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. 7756/06 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.