JAYAMMA Vs. STATE OF KARNATAKA MINISTRY OF REVENUE

JUDGEMENT

(1.) The landlord of Sy.No.121/1 measuring to an extent of 1 acre 10 guntas situate at Uragadur village, Shivamogga Taluk and District is one B.G.Ramappa, husband of 1st petitioner and father of petitioners 2 to 4 in first of the writ petitions - WP.No.32149/2011 (In fact, said B.G.Ramappa is owner of an extent of 3 acres 2 guntas (in some places it is stated as 3 acres 7 guntas) of land in Sy.No.121/1. However, since this petition is confined to tenancy claim of 1 acre 10 guntas, it is only that portion which is considered in this writ petition).

(2.) Petitioners in WP.Nos.2918-28/2012 are the purchasers of sites formed in the entire extent of 3 acres 2 guntas of land in Sy.No.121/1 which belonged to the 1st petitioner's husband in WP.No.32149/2011.

(3.) These writ petitions are filed challenging the order of Land Tribunal, Shivamogga, dated 8.8.2011 in proceedings bearing No.LRF(T)UDR.79/74-75, 47/83-84 and 49/83-84 which is at Annexure-D to the first writ petition and at Annexure-BK in the second batch of writ petitions.