SUNANDA W/O DEVENDRA PADMANNAVAR Vs. JAYAWANT

JUDGEMENT

(1.) In these writ petitions, the petitioners are assail ing the common order dated 23.01.2018 made by the learned IV-Additional Senior Civil Judge and JMFC, Belagavi rejecting petitioners' application for impleadment as defendants in respondents' O.S.Nos.18 of 2012 and 27 of 2012, wherein a judgment and decree for declaration of title and consequent injunction have been sought for.

(2.) After service of notice, the respondents have entered appearance through their learned advocates, who have opposed the writ petitions.

(3.) Learned counsel for the petitioners Shri M.G. Naganuri submits that the appl ication in Form-7 filed by the grand father of petitioner Nos.2 & 3, who happens to be also the father-in-law of petitioner No.1, having been earlier favoured by the Land Tribunal and the same having been later set aside by this Court vide judgment dated 07.04.1997 in W.P.No.15761 of 1994, now the same is pending adjudication on the file of Land Tribunal; the petitioners are hopeful that the Land Tribunal would grant occupancy u/S.48-A of the Karnataka Land Reforms Act, 1961; in fact the great grand father of petitioner Nos.2 & 3 was a protected tenant under the provisions of BTAL Act, 1948, which fact is evidenced by Annexure-C;