H GOPALA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) TWO-AGRICULTURISTS of channarayapatna village of devanahalli taluk, Bangalore rural district, had resorted to the instant writ petition as a public interest litigation. In filing the same, they prayed for issue of a writ, order or direction in the nature of certiorari or any other appropriate writ to quash the official memorandum No. Lnd/sr/ (l)/16/1976-77, dated 25-5-1979, passed by the respondent 5-tahsildar, devanahalli taluk, devanahalli, copy as-at Annexure-F to writ petition and also for issue of an order or direction in the nature of mandamus directing the respondents 1 to 5 to consider the legitimate grievance of the petitioners as enumerated in their representations, copies as at Annexures-b and c to writ petition and further to retain the status quo condition of the gomal land in sy. No. 163 or for grant of any other appropriate writ.

(2.) WE heard the learned counsel for the petitioners Sri Sundaram appearing along with Sri K. N. Subbareddy, the learned high court Government pleader Smt. V. Vidya appearing for the Respondent 1 State and the Authorities-respondents 2 to 5 and Sri C. G. Gopal swamy appearing for the respondents 6 to 10, 13 to 22 and 24 and 29. We have also perused the case records.

(3.) WE feel it proper to give a brief narration of the public grievance of the petitioners aired in the instant writ petition in the form of public interest litigation.