SHIVAPPA P Vs. STATE GOVERNMENT KARNATAKA

JUDGEMENT

(1.) This public interest petition is filed by the petitioners, inter alia, with a prayer to quash order dated 17.02.2017 passed in No.LND/CR 2/2010-11 whereunder, respondent No.4 decided to grant the land in-question to respondents No.6 to 24.

(2.) Heard Sri Veerendra R.Patil, learned counsel for the petitioners; Sri S.H.Prashanth, learned Additional Government Advocate for respondents No.1 to 5 and Sri Mahesh R.Uppin, learned counsel appearing for private respondents.

(3.) The grievance of the petitioners herein is that the land in question is a gomal land and the same has been granted in favour of the private respondents in violation of Rule 97(4) of the Karnataka Land Revenue Rules, 1966.