NEELAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) GOVERNMENT Advocate takes notice for the respondents.

(2.) THE writ petition is taken up with the consent of the parties.

(3.) THE petitioners belong to the Scheduled Caste community. One doddaningappa Bankapur, father of the petitioners died on 29-7-1986. It is stated that the petitioners are eking out their livelihood as agricultural coolies. They are the residents of Hirepeth, Hale Hubli, Hubli taluk. The petitioners have a land measuring 1 acre 6 guntas in Sy. No. 75 and 2 acres 3 guntas in Sy. No. 74-A of Krishnapura Village, Hubli Taluk.