissioner.