STATE OF KARNATAKA Vs. SMT BHARATAMMA

JUDGEMENT

(1.) These appeals involving similar and akin issues have been considered together and are taken up for final disposal at this stage itself by way of this common order.

(2.) These intra court appeals are filed by the State of Karnataka as well as Panchayath Development Officer [PDO] assailing the order of the learned Single Judge dated 09.08.2017 in W.P.Nos.8621-24/2017 whereby writ petitions filed by the private respondents have been allowed by quashing the change of khatha entries made in respect of the properties of private respondents herein.

(3.) The learned Single Judge on considering the matter in extenso, allowed the writ petitions forfeiting the amount of Rs.20,000/- deposited by the PDO and directed to pay the same as costs and compensation to the petitioners in equal proportion by separate cheques for Rs.5,000/- in favour of the four petitioners.