PUNDLIKA Vs. TAHASILDAR, HALIYAL

JUDGEMENT

(1.) These writ petitions are listed in preliminary hearing/orders and by consent of learned advocates appearing for parties, they are taken up for final disposal.

(2.) We have heard the arguments of Shri Anant Hegde, learned advocate appearing for petitioners and Smt.Veena Hegde, learned AGA appearing for the respondent - State. Perused the records.

(3.) Since issue involved in these writ petitions are common, except to the extent of survey numbers as well as the extent of land varying in each case, they are taken up together for final disposal and heard, disposed off by this common order.