P THIMMANAIAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE both the appeals arise out of a common order dated 18th June 2008 made in W. A. No. 1196/2008 and W. A. No. 1195/2008, by consent both the appeals are heard and disposed of together.

(2.) THE unsuccessful writ petitioners are appellants herein. For the purpose of convenience the parties are arrayed as per the ranking in the writ petition.

(3.) IN the writ petitions, the petitioners have challenged the cancellation of the allotment of sites to the petitioners who claim to be landless, by proceedings dated 5th September, 2005 under the following facts and circumstances of the case : the 4th respondent-Grama Panchayat issued a public notice on 9th November, 1998 proposing to dispose of certain sites belonging to the Grama Panchayat, to which, the petitioners offered the highest bid. Based on the highest bid offered, the Taluk Panchayat by order dated 11th January, 1999 confirmed the bids, but the same came to suspended by the Zilla Panchayat by proceedings dated 16th march, 1999, as a result, the matter reached the Government and the Government by order dated 7th June, 2005 confirmed the order of suspension of Zilla Panchayat suspending the public notification issued proposing to sell the impugned property, the allotment and the consequential disposal of sites to the petitioners by impugned proceedings dated 5th September, 2005. Hence the writ petitions.