SANULLA Vs. DEPUTY COMMISSIONER KODAGU

JUDGEMENT

(1.) These petitions are connected. Hence they are heard together and are disposed of by this common order.

(2.) The land in question viz., S.No. 50/1 of Uruduve Paisari land in Negalli Karkalli village of Somwarpet Taluk measures 47 acres 72 cents. The petitioners made applications for grant of an extent of 4 acres each in the said survey number before the Tahsildar, Somwarpet under the provisions of the Karnataka Land Grant Rules, 1969 (hereinafter referred to as the 'Land Grant Rules'). The Tahsildar, after due enquiry by the order dated 16-8-1976 granted 4 acres to each of the petitioners herein except the petitioner in W.P. No. 10210/80 who was granted 5 acres on 23-5-77.

(3.) Pursuant to the grant, there was a measurement and the area granted to each of the petitioners was identified. Saguvali Chits were issued to the petitioners on 1-6-1977. The tase of the petitioners is that they were also put in possession of the respective areas granted to them under the Land Grant Rules.